AKLESH PRATAP SINGH Vs. STATE AND OTHERS

JUDGEMENT

(1.) Both the writ petitions filed questioning election programme dt. 25/08/2011 declared by Returning Officer, Rajasthan Rifles Association, Jaipur (respondent- 6), accordingly are disposed of by present order.

(2.) As alleged, Aklesh Pratap Singh (petitioner) being National Shooter & interested in Rifle Shooting Games whereas Syed Faisal Saeedi claiming to be elected President of District Rifle Shooting Association district Tonk, seeks to interfere regarding the illegalities in the working & election of Rajasthan Rifles Association declared vide programme dt. 25/08/2011 impugned herein.

(3.) However, admittedly (Aklesh Pratap Singhpetitioner is neither a member of a primary sports body nor Office-bearer nor a voter in sports body having right to cast vote in the executive body of a State Level Sports Association (Rajasthan Rifle Association herein) nor eligible to contest the election. Second petition (CW-12240/2011) has been filed by so-called Distt. Rifle Shooting Association, Tonk, of which Syed Faisal Saeedi claims to be elected President; but the fact is that it is neither affiliated unit nor registered District Level Association under provisions of Rajasthan Sports (Registration, Recognition & Regulation of Associations) Act, 2005 ("Sports Act, 2005") and as per S.14(3) affiliated District Level Sports Association has a right to cast vote on behalf of that District for the election of Executive body of State Level Sports Association.