Rajan Gupta, J. - (1.) CHALLENGE in the present writ petition is to order dated 16.2.2010 passed by Financial Commissioner, Revenue, Punjab whereby he has upheld the decision to make a fresh proclamation for appointment to the post of Lambardar in village Gujjarwal, District Ludhiana.
(2.) GROUSE of the petitioner is that after entire process having been completed, there was no ground to order denovo proceedings. Learned counsel representing respondents have opposed the plea. According to them, proclamation was defective, thus, the authorities had no option except to direct fresh proclamation.
(3.) I have heard learned counsel for the parties.;