BAHADUR SINGH Vs. FINANCIAL COMMISSIONER

JUDGEMENT

(1.) Prayer in the present writ petition filed under Articles 226/227 of the Constitution of India inter alia is for issuance of a writ in the nature of Certiorari for setting aside the order dtd. 6/2/2024 (Annexure P-1) passed by the learned Collector, Patiala; order dtd. 27/9/2024 (Annexure P-2) passed by the learned Divisional Commissioner, Patiala; and order dtd. 3/4/2025 (Annexure P-3) passed by the learned Financial Commissioner, Punjab.

(2.) Briefly, upon demise of Sh. Gurcharan Singh, previous Lambardar of Village Raomajra, Teshil Rajpura and District Patiala; proceedings for filling up the said vacancy were initiated, wherein petitioner - Bahadur Singh and respondent No.2 - Jagtar Singh were also the candidates.

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