SORAB SINGH GILL Vs. UNION OF INDIA

JUDGEMENT

(1.) The main issue involved in the writ petition is as to whether an Overseas Citizen of India (hereinafter referred to as an 'OCI') is entitled to participate in international sports tournaments representing India. The petitioner's case is founded on the following factual background:

(2.) The petitioner born in USA on 19th August, 1987 returned to India at the age of one year and was throughout educated in India. Presently, the petitioner is studying in the third year of the five-year law course at Panjab University, Chandigarh. The petitioner's father is serving as Director General of Police in the State of Punjab.

(3.) On 9.4.2007, the petitioner was granted OCI status by the Government of India. The petitioner has also represented India in the Skeet Event in 4th International tournament in Junior World Shooting Event at SUHL Germany, World University Games, Bangkok, Thailand and he had also been selected as a member of the Indian team for Asian championship. He secured two gold medals in 11th Asian Shooting Championship held at Kuwait in 2007