NISCHAL GUPTA Vs. UNION TERRITORY AND ORS.

JUDGEMENT

(1.) IN this writ petition, the Petitioner is a sportsman and has excelled himself in the sport of Shooting. There are certain seats reserved for sportsmen in the Punjab Engineering College, Chandigarh and the Petitioner is staking his claim in the reserved category of sportsmen.

(2.) WHILE reserving the seats for the sportsmen, the College Authorities on the basis of the instructions issued by the U.T. Administration, which runs the College, certain sports disciplines have been mentioned and the sportsmen who have excelled themselves only in those sports disciplines are to be considered for admission against the reserved seats in that category. The game of Shooting has not been included by the Respondent -College. The grievance of the Petitioner is that as far as the game of Shooting is concerned that was being included in the sports category during the previous years and according to the learned Counsel for the Petitioner there are no justifiable reasons to exclude this sport this year. learned Counsel further submitted that according to the prospectus it had been mentioned that achievements in sports in the previous three years shall be reckoned for purpose of admission, and that being so atleast three years notice should have been given prior to excluding this game so that the sportsman like the Petitioner could switch over to some other game and seek admission in the reserved quota for sportsmen.

(3.) THE game of Boxing which was earlier there for admission to the Departments of the Panjab University was excluded for the Session 1989 -90. This was challenged in this Court in C.W.P. No. 9958 of 1990, which was dismissed on September 1?. 1989. Learned Single Judge observed as under: