RIMNAAZ Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Vide order dated 26.7.2019, certain directions were issued as follows:-

(2.) Detailed judgment dated 8.8.2019, was issued thereafter. Part of the judgment, relevant to the present controversy, is reproduced below:-

(3.) The State of Punjab sought Special Leave to Appeal vide SLP (C) Nos.19396 of 2019 and 19540 of 2019 (IV-B). Vide order dated 19.8.2019, notice was issued by the Supreme Court of India and stay of operation and implementation of the judgment was ordered. Thereafter, parties were heard on 27.8.2019 and blanket stay order was vacated. However, enhancement of sports quota from 1% to 3% was stayed. Regarding implementation of the judgment impugned, the following direction was issued:-