Kavita vs State Of Haryana And Others
2022 Latest Caselaw 5869 P&H

145 IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                 CHANDIGARH

                                CWP No. 12547 of 2022
                                Date of Decision: 01.06.2022

Kavita                                                       ...Petitioner
            Versus
State of Haryana and others                                  ...Respondents


CORAM : HON'BLE MR. JUSTICE ARUN MONGA

Present :   Mr. Sumit Sangwan, 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 final result dated 10.04.2022 (Annexure P-4) including selection and consequential appointment, if any, of the candidates of EWS category having lesser in merit from her inspite of the fact that she secured more marks than the last selected candidate in EBC category.

2. Respondent-Haryana Staff Selection Commission advertised various posts in Health Department including posts of Staff Nurse in Category 10 and 19. She applied in both the categories, subsequently posts of both the categories merged and one selection process was carried out. Petitioner successfully participated in the selection process. Final result was declared on 10.04.2022 wherein name of the petitioner was not there.

3. Learned counsel for the petitioner, inter alia, relies on judgment dated 09.05.2022 passed by this Court in CWP No. 21217 of 2021 titled "Ajay Bamel v. State of Haryana and others".

4. On advance service, learned State counsel appears and submits that having gone through the contents of petition, it would be more appropriate that petitioner files a representation before the

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competent authority which shall be looked into and appropriate orders be passed in accordance with law.

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 respondents to look into the representation, if any filed by the petitioner and pass an administrative order, in accordance with law, as expeditiously as possible.

7. Until any decision is taken on the representation, if so moved, one post of Staff Nurse in the category the petitioner had applied, subject of course to availability as on today, be kept vacant. It is expected of the competent authority to go through the judgment, ibid, before passing any order.

8. Disposed of.

JUNE 01, 2022                                    (ARUN MONGA)
Shalini                                              JUDGE



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




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