Bhadra Sheel Sharma Vs Union Of India & Ors.
.... for respondent No.1 and Shri Jaswant Singh, learned counsel for the respondent No. 2 and 3 are present. 2. A perusal of the order sheets shows that on the previous listed dates i.e. 20.01.2023 and 31.03.2023, counsel for the applicant was not present. Today, also none appeared on behalf of ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Rakesh Kumar & Ors Vs Union Of India & Ors.
.... ate in JCM, as it was prior to the impugned order. On perusal of the impugned order dated 04.05.2017, it is evident that based on the advice of the Nodal Ministry i.e. Ministry of Labour and Employment wherein they had said that the OSs cannot be classified as Workman and hence they should not b ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Naumi Nath, sonof Sugrim, Resident of Village Basharatpur, Post � Basharatpur, District - Gorakhpur & Ors Vs Union Of India & Ors.
.... een received by the respondents or not. However, in the fitness of things, it will be right to give opportunity to the respondents to act upon the said representation (Annexure A-4). Hence, without entering into merits of the case, the competent authority amongst the respondents is directed to e ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Raj Kumar Vs General Manager, Northern Central Railway, Allahabad & Ors.
.... minor of the age (9 years) as school leaving certificate at page 14 of the OA given date of birth of Raj Kumar as 01.01.1993. At present 21 years have passed since then and family has lived on. Compassionate appointment is not a matter of right. If I peruse the ratio of judgment in Umesh Kumar N ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Pramod Kumar Singh Vs Abhishek Ranjan, Senior Divisional Personnel Officer, North Central Railway, Allahabad Division, Nawab Yusuf Road, Allahabad
.... e, a case for contempt cannot be held to have been made out.” Similar view had also been taken by the Hon’ble Supreme Court in Ahmad Ali. Vs. Supdt., District Jail , 1986 Supp SCC 556 : AIR 1987 SC 1491 wherein it has been observed that “mere unintentional disobedience is not enough to hold a ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
G.L. Bhatia & Ors Vs S.K. Chaurasia, Director General/ Board Of Chairman, Ordinance Factory Board, 10-A, S.K. Bose Road, Kolkatta & Ors.
.... r passed by the Tribunal shall be subject to the decision of the writ petition.” It is stated that in compliance of the CAT order dated 18.10.2011 pay fixation of applicants Nos. 1,2 and 4 to 10 had been done. So far as pay fixation of applicant No. 3 is concerned, it is submitted that as per re ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Rakesh Kumar Patel & Ors Vs Union Of India & Ors.
.... filed by the applicants. Written arguments have been filed on behalf of the applicants. 12. Case came up for hearing on various occasions, from 05.01.2023, 12.01.2023, 24.01.2023, 30.01.2023, 15.02.2023, 14.02.2023, 15.03.2023 and lastly on 16.03.2023 when counsel for both the parties were ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Meera Verma Vs Bharat Sanchar Nigam Ltd., Through Its Chairman Cum Managing Director, B.S.N.L. H.C. Mathur Lane, Door Sanchar Sadan, Janpath, New Delhi Ors.
.... “13) It is a settled legal position that the Government employee during his life time or after his retirement is entitled to get the benefit of the medical facilities and no fetters can be placed on his rights. It is acceptable to common sense, that ultimate decision as to how a patient should ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Neelam Mishra Vs Union Of India & Ors.
.... espondents has opposed the prayer made by learned counsel for the applicant. 4. I have considered the rival submissions of learned counsel for the parties and perused the records. 5. In view of the limited prayer made by learned counsel appearing for the applicant, no useful purpose w ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Prabhat Kumar Agrawal Vs Union Of India & Ors.
.... GPF, also the authority for the amount payable should be issued at least a month before the date of superannuation. So it was the responsibility of the Respondents to have all the formalities completed well in advance. Also the applicant submitted that as per Point 3 of the OM No.3/3/2016-P&P ...
Central Administrative Tribunal - Jabalpur Bench, Jabalpur
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