High CourtsSingle Bench(2014) 04 P&H CK 0141

Satwinder Singh vs Financial Commissioner and Another

Punjab And Haryana At Chandigarh · Decided on 28 April 2014

HON’BLE JUDGES
Rajan Gupta, J
RESULT
Allowed
CASE NUMBER
CWP No. 11463 of 2013

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

4 paragraphs · 265 words

Rajan Gupta, J.—Petitioner has challenged the appointment of respondent No. 2 as Lambardar inter alia on the ground that he is 65 years of age while petitioner is much younger. He has relied upon judgment of the apex court reported as Mahavir Singh Vs. Khiali Ram and Others, .

2.

Plea has been opposed by counsel appearing for respondent No. 2 on the ground that choice of the Collector has to be given preference.

3.

I have heard learned counsel for the parties and given careful thought to the facts of the case.

4.

It appears, after death of Bhagat Ram, process of filling up the post of Lambardar of village Nauneetpur, District Hoshiarpur was initiated. Ten persons applied. Naib Tehsildar recommended the name of petitioner for the post. Sub Divisional Magistrate, however, recommended name of respondent No. 2. After considering recommendations, Collector appointed respondent No. 2 as the new Lambardar in place of Bhagat Ram. Aggrieved, order was challenged before the Commissioner who accepted the appeal. On a revision being preferred by respondent No. 2, order of Commissioner was set-aside. The Financial Commissioner observed that availability of the petitioner in the village would be doubtful he being a taxi driver. A perusal of the order, however, shows that issue regarding preference, if any, to be given to the petitioner he being younger in age, has not been dealt with. Matter is, thus, remitted to the same authority for decision afresh after hearing the parties and considering judgment in Mahavir Singh''s case (supra). Impugned order is, thus, set-aside. Writ petition is allowed in these terms.