KULDEEP SINGH Vs. FINANCIAL COMMISSIONER

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. 4/7/2019 (Annexure P-3), passed by learned Commissioner, Ferozepur Division, Ferozepur (in short 'Divisional Commissioner'), whereby he had set aside the appointment of petitioner as Lambardar of village Ratta Khera Baja Kotwal, Tehsil and District Ferozepur, made by learned Collector, Ferozepur (in short 'Collector'), vide order dtd. 19/4/2017 (Annexure P-1) and further remanded the matter to learned Collector.

(2.) Briefly, on demise of Shri Mohinder Singh, previous Lambardar of village Ratta Khera Baja Kotwal, Tehsil and District Ferozepur, proceedings were initiated for filling up the aforesaid vacancy, wherein petitioner (Kuldeep Singh) and respondent No. 4 (Partap Singh) 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