Punjab-Haryana High Court
Ranjit Singh vs Financial Commissioner Revenue Punjab ... on 13 March, 2019
Author: Augustine George Masih
Bench: Augustine George Masih
CWP-12783-2016 (O&M) 1
IN THE HIGH COURT OF PUNJAB AND HARAYANA AT CHANDIGARH
210
CWP-12783-2016 &
CM-12813-CWP-2018
Date of decision: 13.03.2019
RANJIT SINGH
...PETITIONER
VS.
FINANCIAL COMMISSIONER REVENUE PUNJAB & ORS
...RESPONDENTS
CORAM: HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
Present: Mr. K.B.Raheja, Advocate,
for the petitioner.
Mr. Charanpreet Singh, AAG, Punjab,
for respondents No. 1 to 3.
None for respondent No. 4.
***
AUGUSTINE GEORGE MASIH, J. (ORAL)
Affidavit of the Deputy Commissioner-cum-District Collector, Faridkot, District Faridkot, in compliance with the order passed by this Court, filed in Court, taken on record. According to the said affidavit, nothing adverse has been found against the petitioner and it has further been stated that he is otherwise eligible for consideration and appointment to the post of Lambardar. The affidavit also indicates that respondent No. 4- Balwant Singh was found more suitable than the petitioner and, therefore, he was appointed as Lambardar of Village Rameana, Tehsil Jaito, District 1 of 2 ::: Downloaded on - 17-03-2019 18:40:25 ::: CWP-12783-2016 (O&M) 2 Faridkot. The said applicant-respondent No. 4 had made a statement, through counsel, in this Court on 08.10.2018 that although the order of appointment of the said respondent had been upheld up to the Financial Commissioner (Revenue), Punjab, but he is not interested to continue on the post. It is on this basis that the Court had ordered to indicate as to whether the Sanad was issued in favour of respondent No. 4 in pursuance to the appointment of respondent No. 4 as Lambardar, in response thereof, it has been stated in the affidavit that no Sanad was issued in favour of respondent No. 4.
In the light of the above facts and circumstances and keeping in view the fact that nothing adverse has been found against the petitioner, Deputy Commissioner-cum-District Collector, Faridkot, District Faridkot, to proceed to take appropriate steps for considering the claim of the petitioner for appointment as Lambardar of Village Rameana, Tehsil Jaito, District Faridkot, in accordance with law.
Petition stands disposed of with above observations.
March 13, 2019 (AUGUSTINE GEORGE MASIH)
pj JUDGE
Whether speaking/reasoned: Yes/No
Whether Reportable : Yes/No
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