SOMVIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The point involved in this Writ Petition filed by Somvir against the State of Haryana and others, is akin to the one which has been discussed and adjudicated upon in Civil Writ Petition No. 4301 of 1985, disposed of separately today. As in the case of the Punjab Government, the Haryana Government also issued Letter No. 5441-2 G. S.-1-72/28901, dt. Oct. 18,1972 (Copy Annexure R-1), in regard to Reservation of Seats for outstanding Sportsmen in Technical/Medical Institutions and in service of the State Government. The impugned part of these Instructions runs as follows :

(2.) The sole contention by the learned counsel for the petitioner is that the division of games in two categories, i.e. Major Games and Minor Games as noticed above, is arbitrary and unreasonable apart from the fact that it creates anomalies and entails injustice to better Sportsmen. By way of elucidation, it is contended that if the above mentioned grouping is given effect to, a Sportsman who may have merely participated in any of the 'Major' games and without having attained any distinction at all, would get preference over a Sportsman who may have brought laurels to the country in an international competition of the so-called 'Minor' games. There is indeed substance in this argument. In the first place, there is no criterion on the basis of which it can be said as to whether a game is Major or Minor. If public enthusiasm can be a test for judging the popularity of the game, some of the Minor games may steal a march over the Major games. Furthermore, the popularity of a game may vary from place to place within the same region. Apart from this consideration, the choice of a game is a very personal matter of the Sportsman concerned and if the idea of sport is to enhance and maintain physical and mental health of the participant, his choice cannot and should not be circumscribed by limitations of grouping, with the mere aim of getting preference for admission in an Educational Institution or even in the service of the State Government. We are, thus, of the opinion that the grouping of Games into Major and Minor Games apart from being arbitrary, has no nexus with the object sought to be achieved by the impugned Instructions. Of course, it would be open to the State Government to prescribe a list of games which would be recognised for the purpose of determining whether a Sportsman would be eligible for being considered for the seats reserved for Sportsmen, but there would be no justification for sub-dividing the games into further categories as done in the impugned Instructions. It may be observed here that the other classifications contained in the Instructions have not been impugned before us. In any case, these classifications are otherwise quite reasonable.

(3.) There being no other point canvassed in this Writ Petition, the question now arises as to whether it would be appropriate to disturb the admissions of the private respondents made in the Government Polytechnic College on the basis of the impugned Instructions, at this stage. We feel that it would indeed incur great hardship upon the selected candidates i.e. Respondents 3 and 4, who must have by now gone through a substantial part of their curriculum. However, we issue Mandamus to the Respondent-State Government not to sub-divide the games in future, into separate categories as done in the impugned Instructions and treat all the prescribed games at par with each other, nor shall the State Government give precedence to Sportsman of any particular game over those of another game, except of course, on the basis of Grading contained in the impugned Instructions.