PARDEEP SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present writ petition is directed against the order dated 20.11.2012 (Annexure P-6) passed by the Financial Commissioner, Haryana, thereby remanding the matter back for conducting fresh proclamation, inviting applications from the eligible candidates, for appointment to the post of Lambardar. Brief facts of the case are that consequent upon the death of late Shri Satpal, Lambardar, one post of Lambardar fell vacant in the village of the parties. Proceedings were initiated to fill up this post.

(2.) Feeling aggrieved against the above-said impugned order dated 20.11.2012 (Annexure P-6) passed by the Financial Commissioner, petitioner has approached this Court by way of instant writ petition seeking a writ in the nature of certiorari for quashing the impugned order. That is how, this Court is seized of the matter.

(3.) Learned counsel for the petitioner submits that proper proclamation was conducted in the village. Many persons applied but respondent No. 7 did not apply in time. He further submits that the Financial Commissioner has committed serious error of law, while passing the impugned order thereby remanding the matter for fresh proclamation, which will unnecessary delay the proceedings. He finally prays for setting aside the impugned order by allowing the present writ petition.