JAGJIT SINGH BARIANA Vs. FINANCIAL COMMISSIONER (APPEALS), PUNJAB

JUDGEMENT

(1.) Prayer in the present writ petition filed under Articles 226 and 227 of the Constitution of India, inter alia, seeking a writ in the nature of Certiorari to set aside the order dtd. 12/9/2019 (Annexure P-1) passed by the learned District Collector, Hoshiarpur; order dtd. 20/12/2022 (Annexure P-2) passed by the learned Commissioner Jalandhar Division, Jalandhar; and also the order dtd. 2/12/2024 (Annexure P-4) passed by the learned Financial Commissioner (Appeals), Punjab.

(2.) Briefly, upon demise of Sh. Jeet Singh, previous Lambardar of Village Manan, Tehsil and District Hoshiarpur; proceedings for filling up the said vacancy were initiated. In pursuance to the proclamation carried out for filling up the aforesaid vacancy, five applications (including the one submitted by the petitioner-Jagjit Singh Bariana @ Jagjit Singh and another by respondent No.4-Talwinder Singh) were received.

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