KULWINDER SINGH Vs. FINANCIAL COMMISSIONER

JUDGEMENT

(1.) The present application has been filed for restoration of the main writ petition by recalling the order dtd. 11/9/2025, by which the appeal was dismissed for non-prosecution.

(2.) Keeping in view the facts mentioned in the application, the order dtd. 11/9/2025 is recalled and the appeal is restored to its original number and status. On the request of learned counsel for the appellant, the appeal is taken on board for consideration.

(3.) In the present petition, the challenge is to the order dtd. 30/7/2024 passed by the learned Single Judge in CWP-16034-2024, by which the challenge raised at the hands of the appellant to the appointment of respondent No.4 as Lambardar, has been declined.