CHIRANTH BHARADWAJ S/O K R RAGHUNATH Vs. GOVERNMENT OF KARNATAKA REPRESENTED BY DEPT OF YOUTH SERVICES & SPORTS

JUDGEMENT

(1.) In both these writ petitions, the petitioners have called in question the conferment of 'Ekalavya Award' by the respondent-State Government, on persons arrayed as respondents i.e., non-official respondents. The awards pertain to the year 2012 in both the writ petitions. Since common questions arise in both the petitions, they are heard and decided together.

(2.) In W.P.No.38600/2013, Ekalavya Award for the year 2012, in the sporting event "Skating" has been called in question, while in W.P.No.39640/2013, the sporting event is "Swimming".

(3.) Sri B.S.Raghu Prasad, learned Counsel appearing for the petitioners in both the petitions would submit that the conferment of award in favour of the respondents is contrary to the guidelines issued by the State Government, in the matter of fixing criteria and eligibility, while conferring the Ekalavya Award.