Akula Sai Chandra vs. The State Of Telangana
Original PDF →Facts
The petitioner, a cricketer, challenged a two-year ban imposed on him by the respondents, effective from November 4, 2024, to November 3, 2026, prohibiting him from participating in Board of Control for Cricket in India (BCCI) or State Association tournaments. The ban was communicated via email on November 14, 2024. The petitioner contended that the ban was imposed arbitrarily and illegally, violating his fundamental rights, without issuing a formal notice or conducting a fair inquiry, thus violating principles of natural justice. The respondents, in their communication, stated that an inquiry was initiated to verify the petitioner's submitted documentation, and based on investigation findings, a report was submitted to the BCCI, leading to the ban for submitting fake documents. The petitioner argued that he was a registered player since the 2021-22 season and did not require fresh registration as per BCCI guidelines.
Held
The Court allowed the writ petition, setting aside the two-year ban imposed on the petitioner. The Court found that the ban was imposed arbitrarily and illegally, without adhering to the principles of natural justice. Specifically, the Court noted that no formal notice or show-cause notice was issued to the petitioner, nor was he given an opportunity to present his defense. The Court also found that the inquiry conducted by the police was perfunctory, lacked conclusive evidence, and was not supported by any oral or documentary evidence. The Court further held that the 4th respondent acted beyond their powers in requisitioning an inquiry from the 6th respondent and imposing a ban, as such powers are vested with the Apex Council under Rule 17. The Court directed the respondents to consider the statutory records as per Guideline No. 10 of the 2nd respondent and pass orders in accordance with the law. The issue of whether the petitioner's birth certificate was indeed fake was not definitively decided, but the process of imposing the ban was found to be flawed.
Key Issues
1. Whether the ban imposed on the petitioner by Respondents 2 and 3 is arbitrary, illegal, and violative of his fundamental rights under Articles 14 and 29 of the Constitution of India, particularly in light of the principles of natural justice and the guidelines issued by the BCCI? Petitioner's arguments: The petitioner argued that the ban was imposed without issuing a formal notice, conducting a fair inquiry, or providing an opportunity to be heard, thereby violating the principles of natural justice. He also contended that the respondents failed to provide him with a copy of the police report on which the ban was based, making it a unilateral decision. Furthermore, he relied on BCCI Guideline No. 4(iii), stating that players registered online from 2018-19 to 2023-24 did not need to re-register, and he fell under this category. He also argued that the inquiry conducted by the 6th respondent was inconclusive and lacked documentary evidence, and that the 4th respondent acted beyond his powers in requisitioning the inquiry and imposing the ban. Revenue/State's arguments: The judgment does not explicitly record arguments made by the revenue or state. However, it notes that the ban was imposed based on findings of an investigation into the petitioner's submitted documentation, which were deemed fake.
Sections Cited
Rule 17, Rule 14, Rule 41(6), Guideline No. 4, Guideline No. 10
AI-generated summary — verify with the full judgment below
Cause title — parties, addresses and appearances
The Court made the folrowing; ORDER I l j I I
THE HON,BLE SRI JUSTICE NAGESH BHEEMAPAKA Mr. G' AditYa Goud' submitted that subject matter by the order Passed bY this m.04.2025 and the same is ION No.15417 OF 2025 of this writ Petition is squar Court in W'P' No'34978 of not disPuted bY Mr' N' learned counsel for the petitioner' WRIT PE oRDER: ely covered 2024 dated Gangadhar, learned Standing Counsel for resPondents No'3 and 4'
Therefore' recording aforesaid submisston counsel for the Petitioner' following the order passed by this Court tn W.P. No.3497 8 of 2024 dated 03'04 2025' petition is allowed' The said order shall and a copy of the same shall be annexed of the learned in terms thereof' this writ be made Part of the record to this order' No order as to \ COStS. As a sequel thereto' miscellaneous applications, if anY, Pending in this writ Petition shall stand closed T.TIRUMALA DEVI DEPUTY REGls //// SECTION OFFICER The Principal Secretary' Sports Department' TS Secretariat Building' To, 1. 2. 3 4 iik!d;d',,'rn',',:'"".Txi'Jib?'r'ililrli!:h1?!'li:i,f .'*lllll; t#n[:+*-i*,lfli**ijrun jil#":':;"il- -.t ---_r::]_
The Commis;sinn-. r. . ifl y"[#*i:g.: r r%,":'Si f ,f"%X?:.#n icipa r co rp o ra ri o n, ( ) c c o mp rex , A:","1..:,x,iJi;;iJ'nr.;-", r rvuergDad city porr e. i;J ""'o,SRl (; AD , lJl"l,r:q*,,,'', " *11ffi?!+lfrr*1; f},,p^i, ..m m i s s oI'era te Road ; j[:""6pi.$-dp'roR uorr,,e, Hish court ror, state or r:ransana ar ll B::::.. in'i l, lii) ; i pff 3s fx;,: l, ;, ^.,'[0ffi ,ftir.,"{H; ;,, " : re a ns a na a'f BM (Annex the photocop.r of the r: rder in W.p.No . 34978 of 2024,datcd 0:!.04.2(/2s i .....'..'..-.i a.: E.;.'
I A4 t -.,-f f, ;$ \
VACATI.ON COURT \ HIGH COURT NBK,J DATED:28 tOStZO2s ORDER WP.No.1S417 of 2O2S I II .1H o j o2,li, ?l:, E ljtA ) :,- i \.. _\\:=-- , --'- ALLOWING THF. WRIT PETITION WITHOUT C;OSTS q ff- (z-\ ..i :.\
HON'BLE SRI JUSTICE NAGESH BHEEMAPAXA WRIT PETITION No. 34978()F 2024 OR D ER: Heard Sri P' Raja Counsel on behalf of Ms B' SriPathi Rao, learned Senior Nishitha, learned counsel for petitloner , Sri S. Ashok Anand Kumar' learned Senior Counsel on behalf of HCA and Sri C Damodar ReddY, iearned Senior Counsel on behalf of Sri S' Abhaya Kumar Sagar' Standing Counsel BCCI Petitioner is before this Court to declare the ban imposed on him for two years, effective from 04 'll 2024 to preventing him to play the toumaments learned 2 03.1L.2026 and conducted by Respondents 2 and 3 as illegal and violation of his rights.
