UMED SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) UMED Singh s/o Akhi Ram has filed this writ petition. The facts in seriatim are that Akhi Ram, Lambardar of village Jahri, Tehsil and District Sonepat died on 29.01.1973. Post of Lambardar, accordingly, was to be filled. Vide order Annexure P-3-dated 20.03.2007, respondent No. 6 i.e. Neeraj s/o Kishan Chand was recommended to the Collector for appointment as Lambardar. The only contestant as against the claim of Neeraj was Surender s/o Umed Singh-respondent No. 7. Surender is none other but the son of the petitioner-Umed Singh.

(2.) VIDE order Annexure P-4 dated 26.04.2007, Collector Sonepat appointed respondent No. 6- Neeraj as Lambardar of the village. Respondent No. 7-Surender s/o Umed Singh filed an appeal against order Annexure P-3 on 07.06.2007 before the Commissioner, Rohtak.

(3.) THE appeal has been decided vide order Annexure P-6 dated 10.04.2009. Appointment of Neeraj-respondent No. 6 as Lambardar has been upheld while dismissing the appeal. It is the contention of learned counsel for the petitioner that no order had been passed in regard to the application of the petitioner for being impleaded.