Sunil Kumar & Ors vs State Of Haryana And Anr
2022 Latest Caselaw 14527 P&H

            IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

(216)                                      CWP No. 2783 of 2018
                                           Date of Decision : 16.11.2022
Sunil Kumar and others
                                                                      ...Petitioners

                                   Versus

State of Haryana and another

                                                                    ...Respondents

CORAM:        HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:      None for the petitioners.

              Mr. Rajesh Gaur, Additional Advocate General, Haryana.
              ***

Harsimran Singh Sethi J. (Oral)

In the present petition, the prayer of the petitioners is that the

vacancies, which came into existence prior to the amendment of Haryana State

Education School Cadre (Group-C) Service Rule 1998, as amended on 09.07.2019,

be filled as per the Old Vacancy Rules settled by the Hon'ble Supreme Court of

India in Civil Appeal No. 2954 of 1980 titled as Y.V . Rangaiah and others Vs.

J. Sreenivasa Rao, decided on 24.03.1983.

Learned counsel for the respondents submits that keeping in view the

judgment of Hon'ble Supreme Court of India in Civil Appeal No. 9746 of 2011

titled as State of Himachal Pradesh and others Vs. Raj Kumar and others,

decided on 20.05.2022 has been held to be applicable only in the cases, wherein,

the panel is to be made every year and not in all the cases.

No one has appeared on behalf of the petitioner to press the present

petition after the judgment.

Dismissed for non-prosecution.

November 16, 2022                   (HARSIMRAN SINGH SETHI)
kanchan                                      JUDGE
           Whether speaking/reasoned : Yes
           Whether reportable        : No




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