It is the case of Petitioner that he is highiy-skilled and playing cricket for nearly a decade, with outstanding credentials, diligence, and accomplishments in various state and national-level tournaments. In 2021, he was registered with the 2"d respondent - BCCI vide \D No.18774, in full complialce with their guidelines and regulations and since then, he played for various tournaments representing the State of Telangana; in 2 october 2ro24, he was the captain of Hyderabad team for tJnder_ 19 for thc to rrnament Vinoo Mankad Trophy __reld :rt Mohali. The grict ance of petitioner is that Respondents 2 arLcl 3 have arbitrarilv inrltosed a two_year ban and the sa mc is communicated uide e mail dated 14.1 7.2024 to ,etilioner,s address tchiragvalid l23qagmail. com). The aclion th,: 2nd respondenr, is i rrpugned in this Writ petition. 4' The contention of petitioner is that without ir,suing any formaj noti:e or conducting a fair inquiry and in violation of principles cf ne tural justice, respondents imposed 1,ar and there is no oppo'tunity given to him to present h*; defenc: and to be hear,l d<::;pite sending multiple e mails :_equestr:rg to furnish a copy ,)' report of the police based on which lrar was imposed. Ar:corcltng to petitioner, imposing ban is a rtnilz teral decision ancl v iolates his rights and undermin es the very essence of fairness and transparency in administrative ia.c:r:ir ns.
In rhe e mail datcd 74.11.2024 addrcsse 1 to petitioner by' thc liecretary of the 3.d respondent - Associriti,)n, it is informed tha. enquiry was initiated by the f,-t respor dent With the 6tll resl)'lndent to verify the documentation subrr itted by Petitioner wi''ll the 3'd respondent and based orL tkre r'rn lings
3 ',/ of the said investigation' the 3'd respondent submitted report to BCCI for apPropnate action as per their guidelines' which consequently, imposed ban on petitioner for submitting fake document effective from 04'11'2024 till 03'11'2O26 in ali ior..r.*."" and after completion of ban period' petitioner would be eligible to participate in senior men's tournaments'
Petitioner relies upon the guidelines issued by the 2.d respondent. Guideline No' a (iii) explicitly mentioned that players who were registered on line by Association concerned in any of the seasons from 2O18-19 to 2023-24 ' need not register again using the "common form"' Petitioner being a registered player since 2[21-22season is under the category of "Registered Players" as defined by the guidelines of the 2"d respondent' Thereby there is no necessity for petitioner to undergo any fresh registration process for the subsequent seasons' However' he had provided a1l the relevant documents to substantiate the same showing his existing registration as Player lD: 18774' Guideline No- 4 is extracted hereunder:- d 4 online Registration of fresh and Registered player (men & women) (or 2024-25 season As vou are aware that the season 2}:.f'-lg is the benchmark for alt olavers regislrall"n otttooJt'"I'itit"ttiltt' " pl"ytt who is registered nnline bv the concerned o"";;; d;titg iht ""^"ot' 2ola-19
1 u.ill r.rot have to fill .seas ).rs. this common form for the subsc,ru( nt cricket ii. Fresh plavers are thost s-asi,,r jor8. le ;rprl-?;'"rljo'.j,...i^.j,'1.],,r::c,i ,rI ne in rhe :,'",1 ,i:#f3;';y*:':"1';:;;?;;o KL.1i;,#'2 't or zo)s- ,r. K.q,s.erFo pra.vcrs -...'fl'n't ".o-.or,-i.]il"\ /Jtron lo rc1 isler only ,;cason 2ol8-ie, ;ri!:;; ti?l2.;"1,1'rLl[,lEl,,*;:e<] ,,nr ne in the ;ili'I]'' #"iffi;d,f, i""'gl1,l- "r,. "ii, " i i.1.'.,.i1 "''t a z oz i sc,ncr ''r ,o pu.ti"ir"ll 'tommon -form:" t;" "=: ;"1:t "r"s plavers -024 ) \25. ....p-tc in thc BCCI ."".r".., ir"",i,.,]l ..;ij;",;t iv. Horr',.,r er.. , r,erv year it ,pro", "ni_J ii,,1,: L;#,"33ffi I?J,::JL;; l: a\:,,c,, ion ro ,, ,,- ,,trerinri lFler in rhat *;.t;"-;;::;li{ers onli rc It, pi.rrrarron,. J v. Horvev.r. -,.,y ,..i'i,*',^"pectltc loider/ag. groro, , tn ,,,,,o,,a,n i in J lI, J,: ;&:,"8;Tij iil:$:I: Jl.: jlti, J,:;,,,"j c('v,'rine /etrer 1p 11.,r1 .";;;"-;;::- ;1" ers ()nlr,e R,grsrrrrion a ol z i ",lon bHj;t.,I;f ,i:/iil,:i :,xi,:""11..,,* ;;; ;,"; :;: l:t*, tttt *"'!ill"illr,o:i,,,,ii,,'ii'J tiJli,'l',,f l; ;1': ... n< r i, ,,r" [.ir-,. "J::i t"n lheir plaler id avai'.r rt" ;,., ,[] vr. All lresh ) aycrs who havc x^-- ,q",,n"tu,i ,; l] ;;"jil: _bcen granted Noc t,) ptal. fo - lurr s e e son r n L,s t,,," ..gi"[.iJ #,ff : fr]: i"f :. j["":il [ilj t; ", :". 'Ihe last_minute ban imposed on petiti:nei.nol only Iacks legal Lrasis 5ut also disturbs his focus and commltr€nt to the sport, and zL, unnecessary obstacre was forwarded ir the name of "verillcat on" by the 3.d respondent which is marre with a motive to side line promising players who ha,ue cliligr ntly adhered to ttre As s;ociation,s established requiremen.:s. 7 . prior to verihcation of documents of petitione r in 2024 , 1l11ouSlh C ommissioner of police, HyderabaC, th,: .,6ry officer in 202.3 had condllctecl another enquiry on the reqr-tes t of the 3td resl ondt nt into the documents of pctitioner on 5 3O.Og .2023 . Petitioner cooperated with the Commissioner of Police, Hyderabad by submitting all the requisite documents and on O7.1O.2O23, an official report issued uide lettet No' SB- HYD I 42441V4 I 2023 confirming the genuineness of all the Petitioner's documents and in the said letter, it was explicitly stated that all documents are genuine. As against the said report inviting a second verilication in 2024 by the 3'd respondent is with a malo fide intention and is by design'
Petitioner refused to share Aadhar OTP verihcation with the 3'd respondent and even other-wise, the demand of the 3'd respondent seeking Aadhar OTP verification is against the guidelines of BCCI so also the Ruies and Regulations of the Respondent No.
