Vivek Sehrawat And Another vs State Of Haryana And Another
2022 Latest Caselaw 6108 P&H

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           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        ATCHANDIGARH

                                                     CWP-31963-2019 (O&M)
                                                 Date of decision: July 04, 2022

Vivek Sehrawat and another
                                                                    ....Petitioners
                                      versus
State of Haryana and another
                                                                 ....Respondents

CORAM: HON'BLE MR. JUSTICE ARUN MONGA

Present:    Mr. Sarthak Gupta, Advocate for the petitioners.

            Ms. Mamta Singla Talwar, DAG Haryana.

            Mr. Kanwal Goyal, Advocate for the respondent-HPSC.

                                      *****
ARUN MONGA, J. (ORAL)

Petition herein, inter alia, is for issuance of a writ in the nature of

Certiorari for quashing the alleged wrong result of the petitioners in

mathematics optional vide detailed marks sheet dated 30.10.2019 (Annexure

P-10 colly) for the HCS (Executive Branch) & Other Allied Services Main

Exam - 2017.

2. Disposed of in view of order/judgment dated 19.12.2019 passed

in LPA-2044-2019 vide which present writ petition itself has also been

disposed of while hearing the said intra-court appeal.

(ARUN MONGA) JUDGE July 04, 2022 mahavir

Whether speaking/reasoned: Yes/No

Whether reportable: Yes/No

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