MANITA KUMARI v. SHRI VINAY KUMAR, IRPS AND OTHERS

136 IN THE HIGH COURT OF PUNJAB AND HARYANA

MANITA KUMARI SHRI VINAY KUMAR, IRPS AND OTHERS CORAM: HON'BLE MR. JUSTICE Present: Ms. Anu Chatrath, Sr. Advocate with Mr. Mr. Arun Beniwal, Sr. DAG, Haryana.

HARKESH MANUJA

Learned State counsel refers to letter dated 22.10.2024

written by office of Secretary, Haryana Staff Selection Commission,

Panchkula, whereby, name of the petitioner has been recommended for

the post of Art and Craft Teacher.

Learned State counsel furt

process of issuance of appointment letter in favour of the petitioner as

well as the course of their joining shall be concluded within a period of

two weeks from today.

In view of the aforesaid, learned counsel for the pet

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.

22.10.2024 Tejwinder

IN THE HIGH COURT OF PUNJAB AND HARYANA

AT CHANDIGARH

Date of Decision:

MANITA KUMARI Versus

SHRI VINAY KUMAR, IRPS AND OTHERS

HON'BLE MR. JUSTICE HARKESH MANUJA

Ms. Anu Chatrath, Sr. Advocate with Mr. Ratik Chatrath Kapur Advocate for the petitioner Mr. Arun Beniwal, Sr. DAG, Haryana.

**** HARKESH MANUJA, J. (ORAL)

Learned State counsel refers to letter dated 22.10.2024

by office of Secretary, Haryana Staff Selection Commission,

Panchkula, whereby, name of the petitioner has been recommended for

the post of Art and Craft Teacher.

Learned State counsel further submits that the necessary

process of issuance of appointment letter in favour of the petitioner as

well as the course of their joining shall be concluded within a period of

two weeks from today.

In view of the aforesaid, learned counsel for the pet

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-3527-2024

Date of Decision: October 22, 2024

........Petitioner

SHRI VINAY KUMAR, IRPS AND OTHERS ........Respondents

HARKESH MANUJA

Ms. Anu Chatrath, Sr. Advocate with Ratik Chatrath Kapur Advocate for the petitioner.

Mr. Arun Beniwal, Sr. DAG, Haryana.

Learned State counsel refers to letter dated 22.10.2024

by office of Secretary, Haryana Staff Selection Commission,

Panchkula, whereby, name of the petitioner has been recommended for

her submits that the necessary

process of issuance of appointment letter in favour of the petitioner as

well as the course of their joining shall be concluded within a period of

In view of the aforesaid, learned counsel for the petitioner

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

Yes/No Yes/No

2024 October 22, 2024

Learned State counsel refers to letter dated 22.10.2024

by office of Secretary, Haryana Staff Selection Commission,

Panchkula, whereby, name of the petitioner has been recommended for

her submits that the necessary

process of issuance of appointment letter in favour of the petitioner as

well as the course of their joining shall be concluded within a period of

itioner

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