Surender Singh vs State Of Haryana And Others
2022 Latest Caselaw 7302 P&H

                  CWP-15431-2022                                                             1

                               IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                                                  CHANDIGARH
                                                CWP-15431-2022
                                          Date of Decision: July 20, 2022

                  Surender Singh
                                                                                   ...Petitioner
                                                       Versus
                  State of Haryana and others
                                                                                ...Respondents

                  CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

                  Present:        Mr. Jasbir Singh Mor, Advocate,
                                  for the petitioner.

                                  Mr. Harish Nain, Assistant Advocate General, Haryana.

                  HARSIMRAN SINGH SETHI, J. (Oral)

Learned counsel for the petitioner argues that while applying

for the post in question, the petitioner had appended the experience

certificate, a copy of which has been appended as Annexure P-4, with the

present petition. Learned counsel submits that after an objection was taken

by the respondents with regard to the wording of the said experience

certificate, a clarificatory experience certificate was also given by the

petitioner, which has not been taken into consideration by the respondents

and though the petitioner has attained the required merit, but he is not being

considered eligible. Learned counsel submits that in response to the

advertisement, the petitioner had applied under Category No. 24, for the post

of 'Apprenticeship Instructor', as well as under Category No. 87, i.e. for the

post of 'Mechanic Agriculture Machinery Instructor (Theory)'. Learned

counsel submits that while deciding eligibility of candidates and declaring

result against the posts advertised under Category No. 24, the petitioner has

PRASHANT KAPOOR 2022.07.21 10:01 I attest to the accuracy and authenticity of this order/judgment

been found ineligible and the petitioner apprehends that even in the case of

Category No. 87, his candidature will be rejected on the same ground.

Learned counsel submits that once the required experience certificate was

given to the authorities concerned, which was duly clarified before

declaration of the result, the petitioner is to be treated eligible in all respects.

Learned counsel submits that the said grievance has already

been raised by the petitioner before the authorities concerned, vide

representation dated 28.06.2022, a copy of which has been appended as

Annexure P-14 with the present petition, and the petitioner will be satisfied

at this stage if a time bound direction is given to respondent No. 3 to decide

the same by passing appropriate speaking orders.

Notice of motion.

Mr. Harish Nain, Assistant Advocate General, Haryana, accepts

notice on behalf of the respondents and raises no objection in deciding the

representation (Annexure P-14), if received and not already decided, within

eight weeks of the receipt of a copy of this order.

Learned counsel for the petitioner submits that keeping in view

the statement of the learned State counsel no further grievance of the

petitioner survives and the present petition at this stage may be disposed of

as having been not pressed.

Ordered accordingly.

                                                              (HARSIMRAN SINGH SETHI)
                                                                      JUDGE
                  July 20, 2022
                  Pkapoor              Whether Speaking/Reasoned:         YES/NO
                                       Whether Reportable:                YES/NO

PRASHANT KAPOOR
2022.07.21 10:01
I attest to the accuracy and
authenticity of this
order/judgment