Sanjeev Kumar Rai Vs Union Of India & Ors
.... None for the applicant. Shri M.K. Sharma, counsel for the respondents is present. 2. None present for the applicant even in the revised call. It appears from the record that applicant is not interested in pusrsuing the case. Accordingly, the original applicant is dismissed in default. ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Abhishek Ranjan Vs Union Of India & Ors
.... averments. 8. The respondents have filed supplementary counter affidavit where they emphatically say that on the offering alternative appointment in the event of candidate failing in the prescribed medical examination Railway Board has issued various directions from time to time. Instructi ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Raj Kumar Vs Union Of India & Ors
.... had submitted an affidavit sworn by her on 17.09.2015 at Jhansi. It is also contended that one Shri Hukum Chand, who was the member of Ward No. 27, Municipal Corporation, Jhansi, issued appreciation letter dated 10.09.2015 in favour of Smt. Ramshree. It is also stated that the order dated 06.09 ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Om Prakash Srivastava Vs Union Of India & Ors
.... he learned counsel for the respondents expressed an apprehension that any volunteers/mobile booking clerks who might be engaged by the Railways in future for short periods might claim similar protection and regularization. We would like to make it clear that in the absence of any scheme of regula ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Lal Mani Mishra Deceased Represented Through LR Smt. Amrawati Devi & Others Vs Union Of India & Ors
.... va, learned counsel for the respondents is present. 2. A perusal of the order sheets shows that on the previous listed date i.e. 09.02.2023, there has been no representation on behalf of the applicant. Today, also none appeared on behalf of the applicant. It appears that the applicant has l ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Tandra Mukherjee Vs Union Of India & Ors
.... nt even in the revised call. Shri Amitabh Kumar Sinha, learned counsel for the respondents is present. 2. On previous dates of listing i.e. on 08.12.2022 and today also counsel for applicant was not present. Repeated absence of the applicant shows that the applicant has lost interest in pur ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Anmol Mani Tiwari Vs Union Of India & Ors
.... ed time. 2. On the other hand, Shri Chakrapani Vatsyayan, learned counsel for the respondents states that no such direction can be given at this stage. 3. However, In view of the innocuous prayer made by the learned counsel for the applicant, the OA is disposed off with direction to th ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Ram Abhilash, Son Of Ram Pratap, Resident Of Village Sanwdeeh Chhedi Ka Pura, Phoolpur, District Allahabad Vs Union Of India Through Secretary, Ministry Of Railway, Government Of India, New Delhi & Ors
.... xamination under LARSGESS Scheme prior to 27.10.2017 and were found fit, but the employees are yet to retire, the matter is pending consideration before the Hon’ble Supreme Court and further instructions would be issued as per directions of the Hon’ble Court.” 4. Following the above decisio ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Ravindra Kumar Vs Union Of India & Ors
.... the said respondent to decide his appeal within a specified time. 2. On the other hand, Shri M.P. Mishra, learned counsel for the respondents states that no such direction can be given at this stage. 3. However, In view of the innocuous prayer made by the learned counsel for the appl ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Amit Chauhan Vs Vipin Kumar, HQ Chief Engineer, Air Force Station, Bamruli, Allahabad
.... and stated that if they had known this, they would never have written it. In view of this they had also asked for the forgiveness of the Court out of its generosity. I have, therefore, no hesitation at all in offering unconditional apology on their behalf for having written the petition. On beha ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
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