RAJIV DUTTA Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) This petition by way of Public Interest Litigation has been filed raising the issue relating to the alleged illegal suspension of the Respondent No. 5 from participation in the competitions of Amateur International Boxing Association (AIBA) and the alleged failure of the Respondents 1 -3 i.e., Union of India, (Department of Sports), the Indian Olympic Association and Boxing India to challenge the said decision of AIBA.

(2.) The Respondent No. 5 is a Boxer who represented India in the 17th Asian Games conducted by AIBA at Incheon, Korea between 19.09.2014 to 04.10.2014. It is not in dispute that the respondent No. 5 had participated through Respondent No. 3/ Boxing India, an organization recognized by AIBA to represent the sport of boxing in India. Alleging discrepancies in the manner of operation of semi final match in which the Respondent No. 5 had participated and non -compliance of Olympic Charter and its Statute, the Respondent No. 5 along with her coaches was provisionally suspended by AIBA on 21.10.2014.

(3.) The present petition came to be filed on 05.12.2014 alleging that no guidelines are in place for settlement of disputes with International Sports Bodies and contending that it is necessary to ensure that clear guidelines are formulated for dispute settlement within the sports bodies that come under the jurisdiction of respondent No. 1.