Paramjit Sharma And Another vs State Of Haryana And Others
2022 Latest Caselaw 7547 P&H

                        118 RA-CW-449-2019
                               WITH CM-17138-CWP-2019,
                               RA-CW-477-2019,
                               CM-17899-CWP-2019,
                               CM-532-CWP-2020,
                               RA-CW-53-2020
                               IN CWP-12949-2014

                        PARAMJIT SHARMA AND ANOTHER V/S STATE OF HARYANA AND
                        OTHERS

                        WITH RA-CW-448-2019, CM-17026-CWP-2019, CM-17027-CWP-2019
                        WITH RA-CW-451-2019, CM-17080-CWP-2019, CM-17083-CWP-2019
                        WITH RA-CW-505-2019, CM-18361-CWP-2019
                        WITH CM-673-CWP-2020 IN CWP-4301-2013

                        +247 CM-1201-CWP-2020 in CWP-12949-2014
                                                          -.-
                        Present: Mr. Deepak Sonak, Advocate (in RA-CW-449-2019)
                                 Mr. Anil Kumar Sharma, Advocate (in RA-53-2020 and
                                 CM-1201-CWP-2020 in CWP-12949-2014)
                                 None (in RA-CW-477-2019; RA-CW-448-2019;
                                 RA-CW-451-2019; and RA-CW-505-2019),
                                 for the review applicants-petitioners.

                                    Mr. Sandeep S. Mann, Addl. AG, Haryana.
                                                          -.-

                        Review and Misc. Applications:

                                    Learned counsel for the review applicants-petitioners submits

                        that these review applications have been filed only with the apprehension

                        that the applicant-petitioners might not be reverted by treating them

                        ineligible without actually noticing the facts of their respective cases and

                        determining their eligibility. Learned counsel, however, concedes that as of

                        now, the applicant-petitioners have not been even served with any show

                        cause notice proposing their reversion.

                                    Learned State counsel submits that candidates who were found

                        ineligible and liable to be reverted in pursuance to the judgment under

                        review, were given show cause notices and appropriate orders have been

PRASHANT KAPOOR
                        passed and as the applicants-petitioners herein have not been served any
2022.07.22

18:48 I attest to the accuracy and authenticity of this order/judgment RA-CW-449-2019 & other connected applications) -2-

show cause notice(s), the present review applications have been filed only

on the basis of apprehension. Learned State counsel further submits that in

case any action is to be taken against the applicants-petitioners in pursuance

of the judgment under review, appropriate show cause notices will be served

upon them.

Learned counsel for the applicants-petitioners submits that

keeping in view above statement of learned State counsel, the present review

applications and other miscellaneous applications may be disposed of as

having not been pressed.

Ordered accordingly.

CM-1201-CWP-2020 in CWP-12949-2014 and CM-17138-CWP-2019 in RA-CW-449-2019

Learned counsel for the applicants submits that in pursuance to

the judgment in question, the applicants were reverted, and the orders of

reversion have already been impugned them in CWP No. 12949 of 2014.

Learned counsel submits that once the orders of reversion are already under

challenge in a separate petition, the present application may be disposed of

as having not been pressed.

Ordered accordingly.

A photocopy of this order be placed on the file of connected

case.

(HARSIMRAN SINGH SETHI) JUDGE July 22, 2022 Pkapoor

PRASHANT KAPOOR 2022.07.22 18:48 I attest to the accuracy and authenticity of this order/judgment