JAGGO Vs. UNION OF INDIA

JUDGEMENT

(1.) Leave granted.

(2.) These appeals arise out of the judgment dtd. 8/8/2023 passed by the High Court of Delhi at New Delhi in W.P.(C) No. 6822 of 2018, whereby the High Court dismissed the writ petition filed by the appellants and confirmed the order of the Central Administrative Tribunal, Principal Bench Delhi [Hereinafter referred to as, "the Tribunal"] dtd. 17/4/2018 whereby it dismissed the original application of the appellants seeking regularization of their services.

(3.) The appellants before this Court, who were applicants before the Tribunal originally numbered five. However, the fourth applicant before the Tribunal has not approached this Court. Therefore, these appeals are instituted by Applicant Nos.1, 2, 3, and 5 only. The sole Appellant in SLP(C) No. 5580/2024 was applicant no. 2 before the Tribunal whereas the Appellant no. 1, 2 and 3 in SLP(C) No. 11086/ 2024 were Applicant Nos. 1, 3 and 5 respectively before the Tribunal. For ease of reference and to maintain consistency, they shall continue to be referred to by their original applicant numbers as before the Tribunal.