Poonam Dhanda @ Poonam Punia vs State Of Haryana And Others
2024 Latest Caselaw 7458 P&H

Citation : 2024 Latest Caselaw 7458 P&H
Judgement Date : 8 April, 2024

Punjab-Haryana High Court

Poonam Dhanda @ Poonam Punia vs State Of Haryana And Others on 8 April, 2024

                                     Neutral Citation No:=2024:PHHC:046944



CWP No.7873 of 2024                          -1-                 2024:PHHC:046944



        IN THE HIGH COURT OF PUNJAB AND HARYANA
                     AT CHANDIGARH
123
                                         *****

CWP No.7873 of 2024 Date of Decision : 8.4.2024

Poonam Dhanda alias Poonam Punia ..... Petitioner versus State of Haryana and others ..... Respondents

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA

Present: Ms. Kriteka Sheokand, Advocate, for the petitioner

Mr. Sanjeev Kaushik, Addl. AG, Haryana

Mr. Kanwal Goyal, Advocate and Ms. Sheena Dahiya, Advocaate, for the respondent-HPSC

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TRIBHUVAN DAHIYA J. (ORAL):

The petition has been filed, inter alia, seeking a writ of

mandamus directing the respondents to recheck and revaluate the

petitioner's answer sheet of subject knowledge test for the post of Post

Graduate Teacher (PGT)-Biology, Mewat cadre, held during the selection

process pursuant to advertisement no.33 of 2023 dated 24.6.2023.

2. Learned counsel for the petitioner has not been able to point out

any provision in the advertisement or any other rule or regulation which

entitles the petitioner to seek rechecking or revaluation of answer sheet.

The law in this regard stands settled by the Supreme Court vide judgment

rendered in H.P. Public Service Commission v. Mukesh Thakur and

another, 2010 (6) SCC 759, holding that no direction for revaluation

should be issued unless there is provision for the same. It could also not

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Neutral Citation No:=2024:PHHC:046944

CWP No.7873 of 2024 -2- 2024:PHHC:046944

be shown even prima facie that any material error has been committed in

the evaluation.