It needs to be considered from the guidelines of the 2"d respondent and the Rule and Regulations of the 3'd respondent as to whether both the Associations are empowered to demand Aadhar OTP verif-rcation pass-codes from the Players enabling them register with BCCI. It is also needed to be considered as to the consequences that fa1l upon in the event of players refusing to share Aadhar OTP verification with the State Association and also the 2"d respondent. The second enquiry that is initiated by the 3'd respondent - Association on 6 27 .O9 .2024 is initiated into the alleged discr.ep anc_v of petitioner's Eijrth Certificate along with certain other LJ_ [!) rnsn,5 players regis t,:re d for Vinoo Mankad Trophy. In th,: sra d letter, the 3'd .espo :': dent explicitry acknowredged that the o ffi ;e of the Commiss.ioner of police, Hyderabad had earlier re.:ilied and cleared the trrrth certificate of petitioner as o.-iginal z ncl had confirmerl its authenticity. However, desptte this official clearance, thr: 3.d respondent had imputed pe:ltionor that he was not <:oop:rating in disclosing his Aadhar Fliston, claiming that such ,lisclosure is a mandatory require.lc nt. lor participatron ir the tournaments conducted by ITCCI an 1 State Associations. ln fact, there is no such mandatory reqltir )ments for sharit--.g Aa dhar OTp verification password witlL t hat of 3's Association for registration c f a play sr ard of player in the tournaments conduc ed bv and 3. More so, when there arc st.itutory are reflecting the details of datc of b rth of letter dated 27 .O9 -2024 issued b v- t re 4rh respondenl is extracted hereunder: Respondent No for participation ResponderLts 12 documents, thar Petitioner.
TL t,
1 'specifically,withregardtoSNoT'ChiragYadav'itshould benotedthat,followingcomplaintslastyear,werequestedyourofficeto verify the authenticity of his birth certificate h 2023 ' Your ofhce had cleared it as original [a copy of the letter is enclosed) However' as the player is not cooperating in disclosing his Aadhar history' which is a mandatory requirement for BCCI registration' we suspect that his birth certiltcate might be fake and request a re-verification of his birth certihcate. Given that the team is scheduled to travel on 01-1O 2O24' we kindly request you to expedite this enquiry al lhe earliest ' Responding to the requisition given by the 4th respondent, the 6th respondent caused an enquiry and report dated O4.1 1.2024 is submitted to the 4th respondent' The relevant portion is extracted hereunder: " Chirag Yadav' S/o Pradeep Yadav r/o H No l l-5-553' Red Hills, Nampally, Hyderabad has only one birth certificate and verihed withallrecordsofGHMC,Hospitalandschool'Asperthebirth certiEcate vide Reg' No- 544' dt: 08 11-2005 the DOB is 11-10-2005' However, it is reveated that' the tamily migrated from North India to Hyderabad.ThecandidatelatheriSnotprovidinganyhistoryofhisstay nor any suPportive documents about their marriage nor any proof of job or employment' Further his career details tike his previous play history are not disclosed The candidate's father is non-cooperative and bluntly refused to provide any further documents in support of his claim His claimofdateofbirthll.IO-2005ishighlysuspiciousandappearstobe fake." 10 The contents of the report mentioned supra are inconclusive and no dehnite opinion and decision can be drawn when the report itself clearly states that date of birth of T 8 PetitiorLer ir, I I1 1O.20O5 is suspicious and appears 1o re: fake, is not a lcfir ite and conciusive finding given by 1l_re trnquiry Officer. And acting upon the said inconclusi.r report, Iresplnclents 2 anrj a,*:^^ ,'., ""usr"rc and ndefinite is per ..;e irir:gar and and 3 imposed the imptrgn.c, birn which would defeat the rights cf p,)titioner. Furtherntore. petitioner had repeatedly sought l,rr sha ril19 6f 166 report o1- tJte rlrtr lgsp6ndent, but there is comple.:e srlenc: on the part of Respo. dents 2 and 3 and no explanatio._r of u,h; 1f 56eysr nature is grven by both the Respondents 2 and 3ior not ;1121ir,* the report of th: 6rh respondent. l l orr 07. 1o.2o23, the 6tr, responder documents, of petitioner and declared them tt However, on a second enquiry on 27.09.2024, it t reporl th;rt p1.1i1i6n6r is not cooperating, is substance and t re report of the Commissioner is as to when, whr:-6 znd how petitioner was t ver ifir:d the r be ge nuine. s noted in the witlto u l any totall.r;ilent and asked for n ecessary information and cooperative :tpprcach by petitioner. The contacted bv. l)olice there was zt non_ report of Crmntisst oner of Police is totall/ silent and on the face of the record, the said report is not definite and conclusive and basing on such report, the action taken by Respondents 2 and 3 in impo:;ing lrar on 9 petitioner cannot be sustained and furthermore, it is very clear that he is having oniy one birth certificate and there is no second birth certificate and no details of any other date of birth other than the one that is registered with the authorities are there. Under these circumstances, it is surprising to see how the Commissioner of Police, Hyderabad came to a conclusion that birth certificate of petitioner is fake.
The communication of imposing ban on 14.11.2024 by the 3.d respondent - Association through his Secretary, in the middle of the night at 12:43 AM, demonstrates the hyper-activeness of the 3'd respondent in putting petitioner under pressure and who had to reply to the said e mail on 14.11.2024 at 2:38AM which was made after making repeated efforts for sharing the information by the Respondents basing on which the ban was imposed and the non-responsiveness of the 3.d respondent in furnishing necessary information as sought by petitioner uide e mail dated 08.71.2024 and 14.11.2024 speaks the approach of the 3.d respondent towards the players, thereby leaving petitioner to invoke the provisions of the Right to Information Act, 2005. Even the said Applications ended in refusal by the Rrblic Information Ofhcer of l0 Respondcnt:; 2 and 3 _ Association. Thus, thert: is :rgrp2 rent lack of trans.::rre rcy and failure on the part of Restrrondents 12 and 3 and the said tLcts on their part are arbitrary anct untair. i3. f.s per ciause 10(i) of the 2nd responde nr gridelines for the seaso 1 2024_25, specific documents vr'ere oul lined as mandatorv fr,r' pr^r"." of U-r 9 and u-23 categories ro . on rine registration troccss; they are Original Birth CertificaLte School Passing/.-eav ing Certificate, pAN Card, Cancelled Che r1l e and if applicabl:, th: GST Certificate. For address proot, tl_re gu idelines provide :r ctr,rice among several documents narr er., Valid Passport Vote r ID/Aadhar. From the said gldeh:re r, it is apparent ihat lradhar Card is not a mandatory rr:qui:enrnt and is listed asi ono among several acceptable documents ft,r proof of residence and address verification alone. Clatrse lO of the guidelines is e>t racted hereunder: " 1O. I)ocuments to Upload Online along with the Rcgisjti arion Forrn For trnder I 9 (boys & girls) & under_23 (boys & girls, fresh pta yers following dc.ur.cnts must be uploaded along with the regjstration f )rm. Under t9 (r)ys & girls,) a. Scar.rned c( J,-\r oI original birth certificate (Mandatory) b. Scannecl cct1, ot original School passing/leaving certificatt: (Man,lat oryl c. Scannecl copv of original pAN card (Mandatory)
t1 d Scanned coPy of origina-l Address Proofviz Valid Passport /voters a lD/Aadhaar Card e- Scanned copy of Cancelled Cheque (Mandatory) f. Scanned copy of GST Registration Certificate (if apphcable) ii. under-23 (boYs' & girls') Scanned copy of original birth certificate (Mandatory) B. Scanned copy of original PAN cord (Mandatory) C. Scanned copy of original Address Proof (Mandatory) viz d Valid Passport/Voters ID/Aadhaar Card E. Scanned copy of GST Registration Certificate (if Scanned copy of Cancelled Cheque (Mandatory) applicable) For senior players (men & women) following documents should be uploaded along with the registration form' Iii. Senior (boYs & girlsJ A. Scanned copy of original birth certincate OR A. Scanned copy of Education OR Empioyment OR Residential proof as per BCCI rules B- Scanned copy of original PAN card (Mandatory) C. Scanned copy of original Address Proof (Mandatory) viz Vatrd PassPort/Voters ID /Aadhaar Card D. Scanned copy of Cancelled Cheque (Mandatory) E. Scanned copy of GST Registration Certifrcate (if applicable)"
The 2^d respondent filed counter contending that BCCI is a Society formed under the Tamil Nadu Societies Registration Act, 1975 for promotion and development in India' And BCCI guided by its Memorandum of Association ald Rules i l
- T2 and Regulaticns as approved by the Honble S.rprente Court of India, datr:d t9.08.2O18. Rule 2(a) of the BCCI Cons trru tion lays down on,: of rhe core principles and objectives o.tsCCl t) ensure integritl. of tlLr: game of cricket in India Rule 2(:) ernro.vers the BCCI to lacklc various issues of discrimination ;trevailir g in the game o1'c:rick:t and one of them is age fraud and alt ihrough, it .is the responr; bility of BCCI to ensure that ali its trlrtrr aments are conducterl in a fair environment and no undue ad rzrntage can be taker by any player. BCCI ulde Circular dated 31.O7.2o2o )r:aring No. BCCI/He/34(M2l/1787 /2O2O,. to eradicate age fi.aud in cricket, introduced one_titne rn:ar;ure ie. t isclosure Scheme,, by which playr:rs were tc reveal their actual date of birih belbr e 15rh 2O2O. ll the players did so, they w,oukl 1ot be banned zrr cl shrll be allowed to participate in the appr,rpriate age group tourlaments of BCCI and failure to do so rvill impose ban on plzL1'er for two years and post-completiotr of 1,xro years ban periorl, plal ers will not be allowed to participate in t te age group tournancnts of both the BCCI and State ( ricket Associatio:.t. It is the further case of BCCI that player-s wishing to particil>ate i r the age group tournaments musit rt rgister "Volunta n. encouraged Septembe r \
l3 himself with the relevant State Cricket Association and required to undergo a TW-3 bone test and shall submit relevant age proof documents with the State Associations lt is the primary responsibility of verifying the age group related documents by the players is that of the State Cricket Association' thereby State Cricket Association must ensure that no tampered or fake Birth Certificate by players' Basing on the police investigation report, Petitioner is banned from participating in BCCI tournaments for a period of 2 years' 1 5. The 3'd resPondent frled opposing the Writ Petition contending that on 30'09'2023 the 4th respondent addressed a letter to the 6th respondent to verify the genuineness of the certihcates of candidates selected for under-lgcricketteamofthe3.drespondent.Accordingly,report was submitted by the 6th respondent to the 4th respondent with a finding that birth certihcate of petitioner is not genuine and that the documents viz' Birth and SSC certificates pertain to Cyberabad Police Commissionerate, but other certificates such aslntermediateCertificate,PanCard'Bankdetailsand Passport are genuine and that UIDAI had refused to give a separate counter
genulnenesri report in respect of the Aadhaar Cat.d of the Petitioner arrrl 56 4l"o that of the others.
Further case of the 3.d respondent is tlat, Birth Certificatc d:r,ecl 25.O1.2023 issued by Circle No.lii of ]HMC is at vari:rnce rvith that of the Birth Certificar,e of pr:titioner, therefore, thc date of birth of petitioner ie. 11.IO.20OS.s highly suspiciou,s arul appears to be fake. They categoricallv a dmitted that in the report dated 04. 1 1 .2024, the grr, resl )ondent submitteo rhat petitioner is having only one birtt certrfic rte and the said submi ;sior_r is made in the report after verifyi ng all the records oi GI{MC, Hospital and School and date ol birth men oned is 1 1.10.20O5. petitioner is not enti ecl to aj1.y notice for condur:trng enquiry under Clause 16 of the Circular dated Oq .OB .2O2.+ iss u ecl by the 2,,a respondent. Resyronclcnt No.2 contends tirat orovisions of Right to Information Ac1 i i not applicable 1o the rn. t4 this fts, it is necessan, to 17. Similar to the other Writ petitions l\to. il:19!,7 of 2024 and ,3a349 f 2023, the genesis of lls is the reqursition of the 4th respcnde:rt given to the 6rh respondent uide letter_ d ated 27 .O9.2024 and the report of 07.70.2023. For acljudication of the 6th respondent d lted
