Harsimran Kaur vs State Of Punjab And Others
2023 Latest Caselaw 12147 P&H

                                                                               2023:PHHC:101468

                               In the High Court for the States of Punjab and Haryana
                                                At Chandigarh


                                                                    CWP-13925-2023 (O&M)
                                                                    Date of Decision:-07.08.2023


                 Harsimran Kaur                                                ... Petitioner



                                                    Versus



                 State of Punjab and others                                   ... Respondents



                 CORAM: HON'BLE MR. JUSTICE GURVINDER SINGH GILL




                 Present:-        Mr. Aminder Singh, Advocate, for the petitioner.

                                                    *****

GURVINDER SINGH GILL, J.(Oral)

CM-12569-CWP-2023

In view of the reasons mentioned in the application, the same is

allowed and the matter is preponed from 06.10.2023 and is taken on Board

today itself.

Main Case

1. Learned counsel for the petitioner submits that the petitioner had approached

this Court challenging order dated 26.5.2023 passed by Special Director

General of Police (Annexure P-9) to the extent that candidature of the

petitioner for the post of Assistant Financial Officer had been rejected

MOHAN SINGH 2023.08.07 19:31 I attest to the accuracy and authenticity of this order/judgment CWP-13925-2023 (O&M) (2) 2023:PHHC:101468

wrongly on the ground of ineligibility, whereas the petitioner as a matter of

fact is duly eligible

2. Learned counsel for the petitioner submits that the respondents-authorities

came to a conclusion regarding the petitioner being inelligible on the ground

that there was a discrepancy between UDIN (Unique Document

Identification Number) based CA attested salary certificate and the online

details which had been uploaded on the portal by the CA. Learned counsel

submits that there was similar discrepancy in some other case and on account

of which the time was extended to by the respondents-authorities to submit

CA certificate. It has further been submitted that the petitioner's CA had

uploaded fresh details of petitioner's experience which duly matched with

the experience certificate which had been submitted earlier and that he may

be permitted to withdraw the instant petition with a direction to respondents

to consider the case of the petitioner in accordance with rules while duly

taking into account the documents as have been furnished by the petitioner.

3. Notice of motion.

4. On the asking of this Court, Mr. Inderpreet Singh Kang, AAG, Punjab who is

present in the Court accepts notice on behalf of the respondents.

5. Learned State counsel submits that the case of the petitioner shall be

considered in accordance with rules and in case the petitioner is found

eligible, necessary steps shall be taken thereupon.

6. In view of the aforestated position, the instant petition is disposed of with a

direction to the State to consider the case of the petitioner in accordance with

relevant rules and law. The petitioner shall appear before respondent No.4-

Special Director General of Police on 23.8.2023 and may apprise him about

MOHAN SINGH 2023.08.07 19:31 I attest to the accuracy and authenticity of this order/judgment CWP-13925-2023 (O&M) (3) 2023:PHHC:101468

the correct factual position. Needless to mention, in case it is found that the

petitioner has furnished the requisite documents beyond the cut-off

date/extended cut-off date, this order shall not confer any right upon the

petitioner.

                 07.08.2023                                       ( GURVINDER SINGH GILL )
                 mohan                                                     JUDGE


                               Whether speaking /reasoned          Yes / No
                               Whether Reportable                  Yes / No




MOHAN SINGH
2023.08.07 19:31
I attest to the accuracy and
authenticity of this
order/judgment