MOHAN KRISHAN Vs. FINANCIAL COMMISSIONER

JUDGEMENT

(1.) Petitioner (Mohan Krishan) has filed the instant writ petition under Articles 226/227 of the Constitution of India, inter alia, seeking a writ in the nature of Certiorari to set aside order dtd. 6/12/2021 (Annexure P-5) passed by the learned Financial Commissioner (Appeals), Punjab.

(2.) Briefly, upon demise of Sh. Rattan Lal, previous Lambardar (Scheduled Caste) of Village Nangal Karar Khan, Tehsil and District Jalandhar; proceedings for filling up the said vacancy were initiated, wherein petitioner-Mohan Krishan and respondent No.4-Surinder Kumar 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.