VED PAL Vs. FINANCIAL COMMISSIONER

JUDGEMENT

(1.) Petitioner (Ved Pal) has filed the instant 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. 6/9/2016 (Annexure P-3) passed by learned Collector, Kurukshetra; order dtd. 12/6/2018 (Annexure P-4) passed by the learned Commissioner, Ambala Division, Ambala and order dtd. 12/10/2023 (Annexure P-5) passed by the learned Financial Commissioner, Haryana.

(2.) Briefly, on demise of Sh. Bachana Ram, previous lambardar of Village Sanwala, Tehsil Thanesar, District Kurukshetra, the proceedings were initiated for filling up the vacancy. In pursuance to the proclamation made in the village for filling up the vacancy, three candidates i.e. the petitioner and respondent Nos.4 and 5, applied. The learned Collector, Kurukshetra vide order dtd. 6/9/2016 (Annexure P-3) appointed respondent No.4-Jarnail Singh as Lambardar of Village Sanwala, Tehsil Thanesar, District Kurukshetra.

(3.) Heard.