Punjab-Haryana High Court
Summy Sindhu And Anr vs State Of Haryana And Others on 22 August, 2022
Author: Arun Monga
Bench: Arun Monga
118
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP-18234-2022 (O&M)
Date of Decision: 22.08.2022
Summy Sindhu and another .....Petitioners
Versus
State of Haryana and others .....Respondents
CORAM: HON'BLE MR. JUSTICE ARUN MONGA
Present: Mr. Tejpal Singh Dhull, Advocate
for the petitioners.
Mr. Pankaj Middha, Addl.A.G., Haryana.
*****
ARUN MONGA, J. (ORAL)
Petition herein, inter alia, is for issuance of a writ in the nature of Mandamus for directing the respondents to conduct verification of the documents of the petitioners, who have otherwise been issued appointment letter on the post of Staff Nurse (and joined accordingly), for which they had applied per Advertisement dated 07.09.2022 (Annexure P-2).
2. Subsequently, the petitioners were also short-listed for interview under the selection process being carried by the respondent-Commission under the DESM Category for the post of Staff Nurse pursuant to another advertisement being Advertisement No.15/2019 dated 07.09.2019 (Annexure P-2). Again the petitioners appeared in the written examination and passed the same. Having 1 of 3 ::: Downloaded on - 23-08-2022 23:51:01 ::: CWP-18234-2022 (O&M) -2- received the appointment letter under the second advertisement, the petitioners requested the respondent No.2 to conduct the verification of the documents of the petitioners prior to joining on the post and till then the petitioners be granted extension of time to join in the post of Staff Nurse under the second advertisement. However, the respondents have not taken any decision on the requests of the petitioners till date.
3. Learned counsel for the petitioners submits that the petitioners have already submitted representation dated 20.07.2022 (Annexure P-5), but the same has not been adverted by the respondents till date.
4. On advance service, learned State counsel appears and submits that a decision will be taken by the competent authority, either way, on the pending representation dated 20.07.2022 (Annexure P-5) of the petitioners by passing a speaking order.
5. At this stage, learned counsel for the petitioners also seeks decision on the pending representation, as suggested by learned State counsel.
6. Given the nature of order being passed, there is no necessity to seek return by any of the respondents as no further proceedings and/or pleadings are required.
7. Without commenting on the merits of the case, the instant writ petition is disposed of with a direction to the respondents 2 of 3 ::: Downloaded on - 23-08-2022 23:51:02 ::: CWP-18234-2022 (O&M) -3- to look into the pending representation dated 20.07.2022 (Annexure P-5) of the petitioners and pass an administrative order, in accordance with law.
8. Let the needful be done as expeditiously as possible but in any case not later than one month. Meanwhile, no other appointment on the posts in question shall be made till the decision is taken on the pending representation (Annexure P-5).
9. Disposed of accordingly.
10. Pending civil miscellaneous application, if any, also stands disposed of.
(ARUN MONGA)
JUDGE
August 22, 2022
ashish
Whether speaking/reasoned: Yes/No
Whether reportable: Yes/No
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