Arti vs State Of Haryana And Others
2024 Latest Caselaw 147 P&H

Punjab-Haryana High Court

Arti vs State Of Haryana And Others on 5 January, 2024

CWP-29016-2023 1
2024: PHHC:000593

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH

Sr. No.104 CWP-29016-2023
Date of Decision: 05.01.2024

Arti .... Petitioner
Versus

State of Haryana and others ... Respondents

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHTYA
Present: Mr. Rajat Mor, Advocate for the petitioner.

Ms. Tanushree Gupta, DAG, Haryana.

3K 2 3k

TRIBHUVAN DAHIYA, J. (ORAL)

This petition been filed, inter alia, seeking a writ of mandamus directing the respondents to grant five marks to the petitioner under Socio- Economic criteria pursuant to advertisement no.2 of 2023, dated 21.02.2023, Annexure P-1.

2. Learned counsel for the petitioner contends that the claim raised herein by the petitioner is squarely covered by judgment of this Court, dated 17.10.2023, rendered in CWP No.15290 of 2023 titled Suman Lata v. State of Haryana and others. At this stage, the petitioner restricts her prayer to a direction to decide her pending representation, dated 11.10.2023, Annexure P-10, within a specified period.

3. Learned State counsel, appearing on advance notice, submits that result of selection has not been declared so far on account of pending petitions, CWP No.17751 of 2023 and CWP No.15826 of 2023. She further submits that the pending representation of the petitioner, dated 11.10.2023, shall

be decided by passing a reasoned order in the light of judgment rendered in Suman

Lata case (supra) before the declaration of selection result.

CWP-29016-2023 2 2024: PHHC:000593

4. In view of the statement made by learned State counsel, learned counsel for the petitioner has no objection to the petition being disposed of in

terms thereof.

5. Ordered accordingly.

(TRIBHUVAN DAHTYA) JUDGE 05.01.2024 Maninder Whether speaking/reasoned__:: Yes/No

Whether reportable : Yes/No