Reyaz Ahmad Hakeem Vs Union Territory Of J&K, Through Chief Secretary, Civil Secretariat, Jammu/Srinagar. & Ors
.... re no more interested to pursue the matter. As such, prayed that the applicants may be permitted to withdraw the matter. 3. Mr. Bikram Deep Singh, Dy. AG, appeared for respondents. 4. Heard and perused the material available on the record. 5. In view of the statement made by the ...
Central Administrative Tribunal, Srinagar Bench, Srinagar
Farooq Ahmad Mir S/o. Dilawar Ahmad Mir R/o. Khurhama, Lolab, Kupwara, J&K-193223. & Ors Vs Union Territory Of Jammu And Kashmir, Through Commissioner/Secretary to Government, Department Of Law, Justice & Parliamentary Affairs, Civil Secretariat, Srinagar-190009 And Others
.... infructuous. The applicants are no more interested to pursue the matter. As such, prayed that the applicants may be permitted to withdraw the matter with permission to file a fresh one if cause arises. 3. Mr. Bikram Deep Singh, Dy. AG, appeared for respondents. 4. Heard and perused t ...
Central Administrative Tribunal, Srinagar Bench, Srinagar
Durgesh Ghosh Vs Commissioner Kendriya Vidyalay Sangathan, 18 Institutional Area Shaheed Jeet Singh Marg, New Delhi �110016 & Ors
.... thus respondents is not entitled to impose the terms and condition on the applicant, which was not mentioned in the aforesaid notification. He further submitted that at the time of submitting his willingness, he was not suffering from kidney disease but all of sudden he was suffering from the en ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Vikas Vs Union Of India And Ors
.... MENTTAG-JUDGMENT Tarun Shridhar, Member (A) 1. After arguing for some time, learned counsel for the applicant seeks permission to withdraw the OA with liberty to file it afresh. 2. Accordingly, the OA stands dismissed as withdrawn with liberty as prayed for. There shall be n ...
Central Administrative Tribunal Principal Bench, New Delhi
Hari Krishna Vs Union Of India And Others
.... licant even in the revised call. Shri Raghvendra Pratap Singh, learned counsel for the respondents is present. 2. Today, none is present for the applicant to press this original application. It is quite apparent that the applicant has lost interest in pursuing the matter. 3. Accordingl ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Rajendra Singh Vs Union Of India Through General Manager, North Eastern Railway, Gorakhpur & Ors
.... the documents had resulted in the breach of rules of natural justice. The appellant therein had requested for supply of the copies of the documents as well as the statements of the witnesses at a preliminary enquiry. The request made by the appellant was in terms turned down by the disciplinary ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Umkeshwar Singh Vs Union Of India Through The General Manager, North Central Railway, Headquarters Office, Subedarganj, Allahabad And Others
.... terest @ 9% per annum from the date recovery of the entire amount till the date of payment. 3. We have heard Shri Shubhasis Halder, learned counsel for the applicant and Shri S.C. Mishra, learned counsel for the respondents and perused the records. 4. Learned counsel for the applicant ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Dinesh Chandra Yadav Vs Union Of India And Ors
.... GMENT 1, None present for the applicant even in the revised call. Shri Subhash Chandra Mishra, learned counsel for the respondents, is present. 2. Since no one is present to press the matter, Original Application No.313/2019 along with all the associated M.A.s is dismissed in default ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Soniya Devi Vs Kendriya Vidyalaya Sangathan Through Commissioner, 18, Institutional Area, Shaheed Jeet Singh Marg, Katwaria Sarai, New Delhi-110016 & Ors
.... inal adjudication of the OA, it is humbly prayed that the Hon'ble Tribunal may be pleased to allow the Applicant to participate in the Interview process scheduled to be held between 03.11.2023 to 08.11.2023 for Direct Recruitment of Primary Teacher in Kendriya Vidyalaya Sangathan-2022, the Applic ...
Central Administrative Tribunal Principal Bench, New Delhi
Monika Vs Kendriya Vidyalaya Sangathan Rep. By Its Commissioner Institutional Area Shaheed Jeet Singh Marg, New Delhi - 110016 & Ors
.... 023. We have taken up the OA for disposal at the admission stage itself as the subject is likely to become redundant with the passage of time. 4. Learned counsel for the parties are agreeable that the OA be disposed of today itself. By way of prayer made in para 9 (i), the applicant has sou ...
Central Administrative Tribunal Principal Bench, New Delhi
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