- (1.) On 24th January, 2017, this Court after referring to the order dated 2nd January, 2017 and upon hearing Mr. Mukul Rohatgi, learned Attorney General for India, Mr. Anil B. Divan and Mr. Gopal Subramanian, learned Amicus Curiae, Mr. Arvind P. Datar, learned senior counsel appearing for the B.C.C.I., Mr. Kapil Sibal and Mr. Tushar Mehta, learned senior counsel appearing for certain Associations, had directed as follows: "In view of the aforesaid, we permit Mr. Datar to give three names in a sealed cover after following the due process and, needless to say, the names that will be given should not be disqualified under the principal judgment or any of the orders of this Court. Let the names by Mr. Mukul Rohatgi, learned Attorney General and Mr. Kapil Sibal, learned senior counsel for the Committee of Administrators for the BCCI and Mr. Arvind P. Datar, learned senior counsel for the BCCI for a nominee to attend the meeting of the ICC, be given by 27th January, 2017. The documents that have been filed by the learned Amicus Curiae be kept in a sealed cover."
(2.) In pursuance of the aforesaid order, Mr. Datar, learned senior counsel has filed a list of names in a sealed cover. Similarly, certain names have been suggested by Mr. Kapil Sibal, learned senior counsel appearing for certain State Associations. In course of hearing, Mr. Mukul Rohatgi, learned Attorney General has suggested that the Secretary of the Sports Ministry, Union of India, may be one of the members of the Committee of Administrators.
(3.) First, we shall deal with the submission of Mr. Mukul Rohatgi, learned Attorney General for India. By order dated 2nd January, 2017, this Court had observed that no government servant shall be a member of the B.C.C.I. In view of the aforesaid, without dwelling upon the issue of whether the Sports Secretary should be a member of the Committee of Administrators or not, today, we think it appropriate to defer the proposal of Mr. Rohatgi.;