RAHUL MEHRA Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner seeks certain directions and an early hearing of the petition as well as the pending applications. This Court notices that despite directions in CM APPL.12612/2013 made on 30.09.2013 requiring the Union of India to respond on specific issues, the affidavit has yet not been filed. In case, the said affidavit is not on the record by the next date of hearing, the Secretary of the Ministry concerned shall be present in the Court on that date.

(2.) THE Union of India shall file a further affidavit on the issues raised in the present application. These include: -

(3.) THE existing Regulations and constitution of the IOA permits what appears to be a glaring imbalance. For the purpose of voting at two positions within the Executive Council, for instance, the National Sports Federations are entitled to three votes, the State Olympic Association is entitled to two votes and the athletes and sports persons are entitled to one vote each as are the representatives of Services Federations [Article 10 (a) of the latest IOA constitution as amended on 8.12.2013]. This too tends to confer disproportionate influence and power in the hands of those who have been in the administration and entrench it for considerable periods of time and at the same time disempowers athletes and sports persons who are marginalised in the decision making and electoral process.