Sonu Kumar Vs Union Of India & Ors
.... ed counsel for respondent Nos. 1 to 7 as well as Shri L.S. Kushwaha, learned counsel for respondent No. 8 are present. 2. Shri Jaswant Singh, learned counsel for the applicant, submitted that private respondent no.8 has been mutually transferred to Delhi and hence, this O.A. has become inf ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Latha M.R & Ors Vs Union Of India & Ors
.... y from the date of filing of the O.A at Annexure A-1. Against that decision, 11 applicants excluding the husbands of the applicants moved this Tribunal again by filing O.A No. 292/2017, as both the husbands had passed away, by that time. On that basis, the applicants in O.A No. 292/2017 were gra ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Kuldeep Singh Vs Union Of India & Ors
.... B.N. Singh, counsel for the applicants is present. Shri Rajni Kant Rai, counsel for the respondents is present. 2. It is submitted by the applicants’ counsel that he does not want to press this O.A. and seeks withdrawal of the case. Therefore, permission is granted. 3. O.A. No. 10 ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
S.B. Shukla Vs Union Of India & Ors
.... i Kant Rai, learned counsel for the respondents is present. 2. A perusal of the order sheets shows that on the previous listed date i.e. 03.03.2023, there has been no representation on behalf of the applicant. Today, also none appeared on behalf of the applicant. It appears that the applica ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Neeraj Singh Vs General Manager Tele Communication B.S.N.L. District-Bulandshahr & Ors
.... Om Prakash VII, Member (J) 1. None present for the applicant even in the revised call. Shri D S Shukla, learned counsel for the respondents is present. 2. Since no one is present to press OA, the Original Application No. 267/2023 is dismissed in d ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
C.K.Thankappan, S/o.Late Kumarankutty Vs Union Of India & Ors
.... K.Haripal, Member J 1. It is submitted that the applicant has passed away on 6.6.2022 and the cause of action does not survive. 2. Recording the above submission, the Original Application is closed. No costs. (Dated this the 11th day of August ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
G.Vijayan Vs Union Of India & Ors
.... the pensionary benefits have been granted to him. Hence the Original Application has become infructuous. 2. The above submission is recorded. If any question survives in the light of the observations made by this Tribunal on 9.11.2017 and 6.12.2017 which have been confirmed by the Hon'ble H ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Ashok Kumar Rajput Vs Union Of India & Ors
.... tentions advanced by the learned counsels appearing for the parties and gone through the documents on record. 8. As the facts of the case have already been stated above, it would be a futile exercise to reiterate them. The applicant was posted in the respondents department as a Postal Assis ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
P.K. Geetha Vs Union Of India & Ors
.... al Petition will stand finally disposed of.” 4. It is clear from the above judgment of the Hon'ble High Court of Kerala that the respondents authorities, particularly the Disciplinary Authority (3rd respondent) – the Senior Superintendent of Post Offices, Calicut – would have to forthwith ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Akhil N.S Vs Union Of India & Ors
.... much earlier that of the applicant, he was placed above in priority. However, by mistake, in Annexure A2, the request of the 5th respondent to Kollam was not shown in the priority list of 2018. This defect was rectified and shown in the provisional list of 2019. While so, a vacancy arose at Kol ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
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