PUNEET AGGARWAL Vs. PUNJAB AND HARYANA HIGH COURT

JUDGEMENT

(1.) Both the aforesaid writ petitions under Article 226 and 227 of the Constitution of India have been preferred by the respective petitioners seeking quashing of the act of respondents in not considering their candidature for the post of Additional District Judge based on the notifications dtd. 14/11/2023 and 15/11/2023 issued by the respondent High Court, and further seeking writ of mandamus directing respondents to consider their candidature for the said post.

(2.) In nut shell, the case pleaded by the petitioners in their respective petitions happens to be that the petitioner in CWP-29498-2024 (hereinafter referred to as petitioner-1) had applied for the post of Additional District Judge in the State of Haryana on the basis of notification no. 188 Gaz.I/VI.F.2 dtd. 15/11/2023, while the petitioner in CWP-3255-2025 (hereinafter referred to as petitioner-2) had applied for the post of Additional District Judge in the States of Punjab as well as Haryana on the basis of respective notifications No. 185 Gaz.I/VI.F.2 dtd. 14/11/2023 and 188 Gaz.I/VI.F.2 dtd. 15/11/2023.

(3.) The main issue raised in the instant petitions happens to be as to whether the petitioners are entitled to get their answer-sheets re-evaluated in the light of alleged cuttings in the marks in the answer sheets.