Sumer Singh And Others vs State Of Haryana And Others
2024 Latest Caselaw 8575 P&H

Punjab-Haryana High Court

Sumer Singh And Others vs State Of Haryana And Others on 23 April, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                Neutral Citation No:=2024:PHHC:054759



                                          Neutral Citation No.2024:PHHC:054759

      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH
224

                                          CWP-25842-2019 (O&M)
                                          Decided on :23.04.2024


SUMER SINGH AND OTHERS                                            . .petitioner
                                        Versus

STATE OF HARYANA AND OTHERS
                                                                . . . Respondents

CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

PRESENT: Mr. Nikhil Lather, Advocate for
         Mr. Anurag Goyal, Advocate for the petitioners.

            Ms. Vibha Tewari, AAG, Haryana.

       ****
HARSIMRAN SINGH SETHI , J. (Oral)

1. In the present petition, the only question raised is whether

petitioners, who were promoted to the post of Clerk prior to 07.11.2013,

when the Notification was issued by the respondent-State, were required to

pass State Eligibility Test in Computer Appreciation and Applications

(SETC) and whether the petitioner can be directed to pass the same.

2. Learned counsel for the petitioner submits that the said question

of law has already been decided by the Co-ordinate Bench of this Court

while passing order in CWP No. 11842 of 2020 titled as Surinder Singh and

others Vs. State of Haryana and others, decided on 24.09.2020.

3. Learned State counsel has not been able to rebut that the

question of law raised in the present petition is covered in favour of the

petitioners by the judgment of the Co-ordinate Bench of this Court in

Surinder Singh and others' case (supra). Keeping in view the above, the

present petition is also disposed of in same terms as in Surinder Singh and

others' case (supra) and the impugned orders are quashed.

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Neutral Citation No:=2024:PHHC:054759

CWP-25842-2019 (O&M) -2- 2023:PHHC:054759

CM-10424-CWP-2020 :-

Keeping in view the fact that the main petition is disposed of,

the present application stands disposed of.

Pending civil miscellaneous application, if any, stands disposed

of.

                                                  (HARSIMRAN SINGH SETHI)
                                                          JUDGE
23.04.2024
Riya

Whether speaking/reasoned:        Yes/No
Whether Reportable:                Yes/No




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