RUPAL ANAND Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) The petitioner is an accomplished badminton player and she claims that she is ranked at serial no. 48 in the order of ranking maintained by respondent no.2 (Badminton Association of India hereafter 'BAI') in Women's Doubles Senior Players Category.

(2.) The petitioner has filed the present petition being aggrieved by actions of BAI and respondent no.3 (Jammu & Kashmir Badminton Association) in debarring the petitioner from participating in any National/International Tournaments pending further action against her.

(3.) The petitioner claims that she has been victimised on account of her making a complaint against the son of an important functionary of BAI.