Chhadam, S/o Late Jagarnath Vs Union Of India Through Secretary, Ministry Of Communication, Department Of Posts, Govt. Of India, Sansad Marg, New Delhi. & Ors.
.... ee years and then from 30.11.1992 till the date of retirement i.e. 30.6.2003 as temporary Govt. employee of Group D for ten years seven months and one day. The total qualifying service for pension comes to 17 years four months and 10 days. It is admitted case that the respondent No.1 from h ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Thahirabi P Vs Administrator, Union Territory Of Lakshadweep, Kavaratti � 682555 & Ors.
.... A13 which is in two parts. The first part shows that the 4th and 3rd respondent were ranked respectively as 1st and 2nd in the first part. In the second part of the rejected list of PST (Hindi) classes I to V selection process, the name of the applicant is not seen included. However, she is see ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Shubham Kumar Vs Union Of India, Through General Manager, North Eastern Railway, Head Quarter/Office, Gorakhpur, U.P. & Ors.
.... intment on death of deceased employee (Late Sukhdeo Prasad). Learned counsel for the applicant also referred to the entire documents in support of his argument annexed with the OA. 5. In rebuttal learned counsel for the respondents placed reliance on para 4.08 of the Guidelines and argued ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Yogesh Kumar Sharma Son Of Late Nemi Shankar Sharma Vs Union Of India, Through Principal Secretary Defence Ministry Of Defence, New Delhi & Ors.
.... mpassionate employment cannot be claimed and offered after lapse of considerable amount of time and after the crisis is overcome. iii. In Haryana State Electricity Board vs. Hakim Singh, (1997) 8 SCC 85, (“Hakim Singh”) this Court placed much emphasis on the need for immediacy in the manner ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Bijaya Kumar Behera Vs Union Of India, Represented Through Its Secretary Finance, Ministry Of Finance, North Block, New Delhi-110001. & Ors.
.... erial Staff, which is pre-requisite for promotion to the grade of UDC. Hence, they were not promoted to the grade of UDC at that time. After review of promotion as per N.R.Parmar case, the above Respondents were considered for promotion to the grade of UDC for the R.Y. 1996-97 along with the app ...
Central Administrative Tribunal Cuttack Bench, Cuttack
Bheek Chand Vs U.O.I. & Ors.
.... B.K. Shrivastava, Member (J) 1. None present for the applicant. Shri Vijay Kumar Singh, Advocate for the respondents is present. 2. No one has appeared on behalf of the applicant even in the revised call. Therefore, the OA No. 346 of 2023 is dismiss ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Harish Chander Vats, (Retd) Deputy Director, GROUP A Vs Delhi Urban Shelter Improvement Board, The Chief Executive Officer, Govt. Of NCT Of Delhi, Vikas Kutir, I.P. Estate, New Delhi-110002
.... 1. It is seen from the records that on the past four dates i.e. 23.05.2023, 10.07.2023, 22.09.2023, 07.02.2024 as well as on date, there has been no representation on behalf of the applicant. 2. It appears that the applicant has lost interest in pursuing the matter. Hence, the OA stands di ...
Central Administrative Tribunal Principal Bench, New Delhi
Abhishek Singh Vs Employee's State Insurance Corporation 3rd and 4th Floor, Rajendra Bhawan, Rajendra Palace, New Delhi-110008 & Ors.
.... Anand Mathur, Member (A) 1. Applicant who is present in person states the issue in the OA has been solved and hence he wishes to withdraw the present OA. 2. In view of the above, the present OA is dismissed as withdrawn. 3. No order as to co ...
Central Administrative Tribunal Principal Bench, New Delhi
Dharmajan K Vs Union Of India, Represented By The General Manager, Southern Railway, Park Town, Chennai � 600003 & Ors.
.... Accordingly, it was contended that the revised pay and pension of the applicant should have been calculated as Rs. 7,880/- and plus GP of Rs. 1,900 totalling to Rs. 9,780/-. Accordingly, the revised pension at 50% was Rs. 4,890/-. 8. It was further pointed out by the learned SCGSC tha ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Sharda Nand Jha, Trained Graduate Teacher (Sanskrit), Kendriya Vidyalaya (Group 'B') Vs Commissioner, Kendriya Vidyalaya Sangathan, 18- Institutional Area, Shaheed Jeet Singh. Marg, New Delhi-110016 & Ors.
.... odification of his transfer on genuine ground on vacant post of TGT (Sanskrit) at K.V., Kolkata as contained at ANNEXURE NO. A-2, A-3 and A-4 to the original application.” 4. Issue notice to the respondents. Mr. R. Gowrishankar, learned counsel, who appears for the respondents on advance se ...
Central Administrative Tribunal Principal Bench, New Delhi
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