PUNEET KUMAR SON OF SHRI NARINDER KUMAR SAINI, R/O HOUSE NO. 377/5, (OLD 57/3), SAIN MUHALLA, MANDI, DISTT. MANDI, H.P. Vs. STATE OF H.P. THROUGH SECRETARY (EDUCATION) TO THE GOVT. OF H.P. SHIMLA-2,

JUDGEMENT

(1.) CMP (M) No. 1742 of 2011.

(2.) HEARD . The delay in filing the appeal is condoned. The application is disposed of.

(3.) LEARNED Standing Counsel submits that for the previous years, the petitioner could not be admitted since more distinguished sportsmen were available. It is further submitted that admission to 2012 -2014 is yet to start. For the admission to the academic year 2012 -14, the petitioner shall be considered against the quota available for the distinguished sportsmen, as and when the process is started.