Punjab-Haryana High Court
Rajesh vs The State Of Haryana And Others on 11 August, 2014
Author: G.S.Sandhawalia
Bench: G.S.Sandhawalia
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
CWP No.15172 of 2014
Date of decision: 11.08.2014
Rajesh
....Petitioner
Versus
The State of Haryana and others .....Respondents
CORAM: HON'BLE MR.JUSTICE G.S.SANDHAWALIA
Present: Mr. Amit Jain, Advocate for the petitioner.
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G.S.Sandhawalia J.(Oral)
1. Admittedly the petitioner is seeking re-conduct of physical efficiency test.
2. In similar circumstances, in Civil Writ Petition No.15061 of 2014- Parveen Khatana Vs. the State of Haryana and others decided on 1.8.2014, a Coordinate Bench of this Court has declined to interfere and disposed off the said writ petition with a direction to the respondents to consider the grievance of the petitioner as set out in the petition in accordance with law before selection process is complete.
3. The present writ petition is also disposed off with the aforesaid direction.
11.08.2014 (G.S.SANDHAWALIA)
Pka JUDGE
PRADEEP KUMAR ARORA
I attest to the accuracy of this
document
High Court
13.08.2014 10:39