AMAR SINGH Vs. FINANCIAL COMMISSIONER, PUNJAB AND OTHERS

JUDGEMENT

(1.) Notice of motion.

(2.) Mr. Vikas Mehsempuri, Advocate accepts notice on behalf of the respondents.

(3.) The petitioner is aggrieved of the impugned orders dated 201.2017 (Annexure P-7), 20.07.2016 (Annexure P-6) and 20.05.2016 (Annexure P-5) rendered by respondents No. 1, 2 and 3, respectively, whereby, respondent No. 4-Mandeep Singh has been appointed as Lambardar.