Arun Singh Vs Bharat Sanchar Nigam Limited Through Its Chairman /Director, 10, Ashok Marg, New Delhi & Ors
.... through the entire record, written submissions filed by the respondents and considered the rival contentions. 6. The facts of the case of the applicant is that the deceased employee (father of the applicant) died on 07.04.2011. Since then more than 12 years have passed and the family has su ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Lal Bahadur Vs Union Of India & Ors
.... pplicant even in the revised call. Shri Sunil Brief holder of Shri Saurabh, learned counsel for the respondents is present. 2. Today, there is no request on behalf of the applicant’s counsel for adjournment. It appears that the applicant has lost interest in pursuing the matter. Accordingly ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Sukh Ram & Ors Vs Union Of India & Ors
.... on his de-categorization and voluntary retirement his son should be given compassionate appointment. 4. The respondents have filed their counter affidavit, wherein, they say that the applicant Sukh Ram, S/o Shri Dambhe working as Trollyman, was declared medically unfit for safety category v ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Jasbir Singh P.N. 6967631 UDC PC & P Branch Central Ordnance Depot District Agra Vs Union Of India & Ors
.... pursuant to death of her husband Shri Surendra Singh, she had occasion and was entitled to seek compassionate appointment for herself, but Shri Jasbir Singh, the younger brother of Late Surendra Singh, requested her to do the needful to avail him the compassionate appointment and for that sake he ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Sandhya Chaudhary Vs Staff Selection Commission, CGO Complex, New Delhi & Ors
.... 2.1 The applicant was also a candidate for Multi-Tasking (Non-Technical) Staff Examination, 2016. The agency M/s Sify, which was conducting the examination on behalf of SSC, reported that the applicant misbehaved with the staff deployed at the examination centre on 11.10.2017 and, hence, the sa ...
Central Administrative Tribunal Principal Bench, New Delhi
Sanjeev Kumar Vs Chairman, Railway Recruitment Cell, Northern Railway, Lajpat Nagar-I, New Delhi � 110024 & Ors
.... oaded on RRC official website for information of the candidate. 2.2 As far as violation of the principles of natural justice, as alleged by the applicant, is concerned, the respondents have stated that the principles of natural justice do not supplant the law but supplement the law as held ...
Central Administrative Tribunal Principal Bench, New Delhi
Poonam Rana Vs Govt. Of NCT Of Delhi through Chief Secretary, ITO, Delhi � 110002 & Ors
.... ly question that arises for consideration is whether contract employees are entitled to the benefit of maximum age prescribed for departmental candidates, for appointment as direct recruits? 5.1 In support of his claim, learned counsel for the applicant has relied upon the decision of the H ...
Central Administrative Tribunal Principal Bench, New Delhi
Anil Kumar Asthana Vs Union Of India & Ors
.... other sections like LB and Cash Office. Therefore, there is no case of embezzlement on the part of the applicant for which severe penalty has been imposed upon him. He further submits that the order passed by the Revisionary Authority is not consistent to the principles of law laid down by the ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Nitish Kumar Tripathi & Ors Vs Union Of India & Ors
.... Assistant Works Manager, it is amply clear that DPC has seldom happened regularly, and off and on for 2 years, 3 years, 4 years as and when it was convenient to the respondents they have benevolently decided to conduct the DPC. However, they have not explained, why there was such considerable an ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Yashpal Vs General Manager, Northern Railway, Headquarter Office, Baroda House, New Delhi & Ors
.... ndidate with medical fitness category Bee-Two has scored 88.00 marks. As such, no cause of action accrues in favour of the applicant and OA needs to be dismissed accordingly in view of Principal Bench of this Tribunal order dated 03.04.2017 in OA No.884/2017 annexed as Annexure R-1.” 3. We ...
Central Administrative Tribunal Principal Bench, New Delhi
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