Ravindra Kumar Mishra Vs D/o Post And Others
.... . 2. No one is present on behalf of the applicant even in revised call. In this case, counter affidavit was filed on 12.02.2020, but till today any rejoinder has not been filed. The applicant’s counsel is also not present. 3. Therefore, in the absence of applicant, O.A. No. 1001/2019 i ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Union Of India Represented By General Manager, Southern Railway, Park Town, Chennai & Others Vs Rijo T
.... ted as a typographic error. 7. I heard the learned Senior Central Government Standing Counsel for the review applicants and the learned counsel for the original applicant, in detail. 8. There cannot be any dispute that an error has crept in the order dated 29.11.2023. Direction has be ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Jayasumi S.J. Vs Union Of India, Represented By The General Manager, Southern Railway, Headquarters Office, Park Town PO, Chennai � 600003 & Ors.
.... 39.5 23 62.5 UR 2 Jayasumi S.J. TM-IV/TVC P.F. No. 14F67986 40 21 61 UR According to the respondent Railways, the ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Aij Kumar Raut, S/o Shri Janardan Raut Vs Comptroller & Auditor General Of India, Pocket-9, Deen Dayal Upadhyaya Marg, New Delhi � 110124 & Ors.
.... licant further submits that this Original Application may be disposed of at this stage with liberty to the applicant to file a comprehensive representation before the respondent department regarding redressal of his grievances raised in this Original Application and the respondents, in turn, may ...
Central Administrative Tribunal - Jabalpur Bench, Jabalpur
Nitya Mandal, S/o Shri Dhirendar Nah Mandal Vs Comptroller & Auditor General Of India, Pocket-9, Deen Dayal Upadhyaya Marg, New Delhi � 110124 & Ors.
.... ) and requested the authorities to accommodate the applicant as per his first choice option place in a higher Division or to cancel the transfer order, which is still pending with the authorities. 3. Learned counsel for the applicant further submits that this Original Application may be d ...
Central Administrative Tribunal - Jabalpur Bench, Jabalpur
Mohan Lal Koshti, S/o Shri Balkishan Koshti Vs Comptroller & Auditor General Of India, Pocket-9, Deen Dayal Upadhyaya Marg, New Delhi � 110124 & Ors.
.... d requested the authorities to accommodate the applicant as per his first choice option place in a higher Division or to cancel the transfer order, which is still pending with the authorities. 3. Learned counsel for the applicant further submits that this Original Application may be dispos ...
Central Administrative Tribunal - Jabalpur Bench, Jabalpur
Shubham Kashyap Son Of Late Devendra Kumar Village Datauli Ranghad, Tehsil And District Saharanpur Vs Union Of India Through Its Secretary Department Of Communication And Information Technology (Postal And Telegraph Department) Govt. Of India Sansad Marg New Delhi & Ors.
.... legal and penurious condition of the family of the applicant still subsists as the applicant’s elder brother has also passed away. Referring to the number of family members, it was further argued that it is not possible to look after the entire family only on the basis of family pension. Learned ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Union Of India, Rep. By The Secretary (Posts), Ministry Of Communications And IT, Department Of Posts, Dak Bhawan, Sansad Marg, New Delhi-110001 & Others Vs Sankar. N.S, S/O N. Sivan & Ors.
.... l justice demanded that department may not go ahead with the aforesaid process and that prompted them to issue Annexure-A1 cancelling the test. They also pointed out that the notification itself contained a clause reserving the right of the competent authority to cancel the notification/examinat ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Mukhaddis.M.V. & Others Vs Director, Department Of Environment & Forest, Kavaratti, Union Territory Of Lakshadweep, Pin: 682555. & Ors.
.... per the Memorandum of Understanding, the completion period is 10 years from 2015 or until 2025 or 10 years from the date of signing the MoU in 2015. According to the learned Standing Counsel for the respondents, in accordance with the above, call letter was issued as Annexure R1(b). As part of f ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Prashant Kumar, S/o Late Ramadhar Verma Vs Union Of India, Through Chairman, Railway Board, New Delhi. & Ors.
.... his facts and given certain circulars and discussed the relevant rules. 6. The case came up for final hearing on 22.02.2024. Shri Rajvendra Singh, learned counsel for the applicants and Shri Chakrapani Vatsyayan, learned counsel for the respondents were present and heard. I have gone throu ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
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