Kuldeep Singh And Another vs State Of Haryana And Others
2024 Latest Caselaw 5259 P&H

Punjab-Haryana High Court

Kuldeep Singh And Another vs State Of Haryana And Others on 7 March, 2024

CWP-11656-2023 1
2024: PHHC:034646

IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH

Sr. No.253 CWP-11656-2023
Date of Decision: 07.03.2024

Kuldeep Singh and another .... Petitioners
Versus

State of Haryana and others ... Respondents

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHTYA
Present: Mr. Ravinder Bangar, Advocate for the petitioners.

Mr. Parveen Mehta, DAG, Haryana.

3K 2 3k

TRIBHUVAN DAHIYA, J. (ORAL)

This petition has been filed inter alia seeking a direction to the respondents to allow the petitioners to join the post of Para-Teaching Associate (TGT Sanskrit/Hindi) on the basis of deployment offer letters, dated 30.11.2022, Annexure P-5.

2. Learned counsel for the petitioners contends that despite the deployment offer, the Department has not permitted the petitioners to join the post on account of changed criteria of eligibility. Since the criteria had been changed after deployment orders were issued, it would not have any application on the petitioners' case in terms of the law laid down by this Court, vide judgment dated 13.03.2023, rendered in CWP No.29118 of 2022 titled Sumitra Devi and others v. State of Haryana and others. He further contends that at this stage, the petitioners will be satisfied in case the fourth respondent is directed to consider and decide the petitioners' representations, dated 03.12.2022 and 15.12.2022, Annexure P-9 and P-10 respectively, in

the light of law laid down in Sumitra Devi case (supra).

CWP-11656-2023 2 2024: PHHC:034646

3. Learned State counsel does not object to the same and contends that the petitioners' representations, dated 03.12.2022 and 15.12.2022, will be decided by respondent no.4-Director, Elementary Education, by passing a speaking order in accordance with law, in the light of the judgment in Sumitra Devi case (supra) within a period of six weeks.

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

in terms thereof.

5. Ordered accordingly.

(TRIBHUVAN DAHTYA) JUDGE 07.03.2024 Maninder Whether speaking/reasoned__:: Yes/No

Whether reportable : Yes/No