Luxmi vs State Of Haryana And Others
2024 Latest Caselaw 19197 P&H

Punjab-Haryana High Court

Luxmi vs State Of Haryana And Others on 23 October, 2024

                 CWP-28647-2024                                                                        -1-

                                      IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                   AT CHANDIGARH


                 130                                                    CWP-28647-2024
                                                                        Date of Decision: 23.10.2024

                 Luxmi                                                                  ...Petitioner(s)


                                                               Versus


                 State of Haryana and others                                          ...Respondent(s)


                 CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA

                 Present:-              Mr. Jasbir Mor, Advocate for the petitioner



                 TRIBHUVAN DAHIYA, J. (Oral)

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

directing the respondents to change the cadre of the petitioner from Mewat to

Rest of Haryana under General (unreserved category) on the basis of her first

preference and further place her at the appropriate place in the selection list

dated 27.07.2024, Annexure P-7, for the post of TGT Sanskrit pursuant to

advertisement 02/2023 dated 21.02.2023, Annexure P-1.

2. Learned counsel for the petitioner submits that grievance raised

herein is pending for appropriate decision before the respondents. At this stage,

the petitioner will be satisfied in case respondent No.3 is directed to decide the

pending legal notice, dated 01.10.2024, Annexure P-9, in a specified period.

3. Notice of motion.

authenticity of this order/judgment

4. Ms. Tanushree Gupta, DAG, Haryana, accepts notice on behalf of

the respondents/State and submits that the pending legal notice shall be decided

by respondent No.3 expeditiously.

5. In view thereof, without going into merits of the case, the petition

is disposed of with a direction to respondent No.3/Secretary, Haryana Staff

Selection Commission, to consider and decide the pending legal notice, dated

01.10.2024, by passing a speaking order in accordance with law, within a period

of six weeks from the date of receiving a certified copy of this order.

6. In case the order is not passed within the stipulated period, the

officer concerned shall pay costs of ₹50,000 to the petitioner.

                                                                             (TRIBHUVAN DAHIYA)
                                                                                    JUDGE
                 23.10.2024
                 Payal
                                        Whether speaking/reasoned           Yes/No
                                        Whether reportable                  Yes/No







authenticity of this order/judgment