PREM GONEY Vs. HYDERABAD CRICKET ASSOCIATION

JUDGEMENT

(1.) The present Writ Petition is filed by Petitioner represented by his father and natural guardian. Petitioner, aged about 17 years, is aggrieved by the action of Respondents, more particularly Respondents 3 to 8, in arbitrarily and unilaterally excluding him from Hyderabad Under-19 Team selected for participation in the BCCI Men's U-19 Vinoo Mankad Knock-Out Tournament, 2025.

(2.) The grievance of Petitioner is that despite having been duly and validly selected by the Junior Selection Committee of the Hyderabad Cricket Association, and despite his name having been officially published on the Hyderabad Cricket Association's website on 22/10/2025 and in the Deccan Chronicle Newspaper dtd. 23/10/2025, petitioner was orally informed through a late-night Whats App call on 23/10/2025 that he had been excluded from the team, without issuance of any written order, notice, reasons or opportunity of hearing. It is contended that such exclusion is illegal, arbitrary, mala fide, violative of principles of natural justice, and contrary to the orders of this Court dtd. 25/7/2025 passed in IA. No. 1 of 2025 in Writ Petition No. 21904 of 2025, under which Hyderabad Cricket Association and its Apex Council were directed to function only under the supervision and consultation of the Hon'ble One-Man Supervisory Committee.

(3.) In the counter filed on behalf of the Hyderabad Cricket Association, the Interim Chief Executive Officer denied all the allegations made in the Writ Petition and contended that Writ Petition is not maintainable either on facts or in law. It is stated that Petitioner suppressed material facts and approached this Court on an incorrect and misleading factual matrix, thereby disentitling himself to any relief under Article 226 of the Constitution.