DARSHAN SINGH Vs. FINANCIAL COMMISSIONER (APPEALS), 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. 16/2/2023 (Annexure P-5), passed by learned Financial Commissioner (Appeals), Punjab (in short 'Financial Commissioner') to the extent whereby the matter has been remanded to learned District Collector, Shaheed Bhagat Singh Nagar (in short 'Collector') for fresh consideration.

(2.) Briefly, on demise of Smt. Gurbachan Kaur, previous Lambardar of village Gobindpur (Patti Nihala), Tehsil Banga, District Shaheed Bhagat Singh Nagar, proceedings were initiated for filling up the aforesaid vacancy, wherein petitioner-Darshan Singh (in short 'petitioner') and respondent No. 4-Joga Singh (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