Shubhankar Goswami vs Central Board Of Secondary Education ...
2024 Latest Caselaw 17544 P&H

Punjab-Haryana High Court

Shubhankar Goswami vs Central Board Of Secondary Education ... on 20 September, 2024

Author: Jasgurpreet Singh Puri

Bench: Jasgurpreet Singh Puri

                                       Neutral Citation No:=2024:PHHC:124939



CWP-13798-2024                                                          -1-




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             IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

                                                                CWP-13798-2024
                                                      Date of decision: 20.09.2024

SHUBHANKAR GOSWAMI
                                                                   ...Petitioner(s)

                                    VERSUS

CENTRAL BOARD OF SECONDARY EDUCATION AND ANOTHER
                                        ...Respondent(s)

CORAM: HON'BLE MR. JUSTICE JASGURPREET SINGH PURI

Present:-    Mr. Anil Kumar Garg, Advocate
             for the petitioner.

             Mr. Beant Singh Seemar, Advocate
             for the respondents.

                   ****

JASGURPREET SINGH PURI, J. (Oral)

1. At the outset, learned counsel for the respondents submitted that

the impugned rejection order dated 23.11.2023 (Annexure P-9) will be

withdrawn by the respondents because it is not a reasoned order and liberty may

be granted to the respondents to pass a fresh order in accordance with law,

which will not only be a well reasoned order but will also be with due

application of mind and also in the light of judgment passed by Hon'ble

Supreme Court in Jigya Yadav versus CBSE, 2021 SCC OnLine SC 415. He

further submitted that adequate opportunity of hearing will be granted to the

petitioner or his counsel before passing the order.

2. Learned counsel for the petitioner submitted that in view of the

aforesaid specific statement made by the learned counsel for the respondents, he

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Neutral Citation No:=2024:PHHC:124939

does not wish to press the present writ petition at this stage but the petitioner

may be granted liberty that in case any adverse order is passed against him, then

he may be permitted to file a fresh writ petition in accordance with law.

3. Disposed of with the liberty aforesaid.

                                                  (JASGURPREET SINGH PURI)
20.09.2024                                                JUDGE
Chetan Thakur


                Whether speaking/reasoned         :     Yes/No
                Whether reportable                :     Yes/No




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