Citation : 2022 Latest Caselaw 1081 UK
Judgement Date : 1 April, 2022
Office Notes, reports,
orders or proceedings
SL.
Date or directions and COURT'S OR JUDGES'S ORDERS
No
Registrar's order with
Signatures
WPSS No. 257 of 2022
Hon'ble Manoj Kumar Tiwari, J.
Ms. Rajni Rangwal, Advocate holding brief of Ms. Prabha Naithani, Advocate for the petitioner.
Mr. Abhilash Nainwal, Advocate holding brief of Mr. Pankaj Purohit, Advocate for respondent no.2.
Mr. J.S. Bisht, Standing Counsel for the State.
Learned counsel for the parties are unanimous on the point that the controversy involved in this writ petition is covered by judgment rendered in WPSS No. 442 of 2022.
In such view of the matter, the writ petition is disposed of, in terms of judgment dated 29.03.2022 with a direction to the Selecting Body (respondent no.1) to have the ongoing scrutiny/enquiry concluded as early as possible, but not later than four weeks from the date of production of certified copy of this order. If nothing is found adverse against the petitioner in the ongoing enquiry, then their result shall be declared, within one week from conclusion of enquiry.
(Manoj Kumar Tiwari, J.) 01.04.2022 Shubham `
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