Punjab-Haryana High Court
Toshma Kumari vs State Of Haryana And Another on 19 April, 2024
MANINDER 2024.04.19 16:41 CWP-6949-2024 along with connected petitions 1 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH Sr. No.231 1) CWP-6949-2024 Ashish State of Haryana and others 2) CWP-6777-2024 Toshma Kumari State of Haryana and others 3) CWP-6778-2024 Kalpana Kumari The State of Haryana and others 4) CWP-6959-2024 Vikas Dahiya State of Haryana and others 5) CWP-6975-2024 Monika State of Haryana and others I attest to the accuracy an authenticity of this order/judgment. Date of Decision: 19.04.2024 2024:PHHC:052719 .... Petitioner Versus ... Respondents 2024: PHHC:052720 .... Petitioner Versus ... Respondents 2024: PHHC:052722 .... Petitioner Versus ... Respondents 2024:PHHC:052725 .... Petitioner Versus ... Respondents 2024: PHHC:052728 .... Petitioner Versus ... Respondents CWP-6949-2024 along with connected petitions 2 CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA Present: Mr. B.S. Patwalia, Advocate and Mr. Abhishek Masih, Advocate for the petitioner in CWP-6949-2024. Mr. S.S.Shekhawat, Advocate for the petitioner in CWP-6777-2024. Mr. Aditya Yadav, Advocate for the petitioner in CWP-6778-2024. Mr. Vivek Suri, Advocate, Mr. Dushyant, Advocate and Mr. Darshan, Advocate for the petitioner in CWP-6959-2024. Mr. Atul Yadav, Advocate for Mr. Jai Singh Yadav, Advocate for the petitioner in CWP-6975-2024. Mr. Parveen Mehta, DAG Haryana. Mr. Kanwal Goyal, Advocate, Ms. Sheena Dahiya, Advocate and Mr. Simranjot Singh, Advocate for the respondent-HPSC. 3K 2 3k TRIBHUVAN DAHIYA, J. (ORAL)
The present petitions have been filed seeking a writ of certiorari quashing the letters dated 12.03.2024 and 18.03.2024, whereby candidature of the petitioners for appointment to the post of Post Graduate Teacher in Biology pursuant to the advertisement no.33 of 2023, has been rejected.
2. The petitioners were permitted to provisionally participate in the interview by way of an interim order, dated 20.03.2024. Their provisional result has been produced before this Court in a sealed cover by learned counsel for the Commission. It shows the cut-off marks for general and Scheduled Caste categories are 53.56 and 42.35 respectively, and the marks secured by the petitioners are below the cut-off in their respective categories, which are as follows:
MANINDER 2024.04.19 16:41 I attest to the accuracy and authenticity of this order/judgment.CWP-6949-2024 along with connected petitions 3
1) Ashish 51.14 (general)
2) Toshma Kumari 52.29 (general)
3) Vikas Dahiya 51.75 (general)
4) Kalpana Kumari 42.08 (SC)
5) Monika 36.94 (SC) The result has been re-sealed and given back to learned counsel for the Commission.
3. Since none of the petitioners falls in the zone of consideration, they cannot be considered for appointment, and their claim does not survive.
The petitions are, accordingly, dismissed.
4. A photocopy of this order be placed on connected files. (TRIBHUVAN DAHTYA) JUDGE 19.04.2024 Maninder Whether speaking/reasoned --_: Yes/No Whether reportable : Yes/No MANINDER 2024.04.19 16:41 I attest to the accuracy and authenticity of this order/judgment.