- (1.) These two identical writ petitions bearing CWP Nos. 26168 and 27064 of 2013, are being decided by this common order, because both the writ petitions are arising out of similar facts and raise common questions of law. However, for the facility of reference, facts are being culled out from CWP No. 26168 of 2013 (Balwant Singh Vs. Financial Commissioner, Revenue, Punjab and others)
(2.) Both these writ petitions are directed against the order dated 5.3.2013 (Annexure P-8), passed by the Financial Commissioner, Revenue, Punjab, which was passed by him in compliance of the order dated 27.1.2011 passed by this Court in CWP No. 11425 of 2001 (Annexure P-6), upholding the appointment of Gurmukh Singh-respondent No.4 as Mohatmim.
(3.) Notice of motion was issued and in compliance thereof, three written statements have been filed. One written statement has been filed on behalf of respondents No. 1 to 3. Another written statement was filed on behalf of respondents No.4 and 5 and another separate written statement has been filed on behalf of respondent No.4.;