Punjab-Haryana High Court
Kawal Singh And Others vs State Of Haryana And Others on 17 August, 2015
Author: Deepak Sibal
Bench: Deepak Sibal
IN THE PUNJAB AND HARYANA HIGH COURT
AT CHANDIGARH
CWP No.14140 of 2014
Date of Decision:17/08/2015
Kawal Singh and others ...Petitioners
Versus
State of Haryana and others ... Respondents
CORAM : HON'BLE MR. JUSTICE DEEPAK SIBAL Present: Mr. Manoj K. Tanwar, Advocate for the petitioners.
Mr. Harish Rathee, Sr. D.A.G. Haryana.
1. To be referred to the reporters or not?
2. Whether the judgment should be reported in the digest?
DEEPAK SIBAL, J. ( Oral ) Haryana Staff Selection Commission through advertisement dated 8.7.2013 invited applications for 364 posts of Veterinary Livestock Development Assistant (VLDA). The petitioners applied for consideration of their candidature for appointment to the advertised posts but considering them to be ineligible, they were not issued interview letters. Challenging such inaction on the part of the respondents, the present writ petition has been filed.
Today, Mr. Harish Rathee, Sr. D.A.G. Haryana, learned State counsel has stated that the above-said advertisement has been withdrawn by the Government which renders the present writ petition infructuous.
In view of the above statement made by the learned State counsel, the present writ petition is rendered infructuous and the same is disposed of as such.
( DEEPAK SIBAL ) JUDGE 17.08.2015 rajeev RAJEEV THAKRAL 2015.08.21 15:57 I attest to the accuracy and authenticity of this document High Court Chandigarh