SPORTS AUTHORITY OF INDIA Vs. KULBIR SINGH RANA

JUDGEMENT

(1.) These applications, by the Sports Authority of India 'SAI', seek recall of the following order dtd. 28/2/2024 passed by a Coordinate Division Bench of this Court, whereby WP (C) 2920/2024 Sports Authority of India and Anr v Dr Kulbir Singh Rana and WP (C) 2955/2024 Sports Authority of India and Anr v Dr Hema Valecha were disposed of:

(2.) We have heard Mr. Rakesh Khanna, learned Senior Counsel for the petitioners and Mr. Arvind Nigam, learned Senior Counsel for the respondent at considerable length on these applications.

(3.) WP (C) 2920/2024 and WP (C) 2955/2024, in which the present applications have come to be filed, assailed the judgment dtd. 4/11/2023, passed by the Central Administrative Tribunal 'the Tribunal' in a batch of Original Applications, headed by OA 597/2023 Dr Hema Valecha v SAI and anr. The applicants in the said OAs, who were working on contract basis with the SAI, assailed the decision, of the respondent, to replace them with other contract employees and further prayed that the SAI be directed to continue their services till regularisation.