JASWANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this civil writ petition filed under Articles 226/227 of Constitution of India, inter alia, is for issuance of a writ in the nature of certiorari for setting aside the order dtd. 29/5/2019 (Annexure P-2), passed by learned Collector, SAS Nagar (Mohali) (in short 'Collector'); order dtd. 19/1/2021 (Annexure P-3), passed by learned Commissioner, Roopnagar Division, Roopnagar (in short 'Divisional Commissioner') and order dtd. 6/2/2025 (Annexure P-4), passed by learned Financial Commissioner (Appeals), Punjab (in short 'Financial Commissioner'), whereby respondent No. 6 (Ranjit Singh) has been appointed as Lambardar of village Fatehpur, Tehsil Kharar, District SAS Nagar (Mohali).

(2.) Briefly, upon demise of Shri Chuhar Singh, previous Lambardar of village Fatehpur, proceedings were initiated for filling up the vacancy, wherein petitioner (Jaswant Singh) and respondents No. 5 to 7, namely, Dalip Singh, Ranjit Singh and Darshan Singh, respectively, were also the candidates.

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