MINOR S SATISHCHANDRAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE prayer in the writ petition, which is very widely couched, runs as follows: To issue a writ of certiorarified mandamus or any other appropriate writ or order calling for the records that culminated in the selection of students for Free Seats in First Year B. E. course under Sports category for 1993-94 and quash the same and direct the respondents to select the petitioner for First Year B. E. course either in P. S. G. College of technology or R. E. College Trichy, where there is much scope for continuing his career in Basket Ball or in any other Government College under the category of free Seats under Sports Category for the year 1993-94.

(2.) THE facts in brief are as follows: According in several sports events including those of All india and State Level Tournaments for which participation certificates were not issued. THE petitioner represented his school Basket Ball Team and played in the All India Gerhard Fisher Open Basket Ball Tournaments conducted by the i. I. T. Madras, in the years 1989, 1990 and 1992. THE petitioner was the Captain of his school basket ball team which came upto the quarter finals in the P. S. G. College of Technology, Coimbatore in 1992. THE petitioner also represented his school Super Senior Team which emerged winners in the South Madras Zonal Basket Ball Tournament 1991-92. THE petitioner represented his school basket ball team in a number of tournament during 1989-90 to 1992-93. He has received a number of certificates, gold medals and cups in various sports and games activities.

(3.) THE 2nd respondent filed a detailed counter affidavit with annexures. It is stated therein that the committee scrutinised the applications and ranked the candidates and since the special reservation is for promoting'sports'the performance of the candidates alone was considered for the purpose of ranking as done in the previous years and neither the community nor the marks was considered, and only according to the evaluation of certificates in'sports'submitted by the applicants, selections were made under the special category. THE petitioner was placed in the 38th rank and hence he was not selected under the special category because of his lower ranking in either categories. It is further stated in the counter that the very purpose of ear-marking under the Special category in sports is to encourage eminent sportsman to secure admission in the professional colleges.