Punjab-Haryana High Court
Randhir Singh vs State Of Punjab And Ors on 11 February, 2021
Author: Lisa Gill
Bench: Lisa Gill
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No. 3220 of 2021
Date of Decision: February 11 , 2021.
Randhir Singh ...... PETITIONERS
Versus
State of Punjab and others ...... RESPONDENTS
CORAM:- HON'BLE MRS.JUSTICE LISA GILL
Present: Mr. B.S.Bajwa, Advocate
for the petitioner.
Mr. Abhaypal Singh Gill, AAG, Punjab.
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1. Whether reporters of local papers may be allowed to see
the judgment?
2. To be referred to the reporters or not?
3. Whether the judgment should be reported in the digest?
*****
LISA GILL, J.
This matter is being taken up for hearing through video conferencing due to outbreak of the pandemic, COVID-19.
It is submitted that the petitioner had applied for recruitment to the post of Clerk-cum-Data Entry Operator. He had taken the test conducted by the Punjab State Subordinate Selection Board at Ryat & Bahra Skill Centre, Lab-I on 14.06.2016. However, the computer assigned to the petitioner stopped/hanged during the test due to which the petitioner could not complete the exam. A representation in this respect is stated to have been immediately submitted on 15.06.2016 (Annexure P5), before the Chairman, Punjab State Subordinate Selection Board, Mohali. Thereafter, the petitioner, it is submitted, is regularly pursuing the matter, but no action has been taken. At this stage, 1 of 2 ::: Downloaded on - 23-08-2021 00:51:37 ::: CWP No.3220 of 2021 -2- learned counsel for the petitioner restricts his claim for a decision on his representations (Annexures P5 and P9) in a time bound manner.
Notice of motion.
Mr. Abhaypal Singh Gill, AAG, Punjab accept notice on behalf of respondent-State. Advance copy stands supplied.
Keeping in view the facts and circumstances as well as the limited prayer addressed, but without expressing any opinion on the merits of the case including that of delay, if any, it is considered appropriate to dispose of this writ petition with a direction to the competent authority to decide the petitioner's representations (Annexure P5 and P9), in accordance with law within a period of two months from date of receipt of certified copy of the order.
( LISA GILL )
February 11 , 2021. JUDGE
'om'
Whether speaking/reasoned: Yes/No
Whether reportable: Yes/No
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