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Judgment
A. Guneshwar Sharma, J
Present Mr.N.Jotendro, learned senior counsel assisted by Mr.SM Farid, learned counsel for the petitioner, Mr.M.Rarry, learned senior counsel assisted by Ms.Nikita, learned counsel for official respondent Nos.1-3.
Mr.Jotendro, learned senior counsel for the petitioner submits that present writ petition is filed for listing in the vacation court due to urgency in view of the forthcoming 38th National Games to be held in Uttarakhand w.e.f. 28th Jan 2025 to 14th Feb 2025. It is submitted that selection of teams for various disciplines is to be done through the Manipur Olympic Association. Due to pendency of WP(C) No.68 of 2024 with respect to finalisation of election of Manipur Olympic Association on the ground of expiry of term, necessary process for selection for participating in the coming National Games, could not be done as per norms.
Mr.Jotendro, learned senior counsel prays for an adhoc committee consisting of Administrative Secretary, YAS, Government of Manipur and Director, YAS, Government of Manipur be constituted for the purpose of selection of players for participating in the 38th National Games during pendency of WP(C) No.68 of 2024 and connected matters.
Learned senior counsel for the petitioner draws attention of this Court to the order dated 20.12.2024 passed in WP(C) No.955 of 2018 and 13.11.2019 passed in WP(C) No.906 of 2019 where similar ad-hoc committees were constituted by this Court for selection of players in various National Games/Meets. In this regard petitioner association has also submitted a common representation dated 2.1.2025 to the Commissioner, YAS and Director, YAS, Government of Manipur for constituting ad-hoc committee for selection of players for participating in the National Games. Since, representation is pending till date and in view of the commencement of 38th National Games w.e.f. 28.1.2025 to 14.2.2025, the petitioner is constrained to approach this Court in the Vacation Bench for giving direction to the respondents for appointment of ad-hoc committee for the purpose.
Mr.M.Rarry, learned senior counsel for the State submits that the matter may be disposed of by giving an innocuous direction to the State respondents to constitute a committee consisting of the Administrative Secretary, YAS and Director, YAS Government of Manipur along with subject expert, considering the urgency in the matter and for protecting interest of sports, in particular, players.
The writ petition is disposed of with the following observation and direction:
1) A Committee consisting Administrative Secretary, YAS, and Director, YAS, Government of Manipur is constituted for the purpose of selecting player for participating in the 38th National Games to be held w.e.f. 28.1.2025 to 14.2.2025.
2) The ad-hoc Committee shall select players for participating in various disciplines by incorporating expert (s) for each discipline.
3) This arrangement is made in view of the pendency of WP(C) No.68 of 2024.
Furnish a copy of this order to learned counsel for the parties in the course of the day.