ANIRUDDHA ASHOK SANKHPAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This appeal has been filed against the judgment and order dated 20th Nov., 2013 by which the writ petition filed by the appellant has been dismissed. The appellant claiming to be a sportsman has applied for appointment on the post of Lower Division Clerk/Office Assistant in the reserved category of sports in pursuance of advertisement dated 23rd April, 201 The appellant submitted his certificates for participation in Cricket in State Championship Competition. The certificates were forwarded by the competent authority for verification. After receipt of the report an order was issued on 9th May, 2013 by the Assistant Director, Directorate, Sports and Youth Services intimating that the appellant does not possess the requisite eligibility for the post of Group C or Group D. The offer of appointment given to the appellant was cancelled.

(3.) Being aggrieved by that, the appellant filed the writ petition. In the writ petition apart from challenging the order dated 9th May, 2013 the appellant has also challenged the Government Resolution dated 30th April, 2005 on the ground that it violates Art. 14 of the Constitution. The appellant has sought a direction to allow the appellant to resume his services with back wages. The High Court dismissed the writ petition. The High Court referred to the remarks in the report that the Tournament is not recognized by the Maharashtra Olympic Association or Indian Olympic Association.