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.) Learned counsel for the parties submits that the Government of Manipur issued guidelines for financial assistance to the Manipur Olympic Association, State and District Level Sports Associations and others vide notification No.7/7/2001-YAS/S dated 05.08.2005. The essential requirements for giving financial assistance under the said revised guidelines are mentioned in para 4 and 5.B of the Revised Guidelines dated 05.08.2005. For easy reference, para 4 and 5.B of the guidelines is quoted hereunder: