Spardha vs State Of Haryana And Ors
2024 Latest Caselaw 5089 P&H

Punjab-Haryana High Court

Spardha vs State Of Haryana And Ors on 6 March, 2024

CWP-14516-2013 (O&M) 1
2024: PHHC:032388

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH

Sr. No.208 CWP-14516-2013 (O&M)
Date of Decision: 06.03.2024

Spradha .... Petitioner
Versus

State of Haryana and others ... Respondents

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHITYA

Present: Ms. Alka Chatrath, Advocate and
Ms. Neha Singh, Advocate for the petitioner.

Ms. Tanushree Gupta, DAG, Haryana.
3 2k 3

TRIBHUVAN DAHIYA, J. (ORAL)

The petition has been filed against termination of the petitioner's service vide order dated 17.06.2013, Annexure P-10, on account of wrongly claiming benefit under BCB category for appointment as PTI.

2. The petitioner was selected pursuant to advertisement no.6 of 2006, dated 20.07.2006, Annexure P-5, whereby 1983 posts of PTI were advertised by the Commission. The entire selection was set aside by this Court in 2013, which was upheld by a Division Bench also. The matter went to the Supreme Court, and the Division Bench judgment was upheld in Civil Appeal No.2103 of 2020 titled Ramjit Singh Kardam and others v. Sanjeev Kumar and others, directing inter alia that selection pursuant to the advertisement is to be carried out afresh by permitting all the applicants who had applied in response to it, including the ones who had been selected, to participate in it. Pursuant thereto, fresh selection process has been carried out and appointments of the selected candidates have been made. The

petitioner did not participate in the process.

CWP-14516-2013 (O&M) 2 2024: PHHC:032388

3. In this background, learned counsel for the petitioner does not press the petition seeking liberty to make a representation to the respondents to consider the petitioner for deployment through Haryana Kaushal Rozgar Nigam Limited, as has been done by them in case of similarly placed employees.

4. Learned State counsel submits that in case any such representation is filed by the petitioner, the same will be considered and forwarded to the Nigam in accordance with law, within a period of eight weeks from receiving the representation.

5. In view thereof, the petition stands disposed of as not pressed granting liberty to the petitioner to make an appropriate representation to the respondents seeking deployment through the Nigam.

6. Pending miscellaneous application(s), if any, stand disposed of

as having been rendered infructuous.

(TRIBHUVAN DAHTYA) JUDGE 06.03.2024 Maninder Whether speaking/reasoned Yes/No

Whether reportable : Yes/No