ANAS M. IRSHAD Vs. KERALA SPORTS COUNCIL

JUDGEMENT

(1.) Both the petitioners in W.P.(C)No.25168/2017 are minors represented by their guardians. They say that they are 'Table Tennis Players' having "excellent skill" in that game. They say that they were originally registered as players under the State Association of West Bengal and that they sought for transfer of their registration to the State Association in Kerala, which has led to certain controversies between them and the 2nd respondent/ Kerala Table Tennis Association. The petitioners have filed this writ petition seeking that they be allowed to play tournaments in Kerala dehors what is stated in Ext.P6 which is a decision taken by the 2nd respondent placing certain restrictions upon players who are transferred from other States Associations to Kerala.

(2.) As regards W.P.(C)No.25108/2017 is concerned it is filed by table tennis players and the guardians of such players who are registered with the Kerala Table Tennis Association and they pray that the restriction imposed by the said Association, against players from outside Kerala as is discernible from Ext.P13 therein (which is shown as Ext.P6 in W.P.(C)No.25168/2017), be fully implemented.

(3.) I have heard the learned Senior Counsel for the petitioners in W.P.(C)No.25168/2017 Sri.Bechu Kurian Thomas assisted by Sri.Rony Jose; Sri.B.S.Swathi Kumar, learned counsel appearing for the petitioners in W.P.(C) No.25108/2017; the learned Standing Counsel for respondent No.2, Sri.Benny P.Thomas; the learned counsel for respondent No.1, Sri.Joy Thattil and Sri.Joseph Sebastian, learned counsel appearing for Kerala State Sports Council.