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Judgment
Instant application seeking extension of time for annexing/depositing the requisite court fee with the writ petition, in view of the grounds urged therein,
is allowed. The petitioners shall deposit the requisite court fee with the Registry of this Court within a period of one week from today.
CM is disposed of.
Through the medium of instant petition, petitioner has sought a direction to respondents to issue the nomination/ engagement for the post of
Lambardar in his favour.
I have heard learned counsel for the petitioner and perused the material on record.
It is the case of the petitioner that the post of Lambardar of Village Wussan Bangil fell vacant due to resignation of the Lambardar in the month of
November, 2020, pursuant to which inhabitants of the Village approached the Divisional Commissioner, Kashmir, for seeking nomination/appointment
of Lambardar of the said Village. It is further averred that the Divisional Commissioner, Kashmir, forwarded representation to respondent No.2 with a
direction to look into the matter, who in turn endorsed the same to respondent No.3. The respondent No.3 directed respondent No.4 to go through the
contents of the representation and take appropriate action after visiting the Village in question.
It is further submitted that the respondent No.4 received six applications including one from the petitioner but only petitioner was found eligible to
the post of Lambardar in terms of Rule 3 of the Jammu and Kashmir Lambardari Rules, 1980
According to petitioner, despite petitioner being the only eligible candidate, the respondent No.4 is delaying the matter with regard to issuance of
engagement order in favour of the petitioner.
Learned counsel for the petitioner has submitted that the petitioner would be satisfied if a direction is issued to the respondents to consider the
matter in its entirety and pass appropriate orders in accordance with the law.
In view of above, this writ petition is disposed of with a direction to the respondents to examine the contentions of the petitioner, as projected in this
writ petition, and take a decision thereon in accordance with law within a period of one month from the date a certified copy of this order and a copy
of the writ petition is made available by the petitioner to the respondents. The decision so taken be conveyed to the petitioner accordingly.