Punjab-Haryana High Court
Robin vs Haryna Staff Selection Commission And ... on 14 May, 2024
Author: Jasgurpreet Singh Puri
Bench: Jasgurpreet Singh Puri
Neutral Citation No:=2024:PHHC:067539
CWP-21251-2022 (O&M) -1-
236-A
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-21251-2022 (O&M)
Date of decision: 14.05.2024
ROBIN
...Petitioner
VERSUS
HARYANA STAFF SELECTION COMMISSION AND ANOTHER
...Respondents
CORAM: HON'BLE MR. JUSTICE JASGURPREET SINGH PURI
Present:- Mr. Samrat Malik, 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. So far as the present writ petition is concerned, there was no interim order passed by this Court with regard to keeping one post of Junior System Engineer vacant although connected CWP-2609-2022 was heard with this case and interim order was in that aforesaid petition. Therefore, the respondent-DHBVNL is directed that in case no vacancy is available, then 1 of 2 ::: Downloaded on - 16-05-2024 03:29:55 ::: Neutral Citation No:=2024:PHHC:067539 CWP-21251-2022 (O&M) -2- appointment shall be given to the petitioner by creating a supernumerary post in case petitioner is recommended by the Commission.
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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