Daljit Kaur vs State Of Punjab And Others
2022 Latest Caselaw 15799 P&H

121
      IN THE HIGH COURT OF PUNJAB & HARYANA
                   AT CHANDIGARH

                                            CWP No. 25075 of 2022 (O&M)
                                            Date of Decision: 05.12.2022

Daljit Kaur
                                                              .......... Petitioners
                                          Versus
State of Punjab and others
                                                            .......... Respondents

CORAM:         HON'BLE MR. JUSTICE MAHABIR SINGH SINDHU

Present:         Ms. Alka Chatrath, Advocate
                 for the petitioner.

                                  ****
MAHABIR SINGH SINDHU, J.

Present writ petition has been filed under Article 226 of the

Constitution, inter alia, for directing the respondents to award marks for

Question No. 147 of Booklet 'D' (Question No. 131 of Booklet 'B') as per

judgment dated 20.03.2020 (P-7) passed in CWP-20220-2018, titled "Rishu

Goyal and others Versus State of Punjab and others"; further to award

marks for Question No. 110 of Booklet 'D' (Question No. 96 of Booklet 'B')

and Question No. 139 of Booklet 'D' (Question No. 123 of Booklet 'B') as

per judgment dated 10.09.2021 (P-9) passed in CWP-21779-2018, titled

"Teena Mahajan and others Versus State of Punjab and others"; and to

revise the result of petitioner declaring her to have qualified the PSTET-1.

At the outset, learned counsel on instructions from petitioner,

submits that instead of pressing the present petition on merits, her client

would be satisfied in case Legal Notice dated 01.10.2022 (P-10) is decided

expeditiously.

Notice of motion to the aforesaid limited extent.

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On asking of the Court, Ms. Lavanya Paul, Deputy Advocate

General, Punjab, accepts notice on behalf of the respondent(s)-State and

raises no objection against the innocuous prayer of the petitioner.

In view of the above, but without expressing any opinion on

merits of the claim of the petitioner, this writ petition is disposed off with

direction to the competent authority to consider and decide the above legal

notice as per law, within four weeks from receipt of certified copy of this

order.

Needless to say that in case there is a failure on the part of

competent authority, petitioner would be at liberty to move an appropriate

application for revival of this writ petition.

December 05, 2022                              ( MAHABIR SINGH SINDHU )
'dk kamra'                                             JUDGE

             Whether Speaking/reasoned                  Yes/No
             Whether Reportable                         Yes/No




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