Dr. N. John Chellappan Vs Union Of India, Represented By Secretary, Ministry Of Personnel, Public Grievances & Pension, Department Of Personnel & Training, North Block, New Delhi � 110001 & Ors
.... Annexure I of Annexure A1, the OM dated 19.5.2009. It states as follows: “5. Promotions earned/upgradations granted under the ACP Scheme in the past to those grades which now carry the same grade pay due to merger of pay scales/upgradations of posts recommended by the Sixth Pay Commission sh ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Vineeth E.V Vs Union Of India & Ors
.... re A-12 representation on 17.7.2023 before the 4th respondent. 2. When the case was taken up for final hearing, the learned counsel for the applicant submits that the applicant would be satisfied if the 4th respondent is directed to consider Annexure A-12 representation and pass a reasoned ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
K.V. Philipose Vs Union Of India & Ors
.... 1.2017 by holding that since the said Scheme was held to be violative of Articles 14 and 16 of the Constitution of India by the Principal Bench of this CAT in OA No. 4138 of 2016 and connected cases, following a judgment of the High Court of Punjab and Haryana in Kala Singh & Ors. v. Union o ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Phulmati Devi & Ors Vs Union Of India & Ors
.... family a post much less a post held by the deceased. 7.1 Applying the law laid down by this Court in the aforesaid decisions to the facts of the case on hand, to appoint the respondent now on compassionate ground shall be contrary to the object and purpose of appointment on compassionate g ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Ramakrishna Sharma, Son Of Late Sankara Narayanan Unni & Ors Vs Union Of India, Represented By The Secretary To Government Of India Ministry Of Communications Department Of Posts, North Block, New Delhi- 110001 & Ors
.... ighlighted Rule 3(1)(b) of CCS(Commutation of Pension) Rules which provides that 'an applicant means a Government servant, including a retired Government servant, who applies for commutation of a percentage of pension in the prescribed form'. According to him, the amount cannot be claimed as a m ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Pratul Ojha Vs Union Of India Through The General Manager, Northern Railway, Baroda House, New Delhi & Ors
.... respondents by way of reasoned and speaking order within a stipulated period of time. 3. Learned counsel for the respondents has no objection to this and agrees with the submission of the applicant. 4. In view of the above submissions, the respondents/ Competent authority is directe ...
Central Administrative Tribunal Lucknow Bench Lucknow
Girish Chandra Vs Union Of India & Ors
.... plicant by passing a reasoned and speaking order in accordance with law within a stipulated period of time to be fixed by this Tribunal, to which learned counsel for the respondents has no objection. 3. Keeping in view the innocuous prayer made by the applicant, this O.A. is disposed of fin ...
Central Administrative Tribunal Lucknow Bench Lucknow
Sudhir Kumar Das Vs Sanjay Kumar Mahani, General Manager, South Eastern Railway, Garden Reach, Kolkata- 43 & Ors
.... l Superintenndent, Jamshedpur to Kharagppur in Mechanical department against Dirrect Recruitment Quota on botttom seniority. 6. In thhe aforesaid background the CCPA was heard on 19.07.2023 on the point whether a prima facie case for framing of charge was made out or not in the CP. 7. ...
Central Administrative Tribunal Patna Bench Circuit Bench, Ranchi
Abhisekh Jain & Ors Vs Union Of India & Ors
.... of 2010, the claim of the applicants have been considered and rejected by the Sr. Divisional Personnel Officer, SEC Railway, Raipur, hence no further consideration is needed. Lastly, the respondents have stated that the O.A. has no merit and the same is liable to be dismissed. 5. The appl ...
Central Administrative Tribunal, Jabalpur Bench Circuit Sitting: Bilaspur
Ghulam Mohammad Bhat Vs State Of Jammu And Kashmir Through Commissioner, Forest And Wildlife Protection Department, Civil Sectt. Sgr/Jammu & Ors
.... e A and B to the writ petition). Till decision is taken, the present position of the petitioner shall not be disturbed and he be paid legally earned wages. Disposed of as above along with connected CMP.” 2.1 In pursuance of the said order, the respondents did not take action withi ...
Central Administrative Tribunal, Srinagar Bench, Srinagar
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