Hemant Sharma vs State Of Rajasthan
2021 Latest Caselaw 2310 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 15412/2019

Hemant Sharma S/o Shri Bal Kishan Sharma, Aged About 29 Years, By Caste Brahmin, Resident Of Pratibha Nagar, Ward No. 42, Behind Badrinarayan Temple, Churu (Raj.)

----Petitioner Versus

1. State Of Rajasthan, Through Secretary Cum Commissioner, Rural Development And Panchayati Raj Department, Secretariat Jaipur.

2. The Principal Secretary, Department Of Personnel, Government Of Rajasthan, Secretariat, Jaipur.

3. The Chief Executive Officer, Zila Parishaad, Churu.

----Respondents

For Petitioner(s) : Mr. Hanuman Singh Choudhary For Respondent(s) : Mr. Utkarsh Singh for Mr. Sunil Beniwal, AAG

JUSTICE DINESH MEHTA

Judgment

28/01/2021

1. The petitioner staked candidature for the post of LDC under

the category - outstanding sports person; as the respondents

refused to consider him as an outstanding sports person, for which

he has approached this Court through this writ petition.

2. In support of his claim, the petitioner has enclosed a

certificate - 1st Senior National Cricket Championship 2008-09,

which was held under the aegis of the Cricket Council of Rajasthan

and Modern Baby Happy Senior Secondary School.

(2 of 2) [CW-15412/2019]

3. A reply to the writ petition has been filed, interalia,

highlighting that the body, which has organized the cricket

tournament is not a national level recognized federation.

4. Mr. Hanuman Singh Choudhary, learned counsel for the

petitioner was not in a position to satisfy that the federation,

under whose aegis, the petitioner has participated in cricket

tournament, is a recognized federation.

5. In view of the aforesaid, this Court does not find any

substance in the present writ petition.

6. The writ petition is, therefore, dismissed.

7. Stay petition also stands dismissed accordingly.

(DINESH MEHTA),J 5-Ramesh/-

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