Punjab-Haryana High Court
Ayushi Sahrawat vs State Of Haryana And Another on 30 August, 2022
Author: Arun Monga
Bench: Arun Monga
243
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP-12004-2019 (O&M)
Date of decision: August 30, 2022
Ayushi Sahrawat
.....Petitioner
versus
State of Haryana and another
......Respondents
CORAM: HON'BLE MR. JUSTICE ARUN MONGA
Present: Mr. Japsehaj Singh, Advocate for
Mr. Aman Pal, Advocate for the petitioner.
Mr. R.K.S. Brar, Additional AG Haryana.
Mr. Kanwal Goyal, Advocate,
Mr. Govind Tanwar, Advocate for respondent No.2-HPSC.
*****
ARUN MONGA, J. (ORAL)
Petition herein, inter alia, is for issuance of a writ in the nature of Certiorari for quashing of order/letter dated 15.04.2019 (Annexure P-7), whereby candidature of the petitioner has been rejected.
2. Pleaded case is that petitioner applied for the post of Medical Officer, HCMS-I (Class-1), Labour Department, Haryana and submitted her online application form. Same was duly accepted. On 15.04.2019, respondent No.2 made an announcement, whereby candidature of the petitioner was rejected solely on the ground of non-submission of printed/ hard copy within the stipulated period i.e., 22.03.2019 in the office of respondent No.2.
3. Vide order dated 07.05.2019, while issuing notice of motion, petitioner was ordered to be provisionally interviewed. Thereafter, pursuant to an order dated 27.08.2019 passed by this Court, result of the petitioner was 1 of 2 ::: Downloaded on - 02-09-2022 00:49:56 ::: ordered to be brought. It is stated by learned counsel for respondent No.2- Comission that petitioner has secured 46 marks as against the last selected candidate who secured 50 marks.
4. In the premise, it seems that being unaware of her actual result, the petitioner was misled into filing the instant petition premised on an understanding that she is more meritorious than the last selected candidate. However, she has actually scored lessor marks, as aforesaid.
5. The result of the petitioner is not under challenge before this Court. Being so, no further grounds to interfere are made out.
6. Dismissed.
(ARUN MONGA)
JUDGE
August 30, 2022
mahavir
Whether speaking/reasoned: Yes/No
Whether reportable: Yes/No
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