SWASTIKA GHOSH Vs. TABLE TENNIS FEDERATION OF INDIA

JUDGEMENT

(1.) The writ petition bearing W.P.(C) No.9488/2022 has been filed by the petitioner with the following prayers:

(2.) The writ petition bearing W.P.(C) No. 9490/2022 has been filed by the petitioner with the following prayers:

(3.) The sum and substance of the grievances of the petitioners is that their names have not been included in the final selection list by the Selection Committee and the Committee of Administrator despite fulfilling the selection criteria as laid down by the federation. The grievances of the learned counsels for the petitioners is that the process of the selection has not been adopted correctly and the persons who have been included in the list or being proposed to be sent to participate in the commonwealth game are much below in the ranking as compared to the petitioners before this court. The learned counsel for the petitioners have also challenged the credentials of the members of the Selection Committee on the ground that some of the members are who either themselves in person or their spouse are running the academy and therefore they should not entitled to be included in the selection committee. The plea of the petitioners is that their names should be included in the names of the panel to be sent for participating in the commonwealth games.