LASYAMAYEE MOHANTA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr.P.K.Rath, learned counsel for the Petitioner and Mr.P.K.Parhi, learned Assistant Solicitor General of India assisted by Mr.P.P.Behera, learned Central Government Counsel appearing for the Union of India.

(2.) The Writ Petition involves the following prayer :-

(3.) There is serious allegation that even though there is no dispute with regard to players involving Volleyball Federation of India but there have been some disputes involving management of the Volleyball Federation of India pending at some other level, through the pleading, it has been brought to the notice of this Court that the Volleyball Federation of India, O.P.3 in assignment of selecting players particularly in the assignment of eligible players for their participation representing India in the 14th Asian Women's U-18 Volleyball Championship to be held in Nakhon Pathom, Thailand in between 6/6/2022 to 13/6/2022 after long exercise has come to finalise the list of eligible Staff numbering 20 nos. of players and 4 nos. of Officials prepared, vide Annexure-4, there is no appropriate action for sending the contingency for their participation in an all Asia level competition. In the Writ Petition it is alleged that in spite of recommendation being made by O.P.3 sending the Indian Under -18 Women Volleyball Team, there is no decision taken ultimately there is serious prejudice to the players as well as to the participation of the Indian contingent involving Women volleyball Team in the 14th Asian Women's U-18 Volleyball Championship and our Country in the process may be deprived of its participation.