Sukhbir Singh Brar vs State Of Punjab And Others
2023 Latest Caselaw 2687 P&H

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

110(2)
                                                CWP-28915 of 2022 (O&M)
                                                Date of decision: 09.02.2023
Sukhbir Singh Brar
                                                                   ..Petitioner

                                   Versus

State of Punjab and others                                      ..Respondents

CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL Present: Mr. Jatinderpal Singh, Advocate, for the petitioner.

Mr. R.S.Pandher, Sr. DAG, Punjab.

Mr. Vivek Sharma, Advocate, for the applicants.

ANIL KSHETARPAL, J(Oral)

On 30.01.2023, the following order was passed:-

"The petitioner makes a grievance about clubbing of the vacancies arising in the year 2019 with the year 2020. The petitioners rely upon the judgment passed in Balwinderpal Singh v. State of Punjab and Others (Civil Writ Petition No. 20282 of 2016, decided on 01.10.2021). He submits that pursuant to the previous recruitment notice, the vacancies/list of eligible candidates for the year 2013 was wrongly clubbed with the vacancies pertaining to the year 2014 which was set aside. It is submitted that once again the same error has been committed.

On the other hand, the learned State counsel, on the instructions from Mr. Jagdish Chander, Senior Assistant, PCS Branch, Personnel Department, Punjab, submits that the matter is being considered at the highest level of the Chief Minister which is likely to take some time.

List on 09.02.2023 for further hearing, in the urgent list.

The Chief Secretary, Punjab, is directed to get the matter expedited from the Chief Minister.

A photocopy of this order be placed on the file of another connected case."

The learned counsel representing the State of Punjab, on

instructions from Sh. Jagdish Chander, Senior Assistant, PCS Branch,

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CWP-28915 of 2022 (O&M) -2-

Department of Personnel, Punjab, has submitted that the Hon'ble Chief

Minister has approved the proposal for bifurcation of vacancies arising in the

years 2019 and 2020, separately.

In view of the aforesaid facts, the writ petition is rendered

infrucutous and is disposed of as such.

All the pending miscellaneous applications, if any, are also

disposed of.

February 09, 2023                                     (ANIL KSHETARPAL)
nt                                                          JUDGE

Whether speaking/reasoned               :       Yes/No
Whether reportable                      :       Yes/No




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