Punjab-Haryana High Court
Sukhdeep Singh Grewal & Others vs State Of Punjab And Another on 17 January, 2013
Author: Augustine George Masih
Bench: Augustine George Masih
CWP No. 17002 of 2012 -1-
IN THE PUNJAB AND HARYANA HIGH COURT
AT CHANDIGARH
Date of Decision: 17.01.2013
1. CWP No. 17002 of 2012
Sukhdeep Singh Grewal & others
.........Petitioners
Versus
State of Punjab and another
............ Respondents
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2. CWP No. 16353 of 2012
Jasdeep Singh Saini & others
.........Petitioners
Versus
State of Punjab and another
............ Respondents
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CORAM : HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
Present:- Mr. Pardeep Bajaj, Advocate
for the petitioners.
Mr. Harsimran Singh Sethi, Addl.A.G., Punjab.
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AUGUSTINE GEORGE MASIH, J.(ORAL)
By this order, I propose to dispose of two writ petitions i.e. CWP No. 17002 and 16353 of 2012 as the common question of law and facts are involved therein.
Reply on behalf of respondents has been filed in Court in CWP No. 17002 of 2012, wherein it has been stated that the advertisement dated 15.8.2012 initially published by the department has been amended in compliance with the order dated 30.8.2012 passed by this Court in CWP No. 16353 of 2012 titled Jasdeep Singh Saini & others versus State of Punjab and another, and as per this amended advertisement all candidates CWP No. 17002 of 2012 -2- who are possessing Diploma/ Degree in Civil Mechanical and Electrical Engineering are permitted to participate in the process of selection. According to this, the petitioners have been rendered eligible for participation in the selection process, the writ petition, therefore, rendered infructuous. Ordered accordingly.
17.01.2013 (AUGUSTINE GEORGE MASIH) 'sp' JUDGE