l5 Consid.ertherulesandregrrlationsofthe3rdrespondent.The relevant rules and regulations are extracted hereunder:
"1. (A) DEFINtTtoN c. "APEX COUNCIL" is the principal body of the HCA tasked with its governance as set out in Rule '14' e. "HCA' means 'The Hyderabad Circket Association" in Telangana Regd under the A.P.(TA) Public soli"ti"" ntgi"tration Act'.19.s0 I":t: S:'- -1,.:: 1350 Fasli) bearing Registration No 20' 1961 "CEO" is the Chief Executrve "ii,*t .i iir. "cAlppolnted by the Apex council as set out in Rute 23 w.'PLAYER'is any Cricketer Past or present registered with HCA or any of its Members as a player "ta "iJt lnctude any person selected in ar-ry squad to reDresent HCA in a tt"t ni^itf'' ODI toui match' Twenty/2O or Junior ;:J:ffi;i il;;;h';;""v t'r^tlr' "o"a'ct'd bv HCA / BCCI in relangana' lndia or Abroad." .CHAPTER-IV GOVERNANCE 14, THE APEX COUNCIL
There sha1l be an Apex Council for the HCA which shall be primarily .."fo.r"iUt" for the governance of the affairs of the HCA'
The Apex Co"'tif "n^fi'"o^prise of-9 -Coulgillors of whom S shall be the elected orrr.. e.*;^ ^"'fer nule 6 and the -remaining 4 shall be: A. One to Ut tr"tita by tire Full Members of the HCA from among their rePresentatises; b. Two, one male and one female' to be nominated-by the Players Association i-- "-."g", those of its members who hail from Telangana; c. One to be nominated by the Comptroller arld Auditor General of Telangana from among the serving "trtlot f"tttlot'"ries of the C&AG's office' co- terminus with the nominee's tenure; " 15, POWERS AN; FUNCTIONS OF THE APEX COUNCIL l.TheaffairsoftheHcAShallbegovernedbytheApexCouncilandits framework of governance shall: iv, Ensure a distribution and balance of authority so that no single individual has unfettered Powers
The Apex Council shall have alt the powers of the General Body and authoiity and discretion to do all acts and things except such acts as by these rules are expressly directed or required to be done by the G-eneral Body. Exercise of such powers, authorities and discretion
l6 i:. ll: .io'^ r ourrcil shatl excrcrse superinrendence o (.rrcker (rornrn r."r.s. and rhc_Srandins.;;;;;;J. i;;,,:r:1., i;;..?.,.,j: <rurre.s petrerallr and in parlicula., in "r..o.jur,.".;,;i., ; il ;i::x'il' ?l.li;" 3,.[.lli,,??11r:z:*lLi';'.;'J;,;,,''.*",,1,1,i Jr,i,..?# l;"'rJ, .ii' I illl,f; ;1, -1,^1":. ";;.;;;#T rhe s,-n er.rr, t), ol powers regular.rons ,"Jirr"" nr"*".11:e,:::ry -ir.netication und'r thes,: tules and exe rci s e t hc,, ;;; ;il".:ffi [ : :,ff ;."1X]: ?.* oo,," *,, ",,i.ii " i"ii D. To insri.trrc , r defcnd unu T:,:n or p-roceedrngs for or:rBarnsr th: LICA or i,.ii:",rj]j. -. " Bearer oi.-proy". of rhe HCA. M,;;;;: "i":i.,,",.L:"'i:f,-Yl:h the 9E-o, rures ror rhe ap,,oirrrme,r or personnet ,'"a " ,.n ""i r;.";:::lt''iI" .officers. Peons and , th, r 5,..u1.. tlerr se* ,., ,, , 1",;; '; i;vT:ll to them and olher pr r: honorarrrrr s. .Ln)p.nsarions. " -uce' "J*'.* ';;;::;: ;l;::X; t: ,".;Jlj:: anq to r.grlJrp ,liscipJine u, 1lI- t*-c'"tl' payment an]d i or I,r.,vit ent fund such empl,)vees. --r- "' vr suspending, fining, removing, or d srajssing .t;.I'" lll};, ;.?.jii,.'ii;1, lnlough irs deresare. en,errarn. h-ar. and parties ;rparn , r;';;d.iJ:?ls, bv^tmplovees or orhe' dir", rry ,1L,].1 case ma-y' bc. ol the cEo or the cricket comnl1.1e( s as the 16. HC,,\ JUR ITDiCTION or opprcrnr-Jo,i t;;;;;X'"* PLAYERS, MArcH oFFrcrAr-s & :,EAM The HC/\ sh: I have co,,", rr,lur"r,,,i,,.,r.. ";;;:iltXf 1t .iu ri iclion and conLrol ,\(.r pra.vers, Such in.iridual;;;rl;"i;;,:-'l''rals within the iuri icrion rr : Member sharr b,', (,;, ;":;';: l:",:if, ;l;'[-,"* ;Xro::,:1,:..: Fi],: r,, r r",,r-,". I7- CONi)TJCT ()F PLAYERS The Ape.l' Corrr.c ir shalr have the power to enquire into the conorrc of any Player uithin r.s 3uri iction and may ofi. """ir" ji,.rphnirr], action ;:ii;j ',. pra v r as rhe Apex council riay ;;;,.;; dec sic n shalr i:Hii ; ll,::il:,:::J"T,'filTg rery,.,,on or he r,.,r.r,, Body \,.rr lr ! rs u, n"* i". ,If ia." ''y lnvaJrdale any a. ol rh, A:sx eqll No ncil l8..ENQIJIRY I VIO CONDUCT OF PLAYERS. MATCH OF]'ICI}.L.J. ADMINISTR{TI ) iS. ETC rrrlrrlrl ,ri r\ In the e,.'en r oi he HCA enouiring,into the conduct of a plal ,lr, Match ;f::1..11,TIl jTi':' "' the*HCA -;i,x-;;;.;' i, r1'. n,^,,,". "CHAPTF]R \/ MqNAGEMENT
t7 23- THE CEO l. The day-to-day management of the affairs of the HCA shall vest in a full time CEO to be appointed by the Apex Council, who shall be a management professional with management experience of at least 5 ye+rs as the CEO/MD of a company with a turnover of at least Rs. 100 crores 2- The CEO shall be assisted by not more than 6 full-time professionals (Managers) who shall be appointed by the Apex Council in consultation with the CEO essentially to govern the streams of finance, technical, infrastructure, [aw, media, and human resources. The CEO may however realgn or re-allot these streams as he deems fit.
The eligibility criteria for the CEO ald Managers shall be laid down by the Apex Council keeping in mind the following guidelines: a. Knowledge and familiarity with cricket or other sports; b. Understanding of financial position and fiscal direction of the HCA; c. Knowledge of operations of cricket administration and overall policy: d. Clarity on role, division of responsibilities and hierarchy, and e- Familiarity with regulatory and legal responsibilities as well as attendant risks
There shall be an appropriate induction process laid down by the Apex Council for the CEO and the Managers, which shall include a fair and transparent process of appointment. 24.^THE FUNCTTONS OF THE CEO The CEO shall have the following functions on behalf of the HCA: 1- To implement all the Rules and Regulations made by the Governing Body and the Apex Council as regard to non- cricketing matters.
To issue guidelines in respect of travel, accommodation, allowances, etc., to be paid to players, support staff and officiats participating in matches, other than international matche s. 3- To lease aIId manage immovable property of the HCA wherever situated, in order to promote the objects of the HCA.
