JASWINDER SINGH Vs. FINANCIAL COMMISSIONER REVENUE

JUDGEMENT

(1.) Petitioner (Jaswinder Singh) has filed the instant writ petition under Articles 226/227 of the Constitution of India, inter alia, seeking a writ in the nature of Certiorari to set aside order dtd. 26/5/2017 (Annexure P-6) passed by the learned Commissioner, Ferozepur Division, Ferozepur and also the order dtd. 1/8/2024 (Annexure P-8) passed by the learned Financial Commissioner, Punjab.

(2.) Briefly, on account of demise of Sh. Hazura Singh, previous Lambardar of Village Behak Gujran, Tehsil Zira, District Ferozepur; proceedings for filling up the said vacancy were initiated. In pursuance to the proclamation carried out for filling up the aforesaid vacancy, ten applications (including the one submitted by the petitioner (Jaswinder Singh) and another by respondent No.4 (Gurwinder Singh) were received.

(3.) In the aforementioned circumstances, petitioner has filed the present writ petition before this Court, seeking relief(s) as noticed hereinabove.