SURENDER PAL Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Feeling aggrieved against the orders dated 30.8.2012 (Annexure P-3) passed by the Financial Commissioner, Punjab, as well as order dated 25.7.2011 (Annexure P-2), passed by the Commissioner, Jalandhar Division Jalandhar, whereby order dated 30.3.2010 (Annexure P-1), passed by the District Collector, Shaheed Bhagat Singh Nagar, appointing the petitioner as Lambardar was set aside, petitioner has approached this Court by way of present writ petition under Articles 226/227 of the Constitution of India, seeking a writ in the nature of Certiorari, for quashing the impugned order.

(2.) Notice of motion was issued and in the meantime, operation of the impugned orders were stayed. Short reply by way of counter affidavit dated 29.7.2013 was filed on behalf of respondents No. 1 to 3. Respondent No.4 has moved CM No. 7653-CWP-2013 for placing on record written statement. Application is allowed, as prayed for. CM stands disposed of.

(3.) Heard learned counsel for the parties.