Punjab-Haryana High Court
Appu vs State Of Haryana And Anr on 13 October, 2014
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
CWP No. 19914 of 2012
1
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No. 19914 of 2012.
Date of Decision : 13.10.2014.
Appu ...Petitioner
Versus
State of Haryana and another ...Respondents
CORAM:- HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA.
Present: Mr. Manoj Chahal, Advocate for the petitioner.
Mr. Sunil Nehra, Senior Deputy Advocate General, Haryana.
Mr. H.N. Mehtani, Advocate for respondent No. 2.
***
Tejinder Singh Dhindsa, J.
CM No. 9763 of 2014
Upon notice, having been issued in the instant application that has been filed on behalf of the Haryana Public Service Commission, Mr. Manoj Chahal, Advocate has appeared for the petitioner.
With the consent of the learned counsel for the parties, the main writ petition, which had been adjourned sine-die, is taken on board for final disposal today itself.
Application disposed of.
Main Case The instant writ petition was filed by the petitioner raising a grievance that he was not being considered eligible for the solitary post of Numismatic Officer (Group-B) in the office of Director, Archaelogy & Museums Haryana, Panchkula that had been advertised by the Haryana Public Service Commission.
The entire case set up on behalf of the petitioner was that the KANCHAN Commission had advertised the post of Numismatic Officer (Group-B) as 2014.10.14 16:44 I attest to the accuracy and authenticity of this document Chandigarh CWP No. 19914 of 2012 2 also the post of Assistant Director (Group-B) and for which the qualifications prescribed were identical. A plea of discrimination was raised that even though the petitioner was being considered eligible for the post of Assistant Director (Group-B) yet he was not being considered eligible to the post of Numismatic Officer (Group-B).
Accordingly, on 05.10.2012 while issuing notice of motion, interim directions were issued by this Court for the petitioner to be permitted to participate in the interview for the post of Numismatic Officer (Group-B) on a provisional basis and subject to the outcome of the present writ petition.
Mr. H.N. Mehtani, learned counsel appearing for the respondent-Commission would apprise the Court that in compliance of the interim directions dated 05.10.2012, petitioner had been permitted to participate in the selection process and had been duly interviewed. Mr. H.N. Mehtani, Advocate further submits that in pursuance to such selection process, none of the candidates has been found suitable for the post of Numismatic Officer (Group-B). It is further submitted that the formal result has not yet been declared in view of the restraint carried in the notice of motion order dated 05.10.2012.
The facts noticed here-in-above, are not disputed by counsel appearing for the petitioner.
Under such circumstances, the present writ petition itself has been rendered infructuous and is disposed of, accordingly. It would be open for the Haryana Public Service Commission to formally declare the result pertaining to selection for the post of Numismatic Officer (Group-B).
Disposed of.
October 13, 2014. (TEJINDER SINGH DHINDSA)
kanchan JUDGE
KANCHAN
2014.10.14 16:44
I attest to the accuracy and
authenticity of this document
Chandigarh