TAIWINDER SINGH Vs. FINANCIAL COMMISSIONER

JUDGEMENT

(1.) Prayer in the instant 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. 20/3/2023 (Annexure P-5) passed by the learned Financial Commissioner (Appeals), Punjab.

(2.) Briefly, on account of resignation of Sh. Subhash Chander, previous Lambardar of Village Behak Khas, Tehsil and District Fazilka; proceedings for filling up the said vacancy were initiated, wherein the present petitioner (Taiwinder Singh) and respondent No.4 (Rakesh Kumar) 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.