Punjab-Haryana High Court
Gurpartap Singh vs State Of Haryana And Ors on 22 March, 2024
Author: Rajesh Bhardwaj
Bench: Rajesh Bhardwaj
Neutral Citation No:=2024:PHHC:042602
CWP-2826-2015 -1- 2024:PHHC:042602
101 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-2826-2015 (O&M)
Date of decision : 22.03.2024
Gurpartap Singh .....Petitioner
versus
State of Haryana and others ..... Respondents
CORAM : HON'BLE MR. JUSTICE RAJESH BHARDWAJ
***
Present :- Mr. Vikas Singh, Advocate
for the petitioner.
Ms. Upasana Dhawan, AAG, Haryana.
Mr. Veneet Chaudhary, Advocate
for respondent No.3.
***
RAJESH BHARDWAJ, J.
Prayer in the present petition is for quashing the impugned
order dated 02.12.2014 (Annexure P-3) passed by respondent No.2
whereby he set aside the order dated 14.05.2013 (Annexure P-2) of
Commissioner, Ambala and order dated 01.05.2012 (Annexure P-1) of
Collector Kaithal and remanded the case in the matter of appointment of
Lambardar under Rule 15 of Punjab Land Revenue Act as applicable to
Haryana.
Adumbrated facts of the case are that on the death of earlier
Lambardar namely Rajwant Singh of Village Lalpur, the process for the
appointment of new Lambardar was initiated. Hence, mustri
munadi/proclamation was made for inviting the applications from the
interested eligible candidates. In pursuance to the same, applications from
the various candidates including the petitioner and respondent No.3 were
received. Their character verification was got conducted from the
concerned police station and on comparison of the inter se merits of all the
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candidates, the Naib Tehsildar, Ghula recommended the name of
petitioner, Gurpartap Singh to the Sub Divisional Officer (N) Ghula for
the appointment of the Lambardar vide his report dated 02.09.2011.
Agreeing with the same, the Sub Divisional Officer recommended the
name of petitioner to the Collector for his appointment of Lambardar vide
his report dated 04.11.2011. On appreciation of the inter se merits of the
candidates, Gurpartap Singh was found to be 27 years of age and matric
pass by qualification. Besides this, he owned 04 kanals of land in his
name, 10 kanals 06 marlas land in the name of his father and 48 kanals of
land in the name of his grandfather. Respondent No.3, Mehar Singh was
found to be 49 years of age and only 7th class pass. Learned Collector on
evaluation of the inter se merits of all the candidates in the fray, found the
petitioner to be the most meritorious and eligible candidate for the post of
Lambardar of the Village and thus, appointed him as Lambardar of the
Village vide order dated 01.05.2012. Aggrieved by the same, co-
applicants namely, Gurcharan Singh and Mehar Singh assailed the said
order by way of filing their independent appeals before the learned
Commissioner, Ambala Division. Learned Commissioner heard all the
parties concerned however, finding no perversity in the order passed by
the Collector, he dismissed both the appeals vide his order dated
14.05.2013 by upholding the order of Collector. Being aggrieved,
respondent No.3-Mehar Singh filed the revision petition under Section 16
of the Punjab Land & Revenue Act, 1887 before the Financial
Commissioner, Haryana, Chandigarh. However, learned Financial
Commissioner on hearing both the sides and re-appreciating the record,
disagreed with the orders passed by the Collector and the learned
Commissioner and thus, set aside the same by remanding the case to the
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Collector for a decision afresh vide his order dated 02.12.2014. Hence,
petitioner is before this Court by way of filing the present petition.
This Court while issuing notice in the present writ petition on
10.03.2015, stayed the operation of the impugned order dated 02.12.2014
passed by the Financial Commissioner and thus, the petitioner continued
working on the post of Lambardar since then.
