SACHIN Vs. STATE OF M.P

JUDGEMENT

(1.) THIS order shall dispose of two writ petitions being WP No. 9390/ 2003 and WP No. 9391/2003, as the facts in these petitions are identical. For the sake of convenience, the facts are borrowed from WP No. 9390/ 2003.

(2.) THE petitioner-Sachin Falak has approached this Court for issuance of directions to the respondents that since he was a distinction holder in the sport of Soft Ball and had participated in five National level competitions of the said sport, therefore, he be awarded Eklavya award by the State Government. The petitioner in support of his claim has relied upon the Rules framed by the State Government on June 23, 2001.

(3.) A rejoinder has been filed by the petitioner. In the said rejoinder, the petitioner has maintained that as a matter of fact, the State Government had itself awarded Eklavya award to one Amit Verma in the year 2001 for his participation in the Soft Ball and therefore it could not be suggested that the petitioner was not entitled to the Eklavya award for his participation in the Soft Ball. The petitioner has also disputed the fact that Soft Ball was not being played in the State and has pleaded various facts to show that the said sport was duly played in the State of Madhya Pradesh also.