SANJEEV KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) By way of this writ petition, the petitioners have prayed for the following reliefs:-

(2.) It is the case of the petitioners that petitioner no.2-Bihar Handball Association is registered under the Bihar Sports (Registration, Recognition and Regulation of Association) Act, 2013 (for short ' the Bihar Sports Act, 2013) as well as under the Societies Registration Act, 1860 bearing its registration no. S21347 dtd. 15/3/2022. It is an affiliated unit of Handball Federation of India and Bihar Olympic Association and authorized to promote, encourage and organize competitions related to Handball sport in the State of Bihar. The Bihar State Sports Authority( respondent nos.5 to 7) is a body formed by the State of Bihar under the control of Art, Culture and Youth Department for executing various sports policies/activities. A senior I.P.S. officer of the Rank of A.D.G. used to be its Director General and a senior State Administrative Officer used to be its Director.

(3.) It is also the case of the petitioners that the respondent Bihar State Sports Authority was not a properly constituted body and therefore, sometime in the year 2023, it was decided to get the body registered and for the first time, on 25/3/2023, the body got registered under the Societies Registration Act, 1860. The Chief Minister of Bihar is its President; the Deputy Chief Minister of Bihar is its Vice President whereas, various ACS/Principal Secretary/Secretary are working as its members and Director General-cum- CEO of Bihar State Sports Authority is its Member Secretary. Prior to 9/1/2024, Art Culture and Youth Department was managing the affairs of Sports in the State of Bihar but on 9/1/2024, a new Department namely, Department of Sports has been created for the welfare of sports and sport persons etc.