SANTOKH SINGH Vs. FINANCIAL COMMISSIONER, APPEALS-II, PUNJAB

JUDGEMENT

(1.) This civil writ petition has been filed by Santokh Singh, s/o Malkiat Singh for issuance of a writ in the nature of certiorari quashing order Annexure P-3, dated 9th March, 2006 passed by Commissioner, Jalandhar Division, Jalandhar and order Annexure P-5 dated 23rd January, 2008 passed by Financial Commissioner (Appeals-II), Punjab. The said impugned order are concurrent in effect in setting aside order of District Collector, Hoshiarpur in appointing the petitioner as Lambardar of village Thinda, Tehsil Garhshankar, District Hoshiarpur.

(2.) Short contention of Learned Counsel for the petitioner is that the respondent No. 4 was removed from service. The order of removal from service was later diluted by way of awarding a milder punishment. Learned Counsel contends that the facts cannot be kept in oblivion while considering the appointment to the post of Lambardar.

(3.) I have considered the contention of the Learned Counsel.