SHYAMAL GHOSH Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ application has been filed against the Board of control for Cricket of India (hereinafter referred to as BCCI) challenging an interview scheduled to be held on 13th and 14th September, 1997 of the candidates selected on the basis of the Examination held on 4th May, 1997.The facts of the case in the petition are as follows :The writ petitioner after passing the probationary Examination held by the Cricket Association of Bengal in the year 1988-89 for selecting the candidates as Umpires to conduct the cricket matches within this State and the petitioner was empanelled as a State Panel Umpire, Grade-III in the year 1990-91. Subsequently, thereto, in the year 1994-95 petitioner became a State Panel Umpire, Grade-I. On March 6, 1997 a notice was issued by the BCCI to all its affiliated Associations to the effect that the Board was going to conduct an examination for selection of Umpires on the panel of the State Association.

(2.) The petitioner on February 20, 1997 received a letter from the Cricket Association of Bengal (hereinafter referred to as CAB), whereby the petitioner was informed that the BCCI was going to conduct the Ranji Panel umpires Examination in the end of April, 1997 for selecting the eligible candidates.

(3.) The petitioner's further allegation was that holding the examination on the basis of obsolete and/or superseded laws in unfair and unjust. Thereafter, the petitioner on September, 9, 1997 came to learn that the BCCI was going to hold an interview of the selected candidates on 13th and 14th September, 1997, and the writ petitioner has challenged the said fact in this writ application.