Punjab-Haryana High Court
Neeta Rani vs Haryana Staff Selection Commission And ... on 23 November, 2020
Author: Harsimran Singh Sethi
Bench: Harsimran Singh Sethi
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP-19854-2020
Date of decision: - 23.11.2020
Neeta Rani
....Petitioner
Versus
Haryana Staff Selection Commission and others
.....Respondents
CORAM : HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI
Present:- Mr. Balraj Singh Dhull, Advocate, for the petitioner.
Ms. Rajni Gupta, Additional Advocate General, Punjab
(keeping in view the advance copy given).
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HARSIMRAN SINGH SETHI, J. (ORAL)
As this Court was not inclined to grant the prayers of the petitioner as raised in the present writ petition, learned counsel for the petitioner prays that he be allowed to withdraw this writ petition with liberty to approach the respondent-Commission, as according to the petitioner, the objections raised by her, qua the answers No.28, 63, 69 and 90 have not been referred to the expert committee for their decision before finalizing the selection process.
Dismissed as withdrawn, with the liberty to the petitioner to approach respondent-Commission to raise the grievance whether, the disputed four questions were referred to the expert committee or not by the commission after the objections were raised by the petitioner in that regard before finalizing the selection process.
( HARSIMRAN SINGH SETHI )
November 23, 2020 JUDGE
naresh.k
Whether reasoned/speaking? No
Whether reportable? No
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