RADHEY SHYAM SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) UNDER the Sports Quota the petitioner was enrolled as a Constable with BSF in the year 2002. In the same year he competed at the All India Police and Central Para Military Forces Sports Event and won a bronze medal in the 4 km. cross country run and was a part of a relay team which secured a Gold Medal.

(2.) THE grievance in the writ petition is that whereas Ct.Ranjit Singh, who was also a part of the relay team which secured a Gold Medal, was promoted under the Sports Quota, the petitioner was not. Thus, the petitioner prays that a mandamus be issued to promote him under the Sports Quota.

(3.) WE have perused the relevant record produced before us which would reveal that even Ct.Ranjit Singh had won a bronze medal in the cross-country run, as did the petitioner, and needless to state as admitted by the petitioner, both of them were a part of the same team which won a Gold Medal.