MANISH GHOSH Vs. BCCI

JUDGEMENT

(1.) Heard Mr. S.M. Chakraborty, learned Sr. counsel assisted by Mr. Koushik Roy, learned counsel appearing for the petitioner.

(2.) By means of filing the present writ petition, the petitioner being authorized representative of the Old Players" Club (OPC), an affiliated unit to Tripura Cricket Association has approached this Court with the following reliefs:-

(3.) The Board of Control for Cricket in India (in short, "BCCI") and Tripura Cricket Association (in short, "TCA") have been made respondents to the this petition. Mr. S.M. Chakraborty, learned Sr. Counsel assisted by Mr. Koushik. Roy, learned counsel appearing for the petitioner submits that the Board of Control for Cricket in India has its affiliated units across the country and the respondent No.2, i.e., Tripura Cricket Association, is one of its units. Mr. Chakraborty submits that TCA has its own constitution/bye-laws in the form of Memorandum of Association Rules thereon to manage and administer all its affairs including the election for constitution of its Executive Committee after every three years as per the provision contained in Rule-7 of the said rule.