KULDEEP KAUR Vs. FINANCIAL COMMISSIONER

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 order dtd. 19/5/2025 (Annexure P-4), passed by the learned Commissioner, Rupnagar Division, Rupnagar (in short 'Divisional Commissioner') and order dtd. 21/8/2025 (Annexure P-5), passed by learned Financial Commissioner (Appeals), Punjab (in short 'Financial Commissioner').

(2.) Briefly, on demise of Shri Bhajan Singh, previous Lambardar of village Mahen, Tehsil Sri Anandpur Sahib, District Rupnagar, proceedings were initiated for filling up the aforesaid vacancy, wherein petitioner (Kuldeep Kaur) and respondent No. 4 (Balwant Singh) 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