NARINDER MAHAJAN Vs. WRESTLING FEDERATION OF INDIA

JUDGEMENT

(1.) BY this petition preferred under Article 226 of the Constitution of India the two petitioners, namely Shri Narender Mahajan, Executive Member, Wrestling Federation of India (WFI) and Shri Dushyant Sharma (whose election as President of respondent No. 1/WFI has been set aside by this Court), seek issuance of a writ of certiorari and seek quashing the election of respondent No. 3 & 4 as the Secretary General and the Senior Vice President of respondent No. 1 -Wrestling Federation of India respectively on the ground that the same has been held in violation of the constitution of respondent No. 1. Further reliefs have been sought in consonance with this primary relief, i.e. to restraint respondents No. 3 & 4 from acting as the Secretary General and the Senior Vice President of respondent No. 1, and for direction to hold fresh election to the said posts. Learned counsel for the petitioners, on instructions, give up the prayer (e) made in the writ petition.

(2.) UPON issuance of notice, notice was accepted by respondent Nos. 1 to 3, and respondents No. 1 and 3 have filed their counter -affidavit.

(3.) THE Court has already set aside the election of the President of the WFI. On the same grounds ­ on which the said election was set aside, the petitioner is seeking the setting aside of the elections of the respondent No.3 Shri Raj Singh, Secretary General, Wrestling Federation of India and respondent No.4 Shri Hamza Bin Omar, Vice - President of the Wrestling Federation of India.