LexBOARD OF CONTROL FOR CRICKET IN INDIA versus CRICKET ASSOCIATION OF BIHAR & ORS.
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A B [2014] 6 S.C.R. 322 BOARD OF CONTROL FOR CRICKET IN INDIA v. CRICKET ASSOCIATION OF BIHAR & ORS. (Civil Appeal No. 4235 of 2014) MAY 16, 2014. [A.K. PATNAIK AND FAKKIR MOHAMED IBRAHIM KALIFULLA, JJ.] Public interest litigation - Betting and spot-fixing in IPL, C 2013, a/legations of - Constitution of a panel of two retired judges of the Madras High Court by BCCI to probe into the allegations, against 'GM', the alleged Team Principal of Chennai Super Kings and the part-time owner of IPL Franchise Rajasthan Royals - PIL filed by Cricket Association D of Bihar contending that panel not constituted in accordance ' with the Rules applicable to IPL - Direction sought against BCCI to recall the probe panel - High Court though held that the constitution of the probe panel not in accordance with Rules applicable to IPL but rejected constitution of a fresh E panel to inquire into the said a/legations since the constitution of the probe panel ~vas the prerogative of the BCCI under the Rules - SLPs filed by Cricket Association of Bihar and BCCI respectively - Constitution of Justice Mudgal Committee bf this Court - Directions issued to inquire into the a/legations F against the aforesaid persons with regard to the involvement in spot-fixing and betting - Submission of reports by the Committee - Allegations of betting and passing on information proved against 'GM' but allegations of spot-fixing to be further investigated - Allegations of betting and spot- G fixing against 'RK', team owner of Rajasthan Royals to be further investigated - Allegations against 13 personf:· including 'NS', President of the BCCI came to the notice o the Committee during the probe though not established - Submission of report in sealed cover - As per the Committee H 322 BOARD OF CONTROL FOR CRICKET IN INDIA v. 323 CRICKET ASSOCIATION OF BIHAR the said allegations has relevance to the subject-matter of PIL A and needs to be verified and investigated - Held: Allegations against the said 13 persons including 'NS' mentioned in the report submitted in the sealed cover should be investigated into by the Justice Mudgal Committee and the team of investigators - If a new Probe Committee is entrusted to inquire B into the allegations, there is likelihood of the allegations being leaked to the public which would damage the reputation of the 13 persons beyond repair - Team of persons appointed by the Court to assist Justice Mudgal Committee - Necessary directions issued. c CIVIL APPELLATE JURISDICTION :Civil Appeal No. 4235 of 2014. From the Judgment and Order dated 30.07.2013 in PIL No. 55/2013 of the High Court of Bombay. D WITH C.A. No. 4236 of 2014. Ajit Kumar Sinha, C. A. Sundaram, Shyam Divan, Mukul Rohtagi, Amit Sibal, P. S. Raman, V. Prakash, Ashok Desai, E Gopal Subramanium, Nalini Chidambaram, Rajat Sehgal, Chandrashekhar Verma, Gagan Gupta, lmran Ahmad Abbasi, Radha Rangaswamy, Akhila Kaushik, Rohini Musa, P. R. Raman, S.P. Arthi, Ranjeeta Rohtagi, Rahul Mascarenhas, Pratibha M. Singh, Tajveer Singh, Gaurav Sharma, P.B. Suresh, Vipin Nair, Udayaditya Banerjee (for Temple Law Firm), Amal F Chitale, Prateek, Devanshu Popat, Pragya Beghel, Sandeep Sethi, Hari Shankar K., Aditya Verma, Anshuman Upadhyay, T.K. Bhaskar, K. Harishankar, S. Lakshmi, Devanshi Popat, Vikas Singh Jangra, Kirat Singh Nagra, Deep Roy, Monish Panda, Ksitij Karjee, Anish Dayal, Siddharth Vaid, Tamali Wad, G Anshuman Srivastava, Abhishek Tewari, Vidhushpath Singhania, Gautam Bharadwaj for the Appearing parties. The Order of the Court was delivered by A. K. PATNAIK, J. 1. The Cricket Association of Bihar H 324 SUPREME COURT REPORTS [2014) 6 S.C.R. A filed PIL No.55 of 2013 in the Bombay High Court challenging the constitution of a panel of two retired judges of the Madras High Court by the BCCI to probe into the allegations of betting and spot-fixing in IPL, 2013 against Mr. Gurunath Meiyappan as the alleged Team Principal of Chennai Super Kings and the B part-time owner of IPL Franchise Rajasthan Royals contending that the panel was not constituted in accordance with the· Operational Rules applicable to IPL. The Cricket Association of Bihar accordingly made a prayer in 'the PIL that the BCCI be directed to recall its order constituting the probe panel and by c the impugned judgment dated 30.07.2013, the High Court held that the constitution of the probe panel was not in accordance with the
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