Preeti Sharma And Others vs State Of Punjab And Others
2024 Latest Caselaw 16340 P&H

Punjab-Haryana High Court

Preeti Sharma And Others vs State Of Punjab And Others on 5 September, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                  Neutral Citation No:=2024:PHHC:116493




241           IN THE HIGH COURT OF PUNJAB AND HARYANA
                           AT CHANDIGARH

                                    CWP-4922-2021 (O&M)
                                    Date of Decision : 05-09-2024

PREETI SHARMA AND OTHERS
                                                              ........Petitioner(s)
                      VERSUS
STATE OF PUNJAB AND OTHERS
                                                            ........Respondent(s)

CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present:      Mr. Rohiteshwar Singh, Advocate
              for the petitioners.

              Mr. Arun Gupta, DAG Punjab.

HARSIMRAN SINGH SETHI, J. (Oral)

In the present petition, the grievance being raised by the

petitioners are that they should have been allowed to change the category

from 'general' to 'dependant of Ex-Serviceman' so as to compete for the

post advertised by the respondent vide Advertisement dated 28.02.2020

(Annexure P-1), by which, various posts of Master/Mistresses were

advertised.

Learned counsel for the respondent-State at the outset submits

that the issue with regard to the change of category has already been settled

by the Division Bench of this Court in LPA No.380 of 2022 titled "Suman

Khatri Vs. Haryana Public Service Commission and ors", decided on

12.05.2022 hence, the prayer of the petitioner is liable to be rejected in view

of the judgment of Suman Khatri's case (supra).

Learned counsel for the petitioners has not been able to rebut

that the judgment in Suman Khatri's case (supra), is applicable upon the

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Neutral Citation No:=2024:PHHC:116493

CWP-4922-2021 (O&M) -2-

present petitioners and in view of the said judgment, the relief being claimed

by the petitioners cannot be allowed.

Keeping in view of above, the present petition is also dismissed

in view of the detailed order passed by the Division Bench of this Court in

Suman Khatri's case (supra).

Pending application, if any, also stands disposed of.

05-09-2024                               (HARSIMRAN SINGH SETHI)
Sapna Goyal
                                                 JUDGE
       NOTE:         Whether speaking: YES/NO
                     Whether reportable: YES/NO




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