Punjab-Haryana High Court
Rahul Sharma vs Chief Electrial Inspector To Govt. Of ... on 2 March, 2021
HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
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201-CWP-2214-2021 (O&M)
Date of Decision: 02.03.2021
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Rahul Sharma ... Petitioner
VS.
Chief Electrical Inspector to Govt. of Haryana & Ors. ... Respondents
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CORAM: HON'BLE MR.JUSTICE GIRISH AGNIHOTRI
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Present: None for the petitioner
Ms. Safia Gupta, AAG Haryana
Mr. Gaurav Pathak, Advocate for respondent No.3
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GIRISH AGNIHOTRI, J. (Oral)
The petitioner Rahul Sharma has filed the present writ petition inter alia, seeking a writ of certiorari against clause 8(ix) of notice dated 22.12.2020 (P9).
Record shows that vide order dated 01.02.2021, this Court had issued notice of motion. In response thereto, a short affidavit has been filed on behalf of the respondents wherein it has been inter alia submitted as under:-
"3. That in compliance of the order dated 01.02.2021; the deponent submits that the petitioner did not apply for authorization of Chartered Electrical Safety Engineer and thus was never been disqualified for the same. The present writ petition is filed only to delay the examination of Chartered Electrical Safety Engineer.
4. That clause 8(ix) of the advertisement, 2020 (Annexure P-
9) challenged by the petitioner in the present writ petition is applicable only to those persons whose authorization as Chartered Electrical Safety Engineer (CESE) has been cancelled due to be found indulging in willful negligence, mal-practices, misuse or any other activities affecting the safety of electrical 1 of 2 ::: Downloaded on - 24-08-2021 10:09:24 ::: 201-CWP-2214-2021 -2- installations or in any disciplinary proceedings. The clause 8(viii) has already explained this in the advertisement.
5. That the clause 8(ix) of the advertisement, 2020 (Annexure P-9) is now clarified by issuing a corrigendum dated 03.02.2021 (Annexure R-1) vide which the closing date of registration of online application has been extended up to 15.02.2021.
6. That the deponent has already intimated to the petitioner about the corrigendum dated 03.02.2021 (Annexure R-1) vide this office memo No.2446 dated 04.02.2021 (Annexure R-2) and he can apply against the advertisement, 2020 for written test for authorization of Chartered Electrical Safety Engineer, if otherwise eligible.
7. That the petitioner Sh. Rahul Sharma has not applied for written test for authorization of Chartered Electrical Safety Engineer till 19.02.2021 as confirmed from Punjab University, Chandigarh (Annexure R-3).
8. That the prayer in the said petition has already been met with and thus the writ petition has become infructuous."
In view of the above, no further orders are called for and accordingly the writ petition stands disposed of as infructuous.
Since no one appeared on behalf of the petitioner, liberty is however, granted to move an application, if so required.
02.03.2021 (Girish Agnihotri) vishal shonkar Judge
1. Whether speaking/reasoned? Yes/No
2. Whether reportable? Yes/No 2 of 2 ::: Downloaded on - 24-08-2021 10:09:24 :::