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Punjab-Haryana High Court

Dinesh Kumar Sharma vs Haryana State Electricity Board And ... on 24 October, 2013

Author: Rameshwar Singh Malik

Bench: Rameshwar Singh Malik

                                            CWP No.11874 of 1993                      1

           470
                         IN THE HIGH COURT OF PUNJAB AND HARYANA
                                      AT CHANDIGARH.

                                                               CWP No.11874 of 1993
                                                               Date of Decision: 24.10.2013
           Dinesh Kumar Sharma                                                  ...Petitioner
                                                     Versus


           Haryana State Electricity Board and another                       ...Respondents
                                                       *****
           CORAM: HON'BLE MR. JUSTICE RAMESHWAR SINGH MALIK


           Present:- Mr. Arvind Galav, Advocate,
                     for the petitioner.

                                Mr. P.S.Poonia, Advocate,
                                for respondent No.1.

                                Mr. Surinder Gandhi, Advocate,
                                for respondent No.2.

                                                       *****

           RAMESHWAR SINGH MALIK, J (ORAL)

Learned counsel for the petitioner, at the very outset, fairly states that the issue involved in the present writ petition pertains to selection of Junior Engineers pursuant to the advertisement dated 02.11.1991 (Annexure P-1). He further submits that this very selection was challenged by way of more than one writ petitions before this Court, which were dismissed.

A number of SLPs were filed before the Hon'ble Supreme Court and finally the Hon'ble Supreme Court in Civil Appeal No.3423 of 1996 titled 'Prem Singh and others Vs. Haryana State Electricity Board and others' reported as JT 1996 (5) S.C. 219, Vandana 2013.10.31 10:02 I attest to the accuracy and integrity of this document CWP No.11874 of 1993 2 upheld the selection up to 62 advertised posts plus, 25 additional posts which became available on account of deaths and retirements. However, beyond the 87 posts, the selection which was made for 138 posts, was quashed. He further submits that in view of the judgment of the Hon'ble Supreme Court, the issue of validity of the selection in question has attained finality, rendering present writ petition as infructuous and the same may be disposed of as such.

The above said factual aspect of the matter has not been denied by learned counsel for the respondents.

In view of the above, the present writ petition is ordered to be disposed of, as having been rendered infructuous.




                                                      (RAMESHWAR SINGH MALIK)
           October 24, 2013                                   JUDGE
           vandana




Vandana
2013.10.31 10:02
I attest to the accuracy and
integrity of this document