Jogender Saini vs State Of Haryana And Another
2024 Latest Caselaw 8334 P&H

Punjab-Haryana High Court

Jogender Saini vs State Of Haryana And Another on 20 April, 2024

                                   Neutral Citation No:=2024:PHHC:053209
                                                                  2024:PHHC:053209


CWP No.8656 of 2024                                                 [1]




 IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
Sr. No.: 107
                                                         CWP No.8656 of 2024
                                                     Date of Decision: 20.04.2024


Jogender Saini
                                                               ..... PETITIONER(S)
                                           VERSUS
State of Haryana and another
                                                             ..... RESPONDENT(S)

                                            ...

CORAM:             HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA

                                            ...

PRESENT: - Mr. Monu Sharma, Advocate for
           Mr.Rohit Mittal, Advocate for the petitioner.

                   Ms.Tanushree       Gupta,      Deputy     Advocate     General,
                   Haryana.

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

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 respondent-Commission, appearing

on advance notice, contends that the issue raised herein regarding

entitlement to rechecking/revaluation of the answer sheets already stands

decided against the petitioner, vide judgment dated 08.04.2024, rendered in

CWP No.7873 of 2024 titled Poonam Dhanda alias Poonam Punia Vs. State

of Haryana and others.

1 of 2

Neutral Citation No:=2024:PHHC:053209 2024:PHHC:053209

3. In view thereof, there is no ground to entertain the writ

petition.

4. Dismissed.

(Tribhuvan Dahiya) Judge April 20, 2024 Meenu

Whether Speaking/ Reasoned: Yes/ No Whether Reportable: Yes/ No

2 of 2