Mandeep Kaur vs State Of Haryana And Ors

Sandeep Moudgil, J

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 dated 15.07.2014 (Annexure P-3) and that Policy dated 05.09.2018 (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 dated 05.09.2018(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 dated 15.07.2014 (Ann-P-3).

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 dated 10.01.2026 (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 dated 15.10.2025.

Notice of motion.

Mr. Deepak Balyan, Addl. A.G., Haryana accepts notice on behalf of the respondent-State and assures the Court that the representation dated 10.01.2026 (Annexure P-8) shall be decided by passing a speaking order in accordance with law.

In view of the above, and without adverting to the merits of the case, the respondent No.2-Department of Sports and Youth Affairs, Haryana through its Director is directed to consider and decide the representation dated 10.01.2026 (Annexure P-8), in view of directions/observations made by this Court in CWP-7806-2016 and other identical matter, which was disposed of by this Court vide order dated 15.10.2025, after providing opportunity of hearing to the petitioner, by passing a speaking order in accordance with law within a period of four weeks from the date of receipt of certified copy of this order.

A copy of order so passed be supplied to the petitioner within seven days thereafter.

Petition stands disposed of in the aforesaid terms.