Punjab-Haryana High Court
Sunil vs State Of Haryana & Ors on 26 August, 2014
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No. 17293 of 2014
Date of Decision : 26.08.2014.
Sunil ...Petitioner
Versus
The State of Haryana and others ...Respondents
CORAM:- HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA.
Present: Mr. Amit Jain, Advocate for the petitioner.
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Tejinder Singh Dhindsa, J. (Oral)
Admittedly the petitioner is seeking re-conduct of physical efficiency test.
In similar circumstances, in Civil Writ Petition No. 15061 of 2014 titled as 'Parveen Khatana Vs. The State of Haryana and others' decided on 1.8.2014, a Coordinate Bench of this Court has declined to interfere and disposed of the said writ petition with a direction to the respondents to consider the grievance of the petitioner as set out in the petition in accordance with law before selection process is complete.
The present writ petition is also disposed of with the aforesaid direction.
August 26, 2014. (TEJINDER SINGH DHINDSA) kanchan JUDGE KANCHAN 2014.08.27 11:45 I attest to the accuracy and integrity of this document Chandigarh