KERALA FOOT BALL ASSOCIATION Vs. DILSHA

JUDGEMENT

(1.) This writ appeal is preferred by the second respondent in the writ petition challenging the judgment dated 22.6.2018 in W.P(C). No.20550 of 2018. The writ petition was filed at the instance of the petitioner, who was a minor girl, aggrieved by the selection that was made by the second respondent to the Sub Junior (Girls) State Football Coaching Camp. It was her case in the writ petition that a preliminary selection was held at Corporation Stadium Thrissur on 9.6.2018 and on account of partiality, corruption and other reasons, the selection trial was vitiated. The grievance of the petitioner was essentially that notwithstanding the fact that she was a competent player, she was denied selection to the camp.

(2.) The Learned Single Judge, on a consideration of the averments in the writ petition, at the admission stage, and without deeming it necessary to issue notice to the second and third respondent, disposed the writ petition directing the second respondent to consider the representation, if any, submitted by the petitioner and take an appropriate decision in respect of the grievance projected by the petitioner. The decision was directed to be taken within a week from the date of receipt of the representation from the petitioner.

(3.) The second respondent Association is the appellant before us in the writ appeal. The grievance in the writ appeal is essentially that the learned Single Judge passed the judgment without issuing notice to the appellant herein. It is further contended that a direction, such as the one issued in the judgment, ought not to have been issued to the appellant since the appellant is not a body that answers to the description of 'State' within the meaning of that term under Article 12 of the Constitution of India.