NOVY GUPTE Vs. STATE OF J&K

JUDGEMENT

(1.) THE non selection of the -petitioner for MBBS Course in the Sports Category and selection of respondents No. 4 and 5 is subject matter of challenge in this petition.

(2.) PETITIONER submits that she is a Sports person, having outstanding Sports profile. According to her she has participated in number of events at National level. It is submitted that she was awarded certificate of merit for participation in sports events even at State level. According to the petitioner she is not only extraordinary sports person, but has good academic record to her credit. Further fact which is pleaded is that in terms of the Reservation Rules of 1996, there is a reservation for outstanding sports persons. This benefit is extended to those who fulfill the guidelines and the requirement of the Rules known as "Jammu & Kashmir Certification of Outstanding Proficiency in Sports Rules, 1996".

(3.) THE events which enable a person to have the advantage and benefit of the rules hereinabove are specified in the rules and more particularly in Rule 2 (A) (i). Petitioner submits that she was granted Silver Medal in Senior National Roller Scatting Championship at Faridabad in Dec.2000. For this reliance is being placed on Annexure -C. This certificate for facility of reference, which has been issued by the Sports Council Is being reproduced below: