KANTI VERDHAN SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) WHEN the Miscellaneous Petitions are listed for hearing, with consent of the learned counsel on either side, the main Writ Petition itself is taken up for disposal.

(2.) THIS Writ Petition has been filed, praying for issuance of a writ of certiorarified mandamus, to call for the records relating to the letter dated 01.03.2011 on the file of the second respondent and the consequential communication dated 04.03.2011 on the file of the third respondent, quash the same and consequently direct the second respondent to amend the bye -laws in consonance with the guidelines in proceedings in F.No.8 -17/2009 -SP -III, dated 01.05.2010, issued by the first respondent, and thereafter to conduct elections of the office bearers of the Swimming Federation of India, in short, "SFI".

(3.) FIRST respondent has filed a counter, stating as follows :