Ravinder Singh vs State Of Haryana And Others
2023 Latest Caselaw 3952 P&H

                                                        Neutral Citation No:=2023:PHHC:050504




                                                               2023:PHHC:050504

          IN THE HIGH COURT OF PUNJAB AND HARYANA
                       AT CHANDIGARH
(108-8)
                                                                   CWP-32151-2019

                                                      Date of decision : 12.04.2023

Ravinder Singh                                                        ...Petitioner
                                           Versus

State of Haryana and others                                           ...Respondents

CORAM: HON'BLE MR. JUSTICE SUVIR SEHGAL

Present:- Mr. Jasbir Mor, Advocate for the petitioner.
                ...

SUVIR SEHGAL, J. (Oral)

Instant writ petition has been filed under Article 226/227 of the

Constitution of India for issuance of a writ in the nature of mandamus

directing respondents No.3 and 4 to issue the Sports Gradation Certificate to

the petitioner at the earliest without any further delay on account of his

achievements in the sports as per his entitlement in terms of the Government

instructions/sports policy dated 30.11.1993 and 25.05.2018, Annexures P-12

and P-13, respectively.

In view of the judgment dated 09.10.2020 passed by a Division

Bench of this Court in LPA-1332-2019, against which SLPs have been

dismissed, counsel for the petitioner submits that the petition has become

infructuous.

Dismissed as having been rendered infructuous.

(SUVIR SEHGAL) JUDGE 12.04.2023 Pardeep Whether Speaking/Reasoned Yes/No Whether Reportable Yes/No Neutral Citation No:=2023:PHHC:050504

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