Prithvi Raj Urf Prithvi Singh Vs North Eastern Railway And Others
.... .K. Shrivastava, Member J 1. None for the applicant. Shri Chakrapani Vatsyayan, counsel for the respondents is present. 2. No one is present on behalf of the applicant even in revised call. 3. Therefore, in the absence of applicant, M.A. No. 44/2024 filed for restoration of ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Earnestina Sheela Lal Vs Union Of India Through Secretary, Ministry Of Railways, New Delhi. & Ors.
.... pondering over the decision as to how much arrear payment is liable to be made in favour of the applicants. For the said purpose, it would be significant to straightway rely upon the law laid down by the Apex Court in its judgment dated 13.08.2008 passed in Civil Appeal No. 5151-5152 of 2008 ti ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Anil Kumar Srivastava Vs Union Of India And Others.
.... , Member (J) 1. List revised. 2. None present for both the parties. 3. This case is listed for final arguments but no one is appear on behalf of the applicant even in the revised call. Therefore, in the absence of the applicant, the Original Application No. 1461/2013 is dismissed ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Gorakh Nath Pandey Vs Union Of India And Others.
.... evised. 2. None present for the applicant. Smt. Rachna Dubey, counsel for the respondents is present. 3. This case is listed for final arguments but no one is appear on behalf of the applicant even in the revised call. Therefore, in the absence of the applicant, the Original Applicati ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Uma Shanker Vs Union Of India And Others.
.... very specifically mentioned that both the counsels are directed to be present and argue the case on the next date. In case of any exigencies, substitute arrangement should be made by the respective counsels. 3. On 29.03.2023, there was also none present for the applicant and it was catego ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Union Of India And Others Vs Devendra Kumar Pathak And Others
.... proforma basis may be given to them and to that effect Railway Board Chairman/Secretary may facilitate decision making by their present General Manager of North Central Railway, where they were transferred w.e.f. 01.11.2003 and where they have retired and now getting their pension etc.; and accor ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Narendra Kumar Tiwari, S/o Rai Narain Tiwari Vs Union Of India, Through Secretary, Ministry Of Post And Telecommunication, Department Of Post, New Delhi. & Others.
.... n compliance of the order of this Tribunal the applicant filed an application dated 14.5.2008 before the respondents, which was received on 15.5.2008. Thereafter the representation of the applicant was decided vide order dated 3.6.2008 whereby the said representation of the applicant has been re ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Union Of India, Through Secretary, Ministry Of Defence, Government Of India, South Block, New Delhi � 110001 & Others Vs Suresh Prasad Yadav, S/o Shri Raghunath Yadav
.... in O.A.) seeking further three months’ time for compliance of order of this Tribunal dated 13.07.2023 passed in O.A.200/692/2013. 2. In view of the averments made in para 2 & 3 of this Miscellaneous Application, three months’ time is granted from the date of institution of this M.A., f ...
Central Administrative Tribunal - Jabalpur Bench, Jabalpur
Lakshmidhar Mishra Vs Union Of India, Represented Through Its Secretary, Ministry Of HRD, Govt. Of India, 127-C, Shastri Bhawan, New Delhi, 110001 & Others.
.... only permits their teachers/employees to take higher studies as per their own interest and KVS Authority cannot deny their teachers/employees to improve their educational/ academic qualification. Further KVS did not depute any teachers/ employees to take higher studies to get their promotional/s ...
Central Administrative Tribunal Cuttack Bench, Cuttack
Sarbeswar Das Vs Union Of India, Represented Through Its Secretary, Department Of Posts, Dak Bhawan, Sansad Marg, New Delhi-110001 & Others
.... r 27.12.2021 for preparing of his defense statement the action of the respondents is barred in law as per settled law and Ministry of Home Affairs OM Dated 25.08.1961 (A/2). 7. It is the contention of the respondents that this OM dated 25.08.1961 is not applicable to the present case since ...
Central Administrative Tribunal Cuttack Bench
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