Anita Sharma vs Haryana Staff Selection Commission
2024 Latest Caselaw 18909 P&H

Punjab-Haryana High Court

Anita Sharma vs Haryana Staff Selection Commission on 25 October, 2024

                         IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
                       Sr. No.: 105
                                                           Civil Writ Petition No.27963 of 2024
                                                             Date of Decision: October 25, 2024

                       Anita Sharma
                                                                             ..... PETITIONER(S)
                                                     VERSUS
                       Haryana Staff Selection Commission
                                                                           ..... RESPONDENT(S)


                       CORAM:         HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA


                       PRESENT: - Mr. Rajesh Hooda, Advocate, for the petitioner.

                                      Ms. Tanushree Gupta, Deputy Advocate General,
                                      Haryana.



                        Tribhuvan Dahiya, J (Oral)

The petition has been filed, inter alia, seeking a writ of

mandamus directing the respondents to publish the detailed marks of

selected and unselected candidates as per directions issued by this Court in

judgment, dated 22.05.2014, passed in Civil Writ Petition No.2201 of 2014.

2. Learned State counsel on instructions received from

Secretary of the Commission vide letter dated 24.10.2024, submits that

issues regarding selection to the post of PGT Sanskrit pursuant to

advertisement 04/2015, dated 28.06.2015, are pending before the Supreme

Court in SLP No.3263 of 2023. Provisional result of this selection has been

announced on 07.01.2024, only in terms of interim direction issued in the

pending SLP. Whenever the final result is announced, the detailed marks

of all the candidates will also be notified by the Commission thereafter.

3. Disposed of accordingly, with liberty to the petitioner to

agitate her rights in case the marks are not notified.

                                                                       (Tribhuvan Dahiya)
                                                                             Judge
                       October 25, 2024
                       avin




                       Whether Speaking/ Reasoned:                         Yes/ No
                       Whether Reportable:                                 Yes/ No