RAMANDEEP SINGH MATTU Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This Letters Patent Appeal has been filed by the appellant against the judgment dated 12.12.2012 passed by learned Single Judge of this Court in CWP No.15646 of 2012, whereby his claim for recognising Taekwondo sport in the Sports Gradation category was rejected.

(2.) Briefly, the facts necessary for adjudication of the controversy involved herein, as narrated in the appeal may be noticed. The appellant is a sportsman and is playing Taekwondo. He even participated in various championships at National and International level and won medals. He applied to Punjabi University, Patiala for B.Tech. Course. The reservation for sports persons was 2% of the total seats. The candidate was required to submit Gradation certificate issued by Director Sports. The appellant was denied the said certificate on the ground that the Taekwondo sport was not recognised by the State Government. The appellant approached the respondent authorities but having received no response, he filed writ petition in this Court. Vide order dated 12.12.2012, impugned herein, the said writ petition was dismissed by learned Single Judge of this Court. Hence the instant appeal.

(3.) The solitary contention raised by learned counsel for the appellant is that non-inclusion of Taekwondo sport in the Sports Gradation category by the State was arbitrary and a direction may be issued to the respondent-authorities in this regard so that benefit of reservation in the sports category could be available to the appellant.