Punjab-Haryana High Court
Pardeep Singh vs State Of Haryana And Another on 20 February, 2020
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CWP-3979-2020 (O&M)
Date of Decision:20.02.2020
Pardeep Singh ... Petitioner
Versus
State of Haryana & another ... Respondents
CORAM:- HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA.
Present:- Mr. Ajay Aggarwal, Advocate for
Mr. Sandeep Goyat, Advocate for the petitioner.
Mr. Kiran Pal Singh, AAG, Haryana.
....
TEJINDER SINGH DHINDSA, J. (ORAL).
As per pleadings on record, petitioner applied for the post of Assistant Block Resource Coordinator. Having been selected, the petitioner was appointed and allotted the place of posting/station at Government Senior Secondary School, Fatehpur Billoch, Block Ballabgarh, District Faridabad.
The short grievance raised in the instant petition is that after completion of selection process, online preferences were invited for allocating stations on cluster basis and the petitioner had given five preferences pertaining to Jind cluster.
It has been argued that the respondent/authorities have not taken into consideration the online preferences furnished by the petitioner.
Having heard counsel for the petitioner at length and having perused the pleadings on record, I deem it appropriate to dispose of the writ petition in terms of granting liberty to the petitioner to pursue his grievance as regards place of posting with the Director, State Project, Haryana School 1 of 2 ::: Downloaded on - 01-03-2020 20:06:25 ::: CWP-3979-2020 (O&M) -2- Shiksha Priyojna Prishad, Panchkula.
Disposed of.
20.02.2020 (TEJINDER SINGH DHINDSA)
harjeet JUDGE
i) Whether speaking/reasoned? Yes/No
ii) Whether reportable? Yes/No
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