Punjab-Haryana High Court
Renu Dangi vs State Of Haryana And Others on 23 September, 2024
Neutral Citation No:=2024:PHHC:125352
CWP No.24280 of 2024 (O&M) 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
129
CWP No.24280 of 2024 (O&M)
Date of decision: 23.09.2024
Renu Dangi
....Petitioner
Versus
State of Haryana and others
....Respondents
CORAM: HON'BLE MR. JUSTICE NAMIT KUMAR
Present: Mr. Gulab Singh, Advocate
for the petitioner.
Mr. Saurabh Mohunta, DAG, Haryana.
NAMIT KUMAR J. (Oral)
1. Prayer in this writ petition filed by the petitioner under
Articles 226/227 of the Constitution of India, is for issuance of a writ in
the nature of mandamus, directing respondent No.4 to upload the
credentials and experience certificate of the petitioner on the website of
Haryana Kaushal Rozgar Nigam Limited and keep her in service
through Haryana Kaushal Rozgar Nigam Limited.
2. Learned counsel for the petitioner submits that the
petitioner had earlier approached this Court by filing a petition i.e. CWP
No.4791 of 2024, titled as "Renu Dangi vs State of Haryana and
others", which was disposed of by this Court vide order dated
07.05.2024, by passing the following order:-
"The petitions have been filed with the grievance
that petitioners' experience as Beldar in Sampla Water
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Works Department under the fourth respondent in CWP
No.4791 of 2024, and fifth respondent in CWP No.8509 of
2024, have not been verified, resultantly they have not been
able to get deployment through the Haryana Kaushal
Rozgar Nigam Limited.
2. Learned State counsel, on instructions, submits
that so far the petitioners have not approached the
respondents with certificates issued by their employer,
dated 03.02.2023, Annexure P-9 in CWP No.4791 of 2024,
and 30.03.2024, Annexure P-10 in CWP No.8509 of 2024,
and only on that account verification could not be done. In
case the petitioners approach the fourth respondent (fifth
respondent in CWP No.8509 of 2024) by submitting a
representation alongwith the requisite certificates, their
experience will be verified from the record and the outcome
will be duly communicated, within four weeks of receiving
the representation.
3. In view of the statement made, learned counsel for
the petitioners has no objection to the petitions being
disposed of in terms thereof.
4. Ordered accordingly.
5. Photocopy of this order be placed on the
connected file."
3. Learned counsel for the petitioner submits that thereafter
the petitioner submitted a representation dated 20.05.2024 and on the
said representation, the experience certificate of the petitioner has
already been verified vide letter dated 28.08.2024 (Annexure P-5). The
relevant portion of the said letter, reads thus:-
"In the above said judgment, the Hon'ble Punjab &
Haryana High Court, Chandigarh has directed the
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respondent No.4 to verify the experience certificate of the
petitioners i.e. Miss. Renu Dangi D/o Late Sh. Suresh
which is only relates to this office after submitting the
representation of Miss. Renu Dangi received through her
counsel vide his office Memo No.1/Representation dated
20.05.2024 which was received in this office on dated
24.05.2024.
Accordingly in compliance of the Judgments of
Hon'ble Punjab & Haryana High Court, Chandigarh, this
office has verified the experience certificate submitted by
the petitioner as verified from the office record and the
same has been intimated to your good office, vide this
office letter No.5157-61/70G dated 06.06.2024. However,
the copy of the above said letter is also enclosed for your
reference.
In view of the above, it is also intimated that this
office has made the compliance of judgment dated
07.05.2024 within the time of 4 weeks i.e. on 06.06.2024
and nothing has been left out on the part of this office."
4. Learned counsel for the petitioner further submits that
despite the fact that the experience certificate of the petitioner has
already been verified, the concerned DDO - respondent No.4, has not
uploaded the same on the website of Haryana Kaushal Rozgar Nigam
Limited. He submits that at this stage, petitioner would be satisfied, if
some direction be issued to respondent No.4 to upload the credentials
and experience certificate of the petitioner on the website of Haryana
Kaushal Rozgar Nigam Limited.
3. Notice of motion.
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4. Mr. Saurabh Mohunta, DAG, Haryana, accepts notice on
behalf of the respondents and has no objection to the innocuous prayer
made by learned counsel for the petitioner.
5. I have heard learned counsel for the parties and have gone
through the record of the case.
6. Without going into the merits of the case at this stage, the
present petition is disposed of and the petitioner is directed to approach
the concerned DDO - respondent No.4 and submit her verified
credentials and experience certificate, which shall be uploaded by
respondent No.4 on the website of Haryana Kaushal Rozgar Nigam
Limited, in terms of Instructions dated 13.08.2024 (Annexure P-6).
(NAMIT KUMAR)
JUDGE
23.09.2024
yakub
Whether speaking/reasoned: Yes/No
Whether reportable: Yes/No
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