Punjab-Haryana High Court
Saneh Lata And Others vs State Of Haryana And Another on 11 October, 2018
Author: Ritu Bahri
Bench: Ritu Bahri
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No.25958 of 2018 (O&M)
Date of decision: 11.10.2018
Saneh Lata and others
...Petitioners
Versus
State of Haryana and another
...Respondents
CORAM:HON'BLE MS. JUSTICE RITU BAHRI
Present: Mr. Shalender Mohan, Advocate,
for petitioners.
Ms. Shruti Jain, AAG, Haryana.
***
Ritu Bahri, J.
CM No.15437-CWP-2018 Annexures P-10 & P-12 are taken on record. Misc. application stands allowed accordingly. CWP No.25958 of 2018 Learned State counsel has informed that the notice dated 23.06.2017 issued by the respondent-Commission has since been withdrawn and a fresh notice will be issued to the candidates, who possess the qualification as per advertisement dated 28.06.2015 (Annexure P-2).
In view of the above statement, no further orders are required to be passed in this petition.
Disposed of accordingly. However, the petitioners are at liberty to approach this Court in case they are aggrieved against the second notice, which is to be issued.
(RITU BAHRI) 11.10.2018 JUDGE ajp Whether speaking/reasoned : Yes/No Whether reportable : Yes/No For Subsequent orders see CM-16220-CWP-2018 1 of 1 ::: Downloaded on - 04-11-2018 19:43:35 :::