Randhir Singh vs State Of Haryana And Others
2024 Latest Caselaw 17358 P&H

Punjab-Haryana High Court

Randhir Singh vs State Of Haryana And Others on 18 September, 2024

2024: HHO: 1234

IN THE HIGH COURT OF PUNJAB AND HARYANA AT

CHANDIGARH
Sr. No.124 CWP-22754-2024
Date of Decision: 18.09.2024
Randhir Singh .... Petitioner
Versus
The State of Haryana and others ... Respondents

CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHTYA
Present: None for the petitioner.

Ms. Tanushree Gupta, DAG, Haryana.

3K 2 3k

TRIBHUVAN DAHIYA, J. (ORAL)

The petition has been filed inter alia seeking a writ of mandamus directing the respondents to grant the petitioner benefit of experience under Socio-Economic criteria for the post of TGT English (Rest of Haryana) in response to advertisement 02 of 2023, dated 21.02.2023, Annexure P-1.

2. Learned State counsel contends that the final result of selection has already been declared vide announcement dated 27.07.2024, Annexure P-2, wherein it is clearly mentioned that, 'The final result has been prepared solely on the basis of written examination marks without giving any weightage of socio-economic criteria' .

3. In view thereof, there is no ground to entertain the petition, and

it stands dismissed in limine.

(TRIBHUVAN DAHTYA) JUDGE 18.09.2024 MANINDER Maninder Whether speaking/reasoned Yes/No

2024.09.19 17:34

I attest to the accuracy and Whether reportable : Yes/No authenticity of this order/judgment.