Non-Compliance with Mandatory Eligibility Criteria and Abdication of Statutory Discretion Renders National Sports Federation Recognition Void Ab Initio

The Petitioner, established in 1974, applied for recognition as a National Sports Federation (NSF) for Yoga in December 2019

While their application was pending, Respondent No. 3 (Yogasana Bharat) was registered in August 2020.

Based solely on a recommendation from the Ministry of AYUSH dated 29.10.2020, the Ministry of Youth Affairs and Sports (MYAS) granted NSF status to Respondent No. 3 on 27.11.2020

At the time of recognition, Respondent No. 3 had existed for only three months and lacked the mandatory three-year existence and state affiliations required by the National Sports Development Code of India, 2011 (Sports Code)

Pursuant to Court directions, MYAS passed a speaking order on 19.10.2021 upholding the recognition, relying on an undisclosed RTI document regarding the Petitioner's registration status

The court applied the National Sports Development Code of India, 2011, specifically Annexure II regarding mandatory eligibility criteria for NSFs (3-year existence, state affiliations, and 3 years of national championships)

It relied on the Government of India (Allocation of Business) Rules, 1961, which vests the power to recognize NSFs exclusively in the MYAS

Precedent from Ramana Dayaram Shetty v. IAAI was applied to establish that mandatory eligibility conditions cannot be departed from arbitrarily

The doctrine against retrospectivity was derived from CIT v. Vatika Township

The principle of audi alteram partem and the requirement for reasoned administrative orders were applied based on Mohinder Singh Gill v. CEC and Siemens Engineering v. UOI

The Court found that Respondent No. 3 failed all three core eligibility criteria at the time of recognition: it had existed for three months instead of three years, had zero state units, and had conducted no national championships

The Court determined that MYAS abdicated its "personal judgment" by acting as a "rubber stamp" for the Ministry of AYUSH’s recommendation, which is an impermissible delegation of discretionary power

The Court rejected the argument that "Relaxation Clause 16" (introduced 01.02.2021) could validate the 27.11.2020 recognition, as a law cannot retrospectively cure a void act in the absence of explicit intent

Furthermore, the speaking order was vitiated because it relied on an RTI document not shared with the Petitioner and failed to address the Court's specific mandate to review Respondent No. 3's eligibility

Finally, the Court held that annual renewals are derivative; if the "source" (original recognition) is poisoned by illegality, the subsequent renewals cannot survive

The Court directed MYAS to initiate a fresh, transparent recognition process within 60 days

To protect the interests of athletes, the Court invoked prospective invalidation, holding that all medals, certificates, and rankings conferred upon participants during the period of recognition remain valid and undisturbed

The Petitioner was not granted automatic recognition, as that remains a domain of executive assessment