Ashutosh vs State Of Haryana And Others
2024 Latest Caselaw 7068 P&H

Punjab-Haryana High Court

Ashutosh vs State Of Haryana And Others on 3 April, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                    Neutral Citation No:=2024:PHHC:044449




CM-1740-CWP-2024 in
RA-CW-43-2024 in                                 2024:PHHC:044449
CWP-3894-2021
                                       1

        IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH

(109)                                       CM-1740-CWP-2024 in/and
                                            RA-CW-43-2024 in
                                            CWP-3894-2021
                                            Date of Decision : 03.04.2024

Ashutosh
                                                ...Review-applicant/petitioner

                                Versus

State of Haryana and others
                                                               ...Respondents


CORAM:       HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:     Mr. Gaurav Chopra, Senior Advocate with
             Mr. Anurag Chopra, Advocate,
             Mr. Rishabh Bajaj, Advocate and
             Mr. Prashant Sethi, Advocate
             for the review-applicant/petitioner.

             ***

Harsimran Singh Sethi J. (Oral)

CM-1740-CWP-2024

The present application has been filed seeking condonation

of delay of 60 days in filing the review application.

Keeping in view the facts mentioned in the application,

which are duly supported by an affidavit, the delay of 60 days in filing the

review application is condoned.

RA-CW-43-2024

Learned senior counsel appearing on behalf of the review-

applicant/petition submits that keeping in view the findings recorded in

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Neutral Citation No:=2024:PHHC:044449

CM-1740-CWP-2024 in RA-CW-43-2024 in 2024:PHHC:044449 CWP-3894-2021

the judgment, nothing has come on record as to whether, the criteria,

which was relied upon by the respondents was fixed before conducting

the written examination hence, the judgment is liable to be reviewed.

A bare perusal of the judgment would show that it has been

recorded on page-5 of the judgment that after receiving the application,

keeping in view the large number of applications received, the

respondents decided to hold the written test and thereafter, the interview,

which fact clearly shows that the decision qua fixing of the criteria was

taken prior to the holding of the written test, hence, the argument that no

date has come on which it was decided to hold the written test, will not

change any situation so as to claim the review of the order dated

29.08.2023.

No other argument was raised.

No ground is made out for any interference by this Court in

the present review petition.

Dismissed.

April 3rd, 2024                               (HARSIMRAN SINGH SETHI)
kanchan                                                JUDGE

Whether speaking/reasoned : Yes/No

Whether reportable : Yes/No

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