SEEMA Vs. PUNJAB AND HARYANA HIGH COURT, CHANDIGARH

JUDGEMENT

(1.) Short point involved in the present case is whether the petitioner to whom the cause of action accrued in the year 2014 when select list was declared can challenge the same after four years despite the fact that earlier writ petition filed by the petitioner was dismissed and review application was also dismissed as withdrawn by her without liberty to come back. And, therefore the petition is within the teeth of Order 23 Rule 1 & 2 of the Code of Civil Procedure, 1908.

(2.) The petitioner had filed CWP No. 6277 of 2018 challenging the selection of Senior Scale Stenographers pursuant to the advertisement dated 09.09.2013 in the establishment of this Court and seeking directions to appoint her to the said post. The said writ petition was dismissed on 15.03.2018 on the ground of delay and laches. Relevant part of the said order reads as follows:-

(3.) Review application filed by the petitioner against the above order dated 15.03.2018 was dismissed as withdrawn vide order dated 25.05.2018.