Punjab-Haryana High Court
Ashish Kumar Mehta And Others vs State Of Haryana And Others on 13 September, 2024
Neutral Citation No:=2024:PHHC:120717
CWP-23331-2024
2024 -1-
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
125 CWP
CWP-23331-2024
Date of Decision:
Decision:13.09.2024
ASHISH KUMAR MEHTA AND OTHERS ...Petitioner(s)
Versus
STATE OF HARYANA AND OTHERS ...Respondent(s)
CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA
Present:- Mr. Ravinder Singh Dhull,, Advocate
for the petitioners.
petitioner
***
TRIBHUVAN DAHIYA,
DAHIYA J. (Oral)
This petition has been filed, inter alia alia, seeking a writ of certiorari quashing advertisement 05/2024, dated 09.08.2024, Annexure P-1,, wherein the respondent/Commission respondent/ has not prescribe prescribed age relaxation to the candidates who have become overaged overage due to posts of Primary Teacherss (PRTs) having not being advertised since 2013 2013.
2. Learned counsel for the petitioner petitioners contends that the posts of PRTs were earlier advertised in 2013, 2013, and the instant advertisement for the said posts has been issued again for the first time after ten years.. In the meanwhile, the petitioners have become overaged without getting any opportunity to apply for the posts. In similar circumstances, the respondent/Commission /Commission has granted the benefit of age relaxation to candidates for other posts, posts, as apparent from advertisement 06/2024, 2024, dated 28.06.2024, 2024, Annexure P-2.
P Att this stage, the petitioner petitioners will be satisfied in case they are permitted to make a fresh representation before the respondents 1 of 2 ::: Downloaded on - 20-09-2024 03:44:11 ::: Neutral Citation No:=2024:PHHC:120717 CWP-23331-2024 2024 -2- raising the grievance as has been raised in this petition, and the same may be ordered to be decided within a specified period period.
3. Notice of motion.
4. Ms. Tanushree Gupta, Gupta, DAG, Haryana Haryana,, accepts notice on behalf of the official respondents/State, respondents , and submits that in case any such representation is filed fil by the petitioners within ithin a period of one week,, the same will be decided by the Director, Elementary Education Education,, by passing a speaking order in accordance with law within a period of six weeks.
5. In view of the statement made, learned counsel for the petitionerss has no objection to the petition being disposed of in terms thereof.
6. Ordered accordingly.
(TRIBHUVAN DAHIYA)) JUDGE 13.09.2024 Ad Whether speaking/reasoned Yes/No Whether reportable Yes/No 2 of 2 ::: Downloaded on - 20-09-2024 03:44:12 :::