Punjab-Haryana High Court
Naresh vs State Of Haryana And Others on 14 May, 2024
Author: Jasgurpreet Singh Puri
Bench: Jasgurpreet Singh Puri
Neutral Citation No:=2024:PHHC:067491
236
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-2609-2022
Date of decision: 14.05.2024
NARESH
...Petitioner
VERSUS
STATE OF HARYANA AND OTHERS
...Respondents
CORAM: HON'BLE MR. JUSTICE JASGURPREET SINGH PURI
Present:- Mr. Rajat Mor, Advocate for the petitioner.
Mr. Kapil Bansal, DAG, Haryana.
Ms. Nikita Goel, Advocate for the respondent-DHBVNL.
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JASGURPREET SINGH PURI, J. (Oral)
1. All the learned counsels for the parties are ad idem that the prayer made in the present writ petition is covered by a judgment passed by this Court in CWP-7875-2021, titled as Manish Kumar versus Haryana Staff Selection Commission and another which was allowed in terms of judgment in CWP-2667-2022 and therefore, the present writ petition may also be allowed in terms of the aforesaid judgment.
2. By way of an interim order passed by this Court on 11.02.2022, one post of Divisional/Revenue Accountant was kept vacant, which according to the learned counsel for the respondent-DHBVNL is still lying vacant.
3. In view of the aforesaid position, the present writ petition is allowed in the same terms as in CWP-7875-2021 and CWP-2667-2022.
(JASGURPREET SINGH PURI)
14.05.2024 JUDGE
Chetan Thakur
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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