BAHADUR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in the instant writ petition filed under Articles 226/227 of the Constitution of India is for issuance of a writ in the nature of Certiorari for setting aside the order dtd. 19/3/2013 (Annexure P-5) passed by the learned Commissioner, Gurgaon Division, Gurgaon; and order dtd. 11/3/2016 (Annexure P-7) passed by the learned Financial Commissioner, Haryana.

(2.) Briefly, on demise of Sh. Balbir Singh, previous Lambardar of Village Andhua Patti, Hodal, Tehsil and District Palwal, proceedings were initiated for filing up the vacancy, wherein petitioner (Bahadur Singh), respondent No.4 (Manmohan Singh) and respondent No.5 (Sudhar Singh) were also the candidates.

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