Punjab-Haryana High Court
Renu Kumari vs State Of Haryana And Ors on 5 February, 2021
CM-1419-CWP-2021 and
CM-1422-CWP-2021 in/and
CWP-2278-2020
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IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
(107) CM-1419-CWP-2021 and
CM-1422-CWP-2021 in/and
CWP-2278-2020
Date of Decision : 05.02.2021
Renu Kumari
...Petitioner
Versus
State of Haryana and others
...Respondents
(through video conferencing)
CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
Present: Mr. Dalbir Singh, Advocate for the petitioner.
Ms. Rajni Gupta, Additional Advocate General, Haryana.
***
Harsimran Singh Sethi J. (Oral)
CM-1422-CWP-2021
Present application has been filed for preponing the date of
hearing of the main petition i.e. CWP No. 2278 of 2020, which stands
adjourned to 05.02.2021.
Notice of the application to the counsel opposite.
Ms. Rajni Gupta, Additional Advocate General, Haryana, who
has joined the proceedings through video conference, accepts notice on
behalf of respondent-State and raises no objection for the grant of prayer as
raised in the present application.
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CM-1419-CWP-2021 and
CM-1422-CWP-2021 in/and
CWP-2278-2020
Keeping in view the above, application is allowed and the
hearing of the main petition i.e. CWP No. 2278 of 2020 is preponed from
05.02.2021 to today.
CM-1419-CWP-2021
Present application has been filed for placing on record
Annexures P-18 to P-21 and seeking exemption from filing certified copies
of the same.
Application is allowed and Annexures P-18 to P-21 are taken
on record.
CWP-2278-2020
Learned counsel for the petitioner argues that the petitioner is
seeking consideration of her prayer for allowing her to join as Guess Faculty
Lecturer and after the filing of the present petition, a bunch of writ petitions
being CWP No. 2715 of 2020 titled as Ritika Vs. State of Haryana and
others and other connected cases came up for hearing before this Court and
a Co-ordinate Bench of this Court disposed of such cases on 16.07.2020 and
the judgment rendered by the Co-ordinate Bench is appended as Annexure
P-18 and the petitioner will be satisfied, in case the present writ petition is
also disposed of in terms of the order passed in CWP No. 2715 of 2020
titled as Ritika Vs. State of Haryana and others and other connected cases.
Learned State counsel has no objection in case, the present writ
petition is also disposed of in terms of the order passed in CWP No. 2715 of
2020 titled as Ritika Vs. State of Haryana and others and other connected
cases.
Keeping in view the above, the present writ petition is disposed
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CM-1419-CWP-2021 and
CM-1422-CWP-2021 in/and
CWP-2278-2020
of in the same terms as in CWP No. 2715 of 2020 titled as Ritika Vs. State
of Haryana and others and other connected cases.
February 05, 2021 (HARSIMRAN SINGH SETHI)
kanchan JUDGE
Whether speaking/reasoned : Yes
Whether reportable : No
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