TRIATHLON ASSOCIATION OF MANIPUR Vs. MANIPUR OLYMPIC ASSOCIATION

JUDGEMENT

(1.) HEARD Mr.N.Ibotombi, learned senior counsel appearing for the petitioner, Mr.B.P.Sahu, learned counsel appearing for respondent No.2 as well as Mr.Debjit, learned counsel appearing for respondent No.1.

(2.) AFTER hearing submissions of learned counsel for the parties at some length, learned counsel for the parties are of the unanimous view that postponed Annual General Body Meeting and election of Office Bearers of the Manipur Olympic Association (MOA) should be held in the interest of the sports persons of the Manipur. It is known to all that the tiny State of Manipur, which is smaller in size in comparison with one district of big States, was the team champion in many national games. Such tiny State of Manipur has also produced many Olympians. Everybody is saying that the tiny State of Manipur is the battery of Indian sports. Therefore, learned counsel for the parties unanimously submits that excellent sports persons of the State of Manipur require incentives and also financial assistance.

(3.) IT is the essential requirement for getting financial assistance under the said Revised Guidelines that there should be annual audited statement of accounts; annual report should be submitted within thirty days of the annual general body meeting. In para 12 of the said Revised Guidelines dated 05.08.2005 it is clearly stated that holding of General Election is required for getting financial assistance. No financial assistance will be extended to the MOA in case General Election is not held after expiry of the term. Para 12 of the Revised Guidelines dated 05.08.2005 is reproduced hereunder: