Shubham Vaid vs State Of Haryana And Another

Mahabir Singh Sindhu, J

CM-12759-CWP-2020

Application for placing on record copy of judgment/ order dated 09.10.2020 passed in Letters Patent Appeal No.1332 of 2019.

For the reasons stated in the application, the same is allowed subject to all just exceptions; judgment/ order dated 09.10.2020 (R-1) is taken on record.

Registry to tag the same at appropriate place.

Main case (O&M)

Present petition has been filed under Article 226 of the Constitution of India for issuance of a writ in the nature of Certiorari for setting aside/ quashing

impugned instructions dated 30.04.2019 (P- 6) on the basis of which, respondents have decided that no appointment would be issued under the ESP

Quota without the Sports Gradation Certificate of the appropriate Grade issued by the competent\ authority in the new prescribed format, followed by

policies dated 25.05.2018 & 15.11.2018 (P-7) & (P-8), respectively.

At the outset, instead of pressing the present petition on merits, learned counsel for the petitioner states that his representation dated 19.11.2019 (P-

10) followed by reminder dated 02.03.2020 (P- 12) are still pending for consideration with respondent No.2 and the same be decided expeditiously.

Learned State counsel raised no objection to the innocuous prayer made on behalf of the petitioner.

In view of the agreed stand taken by both sides, this petition is disposed off with a direction to respondent No.2 to consider and decide representation

dated 19.11.2019 (P-10) along with reminder dated 02.03.2020 (P-12), in accordance with law, within three weeks from today, positively.

Pending application(s), if any, shall also stand disposed off.