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Mandeep Kumar vs State Of Rajasthan ...
2023 Latest Caselaw 6804 Raj

Citation : 2023 Latest Caselaw 6804 Raj
Judgement Date : 4 September, 2023

Rajasthan High Court - Jodhpur
Mandeep Kumar vs State Of Rajasthan ... on 4 September, 2023
Bench: Dinesh Mehta

[2023:RJ-JD:28049]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 12960/2018

Mandeep Kumar S/o Mahendra Singh, Aged About 30 Years, B- 141 Achariya Vinoba Bhave Nagar, Vaishali Nagar, Jaipur, At Present Village Pur, District Bhilwara (Raj.)

----Petitioner Versus

1. State Of Rajasthan, Through Secretary, Department Of Home Govt. Of Rajasthan, Jaipur (Raj.)

2. Director General Of Police, Rajasthan Jaipur (Raj.)

3. Inspector General Of Police, Police Headquater Jaipur (Raj.)

----Respondents Connected with

S.B. Civil Writ Petition No. 12961/2018

Mahesh Kumar S/o Shri Deen Dayal, Aged About 30 Years, R/o Village Kalyanpura Dhani Gumansingh Kalyanpura (Thoi) Thoi, Sri Madhopur, District Sikar (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through Secretary, Department Of Home, Govt. Of Rajasthan, Jaipur (Raj.).

2. Director General Of Police, Rajasthan, Jaipur (Raj.).

3. Inspector General Of Police, Police Headquater, Jaipur, (Raj.).

----Respondents

For Petitioner(s) : Mr. Ramniwas Choudhary For Respondent(s) : Mr. Manish Vyas, AAG

JUSTICE DINESH MEHTA

Order

04/09/2023

[2023:RJ-JD:28049] (2 of 2) [CW-12960/2018]

1. The petitioners have relied upon their certificates issued by

School Games Federation of India in order to claim that they are

'Outstanding Sports Person'.

2. Learned counsel for the respondents at the outset submitted

that in the light of the judgment dated 19.02.2021 passed by the

Division Bench in the case of The State of Rajasthan & Ors. vs.

Altaf Hussain & Ors. : D.B. Special Appeal (Writ) No.

1349/2021, certificates which had been relied by the petitioners

cannot be considered to establish their candidature as

'Outstanding Sports Person'.

3. In view of the adjudication made by the Division Bench in

the case of Altaf Hussain (supra), these writ petitions are

dismissed.

4. Stay applications also stand dismissed.

(DINESH MEHTA),J 131-132-Mak/-

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