ALTAF HUSSAIN AND OTHERS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking direction to the respondents to consider the case of the petitioners for appointment on the post of Constable under the category of Outstanding Sports Persons in accordance with Explanation (iii)/(iv) to Rule 7C of the Rajasthan Police Subordinate Service Rules, 1989 ('the Rules, 1989') with all consequential benefits.

(2.) It is inter alia submitted by learned counsel for the petitioners that the petitioners participated in 61st National School Games 2015-16, wherein, in Football Boys U19, the petitioners achieved third position. The games were organised by the School Games Federation of India.

(3.) The respondents issued an advertisement dated 25/5/2018 for recruitment on the post of Constable. For the sport Football 11 posts were indicated. The petitioners applied for the post of Constable (GD) Non-TSP under the 'Outstanding Sports Person' category claiming the type of game as 'National'. The petitioners were issued admit cards for appearing in the screening scheduled on 31/7/2018, where after, a notice for verification of documents and games certificate was issued, wherein, the petitioners appeared before the respondents, however, it is claimed that the respondents have not considered the case of petitioners under the category of 'Outstanding Sports Person' without any valid reason and no communication for denial has been issued to the petitioners, though the petitioners submitted representations to the respondents.