Jagdeep Singh vs State Of Haryana And Others on 27 April, 2023

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Punjab-Haryana High Court

Jagdeep Singh vs State Of Haryana And Others on 27 April, 2023

Bench: Harnaresh Singh Gill

                                                       Neutral Citation No:=2023:PHHC:059709




                                                                2023:PHHC:059709

       IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                      CHANDIGARH

127                                            CWP-8840-2023 (O&M)
                                               Date of decision: 27.04.2023


Jagdeep Singh

                                                                        ...Petitioner

                                      Versus

State of Haryana and others

                                                                   .....Respondents

CORAM: HON'BLE MR. JUSTICE HARNARESH SINGH GILL

Present:-   Mr. Robin Lohan, Advocate for the petitioner.

            Mr. R.S. Budhwar, Addl. AG Haryana.

                   ****

HARNARESH SINGH GILL, J. (ORAL)

Prayer in the present petition is for issuance of direction to the respondents to grant the one-time exemption to the petitioner from passing HTET and B.Ed. as granted in Service Rule, 2012 dated 11.04.2012, for the post of Trained Graduate Teacher (Arts), against advertisement No.02/2023, Category No.5.

At the outset, learned State counsel submits that the issue involved in the present case is similar to the one contained in CWP-5894- 2023 titled as 'Rishi Lal and Ors. Vs. State of Haryana and others', which has already been dismissed by this Court vide a detailed order dated 21.04.2023 and prays for dismissal of the present petition in the same terms.

It may be noticed that earlier, the 'cut off' date for submission of application forms, as against advertisement No.02/2023 dated 21.02.2023 was 1 of 2 ::: Downloaded on - 29-04-2023 02:13:02 ::: Neutral Citation No:=2023:PHHC:059709 2023:PHHC:059709 127 CWP-8840-2023 (O&M) -2- 15.03.2023. Thereafter, the respondents has extended the same uptil 20.03.2023. However, the present petition has been filed and has come up for hearing before this Court, after the said 'cut off' date. This Court in CWP- 5864-2023 titled as 'Annu Vs. State of Haryana and others', has dismissed the writ petition holding that the 'cut off' date cannot be extended by the Court.

In view of the judgment of this Court in Rishi Lal and Annu's case (supra), the present petition is dismissed.



                                   (HARNARESH SINGH GILL)
                                         JUDGE
27.04.2023
Mangal Singh



               Whether reasoned/speaking?       Yes/No
               Whether reportable?              Yes/No

Neutral Citation No:=2023:PHHC:059709 2 of 2 ::: Downloaded on - 29-04-2023 02:13:03 :::

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