Sonika vs State Of Haryana And Others
2022 Latest Caselaw 9691 P&H

242
          IN THE HIGH COURT OF PUNJAB AND HARYANA AT
                         CHANDIGARH

                                                         CWP-1454-2020 (O&M)
                                                Date of decision: August 24, 2022

Sonika
                                                                     .....Petitioner
                                       versus
State of Haryana and others
                                                                 ......Respondents

CORAM: HON'BLE MR. JUSTICE ARUN MONGA

Present:     Mr. JasbirMor, Advocate for the petitioner.

             Mr. R.K.S. Brar, Additional AG Haryana.

                                       *****
ARUN MONGA, J. (ORAL)

Petition herein, inter alia, is for issuance of a writ in the nature of Mandamus directing respondents No.2 and 3 to issue the Sports Gradation of C-I on the basis of his achievement in the sports/ event of Korfball, claiming to have obtained 3rd position in Senior State Korfball Championship, held at Rohtak, from 16.03.2018 to 18.03.2018. Reliance is on Clause (v) of Para-4 of the Government Sports Policy dated 30.11.1993 (Annexure P-18).

In view of the judgment/ order dated 09.10.2020 of aDivision Bench of this Court rendered in LPA-1332-2019 titled as State of Haryana and another versus Shankar, this petition stands dismissed.

                                                     (ARUN MONGA)
                                                         JUDGE
August 24, 2022
mahavir

Whether speaking/reasoned:                     Yes/No

Whether reportable:                            Yes/No




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