XYZ Vs. UNION OF INDIA

JUDGEMENT

(1.) THE present petition has been filed by unidentified petitioners, who are stated to be squash players. The grievance of the petitioners is with regard to selection of the men's squash team for participation in the "World University Squash Championships " 2014", which are scheduled to be held in India from 01.09.2014 to 07.09.2014.

(2.) ACCORDING to the petitioners, the information with regard to the selection trials had not been widely publicised and it was contended that the squash players were not aware of the trials for selection that were held in July 2014. The petitioners also challenged the selection of the Indian contingent on the ground that Mr. Harinder Sandhu and Mr. Ravi Dixit who are stated to have been selected, are not eligible as per the relevant rules.

(3.) IT was further contended by the petitioner that the information with respect to the selection trials did not reach the concerned players in time because respondent no.3 (hereinafter referred to as 'AIU') had circulated the said information on 26.06.2014. It was contended that most of the universities were either closed for summer vacations or were involved in the admission process during the month of June. The learned counsel for the petitioners referred to minutes of the 25th Annual Sports Committee Meeting held on 18.03.2014 which indicated that the Committee had decided to hold the open selection trials at Chennai in the month of July 2014. It was submitted that since the decision to hold open selection trial was taken on 18.03.2014, the information regarding the same ought to have been circulated and disseminated immediately, thereafter. The learned counsel contends that the process as adopted by the respondents was not transparent and was adopted with the view to support the candidature of sportsmen who had already been pre -selected.