Punjab-Haryana High Court
Udya Partap Singh vs State Of Haryana And Others on 22 February, 2022
Author: Pankaj Jain
Bench: Pankaj Jain
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
120 CWP-3063-2022 (O&M)
Decided on : 22.02.2022
Uday Partap Singh ....Petitioner
VS
State of Haryana and others ....Respondents
CORAM: HON'BLE MR. JUSTICE AJAY TEWARI
HON'BLE MR. JUSTICE PANKAJ JAIN
Present: Mr. Uday Pratap Singh, petitioner in person.
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AJAY TEWARI, J.(Oral)
1. This petition has been filed praying for quashing the result of Preliminary H.C.S. (Judicial Branch) Exmination-2021 declared as 3.12.2021 (Annexure P-5) and for setting aside 'Final Answer Key Code' published on 1.12.2021 (Annexure P-4) whereby two questions have been deleted and one question between two was deleted arbitrarily wrong answer key in respect of the question was declared as final.
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 dismissed in above terms.
4. Since the main case has been decided, the pending civil miscellaneous application, if any, also stands disposed of.
(AJAY TEWARI) JUDGE (PANKAJ JAIN) JUDGE 22.02.2022 anuradha Whether speaking/reasoned - Yes Whether reportable - No 1 of 1 ::: Downloaded on - 24-04-2022 23:44:03 :::