JAPNEET SINGH Vs. FINANCIAL COMMISSIONER (APPEALS), PUNJAB

JUDGEMENT

(1.) Petitioner (Japneet Singh) has filed the instant Writ Petition under Articles 226/227 of the Constitution of India inter alia seeking issuance of a writ in the nature of Certiorari for setting aside order dtd. 6/6/2023 (Annexure P-3) passed by the learned Commissioner, Rupnagar Division, Rupnagar as well as order dtd. 8/8/2024 (Annexure P-6) passed by the learned Financial Commissioner (Appeals), Punjab.

(2.) Briefly, on demise of Sh. Charanjit Singh, previous lambardar (General) of Village Gadhram Kalan, Tehsil Sri Chamkaur Sahib, District Rupnagar, proceedings were initiated for filling up the vacancy, wherein ten candidates (including the petitioner- Japneet Singh and respondent No.4-Randhir Singh) applied.

(3.) In the aforementioned circumstances, the petitioner has filed the instant Writ Petition before this Court for the reliefs as noticed above.