Bhawana Tiwari Vs Union Of India & Others
.... Sharma, learned counsel for the respondents are present. 2. Misc. Application No. 330/509/2023 has been filed by the applicant seeking to withdraw the OA. 3. Learned counsel for the applicant wishes to withdraw the Original Application since the reliefs sought by the applicant, has a ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Mukesh Meena Vs Union Of India & Others
.... d he not been suspended, after deducting the subsistence allowance received by him during the period of suspension. The payment to the petitioner will, however, be without prejudice to the disciplinary enquiry which has been initiated against him. 12. In the case of Vijay Kumar Agarwal Vs. ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Himanshu Srivastava Vs Delhi Metro Rail Corporation Limited
.... ited to decide the requirements a candidate must possess according to the needs of the employer and the nature of work. The court cannot lay down the conditions of eligibility, much less can it delve into the issue with regard to desirable qualifications being at par with the essential eligibili ...
Central Administrative Tribunal Principal Bench, New Delhi
Satish Kumar And Others Vs Giridhar Aramane, Secretary, Ministry Of Defence, Govt. Of India, South Block, New Delhi And Others
.... ENT Ashish Kalia, Member (J) 1. At the outset, learned counsel for the petitioners submits that the petitioners are satisfied with the order passed by the respondents in compliance of the order dated 31.01.2023. 2. In view of the aforesaid, the CP is closed as satisfied. The ...
Central Administrative Tribunal Principal Bench, New Delhi
Union Of India And Others Vs Anirudh Kaushik And Others
.... trative Tribunals when it exercises the power of review of its own orders under Section 22(3)(f) of the Administrative Tribunals Act, 1985. They are : “(i) The power of the Tribunal to review its order/decision under Section 22(3)(f) of the Act is akin/analogous to the power of a Civil Cour ...
Central Administrative Tribunal Principal Bench, New Delhi
Bishnudeo Prasad Vs Union Of India Through Secretary Ministry Of Defence New Delhi And Three Others
.... , is present. 2. MA No. 657 of 2015 has been filed by the applicant seeking condonation of delay in filing OA No. 189 of 2015 3. Since no one is present to press the above applications on behalf of the applicant, both the applications are liable to be dismissed in default. 4. ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Indrawati Devi Vs Union Of India And Others
.... el for the respondents is present. 2. A perusal of the order sheets shows that on the previous listed date i.e. 01.11.2022, there is no representation on behalf of the applicants. Today, also there is no request on behalf of the applicants’ counsel for adjournment. It appears that the appli ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Sushil Kumar Mishra Vs Union Of India And Others
.... e applicant even in the revised call. Shri Rajni Kant Rai, learned counsel for the respondents is present. 2. None has appeared on behalf of the applicant even in the revised call. Also, there is no request on behalf of the applicant’s counsel for adjournment. It is quite apparent that the ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Gurmej Singh, Group �B� Vs Union Of India & Ors
.... on law and facts, we are of the view that there is no justification for proceeding departmentally against the applicant. The concerned authority, i.e., Deputy Commissioner of Police, while passing the impugned order, it may be noted, did not even consider either the applicability of Rule 12 of t ...
Central Administrative Tribunal Principal Bench, New Delhi
Shyam Bihari Pandey Vs Union Of India & Ors
.... stated that as per the departmental rules and guidelines, the post of CP Chaukidars are dying cadre posts and after recruitment or death of regular incumbents of these posts, no appointment or further arrangement on these posts can be done. Further, no written or oral order or assurance was eve ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
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