SEETA RANI Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner has filed this petition under Articles 226/227 of the Constitution of India with direction to declare the Sports Policy of May, 2018 and 15.11.2018 (Annexure P-12) framed by Haryana Government as ultra vires to the Constitution of India and not applicable to the petitioner who is already having Sports Gradation Certificate on the basis of the previous policy dated 30.11.1993 (Annexure P-11), with further direction to appoint the petitioner as Librarian, she being eligible sports person.

(2.) The case of the petitioner is that she is a football player and she participated in various tournaments. The copies of the sports certificates received by the petitioner are attached with the petition as Annexure P-6 (colly). On the basis of her achievements, she got B-1 certificate (Annexure P-9) from the Department of Sports and Youth Affairs, Haryana. When the petitioner got silver medal in All India Competition, she was given B-A certificate by the aforesaid department. Haryana Staff Selection Commission advertised 45 posts of Librarian vide advertisement dated 20.7.2019 (Annexure P-10). The petitioner applied for the said post under BCA category being Eligible Sports Person (ESP) on the basis of Sports Gradation Certificates issued to her by the Sports Department under the previous policy (Annexure P-11). The plea of the petitioner is that her case for appointment, be considered in the light of the Sports Policy dated 30.11.1993 (Annexure P-11) and not under the new sports policy of 2018, which has been challenged by her.

(3.) We have heard the counsel for the petitioner.