Renu Mudgal vs State Of Haryana And Others
2022 Latest Caselaw 17562 P&H

CM-1546-CWP-2020 in/and CWP-2150-2017
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           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH


(205)                            CM-1546-CWP-2020 in/and
                                 CWP-2150-2017
                                 Date of Decision : December 22, 2022


Renu Mudgal                                                 .. Petitioner


                                 Versus

State of Haryana and others                                 .. Respondents

CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present: Mr. Anurag Goyal, Advocate, for the applicant-petitioner.

Mr. Sandeep Singh Maan, Additional Advocate General, Haryana.

HARSIMRAN SINGH SETHI J. (ORAL)

CM-1546-CWP-2020

Present application has been filed for fixing the writ petition on

some actual date and to decide the matter in the light of the judgment in

LPA No.1220 of 2015 titled as State of Haryana and others. vs. Subhash

Chand.

Notice of the application has already been issued.

Learned counsel for the respondents raises no objection for the

grant of prayer as raised in the present application.

Keeping in view the facts mentioned in the application, the

same is allowed and the main writ petition is taken up for hearing today.

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CM-1546-CWP-2020 in/and CWP-2150-2017

CWP-2150-2017

Learned counsel for the petitioner argues that the question of

law raised in the present petition has already been adjudicated by the

Coordinate Bench of this Court while passing order in CWP No.5781 of

2015 titled as Subhash Chand vs. State of Haryana and others, decided on

04.06.2015 against which, even LPA No.1220 of 2015 has been dismissed,

hence, the petitioner is entitled for the benefit as admissible under the

judgment of Subhash Chand's case (supra).

Learned counsel for the petitioner submits that the respondents

are under an obligation to consider the claim of the petitioner for being

appointed as PGT Biology with all consequential benefits.

Notice of motion.

Mr. Sandeep Singh Maan, Additional Advocate General,

Haryana, accepts notice on behalf of the respondents.

Learned counsel for the respondents submits that the present

petition was filed in the year 2017 and is pending for the last five years. In

case, the petitioner raises a grievance with regard to appointment in

question by placing reliance upon the judgment of this Court in Subhash

Chand's case (supra), which has also been upheld, a due consideration will

be given by the department to the claim of the petitioner and appropriate

order will be passed within a period of eight weeks of the receipt of any

such representation and in case, it is found that the petitioner is meritorious

enough to be granted appointed, the same will be granted to her within a

further period of four weeks.

Learned counsel for the petitioner submits that keeping in view

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CM-1546-CWP-2020 in/and CWP-2150-2017

the above, the present petition may kindly be disposed of having been not

pressed any further with liberty to the petitioner to approach the respondents

by placing reliance upon the judgment of the Coordinate Bench of this

Court in Subhash Chand's case (supra).

Ordered accordingly.

December 22, 2022                     (HARSIMRAN SINGH SETHI)
harsha                                       JUDGE


            Whether speaking/reasoned : Yes/No
            Whether reportable       : Yes/No




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