Punjab-Haryana High Court
Naresh Kumar vs State Of Haryana And Ors on 5 April, 2019
Author: Ritu Bahri
Bench: Ritu Bahri
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CWP No. 32324-2018
Date of decision : 05.04.2019
Naresh Kumar ......Petitioner
versus
State of Haryana and others ...Respondents
CORAM: HON'BLE MS. JUSTICE RITU BAHRI
Present: Mr. Tarun Dhingra, Advocate
for the petitioner.
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RITU BAHRI , J. (Oral)
Petitioner is seeking quashing of advertisement dated 28.06.2015 (P-1) whereby respondents have provided wrong answer key/wrong options for written examination.
It has remained undisputed that the relief sought by the petitioner in the above writ petition had already been sought by another applicants/petitioners before this Court with regard to wrong answer key in CWP No. 2737 of 2017 titled as Sarita vs. State of Haryana and others, decided on 13.11.2018 and connected matters.
In the present writ petition, the petitioner is only seeking direction to the respondents to upload revised result.
Keeping in view the fact that the objections given by the petitioner has already been dealt with in CWP No. 2737-2017, at this stage no further orders are required to the passed in the present petition.
Disposed of.
April 05, 2019 (RITU BAHRI)
G Arora JUDGE
Whether speaking/reasoned Yes
Whether reportable No
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