Olympic Association Of ... vs Telangana Taekwondo ...
2022 Latest Caselaw 4538 Tel

      THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
                                      AND
       THE HON'BLE SRI JUSTICE C.V.BHASKAR REDDY


              WRIT APPEAL No.924 of 2016

JUDGMENT:    (Per the Hon'ble the Chief Justice Ujjal Bhuyan)



     Heard Mr. Tarun G. Reddy, learned counsel for the

appellant.


2.   This writ appeal is directed against the order dated

19.09.2016 passed by the learned Single Judge allowing

W.P.No.31463 of 2016 filed by respondent No.1 to

represent State of Telangana in the National

championships and sports events for Taekwondo to be held

from 22.09.2016 to 25.09.2016 at Anandpur Sahib,

Punjab.

3. Learned counsel for the appellant submits that

though the appellant was respondent No.4 in the writ

petition, appellant was not served. On the face of it, order

of learned Single Judge may appear to have become

infructuous, nonetheless, the issue still remains regarding

selection of team by the appellant or by respondent No.1 in

future.

4. Insofar the first submission is concerned, in

paragraph 2 of the order dated 19.09.2016 learned Single

Judge recorded that writ petitioner was directed to serve

the respondents by way of personal notice. Apart from

personal notice, writ petitioner had sent e-mail on

17.09.2016 at 5:20 pm to respondent No.2 and the other

respondents. However, none appeared on their behalf.

5. Insofar the second submission is concerned, we are

of the view that we need not enter into such contentious

issue inasmuch as the selection was made for an event

which took place between 22.09.2016 to 25.09.2016.

6. Though on the point of notice not being served on the

appellant, appellate Court had suspended the order of the

learned Single Judge vide order dated 27.09.2016, we are

of the view that at this distant point of time, no useful

purpose would be served by adjudicating on selection of

athletes for an event which took place in September, 2016.

The issue as to whether it is the appellant or respondent

No.1 who can select athletes to represent the State of

Telangana in the National Championships is kept open to

be considered in an appropriate case.

7. Subject to the above, writ appeal is dismissed as

infructuous.

Miscellaneous applications pending, if any, shall

stand closed. However, there shall be no order as to costs.

______________________________________ UJJAL BHUYAN, CJ

______________________________________ C.V.BHASKAR REDDY, J

12.09.2022 vs