GURDEV SINGH Vs. FINANCIAL COMMISSIONER

JUDGEMENT

(1.) THE post of Lambardar of village Bhamaddi, Tehsil Khanna, District Ludhiana seems to be jinxed. The process of appointment is on since August 1994 but is yet to acquire finality.

(2.) ON the death of Pakhar Singh, the process to fill the vacancy was initiated. Proclamation was made on 27.10.1995. Four persons, including the petitioner and respondent No. 4, were the applicants. Collector appointed the petitioner as Lambardar on 15.5.1996. Order in this regard is Annexure P-1. Respondent No. 4, Hardip Singh, filed an appeal before Commissioner, who remanded the case back to the Collector, on 24.8.1998 to decide the same afresh. District Collector, however, found that none of the candidate was suitable and he accordingly issued fresh Proclamation on 12.1.1999, inviting fresh applications. This order was challenged before the Commissioner, who set-aside the order dated 12.1.1999 and directed the Collector to decide the case after considering the merits and demerits of both the candidates that had remained in the field. District Collector was also required to decide the case preferably within three months from the date of receipt of copy of the order. This time, District Collector appointed respondent No. 4 as Lambardar on 20.11.2001. He found that said respondent was highly qualified and younger in age.

(3.) WHILE issuing notice of motion, this Court directed the parties to remain present. Respondent No. 4 could not come present on 19.3.2008. The case ultimately came up for hearing today, when the parties are present.