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Manipur High Court
Manipur Cycling Association vs Cycling Federation Of India & on 5 February, 2026
Author: A.Guneshwar Sharma
Bench: A.Guneshwar Sharma
46-48
IN THE HIGH COURT OF MANIPUR
AT IMPHAL
WP(C) No.227 of 2024 with
MC (WP(C)) No.102 of 2026 with
MC (WP(C)) No.823 of 2025
Manipur Cycling Association ... Petitioner
-Versus-
Cycling Federation of India &
3 Ors ... Respondents
BEFORE
HON'BLE MR. JUSTICE A.GUNESHWAR SHARMA
5.2.2026
Heard Mr.Kh.Tarunkumar, learned senior counsel
assisted by Ms.Maria, learned counsel for the applicant/writ
petitioner, Mr.Ramneek Mishra, learned counsel appearing through
V.C, along with Mr.P.Tamphamani, learned counsel appearing
physically on behalf of respondent Nos.1 and 2 and Ms.Ch.Sundari,
learned Government Advocate appearing on behalf of State
respondent Nos.3 and 4.
The main WP(C) No.227 of 2024 filed by the petitioner
challenged the order of disaffiliation of it by the Cycling Federation
of India and matter is listed for hearing. In the meantime, the writ
petitioner filed the present M.C (WP(C)) No.102 of 2026 with a
specific prayer for allowing the players selected by it on 24.1.2026
for participation in the 22nd Senior, Junior & Sub Junior National
Mountain Bike Cycling Championships at Roing, Arunachal Pradesh,
to be held from 12th to 15th February, 2026.
The petitioner also issued order dated 28.1.2026 for
recommending players for different categories. The list of players
furnished are reproduced below:
"Mountain Bike Riders:
Elite Men:
1. Kshetrimayum Jack Singh,
2. Thokchom Tennyson Singh,
3. Khumanthem Jenek Singh,
4. Khundrakpam Ronel Singh,
5. Khariksing Adonis Tangpu.
Elite Women: Haomom Urbashi Devi
Men Juniors: Rajkumar Jehan Singh,
Sub Junior Boys:
1. Krish Yengkhom
2. Wangthoiba Yumnam
Youth Boys:
1. Manson Konsam
2. Yambem Thoungamba Meetei
Youth Girls
1. Henam Belina Devi
2. Ngangbam Nungshithoi Chanu."
It may be noted that in WP(C) No.946 of 2025 filed by
the petitioner herein prayed for allowing to participate theplayers
selected by it in 77th Senior, 54th Junior & 40th Sub Junior National
Track Cycling Championships to be held at Rudrapur, Uttarakhand
from 19th to 23 December, 2025. Vide order dated 2.12.2025, this
Court considering the time constraint and peculiar facts at that time
allowed the players selected by the petitioner herein for participation
in Uttarakhand. In para 13 of the order dates 2.12.2025 in WP(C)
No.946 of 2025, this Court observed that in order to avoid any
confusion in future Manipur Cycling Association was directed to
inform all future tournaments and trial selections in time to the
Cycling Federation of India, so that authorized representatives can
be sent to oversee the tournament and the selection proceedings.
Mr.Kh.Tarunkumar, learned senior counsel for the
petitioner submits that for the National Meet to be held at Arunachal
Pradesh, Manipur Cycling Association have sent by e-mail on
19.1.2026 containing copy of the request letter dated 18.1.2026
addressed to the Secretary General, Cycling Federation of India
requesting to send observer for the trial selection to be conducted
on 24.1.2026 at Imphal.
It is the case of the petitioner that since no intimation
has been received from the Cycling Federation of India, State
Cycling Association conducted trial selection on 24.1.2026, selected
players and order 28.1.2026 is issued in this regard. As the last date
for entry to be submitted to the Cycling Federation of India is
31.1.2026, the list of players in terms of order dated 28.1.2026 has
already been submitted to the Secretary General, Cycling Federation
of India vide covering letter dated 29.1.2026 by e-mail. It is prayed
that the players so selected may be permitted to participate in the
upcoming National Meet to be held from 12th to 15th Feb, 2026 in
Arunachal Pradesh.
