INDERJIT SINGH Vs. FINANCIAL COMMISSIONER

JUDGEMENT

(1.) The present writ petition is directed against the order dated 8.9.2010 (Annexure P-16) passed by the Financial Commissioner, Appeals-II, Punjab-respondent No. 1, whereby order dated 15.1.12007 (Annexure P-2), passed by the Commissioner, Jalandhar Division, was upheld, appointing respondent No. 4 as Lambardar, while setting aside the order passed by the District Collector, vide which the petitioner was appointed as Lambardar. Facts first Consequent upon the death of Sh. Amar Singh, Lambardar of village Badiyal, Tehsil Dasuya, District Hoshiarpur on 17.2.2005, one post of Lambardar fell vacant. Proceedings were initiated to fill up the post of Lambardar. Naib Tehsildar, Tehsildar and the Sub Divisional Magistrate, Dasuya, recommended the name of the petitioner and he was appointed as Lambardar by the District Collector, vide his order dated 21.3.2006 (Annexure P-1).

(2.) Dissatisfied, respondent No. 4 filed his appeal before the Commissioner, who, vide order dated 15.1.2007 (Annexure P-2), accepted the same. The petitioner filed his appeal before the Financial Commissioner, which was dismissed vide impugned order dated 8.9.2010 (Annexure P-16).

(3.) Feeling aggrieved against the above said orders passed by the Financial Commissioner as well as by the Commissioner, petitioner has approached this Court by way of instant petition under Article 226/227 of the Constitution of India, seeking a writ in the nature of Certiorari, for quashing the impugned orders. That is how, this Court is seized of the matter.