Dr. Sunil Kumar Dogra (V.A.S Ramgarh) & Others Vs UT Of J&K & Others
.... t of Lok Sabha Elections, 2024. The applicants’ name also figures in the list inspite of the fact that the applicants are doctors and compounders in the Veterinary Hospital and are exempted for poll duties as per the guidelines issued by Election Commission of India. 4. Learned counsel for ...
Central Administrative Tribunal - Jammu Bench, Jammu
Ashok Kumar Vs Rajesh Sharma And Ors.
.... d by the respondents. 2. In view of thhe compliance report filed by the respondents, nothing furtheer survives in this contempt petition. Accordingly, the contempt proceedings are closed and the contemmpt petition is accordingly disposed of. However, the petitioner shall be at liberty to av ...
Central Administrative Tribunal - Jammu Bench, Jammu
Tapan Kumar Pal Vs Union Of India Represented Through Its Secretary, Government Of India, Ministry Of Home Affairs, North Block, New Delhi - 110001. And Ors.
.... ization have already been provided to the Government of India, the concerned department of the Government of India is directed to take immediate steps to regularize the services of the employees as expeditiously as possible keeping in view the judgment dated 05.06.2009 passed by the Hon’ble Guwa ...
Central Administrative Tribunal Cuttack Bench, Cuttack
Subrat Kumar Nayak Vs Union Of India, Represented Through Its Deputy Secretary, Ministry Of Finance, Dept. Of Expenditure, North Block, New Delhi-11001 &Ors.
.... onnected with defence or in the defence services, being, in either case, a post filled by a civilian; (b) all service matters concerning— (i) a member of any All-India Service; or (ii) a person [not being a member of an All-India Service or a person referred to in clause (c)] app ...
Central Administrative Tribunal Cuttack Bench, Cuttack
Khwaja Baksh Vs Union Of India And Ors.
.... learned counsel for the respondents is present. 2. As none has appeared on behalf of the applicant even in the revised call, the Court has no option, but to dismiss the original application for want of prosecution as per Rule 15(1) of Central Administrative Tribunal (Procedure) Rules, 1987 ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Man Singh Vs Union Of India And Ors.
.... istant Loco Pilot and Technician advertised in Centralized Employment Information No. 01/2014, scheduled to be held on 13-20/7.2014. 3. When the matter was called even in the revised list, none has appeared on behalf of the applicant. However, Shri Saurabh, learned counsel representing the ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Upendra Kumar Rai & Others Vs Union Of India Through General Manager, Head Quarter, North Eastern Railway, Gorakhpur & Others
.... In any other case, where the Court arrives at the conclusion, that recovery, if made from the employees, would be iniquitous or harsh or arbitrary to such an extent, as would far outweigh the equitable balance of the employer’s right to recover.” 11. As is clear from the pleadings of the p ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Upendra Kumar Rai & Others Vs Union of India through General Manager, Head Quarter, North Eastern Railway, Gorakhpur & Others
.... case, where the Court arrives at the conclusion, that recovery, if made from the employees, would be iniquitous or harsh or arbitrary to such an extent, as would far outweigh the equitable balance of the employer’s right to recover.” 11. As is clear from the pleadings of the parties and th ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Arun Kumar, Group C & Others Vs Municipal Corporation Of Delhi Through Its Commissioner Dr. S.P.Mukherjee Civil Centre, JLN Marg, New Delhi-110002
.... Recovery Clerk, Civil Line Zone in the Land and Estate Department, HQ/MCD during the year 2023 committed gross misconduct in as much as he failed to carry out regular inspection of the area under his control to check and stop the demolition being carried out in shop No. 25, Edward Lines, Kingsw ...
Central Administrative Tribunal Principal Bench, New Delhi
Qaiser Javed Vs North Delhi Municipal Corporation (Through Its Commissioner) Dr. S.P. Mukherjee Civic Centre J.L. Marg, New Delhi. & Ors.
.... Member(A) 1. Mr. Rajeev Sharma, learned counsel for the applicant states that the grievance of the applicant has been redressed and hence, on instructions, he wishes to withdraw the present OA. 2. In view of the statement made by learned counsel for the applicant, the OA is dismissed ...
Central Administrative Tribunal Principal Bench, New Delhi
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