Chandan Kumar Vs Union Of India & Ors
.... he facts, as perused in the impugned orders, it does not disclosed how they have assessed the candidature of the applicant based on their assets and liabilities and different criteria laid down by the DOPT OM on the scheme of compassionate appointment, and how many total number of candidates wer ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Malti Devi Vs Union Of India & Ors
.... bunal has held that the medical expenses to a retired employee for their indoor treatment has to be reimbursed and it cannot be denied or distinguished on the ground that the retired government employee is not a member of CGHS . 5. Supplementary Counter Affidavit has been filed by the respo ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Col Kshitij Sudhir Verma & Ors Vs Union Of India & Ors
.... d be done and gone through proper rules prescribed for cadre restructuring as prescribed by the DOPT, Government of India, and without that formal process, merely by mentioning that new Geospatial Policy 2022, contained in para 5.2.2.7, where in it is mentioned as under:- “5.2.2.7. The orga ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Balu G.S Vs Union Of India & Ors
.... taken up, learned Counsel for the applicant has filed an M.A No. 180/301/2023 to withdraw the O.A. Learned Counsel for the applicant relying on the averments in the M.A submitted that the applicant does not propose to pursue the O.A and he has instructed to withdraw the O.A. This is recorded. ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
K.M. Ravi & Ors Vs Union Of India & Ors
.... d promoted as Slipway Worker Grade II long before. The DPC should have been met in 2012. After 2011 DPC has not met and Annexure-A4 representation has not been considered. According to the learned counsel, the statement of the 3rd respondent that there is no quorum for convening the DPC warrants ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Kamal Singh Vs Union Of India & Ors
.... ision and furnish a certificate stating that whether the disability was existed at the time of death of pension/ employee or his spouse, whichever is later or not.” Accordingly, a letter dated 10th June 2022 was forwarded to the applicant with a request to provide the authorized documentary ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Prabhu Narain Ram Vs Union Of India & Ors
.... ply of the applicant along with advice of UPSC was placed before the Hon’ble President of India, who came to the conclusion that advice of UPSC is correct and the same may be accepted and it is ordered accordingly. Copy of the order of Hon’ble President of India dated 18.6.2014 has been sent to t ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Amla R. Vs Union Of India & Ors
.... 4) 4 SCC 138] has stated as follows: “..........As a rule, appointments in the public services should be made strictly on the basis of open invitation of applications and merit. No other mode of appointment nor any other consideration is permissible. Neither the Governments nor the public ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Urmila Vs Union Of India & Ors
.... s defined as Temporary Railway servant according to Railway Establishment Manual. 6. Learned counsel for the respondents submitted that husband of the applicant was working as MRCL hence his wife is not entitled for family pension. It is further stated that Shri Balkrishan was regular and c ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Jaya Purwar Vs Kendriya Vidyala Sangathan, Through Its Commissioner Kendriya Vidyaya Sangathan (Under Ministry Of Education, Government Of India), 18 Institutional Area Shaheed Jeet Singh Marg, New Delhi-110016 & Ors
.... “:6. An order of transfer is an incident of Government Service. Fundamental Rule 11 says that "the whole time of a Government servant is at the disposal of the Government which pays him and he may be employed in any manner required by proper authority". Fundamental Rule 15 says that ...
Central Administrative Tribunal Principal Bench, New Delhi
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