RAJWINDER SINGH Vs. FINANCIAL COMMISSIONER, REVENUE

JUDGEMENT

(1.) Petition herein is, seeking a writ in the nature of Certiorari, for setting aside the order dtd. 7/2/2018 (Annexure P-14) passed by learned Financial Commissioner, Revenue, Punjab.

(2.) Briefly, upon demise of Sh. Gurmej Singh, previous Lambardar of Village Talwandi Nahar, Tehsil Ajnala, District Amritsar, proceedings were initiated for filing up the said vacancy, wherein petitioner (Rajwinder Singh) and respondent No.4 (Sukhwinder 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.