Sushila Rani vs State Of Haryana And Others
2023 Latest Caselaw 3954 P&H

                                                        Neutral Citation No:=2023:PHHC:050521




                                                               2023:PHHC:050521

          IN THE HIGH COURT OF PUNJAB AND HARYANA
                       AT CHANDIGARH
(108-9)
                                                                    CWP-3419-2020

                                                      Date of decision : 12.04.2023

Sushila Rani                                                          ...Petitioner
                                           Versus
State of Haryana and others                                           ...Respondents

CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL

Present:- Ms. Aarti Pandit, Advocate for
          Mr. S.S.Sahu, 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 certiorari for

quashing action of the respondent-commission for declaring the petitioner

ineligible verbally at the time of documents verification held in January

2020 on the post of Clerk against the advertisement dated 20.06.2019 for

want of Sports Gradation Certificate as per the new sports policy dated

25.05.2018 and 15.11.2018, Annexures P-11 and P-12, respectively.

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:050521

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