Dilbag Singh Vs State of Haryana

High Court Of Punjab And Haryana At Chandigarh 23 Jul 2014 Civil Writ Petition No.14236 of 2014 (2014) 07 P&H CK 0787
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

Civil Writ Petition No.14236 of 2014

Hon'ble Bench

Augustine George Masih, J

Advocates

Manjeet Singh, Advocate for the Appellant

Final Decision

Disposed Off

Judgement Text

Translate:

Augustine George Masih, J.@mdashPetitioner has approached this Court with a grievance that respondent No. 3 has not correctly assessed the

candidates as per the criteria laid down vide instructions dated 10.05.2013 (Annexure P-2), which lay down the criteria for making recruitment

from Register A-I, A-II and C to the Haryana Civil Service (Executive Branch) under Rules 9, 10 and 14 of the Haryana Civil Service (Executive

Branch) Rules, 2008.

2. It is the grievance of the petitioner that because of incorrect assessment as per the criteria laid down, petitioner''s name has been recommended

at a lower stage than his entitlement. He contends that this would result in the petitioner losing his opportunity to the nomination to the HCS

(Executive Branch) for Register A-I.

3. In the light of the submissions of the counsel for the petitioner, let a representation be filed by him to respondent Nos. 2 and 3 within a period of

three days from today which shall be considered and decided by these respondents expeditiously and prior thereto final decision on

recommendations from Register A-1 shall not be taken.

4. Decision so taken be conveyed to the petitioner forthwith.

5. At this stage, Mr. H.S. Mehtani, Advocate, who appears for the Haryana Public Service Commission-respondent No. 4, on instructions, states

that the interviews have already been fixed for recommended candidates for 28.07.2014. If that be so and in case the recommendations have

already been made for Register A-1, the order passed by this Court shall not operate in favour of the petitioner.

6. The writ petition stands disposed of accordingly.

7. Copy of the order be given dasti to the counsel for the petitioner and Mr. H.N. Mehtani Advocate under the signatures of the Special Secretary

of this Court.

From The Blog
Supreme Court to Rule on Compensation for Wrongful Arrests
Oct
29
2025

Story

Supreme Court to Rule on Compensation for Wrongful Arrests
Read More
Supreme Court Raps NMC for Not Paying Medical Intern Stipends
Oct
29
2025

Story

Supreme Court Raps NMC for Not Paying Medical Intern Stipends
Read More