Rajendra Singh Vs Union Of India And Others
.... plicant even in the revised call. Shri M.K. Sharma, learned counsel appearing for the respondents is present. 2. Today, none is present for the applicant to press this original application. It is quite apparent that the applicant has lost interest in pursuing the matter. 3. Accordingly ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Yousuf Pali Vs Union Of India Represented By The Secretary To The Government Of India Department Of Higher Education Ministry Of Human Resources Development Shastri Bhawan New Delhi 110001
.... as reported on 08.06.2023 that the original applicant has expired and the learned Counsel for the applicant was granted time to bring on record the legal heirs, after several adjournments, the legal heirs have not been brought on record. There is no representation for the applicant also. 2. ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Vineetha P.R D/O.K.N. Rajappan Vs Union Of India, Represented By The Secretary To The Government Of India, Department Of The Post Government Of India, New Delhi � 11001 & Others
.... belong in their home division and then in the neighbouring division and finally as per the relaxed standards applicable for the PH/community category, for remaining vacancies of PH candidates. It is to be seen that they have to get approval from the Circle level (CPMG) before the Department Sel ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Nagendra Sahni Vs M/o Defence And Others
.... sent on behalf of the applicant. This case is listed for final argument. The names of two advocates Shri Ashish Srivastava and Shri Mohd. Zaid are reflected in the cause list, but no one is appear on behalf of the applicant even in the revised call. 3. Accordingly, in the absence of applica ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Zainab Bano & Ors. Union Territory Of Ladakh Through Deputy Commissioner/ Chairman DSSRB LAHDC Autonomous Hill Development Council Kargil, Pin Code � 194103 & Others @RESPONDENT Vs
.... 013 by seeking a direction to set aside the notification No. 01/2024 dated 21.2.2024. Such a relief cannot be granted belatedly particularly in view of the Reorganization Act of 2019. Undoubtedly employment is a national wealth in which every individual has a right of consideration and in case t ...
Central Administrative Tribunal, Srinagar Bench, Srinagar
Surinder Singh Vs Union Territory Of Jammu And Kashmir Through Commissioner/Secretary To Govt., Forest Department, Civil Secretariat, Jammu & Others
.... ner claimed in a writ petition earlier filed by him being SWP No. 2269/2007 that he be permanently absorbed and given the promotion to the post of Dozer Operator on substantive basis, yet the respondents refuted this on the ground that the post of Dozer Operator does not exist in the cadre streng ...
Central Administrative Tribunal - Jammu Bench, Jammu
Omana K.C. Vs Union Of India Represented By Its Secretary To The Government Of India, Ministry Of Defence, New Delhi-110001 & Others
.... re-A8 has been passed taking into account all aspects correctly and there is absolutely nothing to interfere with the view taken by them. So, the O.A. is sought to be dismissed. 5. We heard Sri.R.Sreeraj, the learned counsel for the applicant and Sri.Thomas Mathew Nellimoottil, the learned ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Surya S, Employee ID: 10060490 Vs Union Of India, Represented By The Secretary To Government Of India, Ministry Of Communications, Department Of Posts, North Block, New Delhi- 110001 & Others
.... l, Member J 1. When taken up today, the learned counsel Shri.Rojit Zachariah representing Mrs.Rekha Vasudevan, the learned counsel for the applicant submits that the applicant does not want to pursue the O.A. This is recorded. 2. Accordingly, the O.A is dismissed as not pressed. No co ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Ganesh Gomanbhai Rathod, Son Of Gomanbhai Rathod Vs Chief Postmaster General, Gujarat Circle, Khanpur, Ahmedabad 380001 & Others
.... n deliberate decision to obtain treatment in private hospital. Since the distance from the place of ill to Government Hospital is 5 kms and the distance from place of ill to treating hospital (Sunshine Global Hospital) is 5 Kms. Since the distance is same, applicant would have taken treatment in ...
Central Administrative Tribunal - Ahmedabad Bench, Ahmedabad
Sunilkumar. G, Outsider, Nalanchira Speed Post Hub & Others Vs Union Of India, Represented By The Secretary & Director General, Department of Posts, Dak Bhavan New Delhi-110001 & Others
.... ed by them. 7. The respondents have denied the claim of the applicants that they have been working continuously from 01.10.2013 for more than 240 days engagement. According to them, the 1st applicant in O.A.344/2016 was engaged only for 25 days in 2014 and 189 days in 2015. Similarly, the 2 ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
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