Punjab-Haryana High Court
Amita Shresth And Ors vs Haryana Punlic Service Commission on 14 October, 2014
Author: Rajesh Bindal
Bench: Rajesh Bindal
VARINDER SINGH
2014.10.16 14:21
IN THE HIGH COURT OF PUNJAB AND HARYANA I attest to the accuracy and integrity
of this document
Punjab & Haryana High Court at
AT CHANDIGARH Chandigarh
CWP No. 10675 of 2011 (O&M)
Amita Shresth and others .. Petitioners
vs
Haryana Public Service Commission .. Respondent
Coram: Hon'ble Mr. Justice Rajesh Bindal
Present : None for the petitioner.
Mr. H. N. Mehtani, Advocate, for the respondent.
Rajesh Bindal, J.
Despite the fact that the case was taken up thrice, however, no one has appeared for the petitioner.
Learned counsel for the respondent submitted that in view of judgment of this Court in CWP No. 18254 of 2011 Dr. Sneh Lata Sharma vs Haryana Public Service Commission and others decided on 21.2.2013, the petitioner is not entitled to any relief.
Dismissed for non-prosecution.
14.10.2014 ( Rajesh Bindal ) vs Judge