Pawan Kumar vs. State Of Haryana And Another
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Cause title — parties, addresses and appearances
judgment Ramande (CSIR) ( objections be publish further, fo responden "D" as th score and Examinat stages of outcome o present w of petitio 06.7.2026 HPSC ha rendered conducted was whe correct or present se CWP-19125-2026 (O & M) of the settled proposition of law dated 28.09.2017 passed in CW eep Kaur v. Council of Scientif (Annexure P-10), wherein it s received against the provisiona hed on the official website and or issuance of a writ in the natur nts to re-evaluate the petitione he correct answer to the aforesa d shortlist him as eligible f tion, and consequently permit him f the recruitment process, subje of the present writ petition. Order sheets show that sinc writ petition filed on 08.6.2026 n oner including on the last tw
Learned counsel appearing o s informed this Court that the p infructuous as the main e d by the Commission between 27 It is further submitted that t ether the questions formulated r incorrect. It is submitted that th election already stands considere
2 laid down by this Court vide WP No. 8015 of 2017, titled fic and Industrial Research was specifically held that al answer key are required to d cross-objections be invited; re of Mandamus directing the r's result by treating option aid question, re-compute his for appearing in the Main m to participate in the further ect to his eligibility and the ce the very inception of the none has appeared on behalf wo dates i.e. 15.6.2026 and on behalf of respondent No.2- present writ petition has been examination already stands 7.6.2026 to 29.6.2026. the issue in the present case by the Commission were he said issue in respect of the ed by a co-ordinate Bench of VIJAY ASIJA 2026.09.03 18.28 I attest to the accuracy and integrity of this document
this Cour Ranjan NCPHHC questions para 11 an CWP-19125-2026 (O & M) Id #2927473, wherein the ion were held to be correct in ch reads as follows :- VIJAY ASIJA 2026.09.03 18.28 I attest to the accuracy and integrity of this document
CWP-19125-2026 (O & M)
As laid down by Supre the benefit of doubt shou Committee, however, in the the candidates cannot be d answer. On examination of f Commission and answers s comes out that it cannot answers suggested by subj incorrect. Thus, there is no s subject experts. There is dou
4
eme Court, in case of doubt, uld be given to Selection absence of doubt/ambiguity, deprived of marks of correct final answer key prepared by suggested by petitioners, it be conclusively held that ject experts are manifestly scope to substitute opinion of ubt with respect to answer of VIJAY ASIJA 2026.09.03 18.28 I attest to the accuracy and integrity of this document
not perm right of t also been which rea CWP-19125-2026 (O & M) Question No. 59 (General relates to Haryana Parivar afore-cited judgments, benef to Selection Commission. Ot art, culture, finance, budget, these questions, as suggested be correct e.g. as per petitio for Haryana as per budget 2 of budget reveals that corr petitioners, there is no diff 2.65%. Contention of pe Similarly, as per petitioners, State as per budget 2026-2 followed by Stamps and Regi reveals that maximum tax re followed by share from Centr The grievance of the petition itted to file cross objections in the petitioner to submit cross-ob n examined in the aforesaid ju ads as follows :- “18. The petitioners are cl released without granting th objections. They are relying in Ramandeep Kaur (supra) Court in Sukhnoor Singh Commission, Law Finder D Co-ordinate Bench of this C State of Haryana and O Id#2687746, after consider Ramandeep Kaur (supra), ha regulation or any term/con
5 Studies). The said question Pehchan Act, 2021. As per fit of doubt must be extended ther questions are relating to revenue etc. The answers to d by subject experts, seem to oners, estimated fiscal deficit 2026-2027 is 2.6%. A perusal rect figure is 2.65%. As per fference between 2.6% and etitioners is misconceived. maximum tax revenue of the 2027 comes from State GST istration. A perusal of budget evenue comes from State GST ral Taxes.” ner is also that petitioner was n the matter. As regards the bjections, the said issue has udgment in para 18 thereof, laiming that revised key was hem opportunity to file cross upon judgment of this court a). A Division Bench of this v. Haryana Public Service Doc Id#2610722 as well as a Court in Amit and Others v. Others. Law Finder Doc ring aforesaid judgment of as held that there is no rule, ndition in the advertisement VIJAY ASIJA 2026.09.03 18.28 I attest to the accuracy and integrity of this document
counsel f disposed
the petitio from toda
August 31 Vijay Asija
Whether spe Whether Rep
CWP-19125-2026 (O & M) which permits candidates to respondent-Commission in th a bona fide and transparen has tried to resolve all the is contention of petitioners is never ending process of rais be impossible for the Comm process. The Court cannot i question was preliminary an place in the end of this mon part of this Court, at the beh candidates, would stall the en would be precarious for the candidates who have been se Heard. In view of the aforesaid su for respondent No.2-HPSC, th of as infructuous. In case any cause of action s oner to approach this Court wi ay. Pending application(s), if any 1, 2026
eaking/reasoned Yes / No portable Yes / No 6 o file cross objections. The the present case has acted in nt manner. The Commission ssues raised by candidates. If s accepted, there would be sing objections and it would mission to finalize selection ignore the fact that exam in nd final exam is going to take nth. Any interference on the hest of very few unsuccessful ntire selection process which e public at large as well as elected for the final exam.” ubmissions made by learned he present writ petition is survives, liberty is granted to ithin a period of four weeks y, shall stand disposed of. ( NIDHI GUPTA )
JUDGE VIJAY ASIJA 2026.09.03 18.28 I attest to the accuracy and integrity of this document
Reproduced from the public record of the Punjab and Haryana High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.