SATVIR SINGH Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) CM No. 15686 -CWP of 2014.

(2.) MISCELLANEOUS application is allowed as prayed for. Replication to written statement filed by respondent No. 2, is taken on record.

(3.) THE petitioner is a sportsman. He represented the State of Punjab at National Level in the event of cycling. He has won four medals in various competitions. Gradation certificate was issued to him by the Director Sports Punjab vide Sr. No. 167 -Sports 20934 dated 29.05.2003. He had got himself registered with the Employment Exchange, Ludhiana vide registration No. 3953 on 31.08.2006.