PARGHAT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed under Article 226 of the Constitution of India seeking issuance of a writ in the nature of Certiorari for setting aside order dtd. 19/9/2024 (Annexure P-4) passed by the learned Financial Commissioner, Punjab.

(2.) Briefly, on demise of Sh. Zora Singh, previous lambardar (S.C.) of Village Meerherri, Tehsil Dhuri, District Sangrur, the proceedings were initiated for filling up the vacancy, wherein the petitioner- Parghat Singh and respondent No.4- Gurdial Singh were also the candidates.

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