Punjab-Haryana High Court
Sonu And Others vs Sudhir Rajpal, Ias And Another on 22 January, 2026
COCP-6163-2025 (O & M) 1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
113
COCP No.6163
6163 of 2025 (O & M)
Date of decision ::-22.01.2026
Sonu and others
.....Petitioners
Versus
Sh. Sudhir Rajpal, IAS, Additional Chief Secretary, Department
of Medical Education and Research Department, Haryana Civil
Secretariat, Sector-1,
Sector 1, Chandigarh and another
.....Respondents
CORAM: HON'BLE MS. JUSTICE NIDHI GUPTA
CORAM:-
Present:- Mr. Namit Gautam, Advocate
for the petitioners.
Mr. Naveen Kumar, Addl. A.G., Haryana.
NIDHI GUPTA J. (Oral)
Learned counsel for the petitioner petitioners submits that contempt proceedings be initiated against the respondent for not complying the order dated 02.9.2025 (Annexure P-1)) passed by a co co-ordinate Bench of this Court in CWP-5680-2024 titled as ""Sonu and others vs. State of Haryana and others", others whereby the petition was allowed with the following observations :-
:
"...In In view thereof, the petition is allowed, and the petitioners'' participation in the interview held on 11.03.2024 in response to the advertisement in question is declared valid and in accordance with law. Consequently, they are held entitled to appointment on the basis of selection made. The respondents are according accordingly directed to offer 1 of 2 ::: Downloaded on - 24-01-2026 07:32:06 ::: COCP-6163-2025 (O & M) 2 appointments to those of the petitioners who have been selected, in accordance with merit and subject to fulfilling other requisite conditions, within a period of two weeks of receiving a certified copy of the order.
order."
At the very outset learned earned counsel for the petitioner petitioners submits that the Writ Court order dated 02.9.2025 (Annexure P-1) has been complied with, therefore, nothing survives in the present contempt petition and the same may be disposed of.
In view of the submissions made by learned counsel for the petitioners, petitioner , the present contempt petition is disposed of.
Rule stands discharged.
Pending application(s), if any, shall stands disposed of.
January 22,
2 2026 ( NIDHI GUPTA )
Vijay Asija JUDGE
Whether speaking/reasoned Yes / No Whether Reportable Yes / No 2 of 2 ::: Downloaded on - 24-01-2026 07:32:07 :::