JAGDEV SINGH Vs. FINANCIAL COMMISSIONER

JUDGEMENT

(1.) Prayer in the present writ petition filed under Articles 226/227 of the Constitution of India inter alia is for issuance of a writ in the nature of Certiorari for setting aside the order dtd. 11/7/2022 (Annexure P-4) passed by the learned Collector, Fatehgarh Sahib, whereby respondent No.4 (Pritam Singh) has been appointed as the Lambardar (S.C.) of Village Dhunda, Tehsil Bassi Pathanan, District Fatehgarh Sahib.

(2.) Briefly, on account of demise of Sh. Prem Singh, previous Lambardar (S.C.) of Village Dhunda, Tehsil Bassi Pathanan, District Fatehgarh Sahib; proceedings for filling up the said vacancy were initiated, wherein petitioner (Jagdev Singh), respondent No.4 (Pritam Singh) and respondent No.5 (Sukhpal Singh) were also the candidates.

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