Punjab-Haryana High Court
Vijander Sharma And Ors vs Haryana Staff Selection Commission on 22 August, 2022
Author: Harsimran Singh Sethi
Bench: Harsimran Singh Sethi
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
269 CWP no. 17126 of 2020
Date of Decision: 22.08.2022
Vijander Sharma and others ......Petitioners
Vs.
Haryana Staff Selection Commission .........Respondent
CWP no. 17271 of 2020
Sanjeev Kumar and others ......Petitioners
Vs.
Haryana Staff Selection Commission and another .........Respondents
CWP no. 19053 of 2020
Shashi and others ......Petitioners
Vs.
Haryana Staff Selection Commission .........Respondent
CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
Present: Mr. Vivek Khatri, Advocate,
for the petitioners in CWP no. 17126 of 2020 &
CWP no. 19053 of 2020.
Mr. Vikram Sheoran, Advocate,
for the petitioners in CWP no. 17271 of 2020.
Mr. Rajesh Gaur, Addl.A.G., Haryana.
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HARSIMRAN SINGH SETHI, . (ORAL) Vide this common order three writ petitions, the details of which have been given in heading of order are being disposed of as all the three petitions involve the same question of law on the similar facts.
Learned counsel for the parties contend that the present petition can be disposed of in terms of the order passed in CWP no.17196 of 2020, filed by Jagtar Singh and others vs. State of Haryana and others and connected petitions, decided on 26.07.2022.
Keeping in view the joint request of the parties, the present petition is also disposed of in terms of the judgment in Jagtar Singh (supra) A photocopy of this order be placed on the files of the connected cases.
August 22, 2022 (HARSIMRAN SINGH SETHI )
dharamvir JUDGE
Whether speaking/reasoned Yes/No
Whether Reportable Yes/No
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