Punjab-Haryana High Court
Ishwar Singh And Anr vs State Of Haryana And Ors on 30 October, 2025
128
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP-31864-2025(O&M)
Decision:30thOctober, 2025
Date of Decision:
ISHWAR SINGH AND ANOTHER .......Petitioner(s)
V/s
STATE OF HARYANA AND OTHERS ......Respondent(s)
CORAM: HON'BLE MR. JUSTICE ASHWANI KUMAR MISHRA
HON'BLE MR.
M JUSTICE ROHIT KAPOOR
Present Mr. Shalender Mohan, Advocate for the petitioners.
Mr. Pankaj Middha, Addl. A.G., Haryana.
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ASHWANI KUMAR MISHRA,
MISHRA J. (Oral)
1. Following prayers are made by the petitioners in the instant Writ Petition:-
Petition:
a. Civil Writ Petition under Article 226/227 of the Constitution of India praying for the issuance of an appropriate writ, order or direction especially in the nature of certiorari rtiorari for quashing the Adv. No. 3/2018 dated 16.04.2018. (Annexure P--2)and subsequent selection process including final result dated 04.03.2019(Annexure P-8)and
8)and appointment made in lieu of impugned advertisement in which 10 marks of socio socio-economic criteria have been granted to the successful candidates are illegal, arbitrary, ultra vires and against the settled provisions of law of the land laid down in latest judgement in CWP No. 1563-2024, 2024, decided on 31.05.2024, CWP No. 16904 16904-2021 1 of 4 ::: Downloaded on - 15-11-2025 10:59:25 ::: CWP-31864-2025 (O&M) Page 2 of 4 decided on 22.05.2025 and CWP No. 15294-2024 (O&M) decided on 02.08.2025 (Annexures P-14 to P-16 respectively).
b. It is further prayed for issuance of a writ in the nature of Certiorari quashing the notification dated 09.03.2018(Annexure P-1) to the extent that the 10 marks being given in socio economic criteria are illegal, arbitrary, ultra vires and against the settled provisions of law of the land laid down in latest judgements in CWP No. 1563-2024, decided on 31.05.2024, CWP No. 16904-2021 decided on 22.05.2025 and CWP No. 15294-2024 (O&M) decided on 02.08.2025(Annexures P-14 to P-16 respectively).
c. It is further prayed to this Hon'ble Court appointments in lieu of advertisement No. 3/2018 dated 16.04.2018 (Annexure P-2) and final result dated 04.03.2019 (Annexure P-8)may kindly be stayed at this stage alone during the pendency of the present petition, in the interest of justice.
d. Further it is prayed that this Hon'ble court may be pleased to pass any other order, writ or direction which this Hon'ble Court may deem fit in the facts and circumstances of the present case.
2. According to the petitioner the criteria of fixing additional marks for socio-economic criteria has been specifically disapproved by this 2 of 4 ::: Downloaded on - 15-11-2025 10:59:25 ::: CWP-31864-2025 (O&M) Page 3 of 4 Court in writ petition being CWP-16904-2021 vide judgment dated 22.05.2025, as such, the appointments already made against the Advertisement No.3/2018 dated 16.04.2018 (for short, 'Advertisement') be quashed.
3. Learned State counsel submits that recruitment in question was initiated pursuant to an advertisement issued on 16.04.2018. The recruitment process concluded in the year 2019. No challenge was made by the petitioner at any stage, either to the advertisement or to the selection of the persons who had secured appointment pursuant thereto. He further submits that after the expiry of sufficient period that the writ petition has been filed, without impleading any of the selected candidates, seeking quashing of the advertisement as well asconsequential action on the ground that the socio-economic criteria was not a valid criteria for the award of any marks.
4. We find substance in the objection raised by the respondents, inasmuch as there is no justification furnished in the writ petition for challenging the advertisement issued in the year 2018 by filing a writ in the year 2025. It is undisputed that the recruitment has already concluded, and persons have been appointed way back in the year 2019. Those selected persons have not been impleaded in the petition. In such circumstances, and after such long lapse of time, we are not persuaded to entertain the present petition merely on the ground that a Coordinate Bench has held the award of marks under the socio-economic criteria to be invalid.
5. The Writ Petition is devoid of merits and is accordingly dismissed.
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6. All pending applicationsin this case, if any, are disposed of accordingly.
[ASHWANI KUMAR MISHRA] JUDGE [ROHIT KAPOOR] JUDGE October 30, 2025 Ess Kay Whether speaking / reasoned : Yes / No Whether Reportable : Yes / No 4 of 4 ::: Downloaded on - 15-11-2025 10:59:25 :::