JOGA SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Issue notice to show cause why petition be not admitted.

(2.) Mr. Rajbir Sehrawat, Deputy Advocate General, Haryana, accepts notice.

(3.) Vide impugned order dated 29.3.2001, Annexure P/5, the request of the petitioner for grant of relief in terms of the policy of the Government dated 24.10.1990 for achievements in sports was denied to the petitioner, because his performance in sports related to the period prior to the date of notification.