Punjab-Haryana High Court
Mini Kumari vs Punjab And Haryana High Court Of ... on 3 December, 2021
Author: Lisa Gill
Bench: Lisa Gill
CWP No. 2139 of 2020 (O&M)and connected 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No. 2139 of 2020 (O&M)
Date of Decision:03.12.2021
1. Mini Kumari
......Petitioner
Versus
Punjab and Haryana High Court at Chandigarh and another
...... Respondents
CWP No. 2293 of 2020 (O&M)
2. Himanshi Dhiman
......Petitioner
Versus
Punjab and Haryana High Court at Chandigarh and another
...... Respondents
CWP No. 2257 of 2020 (O&M)
3. Gurdeep Singh
......Petitioner
Versus
Punjab and Haryana High Court at Chandigarh and another
...... Respondents
CWP No. 2240 of 2020 (O&M)
4. Amit Bhandari
......Petitioner
Versus
Punjab and Haryana High Court at Chandigarh and another
...... Respondents
CWP No. 2276 of 2020 (O&M)
5. Kiran Negi
......Petitioner
For Subsequent orders see IOIN-CWP-2139-2020 Decided by HON'BLE MRS. JUSTICE LISA GILL
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CWP No. 2139 of 2020 (O&M)and connected 2
Versus
Punjab and Haryana High Court at Chandigarh and another
...... Respondents
CWP No. 2262 of 2020 (O&M)
6. Rajender
......Petitioner
Versus
Punjab and Haryana High Court at Chandigarh and another
...... Respondents
CWP No. 2380 of 2020 (O&M)
7. Parvinder Singh
......Petitioner
Versus
Punjab and Haryana High Court at Chandigarh and another
...... Respondents
CWP No. 2402 of 2020 (O&M)
8. Jyoti Sharma
......Petitioner
Versus
Punjab and Haryana High Court at Chandigarh and another
...... Respondents
CWP No. 2506 of 2020 (O&M)
9. Poonam
......Petitioner
Versus
Punjab and Haryana High Court at Chandigarh and another
...... Respondents
CWP No. 2668 of 2020 (O&M)
10. Gaurav @ Gaurav Taneja
......Petitioner
For Subsequent orders see IOIN-CWP-2139-2020 Decided by HON'BLE MRS. JUSTICE LISA GILL
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CWP No. 2139 of 2020 (O&M)and connected 3
Versus
Punjab and Haryana High Court at Chandigarh and others
...... Respondents
CWP No. 2671 of 2020 (O&M)
11. Kanika
......Petitioner
Versus
Punjab and Haryana High Court at Chandigarh and others
...... Respondents
CWP No. 2681 of 2020 (O&M)
12. Lalit Kumar
......Petitioner
Versus
Punjab and Haryana High Court at Chandigarh and another
...... Respondents
AND
CWP No. 2692 of 2020 (O&M)
13. Monika Devi ......Petitioner
Versus
High Court of Punjab and Haryana at Chandigarh and another
...... Respondents
CORAM:- HON'BLE MRS.JUSTICE LISA GILL
Present: Mr. V.K.Sandhir, Advocate
for the petitioner (in CWP No. 2139 of 2020).
Mr. Atul Yadav, Advocate
for the petitioner (in CWP No. 2293 of 2020).
Mr. Arjun Dev, Advocate
for Mr. Vivek K. Thakur, Advocate
for the petitioner (in CWP No. 2257 of 2020)
Mr. Amit Thakur, Advocate
for Ms. Promila Nain, Advocate
for the petitioner (in CWP No. 2240 and 2276 of 2020).
For Subsequent orders see IOIN-CWP-2139-2020 Decided by HON'BLE MRS. JUSTICE LISA GILL
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CWP No. 2139 of 2020 (O&M)and connected 4
Mr.Manish Soni, Advocate
for the petitioner (in CWP No. 2262 of 2020).
