Punjab-Haryana High Court

Saroj Devi vs State Of Haryana And Others on 3 May, 2024

                                                                                       2024:PHHC:061111




                         IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
                       Sr. No.: 111
                                                              Civil Writ Petition No.10031 of 2024
                                                                    Date of Decision: May 03, 2024


                       Saroj Devi
                                                                                ..... PETITIONER(S)
                                                         VERSUS
                       State of Haryana & others
                                                                              ..... RESPONDENT(S)


                       CORAM:          HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA

                       PRESENT: - Ms. Monika Sangwan, Advocate, with Mr. Vikas
                                  Sangwan, Advocate, for the petitioner.

                                       Mr. Sanjeev Kaushik, Additional Advocate General,
                                       Haryana.
                                                      . . .

                        Tribhuvan Dahiya, J (Oral)

The issue raised herein with regard to allotment of schools

pursuant to allotment of permanent districts to primary teachers, has already

been decided against the petitioner vide judgment, dated 16.10.2023,

rendered in Civil Writ Petition No.22244 of 2023 titled Ravinder Rathee &

others vs. State of Haryana.

2 In view thereof, there is no reason to entertain the petition.

3 Dismissed.

(Tribhuvan Dahiya) Judge May 03, 2024 avin

Whether Speaking/ Reasoned: Yes/ No

Whether Reportable: Yes/ No