MUTHUKUMAR Vs. GENERAL SECRETARY, SWIMMING FEDERATION OF INDIA

JUDGEMENT

(1.) This writ petition has been filed, seeking to quash the impugned notifications of the 4th respondent dated 12.12.2017 under the caption "29th Tamil Nadu State Winter Aquatic Championship-2017" as well as the 5th respondent dated 15.12.2017 under the caption "South Zone Selection Trials-2017", which pertain to the selection process of the participants for South Zone Aquatic Championship. The petitioner also sought a direction to the 3rd respondent to conduct a consolidated/single/unique selection process for selecting the participants for South Zone Aquatic Championship.

(2.) Mr.M.Alagathevan, learned Special Government Pleader takes notice for the third respondent. In view of the disposal of this writ petition, notice to other respondents is dispensed with. By consent, this writ petition is taken up for final disposal at the stage of admission itself.

(3.) The facts leading to filing this writ petition are as follows: