G S MANDER Vs. INDIAN OLYMPIC ASSOCIATION

JUDGEMENT

(1.) THE plaintiffs have filed this suit challenging the legality and validity of, and the mode and manner in which, the elections of the Execution Council of the Indian Olympic Association (hereinafter IOA, for short) were held' in the Annual General Meeting dated 15th November, 1992. THEy are also aggrieved by the amendments made in the constitution of IOA in .the meeting dated 30th November, 1991 in so far as they relate to passing of no-confidence motion against the office bearers of IOA and also in so far as they relate to relaxation of requirement as to majority for reelection to certain posts. Plaintiffs No.l and 2 were candidates respectively for the posts of Secretary General and Treasurer. Plaintiffs No.3 to 6 are Associations/Federations, who are member-units of IOA. THE IOA is a Society registered under the Societies Registration Act. It is also a national member of Inter National Olympic Committee. It has a Memorandum of Association, Costitution and Rules and Regulations, the relevant parts whereof shall be referred to hereinafter.

(2.) ACCORDING to the plaintiffs, Mr.B.P. Aditayan (defedant No.3) was elected President of IOA in the year 1987 and eversince then he has been able to manipulate retention of presidentship with him.

(3.) CLAUSE XIX of the Rules and Regulations of IOA has been extracted and reproduced hereinabove. It is very wide and sweeping. All unresolveddisputes of any nature whatsoever to which the member associations/ federation or the members are parties and all disputes if they be within the IOA itself are required, to be referred and adjudicated upon by means of arbitration (sic./read arbitrator) to be appointed in the manner contemplated by sub-CLAUSE (iii).