Dinesh Kumar Sharma & Ors Vs Union Of India Through General Manager, North Central Railway, Prayagraj (Allahabad) (U.P.). & Ors
.... Court said:- “6.7 Similar view has also been expressed by different High Courts, namely, the Gujarat High Court, the Madhya Pradesh High Court, the Orissa High Court and the Madras High Court. As observed hereinabove, to interpret Regulation 40(1) of the Regulations in the manner in which ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Ankit Jain Vs Union Of India & Ors
.... 2. No one is appear on behalf of the applicant. The case is listed for the final argument. The applicant was also not present on 20.02.2023 and in the interest of justice the case was adjourned with the remark that in case of the absence of the applicant, the OA will be dismissed on the next dat ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Rajeev Gupta Vs Union Of India & Ors
.... cer also stands expunged. Therefore, no malafide could be attached to the reporting/reviewing/accepting authorities. 6. He further draws strength from the judgment passed by the Hon’ble High Court of Delhi in W.P.(C) No. 129/2012 decided on 09.01.2012, particularly paras 5, 6, and 7 which r ...
Central Administrative Tribunal Principal Bench, New Delhi
Kamla Devi Wife Of Madan Mohan Pandey Vs Union Of India & Ors
.... licant in front of Board of Officers on 28th May, 2019. Report of Forensic institute is also made it clear that the writing habits between the handwriting leads to a conclusion that the writers are different in the questioned handwriting marked as (QB-1) and specimen handwriting marked as (SB-1 ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Jitendra Kumar Vs Chief General Manager, BSNL, Uttrakhand Telecom Circle, Dehradun, Uttrakhand & Ors
.... 4.2018 due to stressed financial condition of the company and it will be reviewed after 3 years. BSNL Corporate office, New Delhi issued an order dated 9.4.2019, whereby communicated that the compassionate appointment kept in abeyance for 3 years and due to this letter, respondents are unable to ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
D.Madhu, Indian Police Service Officer (Retired) Vs State Of Kerala Represented By The Chief Secretary GAD (Spl) 'C' Department, Government Of Kerala, Secretariat, Thiruvananthapuram & Ors
.... UDGMENTTAG-JUDGMENT Sunil Thomas, Member J When the matter came up for consideration today, none present on the side of the applicant. It is seen that for the last two sittings also the applicant was not represented. The O.A is dismissed for default. No costs. (Dated this the 16t ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Geevarghese M.M Vs Senior Superintendent Of Post Offices, Aluva Division, Aluva � 683101 & Ors
.... notified for online recruitment (III Cycle) for regular selection. 2. When the matter was taken up, learned counsel for the applicant, on instructions has submitted that the applicant is interested in continuing to do the job, if given an opportunity to do so. 3. The learned SPC for t ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Richa Jaiswal Vs Union Of India & Ors
.... respective of gender, and stopped with publishing a select list of only four male candidates ? It is clear that the respondents, by their own action and statements are blowing hot and cold at the same time which they cannot be permitted to do. Further, the SRO argument of the respondents stands n ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Shabir Ahmad Malik Vs U.T. Of J&K, Through Commissioner Secretary To Govt. School Education Department, Civil Secretariat, J&K, Srinagar -190001 & Ors
.... 0-Edu of 2021 dated 21-09-2021, paragraph 2nd whereof is reproduced herein below : “Therefore, to avoid the chaotic and messy situation arisen in the Department and to streamline the system, the post-facto permission for obtaining higher qualification is abolished henceforth. The cases of c ...
Central Administrative Tribunal, Srinagar Bench, Srinagar
G.Bhaskara Jyothi Vs Union Of India & Ors
.... . We heard the learned counsel for the applicant and also the learned Senior Central Government Standing Counsel. 7. The learned counsel for the applicant submitted that since the applicant is prepared to re-pay whatever amount liable to be paid him, that can be recovered from the salary. ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
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