Punjab-Haryana High Court
Dilip Kumar vs State Of Haryana And Others on 10 February, 2022
Author: Pankaj Jain
Bench: Pankaj Jain
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-2477-2022
Date of decision: 10.02.2022
Dilip Kumar .... Petitioner
Versus
State of Haryana and others .... Respondents
CORAM: HON'BLE MR. JUSTICE AJAY TEWARI
HON'BLE MR. JUSTICE PANKAJ JAIN
Present: Mr. Anuj Garg, Advocate
for the petitioner.
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AJAY TEWARI, J (ORAL)
By this petition, the petitioner is seeking appropriate direction to the respondents to amend the final answer key dated 03.12.2021 (Annexure P-5).
2. Vide judgments passed by this Court in Penaaz Dhillon Vs. State of Haryana and others, CWP No.698 of 2022, decided on 14.01.2022, Shantanu Singh Batra Vs. State of Haryana and others, CWP No.26415 of 2021, decided on 14.01.2022 Amardeep Singh Sandhu Vs. State of Haryana and others, CWP No.25977 of 2021, decided on 20.12.2021 and CWP-25420 of 2021, titled Shubdeep Kaur vs. State of Haryana and others, decided on 04.02.2022, this Court has rejected petitions of this nature by a detailed order.
3. Consequently, the petition is dimissed in above terms.
( AJAY TEWARI ) JUDGE ( PANKAJ JAIN ) JUDGE 10.02.2022 Dinesh Whether speaking/reasoned Yes Whether Reportable : No 1 of 1 ::: Downloaded on - 24-04-2022 17:34:35 :::