Rajnish & Ors vs State Of Haryana & Anr
2022 Latest Caselaw 2031 P&H

           IN THE HIGH COURT OF PUNJAB AND HARYANAAT
                          CHANDIGARH

                                            Civil Writ Petition No. 27557 of 2018
                                             Date of Decision: March 24 , 2022.

Rajnish and others                                  ...... PETITIONER (s)
             Versus
State of Haryana and another                        ...... RESPONDENT (s)

CORAM:- HON'BLE MRS.JUSTICE LISA GILL

Present:     Mr. Sunil Kumar Nehra, Advocate
             for the petitioners.

             Mr. Kiran Pal Singh, AAG, Haryana.
                               *****

LISA GILL, J.

This writ petition has been filed by the petitioners seeking a

direction to the respondents to modify the Final Result/Selection List and

include the roll numbers/names of the petitioners in the Final Result/Selection

List dated 17.10.2018 while treating them to be eligible.

It is submitted that the matter is squarely covered by the judgment

of the Hon'ble Supreme Court in Haryana Staff Selection Commission v.

Priyanka and others, 2021(4) SCT 80 wherein it is held that candidature

cannot be ignored solely on the ground of the official result being declared after

the stipulated cut-of date in the face of confidential result having been declared

earlier.

Learned counsel for the petitioners submits that subsequent to

passing of the judgment by the Hon'ble Supreme Court in Priyanka's case

(supra), candidature of the petitioners has been considered and all of them are

reflected as selected with petitioners No.1, 4 and 7 having been offered

appointment as well. However, appointment has not been offered to rest of the 1 of 2

CWP No.27557 of 2018 [2]

seven petitioners.

Learned counsel for the State, on instructions from Mr. Dikansh

Goyal, Legal Assistant, HSSC, submits that appointment letters have not been

issued to the said seven petitioners on account of pendency of Interlocutory

Applications i.e., I.A. Nos.24016 and 24570 of 2022 before the Hon'ble

Supreme Court. It is submitted that necessary action shall be taken

expeditiously on decision of the same.

Keeping in view the facts and circumstances as above and the fact

that this writ petition has been filed with the grievance of the petitioners that

their candidature was not being considered merely on the ground the official

result was issued after the cut-off date though their confidential result was

declared before the cut-off date and subsequent to the judgment of the Hon'ble

Supreme Court in Priyanka's case (supra) as above, candidature of the

petitioners has been duly considered, therefore, no further orders are called for,

at this stage.

Needless to say, the respondents shall decide the matter regarding

issuance of the appointment letters to the remaining seven petitioners

expeditiously in accordance with law. Petitioners are at liberty to avail their

remedy in accordance with law, if so advised, in case of any adverse

dispensation.

Writ petition is accordingly disposed of.

                                                            ( LISA GILL )
March 24 , 2022.                                                JUDGE
'om'

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


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