Punjab-Haryana High Court
Ramandeep Kaur Brar vs State Of Punjab Etc on 8 August, 2016
Author: G.S. Sandhawalia
Bench: G.S. Sandhawalia
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.12751 of 2002
Decided on :08.08.2016
Ramandeep Kaur Brar
... Petitioner
Versus
State of Punjab and others
... Respondents
CORAM : HON'BLE MR.JUSTICE G.S. SANDHAWALIA
Present : None for the petitioner.
Ms. Lavanya Paul, AAG, Punjab
for respondents No.1 to 3.
None for respondent No.4.
G.S. Sandhawalia, J. (Oral)
The petitioner seeks issuance of proper sports gradation certificate by adding his achievement in the game of Shooting at XI G.V. Mavlankar Shooting Championship. The same was held from 03.12.2001 to 12.12.2001. The relief sought was for the purpose of taking admission in the engineering course, as per the sports merit, in view of the above benefit to be given for the academic session 2002 onwards.
The State in its defence has taken the plea that the said championship was a Pre-National Championship and, therefore, as per the certificate issued by the National Rifle Association, it has not been included as All India National Award.
No interim orders were passed in favour of the petitioner, at the time of notice of motion. A period of 14 years has expired, since the start of academic session 2002. Accordingly, the present writ petition has been rendered infructuous, as no necessary relief can be granted at this point of 1 of 2 ::: Downloaded on - 10-09-2016 23:06:13 ::: CWP No.12751 of 2002 -2- time and neither the petitioner seems to be interested to pursue the same.
Resultantly, the present writ petition is disposed of as having been rendered infructuous.
(G.S. SANDHAWALIA)
AUGUST 08, 2016 JUDGE
Naveen
Whether speaking/reasoned: Yes/No
Whether Reportable: Yes/No
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