AMJYOT SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition has been filed challenging order dated 26.12.2019 (Annexure P-8), whereby the petitioner along with three other sports persons have been proceeded against on the basis of a report submitted by the Disciplinary Committee of the Basketball Federation of India in respect to an incident which took place on 06.11.2019 at Bengaluru. The petitioner has been banned for a period of three years from 26.12.2019 to participate in any of the basketball tournaments/ matches/ championships failing under the purview/affiliated/permitted by the Basketball Federation of India, in India as well as abroad.

(2.) Aggrieved therefrom, present writ petition has been filed alleging that principles of natural justice have not been observed before passing the impugned order.

(3.) Written statement on behalf of respondent no.3, with a copy thereof to learned counsel for the petitioner, filed in Court today, is taken on record subject to just exceptions.