SURMUKH SINGH Vs. FINANCIAL COMMISSIONER

JUDGEMENT

(1.) This is an application filed under Sec. 151 CPC for placing on certain documents as Annexure P-10 to Annexure P-12.

(2.) Briefly, petitioner (Surmukh Singh) was appointed to the post of Lambardar of village Saiflapur, Tehsil and District Rupnagar. It appears that during hearing of one disputed mutation No. 1005 of village Saiflapur, it was found by Sub Divisional Magistrate, Rupnagar that the petitioner in the capacity of Lambardar had wrongly attested the kursinama (pedigree table) of Saudagar Singh, wherein the name of one of the sons, namely, Harpreet Singh was omitted. The said matter was brought to the notice of learned Collector, who issued a show cause notice to the petitioner and after affording due opportunity of hearing to the petitioner, learned Collector, vide order dtd. 5/12/2022 (Annexure P-3), dismissed the petitioner from the post of Lambardar.

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