SANJANA RAGHUNATH Vs. KARNATAKA EXAMINATION AUTHORITY

JUDGEMENT

(1.) Heard learned advocate Mr. M.P. Srikanth for the petitioner, learned advocate Mr. N.K. Ramesh for respondent No.1, learned advocate Mr. N. Khetty for respondent No.3, learned Additional Government Advocate Mr. M.N. Sudev Hegde for respondent Nos.4 and 5.

(2.) The petitioner is a chess player and has participated in various State/National and International Chess events. She has participated in the 32nd National U-13 Open and Girls Chess Championship 2018, the 7th National School Chess Championship 2018, the Asian Youth Chess Championship 2018, and the Common Wealth Chess Championship 2018.

(3.) It is stated that petitioner represented India in Asian Youth Chess Championship 2018 through All India Chess Federation and won Medal. It is the case that players participating in the Asian Youth Championship are through sponsorship by the All India Chess Federation.