Punjab-Haryana High Court
Om Parkash vs Financial Commissioner Haryana And ... on 3 December, 2008
Bench: J.S.Khehar, Nirmaljit Kaur
Civil Writ Petition No. 20363 of 2008 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
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Civil Writ Petition No. 20363 of 2008
Date of decision: 03.12.2008
Om Parkash ........Petitioner
Versus
Financial Commissioner Haryana and another .......Respondent(s)
Coram: Hon'ble Mr. Justice J.S.Khehar
Hon'ble Ms Justice Nirmaljit Kaur
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Present: Mr. S C Khunger, Advocate for
Mr. Sandeep Khunger, Advocate
for the petitioner
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J.S.Khehar, J. (Oral)
Through the instant writ petition, the petitioner has impugned the order passed by the Financial Commissioner, Haryana, dated 11.09.2008 (Annexure P-3), whereby the entire matter has been remanded back to the Collector, Fatehabad, for re-determination.
On the issue in hand, the solitary contention of the learned counsel for the petitioner is, that the Commissioner, Hisar Division, Hisar, in his order dated 17.04.2004 (Annexure P-2) had examined the totality of the facts and circumstances of the case and passed a well reasoned speaking order obviating any requirements of a remand for re-adjudication. It is, therefore, the vehement contention of the learned counsel for the petitioner, that the impugned order dated 11.09.2008 (Annexure P-3) by which, the Financial Commissioner, Haryana, remanded the matter to the Collector, Fatehabad, is liable to be set aside. Civil Writ Petition No. 20363 of 2008 2
We have examined the totality of the facts and circumstances of this case. Insofar as respondent No. 2, Mohan Lal, is concerned, the alleged deficiencies in his candidature have been depicted in paragraph 5 of the impugned order. Whereas, the alleged deficiencies insofar as the petitioner, Om Parkash are concerned, the same have been depicted in paragraph 6 of the impugned order. Neither of these alleged deficiencies have been examined in the order passed by the Commissioner, Hisar Division, Hisar dated 17.04.2008 (Annexure P-2).
In view of the above, keeping in mind the alleged deficiencies depicted in paragraphs 5 and 6 of the impugned order dated 11.09.2008 (Annexure P-3), we are of the view, that the Financial Commissioner, Haryana, was fully justified in remanding the matter to the Collector, Fatehabad, for re-consideration.
Dismissed.
[J.S.Khehar] Judge [Nirmaljit Kaur] Judge December 03, 2008 mohan