JAYASHREE TANAJI SALUNKHE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule, made returnable forthwith. Respondents waive service. By consent of the parties, heard finally.

(2.) The petitioner is before the Court being aggrieved by the impugned decision dtd. 3/10/2022, rendered by respondent no. 2-Deputy Director, Sports & Youth Services, Pune Division cancelling an eligibility certificate dtd. 15/3/2019 granted to the petitioner (being a meritorious sports person) whereby recognizing her to be eligible to avail the benefit of 5% reservation inter alia in the services of the State Government. The petitioner was granted such eligibility certificate as she achieved the runners-up trophy in the Inter-University Sports Competition of Agricultural Universities held in Tamil Nadu stands cancelled. By the impugned decision, the petitioner is deprived of the benefits of 5% reservation under the policy of the State Government under Government Resolution dtd. 1/7/2016. The substantive prayers as made in the petition are required to be noted, which reads thus:

(3.) It is the case of the petitioner that she is a student who has completed her graduation and post-graduation from the Mahatma Phule Krishi University, Rahuri, Ahmednagar. She is a Kabaddi player and has participated at the State and National level tournaments held in the State as also in different states. The petitioner in the month of February, 2016 (22/2/2016 to 26/2/2016) participated in the All India Agricultural Universities, Sports and Games Meet 2015-16 held at Tamil Nadu Agricultural University, Coimbatore and secured 'Runner-up' position in Kabaddi.