Ritu Rani vs State Of Haryana And Another
2022 Latest Caselaw 1605 P&H

120
        IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                       CHANDIGARH
                                                  CWP-5025-2022
                                 Date of decision: March 14, 2022

Ritu Rani
                                                                    ......Petitioner
                                      versus
State of Haryana and another
                                                                  .....Respondents

CORAM: HON'BLE MR. JUSTICE ARUN MONGA

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

            Ms. Kirti Singh, DAG Haryana.

                                      *****

ARUN MONGA, J (ORAL)

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

mandamus directing the respondent-Haryana Staff Selection Commission to

accept the Sports gradation certificate dated 17.09.2021 (Annexure P-13) of the

petitioner issued under the new Sports Policy dated 25.05.2018 (Annexure P-

14).

2. Learned counsel for the petitioner submits that against the

advertisement No.05/2019, the petitioner had applied for the post of Clerk under

the ESP-General category. She cleared the written test and appeared for

documents verification, which were found in order, but she was told that on the

basis of grade D gradation certificate, she is not eligible to be considered. He

submits that petitioner sports gradation certificate in the game of Karate has

been wrongfully rejected.

3. Learned counsel for the petitioners submits that qua aforesaid

grievance, petitioner caused issuance of a legal notice dated 05.01.2021

(Annexure P-16) but the same has not been adverted by the respondents till date.

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4. On advance service, learned State counsel joins proceedings and

submits that competent authority shall take decision either way, on the pending

legal notice dated 05.01.2021 (Annexure P-16), in due course.

5. At this stage, learned counsel for the petitioner also agrees that let a

final decision be taken, by the competent authority on the pending legal notice

dated 05.01.2021 (Annexure P-16).

6. 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.

7. Without commenting on the merits of the case, the writ petition is

disposed of with a direction to the competent authority to look into the

grievance of the petitioner as per legal notice dated 05.01.2021 (Annexure P-16)

and take a decision, in accordance with law. It would be appreciated if before

passing the orders, competent authority would keep in mind the judgments

rendered by this Court contained at Annexures P-17 & P-18.

8. Let the needful be done within a period of 60 days from today.

9. Disposed of accordingly.

                                                    (ARUN MONGA)
                                                        JUDGE
March 14, 2022
mahavir

Whether speaking/reasoned:            Yes/No

Whether reportable:                   Yes/No




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