Lakhmir Singh vs Haryana Staff Selection ...
2023 Latest Caselaw 4046 P&H

CWP-7357-2020 (O&M) and
CWP-4554-2019 (O&M) -1-

Neutral Citation No.- 2023:PHHC:051701

254
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

Date of decision: 13.04.2023
1. CWP-7357-2020 (O&M)
LAKHMIR SINGH
..-Petitioner

VERSUS

HARYANA STAFF SELECTION COMMISSION AND OTHERS
...Respondents

2.  CWP-4554-2019 (O&M)

LAKHMIR SINGH
..-Petitioner
VERSUS

STATE OF HARYANA AND OTHERS
...Respondents

CORAM: HON'BLE MS. JUSTICE JAISHREE THAKUR

Present:- § Mr. Abhishek K. Premi, Advocate
for the petitioner.

Mr. Narinder Singh Behgal, AAG, Haryana.

Mr. Hitesh Pandit, Advocate
for respondent No.3.

ie 2 2Ie 34

JAISHREE THAKUR, J. (Oral)

By this common order, this Court proposes to dispose of the above noted two identical writ petitions.

Learned counsel for the petitioner herein would contend that the petitioner, being fully eligible, participated in the recruitment process and

submitted his online application form for the post of Accountant (M.C.) in

CHETAN THAKUR

2023.04.13 18:32

| attest to the accuracy and authenticity of this order/judgment.

CWP-7357-2020 (O&M) and CWP-4554-2019 (O&M) -2-

Neutral Citation No.- 2023:PHHC:051701 respondent No.3-HSAMB under advertisement No.7/2015 dated 10.07.2015, but was not offered appointment though he had secured total 84 marks under the SC category. The last person in the waiting list under the said category had secured total 74 marks. Aggrieved against his non-selection on the said post, these writ

petitions have been filed.

During the pendency of these writ petitions, the Haryana Staff Selection Commission has made necessary recommendation for appointment of the petitioner on the post of Accountant (M.C.) under advertisement No.7/2015 to respondent No.3-HSAMB, vide communication dated 13.04.2023. Photocopy of

the said communication is taken on record.

Since the Haryana Staff Selection Commission has already made the recommendation for appointment of the petitioner, the above noted two writ petitions are being disposed of as having been rendered infructuous. However, while disposing of these writ petitions, a direction is being given to respondent No.3-HSAMB to offer appointment to the petitioner herein in case he fulfills all other parameters. The petitioner would be allowed all notional benefits like seniority etc. at par with the candidates, who were appointed under the same selection. Needful be done, within a period of two months from the date of receipt

of the certified copy of this order, in accordance with law.

(JAISHREE THAKUR) 13.04.2023 JUDGE Chetan Thakur Whether speaking/reasoned Yes/No

Whether reportable Yes/No

CHETAN THAKUR

2023.04.13 18:32

| attest to the accuracy and authenticity of this order/judgment.