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Sarita Yadav vs Isha Kamboj
2022 Latest Caselaw 14684 P&H

Citation : 2022 Latest Caselaw 14684 P&H
Judgement Date : 18 November, 2022

Punjab-Haryana High Court
Sarita Yadav vs Isha Kamboj on 18 November, 2022
    158 IN THE HIGH COURT OF PUNJAB AND HARYANA
                    AT CHANDIGARH

                                              COCP-1406-2022 (O&M)
                                              Date of decision: 18.11.2022
Sarita Yadav

                                               ....Petitioner

            Versus

Ms. Isha Kamboj
                                              ..Respondents

CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL

Present: Mr. Pritpal Singh Miglani, Advocate for Mr. Ashok Bhardwaj, Advocate for the petitioner

Mr.J.S.Pannu, AAG, Haryana

ANIL KSHETARPAL, J (Oral)

Complaining wilful violation of the order dated 10.02.2020

passed in CWP-17014-2014, the petitioner has filed the present petition

under Section 12 of the Contempt of Courts Act, 1971. The operative

part of the order dated 10.02.2020-reads as under:-

"In view of the above, a direction is given to the Selection Board to recommend the names of petitioner- Kuldeep Singh (in CWP No.15501 of 2014) for appointment to the post of PGT (Hindi) under General category and petitioner-Sarita Yadav (in CWP No.17014-2014) under BC category after awarding them one mark each for NCC 'B' certificates, within a period of 15 days from the receipt of certified copy of this order and thereafter, the Director, School Education, Haryana- respondent No.2 will issue appointment letters to them within next 15 days. The petitioners will be given appointments notionally from the date, persons junior to them, have been appointed along with all consequential benefits."

Learned State counsel submits that a Letters Patent Appeal

i.e LPA-42-2021 against the judgment dated 10.02.2020 has already

1 of 2

been filed.

In view of the aforesaid, no further order is required to be

passed.

Disposed of.

All the pending miscellaneous applications, if any, are also

disposed of.

18.11.2022                                       (ANIL KSHETARPAL)
rekha                                                 JUDGE
Whether speaking/reasoned :         Yes/No
Whether reportable :                Yes/No




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