Vikas Dahiya vs State Of Haryana And Ors
2024 Latest Caselaw 8256 P&H

Punjab-Haryana High Court

Vikas Dahiya vs State Of Haryana And Ors on 19 April, 2024

MANINDER
2024.04.19 16:41

CWP-6949-2024 along with connected petitions 1

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH

Sr. No.231

1) CWP-6949-2024

Ashish

State of Haryana and others

2) CWP-6777-2024

Toshma Kumari

State of Haryana and others

3) CWP-6778-2024

Kalpana Kumari

The State of Haryana and others

4) CWP-6959-2024

Vikas Dahiya

State of Haryana and others

5) CWP-6975-2024

Monika

State of Haryana and others

I attest to the accuracy an

authenticity of this

order/judgment.

Date of Decision: 19.04.2024

2024:PHHC:052719

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2024: PHHC:052720

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2024: PHHC:052722

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2024:PHHC:052725

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2024: PHHC:052728

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CWP-6949-2024 along with connected petitions 2

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA

Present: Mr. B.S. Patwalia, Advocate and
Mr. Abhishek Masih, Advocate
for the petitioner in CWP-6949-2024.

Mr. S.S.Shekhawat, Advocate
for the petitioner in CWP-6777-2024.

Mr. Aditya Yadav, Advocate
for the petitioner in CWP-6778-2024.

Mr. Vivek Suri, Advocate,

Mr. Dushyant, Advocate and

Mr. Darshan, Advocate

for the petitioner in CWP-6959-2024.

Mr. Atul Yadav, Advocate for
Mr. Jai Singh Yadav, Advocate
for the petitioner in CWP-6975-2024.

Mr. Parveen Mehta, DAG Haryana.
Mr. Kanwal Goyal, Advocate,

Ms. Sheena Dahiya, Advocate and
Mr. Simranjot Singh, Advocate for the respondent-HPSC.

3K 2 3k

TRIBHUVAN DAHIYA, J. (ORAL)

The present petitions have been filed seeking a writ of certiorari quashing the letters dated 12.03.2024 and 18.03.2024, whereby candidature of the petitioners for appointment to the post of Post Graduate Teacher in Biology pursuant to the advertisement no.33 of 2023, has been rejected.

2. The petitioners were permitted to provisionally participate in the interview by way of an interim order, dated 20.03.2024. Their provisional result has been produced before this Court in a sealed cover by learned counsel for the Commission. It shows the cut-off marks for general and Scheduled Caste categories are 53.56 and 42.35 respectively, and the marks secured by the petitioners are below the cut-off in their respective

categories, which are as follows:

CWP-6949-2024 along with connected petitions 3

1) Ashish 51.14 (general)

2) Toshma Kumari 52.29 (general)

3) Vikas Dahiya 51.75 (general)

4) Kalpana Kumari 42.08 (SC)

5) Monika 36.94 (SC)

The result has been re-sealed and given back to learned counsel for the Commission.

3. Since none of the petitioners falls in the zone of consideration, they cannot be considered for appointment, and their claim does not survive.

The petitions are, accordingly, dismissed.

4. A photocopy of this order be placed on connected files. (TRIBHUVAN DAHTYA) JUDGE 19.04.2024 Maninder Whether speaking/reasoned --_: Yes/No

Whether reportable : Yes/No