ANIL KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking quashing of the criteria adopted by the respondents for filling-up the post of Constable as reserved for the outstanding sports persons by advertisement dated 20.05.2018 (Annex.-5) and corrigendum dated 04.06.2018 (Annex.-6) on district level. Prayer has also been made to quash the condition inserted by respondent No.3 in corrigendum dated 04.06.2018 for selecting only a single candidate in each of weight/distance category in sports/games of individual and consequential relief.

(2.) It is, inter alia, indicted in the writ petition that the Director General of Police issued standing order dated 18.05.2018 (Annex.-2) providing for procedure for recruitment of constables, wherein it was provided that reservation of vacancies for outstanding sports persons of Rajasthan shall be 2% and in case of non- availability of the total eligible and suitable sports persons in a particular year, the vacancies so reserved for them shall be filled in accordance with the normal procedure and shall not be carried forward to the subsequent year.

(3.) It was also provided that the vacancies will be filled centrally by a Sports Recruitment Board as per the procedure laid down at Annex.-A from sports recognized by All India Police Sports Control Board, which inter alia included weightlifting. In Annex.-A to the standing order dated 18.05.2018, the selection process for sports persons was indicted, which provided for marks to be awarded based on the evaluation of sports certificate submitted by candidates, based on their level of representation i.e. international, national, inter-university and the rank obtained therein. For individual events, it was indicated that the candidates of each sport will be required to compete against each other in their respective weight category, if any and would be awarded marks based on the individual positions in the trials. The person standing 1st in the trial was entitled to 30 marks and those stands in subsequent positions like 2nd, 3rd and 4th were entitled to 28, 26 and 24 marks and so on. The process further indicated that the candidate was required to score at least 15 marks in individual event in the trial and that the merit list would be prepared district/unitwise on the basis of total marks obtained by the candidate with minimum of 40 marks.