BALWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner (Balwinder Singh) has filed the instant writ petition under Articles 226/227 of the Constitution of India, inter alia, seeking a writ in the nature of Certiorari to set aside order dtd. 5/2/2019 (Annexure P-6) passed by the learned Divisional Commissioner, Rupnagar and order dtd. 28/11/2024 (Annexure P-7) passed by the learned Financial Commissioner (Appeals), Punjab.

(2.) Briefly, upon demise of Sh. Hakam Singh, previous Lambardar of Village Badapind, Tehsil and District Rupnagar; proceedings for filling up the said vacancy were initiated, whereupon petitioner (Balwinder Singh) and respondent No.4 (Tanvir Singh) also applied for the said vacancy.

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