AMEER ALI Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner is a member of the second respondent, the Palakkad District Rifle Association. He was suspended by Ext.P7 order and was later issued Ext.P9 memo of charges. He filed his reply by Ext.P10. An enquiry was conducted into the misconducts alleged against him and finally the Disciplinary Committee submitted Ext.P13 report. It is at that stage, this writ petition has been filed, with the prayer to declare that the proceedings initiated against him are without jurisdiction and to restrain the second respondent from proceeding against the petitioner.

(2.) THE second respondent, the Palakkad District Rifle Association is a society registered under the Travancore- Cochin Literary, Scientific and Charitable Societies Act, 1955. The Memorandum of Association and Rules and Regulations of the second respondent are Ext.P2.

(3.) HE also contended that the Association is getting grant in Aid from the State. Further, it was also submitted that members of the second respondent are eligible for the relaxation as provided in Section 3(3) of the Arms Act. Counsel also contended that in terms of the provisions of the Kerala Sports Act, the second respondent is entitled to have its elected representative as a member of the District Sports Council. These facts, according to the learned counsel for the petitioner, satisfy the tests laid down by the Apex Court to render the second respondent an other authority amenable to the writ jurisdiction of this Court.