Pinki Vs GNCT Of Delhi & Ors
.... above, the counsel for the applicant argued that keeping the application of the applicant pending for compassionate appointment will violate the Article 14 & 16 of the Constitution of India. 8. Learned counsel for the respondents relied upon counter affidavit filed by the respondents w ...
Central Administrative Tribunal Principal Bench, New Delhi
Jai Prakash Vs Union Of India & Ors
.... (ii) The respondents has wrongly linked the duration of tenure with entitlement of TA on transfer. The respondents in violation of OM no. 11013/10/-- 2013-Estt A dated 02.07.2015 (Annexure A-13) have kept only fixed duration instead of keeping minimum as well as maximum tenure in the Cadre ...
Central Administrative Tribunal Principal Bench, New Delhi
Om Prakash Vs Govt. Of Delhi Through C.P. Delhi Neew Delhi-110001 & Ors
.... gs involved in criminal cases and there was no possibility of any pecuniary loss to the government and therefore there was no possibility of any recovery of money from the applicant, the respondent could not have withheld payment of his leave encashment after he was reinstated in service and ret ...
Central Administrative Tribunal Principal Bench, New Delhi
Manoj Kumar Vs New Delhi Municipal Council Through Its Chairman Palika Kendra, Sansad Marg, New Delhi & Ors
.... are applicable in the instant case. It is a well established fact that the services rendered in Autonomous Organizations are to be treated as qualifying service and further that there has been a number of cases in this regard including that of Smt. Kamla Aggarwal, which need to followed by resp ...
Central Administrative Tribunal Principal Bench, New Delhi
Vimla Devi Vs Union Of India & Ors
.... questions arise to pay interest. He further argued that the name of the applicant has not been disclosed by the deceased employee in the service record and due to this reason the payment could not be made in time. 5. I have considered the rival submission of learned counsel for both the part ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Mamta Bajpai Vs Union Of India & Ors
.... 3. Learned counsel appearing for the respondents 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 appe ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Sourav Chakraborty Vs Principal Director Civilian Personnel Integrated HQ Ministry of Defence (Navy), Talkatora Annex Building New Delhi � 110001 & Ors
.... along with M.A No.180/317/2023. 2. The learned counsel for the applicant submits that the applicant will be satisfied if the first respondent is directed to consider and dispose Annexure A-10 representation dated 24.2.2023 within a reasonable time. 3. Having heard counsel on both sid ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Ajitkumar Vs Union Of India & Ors
.... f the documents in support of the allegations. As a retaliatory measure he was removed from the post of SRO in-charge which has been challenged by him in OA No. 298 of 2022. During the pendency of that OA, the applicant has been transferred. Along with him, his wife who was also employed in the s ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Pradeep M & Ors Vs Union Of India & Ors
.... nsioners' Welfare has issued an O.M No.57/05/2021-P&PW(B) dated 3rd March, 2023 which recognizes the right of employees, who are appointed against a post or vacancy which was advertised/notified for recruitment/appointment, prior to the date of notification for National Pension System i.e, 2 ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Union Of India & Ors Vs Vijay Kumar Jhanjhat
.... r of this Tribunal has been complied with. He has also filed documents relating to the posting of the son of applicant. 2. Considering the above fact and the documents filed with this application, This Bench is satisfied with the compliance done by the respondents. Therefore, application ...
Central Administrative Tribunal - Jabalpur Bench, Jabalpur
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