Shankar Singh Gavel Vs Union Of India & Others
.... therein, by observing that since the order of removal from service is set-aside and in the meantime, the applicant stood retired from service, the respondent no.4 is directed to finalize and issue the Pension Payment order in favour of the applicant. Thereafter, the applicant preferred a represe ...
Central Administrative Tribunal - Jabalpur Bench, Circuit Sitting At Bilaspur
Dr. Rajesh Malik Vs All India Institute Of Medical Sciences, Bhopal, Saket Nagar, Bhopal, 462 020 Through Its Director & Others
.... by the respondent nos. 1 to 4 in their Reply and nothing new has been added. 7. The respondent no.6, who has been impleaded by name, has also filed her Reply stating therein that she has been unnecessarily impleaded as one of the respondents in the O.A. as she has nothing to do in the mat ...
Central Administrative Tribunal - Jabalpur Bench, Jabalpur
S.I. Ali. Vs Union Of India & Ors.
.... nts. 2. As per Registry report dated 05.04.2023, the notice sent to the applicant has been received unserved with the remark that the applicant was not found upon the given address The address was mentioned as it is from the OA. Therefore, it appears that the service upon the applicant is ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Manjeet Dabas Vs Ministry Of Railway, Govt. Of India Through Chairman, Railway Board, Rail Bhawan, 1, Rafi Marg, New Delhi � 110001 & Others
.... en filled, is not tenable in the eyes of law, as rejection of applicant’s candidature was purely on account of the delay caused by the respondents themselves in finalizing his selection, and that his rejection was not in accordance with law and against the principles of natural justice. 5.1 ...
Central Administrative Tribunal Principal Bench, New Delhi
Lal Chandra Yadav Vs Union Of India & Others
.... nt. Only the case of applicant was recommended for temporary status which was later on withdrawn due to unsatisfactory service. Hence applicant cannot be extended the benefit of aforesaid case law. 11. In the case of UOI Vs Basant Lal (supra) , the applicants had worked continuously for mo ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Ram Naval Shukla Vs Union Of India & Others
.... icant that his permanence in service should be counted from the date of his medical examination is not based on any rules as he was regularized only on 17.08.1990. His services rendered after attaining temporary status as regularization of service has been taken as qualifying service for all pen ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Malaya Pathak Vs Commissioner, Navodaya Vidyalaya Samiti, Institutional Area, Noida & Others
.... uld be granted to said Sh. Malay Pathak, PET on 08.02.2013, 09.02.2013 and 11.02.2013 after obtaining leave application from him and release the salary for this period as per rules. (d) The application of Sh. Malay Pathak, PET for changing home town from Auraiya to Varanasi may be sent to N ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Brij Raj Vs Union Of India & Others
.... aid representation. 6. With the aforesaid direction the OA No.299/2023 is disposed of. 7. Registry is directed to supply a copy of this order to learned counsel for both parties.Shri K.K. Mishra, counsel for the applicant. Shri Chakrapani Vatsyayan, counsel for the respondents. ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Rajendra Chaubey Dead Represented Through LR Smt. Rama Chaturvedi And Others Vs M/o Communications And Others
.... . No one is appear on behalf of the applicants. As per the order dated 20.01.2023, notice was sent to the applicant by registered post on 30.01.2023. Sufficient time has been passed and the notice has not been received as un-served. Therefore, as per law, it may be presumed that the notice has b ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Santosh Kumar Gupta Vs N.C. Railway And Others
.... JUDGMENTTAG-JUDGMENT B.K. Shrivastava, Member J 1. None present for the applicant. Shri S.C. Mishra, counsel for the respondents is present. 2. No one is appear on behalf of the applicant. The case is listed for final argument. 3. Therefore, the O.A. No. 97/2014 is dis ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
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