Punjab-Haryana High Court
Pawan Bishnoi And Another vs State Of Punjab And Others on 10 May, 2012
CWP No. 20226 of 2011 1
IN THE HIGH COURT OF PUNJAB AND HARYANAAT
CHANDIGARH
Date of Decision: 10.05.2012
1. CWP No. 20226 of 2011
Pawan Bishnoi and another ......Petitioners
versus
State of Punjab and others ......... Respondents
2. CWP No. 22596 of 2011
Sahil Aggarwal ..........Petitioner
versus
State of Punjab and others ......... Respondents
CORAM: Hon'ble Mr. Justice Ajay Tewari
Present: Mr. Sourabh Goel, Advocate
for the petitioner.
Mr.Jaswinder Singh, DAG, Punjab.
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1. Whether Reporters of local papers may be allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in the Digest?
Ajay Tewari, J. (Oral):
The aforesaid two petitions bearing CWP Nos. 20226 of 2011 and 22596 of 2012 are being disposed of by this common order since common questions are involved therein.
The grievance raised in the present petitions is that as a consequence of revision of result, the petitioners' merit is now higher than that of the last selected candidate and in this connection the petitioners have CWP No. 20226 of 2011 2 moved representation for the said post on the basis of the revised result.
Learned counsel for the petitioners states that he would be satisfied if a direction is given to respondent No.2 to consider this claim within any fixed time. Learned DAG has no objection to this course of action being followed.
In the circumstances these petitions are disposed of with a direction to respondent No.2 to consider the claim of the petitioners within a period of three months from the date of receipt of a certified copy of this order. If the petitioners are found entitled to any relief, the same be granted to them within the aforesaid time. If the petitioners are not found entitled to any relief, a speaking order be passed.
A copy of this order be placed on the file of the connected case.
(AJAY TEWARI) JUDGE May 10, 2012 sunita