Poonam Kumari vs State Of Haryana And Others
2024 Latest Caselaw 14709 P&H

Punjab-Haryana High Court

Poonam Kumari vs State Of Haryana And Others on 14 August, 2024

                         IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
                       Sr. No.: 113 & connected cases
                                                                           Date of Decision: August 14, 2024
                       1.
                                                                       Civil Writ Petition No.19315 of 2024
                       Poonam Kumari
                                                                                        ..... PETITIONER(S)
                                                                  VERSUS
                       State of Haryana & others
                                                                                      ..... RESPONDENT(S)
                                                                     ...
                       2.
                                                                       Civil Writ Petition No.19552 of 2024
                       Rajesh Kumar Dalal & others
                                                                                       ..... PETITIONER(S)
                                                                  VERSUS
                       State of Haryana & another
                                                                                     ..... RESPONDENT(S)
                                                                     ...
                       3.
                                                                       Civil Writ Petition No.19664 of 2024
                       Ravinder Singh
                                                                                        ..... PETITIONER(S)
                                                                  VERSUS
                       State of Haryana & another
                                                                                     ..... RESPONDENT(S)
                                                                     ...
                       4.
                                                                       Civil Writ Petition No.19835 of 2024
                       Kavita Devi
                                                                                        ..... PETITIONER(S)
                                                                  VERSUS
                       State of Haryana & others
                                                                                      ..... RESPONDENT(S)
                                                                     ...

                       CORAM:                    HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA

                       PRESENT: -                Mr. Vineet Kumar Jakhar, Advocate, for the petitioner in
                                                 CWP No.19315 of 2024.

                                                 Mr. Harsh Bhargava, Advocate, for the petitioners in CWP
                                                 Nos.19552 & 19664 of 2024

                                                 Mr. Navmit Sharma, Advocate, for Mr. Ravinder Singh
                                                 Dhull, Advocate, for the petitioner in CWP No.19835 of
                                                 2024.

                                                 Mr. R.S. Budhwar, Additional Advocate General, Haryana.




AVIN KUMAR
2024.08.14 13:49
I attest to the accuracy and
integrity of this
judgment/order.
                        CWP No.19315 of 2024 & connected cases                                   [2]



                        Tribhuvan Dahiya, J (Oral)

This order shall dispose of the aforementioned connected

petitions as these involve similar questions of law and facts.

2. Learned State counsel, on instructions received from the

Director Secondary Education vide Memo dated 13.08.2024, submits that the

Government has decided to give one time relaxation in age to the candidates who

had applied and were eligible against advertisement no.13/2019, for the post of

PGT Biology, Chemistry, English and Urdu (Rest of Haryana Cadre). He further

submits that intimation to that effect has already been given to the Commission.

3. This satisfies the petitioners' grievance, and learned counsel

representing them have no objection to the petition being disposed of.

4. In view thereof, the petitions stand disposed of with a direction

to Secretary of the Commission to accept hard copies of the petitioners'

application forms by giving relaxation in age in terms of the aforesaid

instructions, subject to their fulfilling other requirements, in case they are not

being permitted to submit the applications online.

5. Copy of the order be given under the signature of the Court

Secretary.

6. Photocopy of this order be placed on the connected files.

                                                                        (Tribhuvan Dahiya)
                                                                               Judge
                       August 14, 2024
                       avin



                       Whether Speaking/ Reasoned:                            Yes/ No


                       Whether Reportable:                                    Yes/ No