Ajit Aggarwal vs State Of Punjab And Others on 15 September, 2022

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Punjab-Haryana High Court

Ajit Aggarwal vs State Of Punjab And Others on 15 September, 2022

Bench: Mahabir Singh Sindhu

CWP-14813-2021




      IN THE HIGH COURT OF PUNJAB AND HARYANA
                   AT CHANDIGARH


                                              CWP-14813-2021 (O&M)
                                            Date of decision : 15.09.2022


Ajit Aggarwal                                         ...Petitioner(s)

                                  Versus

State of Punjab and others                            ...Respondent(s)


CORAM: HON'BLE MR. JUSTICE MAHABIR SINGH SINDHU

Present:     Mr. Pardhuman Garg, Advocate,
             for the petitioner.

             Ms. Anu Chatrath, Addl.A.G., Punjab.

             Mr. Tribhawan Singla, Advocate,
             for respondent No.4.

             Mr. Anupam Singla, Advocate,
             for respondent No.5.


MAHABIR SINGH SINDHU, J.

Present writ petition has been filed under Article 226 of the Constitution inter-alia for quashing of the impugned order dated 11.06.2021 (P-19), whereby, names of 08 candidates were shortlisted for appointment to the post(s) of President, District Consumer Disputes Redressal Commission (for short, 'President, District Commission') in the State of Punjab; further prayer is to quash the impugned order dated 23.06.2021 (P-20), whereby seven candidates were appointed against the aforesaid post(s).

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2. Petitioner applied against the post(s) of President, District Commission for nine districts, but his name was recommended district Faridkot and for reference, the merit list is recapitulated as under:-

Faridkot

1. Sh. Rakesh Kumar

2. Sh. Gurpal Singh

3. Sh. Ajit Aggarwal

3. This Court, while allowing CWP-11409-2021 titled as Kamal Kant and others Vs. State of Punjab and others, vide order of even date, has quashed and set aside the impugned orders dated 11.06.2021 & 23.06.2021 and operative part of the same reads as under:-

"26. As a result thereof, writ petition is allowed; impugned orders dated 11.06.2021 & 23.06.2021 are quashed and set aside; the State Government is directed to proceed in the matter afresh, strictly in accordance with the recommendation dated 05.04.2021 made by the Selection Committee, duly conveyed vide communication dated 06.04.2021."

4. Still further, CWP-13561-2021, filed by Rakesh Kumar (Sr. No.1) has also been allowed vide order of even date in terms of Kamal Kant's case (supra).

5. In view of the above, prayer of the petitioner cannot be accepted for appointment to the post of President, District Commission, Faridkot.

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6. Consequently, there is no option except to dismiss the present writ petition.

7. Ordered accordingly.





15.09.2022                             (MAHABIR SINGH SINDHU)
atulsethi                                      JUDGE

      Whether speaking / reasoned :                Yes     No

      Whether Reportable :                         Yes     No




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