SPORTS AUTHORITY OF INDIA Vs. V. KARUNADEVI

JUDGEMENT

(1.) Heard the learned counsel for the petitioners i.e., the Sports Authority of India.

(2.) The petitioners are before this Court being aggrieved by the order passed by the Central Administrative Tribunal, Bengaluru Bench, Bengaluru in O.A.No.170/00297/2020 dtd. 8/2/2023. Paragraph Nos.11 and 12 of the order reads as under:-

(3.) The operative portion i.e., point No.2 of the order clearly demonstrates that the matter is relegated to the authority i.e., petitioners for consideration and passing of an appropriate, reasoned and a speaking order in accordance with law. In that view of the matter, we do not see any warrant for our interference. As directed by the Central Administrative Tribunal, the petitioners shall pass appropriate, reasoned and a speaking order in accordance with law.