Dilip Kumar Pandey Vs Union Of India Through Its Secretary, Ministry Of Communication And Information Technology, Department Of Post, Dak Bhawan, Sansad Marg, New Delhi. & Others
.... seeks only one opportunity to file the appropriate representation before the competent authority amongst the respondents. 3. In view of the limited prayer made by applicant’s counsel, same is allowed. The applicant may file a fresh representation along with all the relevant documents and ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Om Prakash Yadav Vs Union Of India Through Secretary, Ministry Of Defence, Sena Bhawan, IHQ Of Ministry Of Defence (Army), New Delhi & Others
.... ure A-11 and further argued that reasoning given in the order dated 2.8.2013 is not applicable in the case of the applicant. Learned counsel lastly argued that applicant is still in service, irreparable loss has occasioned due to impugned order, thus argued to allow the OA and to direct the resp ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Vibha Khanna Vs Chief Executive Officer, Prasar Bharti, PTI Building, New Delhi & Others
.... ere is no error of fact or law which invites intervention of this Tribunal under the review. 7. There is no finding of fact or law in the Order under review that may define an error in the order, which could be the trigger for filing the present Review Application. The learned counsel for t ...
Central Administrative Tribunal Principal Bench, New Delhi
Veer Bahadur Singh Baghel Vs Union Of India Through, Through Secretary, Ministry Of Communication, Department Of Post Dak Bhawan, New Delhi. & Others
.... der affidavit wherein he vehemently reiterate the facts as in the OA. No new documents are filed. 11. Supplementary counter affidavit has been filed where also the respondents reiterate their facts in the counter affidavit and no new evidence has been filed. 12. Supplementary rejoinde ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Manoj Kumar Trivedi & Others Vs Union Of India Through General Manager, North Central Railway, Subedarganj, Allahabad & Others
.... and the instant OA has been filed in the year 2024 which implies that they stood retired for years before the instant original application was actually filed. This further implies that there has been a considerable delay since the cause of action arose and the original application was preferred ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Ram Charan Kashyap & Others Vs Union Of India Through The Secretary, Ministry Of Finance, Department Of Revenue, Government Of India, New Delhi & Others
.... erent view in the Civil Appeal arising out of SLP No. 4722/2019, they shall be under obligation to refund the entire benefit without any demur.” Thus, the case of the applicant no. 3 who retired on 31.12.2011 is also liable to be allowed in view of the observations recorded in the above jud ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Manzoor Ahmed Bhat Vs Union Territory Of J&K Through Secretary To Government Education Department, Civil Secretariat, Srinagar/Jammu1- 90001 & Others
.... submitted a detailed application before the competent authority on 23-02-2024 for release of his subsistence allowance. 3. The short grievance of the petitioner is that despite having represented before the respondents, his subsistence allowance has not been released. Law is no more re ...
Central Administrative Tribunal, Srinagar Bench, Srinagar
Misra Begum & Others Vs Union Territory Of Jammu & Kashmir Through Commissioner Cum Secretary To Government General Administration Department, Civil Secretariat, Srinagar- 190001 & Others
.... for the petitioners submits that the petitioners are entitled to the death cum other benefits to which the deceased was entitled to in terms of the law and the rules. He submits that the respondents are sitting over the disposal of the representations filed by the petitioners from time to time. ...
Central Administrative Tribunal, Srinagar Bench, Srinagar
Savitri Devi @ Sabbo Devi, W/o Late Raj Bahadur Singh & Others Vs Union Of India Through Its Secretary, Ministry Of Railways, New Delhi. & Others
.... and in contraventions of the Constitutional Scheme of public employment given in exceptional cases for the families who are in indigence to come over the economic penury due to sudden death of the bread earner of the family. 12. The circumstances of this particular case speak for itself and ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Sukanta Kumar Mishra Vs Union Of India Through The Secretary, Ministry Of Defence, Government Of India, New Delhi 110001 & Others
.... this situation, learned counsel for the applicant states that he is ready to move fresh application stating all the facts, within a period of five days regarding payment of double licence fees for retention of quarter for six months as per provision. Thus also argued that application be disposed ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
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