Vijay Hooda vs State Of Haryana And Ors
2022 Latest Caselaw 12727 P&H

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      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH
                            Date of decision: September 30, 2022
                     1.  CWP-10227-2020 (O&M)

Vijay Hooda
                                                                  ....Petitioner
                                      versus
State of Haryana and others
                                                         ....Respondents
                               2.     CWP-16672-2020 (O&M)

Parveen Kumar
                                                                  ....Petitioner
                                      versus
State of Haryana and another
                                                         ....Respondents
                               3.     CWP-18423-2020 (O&M)

Vivek Gill
                                                                  ....Petitioner
                                      versus
State of Haryana and others
                                                                ....Respondents
CORAM: HON'BLE MR. JUSTICE ARUN MONGA

Present:     Mr. Ravinder Malik, Advocate and
             Mr. Sandeep Dhull, Advocate for the petitioner
             in CWP-10227-2020.

             Mr. Rakesh Gupta, Advocate and
             Mr. Akshit Mehta, Advocate for
             Mr. Johan Kumar, Advocate for the petitioner
             in CWP-16672-2020.

             Mr. Harish Mehla, Advocate for the petitioner
             in CWP-18423-2020.

             Mr. R.K.S. Brar, Additional AG Haryana.

             Mr. Kanwal Goyal, Advocate and
             Mr. GovindTanwar, Advocate
             for the respondent-HPSC in
             CWP-10227-2020 and CWP-16672-2020.

             Ms. HarpriyaKhaneka, Advocate for respondent-HPSC in
             CWP-18423-2020.

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 ARUN MONGA, J. (ORAL)

Vide this common order and judgment, above-mentioned three

writ petitions are being disposed of, since not only the facts are similar but

the law points and the issues raised therein are also common. For brevity,

recitals are taken from CWP-10227-2020.

2. Petition herein, inter alia, is for issuance of a writ in the nature of

Certiorari for quashing advertisement dated 10.09.2015 (Annexure P-1) and

corrigendum dated 04.06.2019 (Annexure P-2) issued by respondent No.2,

for appointment to the post of Drug Control Officer/ Inspector vide category

No.6 and all the consequential proceedings arising out of the same, whereby,

respondent No.2 is allegedly changing the criteria of qualification and calling

ineligible candidates for interview.

3. The controversy herein has been already adjudicatedvide Full

Bench judgment dated 09.09.2022 rendered in CWP-15067-2020

titledKrishan Kumar versus State of Haryana and another. Instant bunch

of writ petitionsare disposed of in terms of Krishan Kumar judgment ibid.

4. Pending application(s), if any, shall also stand disposed of.

                                                     (ARUN MONGA)
                                                         JUDGE
September 30, 2022
mahavir
Whether speaking/reasoned:              Yes/No

Whether reportable:                     Yes/No




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