Neelam vs State Of Haryana And Another
2024 Latest Caselaw 20188 P&H

Punjab-Haryana High Court

Neelam vs State Of Haryana And Another on 13 November, 2024

Author: Deepak Sibal

Bench: Deepak Sibal

                                    Neutral Citation No:=2024:PHHC:148286-DB




CWP-3072-2024                                  1

112

            IN THE HIGH COURT OF PUNJAB AND HARYANA
                      AT CHANDIGARH

                                               CWP-3072-2024
                                               Date of decision: 13.11.2024
Neelam
                                                                 ......Petitioner
                                V/s
State of Haryana and another
                                                                  ...Respondents


CORAM: HON'BLE MR. JUSTICE DEEPAK SIBAL
            HON'BLE MR. JUSTICE DEEPAK MANCHANDA

Present:    Petitioner in person.

            Ms. Shruti Jain Goel, Sr. DAG, Haryana.

                                ****

DEEPAK SIBAL J. (ORAL)

1. Through the present petition, the primary grievance raised by the

petitioner is that while considering her case for appointment as a Trained

Graduate Teacher she has not been awarded marks for experience only on the

ground that her experience is not in a Government/Semi Government School.

2. At the outset, learned State counsel submits that in terms of the

judgment of a Co-ordinate Bench of this Court dated 31.05.2024 in CWP-

1563-2024 - Sukriti Malik Vs. State of Haryana and others read with the

clarification given by the same Bench on 08.11.2024 in CM-17481-CWP-

2024 in Sukriti Malik's case (supra) the State is appointing Trained Graduate

Teachers only on the basis of the marks obtained by the candidates in the

written examination.

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Neutral Citation No:=2024:PHHC:148286-DB

3. In the light of the above statement made by the learned State

counsel, which is not disputed by the petitioner who appears in person the

grievance of the petitioner has been rendered infructuous.

4. Disposed of.

(DEEPAK SIBAL) JUDGE

(DEEPAK MANCHANDA) 13.11.2024 JUDGE Sapna Adhikari

Whether speaking/reasoned Yes/No Whether reportable Yes/No

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