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Supreme Court - Daily Orders

Rohtash Kumar vs State Of Haryana on 18 December, 2025

Author: Dipankar Datta

Bench: Dipankar Datta

     ITEM NO.12                                   COURT NO.8                      SECTION IV-D

                                     S U P R E M E C O U R T O F              I N D I A
                                             RECORD OF PROCEEDINGS

                           SPECIAL LEAVE PETITION (CIVIL) Diary No(s).61596/2025

     [Arising out of impugned final judgment and order dated 08-09-2025
     in CWP No.6245/2025 passed by the High Court of Punjab & Haryana at
     Chandigarh]

     ROHTASH KUMAR & ORS.                                                          Petitioners

                                                           VERSUS

     STATE OF HARYANA & ORS.                                                       Respondents

     I.A.No.311584/2025-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

I.A. No.311588/2025-EXEMPTION FROM FILING O.T. I.A. No.311587/2025-PERMISSION TO FILE PETITION (SLP/TP/WP/..) Date : 18-12-2025 This matter was called on for hearing today.

CORAM : HON'BLE MR. JUSTICE DIPANKAR DATTA HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH For Petitioner(s) :Mr. Nikhil Tyagi, Adv.

Ms. Kirti Sharma, Adv.

Mr. Amarjeet Sahani, Adv.

Mrs. Amita Agarwal, Adv.

Mr. Madan Lal Daga, Adv.

Mr. Rajat Kumar, Adv.

Dr. Sunil Kumar Agarwal, AOR For Respondent(s) :

UPON hearing the counsel the Court made the following O R D E R
1. Permission to file special leave petition is granted.
2. Petitioner in his synopsis has alleged as follows:
“That the Hon'ble High Court disposed of the writ petition in Signature Not Verified question, believing the oral submission made by the Digitally signed by rashmi dhyani pant Date: 2025.12.20 13:10:09 IST Respondent State that the advertisement dated 29.06.2022, Reason: for the post of Special Educator for teaching to Children with 1 Special Needs (CwSN), has been withdrawn by the Parisad vide public notice dated 02.09.2025. It is submitted that the Respondent State neither supplied a copy of the said withdrawal notification to the Petitioners in advance nor it was filed on the judicial record of the High Court nor it was produced or filed-during hearing before the Hon'ble High Court on the day when impugned order was passed. Still the Hon'ble High Court disposed of the matter, in a casual manner.”
3. Issue notice, returnable in the week commencing 02nd February, 2026.

(RASHMI DHYANI PANT) (SUDHIR KUMAR SHARMA) ASST. REGISTRAR-CUM-PS COURT MASTER (NSH) 2