Sahil Pathania Petitioner v. State Of Punjab And Others S

G.S Sandhawalia, J. (Oral):— The petitioner seeks a direction to the respondents to issue the appointment letter of the ASI from Sports Quota as per the advertisement dated 26.03.2010 (Annexure P-9). As per the said advertisement, on the basis of which the petitioner seeks the relief of appointment as ASI being a serving constable is on the strength of his achievements in the sport of Judo.

2. The perusal of the advertisement dated 26.03.2010 would go on to show that there is one post for ASI, male and Judo and is one of the games in which the candidates can apply. The eligibility regarding the proficiency in the games is mentioned in Clause-4 of the abovesaid advertisement, which reads as under:-

“4. Eligibility with regard to Games:-

(i) Candidate should have won a gold medal in National Championships/National Games/All India Police.

(ii) Candidate should have won Asian Track & Field in SAF Games and should have won a silver gold in Commonwealth Championships.

(iii) Candidate should have won bronze in Asian Games, World Cup and Commonwealth Games.”

3. The defence of the State is that the petitioner does not fulfil the abovesaid criteria, as he had only participated in the said games and had only 2 Gold Medals in the National Level All India Police Competitions.

4. Nothing has been brought to show that the petitioner has excelled at the Asian Level or at the World Cup or at Commonwealth Games and it is the own case of the petitioner that he is only a participant as such, as per Annexure P-8.

5. In such circumstances, once the petitioner does come within the ambit of an exceptional sportsman, who has excelled in the field at the Asian Level or International Level, no case for consideration is made out for appointment to the post of ASI as prayed for. Thus, no mandamus can be issued for necessary directions.

6. Accordingly, the present writ petition stand dismissed.