Lakhan Vs Union Of India And Others
.... d Mishra, learned counsel for the respondents is present. 2. Today, none is present for the applicant to press the present Original Application. It is quite apparent that the applicant has lost interest in pursuing the matter. 3. Accordingly, Original Application is dismissed in defaul ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Ram Murat (Trollyman) Vs Union Of India & Ors
.... y arrears salary, but also further added that the plaintiff will not get his continuity of service. The plaintiff, therefore, is in appeal before this Court. 3. Having heard the learned counsel for the parties and on examining the materials on record, we fail to understand how the continuit ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Ruksana & Ors Vs UT Of J&K & Ors
.... ection to Director (Colleges), Higher Education Department, Jammu (Respondent No.2 herein) to consider the case of the applicants for permitting them to appear in the computer based type test to be conducted on 10.10.2023 for promotion to the post of Junior Assistant and take a decision before 1 ...
Central Administrative Tribunal, Srinagar Bench, Srinagar
Devadasa P Vs Superintendent Of Post Offices Kasaragod Division, Kasaragod- 671121 & Ors
.... t. According to the applicant, the Annexure A-2 complaint was referred to the Internal Complaints Committee, established solely for probing allegations of sexual harassment in work place, with the malafide intention of tarnishing and harassing him. He attributes malicious attempt of the 4th resp ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Anil Prakash P.B., Son Of The Late P.R. Bhaskaran Vs Union Of India, Represented By The Secretary To Government Of India, Ministry Of Home Affairs, Jai Singh Road, Near Jantar Mantar Road, New Delhi � 110001. & Ors
.... ying on Union of India & Ors .v. Tarsem Singh (2008) 8 SCC 648 he contended that it was a recurring cause of action and consequently there was no delay. However, as an abundant caution application for condonation of delay was filed. 5. It is pertinent to note that his request for rec ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Satyendra Kumar Vs M/o Finance And Others.
.... sent for the applicant. Shri Manoj Kumar Sharma, counsel for the respondents is present. 2. No one is appear on behalf of the applicant even in revised call. The names of two advocates are reflected in the cause list for applicant but, no one is appear on behalf of the applicant. ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Anil Shankar Srivastava Vs Anupam Sharma, General Manager, North Eastern Railway, Gorakhpur & Ors
.... ears Office Order No. 2 dt. 30.01.2014 3rd upgradation given w.e.f. 08.07.2013 under MACP (RBE No. 101/2009 dated 10.06.2009 (after 30 years of service after date of appointment vide order No. 2 dated 30.01.2014 (As they had already earned one promotion & ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Bhakti Vijay Shukla Vs Union Of India & Ors
.... erarchy, the mobility under ACPs shall be in the hierarchy existing after the merger of pay scales by ignoring the promotion”. For such grades, where different cadres have been merged and in his case, as his promotional post of Extension Officer was merged with Scientific Assistant. So, he is eli ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
P.M. Unnikrishnan & Ors Vs Union Of India & Ors
.... 000 he and the applicants were working in two categories with different pay scales. 7. According to the respondents, as per the agreed pay scales it is natural that some RMs who have longer service may get more salary than Telecom Mechanics even before promotion. It is not an anomaly. ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Deepa C.K. Vs Kendriya Vidyalaya Sangathan, No. 18, Institutional Area, Shaheed Jeet Singh Marg, New Delhi � 110016 � Represented By Its Commissioner & Ors
.... s A-9 and A-10 representations dated 21.08.2023 and 04.09.2023, respectively, specifically with reference to the statement made against the 6th respondent – Ms. Swapna Satheesh, that she is the senior most in the station, within a period of one month from the date of receipt of a copy of this or ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
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