Punjab-Haryana High Court
Seema And Others vs State Of Haryana And Others on 20 September, 2023
2023:PHHC:123306
IN THE HIGH COURT OF PUNJAB & HARYANA, CHANDIGARH
Sr. No.: 116
Civil Writ Petition No.18330 of 2023
Date of Decision: September 20, 2023
Smt. Seema & others
..... PETITIONER(S)
VERSUS
State of Haryana & others
..... RESPONDENT(S)
...
CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA
...
PRESENT: - Mr. Udit Garg, Advocate, for the petitioners.
Mr. R.S. Budhwar, Additional Advocate General,
Haryana.
. . .
Tribhuvan Dahiya, J (Oral)
The petition has been filed seeking a writ of mandamus directing the respondent-Department to cross-check and delete the roll numbers of the candidates from the merit list of Mewat Cadre for the post of TGT (English), who have either procured a seat in the Rest of Haryana Cadre or have joined service in some other Government Department, and revise merit list accordingly.
2. Learned counsel for the petitioner contends that many of the selected candidates did not come up for documents verification, and list of absentees was notified by the Department on 28.10.2022, 15.05.2023 and 19.06.2023 (Annexure P-7, P-8 and P-9 respectively), but no action is being taken by the respondents to revise the merit list.
AVIN KUMAR 2023.09.21 08:50 I attest to the accuracy and integrity of this order/judgment.t
2023:PHHC:123306 CWP No.18330 of 2023 [2]
3. Learned State counsel, on instructions, submits that after notifying the list of absentees no requisition to the Commission has been sent in terms thereof, as yet. The Department is in the process of doing so. As and when the requisition is received, merit list will be revised on that basis. He further submits that the entire process will be completed within six weeks from receiving the requisition.
4. In view of this statement, learned counsel for the petitioner has no objection to the petition being disposed of in terms thereof.
5. Ordered accordingly.
(Tribhuvan Dahiya)
Judge
September 20, 2023
avin
Whether Speaking/ Reasoned: Yes/ No
Whether Reportable: Yes/ No
AVIN KUMAR
2023.09.21 08:50
I attest to the accuracy and
integrity of this
order/judgment.t