NISHA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against non-inclusion of her name in the merit list for the post of Compounder/Nurse Junior Grade in the category of Outstanding Sports Person.

(2.) It is, inter alia, submitted by the counsel for the petitioner that the petitioner is in possession of Merit Certificate issued for the 29th National Shooting Ball Championship 2010-11 in which she participated as a player and in terms of the Advertisement, the petitioner is entitled for the benefits as Outstanding Sports Person. Further submission has been made that as the Shooting Ball Federation of India is an affiliated unit of the Rajasthan State Olympic Association and said Rajasthan State Olympic Association is affiliated to the Indian Olympic Association, the requirements of stipulation made in the Advertisement are fulfilled and therefore, rejection of petitioner's candidature as Outstanding Sports Person is not justified.

(3.) Learned counsel for the respondents made submissions that the Federation, which has conducted the championship, must be affiliated with the Indian Olympic Association and so-called Shooting Ball Federation of India's circuitous affiliation with the Indian Olympic Association through Rajasthan State Olympic Association can not be recognized and the respondents have rightly rejected the candidature of the petitioner as Outstanding Sports Person.