MEENA Vs. STATE OF RAJASTHAN AND OTHERS

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the non-inclusion of Hokey (Women) in the category of candidates to be considered against the reserved posts for outstanding sports persons in Constable Recruitment 2018.

(2.) It is inter alia claimed in the writ petition that the petitioner participated in Women's National Hockey Championship held from 9th-12th January, 2005. An advertisement dated 25/5/2018 for appointment on the post of Constable (General Duty) as well as other posts was issued as Constable Recruitment 2018; 2% horizontal reservation for outstanding sports persons of State has been provided. Further, it is indicated in the advertisement that sports persons in relation to games recognised by All India Police Sports Control Board ('AIPSCB') only would be selected and games therein have been included, however, the respondents have not reserved any vacancy for women in Hockey. The petitioner applied pursuant to the advertisement by way of online application in OBC category as an outstanding sports person, admission card was issued and the petitioner has participated in the written examination, however, candidature of the petitioner in the sport Hockey (Women) was not considered.

(3.) It is submitted that action of the respondents in not including the sport Hockey (Women) for the purpose of reservation for outstanding sports person is arbitrary.