KERALA HOCKEY Vs. KAL LEONAL PINHERO

JUDGEMENT

(1.) The writ petitions from which these writ appeals arise, relate to the election held to the administration of "Kerala Hockey", a Society registered under the Societies Registration Act.

(2.) The National Sports Code, 2011, provides for recognition of National Sports Federations. There will be only one such Federation in each sport, having the recognition of the Government of India. In the sport of Hockey, "Hockey India" is such Federation. State Associations from the various states in the country get affiliation from such Federation. Such State Associations can seek recognition from the State Sports Council. The National Federation recognises only such players send with the approval of the Sports Council. The State Association is comprised of nominees from the District Associations. "Hockey Kerala" is an association recognized by the Kerala Sports Council and affiliated to "Hockey India".

(3.) Formerly there was a State Association named "Hockey Kerala". It was recognized by the Sports Council and was affiliated to "Hockey India". One Mr.V.SunilKumar was its President. In the year 2014 its (with effect from 30/6/2014) recognition was withdrawn by Hockey India and the Sports Council on allegations of misappropriation of funds. It is in the meanwhile that the present association, "Kerala Hockey", came into existence somewhere in August, 2014.