ANISH DAS TALUKDAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The present petition has been preferred by two players in the sport of Taekwondo, seeking a direction to the respondent no.1/ Ministry of Youth Affairs and Sports and to the respondent no.2/ Indian Olympic Association (IOA) to conduct elections for the Executive Committee of the Taekwondo Federation of India as per the electoral college prepared by the Hon'ble Mr. Justice R.S.Sodhi (Retd.) on 4/5/2016, in compliance of this Court's order dtd. 13/3/2016 passed in W.P.(C) 2753/2016.

(2.) The record shows that during the pendency of the present petition various interim orders have been passed from time to time and the memo of parties has been amended on account of some additional parties being added as respondents.

(3.) Today, after arguing the matter at some length, learned counsel for all the parties, except learned counsel representing respondent no.6/India Taekwondo, are at unison that the petition be disposed of by directing fresh elections of the Taekwondo Federation of India to be expeditiously conducted under the supervision of a Court Commissioner-cum-Returning Officer appointed by this Court, on the basis of the electoral college prepared by Justice R.S.Sodhi (Retd.), as amended at the time of the last election held pursuant to the notification dtd. 1/6/2016. Insofar as the respondent no.6 is concerned, Mr.Baruah appearing on behalf of the said respondent submits that since Taekwondo India has no connection with the Taekwondo Federation of India, he has no role to play in the elections of the said federation and therefore cannot oppose the said prayer made by the parties.