Punjab-Haryana High Court
Lovedeep Sharma And Ors vs State Of Punjab And Ors on 27 April, 2022
Author: Anupinder Singh Grewal
Bench: Anupinder Singh Grewal
In the High Court of Punjab and Haryana at Chandigarh
215 CWP-973-2015 (O & M)
Date of Decision: April 27, 2022
LOVEDEEP SHARMA AND ORS .....PETITIONERS
VERSUS
STATE OF PUNJAB AND ORS ....RESPONDENTS
CORAM: HON'BLE MR. JUSTICE ANUPINDER SINGH GREWAL
Present: Ms. Kusum Raj, Advocate for
Mr. A.D.S.Jattana, Advocate for the petitioners.
Mr. T.P.S. Chawla, DAG, Punjab.
Ms. Reeta Kohli, Senior Advocate with
Ms. Jashandeep Kaur Madukar, Advocate and
Ms. Vandana Rana, Advocate for respondent No.2.
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ANUPINDER SINGH GREWAL, J (ORAL)
The petitioners have sought quashing of the result for the post of Clerks-cum-Data Entry Operators. It is stated in the petition that a qualifying type test had taken place and only those candidates, who had qualified therein were to be called for written examination. The essential requirement for passing the type test is that candidates should have committed not more than 08 per cent mistakes. It is further stated that private respondents had committed more than 08 per cent mistakes in the typing test and they could not have been allowed to sit in the written examination and, therefore, their selection is alleged to be bad in law.
Learned counsel for the petitioners submits that she has not received any instructions from the petitioners.
Learned Senior counsel for respondent No.2 submits that averments made in the petition are factually incorrect inasmuch as the private 18 1 of 2 ::: Downloaded on - 24-07-2022 22:41:26 ::: CWP-973-2015 (O & M) -2- respondents are not the selected candidates. None of the selected candidates has been impleaded as a party. She while referring to the reply submits that only those candidates, who had qualified the typing test without relaxation of 08 per cent mistakes, were called for written examination and thereafter the selection was made in accordance with the merit. She also submits that the selection process had been carried out by Thappar University, which had not been impleaded as a respondent.
Heard.
The challenge in the instant petition is to the selection, which is primarily on the ground that the private respondents had not qualified the typing test and had been selected. Respondent No.2 in the written statement have categorically stated that the private respondents are not the selected candidates even otherwise the petition does not set out the factual basis for a serious challenge to the selection.
Consequently, I do not find any merit in the instant petition, which stands dismissed.
(ANUPINDER SINGH GREWAL)
JUDGE
April 27, 2022
A.Kaundal
Whether speaking/ reasoned : Yes/No
Whether Reportable : Yes/No
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