Punjab-Haryana High Court
Sunita vs State Of Haryana And Others on 23 November, 2020
Author: Meenakshi I.Mehta
Bench: Daya Chaudhary, Meenakshi I. Mehta
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.16959 of 2019
Date of Decision: 23.11.2020
Sunita
...Petitioner
Versus
State of Haryana and others
...Respondents
(Heard through Video-Conferencing)
CORAM: HON'BLE MRS. JUSTICE DAYA CHAUDHARY
HON'BLE MRS. JUSTICE MEENAKSHI I. MEHTA
Present: Mr. Kuldeep Sheoran, Advocate
for the petitioner.
Mr. Baldev Raj Mahajan, Advocate General, Haryana with
Ms. Shruti Jain Goyal, DAG, Haryana.
Mr. Kanwal Goyal, Advocate
for respondent No.3-Haryana Public Service Commission.
***
MEENAKSHI I.MEHTA, J.
For orders, see the order of even date, i.e 23.11.2020 passed in CWP No.1986 of 2020, titled as "Sonu Kumar vs. State of Haryana and others".
(DAYA CHAUDHARY) (MEENAKSHI I. MEHTA)
JUDGE JUDGE
23.11.2020
rittu
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