Naveen Kumar vs State Of Haryana And Ors
2024 Latest Caselaw 6465 P&H

Punjab-Haryana High Court

Naveen Kumar vs State Of Haryana And Ors on 21 March, 2024

Author: Vikas Bahl

Bench: Vikas Bahl

                                Neutral Citation No:=2024:PHHC:041076




CWP-6830-2024                       [1]                      2024:PHHC:041076



120
      IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                     CHANDIGARH

                                                 CWP-6830-2024
                                                 Date of decision: 21.03.2024

Naveen Kumar

                                                                     ...Petitioner

                                        Versus

State of Haryana and others

                                                                  ...Respondents

CORAM: HON'BLE MR. JUSTICE VIKAS BAHL

Present:     Mr. Sanjeev Kodan, Advocate for the petitioner.

             Ms. Rajni Gupta, Addl. A.G., Haryana.

             ****

VIKAS BAHL, J. (ORAL)

1. This is a Civil Writ Petition filed under Article 226 of the

Constitution of India for the issuance of a writ in the nature of certiorari for

quashing/revising the impugned final result dated 04.03.2019 (Annexure P-

11) to the extent that the non-deserving candidates have been selected and

recruited by the respondents by granting five marks as prescribed under

socio-economic criteria as per advertisement and revising to the extent to

grant five marks to the petitioner as per advertisement and thereby including

him in the list of selected candidates. Challenge is also to the order dated

27.10.2023 (Annexure P-15).

2. A perusal of order dated 27.10.2023 (Annexure P-15) would

show that the judgment of the Single Bench relied upon by the petitioner i.e.

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Neutral Citation No:=2024:PHHC:041076

CWP-6830-2024 [2] 2024:PHHC:041076

CWP-11590-2019 titled as Sombir Vs. State of Haryana and another

decided on 16.05.2023 has been stayed by the LPA Bench in LPA No.1169

of 2023 vide order dated 24.08.2023. In the impugned order dated

27.10.2023, it has been mentioned that in view of the said pendency of LPA

and stay granted, the case of the petitioner cannot be considered at this

stage.

3. Learned counsel for the petitioner has submitted that in view of

the same, he be permitted to withdraw the present writ petition at this stage

with liberty to the petitioner to file petition on the same cause of action after

the decision of the abovesaid LPA.

4. In view of the above, the present Civil Writ Petition is

dismissed as withdrawn with liberty aforesaid.

21.03.2024                                            (VIKAS BAHL)
Pawan                                                    JUDGE


             Whether speaking/reasoned:-              Yes/No

             Whether reportable:-                     Yes/No




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