RAMESHWAR SINGH MALIK, J. - (1.) These three identical writ petitions bearing CWP Nos.3765, 5038 and 7554 of 2016, are being disposed of vide this common order, as the issues involved therein are overlapping and learned counsel for the parties agree for disposal by this common order.
(2.) When these matters came up for hearing before this Court on 6.6.2016, following order was passed:- "This order is in continuation of the orders dated 02.03.2016 and 30.03.2016 passed by this Court. Two rival factions of Federation of India have ventured to hold '24th Rhythmic Gymnastics National Championship' at different places. Both the factions claimed themselves to be the authorised faction of the Federation. Owing to the holding of championship, at one point of time, it was thought appropriate that some senior officer from the Ministry of Sports and Youth Welfare, India be directed to hold a joint meeting of all the factions so as to decide the issue amicably in the context of holding '24th Rhythmic Gymnastics National Championship' as a common event. Concededly, election of office bearers of the Federation took place on 12.08.2015 and the same is not in issue in the present writ petition(s). In addition to the aforesaid Championship, other events were also sought to be held by the rival factions on different dates. In considered opinion of this Court, the orders were passed on 02.03.2016 and 30.03.2016 with a view to resolve impending tussle between the rival factions of the Federation. This Court was of the view that two events under the same title cannot be permitted to be held separately by the rival factions. Restraint order was passed that none of the factions of the Federation will hold '24th Rhythmic Gymnastics National Championship' and other events. Thereafter on consensual basis the Secretary, Ministry of Sports and Youth Welfare, India was directed to hold joint meeting of all factions or to appoint some senior officer preferably of the Joint Secretary on his behalf in order to take decision in respect of fixing of date and venue of holding meeting of all the constituent members of the Federation. It appears that on the date fixed for meeting, one of the faction raised objection with regard to participation of Dr. S.Shanti Kumar Singh, General Secretary, Gymnastic Federation of India in the meeting held on 21.04.2016 in the office of General Secretary, Gymnastic Federation of India. The meeting could not bring out the required result. Now both the parties are ad idem that a general body meeting of the Gymnastic Federation of India be ordered to be held under the supervision of Secretary, Ministry of Sports and Youth Welfare, India after giving requisite notice to all the constituent members of the Federation. The issue with regard to holding of different Championships/Events be debated and every endeavour be made to harmonise the impending tussle going on between the factions of the Federation. The issue of suspension of Dr. S. Shanti Kumar Singh, General Secretary be also debated in the meeting of the constituent members so convened under the supervision of the Secretary, Ministry of Sports and Youth Welfare, India. This Court is quite hopeful that the meeting shall be held in a congenial atmosphere and outcome of the meeting be intimated way of an affidavit to this Court by the next date of hearing. The Secretary, Ministry of Sports and Youth Welfare, India would be at liberty to submit report in connection with any other issue which according to him also touches the core issue, of course, after proper debate in the meeting. Adjourned to 12.07.2016." No desired result came out of the meeting held in compliance of above-said order. Allegations and counter-allegations against each other were being levelled by both the fighting factions. Thereafter, on 12.7.2016, on the joint request made by the learned counsel for the parties, case was adjourned by passing the following order:- "Learned counsel for the parties jointly pray for a short adjournment to seek instructions and give the names of at least three persons, out of whom one could be appointed as an Arbitrator. On their joint request, adjourned to 15.7.2016."
(3.) During the course of resumed hearing today, learned counsel for the parties could not agree on any one name who may be appointed as an Arbitrator. However, learned counsel for Indian Olympic Association has pointed out that such a fact situation is squarely covered by para 27(iii) and (iv) of the Constitution of Gymnastics Federation of India. The relevant clauses (iii) and (iv), available at page 50 of the paper-book, read as under:- iii) All unresolved disputes arising within the GFI shall be referred by the Federation to the IOA for settlement by the IOA under the Arbitration Act, 1940. For this purpose, the IOA shall elect a panel of Arbitrators to be decided by the IOA General Assembly at their Annual General Meeting out of whom parties to the disputes in a National Federation will elect one Arbitrator each and the third Arbitrator of the said panel will be mutually agreed upon by the two arbitrators. The arbitration proceedings shall be completed within the period specified under the Arbitration Act or with the time extended by the Arbitrators with the consent of the parties. iv) In the event of dispute within an affiliated unit of the GFI which affects normal working of the unit and prevents preparation and training of the sport team under the charge of the unit for purpose of international/representation/competition under the aegis of the IOC, the IOA will constitute and ad-hoc body from with the members of the General Assembly associating such person from outside as may be necessary, to continue with the work of preparation and training of that particular sport/team until the dispute within the unit is resolved." Learned counsel for the parties are ad idem that since the issues involved in all these three writ petitions would be taken care of by the procedure provided in the above-said clauses (iii) and (iv) of the Constitution of Gymnastic Federation of India, let the matter be referred to the Indian Olympic Association through its General Secretary, with a direction to him to proceed further in the matter, without any loss of time, so that day to day affairs of Gymnastics Federation of India are run smoothly. ;