Siya Ram Vs Union Of India & Ors
.... Seasonal Anti Malaria Lascars (Grant of Temporary Status & Regularization) Scheme of IAF, 1997 and is not liable to be granted the benefit of GPF and old pension scheme is not acceptable. It is also argued that similar and identical benefits should be given to all employees, who comes under ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Rudresh Kumar Vs Union Of India & Ors
.... tion to disciplinary authority to take decision on the reply of the applicant. Respondent No. 5 passed the impugned punishment order on 30.4.2014 of compulsory retirement with immediate effect i.e. 30.04.2014. By this OA, applicant is seeking for quashment of charge-sheet dated 22.10.2009, impugn ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Bhagwan Das, S/O Late Jhamman Lal, Retired Postal Assistant Vs Union Of India & Ors
.... f of the respondents has been filed and they reiterate the facts which they have earlier stated in the counter affidavit. 8. The case came up for final hearing on 31.03.2023. Shri S.K. Singh, learned counsel for the applicant and Shri Vijay Kumar Pandey, learned counsel for the respondents ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Kalyan Sahai And Otherss Vs Union Of India And Others
.... for the applicant even in the revised call. Shri M.P. Mishra, 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 d ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
H.S. Saini (Hukum Singh Saini) Vs Union Of India & Ors
.... 1980, the departmental proceeding was required to be closed and/or the applicant was entitled to be exonerated from the allegations levelled against him in the departmental proceeding. He has further placed reliance on the judgment dated 18.2.2011 of the Larger Bench of this Tribunal in OA No.2 ...
Central Administrative Tribunal Principal Bench, New Delhi
H B Lall Vs Comptroller & Auditor General Of India 9 Deen Dayal Upadhya Marg, New Delhi & Ors
.... rt under Section 114 read with Order 47 CPC. The power is not absolute and is hedged in by the restrictions indicated in Order 47. The power can be exercised on the application of a person on the discovery of new and important matter or evidence which, after the exercise of due diligence, was no ...
Central Administrative Tribunal Principal Bench, New Delhi
Veena Verma @ Beena & Ors Vs Union Of India & Ors
.... e aspect as to whether the applicants are entitled to be paid at the rate of 1/30th of the pay at the minimum of the relevant pay scale plus dearness allowance for work of 8 hours a day or minimum wages, whichever is higher . (v) The respondents are bound to follow the directives issued b ...
Central Administrative Tribunal Principal Bench, New Delhi
Sunil Vs Union Of India & Ors
.... ber of the family of an employee reported missing had been issued vide this Department's earlier office memorandum No. l/17/86-P&PW, dated 29th August, 1986. Clarifications/amendments in this regard were issued vide OM No. 1/17/86-P&PW, dated 25th January, 1991 and 18th February, 1993 an ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Subhash Chander Vs Union Of India & Ors
.... n shall be taken to be the date when cause of action shall be taken to have first arisen. We, however, make it clear that this principle may not be applicable when the remedy availed of has not been provided by law. Repeated unsuccessful representations not provided by law are not governed by th ...
Central Administrative Tribunal Principal Bench, New Delhi
Sadhna Singh & Ors Vs Union Of India & Ors
.... has been dismissed for want of prosecution vide order dated 24.05.2017, and before filing this OA the applicants filed a restoration application in OA No. 159 of 2017 for recalling the order dated 24.05.2017. They vehemently argued that applicants have not come with clean hand before this Tribu ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
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