Sanni And Ors vs State Of Haryana And Ors
2024 Latest Caselaw 17447 P&H

Punjab-Haryana High Court

Sanni And Ors vs State Of Haryana And Ors on 19 September, 2024

Author: Jasgurpreet Singh Puri

Bench: Jasgurpreet Singh Puri

                                      Neutral Citation No:=2024:PHHC:123833



CWP-22618-2024 (O&M)                                                  -1-




114
            IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH

                                                     CWP-22618-2024 (O&M)
                                                    Date of decision: 19.09.2024

SANNI GILL AND ORS.
                                                                   ...Petitioners

                                   VERSUS

STATE OF HARYANA AND ORS.
                                                                 ...Respondents

CORAM: HON'BLE MR. JUSTICE JASGURPREET SINGH PURI

Present:-   Mr. Vikrant Koundal, Advocate
            for the petitioners.

            Ms. Rajni Gupta, Addl. A.G., Haryana.

                  ****

JASGURPREET SINGH PURI, J. (Oral)

1. The present writ petition has been filed under Articles 226/227 of

the Constitution of India seeking issuance of a writ in the nature of mandamus

directing the respondent-department to offer appointment letter to the

petitioners and allow them to join the services in view of the recommendation

dated 06.02.2024 (Annexure P-8) as similar candidates have been allowed to

join the respondent-department and also to give them all the consequential

benefits.

2. Ms. Rajni Gupta, Addl. A.G., Haryana submitted that the selection

itself has been quashed by a Division Bench of this Court in

CWP No.1563-2024 and aforesaid judgment was assailed by the respondent-

State before the Hon'ble Supreme Court and even the SLP Nos.13275-13277 of

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Neutral Citation No:=2024:PHHC:123833

CWP-22618-2024 (O&M) -2-

2024 have been dismissed on 24.06.2024 and therefore, nothing would survive

in the present writ petition.

3. In view of the above, the present writ petition is dismissed.

                                                  (JASGURPREET SINGH PURI)
19.09.2024                                                JUDGE
Chetan Thakur
                Whether speaking/reasoned         :     Yes/No
                Whether reportable                :     Yes/No




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