Om Prakash Vs Govt. Of Delhi Through C.P., Delhi New Delhi-110001 & Ors
.... n) rules, 1972. 8. The counsel for the applicant further averred that the applicant rendered unblemished service to the respondents till his arraignment in the criminal case and he had earned all possible awards, police medals and commendation certificates during his service period. Because ...
Central Administrative Tribunal Principal Bench, New Delhi
Narendra Kumar Saini Vs Delhi Development Authority Through Its Chairman Vikas Sadan, INA Colony, New Delhi & Ors
.... o the procedure laid down and attempted to avoid litigation by resorting to in-house mechanisms. Public Corporations/Departments, should not benefit from their own omission of duty. In the present case, the appellant-company failed to follow the procedure as laid down in the Implementation Instr ...
Central Administrative Tribunal Principal Bench, New Delhi
Dr. Sharda Shah Peshin & Ors Vs All India Institute of Medical Sciences Through Director Ansari Nagar, New Delhi-29 & Ors
.... ondents were not treated as fresh appointees in stricto sensu. As per the terms and conditions of the appointment letter their services as ad-hoc appointees were not considered for the purpose of their regularization but on their successful appointment as regular employees the services rendered ...
Central Administrative Tribunal Principal Bench, New Delhi
Shafiq Ahmad Vs Union Of India And Others
.... nt has been retired from service since 10.09.2013 and claims that he is getting less pension due to the above anomalies and wrong fixation of pay. 3. Contradicting the claim of the applicant, the respondents, in their counter reply, state that the impugned orders in the original application ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Raj Kumar Yadav Vs Union Of India And Others
.... d that impugned order passed by the respondents is non-speaking, no reason has been assigned in it. Applicant applied for re-medical examination, the same was rejected. Referring to the guidelines, it was further argued that applicant is entitled for family pension in accordance with OM No. 1/18 ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Subhash Gond And Others Vs Union Of India And Others
.... and other details regarding payment of dues would have been maintained in proper register. Thus, respondents cannot say that no record is available with them to insure that whether GPF amount has been paid or not. To substantiate his arguments, learned counsel for the applicants further referred ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Rekha Rani Vs Union Of India And Others
.... hin specified period of time. 3. Learned counsel for the respondents opposes the aforesaid prayer. 4. In view of the limited prayer made by learned counsel for the applicant, no useful purpose will be served in keeping this O.A. pending. Therefore, without entering into the merits of ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Mahaveer Singh MES 462127 Vs Union Of India And Others
.... the applicant even in the revised call. Shri Chakrapani Vatsyayan, 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 ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Rahey Shyam Parashar Vs Union Of India And Others
.... unt of administrative reasons or lapse, he shall order for arranging the payment of interest. The powers to pass order for payment of interest on delayed payment of death-cum-retirement gratuity shall rest with General Manager or Administrative Head of the Railway Unit and shall not be delegated ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Devendra Singh Vs Union Of India And Others
.... he applicant even in the revised call. Shri Raghuvendra Pratap 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 ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
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