Molly Vargheese Vs Superintendent Of Post Office Mannarkad Sub Division, Mannarkad.-678582 & Ors
.... 17. Paragraphs 4 to 6 of the O.M. is worth to be extracted as below: 4. It was clarified that a daughter if eligible, as explained in the preceding paragraph, may be granted family pension provided she fulfils all eligibility conditions at the time of death/ineligibility of her parents and s ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Arunkumar S.R Vs Union Of India & Ors
.... , the claim of the applicant was rejected. It is clearly evident that the date of entry of the applicant was considered as 4.10.2016. Accordingly, holding that the applicant herein was junior to the 5th respondent, the 5th respondent was selected. The specific contention of the applicant was tha ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Priyanka, Income Tax Inspector Vs Union Of India And Ors
.... er, it is pertinent to note that the representations submitted by the applicant as Annexures A7 and A10 clearly indicates that her grievance was that though she was selected in the recruitment year 2012, she was appointed against the recruitment year 2017-2018 whereas her juniors in the common l ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Hari Paramdeep Singh Vs Ordnance Parachute Factory, Ministry Of Defence Through Its General Manager, Naplean Road, Cantonment, Kanpur, Now known As Gliders India Limited & Ors & Ors
.... deceased govt. servant who was minor at the time of death of employee, such type of applications for compassionate appointment after attaining the age of 18 years was to be considered and cannot be treated as time barred, case of applicant was considered by the screening committee but due to les ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Sudesh Kumar Dixit Vs Union Of India And Ors
.... onsequential benefits. 6. Learned counsel for the respondents denies the claim of the applicant and submits that although judgment and order annexed with the OA are related to granting of one notional increment, applicant has already retired on 30.06.2019 and since he was not in service o ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Rajvansh S/O Hari Ram R/O Jhansi, Post- Launda, Dist. - Chandauli Vs Union Of India And Ors
.... e aforesaid fact, it was further argued that although a detailed order has been passed by the respondents but the candidature of the applicant was rejected observing that grandson is not entitled to be appointed on compassionate ground on the death of his grandfather. One line has also been ment ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Chandra Pal Dayal Vs Union Of India And Ors
.... ffice for practice session between 3.45 PM and 6.00 PM. It is pertinent to mention here that it is not the case of the respondents that applicant had left the office before 3.30 PM. From the perusal of record, it reveals that applicant has been assigned some other work in the office and due to n ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Prem Nath Singh Vs Union Of India And Ors
.... ) 1. List revised. Applicant is not present today to press the OA. nor he is represented by another counsel. None is also present on behalf of respondents. It is quite apparent that the applicant has lost interest in pursuing the matter. 2. Accordingly, O.A. is dismissed in default an ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Prabhu Nath Vs Union Of India & Ors
.... h Pay Commission, 12% D.A. was added and applicant’s pension was fixed as Rs. 27,440/- . The said amended pension has been prepared and fixed as per the rules. It is relevant to mention here that how Rs. 33746/- has been paid to the applicant because no such order for the aforesaid amount has bee ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Sanno Devi Vs Union Of India & Ors
.... 3. Learned counsel appearing for the respondents has opposed the prayer made by learned counsel appearing for the applicant. 4. I have heard learned counsel for the parties and perused the records. 5. In view of the limited prayer made by learned counsel appearing for the applicant ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
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