Satish Kumar vs State Of Haryana And Others
2024 Latest Caselaw 17672 P&H

Punjab-Haryana High Court

Satish Kumar vs State Of Haryana And Others on 23 September, 2024

                 CWP-7894-2023 (O&M)
                                                                                                         1

                                      IN THE HIGH COURT OF PUNJAB AND HARYANA
                                                   AT CHANDIGARH

                 240                                                    CWP-7894-2023 (O&M)
                                                                        Date of Decision: 23.09.2024

                 Satish Kumar                                                           ...Petitioner(s)


                                                              Versus


                 State of Haryana and others                                          ...Respondent(s)

                 CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA

                 Present:-              Mr. Ravinder Malik, Advocate for the petitioner

                                        Mr. Samarth Sagar, Addl. AG, Haryana

                                        Mr. Shivam Malik, Advocate for respondents no.5 & 7

                                        Mr. Anil Sheoran, Advocate for respondent no.11
                                        ***
                 TRIBHUVAN DAHIYA, J. (Oral)

Pursuant to the last order dated 15.05.2024, learned State counsel

has produced the petitioner's provisional result in a sealed cover which has been

retained on record as Annexure 'A'. It shows the petitioner has secured one

hundred and nineteen marks for the post of PGT History (Rest of Haryana

cadre) in response to advertisement 04/2015.

2. Learned State counsel, on instructions from Mr. Dikansh Goyal,

Law Officer of the Commission, contends that cut-off marks for the category

are one hundred and twenty-eight.

3. In view thereof, the petitioner cannot be considered for

appointment.

4. Dismissed.

authenticity of this order/judgment CWP-7894-2023 (O&M)

5. Pending application(s), if any, also stand(s) disposed of as having

been rendered infructuous.

(TRIBHUVAN DAHIYA) JUDGE 23.09.2024 Payal Whether speaking/reasoned Yes/No Whether reportable Yes/No

authenticity of this order/judgment