Ekta vs State Of Haryana And Others
2023 Latest Caselaw 20988 P&H

Punjab-Haryana High Court

Ekta vs State Of Haryana And Others on 4 December, 2023

MANINDER

2023.12.04 18:59

CWP-24659-2023
CWP-25485-2023
CWP-25744-2023
CWP-25871-2023

1
2023:PHHC:154252
2023: PHHC:154254
2023:PHHC:154255
2023:PHHC:154256

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

Sr. No.112+114+115+116

112) CWP-24659-2023

Neelam Yadav

State of Haryana and others

114) CWP-25485-2023

Ekta

State of Haryana and others

115) CWP-25744-2023

Kritika Ahuja and others

State of Haryana and others

116) CWP-25871-2023

Sat Pal

State of Haryana and others

CHANDIGARH

Date of Decision: 04.12.2023

.... Petitioner
Versus
... Respondents
.... Petitioner
Versus
... Respondents
.... Petitioners
Versus
... Respondents
.... Petitioner
Versus
... Respondents

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHTYA

Present: Mr. Sandeep Yadav, Advocate
for the petitioner in CWP-24659-2023.

I attest to the accuracy and

authenticity of this
order/judgment.


2

CWP-24659-2023 2023:PHHC:154252
CWP-25485-2023 2023: PHHC:154254
CWP-25744-2023 2023:PHHC:154255
CWP-25871-2023 2023:PHHC:154256

Mr. Navmit Sharma, Advocate for
Mr. R.S.Dhull, Advocate
for the petitioners in CWP-25485-2023 and CWP-25744-2023.

Mr. Rajat Mor, Advocate
for the petitioner in CWP-25871-2023.

Mr. Ravinder Singh Budhwar, Addl. A.G.Haryana.

3K 2 3k

TRIBHUVAN DAHIYA, J. (ORAL)

These petition(s) have been filed inter alia seeking a writ of mandamus directing the respondents to grant five marks to the petitioner(s) under Socio-Economic criteria pursuant to advertisement no.2 of 2023, dated

2. Learned counsel for the petitioner(s) contend that the claim raised herein by the petitioner(s) is squarely covered by judgment of this Court, dated 17.10.2023, rendered in CWP No.15290 of 2023 titled Suman Lata v. State of Haryana and others, and detailed representation(s) on that basis will be filed by the petitioner(s) within one week from today. At this stage, the petitioner(s) restrict their prayer to a direction to decide the said representation(s) within a specified period.

3. Learned State counsel, appearing on advance notice, submits that result of selection has not been declared so far on account of pending petitions, CWP No.17751 of 2023 and CWP No.15826 of 2023. He further submits that in case detailed representation(s) are filed by the petitioner(s), the same shall be decided by passing a reasoned order in the light of judgment rendered in Suman Lata case (supra) before the declaration of selection result.

4. In view of the statement made by learned State counsel, learned

counsel for the petitioner(s) have no objection to the petition(s) being disposed of

MANINDER «g.so in terms thereof.

order/judgment.

CWP-24659-2023 2023:PHHC:154252 CWP-25485-2023 2023:PHHC:154254 CWP-25744-2023 2023:PHHC:154255 CWP-25871-2023 2023:PHHC:154256

5. Ordered accordingly.

6. A photocopy of this order be placed on connected files. (TRIBHUVAN DAHTYA)

JUDGE 04.12.2023 Maninder

Whether speaking/reasoned

Whether reportable