JAGDISH KUMAR Vs. STATE OF J AND K

JUDGEMENT

(1.) Bhagat Ram's disablement to discharge the functions of Village Headman/Lambardar Jandrore, resulted in the appointment of his son, Jagdish Kumar-petitioner as substitute Lambardar.

(2.) His functioning was not satisfactory and accordingly Dewan Chand, the Lambardar of the adjoining Village was asked to assume the additional charge of Lambardar Jandrore. He did not, however, oblige the official respondents and it was in these circumstances that the petitioner continued to function as substitute Lambardar.

(3.) Dissatisfied with the petitioner's functioning as substitute Lambardar, the people of the area made various Representations to seek his removal, to the State functionaries. Acting on the Representations so made, the Minister Incharge directed conduct of Election of fresh Lambardar by secret ballot.