ASLAM SHER KHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is a former Olympian. He excelled in the game of hockey as a member of Indian Hockey Team in the 1976 Summer Olympics. He was also a prominent member of the Indian Hockey Team which won the gold medal at the 1975 Hockey World Cup. For many years thereafter, he is stated to have contributed to the advancement of the cause of hockey in India. As a senior player and as a concerned citizen, he desires that the management of the hockey in the country, be run according to the rules and the guidelines laid-down by the Government of India (GOI) through: i) Circular dtd. 20/9/1975 (hereinafter referred to as the 1975 Circular) ii) modified by letter of 14/8/2001 (the 2001 Guidelines) and iii) the National Sports Development Code of India, 2011 ("Sports Code"). He contends that there should be transparency in the affairs of the National Sports Federation (NSF) for hockey viz. Hockey India - R-2.

(2.) He is also concerned that the continued presence of certain persons as office bearers or otherwise in supernumerary posts or under not so innovative nomenclatures, such as Life President, Life Member and CEO is unwarranted and illegal, therefore, the same be struck down as not being in consonance with the Sports Code, as has already been held by this court in Mahipal Singh vs. UOI, 2018 SCC Del 10284.

(3.) The petition seeks the following specific reliefs: