Punjab-Haryana High Court
Anita vs State Of Punjab And Others on 19 September, 2023
Author: Sanjeev Prakash Sharma
Bench: Sanjeev Prakash Sharma
Neutral Citation No:=2023:PHHC:122826
2023:PHHC:122826
118
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP-17636-2023 (O&M)
Date of Decision: 19.09.2023
Anita
. . . . Petitioner
Vs.
State of Punjab and others
. . . . Respondents
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CORAM: HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA
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Present: Mr. H.C. Arora, Advocate,
for the petitioner.
Mr. Charanpreet Singh, AAG, Punjab.
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SANJEEV PRAKASH SHARMA, J.(Oral)
1. Learned counsel for the petitioner and counsel for the State are ad idem that the writ petition raises the same question of law and issues which have been already decided by this Court in CWP-16667-2023 in Rimpi Garg and others vs. State of Punjab and others decided on 10.08.2023, and in CWP-17287-2023 in Ashu Rani vs. State of Punjab and others decided on 10.08.2023, wherein this Court passed the following order:
"3. Learned counsel for the petitioner submits that the notice of counselling was issued subject to pending litigation and therefore, the petitioner was waiting for the result. However, this Court finds that the petitioner did not file writ petition till the case was decided with respect to the other candidates who had approached timely un this Court in 2013. They are the fence sitters who have been watching the game and have taken steps only after the game is over. Such fence standing persons ought not to be entertained by this Court as a petitioner is required to be vigilant about his rights. In the said order, Distt. Education Officer took into consideration all the aspects including the fact that there is no vacancy for 1 of 2 ::: Downloaded on - 20-09-2023 01:07:09 ::: Neutral Citation No:=2023:PHHC:122826 CWP-17636-2023 (O&M) 2023:PHHC:122826 Page 2 of 2 the petitioners in the district and the selection process is already over long back.
4. In view thereof, the order passed by Distt. Education Officer does not warrant any interference. Writ petition is found to be without merits and accordingly dismissed."
2. In view of above, present writ petition is also disposed of in the aforesaid terms.
3. Pending application(s), if any, also stands disposed of accordingly.
(SANJEEV PRAKASH SHARMA) JUDGE September 19, 2023 Mohit goyal
1. Whether speaking/reasoned? Yes/No
2. Whether reportable? Yes/No Neutral Citation No:=2023:PHHC:122826 2 of 2 ::: Downloaded on - 20-09-2023 01:07:10 :::