SHUBHAM TEJWANI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) BY this petition, the petitioner seeks a direction to the respondent/State to conduct an enquiry about non- selection of the petitioner for participating in 10th National Level School Badminton Sports Meet held at Delhi and to punish the erring officials for dereliction in discharging their official duties. The petitioner further seeks a direction to the respondent authorities to consider the name of the petitioner as participant in the National Level Badminton Sports Meet held at Delhi and to grant him all consequential benefits and also grant compensation of Rs.50,000/- for illegally striking of his name from the list of selected players who were required to participate in National Level Sports Badminton Meet.

(2.) THE facts of the case, in brief, as projected by the petitioner, are that under School Education Department for encouraging social and cultural activities amongst students, the department organizes several sports meet at School, District, Division and State Level. Accordingly, Badminton Sports meet was organized by Directorate of Public Education for boys and girls under 14 years, 17 years and 19 years. THE participants were required to clear District level round and after that the winners in District level are allowed to participate in State level meet. THEreafter, the winners in the State level are permitted to participate in National Level Games to be held at Delhi.

(3.) SHRI Majumdar, learned counsel appearing for the petitioner, would submit that the impugned action of the respondent authorities in not selecting the petitioner to participate in National Level Game in School Level Badminton Sports is illegal, arbitrary and unsustainable in the eyes of law. The petitioner qualified in several sports meet conducted in District Level and State Level. Therefore, the petitioner cannot be deprived of his right to participate in National Level Badminton Meet. The selection of the respondent No.4 in National Level Games is absolutely illegal, as only to accommodate the respondent No.4, the name of the petitioner has been struck down. SHRI Majumdar, would next submit that in Government service, the participants in National Level Sports Meet are considered for appointment on the post of Sports Quota, therefore, the petitioner has been deprived from getting the said benefit also.