SATWINDER SINGH Vs. FINANCIAL COMMISSIONER

JUDGEMENT

(1.) Petitioner (Satwinder Singh) has filed the instant civil writ petition under Articles 226/227 of the Constitution of India, inter alia, seeking a writ in the nature of certiorari for setting aside the order dtd. 19/4/2023 (Annexure P-4), passed by the learned Commissioner, Patiala Division, Patiala (in short 'Divisional Commissioner') and also order dtd. 30/5/2024 (Annexure P-8), passed by learned Financial Commissioner (Appeals), Punjab (in short 'Financial Commissioner').

(2.) Briefly, on demise of Shri Teja Singh, previous Lambardar of village Aakar, Tehsil Rajpura, District Patiala, proceedings were initiated for filling up the aforesaid vacancy, wherein petitioner (Satwinder Singh) and respondent No. 4 (Avtar Singh) were also the candidates. Assistant Collector 2nd Grade, Rajpura as well as Assistant Collector 1st Grade, Rajpura recommended the candidature of petitioner (Satwinder Singh) for appointment to the aforesaid vacancy and placed the matter before learned Collector.

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