Manipur High Court
Mutum Phairenjaoba Singh vs State Of Manipur & 4 Ors on 15 March, 2021
MAYAN Digitally
by
signed
GLAMBA MAYANGLAMB
AM CHANU
M NANDINI
Date: Item No. 2
CHANU 2021.03.15
15:30:36
NANDINI +05'30' WP(C) No. 257 of 2021
Mutum Phairenjaoba Singh ....Petitioner
-Versus-
State of Manipur & 4 Ors ...Respondents
BEFORE
HON'BLE MR. JUSTICE LANUSUNGKUM JAMIR
(Through video conferencing)
15.03.2021
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
WP(C) No. 257 of 2021 Page 1
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;"
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 31st 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 to
WP(C) No. 257 of 2021 Page 2
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.
JUDGE
kim
WP(C) No. 257 of 2021 Page 3
