RAJAN GUPTA,J. - (1.) Challenge in the instant writ petition is to order passed by Financial Commissioner whereby it was directed that fresh process for appointment of Lambardar be initiated as one of candidates had died during the pendency of proceedings.
(2.) Order has been assailed before this court primarily on the ground that no reasons have been assigned by the Financial Commissioner while directing that fresh process be initiated for filling up the post of Lambardar of village Sajuma. According to learned counsel for the petitioner the order is completely silent as to the reasons for giving such a direction. He, thus, prays that order be set-aside and matter be remitted to same authority for decision afresh.
(3.) Prayer for remand is not opposed by learned State counsel.;