NORTHERN COALFIELDS LTD Vs. HARENDRA KUMAR PATHAK

JUDGEMENT

(1.) Aggrieved by the common order dtd. 16/1/2020 passed by the learned Single Judge in partly allowing the Writ Petition No.17816 of 2013 and Writ Petition No.4408 of 2014 while directing the respondents therein to consider the case of the writ-petitioners for appointment, the respondents are in appeal.

(2.) Learned counsel for the appellants contends that the order passed by the learned Single Judge is erroneous. That the requirement to be appointed under the sports category is that the writ-petitioners should be "Sportsmen of All India Repute". That the certificates produced by them do not indicate the same. The learned Single Judge therefore committed an error in holding that the petitioners have to be considered as Sportsmen of All India Repute. Hence, he pleads that these appeals be allowed. The same is disputed by Shri Nitin Agrawal, learned counsel for the writ-petitioners/respondents. He relies on various certificates produced before the learned Single Judge for consideration. He contends that the learned Single Judge having considered the certificates has rightly passed the impugned order and hence no interference is called for.

(3.) Heard learned counsels.