CHIRAG YADAV Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri P. Raja Sripathi Rao, learned Senior Counsel on behalf of Ms. B. Nishitha, learned counsel for petitioner, Sri S. Ashok Anand Kumar, learned Senior Counsel on behalf of HCA and Sri C. Damodar Reddy, learned Senior Counsel on behalf of Sri S. Abhaya Kumar Sagar, learned Standing Counsel BCCI.

(2.) Petitioner is before this Court to declare the ban imposed on him for two years, effective from 4/11/2024 to 3/11/2026 and preventing him to play the tournaments conducted by Respondents 2 and 3 as illegal and violation of his rights.

(3.) It is the case of Petitioner that he is highly-skilled and playing cricket for nearly a decade, with outstanding credentials, diligence, and accomplishments in various state and national-level tournaments. In 2021, he was registered with the 2nd respondent - BCCI vide ID No.18774, in full compliance with their guidelines and regulations and since then, he played for various tournaments representing the State of Telangana; in October 2024, he was the captain of Hyderabad team for Under- 19 for the tournament Vinoo Mankad Trophy held at Mohali. The grievance of Petitioner is that Respondents 2 and 3 have arbitrarily imposed a two-year ban and the same is communicated vide e mail dtd. 14/11/2024 to petitioner's address (chiragvalid123@gmail.com). The action the 2nd respondent is impugned in this Writ Petition.