RAGULA NARESH YADAV Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr. Baglekar Akash Kumar, learned counsel for the petitioners and Mr. A.Sanjeev Kumar, learned Special Government Pleader attached to the office of learned Additional Advocate General representing the respondents.

(2.) By filing this petition under Article 226 of the Constitution of India, petitioners have assailed legality and validity of G.O.Ms.No.74 of the Youth Advancement, Tourism & Culture (Sports) Department of the Government of Andhra Pradesh dtd. 9/8/2012 insofar it excludes para sports from the two percent (2%) reservation provided to sportspersons in direct recruitments to all Government Departments as an incentive to sportspersons.

(3.) Five petitioners have joined together and have instituted the present proceeding seeking the aforesaid relief. Though they suffer from various forms and degrees of disabilities, they are sportspersons playing different sports under the category "para sports".