J&K WEIGHT LIFTING ASSOCIATION Vs. STATE OF J&K

JUDGEMENT

(1.) THE instant appeal under Clause 12 of the Letters Patent Rules, 1999 is directed against judgment and order dated 26.11.2009 rendered by the learned Single Judge of this Court dismissing the writ petition, where in it was claimed that the re-constitution of the J&K State Sports Council suffer from legal infirmity as the members nominated to the Council were not qualified within the meaning of sub rule (iv) of Rule 5 of the Jammu and Kashmir Sports Council Rules. It would be appropriate to read the aforesaid rule at the out set:-

(2.) A perusal of the aforesaid rule would show that 23 members are to be selected from amongst outstanding Sports persons, such reputed persons connected with the organization of sports and games in the State or well known physical educationists, Sports Correspondents and Commentators and representatives of recognized Associations.

(3.) IT is obvious from the reading of the aforesaid para that the grievance of the petitioners-appellants was that being a recognized Association, their representative should have been included in the list. Obviously there is no right vested in the appellant by Rule 5 (iv) of the Rules to acquire membership of the Council and in that regard the learned Single Judge has taken the correct view.