NACHHATAR SINGH Vs. FINANCIAL COMMISSIONER (APPEALS) PUNJAB

JUDGEMENT

(1.) This writ petition has been filed questioning the correctness of the order dated 28.2.2020, passed by the Commissioner, Ferozepur Division, Ferozepur, which has been affirmed by the Financial Commissioner (Appeals ), Punjab on 27.10.2020. In this litigation the appointment to the office of Lambardar is being hotly contested . The Commissioner after making comparative study of merits and demerits of both the candidates, observed as under:-

(2.) The aforesaid reasons have been affirmed by the Financial Commissioner, in its order, dated 27.10.2020.

(3.) Learned counsel, for the petitioner, contends that since the petitioner had been appointed as Lambardar on two different occasions by the Deputy Commissioner cum Collector, therefore, the Commissioner had no jurisdiction to interfere.