Punjab-Haryana High Court
Satish Kumar vs Haryana Staff Selection Commission on 8 September, 2011
Author: Ranjit Singh
Bench: Ranjit Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
Civil Writ Petition No.16811 of 2011
Date of Decision: September 08, 2011
Satish Kumar
...Petitioner
Versus
Haryana Staff Selection Commission, Panchkula
...Respondent
CORAM: HON'BLE MR.JUSTICE RANJIT SINGH
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?
Present: Mr.Dhirinder Chopra, Advocate,
for the petitioner.
*****
RANJIT SINGH, J.
The interviews have already been held. The petitioner is having a degree from Education Deemed University, Gandhi Vidhya Mandir, Sardarshahr, Rajasthan. Apparently, the petitioner was not considered eligible in view of the diploma possessed by him. In Civil Writ Petition No.12458 of 2011 (Rohtash and others Vs. State of Haryana and others), decided on 5.8.2011, the issue regarding diploma issued by this University has been considered in detail and claim rejected. For reasons recorded in Rohtash's case (supra), no case for interference is made out.
Dismissed.
September 08, 2011 ( RANJIT SINGH ) ramesh JUDGE