Ramdiya vs Haryana Staff Selection ...
2022 Latest Caselaw 6672 P&H

126
      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                   CHANDIGARH

                                  CWP No.14589 of 2022
                                  DATE OF DECISION : 12.07.2022

Ramdiya                                                        ...Petitioner
          versus
Haryana Staff Selection Commission and others                  ...Respondents

CORAM : HON'BLE MR. JUSTICE ARUN MONGA

Present :     Mr. R. K. Malik, Senior Advocate with
              Mr. Sandeep Dhull, Advocate,
              For the petitioner.

              Mr. Saurabh Mohunta, DAG, Haryana.

ARUN MONGA, J. (ORAL)

Petitioner herein, inter alia, seeks issuance of a writ in the

nature of certiorari for quashing of order dated 30.06.2022 (Annexure

P-4), order dated 04.07.2022 (Annexure P-5) and order dated 05.07.2022

(Annexure P-6) vide which services of the petitioner have been

terminated.

2. Haryana Staff Selection Commission advertised 4858 posts

of Clerks. Petitioner, being eligible, applied for the same under BC(A)

category,his name was recommended to Engineer-in-Chief, Public Works

(B&R) Department, Haryana and he was offered appointment vide order

dated 14.09.2020. he accordingly joined on 21.09.2020 as Clerk and is

working since then. The said selection was set-aside vide order/judgment

dated 25.04.2022 rendered by this Court in CWP No. 15672 of 2021.

Pursuant thereto, show cause notice dated 25.06.2022 (Annexure P-2) was

issued. Vide impugned orders, services of the petitioner have been

ordered to be terminated. Hence, the petition.

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3. On advance service, learned State counsel appears and

opposes issuance of notice of motion.

4. I have heard learned counsels for the parties and have

perused the case file.

5. Given the nature of order being passed, there is no necessity

to seek return by any of the respondents as no further proceedings and/or

pleadings are required.

6. Without commenting on the merits of the case, the instant

writ petition is disposed of with a direction to the petitioner to approach

the competent authority by way of filing representation within two weeks

from today and in case he does so, respondents shall look into the same

and pass an administrative order, in accordance with law, as expeditiously

as possible.

7. Till any decision is taken on the representation so filed,

services of the petitioner shall not be dispensed with till then.

8. Disposed of accordingly.

JULY 12, 2022                                    (ARUN MONGA)
Shalini                                              JUDGE


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




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