V.T.K Nayanar Vs Union Of India & Ors
.... AG-JUDGMENT K.Haripal, Member J When taken up, learned counsel for the applicant submits that the Original Application has become infructuous as the entire amount due has been received by the applicant. Recording the same, the Original Application is closed. No costs. (Dated thi ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Rajesh.N Vs Deputy Commissioner (Pers) Navodaya Vidyalaya Samiti (Hyderabad Region) Department Of School Education & Literacy Government Of India, Nalagandla Road Gopanpally, Rangareddy (Dist.) Hyderabad � 500046 & Ors
.... K.Haripal, Member J When taken up, learned counsel for the applicant submits that during the pendency of the O.A, the applicant stands promoted as Vice Principal. Hence the Original Application has become redundant. This is recorded and the Original Application is closed. No costs. ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Ramesh Prasad, S/o Late Kalicharan, R/o Village � Tenduhai, P.O. Bardgoria, District Deoria UP Vs Union Of India Through Its Secretary, Ministry Of Communication, (Department Of Post & IT), New Delhi & Ors
.... cords carefully and considered the rival contentions. 10. From the averments of the applicant and the respondents it is very clear that the basic facts in this case were not denied that the applicant joined as contingent paid Waterman w.e.f. 01.03.1980 and the services of the applicant was ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Inayat Majid Mir Vs Union Territory Of J&K Through Its Commissioner/Secretary To Government, Food Civil Supplies And Consumer Affairs Department, Civil Secretariate, Srinagar & Ors
.... he applicant has fairly submitted that it will be suffice if the respondents are directed to treat O.A as representation of the applicant and considered it within a period of two weeks. In view of the limited prayer made by the Learned Counsel for the applicant, the respondents are directed ...
Central Administrative Tribunal, Srinagar Bench, Srinagar
Prajith Raj C Vs Secretary, Government Of India, Department Of Animal Husbandry, Dairying & Fisheries, Ministry Of Agriculture & Farmers Welfare, Krishi Bhavan, New Delhi � 110001 & Ors.
.... mpowered to issue the termination order. 20. A rejoinder has been submitted by the applicant to the reply statement where he has largely reiterated the same points that he had made in the O.A. He submitted that there was no negligence or laches on his part in the leave taken by him or in th ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Ravinder Singh Vs Union Territory Of Jammu And Kashmir Through Principal Secretary To Government, Public Works (R&B) Department, Civil Secretariat, Srinagar/Jammu & Ors.
.... d employee. The instant case is squarely covered by the judgment of Hon’ble Apex Court in the case of Ajay Kumar Choudhary (supra). The operative portion of the aforesaid judgment is as follows: “14. We, therefore, direct that the currency of a Suspension Order should not extend beyond thre ...
Central Administrative Tribunal, Srinagar Bench, Srinagar
Dr. Mohd Irfan Banda Vs UT Of J&K Through Commissioner/Secretary, Health And Medical Department, Civil Secretariat, Jammu-18000 & Ors
.... Suresh Kumar Monga, Member (J) 1. Learned counsel for the applicant has stated that he has the instructions to withdraw the present Original Application. 2. Accordingly, the Original Application is dismissed as withdrawn. ...
Central Administrative Tribunal - Jammu Bench, Jammu
Shubham & Ors Vs Secretary, Railway Board, Ministry Of Railway, Rail Bhawan, Raisena Road, Rafi Marg, New Delhi 110001 & Ors
.... have stated that the applicants are not entitled to get any relief(s) and as such O.A. deserves to be dismissed. 6. The applicants have filed Rejoinder to the Reply filed by the respondents by negating the contentions of the respondents made in the Reply while reiterating the averments as ...
Central Administrative Tribunal, Jabalpur Bench Circuit Sitting At Bilaspur
M.K. Bhatt Vs Union Of India & Ors.
.... s the procedure followed during 2013-14 when his representation was first disposed of by the Director, DWR and thereafter by the DDG (NRM), ICAR. The respondents have also relied upon the decision of Hon’ble Supreme Court in the case of Rajendra Singh Verma Vs. Lt. Governor (NCT of Delhi) report ...
Central Administrative Tribunal - Jabalpur Bench, Jabalpur
N.K. Bhatli Vs Union Of India & Ors.
.... s disposed of with a direction to the applicant to submit representation before the competent authority. He submitted his representation on 22.04.2015 and 07.07.2015. In compliance of said order of the Tribunal, the respondent department vide letter dated 24.06.2015 informed the applicant that s ...
Central Administrative Tribunal - Jabalpur Bench, Jabalpur
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