GURMEET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner (Gurmeet Singh) has filed the instant writ petition under Articles 226/227 of the Constitution of India, inter alia, seeking issuance of a writ in the nature of Certiorari for setting aside the order dtd. 5/10/2023 (Annexure P-11) passed by the learned Financial Commissioner, (Appeals), Punjab.

(2.) Briefly, upon demise of Sh. Kamail Singh, previous Lambardar of Village Manana, District SAS Nagar (Mohali); proceedings for filling up the said vacancy were initiated, whereupon, the petitioner (Gurmeet Singh) and respondent No.4 (Harbans Singh) applied for the said vacancy.

(3.) In the aforementioned circumstances, petitioner has filed the present writ petition before this Court, seeking relief(s) as noticed hereinabove.