Robin vs Haryna Staff Selection Commission And ...
2024 Latest Caselaw 10369 P&H

Punjab-Haryana High Court

Robin vs Haryna Staff Selection Commission And ... on 14 May, 2024

Author: Jasgurpreet Singh Puri

Bench: Jasgurpreet Singh Puri

                                      Neutral Citation No:=2024:PHHC:067539



CWP-21251-2022 (O&M)                          -1-



236-A
            IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

                                                     CWP-21251-2022 (O&M)
                                                    Date of decision: 14.05.2024

ROBIN
                                                                    ...Petitioner
                       VERSUS
HARYANA STAFF SELECTION COMMISSION AND ANOTHER
                                          ...Respondents

CORAM: HON'BLE MR. JUSTICE JASGURPREET SINGH PURI

Present:-   Mr. Samrat Malik, Advocate
            for the petitioner.

            Mr. Kapil Bansal, DAG, Haryana.

            Ms. Nikita Goel, Advocate
            for the respondent-DHBVNL.

                  ****

JASGURPREET SINGH PURI, J. (Oral)

1. All the learned counsels for the parties are ad idem that the prayer

made in the present writ petition is covered by a judgment passed by this Court

in CWP-7875-2021, titled as Manish Kumar versus Haryana Staff Selection

Commission and another which was allowed in terms of judgment in

CWP-2667-2022 and therefore, the present writ petition may also be allowed in

terms of the aforesaid judgment.

2. So far as the present writ petition is concerned, there was no

interim order passed by this Court with regard to keeping one post of Junior

System Engineer vacant although connected CWP-2609-2022 was heard with

this case and interim order was in that aforesaid petition. Therefore, the

respondent-DHBVNL is directed that in case no vacancy is available, then

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Neutral Citation No:=2024:PHHC:067539

CWP-21251-2022 (O&M) -2-

appointment shall be given to the petitioner by creating a supernumerary post in

case petitioner is recommended by the Commission.

3. In view of the aforesaid position, the present writ petition is

allowed in the same terms as in CWP-7875-2021 and CWP-2667-2022.

                                                  (JASGURPREET SINGH PURI)
14.05.2024                                                JUDGE
Chetan Thakur
                Whether speaking/reasoned :       Yes/No
                Whether reportable        :       Yes/No




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