Learned counsel for the petitioner has vehemently contended
that on evaluation of the inter se merits of all the candidates in the fray,
petitioner was found to be the most eligible candidate and thus, he was
rightly appointed as Lambardar of the Village by the learned Collector.
He submits that this order was assailed by respondent No.3 and co-
applicant/Gurcharan Singh individually. However, no perversity was
found in both the appeals and thus, the same were dismissed. He has
submitted that the order passed by the Collector was rightly upheld by the
learned Commissioner as well. It is submitted that learned Financial
Commissioner however, miserably failed to appreciate the evidence on
record and the law settled. He submits that the appointment of the
Lambardar is primarily the prerogative of learned Collector and his choice
as per the law settled cannot be interfered with in the absence of any
perversity or patent illegality. As apparent there was no perversity in the
order and hence, the same was upheld by the learned Commissioner as
well. However, learned Financial Commissioner in dereliction of the law
settled, illegally set aside both the well reasoned orders and thus,
remanded the case to the Collector for a decision afresh. Learned counsel
for the petitioner has relied upon the judgment passed by this Court titled
as Sukhjinder Pal Singh Vs. State of Punjab and others, 2016(3) RCR
(Civil) 725.
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Per contra, learned counsel for respondent No.3 has
submitted that learned Collector and the Commissioner had fallen in error
in ignoring the merits of respondent No.3. He submits that respondent
No.3 was the son of the deceased lambardar as well and he had sufficient
experience of working on the post of Lambardar. However, he submitted
that during the pendency of the present petition, respondent No.3 has died
and thus, the process for the appointment of Lambardar is to be initiated
de novo as per the law settled. However, learned counsel for the petitioner
has opposed the same and has submitted that once respondent No.3 has
died, petitioner automatically deserves to continue as Lambardar of the
Village. He submits that petitioner is working on the post of Lambardar
since beginning.
Learned State counsel however, has submitted that in view of
the notification dated 23.07.2008, no fresh appointments of Lambardars
are being made in the State. She submits that after this notification, no
fresh decision has been taken by the State for initiation of the process for
appointment of Lambardar by way of fresh appointment in the State.
Heard. On hearing counsel for the parties and perusing the
record, it is apparent that the petitioner was appointed as Lambardar of the
Village by the Collector vide his order dated 01.05.2012 and the same was
upheld by the learned Commissioner as well vide his order dated
14.05.2013. However, learned Financial Commissioner finding both the
orders unsustainable in the eyes of law, set aside the same by remanding
the case afresh. However, it is an admitted fact that this Court had stayed
the operation of the impugned order passed by the learned Financial
Commissioner and thus, petitioner is continuing to be Lambardar of the
Village during the pendency of the present petition. In view of the law
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settled, once the other candidate has died during the pendency of the
petition, the process for the appointment of Lambardar is to be initiated
afresh. Thus, this Court does not find any reason to differ from the same.
However, this Court cannot ignore the fact that the State of Haryana has
already issued notification dated 23.07.2008 as submitted by the learned
State counsel and thus, the process for appointment of the new Lambardar
in the State is no more in operation. Hence, no appointment of new
Lambardar are being made by the State till the fresh decision is taken by
the State. Keeping in view the overall facts and circumstances of the case,
this Court does not find any infirmity in the order passed by the Financial
Commissioner and thus, the petition being devoid of any merits is hereby
dismissed. However, in view of the notification dated 23.07.2008 of the
State, petitioner would continue to remain on the post of Lambardar till
the State takes fresh decision for the appointment of new Lambardars. As
and when the decision will be taken by the State for the appointment of
new Lambardars in the State, the District Collector, Kaithal would initiate
the process for the appointment of new Lambardar in Village Lalpur
expeditiously and conclude the same within three months by inviting fresh
applications from the date of decision to be taken by the State for the
appointment of new Lambardar. Petitioner till then would continue to
work as the Lambardar.
( RAJESH BHARDWAJ )
22.03.2024 JUDGE
m. sharma
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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