Gauhati High Court - Itanagar
Pada Camdir Teli And 5 Ors vs Arunachal Cricket Association And 9 Ors on 12 March, 2026
Page No.# 1/7
GAHC040003492026
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
(ITANAGAR BENCH)
Case No. : WP(C)/97/2026
Pada Camdir Teli and 5 Ors
Son of Shri Taler Teli, resident of Polo Colony, PO and PS Naharlagun, Papum Pare
District, Arunachal Pradesh, President of Papum Pare District Cricket Association.
2: Kirnya Lollen
Age:
Occupation :
Son of Shri Henkir Lollen
resident of Aalo
PO and PS Aalo
West Siang District
Arunachal Pradesh
President
West Siang District Cricket Association.
3: Tsering Thapkey
Age:
Occupation :
Son of Late Kesang
resident of Tawang
PO
PS and District Tawang
Arunachal Pradesh
President
Tawang District Cricket Association.
4: Tam Romi Paul
Age:
Occupation :
Son of Shri Tam Charu
resident of Raga
PO and PS Raga
Kamle District
Arunachal Pradesh
Page No.# 2/7
President of Kamle District Cricket Association.
5: Dosh Dasi
Age:
Occupation :
Son of Late Tajam Dasi
resident of Daporijo
PO and PS Daporijo
Upper Subansiri District
Arunachal Pradesh
President of Upper Subansiri District Cricket Association.
6: Kojum Nake
Age:
Occupation :
Son of Shri Tako Nake
resident of Hime
PO and PS Likabali
Lower Siang District
Arunachal Pradesh
President of Lower Siang District Cricket Association
VERSUS
Arunachal Cricket Association and 9 Ors
through its President / Secretary, Itanagar, Office address N T Hina Apartment,
Opposite Garden Dew School, RWD Colony, PO and SP Itanagar, Papum Pare
District, Arunachal Pradesh 791111 2:Nabam Vivek
Age: 0
Occupation :
currently claiming to be President/ Former Honorary Secretary
ARCA
Office address NT Hina Apartment
Opposite Garden Dew School
RWD Colony
PO and PS Itanagar
Papum Pare District
Arunachal Pradesh 791111
3:Roger Nabam Hina
Age: 0
Occupation :
Currently claiming to be Honorary Secretary
ARCA
Office address NT Hina Apartment
Opposite Garden Dew School
Page No.# 3/7
RWD Colony
PO and PS Itanagar
Papum Pare District
Arunachal Pradesh 791111
4:Kame Yangfo
Age: 0
Occupation :
currently claiming to be Vice President
ARCA
Office address NT Hina Apartment
Opposite Garden Dew School
RWD Colony
PO and PS Itanagar
Papum Pare District
Arunachal Pradesh 791111
5:Song Tacho
Age: 0
Occupation :
currently claiming to be Joint Secretary
ARCA
Office address NT Hina Apartment
Opposite Garden Dew School
RWD Colony
PO and PS Itanagar
Papum Pare District
Arunachal Pradesh 791111
6:Nipak Ngomle
Age: 0
Occupation :
currently claiming to be Honorary Treasurer
ARCA
Office address NT Hina Apartment
Opposite Garden Dew School
RWD Colony
PO and PS Itanagar
Papum Pare District
Arunachal Pradesh 791111
7:Bengia Arun
Age: 0
Occupation :
inducted as Apex Council Member (Former Players Quota)
Office address NT Hina Apartment
Opposite Garden Dew School
RWD Colony
Page No.# 4/7
PO and PS Itanagar
Papum Pare District
Arunachal Pradesh 791111
8:T C Tok
Age: 0
Occupation :
Former President
currently claiming to be Chief Advisor
ARCA
office address NT Hina Apartment
Opposite Garden Dew School
RWD Colony
PO and PS Itanagar
Papum Pare District
Arunachal Pradesh 791111
9:Board of Control for Cricket in India
Age: 0
Occupation :
through its Secretary
Mumbai
Office Address Cricket Centre
4th Floor
Wankhede Stadium
D Road
Churchgate
Mumbai 400020
Itanagar.
10:The Electoral Officer
Age: 0
Occupation :
ARCA (Khaimmichho Riachho
IAS retd)
resident of Aizwal
PO and PS Aizwal
Aizwal District
Mizoram 79600
Advocate for the Petitioner : Jumgam Jini, Topuk Gocham,Gyamar Jeevan,Tao Tarin,Binter
Picha,Gegum Lollen,Taying Nega
Advocate for the Respondent : ,
Page No.# 5/7
BEFORE
HONOURABLE MR. JUSTICE NELSON SAILO
ORDER
Date : 12.03.2026 Heard Mr. J. Jini, learned counsel for the petitioners, who submits that by filing this writ petition the petitioners are challenging the declaration of results of the election held for the various posts of Office Bearer of the Arunachal Pradesh Cricket Association (the Association) dated 24.02.2026 on the ground that the same is in gross violation of the Constitution of the Association, more particularly, Clause 13(c) wherein, it is specifically provided that any Office Bearer who has held any post for two consecutive terms either in the Association or in the BCCI (in combination or both) shall not be eligible to contest any further election without completing a cooling off period of 3(three) years. The learned counsel submits that the term of the Office Bearer is 3(three) years and most of the private respondents have already been an Office Bearer of the Association for two consecutive terms and therefore they are not eligible to contest the election.
The learned counsel further submits that when the petitioners found out that an election was contemplated without appointing an Electoral Officer, they approached this Court by filing WP(C)/63/2026 and this Court vide order dated 19.02.2026, taking into account the projection made by the petitioners, directed that election being conducted will be subject to the outcome of the writ petition. The Court further directed that if the election is conducted, the same should be in accordance with law. Following the above direction, the respondents for the sake of formality and as an eye wash engaged the respondent No.10 as the Electoral Officer only for 1(one) day only i.e., the day of the election.
Page No.# 6/7 Referring to Rule 36 (1) of the Rules and Regulations of Association, the learned counsel submits that the requirement is that an Electoral Officer has to be appointed at least 4(four) weeks prior to the Annual General Meeting at which an election is to be held and who shall be a former Central or State Election Commissioner. He submits that the said provision has not been adhered to by the respondents. He submits that all the Notifications of the Association have been issued by the Honorary Secretary of the Association and not by the Electoral Officer. In this connection the learned counsel refers to Rule 36(2) of the Rules and Regulations which provides that the Electoral Officer shall oversee and supervise the entire Electoral Process including the scrutiny of the Electoral rolls for the Apex council which shall includes all nominations and candidatures being subject to his scrutiny in accordance with the rules.
The learned counsel therefore submits that the Election process as well as the declaration of results dated 24.02.2026 should be set aside and pending final consideration of the writ petition, the results declared on 24.02.2026 should be stayed. In support of his submission the learned counsel has referred to the case of Kedar Mahadeo Jadhav Vs. Electoral Officer, Maharashtra Cricket Association and Ors. reported in 2026 SCC OnLine Bom 29.
In view of above, issue notice of motion returnable by 06.04.2026. Petitioners to take steps for service of notice upon the respondents by speed post within 3(three) days.
Having regard to the projection made it prima facie appears that the relevant provisions in the constitution of the Association and the Rules and Regulations have not been adhered to and therefore, the impugned declaration of results dated 24.02.2026 is stayed till the next returnable date.
Page No.# 7/7 Since an interim order has been passed without hearing the respondents, they will be at liberty to seek modification/alteration of the interim order.
List the matter again on 06.04.2026 along with WP(C)/63/2026.
JUDGE Comparing Assistant