KARAMJYOTI Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) The petitioner seeks quashing of the action of the respondent No. 1 and 2 i.e. Union of India and Sports Authority of India respectively in not selecting the petitioner for participation in the Rio Paralympic Games, 2016 and selecting respondent No. 4. Further, mandamus is sought to select the petitioner for participation in the upcoming Paralympic Games, 2016 "Discus Throw" and to re - conduct selection trials in a fair and transparent manner.

(2.) The contention of the petitioner is that the petitioner is a "Discus Throw" national para -athlete and has won two medals in Para -Asian Games, 2014. Because of her merit, the petitioner has won a "Quota" for the upcoming Rio -Paralympic Games, 2016 and is the first Indian female para -athlete to win such a Quota. The petitioner won the Quota on the basis of the International Paralympic Committee Athletics Marathon World Cup (London), 2016 method, one of the qualification systems prescribed by the Qualification Guide issued by the International Paralympic Committee for the Rio Paralympic Games, 2016. The petitioner in the International Paralympic Committee Athletics rankings over a 12 month period commencing from 01.04.2015 to 01.04.2016 ranks No. 5 in the world in the discipline of "Women Discus Throw". It is the contention of the petitioner that, as per the International Paralympic Committee Regulations, since the petitioner has earned the Quota, she alone has the right to be sent for participation in the upcoming Rio Paralympic Games, 2016.

(3.) Reliance is placed on the glossary to the Qualification Guide which defines slot allocation as under: -