M P TRIATHLON ASSOCIATION Vs. INDIAN TRIATHLON FEDERATION

JUDGEMENT

(1.) It is rather unfortunate and we feel that every Indian citizen would feel ashamed of the fact that not even one sports-person out of the huge population of 94 crores could find a place in the victory stand in the Olympic Games, 1996 held at Atlanta. Instead, all these Associations are busy in the Court proceedings and spending their spirit on the litigation instead of inculcating spirit of sports in the track and field. These cases are some instances of the deplorable state of affairs. But, it is heartening to note that all of them have agreed for the settlement of the disputes in terms of Rule XIX of the Indian Olympic Association Rules which reads as under:

(2.) In furtherance thereof the Annual General Body meeting of IOA held on November 29, 1995 decided as under:

(3.) In the light of the above decision, we direct the President of IOA to follow the procedure prescribed in Rule XIX referred to hereinbefore, in particular Clauses (i), (ii) and (iii) and appoint an Arbitration Board in terms thereof.