HARI SINGH Vs. FINANCIAL COMMISSIONER PUNJAB AND OTHERS

JUDGEMENT

(1.) Present writ petition is directed against the order dated 19.03.2014 passed by the Financial Commissioner, Punjab, whereby he accepted the appeal of respondent No.4, set aside the order dated 13.04.2010 (Annexure P-5), passed by the Divisional Commissioner, Patiala Division, Patiala and restored the order dated 11.09.2009 (Annexure P-3) passed by District Collector, Ludhiana, appointing respondent No.4 as Lambardar.

(2.) Notice of motion was issued and in compliance thereof written statement was filed by contesting respondent No.4. Petitioner filed his replication.

(3.) Heard learned counsel for the parties.