RAHUL MEHRA Vs. UNION OF INDIA

JUDGEMENT

(1.) Today, the court has the benefit of assistance by Mr. L.S. Singh, Joint Secretary, Ministry of Youth Affairs and Sports. He has handed over a one page chart purporting to be a Status Report of 5 groups of National Sports Federations (NSFs) which have been granted extension of time by the said Ministry, for complying with the Sports Code. According to the compilation, 15 NSFs have complied with the Sports Code, 6 NSFs have been granted exemption from certain provisions of Sports Code, apropos 3 NSFs Administrators have been appointed through judicial orders, 5 NSFs need to carry on minor amendments in their respective constitutions and lastly 17 NSFs require extensive amendments.

(2.) The petitioner submits that the said chart does not reflect either the entire or correct facts. He disputes its veracity. Further moment, he has handed over a 15 page tabular compilation, showing that at least 24 NSFs, namely, Weightlifting, Pencak Silat, Swimming, Cycling, Wushu, Kudo, Rifle, Atya Patya, Kayaking and Canoeing, Roller Skating, Table Tennis, Athletics, Boxing, Golf, Softball, Billiards and Snooker, Roll Ball, Sepak Takraw, Cycle Polo, Yachting, Chess, Yogasana and Shooting Ball, have super numerary posts/persons in the management or otherwise, positions which are not contemplated in the Sports Code. The copy of his compilation has been handed over to the learned counsel for the UOI and the officer. An updated copy of the same may be furnished to them by this evening. It will be for the respondents to consider the same.

(3.) The petitioner further states that Wresting Federation of India has not even submitted its constitution/Articles of Association to the Ministry, therefore it, like many other NSFs similarly placed, does not qualify for grant of any benefits or assistance or continuation of recognition as a NSF.