To lay down parameters for the taying of grounds for playing the game and to provide pavilion, canteen and other conveniences and amenities in connection therewith.
To appoint Team Officials for the teams which shall . compulsorily include qualified coaches, managers, physiotherapists, nutritionists, trainers, alalysts, counsellors, and medics. However, the Head Coach of each I, i;
of thc State Teams Advisory commirree ..:nu" .0" apporr'tcd b/ ih'.' cricket , ro ,..J,. ""i;:;:: ;f,# ll'l*y,i:rlJ,li\ Ii ) rerow rnanager wirl arranee -1o1 r..r.,,n"J,,,,j,r',: ,lj .,.,rrraJir':; ;::Tilt'1'::T'i'"" ::"':' er'v"" io' 'ilu''""1 *li' '" 'n ll,l;;;ll;f t'i:i'litil^:"J'"1t..*;l;il1-1;:;x;:;: r"iri.i *tj.i." "#! ']ervrll be undertal(en l;\ ' re Piayer, nrnv.i *iirr-i,, il';J.Illl"t" will .be reimb rrs'ci t(, the :r*-*:u'ii":;i:":ii:::1,=i.'J;.,;::ri:i:":l'ji: ;::e,,"i,:f ';J;:/;'i..i:X7,Hfl ;'-x,,ill.:l:-,_i:,*i: 7 T,) ensure that all mea Iorm of racral co*;;;l":*" are adopt( d tr) c rm ndte any 9iI lr'i'! ""'.;;; ;-;id'::ii; :g;:i' I i l"' 1;,.Xg: * fi,],11* rhe,iniriation of crrminal p.r8":air, _ ,uo"".'"#'l,illijil-j-^1ol*^or Look'. r)F i,rd11 u1", ,',i.r", in' ,r_.ii.r,"L'rX",'li" o,n, snon', ,. -,.n,rar and ^ rr,er '"",.i,r ,"l,"ri ;J:rl".,i,ljX"IJllll1;,; ,; ,;"r..J y. to produce by itself tt 'i'i"r "i..iis';;J ;l''^:i'(-u't conre'rr t''' 'et *l"r or .^''quipment;;;;i,;;; il^il:'-on'"" bv hrrir c .r owning io.' o pubticize ;;;':,"f';X1::ry crew re' hni( i t,s etc , or.rnrry with .o- nrr.l_tlo"ity of aJl .,".t,, .,. or! n. r."r"p....,r- or ri;; ;;;':? seat numl ers " provide rasonabiy priced tick,,r: llrne tickel boo!:irrg t. r ir es with lublic re ,;J;;""""' ^''ts and maximize he r, "'5: 1f 1fu6 t 1. To provide atltadiums, , uevcrases ar arrordabrewlels'T,:::o^!I*,errr" fr od and i,Orns for all gcnders dr u rl\-f rcr r. rest r'requare firc and .-"-'^19. fot th" lifti r, 1r11 -sb1g6, :i r[ltctent ."..; -";;1,*ncy ,enlrres ano ' e rldsv5 ,l:rterently-abieJ, ;r;;;'i::- and wheel hair. r, r rrre ,, 1 j .,, 1,",:^"-1" *:ii; ;;#.:"":':::,*i ;rt$f:f " a,, i r, ; 1 1 ;ps 61 '' l.1,,"'r'.T,*',;:fl0:j8"";?.1n.*:l ,r0." "or rn , cr,"s in lerangara - r", u"i,-".,"t:!.#:i:T,,1;:. ,T,, jj,f.,l: o- lor any Exhibition maiqhs5 between m,tnb, I a r(l lor b:ween the Universities/sch;;i;i:,;;;;;;i;,;;h.. ir s titutions /othets in Telangana including r_egul.lrior s and brr:-iaws.in respect of travel, accommodatron, ,eliriw rnccs tc be paid to players ""a ,rn.i"i"--pulii;;i;;'i;,j;.n m a tch es. ,a I: ,l:iT: guidelines generalty for the converiencc an( ease r ,,r ( a).. ro o.ay managemenl of alfairs of the t CA ' lr Prcscnbe guidelines to layoul or converl a,,-. g, r,r.,d in (, high quality turf wickets ar all levels in .lf ",.,,"-,i'i.fr" ,1 ,l
1S country and to provide Pavilions' Canteens'. Public L.i-rt.r1i"""". and other amenities with disabled..access and suilable stgnage, especially 1o involve more Indians in ffi;;; ; ;;?''k'i ;"d to ericourage participation or all sections of societY' rS. i" 'r".-r"t ttre 'cricket Committees and facilitate the '- iri prl-.r,t.tion of their tasks and recommendations 16.To collate monthly reports concerning the functioning of the various Committees, to create action plans and upload ih" ""-. on the website of the HCA' t? ;;;;; ;;.tau"s" or att cricketers at all levels' mai-ntain records and statistics, track performances and certify age and identitY of ParticiPants
To take steps to create world class infrastructure at all levels in all areas ^tto"" tht State To coordinate with l',",.1oi""., and other associations' to . conduct .';;#;;;' to*prouide b"tttt """t"" to the public' with p.l,i."rrt .ti."ntt to women and the disabled' ro io p,.,t in prace --::iii'iT:d:"^,:;T,Ti5,rTlTf,::: cricketers to Play natrona their skills so that a wider talent Pool is available to "i""1"111' "ot:/::Y111r,rv inro contracrs for and on 20. To sig,n and enter transPa '" i.rrrii.iit" HCA including wiitr rtrird parties and.vendors il.,1r. ,r.po"t" of the vari"ous committees of the HCA' ":.ii. J""ii. tnat in all contracts for television and-media i'*i,"".in"i"i"'""'":lll;oo.::l'J;i;fl.X,ll?i;XL".fiili; and futl. unhindered bro€ reolavs are shor'vn' ,, i'J;:;."';t" tht-;;'* council every quarter or as orten as reouired by lhe Apex eo"ttit ott- ttt" functioning of the #il;.;.,"t';;a t'n" ptogttt" made in developing cricket in India. 22.To consider the reports of the Auditor' to verit' whether '" ri rilJ.-u..s are meeting their objectives and to assess whether cricket is U""tg''-otttUfy developed and promoted across the state' zs.;;;;;;;; aii apptications for hnancial aid or anv other "- ;;";;;i";.t to cricketers' Umpires' Tq almini.s,!11t:rs as 0..',n."irf.t nntea t'y tt'e beneral Body in this behalf from time to time and recommend the same to the Apex Council for their aPProval'
