N.J. Innocent Vs Union Of India & Others
.... jee , quoted supra; the following observations in that decision are very apposite: “ The question that arises for our consideration is whether the petitioner has retired on January 1, 1986. We have already extracted the order of this Court dated December 6, 1985 whereby the petitioner was p ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
P.K. Preethi Vs Union Of India Represented By The General Manager, Southern Railway, Head Quarters Office, Park Town P.O Chennai � 600003 & Others
.... by the respondents was that in the OP (CAT) there was no direction to promote the applicant with retrospective effect and the direction was only to consider the applicant as per rule/paragraph 189 of the IREM. Hence, the applicant was not entitled for any relief as sought. 6. When the OA w ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Aswathy Divakaran & Ors Vs Union Of India Represented By The General Manager, Southern Railway Head Quarters Office Park Town P.O, Chennai � 600003 & Others
.... vandrum Division as sought by them. 2. When taken up today, the learned counsel for the applicants submits that permission has since been granted and they have already been relieved from Madurai Division. Hence she seeks for closing the O.A with liberty to approach the Tribunal again, if ne ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Aiswarya Jose Vs Deleted As Per Order Dated 12.3.2020 & Others
.... parents were depending on the income of Shri.Jose or that the parents did not have independent source of income or other children to depend upon. Whatever it may be, it is very clear that Annexure A-6 and A-8 were passed after considering the case of the applicant by the Committee constituted f ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Dr. P.R Hareendra Sarma Assistant Director (Official Language) (In-charge) Doordarshan Kendra, Thiruvananthapuram � 695043 Vs Deputy Director General (E) Doordarshan Kendra Thiruvananthapuram � 695043 & Ors
.... recommended merger of the three pre-revised scales of Rs.5000-8000, Rs.5500-9000 and Rs.6500-10500 and replaced them by the revised pay structure of grade pay of Rs.4200 in the pay band PB-2. Vide para 2.2.21 (v) of its Report, the Commission recommended that on account of the merger of these 3 ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Chunney & Ors Vs Union Of India Through General Manager, North Eastern Railway Gorakhpur & Ors
.... d in Civil Appeal No. 2471 of 2023 by the Hon’ble Supreme Court of India in The Director (Admn. and HR) KPTCL & Ors. Versus C.P. Mundinamani & Ors and employees who retired on the last date of June are entitled for one notional increment. It is also argued that in the similar circumsta ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Ram Bharos Ram S/o Late Ram Kishun, R/O Ganj Khwaja, Post Janson Ki Madahi, P.S. Ali Nagar, District Chandauli Vs @Hh Union Of India Through General Manager North Eastern Railway Gorakhpuria And Others
.... earned counsel for the applicant referred to the order dated 20.01.2017 (Annexure No.2) and argued that respondents themselves have admitted that TA bill was not traceable in the office. Learned counsel for the applicant also referred to the counter affidavit and argued that till date no payment ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
P.J. Varghese Vs Union Of India, Represented By Secretary Railway Board, New Delhi � 110011 & Others
.... of qualifying service, who was appointed on 10.5.1982, has been granted higher pension of Rs.20,200, so that lesser pension granted to the applicant who had commenced earlier, is patently illegal and arbitrary and therefore, he seeks re-fixation of his pension. 4. I heard the learned couns ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Defence Civilian Pensioners Association Kochi & Ors Vs Union Of India & Others
.... ed counsel for the applicants submitted that the applicants want to withdraw the Original Application with liberty to move again, if necessary. 2. The learned Standing Counsel has no objection in allowing to withdraw the Original Application. 3. In the circumstance, recording the subm ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Sivadasan K Vs Union Of India Represented By The General Manager Southern Railway, Park Town P.O Chennai -3 & Ors
.... learned Standing Counsel has brought to my notice a letter from the applicant dated 15.6.2023 addressed to the 2nd respondent acknowledging receipt of Rs.90,800/- in settlement of the medical reimbursement claim made by him and informing that he does not wish to continue the Original Application ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
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