Mutum Phairenjaoba Singh vs State Of Manipur & 4 Ors

Heard Mr. N. Jotendro, learned senior counsel appearing for the petitioner. Also heard Ms. Monomala, learned GA appearing for the respondent Nos.

1, 2 & 3 and Mr. M. Devananda, learned counsel for the respondent No. 5,

The present writ petition has been filed with the following prayers:

“ii) issue a writ in the nature of mandamus or any other appropriate writ of the like nature for a direction to constitution an Adhoc Committee

consisting of the Commissioner (Youth Affairs & Sports), Government of Manipur and the Director of Youth Affairs & Sports, Manipur for selection

of Sepaktakraw players in connection with the 24th Junior and 23rd Sub-Junior National Championship for Boys and Girls from 27th March, 2021 to

31st March, 2021 at Goa;

iii) in the interim, direct the official respondents to form an immediate Adhoc Committee consisting of either the Commissioner (Youth Affairs &

Sports), Government of Manipur or the Director of the Youth Affairs & Sports, Manipur as the Chairman of the Selection Committee along with

expert members from the 2 (two) Rival Groups like the interim arrangement made as per the order dated 13/11/2019 Passed in W.P. (C) No. 906 of

2019 so as to enable to send the players for the aforesaid championship;â€​

It is the case of the petitioner that the dispute between the petitioner and the respondent No. 5 Association is pending for disposal inasmuch as this

Court is yet to deliver the judgment. In the meantime, the 24th Junior and the 23rd Sub-Junior National Championship for Boys and Girls from 27th

March, 2021 to 31 st March, 2021 is to be held at Goa and therefore submits that an interim arrangement may be made by this Court in order to allow

the petitioner as well as the respondent No. 5 Association to participate in the said tournament.

After hearing learned counsel for the parties and keeping in mind the interest of the Sepaktakraw players of the State of Manipur, this Court by way

of an interim arrangement is constituting an Interim Committee for selection of players for participating in the forthcoming 24th Junior and 23rd Sub-

Junior National Championship for Boys and Girls at Goa from 27th March, 2021 to 31st March, 2021.

Interim Committee shall consist of the Commissioner (Youth Affairs & Sports), Government of Manipur as Chairman along with the petitioner/Shri

Mutum Phairenjaoba Singh, Mr. Kiran Kumar from the side of the petitioner and Mr. Sundar P. and Mr. P. Durjit Singh from the side of the

respondent No. 5 as members of the Interim Committee. The Interim Committee shall be at liberty to select the best boys and girls for participating in

the said tournament to be held from 27th March, 2021 to 31st March, 2021 at Goa.

The Sepaktakraw Federation of India/respondent No. 4 shall comply with the direction passed by this Court by allowing the players selected by the

Interim Committee participate in the 24th Junior and 23rd Sub-Junior National Championship for Boys and Girls to be held from 27th March, 2021 to

31st March, 2021 at Goa.

With the above observations and directions, writ petition stands disposed of.

Registry to furnish a copy of this order to the learned counsel for all the parties through their respective e-mails.

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