PARAMJIT SINGH Vs. FINANCIAL COMMISSIONER

JUDGEMENT

(1.) Petitioner (Paramjit 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. 28/3/2018 (Annexure P-3) passed by the learned Commissioner, Jalandhar Division, Jalandhar and order dtd. 5/7/2021 (Annexure P-4) passed by the learned Financial Commissioner (Appeals), Punjab.

(2.) Briefly, on account of demise of Sh. Pritam Chand, previous Lambardar (Scheduled Caste) of Village Lassuri, Tehsil Shahkot, District Jalandhar; proceedings for filling up the said vacancy were initiated. In pursuance to the proclamation carried out for filling up the aforesaid vacancy, nine applications (including the one submitted by the petitioner and another by respondent No.4) were received.

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