Punjab-Haryana High Court
Suman Devi vs State Of Haryana And Ors on 6 October, 2017
Author: G.S.Sandhawalia
Bench: G.S.Sandhawalia
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
-.-
C.W.P No. 21276 of 2017
Date of decision: 06.10.2017
Suman Devi ...Petitioner
Vs.
State of Haryana & Ors. ...Respondents
CORAM: HON'BLE MR. JUSTICE G.S.SANDHAWALIA
Present: Mr. Aman Dhir, Advocate, for the petitioner.
Ms. Shruti Jain Goyal, AAG, Haryana.
G.S.SANDHAWALIA, J. (Oral).
On 26.09.2017, the following order was passed:-
" Counsel inter alia submits that the petitioner applied for the post of PGT Hindi against advertisement no. 4 of 2015 (Annexure P-1). Initially she was not successful in the HTET Level 3 examination 2014-15 and had filed CWP No. 18476 of 2016 in which interim orders were passed on 06.04.2017 (Annexure P-4) wherein, she was provisionally allowed to get documents scrutinized for the purpose of interview. The writ petition was eventually allowed on 14.07.2017 (Annexure P-5) and benefit of 5 questions was given and resultantly the petitioner qualified the HTET Level 3 examination (Annexure P-6). It is the case of the petitioner that during the interim period, notice dated 29.07.2016 (Annexure P-3) had also been issued by the Commission that candidates who had passed HTET after the closing date were allowed to update their forms. It is further the case of the counsel that the interview dates have not been finalized.
Notice of motion.
Mr. Harish Rathee, Sr. DAG, Haryana accepts notice on behalf of respondents no. 1 and 3 and prays for time. Requisite number of copies of the writ petition be supplied to him during the course of the date.
Adjourned to 06.10.2017, for service of respondent no. 2 by way of dasti process."
1 of 2 ::: Downloaded on - 11-10-2017 23:38:16 ::: C.W.P No. 21276 of 2017 -2- Counsel for the State has submitted that respondent's commission proposes to call similarly situated persons for scrutiny of documents and accordingly for interview in view of the fact that benefit of revaluing the HTET Level-3 Examination has to be given to all similarly situated candidates. The observations of the Co-ordinate Bench in C.W.P No. 12421 of 2017, decided on 20.09.2017 has also been referred to.
Accordingly, keeping in view the statement made counsel for the petitioner submits that the petition may be disposed of as per undertaking given by the State counsel. Accordingly, Commission shall comply with the above said undertaking.
Ordered accordingly.
October 06, 2017 (G.S. SANDHAWALIA)
tripti JUDGE
Whether speaking/reasoned : Yes/No
Whether Reportable : Yes/No
2 of 2
::: Downloaded on - 11-10-2017 23:38:17 :::