NARENDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order passed by the Division Bench of the High Court of Punjab and Haryana at Chandigarh dated 28.09.2021 in LPA No.902 of 2021 by which the High Court has dismissed the said appeal, the appellant herein - the original writ petitioner has preferred the present appeal.

(2.) The facts leading to the present appeal in nutshell are as under:-

(3.) Learned counsel appearing for the appellant has vehemently submitted that as such there was no delay and/or any fault on the part of the appellant. It is submitted that the appellant applied for NOC well within time and before the last date of the submission of the online application form. It is submitted that even thereafter a reminder was sent, but despite the reminder the NOC was not issued and the selection process was proceeding further by the Public Service Commission and, therefore, the appellant was constrained to file the writ petition before the High Court directing the appropriate authority to issue the NOC and only thereafter the NOC was issued on 06.06.2018, which was produced before the Public Service Commission on 08.06.2018, i.e., much before the final result/appointments were made. It is submitted that even the learned Single Judge also imposed the cost on the employer for delay in processing the application for NOC, however, refused to pass an order of appointment in favour of the appellant.