Punjab-Haryana High Court
Navneesh Kumar And Ors vs State Of Punjab And Ors on 13 November, 2014
Bench: Satish Kumar Mittal, Deepak Sibal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No. 23211 of 2014
DATE OF DECISION : 13.11.2014
Navneesh Kumar and others
.... PETITIONERS
Versus
State of Punjab and others
.... RESPONDENTS
CORAM :- HON'BLE MR. JUSTICE SATISH KUMAR MITTAL
HON'BLE MR. JUSTICE DEEPAK SIBAL
Present : Mr. D.S. Patwalia, Senior Advocate, with
Mr. Salil Sabhlok, Advocate,
for the petitioners.
***
SATISH KUMAR MITTAL, J. ( Oral ) The petitioners, who are physically handicapped, have filed this writ petition seeking direction to respondents No.1 and 2 to fill up 10 backlog vacancies in the category of `Physically Handicapped' from the available candidates in the final merit list of `Physically Handicapped' category, by carrying forward the backlog vacancies in pursuance to the instructions dated 28.04.1997 (Annexure P-5).
Admittedly, till date, no representation has been made by the petitioners to the respondents. Therefore, the petitioners are permitted to submit a detailed representation to the respondents with regard to the aforesaid claim. Punjab Public Service Commission, Patiala (respondent No.3 herein) is directed to consider and decide such representation, if DASS NAROTAM 2014.11.17 13:22 I attest to the accuracy and authenticity of this document CWP No. 23211 of 2014 -2- submitted, by forwarding the same to the Selection Committee of the High Court, expeditiously.
Disposed of accordingly.
( SATISH KUMAR MITTAL )
JUDGE
November 13, 2014 ( DEEPAK SIBAL )
ndj JUDGE
DASS NAROTAM
2014.11.17 13:22
I attest to the accuracy and
authenticity of this document