Rameshwar Singh Malik, J. - (1.) Present writ petition is directed against the order dated 24.03.2015 (Annexure P-7) passed by Financial Commissioner (Revenue), Punjab, whereby he allowed the revision petition filed by respondent No.4, setting aside the orders passed by District Collector as well as Commissioner, appointing the petitioner as Lambardar and the matter was remanded by the Financial Commissioner to District Collector to decide the case afresh.
(2.) Notice of motion was issued and in the meantime, operation of the impugned order dated 24.03.2015 (Annexure P-7) was stayed. No written statement has been filed either by the official respondents or by respondent No.4. However, in compliance of the order dated 03.02.2016 passed by this Court, an affidavit dated 11.07.2016 was filed by Assistant Collector 2nd Grade, Budhlada to the effect that in the present case, applications for the post of Lambardar of village Budhlada were invited for the entire village and not for specific Patti.
(3.) Heard learned counsel for the parties.;