Punjab-Haryana High Court
Amit Kataria And Others vs State Of Punjab And Others on 12 November, 2014
Author: Rajiv Narain Raina
Bench: Rajiv Narain Raina
CWP No.23026 of 2014
:1:
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
Civil Writ Petition No.23026 of 2014
Date of decision: 12.11.2014
Amit Kataria and others
..... Petitioners
Versus
State of Punjab and others
..... Respondents
CORAM: HON'BLE MR. JUSTICE RAJIV NARAIN RAINA
Present: Mr.Kapil Kakkar, Advocate,
for the petitioners.
*****
1. To be referred to the Reporters or not?
2. Whether the judgment should be reported in the Digest?
RAJIV NARAIN RAINA, J. (Oral)
The petition is premature since only offers have been made but no appointments have followed as yet. It is settled in Mrs.Kaunda S.Kadam & others v. Dr.K.K.Soman & others; AIR 1980 SC 881 that where selected candidates have not joined under valid appointment letters, the writ is premature. Secondly, it is the view of this Court that in the absence of an impugned order, the jurisdiction of the writ Court normally cannot be ignited except after placing it on record with reasons of challenge thereto.
For these two reasons, this petition is dismissed as premature with liberty to the petitioners to approach this Court when appointments are made and in case they still feel aggrieved.
(RAJIV NARAIN RAINA) JUDGE November 12, 2014 Paritosh Kumar PARITOSH KUMAR 2014.11.17 14:48 I attest to the accuracy and authenticity of this document