J.L. Gupta, J. - (1.) On 20.6.1996 the Collector, Gurgaon, selected and appointed the petitioner as the village Headman. Aggrieved by the order, the third respondent filed an appeal before the Commissioner on 9.6.1997. Commissioner accepted it vide order dated 18.9.1997. A copy of this order has been produced as Annexure P -4 with the writ petition. Aggrieved by the order of the Commissioner, the petitioner filed a revision petition before the Financial Commissioner. It was dismissed vide order dated 8.10.1998. A copy of this order has been produced as Annexure P -8 with the writ petition. The petitioner filed a review petition which was dismissed vide order dated 23.11.1998. A copy of the order is on record as Annexure P -10. Hence this petition. The petitioner prays that the orders, copies of which have been produced on record as Annexures P -4, P -8 and P -10, be quashed.
(2.) Notice of motion was issued. Written statement has been filed by the third respondent.
(3.) Counsel for the parties have been heard.;