Punjab-Haryana High Court
Sanju Kumar vs Kamal Kishore Yadav And Anr on 29 October, 2025
Author: Sudeepti Sharma
Bench: Sudeepti Sharma
1
COCP-2395-2025 (O&M)
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
COCP-2395-2025 (O&M)
Date of Decision: October 29, 2025
Sanju Kumar .....Petitioner
Vs.
Kamal Kishore Yadav and anr. .....Respondents
CORAM: HON'BLE MRS. JUSTICE SUDEEPTI SHARMA
Present: Mr. Abhimanyu Kaushal, Advocate
for the petitioner.
Mr. Ravneet Singh Joshi, DAG, Punjab.
****
SUDEEPTI SHARMA J. (Oral)
1. The present contempt petition has been filed for non-compliance of order/judgment dated 19.12.2023 passed by Division Bench of this Court in LPA- 1898-2023.
2. The operative part of order/judgment dated 19.12.2023 passed by Division Bench of this Court in LPA-1898-2023 is reproduced as under:-
"Learned State counsel, on instructions from Mr. Harpreet Singh, Assistant Director, Education Recruitment Directorate, Punjab, states that the entire selection process is completed and the final result will be declared after eight weeks in terms of the original advertisement which was the subject matter of the writ petition and the present appeal.
Keeping in view of the above statement made by learned State counsel and Mr. Arjun Shukla, learned counsel 1 of 2 ::: Downloaded on - 13-11-2025 04:59:22 ::: 2 COCP-2395-2025 (O&M) appearing for respondents No. 4 to 161, no cause of action survives in the writ petition itself.
The present appeal is allowed and the judgment and order dated 08.11.2021 as well as the order dated 20.10.2023 passed by the learned Single Judge are set aside as both the parties are not disputing the criteria laid down in the advertisement for selection to 2364 posts of ETT Teachers."
3. In compliance of the above order, two separate compliance affidavit
(s) dated 09.07.2025 and 15.09.2025 of Sanjeev Sharma, Education Recruitment Directorate, Department of School Education, Punjab have been filed on behalf of respondent No. 2 stating therein that final merit list/result pertaining to 2364 candidates for the post Elementary Trained Teachers (ETT) has been declared.
4. In view of the above, order/judgment dated 19.12.2023 passed by Division Bench of this Court in LPA-1898-2023 has already been complied with.
5. Accordingly, the contempt is purged. Rule is discharged.
6. Pending application (s) if any also stands disposed of.
(SUDEEPTI SHARMA) JUDGE October 29, 2025 Gaurav Arora Whether speaking/non-speaking : Yes/No Whether reportable : Yes/No 2 of 2 ::: Downloaded on - 13-11-2025 04:59:23 :::