RAM SINGH FINANCIAL Vs. COMMISSIONER, PANJAB

JUDGEMENT

(1.) Prayer in the present writ petition, filed under Articles 226/227 of the Constitution of India, is for issuance of a writ in the nature of certiorari, for setting aside the order dtd. 24/4/2025 (Annexure P-8) passed by the learned Financial Commissioner (Appeals), Punjab.

(2.) Briefly, the present petitioner was appointed as the lambardar of village Fatehgarh Chhanna, Tehsil and District Sangrur by the learned Collector, Sangrur vide order dtd. 20/9/2023 (Annexure P-1).

(3.) Heard.