JATINDERPAL SINGH Vs. FINANCIAL COMMISSIONER

JUDGEMENT

(1.) The present petition has been filed under Articles 226/227 of the Constitution of India inter alia seeking issuance of a writ in the nature of Certiorari for setting aside order dtd. 31/10/2023 (Annexure P-3) passed by learned Commissioner, Jalandhar Division, Jalandhar and order dtd. 3/2/2025 (Annexure P-5) passed by learned Financial Commissioner (Appeals), Punjab.

(2.) Briefly, upon demise of Sh. Tarsem Singh, previous lambardar (General) of Village Harsi Pind, Tehsil Dasuya, District Hoshiarpur, proceedings were initiated for filling up the vacancy, wherein the petitioner- Jatinderpal Singh and respondent No.4- Bhupinder Singh were also the candidates.

(3.) In the aforementioned circumstances, the petitioner has filed the instant Writ Petition before this Court for the reliefs as noticed above.