To examine all the expenditure exceeding the Budget and - to .l.rt.of such outlays.a,s are required for the proper administration of the HC{,
To advise the HCA regardin$ investments-
To process requests made" for increase in all types of -- "ttoir^.t..", subventions/ subsidies to be- paid to the ullnu..", iariff for cotthit'g Camps' Coaching Subsidies io th. M"-b..", allowance Io the players for matches of ,
l,'if::;:,[::tl'j r9 *n'n pravrno- as., rrs drnerent to the Apex "rLtTf. *o away a,,d to r( com nrl1( the same 2 ? . To do all acts and Apex ".,ilro [l'[?;-j;'nn;1.^:,.1.,*i:., b'the HCA necessary .''o .xp.ai.ni 't;':;# ;,'ii'i.,.,n(rtrc ns as are HCA as aforesaid -"r"oi"c "*;' jr".:,,I: " )je )ts of the name of the HCA. _ - _ rr tle rce tD the 41. GRIIxTANCE REDRESSAL l. 'fhc tlpes of disputes/differenccs that form ,hc ()r.brLdsman,s ;rnbit ;rnd the procedurcs for. ..a."""rf.."1 ^ [H.tT'*"fl:i!11 *-.ry,-.n,"ee Disp.tes A,r1, lisputes and rhe cricket ii^:nt T9A' its Membeis, TrL r',:.,,.h,""e" ."r...., _ in. b",r1t1rTs Associarron shal be ; u ton rarrca y Procedure Both parties wor wout,1 be r onducted rorrorll submit.their argume'IS .n.J a hearing exercising ,,, o"*"i"'.i"llng the principles of nrtura rrs rte e-nd deenrs nr r,r,;.J;;;;;r;;,"J:,:."^T:r::Tins as rhe , ,,b ,crsrnan b. De:rimett caused by Member or Admtnistrator: If rny l4t rrt er_ . or an!, Adtninrslrator of the mrscondr(c. or acts in n",l"j-to--t,"_ any act )f in,1i rcil ,line or delrirlrenra ,o ,frl ]nr.r."1'ty manner whicfi 1621 6. I k lv ro be endarrger tl, ir"r-onu o.':'rr:(,j, :lt HCA or the gr,,," -, , r.i ker or or rnr,rscs ", ,;;;;"# ;; :'j::t,tnt reputarion or inreresr , I rr e H(.A Memtr.andr ,, ,.-j).. ,n"" ;:Tllv *lll anv of thc I ro'i..r, rrs of rlre rhe Frrlns , ...jr",'r'.'",111t""I1,"I"#:tions or hc Ir(.\ ,ndl,,r recerpl (,[ a ],. .omplaint "h"., . , trle Al)ox (', lln .il, on explarrrrion , ,,d ;J;;;;.,".i I ,rssue a show Cause I\olir ( rll ng tor r niurr r i-n r . ;:"- ;";;; :i'";.':ftiT.,:*', :', ;:?,, ;L I l; .,, ; il. .,. Proceclure: Ihe Ombudsmar hearinl ro ,r , 'p";;;. :;.":';1"'-,"hll'. . a [t er provrdrng op1' ,r r irv cr eo, pass an appropnate,rrdct c...Miscor)du ur Breach by Orhers: In the event o[ anv . rn )lainr :;e,:i r]..eiv(r frorn a,.y quarrer or based on;;;;";;,;,; li ;;,;, clrculated or on jts own n mis co ncr u c t -, . "i " r"i,""" Ii' " "l," ii!1,"i "il;, "li _ L,,Xil j ilT :..,:j Player. Urnpir.. Team Official Selector or "ny p.."on-,,."o(.i,1.,( with the HCr\. th( Apex Council si cEo to make ,r preiiminary "#l;:tt the same expeclttiorLs l- t ) the Proceclure: Tlr,: CEO shall for call for cxpt€ r atrons from ,nlnY]I1 T*: a preliminary inqrrirl e concerned person(s) anri s,-.rl rtri and his , ti-:a- *-l:] ri#
lt report to the Apex Council not later than 15 days from the date of reference being made by the Apex Council. On receipt o[ the report, the Apex Council shall forward the sarne to the Ombudsman, who shall call for all particulars and unless it decides that there is no prima facie case and accordingly drops the charge, hearing shall commence on the case alld the same shall be completed as expeditiously as possible by providing a reasonable opportunity to the parties of being heard, If, despite due notice, any party fails to submit any cause or submits insufficient cause, the Ombudsman shall after providing reasonable opportunity of hearing to the parties concerned, pass appropriate order ln the event any party refuses and or fails to appear despite notice, the Ombudsman shall be at liberty to proceed ex-parte on the basis of the avatlable records and evidence. D. By the Public against the HCA: Where a member of the public is Aggrieved concerning ticketing and/or access and/or facilities at stadia, the same may be brought in the form of a complaint to the Ombudsman. dure: The Ombudsman would adopt the same procedure as laid down in @ above after referring the complaint to the CEO to solicit a report on the complaint.
The place of hearing shall be decided by the Ombudsman from time to time- The Ombudsmal shall have the power to impose penalties as provided in the Regulations for Players, Team Ofhcials, Administrators, Managers and Match Ofhcials of the HCA.
The decision of the Ombudsman shall be hnal and binding arrd shall come into force forthwith on being pronounced and delivered. 4- Any Administrator, Player, Match Othcial, Team Official, Selector or other individual associated with the HCA on being found guilty and expetled by the HCA shall forfeit all their rights and privileges. He or she shall not in future be entitled to hold any position or ofltce or be admitted in any committee or any role on the HCA,
A Member or Frarchise once, expelled, may, on application made after expiry of three years since expulsion, be readmitted by the HCA, provided the same is accepted at.a Genera-l Body meeting by 3/4th members present and voting.
