Buta Singh vs State Of Punjab And Others
2024 Latest Caselaw 20182 P&H

Punjab-Haryana High Court

Buta Singh vs State Of Punjab And Others on 13 November, 2024

APURVA
2024.11.14 13:38
I attest to the accuracy and
authenticity of this
document/judgment
High Court, Chandigarh
                                                  Village Bainstaniwal, Tehsil and District Hoshiarpur




                                                                                            Bainstaniwal

                               vide order dated 10.01.2019 (Annexure P-4).




                                                                                              07.09.2022

                               (Annexure P-5).




                                                              13.05.2024 (Annexure P-6)




                                          the choice of learned Collector is not to be lightly interfered
APURVA
2024.11.14 13:38
I attest to the accuracy and
authenticity of this
document/judgment
High Court, Chandigarh
                                with, even if two views are possible.

                               6.          There are concurrent findings recorded by the revenue

                               authorities below in favour of respondent No.5, who is an ex-serviceman and

is more qualified than the petitioner, having educational qualification of

pre-university.

7. Learned counsel for the petitioner has not been able to point out

any illegality or perversity in order dated 10.01.2019 (Annexure P-4) passed

by the learned District Collector, Hoshiarpur; which was further affirmed by

the learned Divisional Commissioner as well as the learned Financial

Commissioner.

8. In view of the aforesaid discussion, I do not find any merit in

this writ petition and the same is accordingly dismissed. The order dated

10.01.2019 (Annexure P-4) passed by the learned District Collector,

Hoshiarpur, appointing respondent No.5 as Lambardar of Village

Bainstaniwal, Tehsil and District Hoshiarpur; as affirmed by the learned

Commissioner, Jalandhar Division, Jalandhar vide order dated 07.09.2022

(Annexure P-5) as well as the learned Financial Commissioner (Appeals),

Punjab vide order dated 13.05.2024 (Annexure P-6); is hereby upheld.

9. All pending application(s), if any, shall also stand closed.