Shub Sonia Kapil vs State Of Haryana And Others
2023 Latest Caselaw 3948 P&H

                                                      Neutral Citation No:=2023:PHHC:050373




                                                              2023:PHHC:050373

        IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH
(108-3)                                       CWP-2445-2020
                                  Date of decision : 12.04.2023

Shub Sonia Kapil                                                    ...Petitioner
                                           Versus
State of Haryana and others                                         ...Respondents

CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL

Present:- Ms. Amarjit Kaur, Advocate for the petitioner.
               ...

SUVIR SEHGAL, J. (Oral)

Instant writ petition has been filed under Article 226/227 of the

Constitution of India for issuance of a writ in the nature of mandamus

directing the respondents to consider the petitioner eligible under ESP

category for the posts of Clerks as per Advertisement No.05 of 2019,

category No.01, published on 20.06.2019, for the recruitment of 4858 posts

of Clerks for various Boards/Corporation/Departments, Haryana, for which

closing date was 08.07.2019 and closing date for deposit of fee was

11.07.2019, vide which, applications were invited from ESP category

candidates.

In view of the judgment dated 09.10.2020 passed by a Division

Bench of this Court in LPA-1332-2019, against which SLPs have been

dismissed, counsel for the petitioner submits that the petition has become

infructuous.

Dismissed as having been rendered infructuous.

                                                             (SUVIR SEHGAL)
12.04.2023                                                       JUDGE
Pardeep
        Whether Speaking/Reasoned                      Yes/No
        Whether Reportable                             Yes/No

Neutral Citation No:=2023:PHHC:050373

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