Pending inquiry and proceeding in to complaints or charges of misco;duct or any act of indiscipline or violation of any Rules and Regulations, the concerned Member, Administrator, Player, Match Official, Team Ofhcial, or other individual associated with the HCA (along with their respective privileges and benefits) may be suspended by the Apex Council until final adjudication. However, the said adjudication ought to be completed within six months, failing which the suspension shall cease." :
Ihe requisition given by the 4tr., r.espor)d( Int to the 6h respondt nt is dated 2Z .Og.2024. On the fa<:e the r€ corcl, the content:j of _he said letter including the name o1 petitioner .giving t hc r I lson that ,,petitioner not cooperilting io clisclose Aadhar hist,try,, is suspicious and doubtful, for ,tn,, 61 11_r. reason amon I many. petitioner was subjected !o ver illration in 2023 uia,e let.ter dated 3O.O}.2O23 and the 6tL responcent had given the rel)()rt on 07.1O.2O23 wherein it is mentior ed that Birth Ce rtificzr .e and SSC Certihcate pertain to Cybera ba d police commiss ione:-:rte and except the above, alr other certi rrc, rtes are found to l>e ge nuine. Once the 6rh respondent har_l takt,n r stand that he cilnnct make any enquiry in respect of Birth arrcl SSC Certificates wlLjch are in the territorial juri ictio.e o1. C.rb erabad Commissioner,lte. it is surprising as to how the s;econrl e nqurry is taken up as against petitioner. The report dat=cl o4.7 .2024 observing llre t irrh of petitioner on 11.1O.2025 rs susl icious and appears to te fake, cannot be allowed to be sust:lirrcr[. One crucial admiss ion that is mentioned in the repor-: dated ,] ';. i,o*;* Xi t', '*
2024 is that petitioner is having only one birth certifrcate' Thus, it has to be inferred that petitioner is not having two date of births and registered date of birth is uide Registered No' 544 dated 08.11.2O05 and the DOB is 1 1' 10'2005 ln this scenario' it is not explained by Respondents 2 to 4 as to what was the bAsis for thdm to conclude that DOB of the petitioner is fake ' lg. The conclusion drawn by the Commissioner of Policecannotbethebasisforimposingbanonpetitioner.Itis 'not explained by the 4th respondent as why he had chosen the 6ft respondent for second verification when the latter had categorically mentioned in the first report dated 07 1O'2023 that veri{ication of documents viz' Birth Certilicate and SSC Certificatearefallingundertheterritorialjuri ictionof Cyberabad Poiice Commissionerate' The said acts of Respondents 4 and 6 are questionable Furthermore' the Registered/ administrative office of the 3'd respondent is within the territorial juri iction of the Commissioner of Cyberabad As discussed supra, the report of the 6th respondent No'6 is not conclusive, definite and supported by any oral or documentary evidence that was purported to have taken into consideration during the -course of enquiry' On the face of the record' the a) a. .a, - '; .;-d.r'-i. ,'l< : -.?.- r';'..mlEtii,:
report (1ocs not disclose the details of enquiry ,rnd the procedure adopted anc which of the oflicials were exarnined ciuring the course of e,1uiry. The report of the police is silerLt as ro what, where and ruith whom enquiries were made by the },ol ce before
coming to tlt 3 said conclusion. More so, the said rcp( rrt of the police is liot . ccompanied by any documents to subs lar,tiate the said conclusir>n. The report of police is perfun<:tor1,. itn,l cannot be allorved tc, be sustained. As a consequenr:e of tL e same, tmposine, of l)irn for two years by the 2.,d respo,dent is without applicatror-r ol r-rind. 20. lJ tw it need to be seen as to vrheth(:r the 4rh respondenl is having power to make a requis; tion to the 6rh responder)t for making enquiries against the pleLyers re1;istered with the alrd rrtrjponden t inter alia the genuineness of th : Birth Certificates. po,vers of the 4rh respondent are stitr)ulate(l r n Rule language of the said Rule that the 4th respond(lnt o . t he l.i.d respondent do,:; not have power to make reqursitioit .o the Commissiorer rt. police, Hyderabad. The said act is ber.r.rr.d the powe rs of r.he4 lt respondent. It is the Apex Cou ncrl rvh ch is governing body c,f the l"r respondent under Rule l4 ancL t.rt: 4,h 24, extrar:ted supra. It is very clear from ttre int:er t and !l&t ,. I r;:=: .r: .' - - =r-: '#* ,l '- .r " .: rt.-:. r'r:t.'...l't:i'
respondent has to function under the supervision of the Apex Council and cannot derive his own powers sans the Rules From the pleadings,'it is evident that the Apex Councii did not confer any such power on the 4th respondent to make requisition to the 6threspondentandsoalso,thepowertoimposebanonthe petitioner which is against the guidetines of the 3'd respondent'
Under RuIe 17, it is the Apex Councii alone which is having the power to take action on the erring conduct of a player and not the 4th respondent. 2 arrd Before imPosing ban on petitioner, ResPondents notice/show cause notice hearing Petitioner basing 3 should have issued 25 calling for exPlanation and after on the submissions, if anY made should have placed the report prepared by him with the Apex Council to take action in accordance with the Rules and Regulations of Respondents 2 and 3' Admittedly' no such process was foliowed by Respondents 2 and 3 who imposed ban' It is apparent on the face of record that ban imposed by Respondents 2 and 3 is not in accordance with Rule 41(6)' as such, the act of imposing ban on petitioner is in violation of the procedure envisaged in the Rule, supra' It is also in the knowledge of Respondents 2 and 3 that petitioner is not playing '".4-1 . ,- . .o f,;. . *l]lil\:)-i. '" -"r '. . ,'i .j.
for the State/HCA for the first time and is a regrsr:er3d p[ays1 with IIC)A fc r considerable time, thereby, Resp,onde:rts 2 ald 3 should have placed the issue, if any with Ape x Coun:il before sending requisrtion to the Commissioner of pclice, H.rderabad and tht: :rct .rf imposing bal is illegal, arbitrary a nd without power an<t au l hority.
It rs an undisputed fact that petltrcn rr is a registere,l plzlrer with HCA and is playing for the Sta !e7 HCA for considerzrltle time, thereby, the 4th responde:-1t srhou Id have placed t}.re iss rre, if any, with the Apex Council and afrer seeking permissi.n f r rm the Apex counc shourd have st nd the requlsltton to the 6rh respondent. Sending requisitior 1o )olice is a unilatr: ral a r:tion of the 4rh respondent sans the pov.er zrnd authorit-r r_rnder the Rules and Regulations of the 3.d rr:str.ondent as such tl-re -equisition and so also the report 01 he 6rh responderLt ar,) vitiated, illegal and cannot be allowed trr s rstain. That aparr , as rer Guidel ine 20, Aadhar Card is onl]. ,r lrroof of place of re srde tce. While so, insistence of the 3.a respond:nt for sharing OTP fr trn Players is not correct.
In view of the above discussion, the Writ Fetition is allowed ;:nd he ban imposed on petition,:r is .aised. r u , r *.-".;r*.**l
27 Respondents are directed to consider the statutory records as per Guideline No 10 of lrle 2nd respondent and pass orders in accordance with law' No costs' Consequently, miscellaneous Applications' if any i I I I 24 sha1l stand closed 03'd APril 2025 ksld NAG,",,","*,OPANA, J
Reproduced from the public record of the Telangana High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.