V.VARSHITH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioner is before this Court calling in question an order dtd. 24/8/2015 issued by the 3rd respondent/Youth Services and Sports Department of the State Government in drawing up of guidelines for award/allocation of marks for participation under the National Championship on par with marks allotted for participation in Senior National Championship.

(2.) Heard Sri B. N. Suresh Babu, learned counsel appearing for the petitioner and Smt. Navya Shekar, learned Additional Government Advocate appearing for the respondents.

(3.) Sans details, facts in brief are as follows:- The petitioner claims to be a young roller skating player and further claims to have participated in junior and senior National, International and Asian Championships and has won gold, silver and bronze medals and accordingly appended plethora of documents to the petition to demonstrate his participation in such events. The 1st respondent/Department of Sports and Youth Services encourages development of games and sports in the State by giving recognition to those players who participate and win medals by conferring awards called Karnataka Ekalavya Award on those participants. The eligibility for enlistment in those awards and grant is dealt with in the guidelines issued by the State Government from time to time by way of orders. The guidelines depict allocation of marks for participation in junior level National Championship or senior level National Championship, as the case would be. The guidelines that held the field from 2010 are the guidelines of the year 2010 issued by the 1st respondent for conferring Ekalavya awards. The process depicted under the said order was the one that was carried forward for conferring such awards in the year 2010-2011. What comes about as new guidelines for the year 2015 is what has become the material for challenge before this Court in the subject petition in terms of the order dtd. 24/8/2015, the impugned order.