PRASANTA KARMAKAR Vs. PARALYMPIC COMMITTEE OF INDIA

JUDGEMENT

(1.) The instant writ petition has been filed under Article 226 of the Constitution of India challenging the Order dtd. 7/2/2018 passed by Respondent No.1/Paralympic Committee of India suspending the Petitioner herein from participating and him being sponsored in any sports event organized by the Respondent No.1 for a period of three years w.e.f 20/1/2018 and directing that recommendations be made to the Haryana Sports Department, where the Petitioner is working, to take strict disciplinary action against him. The Petitioner is an Arjuna Awardee and is a commonwealth and Asian Games medalist swimmer. The Petitioner was also appointed as a swimming team coach for 2016 Rio Paralympic Games. The Respondent No.1 is Paralympic Committee of India (PCI) which is the body interested in the activities of organizing State and National level sports meet for the disabled.

(2.) Shorn of unnecessary details, facts leading to the filing of the instant writ petition are as under:

(3.) Challenging the aforesaid Order dtd. 7/2/2018 passed by the Respondent No.1/PCI, the Petitioner has filed the instant writ petition with the following prayers: