MANDEEP KAUR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This Civil Writ Petition under Articles 226/227 of the Constitution of India has been filed for issuance of a writ in the nature of mandamus directing the respondents to consider the Petitioner for job as per Policy dtd. 15/7/2014 (Annexure P-3) and that Policy dtd. 5/9/2018 (Annexure P-5) would have no overriding effect over the previous policy, thus taking away the benefits accrued to the Petitioner in the shape of consideration for jobs and keeping in view the observations made by this Hon'ble Court in CWP-7806-2016 and all other similar matters, wherein, this Hon'ble Court held that the achievements which were made before the amended policy dtd. 5/9/2018(annexure P-5), shall not be adversely effected by the said amendment and the all the sportspersons shall get the benefit of out of turn appointment in view of the Policy dtd. 15/7/2014 (Ann-P-3).

(2.) At the outset, learned counsel for the petitioner submits that he will be satisfied, in case a direction is issued to respondent No.3 to consider the representation dtd. 10/1/2026 (Annexure P-8) within a time bound manner, in view of directions made by this Court in CWP-7806-2016 which was disposed of by this Court vide order dtd. 15/10/2025.

(3.) Notice of motion.