Kendriya Vidyalaya Teachers Welfares Association (KVTWA) Through Its President, Umakant Tripathi & Others Vs Department Of Personnel & Training, Ministry Of Personnel, PG And Pensionas, Government Of India, North Block, New Delhi Through Its Secretary & Others
.... the present OA. 4.1. The learned counsel for the applicant avers that: (i) Kendriya Vidyalaya Teachers Welfare Association is not a recognized association by the respondents. (ii) the learned counsel for the respondents refers to paragraph 4 (17 of the Counter Affidavit wherein ...
Central Administrative Tribunal Principal Bench, New Delhi
Rajendra Prasad Bhatt & Others Vs Union Of India Through General Manager, North Eastern Railway, Allahabad & Others
.... i) of IREM Vol. 1 (1989 edition). The respondents have again repeated by stating that the applicants have not been appointed on the post of Skilled Artisan Gr.III by qualifying LDCE, but after passing trade test they have been promoted on the post of Skilled Artisan Gr.III from the post of Khalas ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Parminder Kaur Vs Govt. Of NCT Of Delhi Chief Secretary, Government Of NCT Of Delhi 3rd Level, Delhi Secretariat, I.P.Estate, New Delhi-110002 & Others
.... .2020 was paid but she did not disclose before the Tribunal about her services rendered as above. Now, she is claiming double annual increments in terms of notional pay fixation, which is not fair. 7. I have heard both the counsels and perused the pleadings on record. 8. It is not in d ...
Central Administrative Tribunal Principal Bench, New Delhi
Sihor Ram (Ex SSE) Grp. C Vs Union Of India Through The General Manager, Northern Railway, Baroda House, New Delhi & Others
.... is therefore argued that the recovery made is as per rules. 7. The applicant has filed rejoinder refuting the claim made in the counter reply and submitted that the respondents in violation of principles of natural of justice have reduced his pay from Rs.66,000/- to 64,100/- and recovery of ...
Central Administrative Tribunal Principal Bench, New Delhi
R.P. Nigam Vs Union Of India, Through The General Manager, North Central Railway, Allahabad & Ors.
.... are pending before the respondents to be paid to the applicant. Accordingly, the instant OA be dismissed being devoid of merits. 6. We have considered the rival submissions advanced by the learned counsel for the parties and have gone through the entire record. 7. From perusal of rec ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Digvijay Nath Dubey, Son Of Lalji Dubey Vs Union Of India Through The Secretary, Ministry Of Communication, Department Of Posts, Dak Bhawan, Sansad Marg, New Delhi & Others
.... atsyayan, learned counsel for the respondents are present. 2. Learned counsel for the applicant submits that Original Application be dismissed as withdrawn. 3. Learned counsel for the respondents did not oppose the prayer made by the learned counsel for the applicant. 4. Consider ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Nawal Kishore Prasad And Others Vs Union Of India And Others
.... applicant even in the revised call. Shri Raj Pal Singh, 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 No. 661 of ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Mukesh Kumar Son Of Sri Banwari Lal Vs Union Of India Through Secretary, Department Of Posts, Sansad Marg, New Delhi 11,01
.... einstatement unless there are some other weighty reasons for adopting the course of grant of compensation instead of reinstatement. In such cases, reinstatement should be the rule and only in exceptional cases for the reasons stated to be in writing, such a relief can be denied” . 8. We ha ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Anand Prakash Jataria Vs Union Of India Through General Manager, North Central Railway, Head Quarter Subedarganj, Allahabad. & Others
.... er, the applicant filed this OA. 5. The respondent opposes the OA by filing the counter affidavit on 20.07.2015. It is submitted by the respondent that when it was came into the notice that the post of Chief Ticket Inspector as alternative job was wrongly allotted to the applicant as per ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Jitendra Kumar Garg Vs Union Of India Through The Secretary, Ministry Of Communication And Information Technology, Dak Bhawan, Sansad Marg, New Delhi. And Others
.... nsion shall consider and make a specific order- a. regarding the pay and allowances to be paid to the Government servant for the period of suspension ending with reinstatement or the date of his retirement (including premature retirement) as the case may be; and (b)whether or not the s ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
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