A.C.Naderkoya Vs Union Of India Represented By The Secretary To The Government Of India Ministry Of Human Resources Development Department Of Education, New Delhi � 110001 & Ors
.... K.Haripal, Member J 1. When taken up, learned counsel for the applicant submits that the applicant is not interested in pursuing the Original Application. 2. Recording the above submission, the Original Application is dismissed. ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Dr Biju Jacob Vs Comptroller & Auditor General Of India, Pocket 9, Deen Dayal Updahya Marg New Delhi � 110124 & Ors
.... 13. According to the learned counsel, it is ridiculous to say that he has been transferred to New Delhi on humanitarian considerations. He is a known patient of blood cancer undergoing treatment from 2006 onwards. Therefore, it cannot be heard that he has been transferred to New Delhi at the fag ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
M.G Chandrasekharan Nair Retired Foreman (NT) Gr.I Ordinance Factory, Chandrapur Maharashtra Vs Union Of India Represented By The Secretary Ministry Of Defence New Delhi � 110011 & Ors
.... al, Member J 1. When taken up, Shri.Vishnu S Chempazhanthiyil representing the learned counsel for the applicant submits that the Original Application has become infructuous and it is not pressed. 2. Recording the above submission, the Original Application is dismissed as not pressed ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Ratan Singh Vs Union Of India And Others
.... behalf of applicant even in the revised call. The applicant was also absent on 20.09.2023, only in the interests of justice, the case was adjourned and the time was also granted for filing rejoinder affidavit. Any rejoinder affidavit has not been filed till today. Therefore, looking to the repe ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Asad Hussain, Son Of Late Wahid Hussain, Resident Of House No. 363/364, Malukpur, Bazdaran, P.S. Kilar, District Bareilly Vs Union Of India Through General Manager, North Eastern Railway Gorakhpur & Ors
.... Wahid Hussain had married with two wives because no finding of any so called enquiry has been enclosed therein, if the enquiry may be conducted by the Railway Administration then it must be found proved that Smt. Sayara Khatoon had already re-married with one Sri Zamal Ahmad in the year 1969 itse ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Maya Devi Sharma Vs Union Of India Through Secretary, Ministry Of Communication , Government Of India, New Delhi And Others
.... Chandi Lal was actually regularized. Statutory provisions provide, if a person is regularized then his temporary service to certain extent will also count towards his qualifying service and that was applied in his case. The aforesaid judgment does not apply in the case in hand, since petitioner h ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Bipin Kumar Vs Navodaya Vidyalaya Samiti And Others
.... B.K. Shrivastava, Member (J) 1. None for the applicant. Shri Jitendra Prasad, counsel for the respondents is present. 2. No one is appear for the applicant even in revised call. Any rejoinder has not been filed till today. 3. Therefore, in the absence of applicant, O.A. ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Shekhar Chaudhary Vs Shashi Ranjan Kumar Secretary, Dholpur House, Shahjahan Road, New Delhi � 110069
.... interview process to be held for the post of Joint Secretary (Banking, Insurance and Pension); (ii) The UPSC (R-1) shall, however, keep the result of the applicant in a sealed cover and the same shall not be opened without prior leave of this Court.” 3. Learned counsel for the Union Pu ...
Central Administrative Tribunal Principal Bench, New Delhi
Pyare Lal Kuril Vs Union Of India, Under Secretary To The Govt. Of India, Ministry Of Defence, New Delhi-110001 & Ors
.... g him more than two years of active service as he was compulsorily retired w.e.f. 24.02.2014. The penalty of compulsory retirement of the applicant is without providing proper opportunity of hearing in violation of law of natural justice and fair play which is not sustainable under the law. The ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Satish Chand & Ors Vs Union Of India, Through General Manager, North Central Railway, Subedarganj, Allahabad & Ors
.... ass an order dated 18.03.2016 while condoning the delay in granting the leave and stayed the operation of the impugned judgment arising out of order dated 09.10.2015 in Civil Misc. Writ Petition No. 2937 of 2007 and Review Petition No. 377 of 2015 passed by the Hon’ble Delhi High Court and citing ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
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