(1.) THIS writ petition primarily seeks enforcement of guidelines framed by the respondent No. 1 for dispensation of financial assistance as well as recognition of National level Sports Federations ('NSFs' hereafter) contending that they are applicable and binding. A grievance is made that the respondent No. 2 herein - the Indian Hockey Federation ('IHF' hereafter) has been recognised and granted financial assistance under such guidelines and is bound to comply with the same and that it has failed to abide by the same.
(2.) THE writ petitioner has claimed that he is a member of the Jammu & Kashmir Hockey Association and was authorised to represent the Association at the respondent No. 2. On 29th January, 2002, the petitioner was elected as the Senior Vice President of the respondent No. 2 for the first time and his term of four years was expiring on 28th January, 2006. The petitioner has claimed that he was vitally interested and concerned with the manner in which the affairs of the Indian Hockey Federation were conducted.
(3.) THE petitioner made allegations of mismanagement and violation of the terms of the Government guidelines and filed the writ petition for the reason that the respondent No. 1 had failed to take any action thereon. A further grievance was made that the respondents were not abiding by the terms of the constitution of the respondent No. 2 and were perpetuating to convene an Annual General Meeting for the year 2003 -04 on 30th January, 2005 without circulating the relevant documents. A complaint dated 21st January, 2005 had been lodged in this behalf. Dissatisfied with the communications received, the petitioner protested by a letter dated 29th January, 2005 and again on 30th January, 2005 complaining the meeting of the violations of the constitution of the respondent No. 2. As his grievances were still not addressed, the petitioner made a complaint on 17th February, 2005.
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