Mr.B.D.Sharma Advocate
for the petitioner(in CWP No. 2380 of 2020).
Ms. Mandeep Kaur, Advocate
for Mr. Aman Bansal, Advocate
for the petitioner (in CWP No. 2402 of 2020).
Mr. A.S.Talwar, Advocate
for the petitioner (in CWP No. 2506 of 2020).
Mr. Hitesh Sood, Advocate
for the petitioner (in CWP No. 2668 of 2020).
Mr. A.S.Lamba, Advocate
for the petitioner (in CWP No. 2681 of 2020).
Mr. R.K.Malik, Sr. Advocate
with Mr.Sandeep Moudgil, Advocate
for the petitioner (in CWP No. 2692 of 2020).
Ms. Prerna Malhotra, Advocate
for Mr. Prateek Mahajan, Advocate
for respondent no.3 (in CWP No. 2668 and 2671 of 2020).
Mr.Vikas Chatrath, Advocate
and Mr.Kanwal Goyal, Advocate
for the respondents.
*****
LISA GILL, J(Oral).
This order shall dispose of CWP Nos. 2139, 2293, 2257, 2240, 2276, 2262, 2380, 2402, 2506, 2668, 2671, 2681 and 2692 of 2020.
All these writ petitions have been filed by aspirants to the post of Senior Scale Stenographer for which applications were invited vide advertisement dated 19.05.2017, Annexure P-1.
Petitioners submitted their applications for the said post claiming to be eligible for the same. Their candidature was rejected on the ground of non-submission of proof of date of birth/ proof of essential requisite educational qualifications.
For Subsequent orders see IOIN-CWP-2139-2020 Decided by HON'BLE MRS. JUSTICE LISA GILL 4 of 6 ::: Downloaded on - 16-01-2022 05:54:18 ::: CWP No. 2139 of 2020 (O&M)and connected 5 Aggrieved therefrom, present writ petitions were filed with the prayer for issuance of writ in the nature of certiorari for quashing list dated 30.07.2018, Annexure P-2, issued by respondent no.2, whereby candidature of the petitioners has been rejected, with a further direction to the respondents to consider the petitioners candidature for the post of Senior Scale Stenographers.
Petitioners were permitted to take the examination provisionally under orders passed by this High Court in separate writ petitions.
Respondent no.2, vide order dated 17.08.2021 in CWP No. 1378 of 2020 i.e., the writ petition with which all these writ petitions were tagged and heard, had been directed to file a short affidavit as under:-
"In the meantime, respondent No.2 shall file a short affidavit giving the details as to which of the petitioners would make merit since result of only 21 persons has been declared. The affidavit will also give the details as to how many out of the said 21 persons joined on the said post and how many posts are thus still vacant. The said exercise would be necessary as it would facilitate as to which of the petitioners would still be liable for consideration against the vacancies."
In compliance thereof, affidavit dated 29.11.2021, has been filed along with merit wise list of candidates who have committed double the permissible mistakes i.e., forty (40), in word processing/transcription test held on 01.02.2020 and 02.02.2020, for the post of Senior Scale Stenographer.
Learned counsel for the respondents submit that as per the said affidavit, petitioners in all these writ petitions have not been declared as selected candidates, therefore the present writ petitions are rendered For Subsequent orders see IOIN-CWP-2139-2020 Decided by HON'BLE MRS. JUSTICE LISA GILL 5 of 6 ::: Downloaded on - 16-01-2022 05:54:18 ::: CWP No. 2139 of 2020 (O&M)and connected 6 infructuous. Learned counsel for the petitioners are unable to deny the same as any adjudication in the given factual matrix would be purely academic.
All the said writ petitions are accordingly disposed of as infructuous. It is clarified that there is no expression of opinion on the issue sought to be raised in these writ petitions.
[LISA GILL]
03.12.2021 Judge
s.khan
Whether speaking/reasoned : Yes/No.
Whether reportable : Yes/No.
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