Uttarakhand High Court
Unknown vs Union Of India & Others on 18 December, 2019
Author: Sudhanshu Dhulia
Bench: Sudhanshu Dhulia
IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL
Writ Petition (M/S) No.3790 of 2019
Volleyball Association of Uttaranchal (Uttarakhand)
....Petitioner
Versus
Union of India & others
.......Respondents
Present:- Mr. Jaywardhan Kandpal, Advocate for the petitioner.
Mr. Narendra Bali, Central Government Standing Counsel, for the Union of
India/respondent no.1.
Hon'ble Sudhanshu Dhulia, J.
The petitioner before this Court is a Volleyball Association of Uttarakhand. The petitioner has apprised this Court that from one State, only one Volleyball Association is registered with the Volleyball Federation of India and from the State of Uttarakhand, the association which is registered with the Volleyball Federation of India is petitioner Association. All the same, the petitioner has not been invited to participate in the "National Volleyball Championships - 2019-2020". Although the petitioner has made the Volleyball Federation of India as well as Uttarakhand Olympic Association as parties before this Court. Only the counsel for the Union of India is present before this Court, who has suggested the Court that petitioner's Association can provisionally be permitted to participate in the "National Volleyball Championships".
2. Learned counsel for the petitioner submits that the petitioner's Volleyball Association fulfills all requirements for participation in the coming National Volleyball 2 Championships, which is scheduled to be held from 25th December, 2019. The schedule of National Volleyball Championships - 2019-2020 is reproduced as under:-
SL Event Venue Dates
1. 68th Senior National KIIT 25th
Volleyball University, December
Championship for Bhubaneswar, 2019 to
men and women Odisha 02nd
January
2020
2. 46th Junior National Kadappa, 04th to
Volleyball Andhra 09th
Championship for Pradesh February
Boys and Girls 2020
3. 33rd Federation Cup Chittorgarh, 15th to
Volleyball Rajasthan 21st
Championship for February
Men and Women 2020
3. The entire facts are not before this Court, all the same, in the interest of justice, the petitioner is given a liberty to immediately approach the Secretary General of Volleyball Federation of India and move a representation requesting that permission be granted to the petitioner Association for participating in the above tournament from Uttarakhand. The Secretary General, Volleyball Federation of India shall pass an order on the application of the petitioner within forty-eight hours therein. In case, he rejects the representation of the petitioner, let it be done with a speaking order, against which, the petitioner would be at liberty to move a representation before the Indian Olympic Association, which shall be promptly decided in accordance with law.
4. Three weeks' time is granted to the respondents to file counter affidavit.
35. List this matter after three weeks in the daily cause list.
6. Let a certified copy of this order be supplied today itself on payment of usual charges.
(Sudhanshu Dhulia, J.) 18.12.2019 Nitesh/