PIL Case Details

This PIL is preferred challenging the illegal, arbitrary and high - handed action of opposit e parties (State of Odisha, Sports & Youth Services Department) in not providing proper and adequate facilities to boxing players of the state. This includes, the lack of a specific fund allotted to boxing, lack of proper training to interested candidates because of which several boxers of the state have left to other states for training, and the lack of a future plan to develop infrastructure for boxing. The petitioner prays that the opposite parties be directed to show cause as to why the vacant seats of boxing dis cipline in sports hostels shall not be filled up immediately, and as to why appropriate steps should not be taken to provide basic requirements to boxing candidates.