ATHLETICS FEDERATION OF INDIA Vs. CHITRA P. U.

JUDGEMENT

(1.) The Athletics Federation of India ("the Federation" for short), the 2nd respondent in the writ proceedings, is in appeal against the interim order dated 28/07/2017 in W. P. (C) No. 24620 of 2017, passed by the learned Single Judge. The writ petitioner is the 1st respondent herein.

(2.) We have heard the learned Senior Counsel for the appellant and the learned counsel for the writ petitioner and with their consent are disposing of this writ appeal at this stage itself.

(3.) A writ petition was filed by the 1st respondent / writ petitioner, a young national level athlete who had displayed her potential at various venues. Her claim was that though she had qualified for the International Association of Athletic Federation World Championship ("IAAF World Championship" for short) to be held at London from 04/08/2017 to 13/08/2017, she was arbitrarily left out from the team selected to represent India. She claimed that recently in the Asian Athletic Championships held at Bhubaneswar from 06/07/2017 to 09/07/2017, she was the gold medalist in 1500m race, which automatically qualified her as the Area Champion. But for unknown reasons, she was left out.