Mishita Garg vs State Of Punjab And Others
2022 Latest Caselaw 12729 P&H

      In the High Court of Punjab and Haryana at Chandigarh

124                                    CWP-22839-2022 (O & M)
                                       Date of Decision: September 30, 2022

MISHITA GARG                                               .....PETITIONER

                                   VERSUS


STATE OF PUNJAB AND OTHERS                                  ....RESPONDENTS

CORAM: HON'BLE MR. JUSTICE ANUPINDER SINGH GREWAL

Present:    Mr.Rohan Garg, Advocate and
            Ms. Supriya Garg, Advocate for the petitioner.
                      ****

ANUPINDER SINGH GREWAL, J (ORAL)

Learned counsel for the petitioner submits that the respondents

have extended the last date for receipt of the application form for the

examination to the post of Accountant Grade-I but the same has not been done

in the case of Accounts Officer. Both the posts had been advertised by the

respondents on the same day. The result of C.A. Examination had been

declared on 15.07.2022 and the last date for the post of Accountant Grade-I had

been extended till 25.07.2022 keeping in view the declaration of the result. He

has relied upon the judgment of the Supreme Court in Nisha Kumari and

others versus Haryana Public Service Commission and Others, WP (C)

No.310 of 2022 and judgments of this Court passed in CWP-8205-2022 titled

as Raghav Gumber and others versus Haryana Public Service Commission

and Another, decided on 22.04.2022 and LPA No.745 of 2016 titled as

Bharat Bhushan versus State of Punjab, decided on 11.05.2016. He further

contends that the petitioner has sent a representation (Annexure P-5) to

respondent No.2 in this regard and he would be satisfied if this petition is

disposed of with a direction to respondent No.2 to consider and decide the

representation (Annexures P-5) in the light of the afore-noted judgments.

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 CWP-22839-2022 (O & M)                                      -2-

             Issue notice to respondents.

At the asking of the Court, Mr. Abhaypal Singh Gill, AAG, Punjab

accepts notice on behalf of respondents.

Without expressing any opinion on the merits of the case, the

petition is disposed of with a direction to respondent No.2 to consider and

decide the representation (Annexures P-5) in the light of the afore-noted

judgments and other relevant material within a period of one month from the

date of receipt of certified copy of this order.

                                         (ANUPINDER SINGH GREWAL)
                                                  JUDGE
September 30, 2022
A.Kaundal

      Whether speaking/ reasoned         :      Yes/No
      Whether Reportable                 :      Yes/No




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