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Vipan Kumar vs Union Territory Of Jammu And
2025 Latest Caselaw 26 J&K

Citation : 2025 Latest Caselaw 26 J&K
Judgement Date : 2 May, 2025

Jammu & Kashmir High Court

Vipan Kumar vs Union Territory Of Jammu And on 2 May, 2025

Author: Rajnesh Oswal
Bench: Rajnesh Oswal
 HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                                AT JAMMU
Reserved on:   07.03.2025
Pronounced on: 02.05.2025

WP(C) No. 465/2023
CM No. 4394/2023, 1103/2023
c/w
CCP(S) No. 69/2024

1. Vipan Kumar                                     .....Appellant(s)/Petitioner(s)
   Aged 46 Years, S/O Sh. Kewal
   Krishan, R/O Village Salalpur
   Tehsil Mahreen, District Kathua.
                      Through: Mr. Ankesh Chandel, Advocate.
                Vs
1. Union Territory of Jammu and                              ..... Respondent(s)
   Kashmir
   Th. Commissioner/Secretary, Revenue
   Department, Civil Secretariat,
   Jammu/Srinagar.
2. Deputy Commissioner,Kathua
3. Sub Divisional Magistrate,
   Hiranagar, District Kathua.
4. Tehsildar, Tehsil Mahreen, District
   Kathua.
5. Naib Tehsildar, Kore Punnu, Tehsil
   Mahreen, District Kathua.
6. Rajinder Parshad,
   S/O Tilak Raj, R/O Salalpur Tehsil
   Mahreen, District Kathua.


                      Through: Ms. Monika Kohli, Sr. AAG
                               Mr. Mayank Gupta, Advocate.

Coram: HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE
                                JUDGMENT

1. The case projected by the petitioner in this petition is that a notification

dated 11.01.2023 was issued by the respondent No. 4, whereby

applications were invited from the interested candidates for filling up of

c/w

the vacant posts of Lambardar for various villages of Tehsil Mahreen

including the village Salalpur, within a period of fifteen days of the

publication of the notice. The petitioner applied on 23.01.2023 i.e. within

the period of fifteen days from the date of issuance of the notification

with the respondent No. 4. The respondent No. 4 on receipt of the

application endorsed the same to Naib-Tehsildar i.e. the respondent No.

5 with a direction to prepare the file after completing all the formalities.

The respondent No. 5 in turn endorsed the application to Patwari Halqa

for report on the same date itself. The respondent No. 6 also in response

to the notification dated 11.012023 applied for his appointment as

Lambardar for village Salalpur by submitting his application on

20.01.2023, but as the respondent No. 4 was having ulterior motive and

interested in appointing the respondent No. 6 only as Lambardar for

village Salalpur, the respondent No. 4 without waiting for expiry of

fifteen days' period prescribed in the notification for submitting the

application, in utter contravention and violation of the Lambardari Act of

1972 and Jammu and Kashmir Lambardari Rules, 1980, issued the order

impugned on 23.01.2023, and appointed the respondent No. 6

temporarily as Lambardar by exercising powers vested in him under the

Rule 14 (4) of the Lambardari Act/Rule of 1972/1980 respectively.

2. It is alleged by the petitioner that when he came to know about the

illegal temporary appointment of the respondent No. 6, he immediately

raised objection in writing by filing a complaint dated 24.01.2023 with

the respondent No. 4, thereby bringing to the notice of respondent No. 4

that the respondent No. 6 was not eligible for appointment as Lambardar

on account of having a status of defaulter, as his loan had been declared

c/w

NPA by the Jammu Central Cooperative Bank Ltd. Salalpur. Complaint

dated 24.01.2023 was endorsed by the respondent No. 4 to the

respondent No. 5 with a direction to get report from the concerned bank.

The concerned Manager in response thereof recorded a certificate dated

24.01.2023 under his seal and signature that the respondent No. 6 had

obtained M. T. Retail Trade loan from Salalpur Branch of the Jammu

Central Cooperative Bank Ltd. to the tune of Rs. 2,00,000/ and the said

loan amount of the borrower i.e. the respondent No. 6 had turned NPA as

on date 31.03.2020 and remained NPA till date. As the respondent No. 4

did nothing in the matter even after submission of the report of the

concerned bank, the petitioner availed the statutory remedy of appeal

under Rule 13 of the Rules of 1980 and filed an appeal, though styled as

cancellation of temporary appointment order of Lambardar of village

Salalpur, before the Deputy Commissioner, Kathua i.e. respondent No. 2

on 25.01.2023. The respondent No. 2 on receipt of the appeal endorsed

the same to the respondent No. 4 to submit report, which in turn was

marked by the respondent No. 4 to the respondent No. 5 for detailed

report within a period of six days. It is further alleged by the petitioner

that as the respondent No. 6 is highly influential person, therefore, he has

got the proceedings stalled in the complaint dated 24.01.2023 filed

before the respondent No. 4 and appeal dated 25.01.2023 before the

respondent No. 2.

