Punjab-Haryana High Court
Poonam Rani vs State Of Haryana And Others on 12 November, 2024
IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
Sr. No.: 107 & connected matters
Date of Decision: November 12, 2024
1.
Civil Writ Petition No.17990 of 2024
Kiran Malik & others
..... PETITIONER(S)
VERSUS
State of Haryana & others
..... RESPONDENT(S)
2.
Civil Writ Petition No.19196 of 2024
Neelam Rani & others
..... PETITIONER(S)
VERSUS
State of Haryana & others
..... RESPONDENT(S)
3.
Civil Writ Petition No.19205 of 2024
Poonam Rani
..... PETITIONER(S)
VERSUS
State of Haryana & others
..... RESPONDENT(S)
4.
Civil Writ Petition No.19231 of 2024
Seema
..... PETITIONER(S)
VERSUS
State of Haryana & others
..... RESPONDENT(S)
5.
Civil Writ Petition No.19341 of 2024
Neelam Rani & others
..... PETITIONER(S)
VERSUS
State of Haryana & others
..... RESPONDENT(S)
6.
Civil Writ Petition No.20014 of 2024
Sheoran Poonam & others
..... PETITIONER(S)
VERSUS
State of Haryana & others
..... RESPONDENT(S)
AVIN KUMAR
2024.11.13 14:54
I attest to the accuracy and
integrity of this
judgment/order.
CWP No.17990 of 2024 & connected matters [2]
CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA
PRESENT: - S/shri Vijay Pal, Vikram Sheoran with Anurag Sharma,
Navmit Sharma for R.S. Dhull, Rahul Deswal and Ajit
Kumar Sharma, Advocates, for the petitioner(s).
Ms. Shruti Jain Goel, Senior Deputy Advocate General,
Haryana, assisted by Ms. Tanushree Gupta, Deputy
Advocate General, Haryana.
Tribhuvan Dahiya, J (Oral)
The petitions have been filed, inter alia, seeking a writ in the nature of certiorari quashing the final result, dated 27.07.2024, for the posts of TGTs, pursuant to advertisement 2/2023 dated 21.02.2023.
2. Learned State counsel, on instructions, contends that detailed marks of all the candidates have been uploaded on the Commission's website on 04.11.2024, as also the final answer key.
3. In view thereof, learned counsel for the petitioner(s) submit that the petitioner(s) may be afforded an opportunity to file comprehensive representation(s) to the Commission on the basis of detailed result, and the same may be ordered to be decided within a specified period keeping in view the law laid down in Saurav Yadav and others v. State of Uttar Pradesh and others, (2021) 4 SCC 542.
4. Learned State counsel, appearing on advance notice, contends that in case any such representation is filed by the petitioner(s), the same will be decided by the third respondent, expeditiously.
5. In view thereof, without going into the merits of the case, the petitions are disposed of with liberty to the petitioner(s) to file a representation before the respondents within a period of two weeks from today. In case such representation(s) are filed, the same shall be decided by the third respondent- AVIN KUMAR 2024.11.13 14:54 I attest to the accuracy and integrity of this judgment/order.
CWP No.17990 of 2024 & connected matters [3] Secretary of the Commission, by passing a speaking order thereupon, within a period of six weeks of receiving the representation(s).
6. In case the order is not passed within the stipulated period, the officer concerned shall pay costs of ` 50,000 to the petitioner(s).
7. Photocopy of this order be placed on the connected files.
(Tribhuvan Dahiya)
Judge
November 12, 2024
avin
Whether Speaking/ Reasoned: Yes/ No
Whether Reportable: Yes/ No
AVIN KUMAR
2024.11.13 14:54
I attest to the accuracy and
integrity of this
judgment/order.