SREEHARI Vs. UNIVERSITY OF KERALA

JUDGEMENT

(1.) This writ petition is filed by the petitioner seeking the following reliefs:

(2.) Basic material facts for the disposal of this writ petition are as follows: According to the petitioners, they are Karate Champions in various categories in District and State level Karate Championship conducted mainly by the Kerala Sports Council. During the year 2018, petitioners approached the Director, Department of Physical Education, University of Kerala to approve Karate in the list of approved sports items. However, the 3rd respondent was reluctant to include the same and further informed the petitioners that they will be included in the year 2019-2020. But, when petitioners approached the 3rd respondent with regard to inclusion of Karate in the approved list, it was informed that the department will never include the same under any circumstances. These are the basic back ground facts put forth by the petitioner to secure the relief specified above.

(3.) The University has filed a detailed statement, wherein the claims raised by the petitioners is stoutly denied. It is also pointed out that the University has not included Karate as an event for participation of the Inter university championships. There is no dispute for the petitioners also that Karate is a sports activity included by the University in the inter collegiate level as well as the Inter university level also by the Kerala University.