Subhash Chandra Vs Union Of India & Ors.
.... DGMENT B.K. Shrivastava, Member (J) 1. None present for the applicant. Shri Saurabh, Advocate for the respondents is present. 2. The case is listed for final argument, but no one has appeared on behalf of the applicant even in the revised call. Therefore, the OA No.1405 of ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Rama Shankar Tiwari Vs Union Of India, Ministry Of Railways, Baroda House, New Delhi � 110001 Through Its Secretary & Ors
.... notification and thus, filing this original application alleging felony committed on the part of respondents does not make sense. 9. Learned counsel for the respondents further argued that it was wrong to say that no show cause notice was ever issued to the applicant. A show cause notice ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Mahendri Devi, Widow Of Late Rati Ram, Resident Of Village Salempur Gurjar, District Gautam Budh Nagar Vs Union Of India, Through Secretary, Ministry Of Defence, Government Of India, New Delhi. & Ors
.... s made clear that no adjournment shall be granted on the date fixed under any circumstances whatsoever.” Hence, on the present day of 29.11.2023, in spite of the said order dated 07.11.2023 it was in the notice of the respondent no. 3 but also they have chosen to remain absent. So, they are ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Akash Bhati Vs Union Of India Through The Secretary M/o Personnel, Public Grievances & Pensions DOP&T, North Block New Delhi-110001 & Ors
.... itals and which medical professionals are unaware of the demands of the duties in the Forces.” 5. Further, the learned counsel for the respondents referred to para 6 of the counter affidavit, which reads as under:- “6. Subsequently, Review Medical Examination (RME) of the Applicant was ...
Central Administrative Tribunal Principal Bench, New Delhi
Gurvinder Kaur Sandhu Vs Commissioner Kendriya Vidyalaya Sangathan 18, Institutional Area, Shaheed Jeet Singh Marg, New Delhi - 110016 & Ors
.... id according to the properly fixed pay scale in the future and the question of limitation would arise for recovery of the arrears for the past period. In other words, the appellant's claim, if any, for recovery of arrears calculated on the basis of difference in the pay which has become time barr ...
Central Administrative Tribunal Principal Bench, New Delhi
Vineet Kumar, S/o late Summer Singh Vs Union Of India Through Its Secretary, Ministry Of Communication & LT, Dak Bhawan, Sansad Marg, New Delhi. & Ors
.... he applicant, as he points out certain correspondence have been taken place between the department and the wife of the deceased employee, which is at page 39, 40, 41 and 42 of the OA, are seen. Hence, without getting into the merit of the case and without examining the limitation of the case, th ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Ashish Srivastava, S/o Late Arun Kumar, R/o 31M/28, Mitrapuram colony, Shamshabad, Agra Vs Union Of India, Through Its Secretary, Ministry Of Communication (Department Of Post), Dak Bhawan, New Delhi. & Ors
.... A, it emerges that the case of the applicant was examined in detail and as per the merit points computed, he was awarded only 53 points, hence in comparative merit, could not be recommended by the Circle Relaxation Committee. The respondents have also annexed additional check list which was plac ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Suresh Chandra Pandey Vs Union Of India And Others
.... t for the applicant even in the revised call. Ms. Rachna Dubey, 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 is ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Bheem Giri Vs Union Of India And Others
.... nt for the applicant even in the revised call. Shri R.S. Yadav, 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 is ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Om Prakash Rai Vs Commissioner, Kendriya Vidyalaya Sangathan, (HQ), 18, Industrial Area, Shahidjeet Singh Marg, New Delhi. & Ors
.... cant is guilty of immoral behaviour and hence he was rightly inflicted the punishment of termination. 8. We have heard the learned counsel for the parties and gone through the pleadings on record. Vide order dated 19.10.2023, learned counsel for the parties were given liberty to file their ...
Central Administrative Tribunal Principal Bench, New Delhi (Circuit Sitting At Nainital)
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