Vithalbhai Jethabhai Jariwala Vs Union Of India & Ors. Notice To Be Served Through 1. Secretary, Govt. Of India Ministry Of Communication & I.T. Department Of Posts, New Delhi � 110001 & Others
.... of the Original Application. 5. Learned counsel for the applicant submitted that there was a serious procedural lapse during the inquiry proceeding and therefore impugned order deserved to be set aside. It was contended that defense brief was submitted by the applicant on 03.10.2012 and on ...
Central Administrative Tribunal Ahmedabad Bench
Vivek Kumar Kushwaha Vs Union Of India Through Secretary Ministry Of Telecom And Communication Government Of India, New Delhi. & Others
.... me for compassionate appointment has been kept in abeyance for three years vide letter dated 09.04.2019. Referring to the another order issued on 07.03.2022 by the respondents, it was further argued that scheme has been kept in abeyance till further orders vide aforesaid letters. Thus, argued th ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Bhagwan Das Vs Union Of India Through General Manager, North Eastern Railway, Gorakhpur & Others
.... ive running allowance upto the 55% after their superannuation. It is further contended that judgment passed by the coordinate Bench of this Tribunal in identical matter and confirmed by the Hon’ble High Court as well as by the Apex Court has been declared in rem, hence applicant is entitled to r ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Vinod Kumar Mishra Vs Union Of India Through Defence Secretary, Ministry Of Defence, Government Of India, South Block, New Delhi - 110011 & Others
.... Officer. In para 28 of the rejoinder, the applicant agrees that such provision exists, but his only contention is the timing of such new evidences, as in his opinion, it should be after the close of evidences listed in Annexure – II and III. It is also evident from record that ample opportunity ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
No. 14860486X Sanjeev Singh Cleaner a/a 39 Years, 749 (I) Tpt. PI ASC (Civ GT) New Cantt Allahabad Vs Union Of India Through Secretary, Ministry Of Defence, New Delhi And Others
.... the family quarter, thus, he is seeking to direct the competent authority not to vacate the quarter in question till completion of academic session. Learned counsel further submitted that it is incorrect to mention in the impugned order regarding allegation for uncontrolled consumption of liquor ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Pandhanan Kaundiley Vs Union Of India And Others
.... r the applicant. Shri S.C. Mishra, counsel for the respondents. 1. In this case counter affidavit was filed on 23.09.2021, but till today any rejoinder affidavit has not been filed. 2. No one is appear on behalf of the applicant even in the revised call. Therefore, OA No. 462/202 ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
S.C. Singh Son Of Late Rameshwar Das, Resident Of Raghuver Ka Pura, Ahmadpur, District Allahabad & Others Vs Union Of India Through Principal Secretary, Ministry Of Defence, Government Of India, New Delhi & Others
.... d. Thereafter by the approval of Departmental Promotion Committee, promotions of the applicants have been revised (antedated in each and every grade) vide letter dated 17.09.2010 as amended vide letter dated 25.11.2010. 8. We have considered the rival submission of the parties and have gone ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Sanjay Kumar Sharma Son Of Baleshwar Sharma Trackman-II, Engineering-N- Mugalsarai. & Others Vs Union Of India, Through General Manager East-Central Railway Hajipur & Others
.... violated and the respondents’ department was duty bound to take their examination pursuant to said notification and select some of them for the posts so advertised. And so if department changed their mind subsequently not to hold any departmental test pursuant to the notification of 2006-07, the ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Boby Chahar Vs Union Of India And Through Secretary, Ministry Of Defence, South Block, Cabinet Secretariat, Raisina Hill, New Delhi, 110011
.... tava, Member (J) 1. Shri Jitendra Nayak, counsel for the applicant is present. Shri Vidyapati Tripathi, counsel for the respondents is present. 2. It is submitted by the applicant’s counsel that he does not want to press this O.A. further. 3. Therefore, on the request of app ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Neeta, W/o Late Ram Ratan, R/o 110A, Chandra Shekhar Azad Marg, District-Moradabad, UP-244001 Vs Union Of India Through Its Secretary, Ministry Of Railway, Government Of India, New Delhi & Ors.
.... was passed against the dead person, which is not tenable in the eyes of law. 10. On the other hand, Mr. Saurabh, learned counsel appearing on behalf of the respondents submitted that as per death certificate, the original pensioner was suffering from chronic Kidney Disease and sepsis and h ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
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