JASBIR SINGH Vs. FINANCIAL COMMISSIONER

JUDGEMENT

(1.) Petitioner (Jasbir Singh) has filed the instant civil writ petition under Articles 226/227 of the Constitution of India, inter alia, for issuance of a writ in the nature of certiorari for setting aside the order dtd. 29/7/2024 (Annexure P-5), passed by the learned Financial Commissioner (Revenue), Punjab and also order dtd. 7/6/2022 (Annexure P-1), passed by learned Collector, Faridkot (in short 'Collector').

(2.) Briefly, on demise of Shri Mukhtiar Singh, previous Lambardar of village Chet Singh Wala, Tehsil and District Faridkot, proceedings were initiated for filling up the aforesaid vacancy, wherein petitioner (Jasbir Singh) and respondent No. 4 (Rajinder Singh) were also the candidates.

(3.) In the aforementioned circumstances, the petitioner has filed the instant civil writ petition seeking relief(s), as noticed hereinabove.