LAWS(DLH)-2018-7-148

VARSHA GAUTHAM Vs. UNION OF INDIA AND ORS

Decided On July 06, 2018
Varsha Gautham Appellant
V/S
Union of India And Ors Respondents

JUDGEMENT

(1.) The petitioner has filed the present petition, inter alia, praying as under:-

(2.) The petitioner claims to be one of the India's most prominent sailors. It is stated that she had won the Bronze Medal in 2014 Asian Games in Women's 29er event, alongwith Aishwarya Nedunchezhiyan. It is also stated that at the age of 16 years, she was the youngest Indian to win an Asian Games medal.

(3.) The petitioner is, essentially, aggrieved on account of not being selected to represent India at the ensuing Asian Games, 2018 in the event of 49er FX, Double Handed Women's Skiff. It is the petitioner's case that the Selection for the aforesaid event has not been carried out as per the "Selection and Nomination Policy Asian Games 2018" (hereafter referred to as "the Selection Policy") as published by respondent no.2 (hereafter "YAI"), which is the National Sports Federation for the Sport of Sailing.