Anuj Bhardwaj vs Haryana Staff Selection ...
2023 Latest Caselaw 3949 P&H

                                                        Neutral Citation No:=2023:PHHC:050572




                                                               2023:PHHC:050572

        IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH
(108-10)
                                          CWP-3568-2020

                                                      Date of decision : 12.04.2023

Anuj Bhardwaj                                                         ...Petitioner

                                           Versus

Haryana Staff Selection Commission                                    ...Respondent

CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL

Present:- Mr. Raje Ram Kaushik, 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 respondent-commission to consider the petitioner as eligible for

the post of Clerk by considering his `B Grade' Sports Certificate dated

06.07.2015, Annexure P-6, which was appended along with his application

form.

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) JUDGE 12.04.2023 Pardeep Whether Speaking/Reasoned Yes/No Whether Reportable Yes/No Neutral Citation No:=2023:PHHC:050572

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