Punjab-Haryana High Court
Vikas Dhiman vs . Haryana Urban Development Authority on 28 April, 2011
Author: Ranjit Singh
Bench: Ranjit Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Civil Writ Petition No.7465 of 2011
Vikas Dhiman Vs. Haryana Urban Development Authority
Panchkula
Present: Mr.Shailendra Sharma, Advocate,
for the petitioner.
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RANJIT SINGH, J.
The petitioner is an applicant for appointment to the post of Sub-Divisional Engineer (Civil) in the reserved category of Backward Class. The in-service candidates have approached this court through a writ petition and their claim is being adjudicated. On account of this, the result of the Backward Class candidates has not been declared, though they all have been interviewed. The petitioner has accordingly filed this writ petition to seek direction that respondents be asked to declare the result.
I find the approach adopted by the respondents to be fair. The result whatever it be, would ultimately get affected by the outcome of the writ petition, unless the writ is dismissed. The doctrine of lis-pendens would also take care of the position. If the respondents have taken a decision not to declare the result till the lis pending in the said writ petition is decided finally, the decision cannot be termed as unfair and unreasonable to call for any interference through the present writ petition. I am, therefore, not inclined to exercise extra-ordinary jurisdiction to pass any order as prayed for in the present writ petition. The same is accordingly dismissed.
April 28, 2011 ( RANJIT SINGH ) ramesh JUDGE