IRFAN AHMED Vs. GOVT OF A P

JUDGEMENT

(1.) This appeal is directed against a judgment and order dated 3.9.2001 passed by a learned single Judge of this Court in Writ Petition No. 17451 of 2001 whereby and whereunder the writ petition filed by the appellant was dismissed.

(2.) The Higher Education Department of the State issued G.O.Ms.No.103 Higher Education (EC.2) Department, dated 15.7.2000 whereby and whereunder a pattern of priorities was directed to be followed for admission into Engineering colleges for 0.5% seats reserved for the Games and Sports from the academic year 2000-2001 onwards. Clause (3) of the said Government order identifies the games and sports which would fall in the said category. However, the Andhra Pradesh Olympic Association addressed a letter dated 25.8.2000 to the Secretary, Youth Advancement, Tourism, Culture, Sports Department, Government of Andhra Pradesh stating:

(3.) Coaching in districts: Apart from this, coaching facilities will be provided essentially covering all the selected disciplines in this policy in each district headquarters. The coaching will be given duly charging user fees, which shall be utilised for improving the sports facilities in the district. The performance of the coaches will be monitored by computerising the data of the trainees every month. Coaches will be given refresher training every once a quarter to keep them abreast of latest technology in sports performance and training. The training subjects shall include sports medicine and sports psychology. All universities will be requested to start degree courses in Sports Science covering Sports Medicine, Instrumentation, Bio-Mechanics, Human nutrition and exercise physiology. All coaches of SAAP will be encouraged to undergo the course. DSAs shall invite reputed sports persons with track records in Nationals and Internationals to work as part-time coaches in villages/towns of their choice, so that their example may inspire students. The cost of such honorarium, however, shall be covered by user charges.