DR. G. VIVEKANAND, S/O. LATE, SRI. G. VENKAT SWAMY Vs. HYDERABAD CRICKET ASSOCIATION, REPRESENTED BY ITS C.E.O SRI. PANDURANGA

JUDGEMENT

(1.) Heard Sri P.Sri Raghuram, learned Senior Counsel, appearing for P.Srinivasa Rao, learned counsel for petitioner on record, Sri D.V.Sitharama Murthy, learned Senior Counsel, appearing for 1st respondent-Hyderabad Cricket Association, Sri T.Surya Satish, learned counsel for 3'd respondent, Sri M.Govind Reddy, learned counsel for 4th respondent, Sri B.Vijayasen Reddy, learned counsel for Sh respondent, Sri V.Ramchander Goud, learned counsel for 6il' respondent and Sri K.Ramakanth Reddy, learned counsel for 81h respondent.

(2.) In the main writ petition, challenge is to the common order dated 8.3.2018 passed by the 2nd respondent in Case Nos.3,4, 6,7 and 8 of 2018 and Case No.5 of 2017, disqualifying the petitioner as President of Hyderabad Cricket Association on the grounds, namely there is conflict of interest and the petitioner suffers disqualification as he is holding the post of Advisor, which has the status of Cabinet rank in the State Government.

(3.) ln the elections of Hyderabad Cricket Association that took place, petitioner herein got elected as President of the Association on 31.3.2017. On the ground that the petitioner suffered disqualification to hold the said post in view of the above mentioned reasons, the respondents 3 to 8 filed applications before the 2'd respondent-Ombudsma n. The 2'd respondent by way of the impugned orders held that the petitioner suffered disqualification to hold the post of President in view of the above mentioned reasons.