W. RANJIT SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) Heard Mr. S. Rajeetchandra, learned counsel for the petitioner. Also heard Mr. P.Tamphamani, junior advocate to learned Advocate General for the State respondent.

(2.) The prayers in this writ petition are as follows:-

(3.) In support of the writ petition, the petitioner relies upon the list of Sports Association and the list of their representatives. The allegation is that some are elected representatives, ex-legislatures, officers, etc. There is no proof of the persons appointed to the said Sports Association or body. We find that page No.28, 29 and 30 of the writ petition which give the above details are all typed list, which has no supporting materials to show that the persons named are there officially or legally appointed by any authority. Unless valid proof of appointment to the office is produced, no presumption can be made. If typed version of such appointment are filed without the original, it may lead to confusion as to who is holding what post. Genuine person or persons may be missed out.