Jogender Singh vs Haryana Public Service ...
2023 Latest Caselaw 14725 P&H

CWP-19168-2023 1
2023:PHHC:114382

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH

Sr. No.129 CWP-19168-2023
Date of Decision: 31.08.2023

Jogender Singh .... Petitioner
Versus

Haryana Public Service Commission and another ... Respondents

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA
Present: Mr. Sumit Sangwan, Advocate for the petitioner.
Mr. Kanwal Goyal, Advocate for respondent No.1-Commission.

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

3K 2 3k

TRIBHUVAN DAHIYA, J. (ORAL)

This petition has been filed seeking a writ of mandamus directing respondent No.1-Commission to consider the petitioner in general category for the post of PGT Computer Science in Secondary Education Department Haryana for Rest of Haryana Cadre vide advertisement No.26 of 2023, dated 24.06.2023 (Annexure P-1) and for Mewat Cadre vide advertisement No.36 of 2023, dated 24.06.2023 (Annexure P-2), and to decide his pending representation dated 11.08.2023 (Annexure P-5).

2. Learned counsel for the petitioner submits, at this stage, the petitioner would be satisfied in case respondent No.1 is directed to decide

his pending representation, dated 11.08.2023 (Annexure P-5), within

specified time.

3. Notice of motion.

4. Mr. Kanwal Goyal, appearing on advance notice on behalf of

respondent No.1-Commission, submits that the pending representation dated

11.08.2023 shall be decided expeditiously. 2023.09.02 11:24

I attest to the accuracy and

authenticity of this

order/judgment.

CWP-19168-2023 2 2023:PHHC:114382

5. In view thereof, without going into the merits of the case, the petition is disposed of with a direction to respondent No.1-Commission, to consider and decide the pending representation dated 11.08.2023, by passing a speaking order thereupon, within a period of two weeks from the date of

receiving a certified copy of this order.

(TRIBHUVAN DAHTYA) JUDGE 31.08.2023 Maninder Whether speaking/reasoned__:: Yes/No

Whether reportable : Yes/No

MANINDER

2023.09.02 11:24

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