Harjit Singh vs State Of Punjab And Others
2024 Latest Caselaw 9283 P&H

Punjab-Haryana High Court

Harjit Singh vs State Of Punjab And Others on 30 April, 2024

                                          Neutral Citation No:=2024:PHHC:060851
CWP-1508-2019 (O&M)                                             2024:PHHC:060851
                                                                               -1-

           IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                          CHANDIGARH

222                                                      CWP-1508-2019 (O&M)
                                                         Date of Decision: 30.04.2024

Harjit Singh
                                                                            ...Petitioner
                                           Versus

State of Punjab and others
                                                                         ...Respondents

CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY
               ****

Present:       Mr. Vinay Puri, Advocate, for the petitioner.

               Mr. Satnampreet Singh, DAG, Punjab.

               ****

AMAN CHAUDHARY, J. (Oral)

1. The present petition has been made for directing the respondents to

consider the case of the petitioner for the post of MPHW (Male) under SC-ESM

(R&O) category, as per advertisement dated 24.11.2016, Annexure P-1.

2. Learned counsel contends that issue of the petitioner is squarely

covered by judgment of the Coordinate Bench of this Court in CWP-25003-2017,

Monika vs. State of Punjab and others, decided on 06.03.2018, wherein at time

of filling up application form, her category was mistakenly referred as SC-ESM

(R&O) instead of SC (R&O), which was corrected at the time of counseling. It is

submitted that he, though belongs to the SC-ESM (R&O) category and secured

374 marks, had inadvertently, while entering details in online application form

wrongly mentioned it as SC (R&O), for which representation was served by him.

He, on instructions, submits that the petitioner would be satisfied if time bound

direction be given to the respondents to consider his claim, placing reliance on

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Neutral Citation No:=2024:PHHC:060851 CWP-1508-2019 (O&M) 2024:PHHC:060851

judgment of Hon'ble the Supreme Court in Vashist Narayan Kumar vs. The

State of Bihar, 2024 SCC OnLine SC 2.

3. Learned State counsel has no objection to the limited prayer made.

4. In view of the aforesaid and without commenting upon the merits of

the case, this petition is hereby disposed of with a direction to the respondents to

consider and decide the claim of the petitioner, by taking into account the

aforesaid judgment, within a period of three months, which this Court has no

reason to believe the authorities would not address in a just, fair and reasonable

manner. Upon doing so, after notice and hearing offered to him, and if found

entitled, grant the benefit forthwith. Needless to say, if the orders are adverse to

his interest, the same shall contain reasons and the petitioner shall be free to seek

legal redress.

(AMAN CHAUDHARY) JUDGE 30.04.2024 dinesh Whether speaking : Yes/No Whether reportable : Yes/No

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