Ex. T.No. 2930 Sanjay Kumar Singh Rank-Mazdoor Vs Union Of India & Ors
.... plicant. Shri Krishna Kumar Ojha, counsel for the respondents. 2. Heard on MA No.2156/2023 fled for withdrawal of OA No.124/2022. It is submitted that the applicant wants to withdraw the case because the grievance of the applicant is assured to be settled by the respondents' depart ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Raj Pal Vs V.P. Singh, Chief Post Master General U.P. Circle, Hazratganj, Lucknow Pin Code-226001 & Ors
.... complied with. Applicant/Petitioner has been reinstated. Entire amount said in the order has already been paid. Thus, the proceedings of the aforesaid contempt are liable to be closed and notices issued are liable to be discharged. 3. In view of the submissions raised on behalf of learned c ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Ram Vyas Sharm Vs Union Of India & Ors
.... ning the age of superannuation on 30.06.2015. The applicant has completed more than 30 years’ service but wrongly mentioned 29 years 7 months and 29 days, hence denied the benefits of 3rd MACP. He further submits that due to fault of Shakhadhikari for not sending the D&R, ACR and service to t ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Vishakha Shrama Vs Department Of Education
.... r 1.a of this Department O.M dated 04.08.1980 may be allowed relaxation in upper age limit upto a maximum of 5 years (10 years in case of those belonging to Scheduled Castes and Scheduled Tribes) for the purpose of appointment to all Groups of Civil posts/services under the ..of Indian Filled ot ...
Central Administrative Tribunal Principal Bench, New Delhi
Kavita Dua Vs Commissioner 18, Institutional Area,m Shaheed Jeet Singh Marg, New Delhi-110016 & Ors
.... yees who comes under the category of MDG/DFP/PH/Care-giver/for Widow/Widower/Single Mother etc.” 9. Learned counsel for the respondents averred that the present applicant has spent more than 11 years in the same school and she is working in a school having 80 % more regular teaching staff. ...
Central Administrative Tribunal Principal Bench, New Delhi
Chandra Shekhar Tiwari Vs Central Provident Fund Commissioner & Ors. Employees Provident Fund Organisation (Under The Ministry Of Labour) And Other 14, Bhikaji Cama Place, New Delhi � 110066 & Ors
.... Kalia, Member (J) 1. Since neither the applicant nor his counsel has appeared today and well as on previous two occasions also i.e., on 29.03.2023 and 13.04.2023, it seems that he has lost interest in pursuing the matter anymore. 2. Hence, the OA stands dismissed in de-fault for non- ...
Central Administrative Tribunal Principal Bench, New Delhi
Manoj Kumar Vs Union Of India & Ors
.... bilendra Roul, Member (A) 1. At the outset, learned counsel for the applicant submits that in view of the latest judgment dated 29.01.2021 passed by the Hon’ble Supreme Court in W.P.(C) No. 78/2021, he seeks permission of this Tribunal to withdraw the present OA. Permission is granted. ...
Central Administrative Tribunal Principal Bench, New Delhi
Riyasat Ali Vs Union Of India & Ors
.... k to its original position subject to payment of cost of Rs.2000/-. 2. Today, when the matter was taken up for hearing, it has been brought to our knowledge by the Registry as well as by learned counsel for the respondents that the proof of cost has not been filed. As today also none appear ...
Central Administrative Tribunal Principal Bench, New Delhi
Meena Vs Union Of India & Ors
.... present for the applicant. Shri Chakrapani Vatsyayan, Advocate for the respondents is present. 2. No one has appeared on behalf of the applicant even in the revised call. The applicant was also absent on 15.05.2023, therefore, it may be presumed that the applicant having no any intere ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Munni Devi Vs Union Of India through Secretary Rail Bhawan New Delhi & Ors
.... respondents is present. 2. No one has appeared on behalf of the applicant even in the revised call. 3. The case was also listed on 12.04.2023 after consideration the condonation of delay but in the absence of applicant, the case was adjourned. Because the applicant is not present, th ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
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