Umesh Uddhav Bangale v. State Of Maharashtra And Others

1. Heard. The Petitioner was selected by the respondent-MCGM for the post of worker from the sports quota of 5%. The certificate submitted by the Petitioner was sent to the Deputy Director, Sports and Youth Seva office, Amaravati for scrutiny.

2. There was no reply from the Deputy Director either to the MCGM or the Petitioner. The Petitioner, however, obtained copy of the letter dated 20 March 2019 under the Right to Information Act, 2005. This letter shows that the Petitioner is not eligible for the benefit under sports quota on the ground that “shooting ball” sports, in which the Petitioner has obtained certificate is not included either in Olympics or Asian Games or Commonwealth Games.

3. The Petitioner contends that sport “shooting ball” is not included in the Olympics, Asian Games or Commonwealth Games by the Government Resolution of the year 2016. He submitted that however he participated in the shooting ball games in the year 2013-14 and, therefore, the relevant GR applicable to his case is of the year 2008 under which the “shooting ball” sport was recognised for the purposes of reservation of 5% in services.

4. The learned counsel for the Petitioner then invited our attention to the communication dated 14 June 2008 [Exhibit-L] and submitted that certificates of candidates under the similar circumstances were sent for scrutiny.

5. On this point, however, the learned AGP seeks some time. Time granted. Stand over to 16th January 2020.

6. Issue notice to Respondent nos. 2 and 3