Punjab-Haryana High Court
Ashok Kumar vs Ministry Of Defence And Another on 18 October, 2012
Author: Augustine George Masih
Bench: Augustine George Masih
CWP No. 21132 of 2012 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
CWP No. 21132 of 2012
Date of Decision : October 18, 2012
Ashok Kumar
.... PETITIONER
Vs.
Ministry of Defence and another
..... RESPONDENTS
CORAM : HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
Present : Mr. S.S.Khurana, Advocate,
for the petitioner.
AUGUSTINE GEORGE MASIH, J. (ORAL)
Petitioner has approached this Court asserting that after the publication of the keys to the preliminary examination held by the Haryana Public Service Commission for the Haryana Civil Services (Executive Branch) Examination, certain discrepancies have been found by the petitioner and accordingly, a representation has been submitted by the petitioner highlighting the same, which has not been considered and decided by the Commission.
This prayer of the petitioner, at this stage, cannot be accepted in the light of the order passed by this Court in CWP No. CWP No. 21132 of 2012 2 10309 of 2012 titled as Jitender Kumar and another vs. Haryana Public Service Commission, decided on 30.08.2012, which decision has been challenged in a Letters Patent Appeal before a Division Bench, which is still pending wherein except for the publication of the answer keys, the rest of the direction issued by the Court stands stayed. Petitioner is at liberty to approach the respondents for the claim, as has been made in the present writ petition after the decision of the Division Bench of this Court.
Disposed of accordingly.
(AUGUSTINE GEORGE MASIH )
October 18, 2012 JUDGE
pj