SARIKA KUMARI Vs. UNION OF INDIA

JUDGEMENT

(1.) When the matter was listed on 12/9/2022, the learned counsel for the petitioner on instructions had stated at Bar that the petitioner herein falls under the same category as Ms. Neha Jadhav, the petitioner in W.P.(C) 12056/2022 " Neha Jadhav Vs. Union of India and Ors.". As such, the learned counsel for the respondents was directed to seek instructions as to if the case of the petitioner is different from that of Ms. Neha Jadhav, which has already been allowed by this Court vide order dtd. 5/9/2022.

(2.) When the matter was listed before us today, the learned counsel for the respondents submitted that as per respondents assessment of the two, Ms. Neha Jadhav was the better suited candidate. He has further submitted that though both Ms. Neha Jadhav and the petitioner herein were initially shortlisted, however, only Ms. Neha Jadhav was recommended for the 60th Diploma Course in Sports Coaching for Session 2022-2023 for Netaji Subhash National Institute of Sports, Patiala, and consequently she was detached from the battalion.

(3.) Learned Counsel for the respondents further submits that the criteria for shortlisting the names for NIS diploma are that in events in which more than one player is found eligible only one may be sent in the said event and if a lady is also found eligible then the name of one male and one female can be considered.