Nithin.M.K. & Ors Vs Union Of India, Represented By The General Manager, Southern Railway, Headquarters Office, Park Town P.O., Chennai�600003 & Ors
.... cause of action, wholly or in part, which confer jurisdiction on this Tribunal. 9. Cause of action means the bundle of facts which gives rise to a right or liability (Sonic Surgicals v. National Insurance Company Ltd. [(2010) 1 SCC 135) . In the restricted sense 'cause of action' means t ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Geeta Devi Vs Union Of India & Ors
.... 039 of 2008 which was decided on 19.11.2010 and in compliance of the above order, respondents have passed a speaking and reasoned order dated 30.03.2011. Shri Sanjay Kumar has given statement that CG appointment may be given to his step mother so he has lost to avail the opportunity of CG appoin ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Ashok Kumar Srivastava Vs Union Of India & Ors
.... rity concerned, in a time bound manner. 3. Learned counsel appearing for the respondents has opposed the prayer made by learned counsel for the applicant. 4. I have considered the rival submissions of learned counsel for the parties and perused the records. 5. In view of the limi ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Sushma Devi Vs Union Of India & Ors
.... e respondents is present. 2. A perusal of the order sheets shows that on the previous listed dates i.e. 10.02.2023 and 03.03.2023, there is no representation on behalf of the applicants. Today, also there is no request on behalf of the applicants’ counsel for adjournment. It appears that th ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Tijju Vs Union Of India & Ors
.... said fact, this court finds that the reason assigned by the authority concerned in rejecting pensionary benefit to petitioner based upon the Govt. order dated 17.7.2019 according to which an employee appointed subsequent to 1.4.2004 shall be governed by New Pension Scheme is misconceived and not ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Manoharan Nair M.K. @ M.K.M. Nair Vs Secretary, Indian Council Of Agricultural Research, Krishi Bhavan, Dr. Rajendra Prasad Road, New Delhi-110001 & Ors
.... reimbursement in respect of the indoor treatment in a Govt. Hospital/recognised hospitals by the Instts. concerned shall be admissible provided the patient is referred for specialist treatment by the Medical Officer-in-Charge of the ICAR dispensary. Reimbursement of such claims shall be regulate ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Surender Pal Singh Vs Union Of India & Ors
.... ecovered from the monthly salary of the applicant by the respondent no.3. Hence, the respondents have accepted his occupation of General Pool Govt. accommodation provided by the Government as legitimate and they had recovered the legitimate dues for the said period in respect of the said accommo ...
Central Administrative Tribunal Principal Bench, New Delhi
Gendan Lal & Ors Vs Union Of India & Ors
.... 4. The matter pertains to LARSGESS scheme. Government of India has withdrawn the said scheme. Thus, the LARSGESS scheme is not in existence. Hon’ble Supreme Court while considering the issue in the case of Manjit and others Vs. Union of India and another (Writ Petition (Civil) No. 78 of 2021, d ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Munni Lal Vs Union Of India & Ors
.... rnment of India has withdrawn the said scheme. Thus, the LARSGESS scheme is not in existence. Hon’ble Supreme Court while considering the issue in the case of Manjit and others Vs. Union of India and another (Writ Petition (Civil) No. 78 of 2021, decided on O.A.355/2015 Page 2 of 2 29th January, ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Binod Ram Vs Union Of India & Ors
.... Government of India has withdrawn the said scheme. Thus, the LARSGESS scheme is not in existence. Hon’ble Supreme Court while considering the issue in the case of Manjit and others Vs. Union of India and another (Writ Petition (Civil) No. 78 of 2021, decided on O.A.355/2015 Page 2 of 2 29th Janu ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
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