Ms.Ch.Sundari, learned Government Advocate submits
that State has nothing to do with the case and it is between the
petitioner and respondent/federation and this Court may pass
appropriate order.
Mr.Ramneek Mishra, learned counsel for the CFI
submits that intimation dated 18.1.2026 sent by the Secretary,
Manipur Cycling Association to the Secretary General, Cycling
Federation of India by e-mail and as there is no proper subject
matter, the mail was delivered in spam and the Secretary General,
CFI could not take note on time. It is also submitted that request
letter dated 18.1.2026 sent by e-mail on 19.1.2026 was sent to the
personal e-mail of the Secretary General, CFI.
Mr.Mishram, learned counsel for the CFI also submits
that order dated 28.1.2026 issued by the Manipur Cycling
Association and list of players for participation in Arunachal Pradesh
is also not received by the Secretary General, CFI and prays that
copy of the same may be furnished to the CFI for doing the needful.
In spite of this, Mr.Ramneek Mishra, learned counsel
for the CFI fairly submits that the National Federation will make all
endeavour to oversee for participation of the players.
This Court has perused the materials on record and
perhaps due to technical problem the mails could not be properly
delivered to the Secretary General, CFI and in the circumstance, the
National Federation could not appoint observer for overseeing the
trial selection conducted by the Manipur Cycling Association on
24.1.2026. This Court is of the view that Manipur Cycling Association
has complied the earlier direction passed by this Court for intimating
the National Federation in advance, but due to some technical
problem the request letter dated 18.1.2026 sent by e-mail on
19.1.2026 has missed attention of the National Federation. Since
tournament is to be started from 12.2.2026, it will be futile exercise
to have re-trial with observer appointed by the CFI due to time
constraint.
In the circumstance, the list of players published on
28.1.2026 issued by MCA based on the performance of trial selection
held on 24.1.2026 may be considered as official entry from the State
of Manipur and this list has also been sent to the CFI. The Manipur
Cycling Association has forwarded the list of players published vide
order dated 28.1.2026 to the Secretary General, CFI by e-mail. It is
seen that the Station Association has submitted approved list of
players before the last date i.e. 31.1.2026. However, Mr.Ramneek
Mishra, learned counsel for the CFI submits that the Federation has
not received the list of players selected vide order dated 28.1.2026
and in the circumstance, State Association is directed to send list of
players again to the Federation and Secretary General, CFI in the
proper manner by e-mail through official address of the Secretary,
CFI. Official e-mail address of CFI be furnished to the petitioner.
Mr.Tarunkumar, learned senior counsel undertakes to
furnish the list of players to the official e-mail address of the CFI. In
order to avoid any complication, Manipur Cycling Association is also
directed to furnish hard copy of order dated 28.1.2026 to
Mr.P.Tamphamani, learned counsel appearing on behalf of the CFI.
Mr.P.Tamphamani, learned counsel for the CFI
submits that the list of players vide order dated 28.1.2026 has
already been forwarded to the CFI.
In the circumstance, the Misc Application is allowed
and disposed of.
It is directed that the CFI shall allow the players
selected vide order dated 28.1.2026 to participate in the National
Meet to be held in Arunachal Pradesh.
Accordingly, MC (WP(C)) No.102 of 2026 is disposed.
List the remaining case on 12.2.2026.
Earlier interim order is extended till the next date.
Furnish a copy of this order to the learned counsel
appearing for the parties in the course of day by WhatsApp or any
other available means.
JUDGE
Priyojit
RAJKUMA Digitally signed
by RAJKUMAR
R PRIYOJIT PRIYOJIT SINGH
Date: 2026.02.05
SINGH 18:11:43 +05'30'
