Sujatha K Vs Union Of India And Others
.... ally, there was no disciplinary or judicial proceedings initiated against her nor she is involved in any criminal case. Therefore, withholding of the amount done by the respondents was uncalled for. 5. On the other hand, according to the learned Standing Counsel, the applicant was also resp ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
S.P. Shakya Vs Union Of India, Through General Manager, North Central Railway, Headquarter, Subedarganj, Prayagraj. Others
.... levant portion of the order is reproduced below:- “The official respondents in the OA and the applicant in this MA contend that the initial stay order granted on 15.04.2023 was based on certain misrepresentations of rules as well as facts as the applicant in the OA has already been relieve ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Manzoor Ahmad Malla Vs U.T. Of J&K Through Commissioner Secretary To Govt., PWD (R&B) Department, Srinagar/Jammu � 190001 & Ors
.... irection is issued to the respondents to consider the said representation and take a decision thereon within a stipulated period. 02/ Mr. Waseem Gul - GA appears. He submits that the representation has been filed by the applicant just two days before filing of the instant O.A, as such, this ...
Central Administrative Tribunal, Srinagar Bench, Srinagar
P.K. Kanaujiya Vs Union Of India And Others
.... applicant. Shri Chakrapani Vatsyayan, learned counsel for the respondents is present. None present for the applicant even in the revised call. Also, there is no request on behalf of the applicant’s counsel for adjournment. It is quite apparent that the applicant has lost interest in pursui ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Jeeshan Vs Union Of India And Others
.... the relief clause has made a statement at the Bar that the respondents have permitted the applicant to appear in the examination provisionally and the applicant has already appeared in the said examination and as such, the instant original application has become infructuous. 3. Learned cou ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Surya Kant Chaubey Vs Union Of India And Others
.... applicant. Shri Chakrapani Vatsyayan, learned counsel for the respondents is present. None present for the applicant even in the revised call. Also, there is no request on behalf of the applicant’s counsel for adjournment. It is quite apparent that the applicant has lost interest in pursui ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Sanjay Kumar Patel And Others Vs Union Of India And Others
.... . Shri Chakrapani Vatsyayan and Shri K.P. Singh, learned counsel for the respondents are present. None present for the applicants even in the revised call. Also, there is no request on behalf of the applicants’ counsel for adjournment. It is quite apparent that the applicant has lost intere ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Sanjay Kumar Vs Union Of India And Others
.... or the applicant even in the revised call. Shri R.K. Umang, learned counsel for the respondents is present. 2. Today, there is no request on behalf of the applicant’s counsel for adjournment. It appears that the applicant has lost interest in pursuing the matter. Accordingly, the OA is dism ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Ravi Vs Union Of India And Others
.... the applicant even in the revised call. Shri Ajay Kumar Rai, learned counsel for the respondents is present. 2. Today, there is no request on behalf of the applicant’s counsel for adjournment. It appears that the applicant has lost interest in pursuing the matter. Accordingly, the OA is di ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Triveni Shukla Vs Union Of India And Others
.... nt even in the revised call. Shri D. Tiwari brief holder of Shri P.K. Rai, learned counsel for the respondents is present. 2. Today, there is no request on behalf of the applicant’s counsel for adjournment. It appears that the applicant has lost interest in pursuing the matter. Accordingly, ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
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