AMIT KUMAR DHANKHAR Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS batch of three writ petitions involves a challenge to the inaction of a National Sports Federation (NSF) in the country i.e. Wrestling Federation of India (WFI) for not selecting Wrestling team for Commonwealth Games 2014 in accordance with the National Sports Code ( 'Code 'in short) as formulated by the Ministry of Youth Affairs and Sports, Government of India.

(2.) THE parties, more particularly, the respondents shall be referred to as per their position in the memo of parties in W.P.(C) No. 3914/2014, which would be, respondent No. 1 (Ministry of Sports), respondent No. 2 (Indian Olympic Association), respondent No. 3 (Sports Authority of India), respondent No. 4 (Wrestling Federation of India), respondent No. 5 (Mr. Vinod Kumar, Chief Coach).

(3.) THIS Court has purposefully, referred to the judgment in the aforesaid writ petition to show the relevancy/binding nature of the Code, at least, insofar as the respondent No. 4 (Wrestling Federation of India) and respondent No. 2 (Indian Olympic Association) are concerned. SPORTS CODE