RAJEEV P.J. Vs. STATE OF KERALA

JUDGEMENT

(1.) All these writ petitions relate to same set of facts and are hence heard together and disposed of by a common judgment. The parties and exhibits are referred to in this judgment as they are described/marked in W.P.(C) No.13077/2024 unless otherwise specified, for convenience.

(2.) The petitioner in W.P.(C) No.13077/2024 is a former Player and Captain of the Kerala State Hockey Team. "Kerala Hockey" is a State Level Hockey Sports Association. According to the petitioner, the Kerala Hockey's Governing Body is functioning illegally and arbitrarily and the members thereof are not entitled to occupy their respective posts. Considering the complaints raised from various quarters, the Kerala State Sports Council constituted an Enquiry Committee.

(3.) The Sports Council accepted the enquiry report drafted by the Committee without conducting proper hearing. The petitioner urged that constitution of the Governing Body of the Kerala Hockey is not in terms of law. The petitioner therefore prayed that Ext.P5 proceedings dtd. 14/12/2023 be set aside to the extent it refrains from allowing the representations submitted by the petitioner. The petitioner further sought to direct the Sports Council to pass orders on Exts.P1 and P2 representations within a time frame. The petitioner also sought to direct the Sports Council to conduct a fresh election to the Governing Body of the Kerala Hockey.