Vinod Kumar vs State Of Haryana And Another

The short grievance raised in the petition is that the claim of the petitioner for grant of Bhim Award pertaining to the year 2017 under the guidelines dated 4.8.2014 (Annexure P-1) issued by the State of Haryana, Department of Sports and Youth Affairs is still pending consideration and no final decision thereupon has been taken.

During the course of hearing counsel has even adverted to a recommendation dated 6.2.2017 (Annexure p-6) made by the President of the Para Olympic Committee of Haryana (Regd.) affiliated to Para Olympic Committee of India as also to the Haryana Olympic Association which reflects participation of the petitioner in the Para Olympic Asian Games i.e. 2010 Para Olympic Asian Games and in which he had secured 5th position. Such recommendation is addressed to the Sports and Youth Affairs Department, Haryana recommending that the petitioner be granted points with regard to afore-noticed participation in accordance with the Haryana Sports Policy. Counsel has also referred to yet another recommendation made in favour of the petitioner dated 21.11.2017 (Annexure P-8) for Bhim Award by the Para Olympic Committee of India recognized by the Govt. of India and addressed to the Director, Department of Sports and Youth Affairs, Panchkula, Haryana.

Notice of motion.

On the asking of the Court, Mr. Siddharth Sanwaria, learned DAG, Haryana accepts notice on behalf of both the respondents and waives service. A complete copy of the writ paper book already stands furnished to learned State counsel.

Learned State counsel submits that in case the matter for Bhim Award for the year 2017 is still pending, a final decision thereupon would be taken as per the applicable guidelines/Sports Policy issued by the State of Haryana within a period of two months from today.

Statement of learned State counsel is accepted.

No further directions are required to be passed.

Petition is disposed of.