GURCHARAN SINGH Vs. FINANCIAL COMMISSIONER HARYANA

JUDGEMENT

(1.) Present writ petition has been filed under Articles 226/227 of the Constitution of India for issuance of a writ in the nature of certiorari for quashing the impugned order dtd. 9/12/2020 (P-3), passed by the Financial Commissioner, Haryana (respondent No.1), vide which order dtd. 16/8/2017 (P-2) of the Commissioner, Ambala as well as order dtd. 29/8/2014 (P-l), passed by the Collector, Ambala, appointing the petitioner as Lambardar (General Category) of the Village Barola, Tehsil & District Ambala, were set aside and Collector is directed to appoint respondent No.2-Har Mohinder Singh as Lambardar of the Village.

(2.) Contends that respondent No.1 committed grave error of law while passing the impugned order and straightway issued directions to the Collector to appoint respondent No.2-Har Mohinder as a Lambardar of the Village.

(3.) Notice of motion.