SURESH KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) In the present civil writ petition, the petitioner has sought quashing of order dated 06.05.2015 (Annexure P-23) whereby the request of the petitioner for selection to Group-B post has been declined by respondent No. 2.

(2.) Brief facts of the case are that petitioner is an eminent player of International Kabaddi Team of India and is permanent resident of Haryana. The date of birth of petitioner is 19.04.1971 while that of respondent No. 5 is 30.09.1970. The petitioner had won four gold medals in International Kabaddi Championship, held at Colombo, Sri Lanka from 28.04.2000 to 30.04.2000 (Annexure P-3). Further the petitioner had won gold medal in 9th SAF games held at Islamabad, Pakistan from 29.03.2004 to 08.04.2004 (Annexure P-4). Subsequently the petitioner won various medals and participated in many competitions, as per Annexure P-5 to Annexure P-7. Petitioner was also honoured with Rajiv Gandhi Award on 20.08.2007 for his outstanding contribution to Kabaddi (Annexure P-8). Petitioner had also completed the diploma course in Sports Coaching from July, 2007 to May, 2008 in Kho-Kho/Kabaddi from Sports Authority of India, Netaji Subhas Sourthern Centre, Banglore (Annexure P-9). In the year 2009, the Government of Haryana farmed a Sports policy-2009 to pass the benefits to eminent sports person and there is nothing mentioned about age limit for selection of sport persons under this policy (Annexure P-10). Accordingly, the petitioner applied for a suitable job as per his eligibility on 21.12.2013, as per Sports Policy-2009 (Annexure P-11)

(3.) The petitioner sent various reminders, applications etc for suitable job (Annexure P-12 to P-15). Thereafter, Government of Haryana made some amendments and a new sports policy as per notification dated 20.08.2013 has been announced and the petitioner was fully eligible as per this policy as well. The Sports Policy-2014 is annexed as Annexure P-16. The petitioner filed RTI for providing details of appointments made under the sports policy of Government of Haryana (Annexure P-17). The petitioner then again forwarded application dated 24.08.2014 to the Chief Secretary, Government of Haryana for suitable job (Annexure P-18). In reply to Annexure P-16, vide letter dated 17.09.2014, names and details of 42 sports persons appointed had been provided (Annexure P-19). A legal notice dated 05.11.2014 was then sent by the petitioner to respondent Nos. 1 and 2 by registered post.