SHRI @ SIRI NIWAS Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present writ petition is directed against the order dated 13.5.2010 (Annexure P-4) passed by the Financial Commissioner, Haryana-respondent No. 1, whereby the order dated 14.6.2006 (Annexure P-2) passed by the District Collector, Jind and also the order dated 28.11.2008 (Annexure P-3), passed by the Commissioner, Hisar Division, appointing the petitioner as Lambardar, were set aside appointing respondent No. 4 as Lambardar.

(2.) Against the abovesaid order dated 28.11.2008 passed by the Commissioner, respondent No. 4 approached the Financial Commissioner by way of a revision petition and his revision was accepted vide impugned order dated 13.5.2010 (Annexure P-4).

(3.) Feeling aggrieved against the abovesaid impugned order passed by the Financial Commissioner, petitioner has approached this Court by way of instant writ petition under Articles 226/227 of the Constitution of India, seeking a writ in the nature of Certiorari for quashing the impugned order.