Brijesh Pandey Vs Union Of India Through General Manager, Northern Railway, Baroda House, New Delhi. & Ors.
.... plinary order. Hence, they plead that there is no merit in the OA, the same should be dismissed. 7. Rejoinder affidavit has been filed by the applicant where he reiterated his stand as in the OA. 8. The case came up for final hearing on 30.01.2024. Shri Indradeo Maurya, learned counse ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Ganga Prasad, Son Of Ram Gopal, Resident Of Tiwariyana, Post Talbehat, District - Lalitpur Vs Union Of India Through Its General Manager, North Central Railway, Allahabad & Others
.... ection 256 of the I.D. Act, mala-fide, Union has therefore, prayed for their reinstatement with full back wages.” 8. Further, in the aforesaid Award, the averment of the Union cannot be considered to be true facts of the case and only thing that emerges in the order is that termination of ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Chandra Prakash Singhania Vs Union Of India, Through Secretary, Department Of Atomic Energy, Anushakti Bhawan, CSM Marg, Mumbai - 400001 & Ors.
.... al personnel. Accordingly, respondent no. 1 vide office memorandum dated 12.10.2000 (Annexure A/2) allowed one more final ooption to all technical personnel of the Department of Atomic Energy who joined service prior to 01.08.1992 and have not completed 20 years of qualifying service and are sti ...
Central Administrative Tribunal - Jabalpur Bench, Jabalpur
Hargovind Singh Vs Anant Narayan Nanda, Secretary, Ministry Of Communication, Dak Bhawan, New Delhi Pin 110116 & Ors.
.... he applicant, the same be refunded to him immediately. No order as to costs.” They submitted that they have fully complied with the order of this Tribunal and the applicant was considered for regularisation from 24.06.2004 as it is clearly mentioned in Hon’ble High Court of Madhya Pradesh’s ...
Central Administrative Tribunal - Jabalpur Bench, Jabalpur
Sanjeev Verma Vs Union Of India And Others
.... earned counsel for the applicant. 2. Learned counsel for the applicant has made a statement at the Bar that the relief claimed by the applicant has been granted to the applicant as the transfer order has been cancelled and OA may be treated as infructuous. 3. In view of the above posit ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Dhirendra Singh Vs D/O Post And Others
.... 1. None for the applicant. Smt. Rachna Dubey, counsel for the respondents is present. 2. No one is present on behalf of the applicant even in revised call. Counter and Supplementary Counter Affidavit have been filed. Any rejoinder has not been filed till today. 3. Therefore, i ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Shyama Kant Ram Vs Central Ground Water Board And Others
.... B.K. Shrivastava, Member J 1. None for the applicant. Shri R.K. Srivastava, counsel for the respondents is present. 2. The case is listed for final argument, but no one is present on behalf of the applicant even in revised call. 3. Therefore, in the absence of applicant, ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Tejveer Singh Deceased Represented Through LR Manju Devi And Others Vs Bharat Sanchar Nigam Limited And Others
.... B.K. Shrivastava, Member J 1. None for the applicant. Shri D.S. Shukla, counsel for the respondents is present. 2. The case is listed for final argument, but no one is present on behalf of the applicant even in revised call. 3. Therefore, in the absence of applicant, T. ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Ram Lal Vs Union Of India Through Its Secretary Ministry Of Communication (P&T) Dak Bhawan, Sansad Marg, New Delhi. & Ors.
.... ENT Dr. Sanjiv Kumar, Member (A) 1. Shri B. N. Singh, learned counsel for the applicant and Shri R. K. Srivastava, learned counsel for the respondents are present. 2. At the outset, learned counsel for the applicant request to withdraw the OA. 3. Considering the same, O.A. 9 ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Vijaypal Singh Jatav Vs Union Of India (Government Press), Through Ministry Of Home, New Delhi. And Others
.... isfied if a direction is given to the competent authority amongst the respondents to consider his application. 3. Learned counsel for the respondents has opposed the request made by the learned counsel for the applicant. 4. The applicant has only prayed to decide the representation; co ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
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