IRFAN AHMAD Vs. GOVERNMENT 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. Facts :

(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: I am to bring to your kind notice that the baseball game is an international discipline, recognised by the International Olympic Committee, Government of India and also Indian Olympic Association, having 145 country members. I am happy to mention here that majority of baseball players and officials are representing our country for the last so many years and brought laurels to our country and State. I therefore request you to kindly include baseball discipline also in the recognised list of A.P. Government, extending all benefits on par with its other recognised sports and games disciplines, by issuing G.O.

(3.) Yet again, the Andhra Pradesh Olympic Association by a letter dated 8.8.2001 addressed to the Hon'ble Minister for Higher Education requested to include the baseball game in the aforementioned category.