Sneh Kumari vs Haryana Staff Selection ...
2022 Latest Caselaw 11661 P&H

            IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

(107)                                      CWP No. 20678 of 2021
                                           Date of Decision : 19.09.2022
Sneh Kumari
                                                                       ...Petitioner

                                      Versus

Haryana Staff Selection Commission
                                                                     ...Respondent

CORAM:        HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:      Mr. R.S. Dhull, Advocate for the petitioner.

              Mr. Harish Nain, Assistant Advocate General, Haryana.
              ***

Harsimran Singh Sethi J. (Oral)

Learned counsel for the petitioner submits that petitioner is only

seeking the detail of the result of the selected candidates to the post of PGT in

Psychology, which were advertised on 28.06.2015, which prayer of the petitioner

is inconsonance to the judgment of this Court passed in CWP No. 2201 of 2014

titled as Vikas Sharma Vs. State of Haryana and others, decided on 22.05.2014.

Learned State counsel submits that in case, petitioner files any

application seeking any relief, the same will be considered in accordance with law

and appropriate order on the same will be passed within a period of eight weeks

and in case, the petitioner is found entitled for the relief being claimed, the same

will also be released.

Learned counsel for the petitioner submits that keeping in view the

above, the present petition may kindly be disposed of having been not pressed any

further with liberty as prayed for.

Ordered accordingly.

September 19, 2022                  (HARSIMRAN SINGH SETHI)
kanchan                                      JUDGE
           Whether speaking/reasoned : Yes

              Whether reportable               : No



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