Sarita Mishra Vs Union Of India & Ors
.... pearing for the respondents has opposed the prayer made by learned counsel for the applicant. 4. We have considered the rival submissions of learned counsel for the parties and perused the records. 5. In view of the limited prayer made by learned counsel appearing for the applicant, n ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Hausila Prasad Vs Union Of India & Ors
.... ring for the respondents has opposed the prayer made by learned counsel for the applicant. 4. We have considered the rival submissions of learned counsel for the parties and perused the records. 5. In view of the limited prayer made by learned counsel appearing for the applicant, no u ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Vidya Sagar Sharma & Ors Vs Union Of India & Ors
.... lity for the post of Motor Electrician Gr. I. Such communication of adverse remarks also has to be declared as illegal and contrary to law. As held by the Apex Court, it is salutary that the controlling officer before writing adverse remarks should give prior sufficient opportunity in writing by ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Surya Nath Yadav Vs Union Of India & Ors
.... sues for our consideration is as under:- a. Whether promotion / appointment of the applicant from Group āDā to PA cadre through Limited Departmental Competitive Examination could be counted by the department as one of the promotions (first MACP) to be reckoned from three promotions as envis ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Brijesh Kumar Chaubey Vs Kendriya Vidyalaya Sangathan, Through Its Commissioner, Kendriya Vidyalaya Sangathan (Under Ministry Of Education, Government Of India), 18, Institutional Area, Shaheed Jeet Singh Marg, New Delhi-110016 & Ors
.... uld not be interfered with except in rare cases where the transfer has been made in a vindictive manner. From the above quoted decisions, it is evident that this Court has consistently been of the view that by way of interim order the order of suspension, termination, dismissal and transfer ...
Central Administrative Tribunal Principal Bench, New Delhi
Neelam Rani (68003918) Vs Director Of Education South Delhi Municipal Corporation 23rd Floor, Shyama Prasad Mukherjee Civic Centre, New Delhi-110002 & Ors
.... ments. In case of failure to report for verification of documents, your candidature will be cancelled and your dossier will be sent back to DSSSB. No further communication in this regard will be entertained in future.ā In the aforesaid communication, it was made clear that this was the last ...
Central Administrative Tribunal Principal Bench, New Delhi
Amrendra Pandy Vs Union Of India & Ors
.... sidered the rival submissions of the parties and have gone through the entire record. 9. It is admitted fact that applicant appeared in the trial on 23.3.2013 and on the same day certificates of the applicant were also verified. The selection should be completed before the financial year i. ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Anita Vishwakarma Wife Of Rajesh Kumar Sharma Presently Working As TGT(Math), KV No. 3 AFS Chakeri, Kanpur Vs Kendriya Vidyalaya Sangathan, 18, Institutional Area, Shaheed Jeet Singh Marg, New Delhi 16, Through Its Chairman & Ors
.... itrarily or for extraneous consideration or for victimization of the employee nor it should be passed under political pressure. vi. There is a very little scope of judicial review by Courts/Tribunals against the transfer order and the same is restricted only if the transfer order is found t ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Amrendra Pandy Son Of Sri Prabhakar Pandey Vs Union Of India Through Secretary, Ministry Of Railways, Railway Board, Govt. Of India, Rail Bhawan, New Delhi & Ors
.... nsidered the rival submissions of the parties and have gone through the entire record. 9. It is admitted fact that applicant appeared in the trial on 23.3.2013 and on the same day certificates of the applicant were also verified. The selection should be completed before the financial year i ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Muhammed Safvan A.M Vs Union Of India & Ors
.... i.R.Sreeraj submits that during the pendency of the O.A, the respondents have amended the transfer order and the applicant has now been transferred to Mangalore. In fact, the second relief sought in the O.A is for a posting to Mangalore. In the circumstances, the O.A has become infructuous. Reco ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!