LAWS(DLH)-2019-7-120

DELHI AND DISTRICT CRICKET ASSOCIATION Vs. VINOD TIHARA

Decided On July 02, 2019
DELHI AND DISTRICT CRICKET ASSOCIATION Appellant
V/S
Vinod Tihara Respondents

JUDGEMENT

(1.) Fao 62/2019, CM APPLs. 7284/2019 and 7286/2019

(2.) The reference to the learned Ombudsman was made apropos certain allegations of misdemeanour by respondent no.1. In his decision dated 05.12.2018, the learned Ombudsman (a distinguished former Judge of this Court as well as former Chief Justice of Jammu & Kashmir High Court) held the said respondent guilty of indiscipline and misconduct which was detrimental to the interest of DDCA. He has observed as under:

(3.) The learned Senior Advocate for the appellant submits, that pursuant to the aforesaid findings, respondent no.1 was issued a Show Cause Notice on 20.12.2018, to show why he be not expelled from the membership of DDCA.