Ram Yadav Sub Staff Kendriya Vidyalaya C.O.D Chheoki Allahabad 212105 Vs Commissioner, Kendriya Vidyalaya Sangathan Head Quarter 18, Institutional Area Shaheed Jeet Singh Marg New Delhi & Ors
.... copy of the order. It was also specifically directed that “If the HRA was deducted illegally, the deducted amount shall be paid to him back with interest of 6% p.a.” Referring to the aforesaid fact, it was further argued that the respondents reiterated the same facts in the impugned order takin ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Mahendra Pal Vs Union Of India & Ors
.... y interest on the delayed payment of gratuity. 7. I have considered the rival submissions of the parties and have gone though the entire record. 8. It is admitted fact that payment of gratuity has been paid to the applicant with delay on account of pendency of charge sheet. Enquiry off ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Monika Pandey Vs Kendriya Vidyalaya Sangathan 18, Institutional Area Shaheed Jeet Singh Marg, New Delhi � 16, Through Its Chairman & Ors
.... t. 4. I have considered the rival contentions of the learned counsel for the parties. Without going into the merits of the case, it will be appropriate that this original application is disposed off at this stage itself as the applicant’s counsel himself admits that the applicant wishes to ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Mohd. Rasheed Ahmad Vs Union Of India & Ors
.... common sense, that ultimate decision as to how a patient should be treated vests only with the Doctor, who is well versed and expert both on academic qualification and experience gained. Very little scope is left to the patient or his relative to decide as to the manner in which the ailment sho ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Vijay Kumar Singh Vs Union Of India & Ors
.... en added. 6. The applicant has filed Rejoinder to the Reply filed by the respondents by refuting the contentions made in the Reply by reiterating the averments made in the RA. 7. Learned counsel for the applicant has cited the following case laws in support of his arguments:- (i) ...
Central Administrative Tribunal - Jabalpur Bench, Jabalpur
Kishan Kumar Tahilyani & Ors Vs Director General, Establishment Branch-II, ESI Corporation, Hqrs Office, Panchdeep Bhawan, CIG Marg, New Delhi 110002 & Ors
.... the applicants preferred a representation before the authorities concerned on 7.1.2022 with a request to maintain status quo. However, the respondent nos. 4 & 5 pursuant to order dated 3.12.2021 issued Memorandum dated 10.1.2022 for recasting the final seniority list for the post of UDC, whi ...
Central Administrative Tribunal - Jabalpur Bench, Jabalpur
Murari Lal Mishra (Died On 8.7.2023) Vs Union Of India & Ors
.... next date on the same charges, second charge sheet dated 14.10.2011 was issued by Senior DOM, Jhansi without cancelling the first charge sheet. Therefore, the second charge sheet is illegal and not maintainable. It is further argued that complainant could not be traced on mentioned address and ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Onkar Nath Dubey Vs Union Of India & Ors
.... ratuity has been made as recovery of excess salary drawn in past. Photo copy of calculation sheet made by ZAO is annexed as CA-1. It is further submitted that applicant joined as Peon on 31.12.1982 in the pay scale of Rs. 196-3-220-EB-3-232. Thereafter, he was promoted as Daftari on 12.2.1997 in ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Dr. K.K. Prasad Vs Govt. Of NCT Of Delhi & Ors
.... gnature Not Verified Digitally Signed By:DINESH CHANDRA Signing Date:10.05.2023 16:07:19 Neutral Citation Number: 2023:DHC:3138-DB during his life time or after his retirement is entitled to get the benefit of the medical facilities and no fetters can be placed on his rights. It is acceptable to ...
Central Administrative Tribunal Principal Bench, New Delhi
Tariq Ahmad Bhat Vs Union Territory Of J&K Through Commissioner / Secretary To Government, School Education Department, Civil Secretariat, Jammu/Srinagar. 190001 & Ors
.... nded by the learned Counsel for the applicant that the respondents have not given any opportunity of being heard and transferred the applicant without considering the rules and regulations framed for transfer policy. 3. The Learned Counsel for the applicant made a submission that it will be ...
Central Administrative Tribunal, Srinagar Bench, Srinagar
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