IN RE: MISMANAGEMENT OF NATIONAL SPORTS ACADEMY, KHUMAN LAMPAK, IMPHAL Vs. MANAGEMENT COMMITTEE, NATIONAL SPORTS ACADEMY

JUDGEMENT

(1.) This PIL was initiated suo moto on the plea that National Sports Academy, Khuman Lampak is now in a very bad shape. The State of Manipur which is known for excellence in sports among others is now faltering due to inaction on the part of the State authorities to propagate sports in the proper manner and also the bad maintenance of the National Sports Academy, Khuman Lampak. A holistic development of the youth cannot be achieved without proper sports facilities and encouraging talented youths in sports. Manipur is known worldwide for Equestrian Polo, Boxing, Archery, Judo, Taekwondo etc. Football is also another addiction among the youths in both rural and urban areas. Noticing the need for a good Sports Academy to encourage the youth in sports and related activities which is one of the components in developing the youths of the State and in order to ensure that the Sports Academy and the department of sports in fine tune, this Court had to intercede.

(2.) Mr. Kh. Tarunkumar, learned Amicus Curiae appears for the petitioner and Ms. Momota Devi, learned Additional Advocate General appears for the State respondents and Mr. S. Suresh, learned ASG appears for the Union of India and Mr. Th. Babloo, learned counsel appears for respondent No. 5.

(3.) This Court passed the following order on 23.01.2020.