DIYA CORREA Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioners have filed the present petition inter alia praying as follows: -

(2.) THE brief facts of the case are that the Asian Games at Incheon, South Korea are scheduled to commence from 19th September, 2014. The petitioners are sportspersons who aspire to participate in the sport of Yachting - "420 Class -under 19 age group" in the forthcoming Asian Games. The petitioners were selected by Yachting Association of India to participate in the aforementioned event as a part of the Indian Yachting Contingent.

(3.) APPARENTLY , the IOA and the Olympic Committee of Asia (OCA) cleared the names of the petitioners for participation as a part of the Indian Contingent. And, subsequently, Accreditation Cards were issued to the petitioners for participants in the games. In view of the petitioner's selection at the trials, they arranged for the boats and sailing equipment to be sent to the host country i.e. South Korea at a considerable expense. Since the arrangement for transporting the boats and sailing equipment takes about five to six weeks, the said boats/equipment were shipped in July, 2014.