Vijay Sharma Vs Union Of India & Ors
.... hri Vijay Kumar Singh, 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, the OA No.1773 of 2010 is dismissed in default and ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Satish Chandra Vs Union Of India Through Secretary, Ministry Of Finance, Department Of Revenue, New Delhi. And Others
.... d to retain the post of Inspector and there was no effect on the pay and allowance that he was drawing prior to the said order. A bare perusal of the Establishment order No.1/A/CCSC/12/2021 and 1/A/CCSC/13/2021 dated 19.02.2021 would clearly go to show that it does not talk about any demotion/pa ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Munindra Nath Rai, S/o Late Shiv Kumar Rai Vs Union Of India, Through The General Manager, Northern Railway, Head Quarter, Baroda House, New Delhi-1 & Ors.
.... Varanasi Cantonment and as such allegation of incompetency of respondent no.4 is not correct. The competent authority has rejected the claim of the applicant and the execution application would not be maintainable as well as the contempt is also not maintainable. After passing the order by comp ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
P.K. Saxena Vs Union Of India And Others
.... respondents is present. 2. Office report dated 11.12.2023 reveals that notice sent to the applicant on 09.05.2023 is not returned back. After notice more than one month has elapsed. Thus, service upon the applicant is deemed sufficient. Neither the applicant has presented himself nor he ha ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Sandhya Solanki Vs Union Of India And Others
.... he applicant even in the revised call. Shri S.C. Mishra, learned counsel for the respondents is present. 2. Today, none is present for the applicant to press this original application. It is quite apparent that the applicant has lost interest in pursuing the matter. 3. Accordingly, O.A ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Neha Shahi Vs Union Of India And Others
.... plicant even in the revised call. Shri Chakrapani Vatsyayan, learned counsel for the respondents is present. 2. Today, none is present for the applicant to press this original application. It is quite apparent that the applicant has lost interest in pursuing the matter. 3. Accordingly, ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Gulab Chand Ram @ Gulab Chand Vs Union Of India & Ors.
.... ll. Shri Rajni Kant Rai, 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, the OA No.1770 of 2010 is dismissed in default an ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Satendra Kumar Vs Union Of India And Others
.... the MA that the applicant does not wish to press this OA and seeks its withdrawal with liberty to file fresh OA with better particulars. Learned counsel for the respondents does not object the same. Accordingly, the MA No. 4308/23 is allowed and the OA No. 1947/23 is dismissed as withdrawn with ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Akram Abdullah Vs Union Of India, Through The General Manager, North Central Railway, Prayagraj. & Ors
.... ore, he is not entitled for any further financial upgradation. Learned counsel for the respondents further argued that eligibility for grant of 3rd MACP would be adjudged on the basis of Railway Board instruction No. 101/2009. Learned counsel for the respondents submitted that according to rule, ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Umesh Chandra Mishra Vs Union Of India Through The General Manager, North Central Railway, Subedarganj, Prayagraj & Ors
.... of his case “Absorption of Medically De-categorised Non-gazetted Staff in Alternative Jobs”. 8. The case came up for final hearing on 05.12.2023. Shri Bashisth Tiwari, learned counsel for the applicant and Shri Rakesh Kumar Singh, learned counsel for the respondents were present and heard. ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
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