Punjab-Haryana High Court
Sapna Singla vs Harbans Singh on 30 January, 2017
Author: Jaswant Singh
Bench: Jaswant Singh
210
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
C.O.C.P. No.2411 of 2015
Date of Decision: 30.01.2017
Sapna Singla
......... Petitioner
Versus
Harbans Singh, Director Public Instructions (E.E.), Punjab
......... Respondent
CORAM: HON'BLE MR. JUSTICE JASWANT SINGH
Present: Mr. G.L.Bajaj, Advocate for the petitioner.
Mr. Anant Kataria, Deputy Advocate General, Punjab
for the respondent/contemner.
****
JASWANT SINGH, J. (Oral)
The petitioner was claiming appointment as a Teaching Fellow against the 724 posts earmarked for District Moga, as advertised in the year 2007 on the ground that a candidate with lesser marks has been appointed. The CWP No.202 of 2015 filed by the petitioner seeking the necessary relief was disposed of with a direction to the authorities to pass a speaking order. Since the speaking order was not passed within the required three months, the present contempt petition was filed.
Upon notice, the respondents have filed a reply, wherein it is stated that a speaking order dated 08.01.2016 has been passed. It has been revealed that the appointment out of the selection process stood closed vide Public Notice dated 29.07.2013. That apart, it is revealed that the determined merit of the petitioner is 60.215 whereas the alleged junior in merit i.e. Navroop Kaur has factually secured 65.561 marks instead of the alleged 56.561 marks.
In view of the above, no further action is warranted.
Accordingly, the present petition is dismissed and the rule is discharged.
January 30, 2017 (JASWANT SINGH)
Gagan JUDGE
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
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