MANIKA BATRA Vs. TABLE TENNIS FEDERATION OF INDIA

JUDGEMENT

(1.) The present petition, under Article 226 of the Constitution of India, has been preferred by a renowned Table Tennis player, presently ranked at world number 56 in Women"s Table Tennis, assailing the "Rules and Regulations for National Camp" issued by the respondent no.1/the Table Tennis Federation of India on 4/8/2021, which interalia mandate compulsory attendance of players at the National Coaching Camp organized by the said respondent, in order to be selected for international events.

(2.) At the outset it may be noted that though the petitioner has, by way of prayer (ii), sought a direction to the respondent no.1 to include her name in the contingent representing India at the upcoming 25th ITFF - Asian Table Tennis Championship, 2021 to be held from 28/9/2021 to 5/10/2021 at Doha; learned senior counsel for the petitioner submits on instructions that keeping in view the limited time left for the commencement of the aforesaid tournament, the petitioner now does not wish to participate therein and therefore, does not press prayer (ii) any further.

(3.) The petition is, therefore, now confined to seeking the following reliefs: