MANOJ KUMAR RANA Vs. SPORTS AUTHORITY OF INDIA

JUDGEMENT

(1.) The petition was filed impugning, (i) the order dated 14th August, 2015 of the respondent Sports Authority of India (SAI); and, (ii) the exclusion of the petitioner from ongoing camp organised from 29th July, 2015 to 20th September, 2015 for preparation of the International Competition scheduled in 2015 for Senior Men and Women National Gymnastics Coaching Camp at Indira Gandhi Sports Complex, New Delhi. Mandamus is also sought directing the respondent SAI to include the name of the petitioner as a coach in the ongoing camp.

(2.) Though the petition was filed without enclosing the impugned order dated 14th August, 2015 but when the same came up before this Court on 3rd September, 2015, notice thereof was issued. Counter affidavit has been field by the respondent SAI along with the copy of the letter, and not order, dated 14th August, 2015 of the respondent SAI and to which the counsel for the petitioner for the sake of expediency did not chose to file a rejoinder. On the contention of the counsel for the petitioner that the term for which the camp was being held was to expire on 20th September, 2015, the counsels have been heard finally on the petition at this stage itself.

(3.) The counsel for the petitioner has argued: