JASKARAN SINGH Vs. FINANCIAL COMMISSIONER (APPEALS), PUNJAB

JUDGEMENT

(1.) Prayer in the instant civil writ petition filed under Articles 226/227 of Constitution of India, inter alia, is for issuance of a writ in the nature of certiorari for setting aside the order dtd. 5/5/2021 (Annexure P-3), passed by learned Collector, Shaheed Baghat Singh Nagar, Nawanshahr (in short 'SBS Nagar'); order dtd. 11/11/2022 (Annexure P-2), passed by the learned Commissioner, Rupnagar Division, Rupnagar (in short 'Divisional Commissioner') and order dtd. 23/5/2025 (Annexure P-1), passed by learned Financial Commissioner (Appeals), Punjab (in short 'Financial Commissioner').

(2.) Briefly, on demise of Shri Charan Singh, previous Lambardar (SC) of village of Hayatpur Rurki, Tehsil Balachaur, District SBS Nagar, proceedings were initiated for filling up the aforesaid vacancy, wherein petitioner (Jaskaran Singh) and respondent No. 6 (Bhupinder Kaur) were also the candidates.

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