Sushma Rani vs State Of Haryana And Others
2023 Latest Caselaw 3966 P&H

                                                         Neutral Citation No:=2023:PHHC:050668




       IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                      CHANDIGARH
223
                                            CWP-32111-2018 (O&M)
                                            Date of Decision: 12.04.2023
SUSHMA RANI
                                                                    ... Petitioner
                                   Versus
STATE OF HARYANA AND ORS
                                                                ... Respondents
CORAM: HON'BLE MR. JUSTICE HARNARESH SINGH GILL

Present:     Mr. Jasbir Mor, Advocate for the petitioner.

             Mr. Rohit Arya, DAG Haryana.
                  ****

HARNARESH SINGH GILL, J.(Oral)

Prayer in this petition is for issuance of a writ in the nature

of Certiorari for quashing the impugned notice/announcement dated

04.12.2018 (Annexure P-9).

At the outset, learned counsel for the petitioner submits that

on the basis of the judgment dated 14.09.2017 passed by a Coordinate

Bench of this Court in CWP-18921-2017 titled as Subhash Chander and

others vs Haryana Staff Selection Commission, notice of motion in the

present case was issued on 15.12.2018. He further submits that the State

filed an appeal against the judgment dated 14.09.2017, which has been

allowed by the Hon'ble Division Bench of this Court. He, thus, does not

press the present petition.

Learned State counsel does not dispute the aforesaid fact.

Dismissed as not pressed.

12.04.2023                                   (HARNARESH SINGH GILL)
Aman Jain                                            JUDGE
             Whether speaking/reasoned           :     Yes/No
             Whether reportable                  :     Yes/No

Neutral Citation No:=2023:PHHC:050668

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