B.R. SONI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant petition has been filed by the petitioners challenging the order dated 18.04.2019 passed by the Registrar (Institutions), Jaipur (respondent No.3) for holding enquiry under Section 23(1) of the Rajasthan Sports (Registration, Recognition and Regulation of Associations) Act, 2005 (hereinafter shall be referred to as "the Rajasthan Sports Act") and the notice dated 23.04.2019 issued by the Enquiry Officer and Inspector, Cooperative Department, Jaipur (respondent No.4), issued in furtherance of the order dated 18.04.2019.

(2.) The petitioner No.1 has claimed himself to be the elected Secretary of the Jaipur District Cricket Association and the petitioner No.2 i.e. Jaipur District Cricket Association is a registered District Level Sports Association.

(3.) The brief facts, pleaded in the writ petition, are that elections to the Executive Committee of the Jaipur District Cricket Association were conducted on 18.03.2018 by an ad-hoc committee formed by the Registrar (Institutions) and the petitioner No.1 was elected as the Secretary and one Mahesh Joshi was elected as the President and Sameer Sharma was elected as the Treasurer.