NIRMAL SINGH Vs. FINANCIAL COMMISSIONER (APPEALS), PUNJAB

JUDGEMENT

(1.) The present petition has been filed under Articles 226/227 of the Constitution of India inter alia seeking issuance of a writ in the nature of Certiorari for setting aside order dtd. 6/10/2021 (Annexure P-1) passed by the learned Collector, Malerkotla; order dtd. 31/1/2024 (Annexure P-2) passed by the learned Commissioner, Patiala Division, Patiala and order dtd. 18/7/2024 (Annexure P-3) passed by learned Financial Commissioner, (Appeals) Punjab.

(2.) Briefly, upon demise of Sh. Charanjit Singh, previous lambardar of Village Bapla, Tehsil Ahmedgarh, District Malerkotla, the proceedings were initiated for filling up the vacancy. Pursuant to the proclamation made in the village for filling up the vacancy, a rapat roznamcha entry was made at No.248 dtd. 16/4/2021. In response to the said proclamation, four applications, including the one, submitted by respondent No.4- Harjit Singh, were received.

(3.) In the aforementioned circumstances, the petitioner has filed the instant Writ Petition before this Court for seeking relief(s) as noticed hereinabove.