S Anil Vasan vs State Of Kerala
2022 Latest Caselaw 9053 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                   THE HONOURABLE MR.JUSTICE V.G.ARUN
     WEDNESDAY, THE 27TH DAY OF JULY 2022 / 5TH SRAVANA, 1944
                        WP(C) NO. 21792 OF 2022
PETITIONER/S:

          S ANIL VASAN
          AGED 47 YEARS
          S N NAGAR, SNNRA 136, PETTAH, THIRUVANANTHAPURAM, PIN -
          695024
          BY ADV DENIZEN KOMATH


RESPONDENT/S:

    1     STATE OF KERALA
          REPRESENTED BY ITS SECRETARY, MINISTRY OF SPORTS,
          SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001
    2     KERALA STATE SPORTS COUNCIL
          YMCA ROAD, STATUE, PALAYAM, THIRUVANANTHAPURAM,
          REPRESENTED BY ITS SECRETARY, PIN - 695001
    3     KERALA STATE SPORTS APPELLATE TRIBUNAL
          THIRUVANANTHAPURAM
          REPRESENTED BY ITS EX-OFFICIO CHAIRMAN, LAW SECRETARY,
          DEPARTMENT OF LAW, GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM, PIN - 695001
    4     V N PRASOOD
          GOWREESRUTHI BRERA 107, KALAKAUMUDI ROAD, KUMARAPURAM,
          MEDICAL COLLEGE P.O., THIRUVANANTHAPURAM, PIN - 695011
     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.07.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 21792 OF 2022
                              2

                      JUDGMENT

Dated this the 27th day of July, 2022

The petitioner was elected as Secretary of the State

Wrestling Association, but was subsequently removed

under Ext.P1 order of the second respondent. Aggrieved,

the petitioner has preferred Ext.P2 appeal before the

Kerala State Sports Appellate Tribunal as provided under

Section 41 of the Sports Act. The limited relief sought is

for a direction to the Sports Appellate Tribunal, to consider

the appeal and take a decision expeditiously.

2. I heard the learned Counsel for the petitioner

and the learned Government Pleader.

In view of the limited relief sought, the Writ Petition is

disposed of, directing the first respondent to take up

Ext.P2 for consideration and pass appropriate orders

thereon as expeditiously as possible and at any rate, within

two months of receipt of a copy of this judgment.

Sd/-

V.G.ARUN JUDGE RK WP(C) NO. 21792 OF 2022

APPENDIX OF WP(C) 21792/2022

PETITIONER EXHIBITS Exhibit P-1 TRUE PHOTOCOPY OF THE IMPUGNED DECISION REACHED BY THE 2ND RESPONDENT, REMOVING THIS PETITIONER FROM OFFICE OF THE SECRETARY, DATED 18/02/2021.

Exhibit P-2 TRUE PHOTOCOPY OF THE STATUTORY APPEAL FILED BY THE PETITIONER BEFORE THE 3RD RESPONDENT TRIBUNAL DATED 26/04/2021. Exhibit P-3 TRUE PHOTOCOPY OF THE LETTER DATED 15/07/2021 ISSUED TO THE 2NDRESPONDENT FROM THE OFFICE OF THE 1ST RESPONDENT. Exhibit P-4 TRUE PHOTOCOPY OF THE ORDER OF THE JUDICIAL FIRST CLASS MAGISTRATE COURT- III THIRUVANANTHAPURAM IN CMP NO. 797/2021 DATED 18/03/2022.

Exhibit P-5 TRUE PHOTOCOPY OF THE REQUEST MOVED BY THE PETITIONER BEFORE THE 3RD RESPONDENT FOR EARLY CONSIDERATION OF THE STATUTORY APPEAL DATED 22/07/2021.