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Judgment
Ranjit Singh, J.
Civil Misc. No. 14605 of 2012
This writ petition was dismissed for non-prosecution on 29.8.2012. The application has now been filed for restoring the writ petition to its original position and hearing the same on merits. For the reasons mentioned in the application, which is supported by an affidavit, the order dated 29.8.2012 is recalled and the writ petition is restored to its original position.
Application disposed of.
Civil Writ Petition No. 15392 of 2011
Counsel for the petitioner is heard on merits.
As per the counsel, only ground on which the petitioner has been denied appointment to the post of Lambardar is that he is 21-22 years adolescent and young. The Collector, after considering the merits and demerits of the candidates under consideration, has appointed respondent No. 3 as Lambardar, who was found to be 42 years old. Respondent No. 3, who was appointed, was 8th class pass and was running a shop in the village. His character was found to be good. He was a member of the cooperative society. His grand-father was a Panch. Though the petitioner was 12th class pass, but considering his young age, the Collector found respondent No. 3 to be more suitable for appointment. The choice exercised by the Collector does not suffer from any vice or arbitrariness or other such consideration, which would call for interference in exercise of writ jurisdiction. The writ petition is accordingly dismissed on merits.