MASTER ALBERICH ABHAY AAS Vs. ST. MICHEALS ACADEMY

JUDGEMENT

(1.) This Writ Petition has been filed seeking for a Writ of Certiorari, to call for records pertaining to the Circular dtd. 26/3/2024 issued by 2ndrespondent CISCE under CISCE Games and Sports - Rules and Regulation 2024 by way of Hand book with regard to CISCE National Boxing Championship to be held on 13/9/2024 and quash the same as arbitrary, illegal, discriminatory and in violation of Article 14 and 15 of the Constitution of India.

(2.) Mr.Ilambaharathi, learned counsel accepts notice on behalf of the 2ndrespondent. In view of the consent expressed by the learned counsel appearing for the parties, this writ petition is taken up for final disposal at the stage of admission itself.

(3.) The case of the petitioner is that, he is studying VIII standard at the 1strespondent school and the said school is affiliated to the 2nd respondent. The 2ndrespondent/CISCE affiliated schools are a close-knit group comprising about 2975 plus schools spread across every State and Union Territory in India and the 2ndrespondent conducts ISCE (X Std) and ISC (XII Std) board exam with regard to academics. CISCE also been conducting National School Sports and Games annually from 2018 for the school children with the object of identifying and nurturing talents in various sports and games including Boxing. They also provide a suitable platform and an opportunity to all children studying in their affiliated schools to showcase their talents and skills in the various sporting disciplines. Once identified, the next step is to play on a bigger stage and represent the 2ndrespondent/CISCE Council at the annual National School Games conducted by the School Games Federation of India (SGFI), the 3rdrespondent herein. In the last academic year 2023 - 2024, the petitioner had participated in the CISCE National Boxing Championship in the category of under 14 (50+kg) conducted by the 2nd respondent for their students, who are enrolled in their affiliated school only. Whileso, for this year, the petitioner was vigorously practicing for participating in the CISCE National Boxing Championship and the 1st respondent had forwarded the application of the petitioner to the 2nd respondent along with all credentials and was expecting to participate in the ensuing CISCE National Boxing Championship on 13/9/2024 at Jharkand in the category of under 14 (50 kg and above) and the petitioner had also been sponsored with the 50% of air ticket for the said CISCE National Boxing Championship by the 1strespondent. On 27/8/2024, the 1strespondent informed that the petitioner cannot participate in the CISCE National Boxing Championship as the notification issued by the 2ndrespondent is not having the category of 50 kg plus for the students under 14 years of age. In the impugned notification, boxing under 14 (boys) category - the weight 50 and above missing and the same is mentioned in under 14 (girls) category. Immediately, the petitioner wrote a mail dtd. 28/8/2024 to the respondents 2 and 3 pointing out the mistake and include his name in the list of participants. Since no reply was forthcoming, challenging the impugned notification, the petitioner has filed the present writ petition.