S.K. Bhatnagar Vs Union Of India, Through Its Secretary Ministry Of Finance, Department Of Revenue North Block New Delhi 110001 & Ors.
.... would be open to the employer to recover the same. However, if the payment is made for a period in excess of five years, even though it would be open to the employer to correct the mistake, it would be extremely iniquitous and arbitrary to seek a refund of the payments mistakenly made to the e ...
Central Administrative Tribunal - Jabalpur Bench, Jabalpur
Kasturi Bai Widow Of Late Shyamlal Vs Union Of India, Through The Secretary Ministry Of Railway Rail Bhavan New Delhi PIN 110001 & Ors.
.... Singh and without taking divorce she remarried with Late Shri Shyamlal on 30.01.1984. Applicant was not proved the legally wedded wife by Hon’ble First Civil Judge Class-I Itarsi in Appeal No.RCA/03/2018 dated 14.09.2019 (Annexure A/9) therefore she is not entitled for family pension. Shri Heman ...
Central Administrative Tribunal - Jabalpur Bench, Jabalpur
Prem Bati Bai @ Prem Bai D/o Late Shri Garib Das Choudhary Vs Union Of India, Through It Secretary Ministry Of Defense, Defense House, South Block New Delhi PIN Code 110001 & Ors.
.... ears has been made vide OM dated 30.08.2004. This provision has been included in clause (iii) of sub-rule 54 (6) of the CCS (Pension), Rules, 1972. For settlement of old cases, it was clarified, vide OM dated 28.04.2011, that the family pension may be granted to eligible widowed/divorced daughter ...
Central Administrative Tribunal - Jabalpur Bench, Jabalpur
Brajman Vs General Manager, SEC Railway, Bilaspur Zone, GM Office, Bilaspur � 495004 & Ors.
.... pplication though belatedly made by the person after acquiring the succession certificate was entertained by this Tribunal and it was held that the child born from the second marriage is also entitled for compassionate appointment. Learned counsel pointed out that the order passed by this Tribuna ...
Central Administrative Tribunal - Jabalpur Bench, Jabalpur,Circuit Sitting : Bilaspur
Brajman, S/o Late Madhuban Vs General Manager, SEC Railway, Bilaspur Zone, GM Office, Bilaspur � 495004 & Ors.
.... pplication though belatedly made by the person after acquiring the succession certificate was entertained by this Tribunal and it was held that the child born from the second marriage is also entitled for compassionate appointment. Learned counsel pointed out that the order passed by this Tribun ...
Central Administrative Tribunal - Jabalpur Bench, Jabalpur,Circuit Sitting : Bilaspur
Sanju Kumari Vs General Manager, North Central Railway, Allahabad. & Ors.
.... eme Court in various cases i.e. Director of Education (Secondary) & Anr. Vs. Pushpendra Kumar & Ors., 1998(2) SCT 791 = (1998) 5 SCC 192, V.Shivamurthy Vs. State of Andhra Pradesh & Ors., [2008] 13 SCC 730, Mumtaz Yunus Mulani v. State of Maharashtra, (2008) 11 SCC 384 : (2008) 2 SC ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Alimuddin S/O Salaluddin Presently Working As A Dak Pal (B.P.M.) Kashipur Said Nagar, Rampur & Others Vs Union Of India, Through The Secretary, Ministry Of Communication And LT., Dak Bhawan, Sansad Marg, New Delhi. And Others
.... end. Hence, my answer to the first question is that the authority has power through due process of law and they can reduce the emoluments through due process; which in the present case they have not done. 11. Coming to the second question as a consequence of reduction in the revised emolum ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Ashish Kumar, Dwivedi Vs Union Of India Through Its Secretary, Ministry Of Communication, Post And Telegraph Department, Dak Bhawan, Sansad Marg, New Delhi. And Others
.... ident that initially the applicant was appointed as substitute EDBPM, Ghoredeeh on 01.02.1996 and he continued on that post for 18 months till 12.08.1997. It is very clear that no rule has been shown which can either give any right to the applicant appointed as substitute to be continued further ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Ravindra Kumar Mishra Vs Union Of India Through Its Secretary/Director General Of Postal Services, Ministry Of Communication, Department Of Post, Dak Bhawan, New Delhi & Ors.
.... s counsel also submitted that in compliance of the interim order, he was appeared in the examination held on 14.11.2021. In this O.A., only relief was sought to permit the applicant to appear in the examination held on 14.11.2021. 3. Therefore, in the aforesaid situation, when the applicant ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Sagar Vs Commissioner Of Police Police Headquarters M.S.O. Building, I.P. Estate New Delhi & Ors.
.... aken into account the pensionary benefits and family pension paid to the family on demise of his father while assessing his candidature for compassionate appointment. Further, the respondents have rejected his case declaring him “Less Deserving”, but the order does not substantiate how the appli ...
Central Administrative Tribunal Principal Bench, New Delhi
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