Souri @ Souri Subudhi Vs Union Of India, Represented Through The General Manager, East Coast Railway, Rail Sadan, Chandrasekharpur, Bhubaneswar, Dist.-Khurda, PIN751017 & Ors.
.... and the alleged excess payment was made over a period of more than five years. It is also not the case of the respondents that the applicant was in any manner was responsible for such over payment due to wrong fixation of pay/grant of ACP. Nothing is forthcoming from the records that any action ...
Central Administrative Tribunal Cuttack Bench, Cuttack
S.M. Sahadevan, S/o Surendra Vs Union Of India Represented By The General Manager, Southern Western Railway Headquarters Office, Hubballi Darwar District � 580020, Karnataka & Ors.
.... e averments in reply statement, submits that the Original Application can be closed. It has come out that the applicant has already been granted provisional pension and then, he passed away in December 2023. 2. It is submitted by the learned SCGSC that family pension will be granted to the ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Pradeep Kumar Lodhi And Others Vs Union Of India And Others
.... Kumar Sharma, learned counsel for the respondents is present. 2. None present for the applicants even in the revised call. Also, there is no request on behalf of the applicants’ counsel for adjournment. It is quite apparent that the applicants have lost interest in pursuing the matter. ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Virendra Singh S0on Of Ram Nayan Singh Vs Union Of India Through Its Secretary, Ministry Of Railways, Rail Bhawan, New Delhi- 110001. & Ors.
.... During the course of the argument, learned counsel for the applicant states that the Original Application be dismissed as withdrawn with liberty to file afresh with better particulars. 3. Learned counsel for the respondents did not oppose the prayer made by learned counsel for the applican ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Kalyani Chattarjee Vs Dr. Pramod Kumar, General Manager/ Work Manager, Ordnance Equipment Factory, Phoolbagh, Kanpur- 208001
.... sent to the competent authority for issuing the PPO in favour of the applicant. Thus, there is no willful disobedience of the direction of this Tribunal. It was further argued that the proceedings of the present Contempt Petition be closed since the PPO shall soon be issued by the competent aut ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Satish Bihari Mathur & Others Vs Govt. Of NCTD Through Chief Secretary, Delhi Sachivalaya, I.P. Estate, New Delhi-2 & Others
.... of Lecturer, Senior Lecturer, Lecturer (Selection Grade) and Principal. It is in this context that the above order dated 8th January, 1997 exempting „existing staff‟ from application of the revised qualifications so prescribed, becomes significant. This is also reflected in a further clar ...
Central Administrative Tribunal Principal Bench, New Delhi
Pratima Kumari Vs National Council Of Educational Research & Training Address Sri Aurbindo Marg New Delhi � 110016 Through Its Director & Ors.
.... ssing her candidature; (v) The composition / constitution/ process of the Selection Committee was also not as per Rule 5.1.2 of UGC Regulations, 2010; 2.4 She also drew our attention to an order passed by the Hon’ble High Court of Judicature for Rajasthan at Jodhpur in Dr. Narendra Ku ...
Central Administrative Tribunal Principal Bench, New Delhi
KP. Kamalakshi Vs Bharath Sanchar Nigam Limited Represented By The Chairman-Cum-Managing Director, Corporate Office New Delhi- & Ors.
.... certain authorities like M.R.Gupta v. Union of India [(1995) 5 SCC 628], Shivdass v. Union of India [(2007) 9 SCC 274] etc. to support the plea. It being a question touching the payment of pension, as rightly pointed out, plea of limitation cannot sustain. Realising on this aspect, at the time o ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Man Mohan Lal Vs Union Of India, Through General Manager, North Central Railway, Headquarter Office Subedarganj, (Allahabad) Prayagraj.
.... been passed. 6. We have gone through the rival submissions of learned counsel for the parties and have gone through the entire record. 7. In the case of Union of India Vs. K.V. Jankiraman 1993 SCC (L&S) 387 , Hon’ble Apex Court has held that “If an employee is completely exoner ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Union Of India Through The Secretary, Ministry Of Defence, Department Of Defence Production & Supply, New Delhi � 11 & Others Vs Ram Shankar Vishwakarma
.... s opinion that the third Judge reference order dated 02.08.2021 in OA No. 1534/2010 and OA No. 1934/2010 passed by Hon’ble Ms. Justice Vijay Lakshmi, JM merges with the earlier order of the Division Bench vide their order and consisting of Hon’ble Mr. Rakesh Sagar Jain, JM who allowed both the O ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
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