SECRETARY, TAMIL NADU OLYMPICS ASSOCIATION Vs. S.NITHYA

JUDGEMENT

(1.) The Writ Petitioner is an athlete, who has participated and won several medals at the State Level, South India Level in the event of Discus Throw and having personally experienced discrimination and maladministration of the Sport in Tamil Nadu approached this Court for the following reliefs:-

(2.) The Secretary to the Union of India, The Ministry of Youth Affairs and Sports, New Delhi; The Sports Authority of India; Athletic Federation of India; The Secretary to the Government of Tamil Nadu, Youth Welfare and Sports Development Department; Sports Development Authority of Tamil Nadu; Tamil Nadu Athletics Association; one C. Latha, Honorary Secretary of Tamil Nadu Athletics Association; The Secretary, Indian Olympic Association, are arrayed as the respondents.

(3.) The grievance of the petitioner is that, in spite of her performance and entitlement, she was denied entry to participate in the Open National Championships for the years 2017 and 2018, even though athletes who secure gold and silver medals will be automatically entitled to participate in the Open National Championships. On the other hand, the athletes who performed lesser were arbitrarily given a chance thereby discriminating and overlooking the petitioner.