SHIVANI BHARTI Vs. ADDITIONAL CHIEF SECRETARY

JUDGEMENT

(1.) The process of appointment to Group 'C' and Group 'D' posts was initiated by the State by an advertisement dated 25.6.2015. The advertisement and the process has been initiated to provide appointment to outstanding sport persons. The petitioner has applied on 16.7.2015 as the last date for receiving applications had been extended up to 15.2.2016 by a corrigendum which is enclosed as Annexure 2.

(2.) Appointment was to be as per the provisions contained in the Bihar Outstanding Sports Persons Appointment Rules 2014 (hereinafter referred to as "2014 Rules"). The Rules are meant to provide for appointment to outstanding sports persons who have certain qualifications specified in the Rules itself. The claim of outstanding sports persons under 2014 Rules has been prioritised based on merit. Assessment of merit is based on the participation of the applicant in games at various level from National Junior Championship up to the Olympic Games as also the position obtained in the games. The 2014 Rules provides the manner of assessment of inter se merit of the various applicants claiming to be outstanding sports person. One of the essential requirement is participation in specified competition/events and in support of this requirement candidates were required to submit certificates. Provisional merit list and merit list thereafter was required to be prepared on the basis of achievement in different competition as per the marks prescribed for the different categories of games/competitions contained in Schedule 2 of the Rules.

(3.) The admitted fact is that petitioner has submitted three certificates in support of her claim for being an outstanding sport person in the sport of Boxing. The certificates were issued by the Indian Amateur Boxing Federation (in short "IABD"):