Punjab-Haryana High Court
Suman And Others vs State Of Haryana And Others on 21 July, 2023
Neutral Citation No:=2023:PHHC:092480
CWP No. 5880 of 2023 -1- 2023:PHHC:092480
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
106
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CWP No. 5880 of 2023 Date of Decision : 21.7.2023 Suman and others ..... Petitioners versus State of Haryana and others ..... Respondents CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA Present: Mr. Deepak Vashishth, Advocate, for the petitioner Mr. Harish Nain, AAG, Haryana Mr. Advocate, for respondent no.2
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TRIBHUVAN DAHIYA J. (ORAL):
The petition has been filed seeking a writ of certiorari for quashing the Notification dated 16.9.2022 (Annexure P-6), whereby the respondents have withdrawn the order dated 6.9.2021 (Annexure P-5), vide which the certificate of Central Teacher Eligibility Test (CTET) was considered equivalent to State Teacher Eligibility Test (STET)/Haryana Teacher Eligibility Test (HTET) for all intents and purposes; and a writ of mandamus directing the respondents to consider the petitioners eligible for the post of TGT as per advertisement no.2/2023 (Annexure P-1) by considering CTET equivalent to STET/HTET for all intents and purposes.
2. Learned State counsel has placed reliance upon and it is not disputed at Bar that the issue raised in the instant petition already stands decided against the petitioner(s) by a co-ordinate Bench vide judgment dated 21.03.2023 passed in Civil Writ Petition No.5864 of 2023, titled 1 of 2 ::: Downloaded on - 26-07-2023 22:44:44 ::: Neutral Citation No:=2023:PHHC:092480 CWP No. 5880 of 2023 -2- 2023:PHHC:092480 Annu v. State of Haryana and others. The judgment holds that cut-off date for submission of application forms for the posts in question cannot be extended as it would result in disruption of entire educational schedule. The only exception can be when the cut-off date has been fixed arbitrarily or there is any technical defect in the process of submission of application forms. None of these situations arise in the instant petition, and the cut-off date, 20.3.2023, for submission of application forms in response to the advertisement has already passed. 3 Therefore, the petition stands disposed of being not maintainable in view of law laid down in Annu case (supra), leaving the issue of validity of the impugned notification dated 16.9.2022 open, to be adjudicated in appropriate proceedings.
(TRIBHUVAN DAHIYA) JUDGE 21.7.2023 A w Whether speaking/reasoned: Yes/No Whether reportable: Yes/No Neutral Citation No:=2023:PHHC:092480 2 of 2 ::: Downloaded on - 26-07-2023 22:44:45 :::