Punjab-Haryana High Court
Navdeep Kaur vs Punjab University, Sector-14, ... on 29 October, 2015
Author: Lisa Gill
Bench: Lisa Gill
CWP No.21753 of 2015 1
In the High Court of Punjab and Haryana at
Chandigarh.
CWP No.21753 of 2015
Date of decision : 29.10.2015
NAVDEEP KAUR Petitioner
Vs.
PUNJAB UNIVERSITY, SECTOR-14, CHANDIGARH
Respondents
CORAM : HON'BLE MRS. JUSTICE LISA GILL.
Present:- Mr. Ajaivir Singh, Advocate,
for the petitioner.
Ms. Alka Chatrath, Advocate,
for the respondent - Punjab University.
LISA GILL, J. (Oral)
Prayer in this writ petition is for directing the respondent-University to permit the petitioner to participate in the interview to be held for the appointment of Associate Professor in the Department of Education. Following order was passed by this court on 12.10.2015:-
"Learned counsel for the respondent prays for some time to file reply.
May do so well before the
adjourned date.
On request, adjourned to
29.10.2015.
Meanwhile, petitioner be permitted ANOOP KUMAR AGGARWAL 2015.11.03 10:21 I attest to the accuracy and authenticity of this document High court Chandigarh CWP No.21753 of 2015 2 to participate in the interview for Associate Professor, Department of Education, Punjab University, Sector 14, Chandigarh to be held on 13.10.2015 on a purely provisional basis. Result of the petitioner be not declared till further orders and be kept in sealed cover.
No right shall accrue to the petitioner in view of this interim order.
Copy of this order be given Dasti under the signatures of the Bench Secretary."
Learned counsel for the respondent - University has produced the result of the selection in sealed cover.
Result opened in court reveals that the petitioner has not been selected. Dr. Jatinder Grover and Dr. Satwinder Pal Kaur have been selected to the posts in question. Result has been handed back to the learned counsel for the respondent
- University.
In view of the above, learned counsel for the petitioner seeks to withdraw this writ petition with liberty to the petitioner to challenge the selection, if so advised.
Dismissed as withdrawn with the liberty aforesaid.
(LISA LISA GILL) JUDGE October 29, 2015.
Anoop ANOOP KUMAR AGGARWAL 2015.11.03 10:21 I attest to the accuracy and authenticity of this document High court Chandigarh