Punjab-Haryana High Court
Deepak vs Haryana Staff Selection Commission on 25 July, 2022
Author: Arun Monga
Bench: Arun Monga
116
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP-15828-2022 (O&M)
Date of decision: July 25, 2022
Deepak
....Petitioner
versus
Haryana Staff Selection Commission
....Respondent
CORAM: HON'BLE MR. JUSTICE ARUN MONGA
Present:- Mr. Ravinder Singh Dhull, Advocate for the petitioner.
Mr. Pankaj Middha, Additional AG Haryana.
*****
ARUN MONGA, J. (ORAL)
Petitioner herein, inter alia, seeks issuance of a writ in the nature of Certiorari for quashing impugned final result dated 10.04.2022 (Annexure P-3) wherein her name is not amongst the recommended candidates forselectionto the post of Staff Nurse (Category No.10 and 19) in DESM (General) Category, claiming that shehas secured higher marks than the last selected candidate in her category.
2. Learned counsel for the petitioner submits that for redressal of his aforesaid grievance, petitioner also submitted a representation dated 27.05.2022 (Annexure P-4) but the same has not been adverted by the respondents till date.
3. On advance service, learned State counsel appears and submits that a decision will be taken by competent authority, either way, on the pending representation dated 27.05.2022 (Annexure P-4) by passing a speaking order.
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4. At this stage, learned counsel for the petitioner also seeks decision on the pending representation as suggested by learned State counsel.
5. Given the nature of order being passed, there is no necessity to seek return by any of the respondents as no further proceedings and/or pleadings are required.
6. Without commenting on the merits of the case, the instant writ petition is disposed of with a direction to the respondents to look into the representation dated 27.05.2022 (Annexure P-4) of the petitioner and pass an administrative order, in accordance with lawwithin a period of 30 days from today.
7. Till the decision on the representation (Annexure P-4), one post in the category petitioner had applied, shall be not be filled up, subject to vacancy as on today.
8. Disposed of accordingly.
(ARUN MONGA)
JUDGE
July 25, 2022
mahavir
Whether speaking/reasoned: Yes/No
Whether reportable: Yes/No
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