DILBAG Vs. FINANCIAL COMMISSIONER, HARYANA AND OTHERS

JUDGEMENT

(1.) The appellant, who was one of the candidates for appointment as Lambardar of village Polar, Tehsil Sewan, District Kaithal, has preferred the present intra-court appeal impugning the order passed by the learned Single Judge. The writ petition filed by the appellant was dismissed while upholding the orders of the authorities below, whereby appointment of respondent No. 4-Vimal as Lambardar of the village was upheld. The issue has been considered on merits. Merely because earlier father of the appellant was in police may not be the only ground on which he can be preferred for appointment as Lambardar. It can be one of the grounds for consideration.

(2.) All the factors were considered by the authorities while appointing respondent No. 4 as Lambardar. Nothing perverse was found by the learned Single Judge, hence, we do not find any reason to interfere in the present appeal.

(3.) Accordingly, the appeal is dismissed.