SONU KUMARI v. VIRAT IAS AND ANR.

243 IN THE HIGH COURT OF PUNJAB AND

SONU KUMARI VIRAT IAS AND ANR. CORAM: HON'BLE MR. JUSTICE Present: Mr. Shivam Malik, Advocate Mr. Amit Aggarwal, DAG, Haryana.

HARKESH MANUJA

Learned counsel for the respondents informs that vide letter

dated 30.09.2024 issued under the signatures of Secretary, Haryana

Staff Selection Commission,

post of PGT Geography and necessary orders regarding her

appointment shall be issued and she shall be made to join within a

period of two weeks from today.

In view of the aforesaid undertaking, learned counsel for th

petitioner does not press the present petition.

Dismissed as not pressed.

Rule discharged.

However,

aforementioned period, as per the undertaking, the petitioner would be

at liberty to seek revival

the erring/concerned Officer would be liable to pay additional sum of

Rs.50,000/- as costs from his/her own pocket in favour of the petitioner

towards litigation expenses, immediately, i.e. on the first date of listin

of revival application.

01.10.2024 Tejwinder

IN THE HIGH COURT OF PUNJAB AND

AT CHANDIGARH

Date of Decision:

SONU KUMARI Versus

VIRAT IAS AND ANR.

HON'BLE MR. JUSTICE HARKESH MANUJA

Mr. Shivam Malik, Advocate for the petitioner.

Mr. Amit Aggarwal, DAG, Haryana. ****

HARKESH MANUJA, J. (ORAL)

Learned counsel for the respondents informs that vide letter

dated 30.09.2024 issued under the signatures of Secretary, Haryana

Staff Selection Commission, Panchkula has been recommend

post of PGT Geography and necessary orders regarding her

appointment shall be issued and she shall be made to join within a

period of two weeks from today.

In view of the aforesaid undertaking, learned counsel for th

petitioner does not press the present petition.

Dismissed as not pressed.

Rule discharged.

However, in case the needful is not done within the

aforementioned period, as per the undertaking, the petitioner would be

at liberty to seek revival of the contempt petition

the erring/concerned Officer would be liable to pay additional sum of

as costs from his/her own pocket in favour of the petitioner

towards litigation expenses, immediately, i.e. on the first date of listin

of revival application.

Whether speaking/reasoned Whether Reportable

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH COCP-2401-2023

Date of Decision: October 01, 2024

........Petitioner

.......Respondents

HARKESH MANUJA

for the petitioner.

Mr. Amit Aggarwal, DAG, Haryana.

Learned counsel for the respondents informs that vide letter

dated 30.09.2024 issued under the signatures of Secretary, Haryana

Panchkula has been recommended for the

post of PGT Geography and necessary orders regarding her

appointment shall be issued and she shall be made to join within a

In view of the aforesaid undertaking, learned counsel for the

petitioner does not press the present petition.

in case the needful is not done within the

aforementioned period, as per the undertaking, the petitioner would be

empt petition and in that eventuality,

the erring/concerned Officer would be liable to pay additional sum of

as costs from his/her own pocket in favour of the petitioner

towards litigation expenses, immediately, i.e. on the first date of listing

(HARKESH MANUJA) JUDGE

Whether speaking/reasoned Yes/No Yes/No

2023 October 01, 2024

Learned counsel for the respondents informs that vide letter

dated 30.09.2024 issued under the signatures of Secretary, Haryana

for the

post of PGT Geography and necessary orders regarding her

appointment shall be issued and she shall be made to join within a

e

in case the needful is not done within the

aforementioned period, as per the undertaking, the petitioner would be

and in that eventuality,

the erring/concerned Officer would be liable to pay additional sum of

as costs from his/her own pocket in favour of the petitioner

g