GURDEEP SINGH Vs. FINANCIAL COMMISSIONER

JUDGEMENT

(1.) Petitioner (Gurdeep Singh) has filed the instant Writ Petition under Articles 226/227 of the Constitution of India inter alia seeking issuance of a writ in the nature of Certiorari for setting aside order dtd. 18/1/2017 (Annexure P-2) passed by the learned Commissioner, Jalandhar Division, Jalandhar and order dtd. 31/1/2022 (Annexure P-4) passed by the learned Financial Commissioner (Appeals), Punjab.

(2.) Briefly, the learned Commissioner, Jalandhar Division, Jalandhar vide memo dtd. 2/4/2012, created a post of NRI lambardar at Village Tallan, Tehsil Jalandhar-I, District Jalandhar and proceedings were initiated for filling up the vacancy.

(3.) In the aforementioned circumstances, the petitioner has filed the instant Writ Petition before this Court for seeking the reliefs as noticed hereinabove.