Subhash Kumar Singh Vs Union Of India, Through General Manager, Northern Railway, Baroda House, New Delhi Ors.
.... 1. The matter is of the year 2017. There is no representation on behalf of the applicant. On perusal of records of the case, it is seen that there was no appearance on behalf of the applicant since 04.01.2023. It appears that the applicant has lost interest in pursuing the present matter. ...
Central Administrative Tribunal Principal Bench, New Delhi
Pawan Kumar Vs Union Of India Through The Secretary, Ministry Of Personnel, Department Of Personnel & Training, North Block, New Delhi.-01 & Ors.
.... .12.2022. Learned counsel for the applicant cited the Hon’ble Apex Court judgment dated 11.04.2023 in Civil Appeal No. 2471/2023, The Director (Admn. And HR) KPTCL & Ors. Vs. C.P. Mundinamani & Ors . He submits that vide the said judgment, the Hon’ble Apex Court has allowed one notional ...
Central Administrative Tribunal Principal Bench, New Delhi
Rajalaxman Vs Union Of India, Represented By Secretary, Department Of Post, Dak Bhavan, New Delhi 110001 & Ors.
.... nconditional declination for appointment of MTS in the format enclosed by the RO was submitted by the applicant and the same was forwarded by the Respondent No. 4 to the Respondent No. 3 on 22.03.2022. 10. Further, Respondent No. 4 vide letter dated 31.03.2022 addressed to Respondent No. 3 ...
Central Administrative Tribunal Bangalore Bench, Bengaluru
Harikumar G Vs T. Gopala Krishna And Others
.... Member J 1. When the matter was taken up, the learned Counsel for the petitioner submitted that OP(CAT) now stands disposed of and the order of this Tribunal has been complied with. It is further submitted that the CP can be closed. This is recorded. 2. Accordingly, CP(C) is closed ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
A. Mullakoya S/o. Koyammakoya & Ors. Vs Union Of India Represented By The Secretary To The Government Of India Ministry Of Personnel Public Grievances And Pensions, Department Of Personnel And Training, North Block, New Delhi-110001 & Ors.
.... ly routine and attending duties of casual labourer. Annexure-A1 shows that he was attending duties on all 365 days in 1990. Similarly, in 1991, he worked for 31 days in January and 24 days in February. After a gap, he worked for 31 days in October, 30 days in November and 8 days in December and ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Dr. Khalid Abbass Vs U.T Of J&K Through Commissioner Secretary To Govt., Health & Medical Education Department, Civil Secretariat, Srinagar/Jammu � 190001 & Ors.
.... overnment servant in a transferable service is necessary incident in his/her service career. In this regard I am fortified again by a celebrated judgement of the apex court, reported as N.K.Singh versus Union of India, 1994 vol. 6, SCC 1304. True it may be that the government servant may face ...
Central Administrative Tribunal, Srinagar Bench, Srinagar
Mohammad Shafi Vs U.T Of J&K Through Commissioner Secretary To Govt., Home Department, Civil Secretariat, Srinagar/Jammu � 190001 & Ors.
.... of choice, to be posted at a particular place. It is for the competent authority to utilize the services of an employee in the best administrative and public interest. An employee, in the matters of transfer, should, at the first place, knock the doors of the competent authority by moving repres ...
Central Administrative Tribunal, Srinagar Bench, Srinagar
Pariyanka Negi Vs Union Of India (Through Secretary), Ministry Of Defence, South Block, New Delhi-110001 & Ors.
.... ed counsel for both the parties at the admission stage itself. 4. Learned counsel for the applicant states that for redressal of her grievance, the applicant had made a representation dated 22.03.202 to the respondents. She would be satisfied if a direction is given to the respondents to di ...
Central Administrative Tribunal Principal Bench, New Delhi
Naresh Chandra Srivastava Vs Union Of India Through General Manager, North Central Railway, Allahabad & Ors.
.... further emphasised that excess amount of Rs. 381740/- as alleged by the Railway authorities were not done by the mistake by the applicant which was paid to the applicant by the order of this Tribunal but the Railway authorities wrongly and illegally passed the order dated 20.03.2012 to recover ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Ankur Mishra & Ors. Vs Union Of India Through Secretary, Ministry Of Defence To Director General Ordnance Services, MGO�s Branch Integrated HQ Of MoD (Army), DHQ, PO New Delhi & Ors.
.... an and Shri Raghvendra Pratap Singh, learned counsel for the respondents are present. 2. Learned counsel for the applicants submits that both the applicants have already joined on the new place of posting. Hence, cause of action does not exist and as such, this O.A. has become infructuous. ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
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