Punjab-Haryana High Court
Association Of Cbse Affiliate Schools ... vs State Of Haryana And Others on 6 December, 2023
Author: Vikas Bahl
Bench: Vikas Bahl
Neutral Citation No:=2023:PHHC:155480
284-2 2023:PHHC:155480
IN THE HIGH COURT OF PUNJAB & HARYANA AT
CHANDIGARH
***
CWP-8906-2016
Date of decision : 06.12.2023
Association of CBSE Affiliate Schools, Palwal
... Petitioner
Versus
The State of Haryana and others
... Respondents
CORAM: HON'BLE MR. JUSTICE VIKAS BAHL
Present: Mr.Pankaj Maini, Advocate
for the petitioner.
Ms.Palika Monga, DAG, Haryana.
VIKAS BAHL, J.(ORAL)
1. This is a civil writ petition filed under Article 226/227 of the Constitution of India for issuance of a writ, order or directions especially in the nature of certiorari to quash the notification issued by the respondent vide Annexure P-4 regarding the advertisement made for admissions for this academic session where the slab under Rule 134(A) of Haryana School Education Rules, 2003 has been enhanced from 10% seats to 20% seats.
2. Learned counsel for the petitioner as well as learned State counsel are ad idem that the said Rule 134(A) has been abrogated and thus, the present petition has been rendered infructuous and the same be disposed of.
3. In view of the above, the present petition is disposed of as having been rendered infructuous.
(VIKAS BAHL) JUDGE December 06, 2023.
Davinder Kumar
Whether speaking / reasoned Yes/No
Whether reportable Yes/No
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