Rajinder Kaur vs State Of Haryana And Anr
2023 Latest Caselaw 12578 P&H

2023:PHHC:103339
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH

Sr. No.205 CWP-2589-2017
Date of Decision: 09.08.2023

Rajinder Kaur .... Petitioner
Versus

State of Haryana and another ... Respondents

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA
Present: Mr. Amit Jaiswal, Advocate for the petitioner.

Mr. Sanjeev Kaushik, Addl. A.G. Haryana.

3K 2 3k

TRIBHUVAN DAHIYA, J. (ORAL)

Pursuant to the order dated 16.03.2023, learned State counsel has produced petitioner's result in a seal cover, which has been opened. It shows that the petitioner has secured total 100 marks, i.e., 84 marks in the written examination and 16 marks in viva-voce; whereas the marks secured by the last selected candidate in SC Female category are 113.

In view thereof, the petitioner stands no chance of selection, and

the petition cannot be entertained.

Dismissed.

(TRIBHUVAN DAHTYA) JUDGE 09.08.2023 Maninder Whether speaking/reasoned --_: Yes/No

Whether reportable : Yes/No

MANINDER

2023.08.10 18:44

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