KAPIL DEV Vs. FINANCIAL COMMISSIONER, PUNJAB

JUDGEMENT

(1.) Prayer in the instant civil writ petition filed under Articles 226/227 of Constitution of India, inter alia, is for issuance of a writ in the nature of certiorari for setting aside the order dtd. 29/1/2019 (Annexure P-1), passed by learned District Collector, Hoshiarpur (in short 'Collector'), whereby respondent No. 4 (Surinder Pal) was appointed as Lambardar (SC) of village Manjhi, District Hoshiarpur.

(2.) Briefly, on demise of Shri Fakir Chand, previous Lambardar (SC) of village Manjhi, District Hoshiarpur, proceedings were initiated for filling up the aforesaid vacancy, wherein petitioner-Kapil Dev (in short 'petitioner') and respondent No. 4-Surinder Pal (in short 'respondent No. 4') were also the candidates.

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