B.R. SONI Vs. PRINCIPAL SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) The matter comes up on application no.1/2020 under Order 1 Rule 10 read with Section 151 CPC, filed by Dr. Mahesh Joshi seeking his impleadment as party-respondent no. 5 in the revision petition.

(2.) Learned counsel for the applicant submitted that he was elected President of Jaipur District Cricket Association and on a complaint made against the association, he was also issued notice by the enquiry officer which was duly responded by him. He submits that after conclusion of the enquiry, the Registrar, Cooperative Society, Jaipur, the competent authority under the Rajasthan Sports (Registration, Recognition and Regulation of Association) Act, 2005 (for brevity-'the Act of 2005'), again issued notice to him which was also responded by him. He submits that, as a matter of fact, the complaint was made against the present petitioner who was elected Secretary of the Association and in absence of the applicant as a party to the revision petition, there is none else to bring on record the irregularities committed by the petitioner. He submits that his presence is necessary to bring the true facts before this Court.

(3.) Drawing attention of this Court towards para 8 of the revision petition, learned counsel submitted that since allegations have been levelled against the applicant; his presence is necessary for just and effective disposal of the controversy involved in the matter.