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