PALA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner (Pala Singh) 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. 23/12/2022 (Annexure P-3) passed by the learned Commissioner, Ferozepur Division, Ferozepur and order dtd. 22/7/2024 (Annexure P-1) passed by the learned Financial Commissioner (Appeals), Punjab.

(2.) Briefly, upon demise of Sh. Vijay Kumar, previous Lambardar of Village Dulchi Ke (Patti Bhumian), Tehsil and District Ferozepur; proceedings for filling up the said vacancy were initiated, whereupon, the petitioner (Pala Singh) and respondent No.5 (Surjit 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.