VISAG S Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned Advocate Mr. Bhuvnesh Gahlot for the petitioners and learned Additional Solicitor General Mr. Devang Vyas assisted by learned Advocate Mr. P. Y. Divyeshvar for the respondents.

(2.) By way of this petition under Article 226 of the Constitution of India, the petitioners have predominantly prayed as under:

(3.) In response to the notice issued by this Court, the respondent authority has filed detailed reply. However, during the course of hearing today, Mr.Vyas learned ASG has placed on record one memorandum dated 28.09.2020, the same is taken on record. Mr. Vyas for the respondent has further contended that the impugned notification dated 09.07.2020 would not be applicable, when the Respondent Authority has now taken a conscious decision to invite fresh applications from meritorious sport persons from approved discipline. Para No.6 of the memorandum dated 28.09.2020 reads as under: