Juma Mohd Vs Union Of India & Ors
.... of the parties and have gone through the entire record. 9. From perusal of record it is evident that inquiry officer during the enquiry has found that complainant in his complaint has stated that he has applied for the vacancy in the year 1982, whereas the charged officer is working in the ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Dev Prakash & Ors Vs Union Of India & Ors
.... opportunity to compete for the post or employment. Their right to employment, if it is a part of right to life, would stand denuded by the preferring of those who have got in casually or those who have come through the back door . The obligation cast on the State under Article 39(a) of the Con ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Anandu P.D & Ors Vs Union Of India Represented By The General Manager, Southern Railway Head Quarters Office, Park Town P.O, Chennai-600003 & Ors
.... K.Haripal, Member J 1. When the matter was taken up today, learned counsel for the applicants submitted that the applicants have been posted in Thiruvananthapuram Division and the O.A has become redundant. 2. Recording the same, the Original Application is closed. No costs. ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Venkitesh Janardhan Sarma Vs Union Of India & Ors
.... source of livelihood is provided, the family would not be able to make both ends meet, a provision is made in the rules to provide gainful employment to one of the dependants of the deceased who may be eligible for such employment. The whole object of granting compassionate employment is thus to ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Subhash Kumar Vs Union Of India & Ors
.... post of station master in support of which he has got a certificate from the senior eye surgeon of District Hospital. He further states that the respondents have not considered the provisions of para 519, 523 of the Master Circular of Railway Medical Manual according to which the medical examina ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Ram Gopal Vs Union Of India & Ors
.... orders are perfectly just, proper and in accordance with rules and hence deserve to be upheld by the Tribunal. Learned counsel goes on to further submit that a letter dated 11.12.2010 calling applications from the eligible employees of ‘C’ Section Engineer / Rail Path, Badaun were called for pr ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Subhash Chandra Sharma Vs Union Of India And Others
.... ounsel for the respondents is present. 2. A perusal of the order sheets shows that on the previous listed date i.e. 23.05.2023, there is no representation on behalf of the applicant. Today, also there is no request on behalf of the applicant’s counsel for adjournment. It appears that the a ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Mahendra Kumar Mishra Vs Union Of India And Ors
.... presentation dated 06.07.2022 (Annexure-10 of OA) within a specified time. 2. On the other hand, Shri Chakrapani Vatsyayan, learned counsel for the respondents states that no such direction can be given at this stage and the matter may be decided on merit. 3. However, In view of the i ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Jitendra Kumar Vs Union Of India And Ors
.... presentation dated 20.06.2022 (Annexure-13 of OA) within a specified time. 2. On the other hand, Shri Chakrapani Vatsyayan, learned counsel for the respondents states that no such direction can be given at this stage and the matter may be decided on merit. 3. However, In view of the i ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Durga Prasad Sharma Vs Union Of India And Ors
.... sel further submitted that the appellate authority has clearly mentioned in his speaking order that the applicant has lack of knowledge even then with positive mindset, the appellate authority reduced the period of punishment to six months from one year. He contended that the revisionary authori ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
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