SUMAN RANI Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner-Suman Rani, stated to be aged 33 years, has filed the present petition inter alia with a prayer for issuance of writ in the nature of certiorari for quashing the impugned order dtd. 31/12/2020 (Annexure P-13).

(2.) Records of the case show that on 12/1/2021, this Court had issued notice of motion. In response thereto, on behalf of respondents No.1, 3 and 4, short reply along with Annexure R-l, has been filed by Shri Krishan Kumar Dhanda, District Sports and youth Affairs Officer, Bhiwani.

(3.) I have heard learned counsel for the parties.