3. By placing these facts, the petitioner has sought quashing of appointment

order dated 23.01.2023. Further, a prayer has been made for directing the

respondent No. 2 to decide the appeal for cancellation of temporary

appointment of the respondent No. 6 as Lambardar and further for

c/w

commanding the respondents to appoint the petitioner as Lambardar of

Village Salalpur, Tehsil Mahreen.

4. The official respondents in their response have stated that notification

dated 11.01.2023 was issued from the office of Tehsildar, Mahreen but

the same was withdrawn on 16.01.2023 as there was no provision of

issuing notification for filling vacant post of Lambardar in Lambardari

Rules 1980. The application of the respondent No. 6 was received from

Naib-Tehsildar Kore Punnu after verification vide office letter dated

23.01.2023 and on the same day, he was temporarily appointed as

Lambardar for a period of six months. The application of the petitioner

was received on 24.01.2023, which was rejected as the order for

temporary appointment of Lambardar stood already issued on

23.01.2023. The official respondents have admitted that on 27.01.2023,

he liquidated whole of the amount of Rs. 2,00,000/ and produced the

NOC from the Jammu Central Cooperative Bank Ltd and the respondent

No. 4 intimated the same to Deputy Commissioner, Kathua i.e.

respondent No. 2 vide letter dated 03.02.2023.

5. The respondent No. 6 too has filed the objections, stating therein that

relief sought by the petitioner cannot be granted and this Court cannot

issue the writ of mandamus to compel the respondents to exercise their

discretion in the manner as desired by the petitioner, as the statute clearly

places discretion with the area collector, who is to notify it, in such

manner as he deems appropriate. It is further stated that the order in

question was yet to be confirmed by the respondent No. 2, therefore, this

Court lacks jurisdiction to address legality or illegality of the order at

this stage. It is stated that the petitioner and the respondent No. 6 belong

c/w

to same family and when the allegations were levelled by the petitioner

against the respondent No. 6, he obtained NOC from the same

Cooperative Bank, which had declared the respondent No. 6 as defaulter.

6. Mr. Ankesh Chandel, learned counsel for the petitioner has argued that

the way in which the respondent No. 6 has been appointed clearly reeks

of arbitrariness on part of the respondent No. 4. The respondent No. 6

had concealed the fact that he was a defaulter of the Central Cooperative

Bank Ltd and succeeded in getting himself appointed as Lambardar,

therefore the order impugned is required to be quashed.

7. Per contra, Mr. Mayank Gupta, learned counsel for the respondent No.

6 has argued that the respondent No. 2 has yet to confirm the

appointment of the respondent No. 6, therefore, this Court cannot

interfere at this stage. In the written arguments, it is stated that the

respondent No. 6 was an eligible candidate as per the official notification

and had previously held the post of Lambardar and the petitioner has

deliberately concealed this fact. He has laid much stress that the

respondent No. 6 has obtained NOC negating the claim of the petitioner

that the respondent No.6 was defaulter.

8. Heard learned counsel for the parties and perused the record.

9. The petitioner has stated that notification dated 11.01.2023 was issued

by the respondent No. 4 inviting applications from the interested

candidates for filling up the vacant post of Lambardar within a period of

fifteen days from the publication of the notification. The respondent No.

6 too has admitted in his written arguments that he was eligible

candidate as per the official notification. The official respondents have

stated that they had withdrawn the notification, however, no notification

c/w

in respect of withdrawal of the notification issued earlier, has been

produced before this Court.

10. Be that as it may, the fact remains that the petitioner and the respondent

No. 6 applied for the post of Lambardar pursuant to that notification

only. But for that notification, neither the petitioner nor the respondent

No. 6 could have become aware of the filling up of the vacant post of

Lambardar for the village Salalpur, Tehsil Mahreen, though on

temporary basis. Interestingly, in the order impugned dated 23.01.2023,

it has been mentioned that one application has been received in this

office on 20.01.2023. It is difficult to comprehend as to how the person

desirous of seeking appointment as Lambardar, would come to know that

Tehsildar is going to appoint substitute (temporary Lambardar), thereby

filling up the vacant post of Lambardar. The official respondents may be

right in submitting that under the rules there is no requirement for

publication of notification inviting applications, but once the Tehsildar is

appointing Lambardar, though on temporary basis, it is imperative that

equal opportunity is provided to all the interested candidates, and the

best candidate is appointed as Lambardar though temporarily. Tehsildar

cannot as per his own sweet will appoint any person as Lambardar

without affording any opportunity of equal participation in the process

for appointment of Lambardar though on temporary basis, to the other

interested candidates.

11. This Court is of the considered view that issuance of notification inviting

applications from the interested candidates, though is not the

requirement of Rule 11 of the Lambardari Rules, but such requirement is

inherent in the power vested in the Revenue Officer to make temporary

c/w

appointment of Lambardar. Providing equal opportunity to all the

interested candidates to participate in the process of appointment of

Lambardar, even on temporary basis, is possible only if the proper

information in respect of intention of Tehsildar to make temporary

appointment of Lambadar, is disseminated to the interested candidates.

Otherwise, it would vest the Revenue Officer i.e. Tehsildar with absolute

and unbridled discretion to appoint any person of his choice as

temporary Lambardar. The respondent No.4 has stated that the

application of the petitioner was received on 24.01.2023 but the same

was rejected because the order impugned stood already issued. The copy

of the application placed on record by the petitioner reveals that the

application submitted by him was marked by respondent No.4 to

respondent No. 5 on 21.01.2023 and the same was marked by the

respondent No.5 to Patwari concerned on 23.01.2023. It appears that the

person at the helm of affairs of office of respondent No.4 has made a

brazen attempt to mislead this court. It is strange that when the

application was submitted on 24.01.2023, then how the report came to be

called from Patwari on 23.01.2023. These facts speak about the conduct

of the respondent No.4 that he wanted to appoint the respondent No.6 by

hook or by crook. If the actions and demeanour of the respondent No. 4

are tested on the anvil of concept of equality, as enshrined in Article 14

of the constitution of India, it is found that the respondent No.4 has acted

in an illegal and arbitrary manner.

12. More so, the respondent No. 6 was a defaulter of Jammu Central

Cooperative Bank Ltd. and the official respondents also have stated that

no dues certificate was submitted by the respondent No. 6 only on

c/w

27.01.2023, meaning thereby that when he applied for and was appointed

as Lambardar, he was a defaulter of Jammu Central Cooperative Bank

Ltd. It clearly establishes that the respondent No. 6 had concealed his

status of being defaulter from the respondent No. 4, which was

subsequently cleared by the respondent No. 6 on 27.01.2023.

13. Though the petitioner has preferred an appeal before the respondent No.

2, but it appears that the same has not been decided. This Court vide

order dated 01.03.2023 had stayed the operation of the order dated

23.01.2023. It is the stand of the respondent No. 6 that his appointment

as temporary Lambardar has not been approved by the respondent No. 2.

This Court could have directed the respondent No. 2 to decide the appeal

preferred by the petitioner, but taking into consideration that the whole

process of engaging the respondent No. 6 is illegal as initial notification

was issued on 11.01.2023, whereby the applications were invited from

the interested candidates within a period of fifteen days of publication of

notification and the petitioner applied for the same on 23.01.2023 i.e.

well within the time of fifteen days from the publication of notification,

but was not considered on account of self-conceived opinion formed by

the respondent No. 4 that notification was not required at all, resulting

into denial of opportunity to the petitioner to seek appointment as

Lambardar though on temporary basis and before expiry of 15 days, the

respondent No. 6 was appointed as Lambardar on 23.01.2023. The

appointment of the respondent No. 6, though yet to be confirmed, cannot

be held to be sustainable in the eyes of law. The period of temporary

appointment of the respondent No. 6 was for six months only and this

writ petition has been pending before this Court for nearly two years, as

c/w

such, directing the respondent No. 2 to decide the appeal of the petitioner

would further prolong the matter.

14. For what all has been considered, discussed and analysed hereinabove,

the order impugned dated 23.01.2023 is quashed and the respondent No.

1 is directed to ensure that the election for the post of Lambardar of

Village Salalpur, Tehsil Mahreen is held within a period of six months

from today and in the event, the respondent No. 4 intends to appoint

Lambardar temporarily for the period of six months, the respondent No.

4 shall issue notification inviting applications from all the interested

candidates to participate in the selection process and thereafter, only

appoint Lambardar for the period prescribed under the Lambardari

Rules.

15. Disposed of along with connected applications.

16. Original record retained be returned to the Ms. Monika Kohli, learned

senior AAG forthwith on proper receipt.

1. In view of disposal of the main petition, the instant contempt petition

arising out of the interim order passed in the main petition, accordingly,

is disposed of and the contempt proceedings are closed.

(RAJNESH OSWAL) JUDGE

Jammu 02.05.2025 Sahil Padha Whether the order is speaking: Yes Whether the order is reportable: Yes

 
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