RAHUL GORAKHANATH KADAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this petition under Article 226 of the Constitution of India, the Petitioners have challenged an order dtd. 16/2/2023, passed by the Maharashtra Administrative Tribunal, Mumbai (for short 'Tribunal') whereby the Original Application (O.A.) No.364 of 2021 filed by the Petitioners came to be dismissed, solitarily on the ground that game of powerlifting was not included in the Olympics, Common Wealth and Asian Games as per Government Resolution of 2016 for the purpose of granting 5% reservation to the sports person.

(2.) Brief facts are as under:-

(3.) It is on this backdrop that the Petitioners are before us today.