Shaveta Kumari And Another vs State Of Haryana And Others
2024 Latest Caselaw 617 P&H

Punjab-Haryana High Court

Shaveta Kumari And Another vs State Of Haryana And Others on 11 January, 2024

                                                           Neutral Citation No:=2024:PHHC:003437




                                                                  2024:PHHC:003437

CWP-29231-2023                                                                       -1-


            IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH


116                                               CWP-29231-2023
                                                  Date of Decision: 11.01.2024

Shaveta Kumari and another                                          ...Petitioner(s)


                                        Versus


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


CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA

Present:-     Mr. Navnit Sharma, Advocate for Mr. R.S. Dhull, Advocate for
              the petitioners

              Ms. Tanushree Gupta, DAG, Haryana

              ***
TRIBHUVAN DAHIYA, J. (Oral)

This petition has been filed, inter alia, seeking a writ of

mandamus directing the respondent/Commission to grant five marks to the

petitioners under Socio-Economic criteria pursuant to advertisement no.2 of

2023, dated 21.02.2023.

2. Learned counsel for the petitioners contends that the claim raised

herein by the petitioners 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, and detailed representation on that basis will be filed by

the petitioners within one week from today. At this stage, the petitioners

restrict their prayer to a direction to decide the said representation within a

specified period.

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2024:PHHC:003437

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. He further

submits that in case detailed representation is filed by the petitioners, the same

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.

4. In view of the statement made by learned State counsel, learned

for the petitioners has no objection to the petition being disposed of in terms

thereof.

5. Ordered accordingly.

                                                     (TRIBHUVAN DAHIYA)
                                                            JUDGE
11.01.2024
Payal
               Whether speaking/reasoned            Yes/No
               Whether reportable                   Yes/No

Neutral Citation No:=2024:PHHC:003437

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