SITA RAM Vs. STATE OF PUNJAB

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. 11/11/2024 (Annexure P-5) passed by the learned Financial Commissioner (Appeals) Punjab.

(2.) Briefly, upon demise of Sh. Joginder Singh, previous lambardar of Village Malkowal, Tehsil Garhshankar, District Hoshiarpur, proceedings were initiated for filling up the vacancy wherein, petitioner-Sita Ram and respondent No.5-Brij Mohan were also the candidates.

(3.) Heard.