Pavanvir Kaur vs State Of Punjab And Ors
2023 Latest Caselaw 20885 P&H

Punjab-Haryana High Court

Pavanvir Kaur vs State Of Punjab And Ors on 1 December, 2023

Author: Sanjeev Prakash Sharma

Bench: Sanjeev Prakash Sharma

215 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH

2023:PHHC: 153233

CWP-3996-2018

Date of Decision: 01.12.2023.
Pavanvir Kaur ...Petitioner

Vs.

State of Punjab and others ... Respondents

CORAM: HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Present None for the petitioner.

Mr. Charanpreet Singh, AAG, Punjab.

3K 2k

SANJEEV PRAKASH SHARMA, J.(Oral)

1. This is a writ petition challenging the answer keys alleging that wrong answers have been considered as right answers in an arbitrary manner.

2. The selection process is already over in 2018.

3. By afflux of time, the writ petition has become otiose. The writ petition is dismissed accordingly.

4. All pending misc. application(s) also stand disposed of.

(SANJEEV PRAKASH SHARMA) JUDGE

01.12.2023 rajesh

1. Whether speaking/reasoned? : Yes/No

2. Whether reportable? : Yes/No

RAJESH KUMAR

2023.12.02 13:28

| attest to the accuracy and authenticity of this order/judgment, Punjab & Haryana High Court, Chandigarh.