Deepak Khatri vs Haryana Public Service Commission
2026 Latest Caselaw 782 P&H

Punjab-Haryana High Court

Deepak Khatri vs Haryana Public Service Commission on 31 January, 2026

Author: Sandeep Moudgil

Bench: Sandeep Moudgil

108
             IN THE HIGH COURT OF PUNJAB AND HARYANA
                          AT CHANDIGARH

                                                CWP-32507-2025
                                                DECIDED ON: 30.01.2026

DEEPAK KHATRI                                                .....PETITIONER(S)

                                       VERSUS

HARYANA PUBLIC SERVICE COMMISSION                             .....RESPONDENT(S)

CORAM: HON'BLE MR. JUSTICE SANDEEP MOUDGIL

Present:     Mr. Utkarsh Sheoran, Advocate and
             Mr. Sanowar, Advocate for the petitioner(s)
             Mr. Kanwal Goyal, Advocate and
             Ms. Sheena Dahiya, Advocate for respondents/HPSC

SANDEEP MOUDGIL, J (ORAL)

The jurisdiction of this Court has been invoked under Articles 226 & 227 of the Constitution of India for issuance of a writ in the nature of mandamus seeking direction to the respondents/commission to issue admit card to the petitioner for the screening test to be held on 02.11.2025 for the post of Agricultural Development Officer (Administrative Cadre), (Group B) in Agriculture and Farmers Welfare Department, Haryana.

Learned counsel appearing for the respondents/HPSC submits that since the petitioner has already appeared in the examination pursuant to the provisional issuance of the admit card during the pendency of the instant petition, and the result thereof has also been declared, nothing survives in the present petition.

In light of the above, this Court is of the view that no further question is required to be adjudicated in the instant petition at this stage.

Accordingly, the present petition is disposed of as having been rendered infructuous.

                                                      (SANDEEP MOUDGIL)
30.01.2026                                                 JUDGE
Meenu
Whether speaking/reasoned         :Yes/No
Whether reportable                :Yes/No



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