Punjab-Haryana High Court
Kumari Divya vs Union Of India on 18 May, 2022
Author: Rajbir Sehrawat
Bench: Rajbir Sehrawat
CWP-14674-2017 1
102
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
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CWP-14674-2017
Date of decision: 18.05.2022
Kumari Divya ........Petitioner
Versus
Union of India and others .......Respondents
Coram: Hon'ble Mr. Justice Rajbir Sehrawat
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Present: Mr. S.P.Soi, Advocate
for the petitioner
Mr. Shivoy Dhir, Senior Penal Counsel
for the respondents UOI
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Rajbir Sehrawat, J. (Oral)
The present writ petition has been filed under Articles 226/227 of Constitution of India, praying for issuance of writ in the nature of certiorari quashing recommendation of respondent No. 2 qua recruitment to the post of Marker vide result of recruitment declared on 09.01.2016 but examination/3 tests for testing suitability of candidates were conducted on 18.04.2016. Further, prayer has been made for issuance of writ in the nature of mandamus, directing the respondents to recommend the name of the petitioner for the recruitment as she has passed the Stencil cutting test.
1 of 2 ::: Downloaded on - 19-05-2022 19:28:52 ::: CWP-14674-2017 2 The solitary argument raised by counsel for the petitioner is that the process for recruitment for the post of Marker is shown to have been initiated in April 2016, whereas the result was already declared on 09.01.2016. Even the name of the selected candidate was recommended on 02.04.2016.
Record pertaining to the selection in question has been perused. After going through the record, it clearly shows that no result was ever declared on 09.01.2016. Rather, process for the said post was initiated in April 2016 and the result thereof was declared in January 2017. The year mentioned as '2016' is nothing, but a typographic mistake. Even the forwarding letter attached to the result mentioned the date as 09.01.2017. The respondents have also written a letter to the competent authority for correction of the said typographical mistake.
In view of the above, this Court does not find any ground to interfere in the matter. Resultantly, the present writ petition is dismissed being bereft of merit.
(Rajbir Sehrawat)
Judge
18.05.2022
Mohan Bimbra
Whether speaking/reasoned: Yes/No
Whether reportable : Yes/No
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