VIRENDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order shall dispose of two writ petitions i.e. CWP-26868-2018 and CWP-604-2019 as the issues involved in both these cases are same. Both the cases are heard together with the consent of learned counsel for the petitioners and are being decided by common judgment. For reference, facts have been taken from CWP-26868-2018.

(2.) In the present petition, the challenge is to the notification dated 12. 04.2018 (Annexure P-6/A), by which the notification dtd. 10/5/2017 (Annexure P-6) treating the Deaflympics Games qua cash awards, to be at par with the Paralympic games, was withdrawn ab-nitio from the date of the issue of the same.

(3.) Learned Counsel for the petitioner in CWP 26868 of 2018 argues that the withdrawal of policy (Annexure P-6) with retrospective effect is causing prejudice to the petitioners as the petitioner No. 1 had won Gold medal at the 23rd Summer Deaflympics, Samsun from July 18-30, 2017 and also won Gold medal at the 4th Deaf Senior Greco-Roman Freestyle Championship, Tehran, Iran (World Championships) from May 6-11, 2016. Similarly, petitioner No. 2 won Bronze Medal at the 23rd Summer Deaflympics, Samsun. In CWP 604 of 2019, the petitioner had won Bronze Medal at the 23rd Summer Deaflympics, Samsun from July 18-30, 2017 and also won Bronze medal at the 5th World Deaf Senior Wrestling Championships held in Vladimir, Russia, but cash award is being denied.