Geeta Kumari And Another vs State Of Haryana And Others
2024 Latest Caselaw 14714 P&H

Punjab-Haryana High Court

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

                 CWP-19940-2024                                                                         -1-

                                      IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                   AT CHANDIGARH


                 138                                                     CWP-19940-2024
                                                                         Date of Decision: 14.08.2024

                 Geeta Kumari and another                                                ...Petitioner(s)


                                                               Versus


                 State of Haryana and others                                           ...Respondent(s)


                 CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA

                 Present:-              Ms. Rashi Choudhary, Advocate and Mr. Karanvir Hooda,
                                        Advocate for the petitioners

                                        Mr. Ravinder Singh Budhwar, Addl. AG, Haryana

                                        ***
                 TRIBHUVAN DAHIYA, J. (Oral)

The petition has been filed, inter alia, seeking a writ of mandamus

directing the respondents to appoint the petitioners on the post of Primary

Teacher against advertisement no.02/2012 dated 08.11.2012, Annexure P-1,

pursuant to selection and recommendation of their names for appointment.

2. Learned counsel for the petitioners contends that at this stage, the

petitioners will be satisfied in case they are permitted to make fresh

representation before respondent no.3 raising the grievance as has been raised

in this petition, and the same may be ordered to be decided within a specified

period.

3. Learned State counsel, appearing on advance notice, submits that

in case any representation is filed by the petitioners within two weeks from

authenticity of this order/judgment

today, the same will be decided by the third respondent-Secretary, Haryana

Staff Selection Commission, by passing a speaking order thereupon within

eight weeks of receiving the representation.

4. In view of the statement made, learned counsel for the petitioners

has no objection to the petition being disposed of in terms thereof.

5. Ordered accordingly.

                                                                            (TRIBHUVAN DAHIYA)
                                                                                   JUDGE
                 14.08.2024
                 Payal
                                        Whether speaking/reasoned          Yes/No
                                        Whether reportable                 Yes/No







authenticity of this order/judgment