S. SHANTIKUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Shri I. Lalitkumar, learned Senior Counsel appearing for the petitioner.

(2.) According to him, the All Manipur Gymnastics Association is one of the constituent members of the Gymnastics Federation of India which is registered under the Societies Registration Act XXI of 1860 and is affiliated to Federation International de Gymnastique, Commonwealth Gymnastics Federation, Asian Gymnastics Union and Indian Olympic Association. The election for the executive members of the Gymnastics Federation of India (GFI) was held as per the letter dated 28/10/2019 relating to the scrutiny of nomination and the result thereof was declared electing the members of the Executive Committee of Gymnastics Federation of India for the year 2019-2023. During the course of scrutiny of the nomination as regards the petitioner, the details have been examined by the Gymnastics Federation of India and accordingly, the nomination of the petitioner was accepted by it. The election of the executive members of the GFI has been accepted by other organisations including the Indian Olympic Association.

(3.) The grievance of the petitioner is that the Government of India vide its letter dated 6/7/2020 addressed to the President of Gymnastics Federation of India informed that since the petitioner had served 2 (two) consecutive terms in GFI, he could not have been permitted to serve 3rd consecutive term and accordingly, he was asked to demit office of the Secretary General. But in this letter, the Government of India has not referred to the proceedings as regards the scrutiny of the nomination of the petitioner which appears to be prima facie incorrect and being aggrieved by the said letter, the instant writ petition has been filed by the petitioner.