Manoj Karwasra vs State Of Rajasthan ...
2023 Latest Caselaw 5838 Raj

[2023:RJ-JD:25502]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7907/2021

Manoj Karwasra S/o Shri Ramlal Choudhary, Aged About 28 Years, Baba Road, Karwasro Ki Dhani, Via Gotan, Tehsil Merta City, District Nagaur (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Department Of Agricultural, Govt. Of Rajasthan, Secretariat, Jaipur.

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

3. The Secretary, Rajasthan Subordinate And Ministerial Service Selection Board, Jaipur.

                                                                 ----Respondents


For Petitioner(s)          :    None present
For Respondent(s)          :    Mr. M.K.S. Bhati



                      JUSTICE DINESH MEHTA

                                     Order

11/08/2023

1. By way of the present writ petition, the petitioner has

challenged the rejection of his candidature as an outstanding

sports person.

2. The petitioner has relied upon a Certificate of Participation

(Annexure-2) in the game of 'Atya-Patya' issued by Karnataka

Atya Patya Association at Bangalore.

3. Mr. Bhati, learned counsel for the respondents at the outset

submitted that neither Karnataka Atya Patya Association is a

federation registered with Indian Olympic Association nor the

game 'Atya-Patya' is a recognized sport.

[2023:RJ-JD:25502] (2 of 2) [CW-7907/2021]

4. Learned counsel relied upon the judgment dated 21.07.2022

passed by co-ordinate Bench of this Court in the case of Pooja vs.

State of Rajasthan & Ors. : S.B. Civil Writ Petition No.

5683/2022 and another judgment dated 21.07.2022 rendered in

the case of Harjinder Singh vs. State of Rajasthan & Anr. :

S.B. Civil Writ Petition No. 6286/2022.

5. Following the reasoning given in the judgment rendered in

the cases of Pooja (supra) and Harjinder Singh (supra), and

further because the petitioner has simply participated and not won

Gold or Silver Medal, this Court does not find any merit and

substance in the petition.

6. The writ petition is, therefore, dismissed.

7. Stay application also stands dismissed.

(DINESH MEHTA),J 256-Mak/-

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