Punjab-Haryana High Court
Renuka Rani And Others vs H.P.S.C (Haryana Public Servce ... on 17 May, 2019
Author: Ritu Bahri
Bench: Ritu Bahri
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.10488 of 2019
Date of decision : 17.05.2019
Renuka Rani and others
...Petitioners
Vs.
H.P.S.C. (Haryana Public Service Commission)
...Respondents
CORAM: HON'BLE MS. JUSTICE RITU BAHRI
Present: Mr. Saurabh DAlal, Advocate,
for the petitioners.
Mr. Kanwal Goyal, Advocate,
for respondent-HPSC.
***
Ritu Bahri, J. (oral) Mr. Goyal, on instructions, has informed that all the 100 questions, including objections to the answer key, have been referred to the Expert Committee.
In view of the said fact, no further orders are required to be passed in this petition.
Disposed of accordingly.
(RITU BAHRI) 17.05.2019 JUDGE ajp Whether speaking/reasoned : Yes/No Whether reportable : Yes/No 1 of 1 ::: Downloaded on - 09-06-2019 07:22:44 :::