Delhi High Court - Orders
Globalised Compaign Welfare Society vs Union Of India & Ors on 7 September, 2022
Author: Satish Chandra Sharma
Bench: Chief Justice, Subramonium Prasad
$~10.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 10766/2022 and C.M. No. 31269/2022
GLOBALISED COMPAIGN WELFARE SOCIETY..... Petitioner
Through:
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr. Vineet Dhanda, CGSC with
Ms.Avshreya Pratap Singh,
Mr.Vedansh Anand & Mr. Abhishek
Singh, Advocates for Respondent
No.1/ UOI.
Mr. Rajnish Kumar Jha, Advocate for
Respondent No.2/ SAI.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 07.09.2022
1. The Petitioner before this Court, i.e. Globalised Compaign Welfare Society (NGO) has filed the present Writ Petition as a Public Interest Litigation (PIL) praying for the following reliefs:
"(a) Direct the Respondents to complete the selection process on the basis trail conducted on 26.05.2022 for selection of Judo National Senior Player for upcoming Common Wealth Games 2022, within two days from today ;
(b) To issue a Writ of Mandamus or any other writ, order or direction to the Respondents to select the candidates on the basis of trail conducted on 26.05.2022 for selection of Judo Signature Not Verified Digitaaly Signed By:BHUPINDER SINGH ROHELLA Signing Date:13.09.2022 17:19:39 National Senior Player for upcoming Common Wealth Games 2022.
(c)Any other relief/order / direction as the Hon'ble Court may deem fit and proper"
2. The aforesaid relief clause would show that the petition was filed for the purpose of selection of Judo National senior players for the Commonwealth Games - 2022.
3. Learned Counsel for the Respondents have informed that the Commonwealth Games - 2022 are already over, rendering the petition as infructuous.
4. The petition stands disposed of as such.
SATISH CHANDRA SHARMA, CJ SUBRAMONIUM PRASAD, J SEPTEMBER 7, 2022 B.S. Rohella Signature Not Verified Digitaaly Signed By:BHUPINDER SINGH ROHELLA Signing Date:13.09.2022 17:19:39