NIRMAL SINGH Vs. FINANCIAL COMMISSIONER PUNJAB

JUDGEMENT

(1.) Petitioner (Nirmal Singh) has filed the present writ petition under Articles 226/227 of the Constitution of India, seeking a writ in the nature of certiorari for setting aside the order dtd. 14/1/2016 (Annexure P-1) passed by the learned Collector, Shaheed Bhagat Singh Nagar; order dtd. 10/8/2018 (Annexure P-2) passed by the learned Commissioner, Rupnagar Division, Rupnagar and order dtd. 20/7/2023 (Annexure P-3) passed by the learned Financial Commissioner (Appeals) Punjab.

(2.) Briefly, on demise of Sh. Jagat Singh, previous lambardar (General) of Village Ranewal Taprian, Tehsil Balachaur, District SBS Nagar, the proceedings were initiated for filling up the vacancy. In pursuance of the proclamation made in the village for filling up the vacancy, total 13 applications (including the application submitted by the petitioner and respondent No.4-Harjinder Singh), were received.

(3.) Heard.