SHUBH GULATI Vs. UNION OF INDIA

JUDGEMENT

(1.) CM No. 15601/2014

(2.) THE petitioners are stated to be sportspersons who were selected by the Amateur Soft Tennis Federation of India (ASTFI) for participation in Soft Tennis events in the 17th Asian Games being held at Incheon. The petitioners have, inter alia, prayed as under: -

(3.) THE petitioners have referred to the entry form dated 29.10.2013 whereby the Indian Olympic Association (hereafter IOA) had entered the participation of India in the said sport. The learned counsel submits that this indicates a decision to include a team for the sport of Soft Tennis as a part of the Indian Contingent for the Asian Games, had been taken as early as in 2013. The learned counsel has further stated that coaching camps for preparation of the Asian Games were held with the sanction of respondent no.1 and in July 2014 a team comprising of the petitioners and two other persons were selected.