Ravi vs State Of Haryana And Others
2024 Latest Caselaw 10535 P&H

Punjab-Haryana High Court

Ravi vs State Of Haryana And Others on 1 July, 2024

               CWP-14375-2024
                                                                                           1
                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                              AT CHANDIGARH
               112
                                                                  CWP-14375-2024
                                                                  Date of decision: 01.07.2024

               Ravi
                                                                                  ....Petitioner
                                                       Versus

               State of Haryana and others
                                                                                 ...Respondents

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

Present : Mr. Sumit Sangwan, Advocate for the petitioner.

***** AMAN CHAUDHARY. J (Oral)

1. The prayer made in the present petition is for directing the

respondents to preserve the complete record pertaining to the selection for the

post of Sub Divisional Agricultural officer and equivalent (Administrative

Cadre) (Group-B) in Agriculture and Farmers Welfare Department, Haryana

and not to destroy the same.

2. Learned counsel would submit that the petitioner is an aspirant

for appointment to the post of Sub Divisional Agricultural Officer and with

regard to his grievance of marks obtained by him not having been conveyed

and to preserve the record, he has send a legal notice dated 28.05.2024,

Annexure P-6, has been served upon respondent No.3, which has yet not

evoked any response. He thus, at this stage, on instructions, submits that the

petitioner is sanguine of it being considered in a positive manner, in case, a

direction is given to respondent No.3 to decide the same in a time bound

manner.

3. Notice of motion.

integrity of this order/judgment CWP-14375-2024

4. At the asking of the Court, Mr. Harish Nain, AAG Haryana for

respondent Nos. 1 and 2-State and Dr. Neha Awathi, Advocate for respondent

No.3-HPSC, respectively accept notice and have no objection to the limited

prayer made.

5. In view of the above and without commenting upon the merits of

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

No.3 to decide the legal notice dated 28.05.2024, Annexure P-6,

expeditiously, preferably within a month.

                                                                     (AMAN CHAUDHARY)
                                                                          JUDGE
               01.07.2024
               Hemant

                           Whether speaking/reasoned             :      Yes / No
                           Whether reportable                    :      Yes / No







integrity of this order/judgment