Sudesh Kumar Dixit Vs Union Of India & Ors
.... it to the concerned employees who prayed for identical relief in their concerned OAs. In support of its submission, copies of several judgments on the same issue have been filed by the learned counsel for the applicant. 9. The grievance of the applicant is that, in spite of this, the respo ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Gulab Devi & Ors Vs Union Of India Through General Manager, North Eastern Railway, Gorakhpur & Ors
.... thers reported in AIR 2013 Supreme Court 58 (iii) Rajmati Devi and another Vs. Union of India and others decided on 20.01.2023 in OA No. 935/2019. 4. I have heard Shri Sunil holding brief of Shri Ashish Srivastava learned counsel for the applicant and Shri Pramod Kumar Rai, learned co ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Kashi Devi @ Kaushaliya Devi & Ors Vs Union Of India Through General Manager, North Eastern Railway, Gorakhpur & Ors
.... ers reported in AIR 2013 Supreme Court 58 (iii) Rajmati Devi and another Vs. Union of India and others decided on 20.01.2023 in OA No. 935/2019 . 4. I have heard Shri Sunil holding brief of Shri Ashish Srivastava learned counsel for the applicant and Shri Pramod Kumar Rai, learned cou ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Dr. Dinesh Kumar Vs Union Of India & Ors
.... grawal, counsel for respondent Nos.1 to 4. Shri Bhagwat Mehra, counsel for respondent Nos.5 and 6. 2. In this case counter affidavits have been filed by both counsel for respondents but the applicant did not file any rejoinder till today. 3. No one is appear on behalf of the app ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Raja Ram Prasad Vs Union Of India & Ors
.... retirement, the competent authority itself revised the punishment and ultimately a firm order was passed by the disciplinary authority suo moto. Respondents issued a pension paper deducting one third pension of the applicant. Referring to the entire document, it was argued that no such order ha ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Upasana Devi Vs Union Of India & Ors
.... herefore, rule/regulation applicable by that time was taken into consideration. Since the applicant has not passed matriculation examination with Mathematics and English subject, therefore, her candidature was rejected. Thus, there is no illegality in the orders passed by the respondents. 6 ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Mohammad Shafi & Ors Vs U.T. Of J&K Through Commissioner Secretary To Govt., School Education Department, Civil Secretariat, Jammu/Srinagar. 180001 & Ors
.... r order insofar as it relates to them. The representation is pending disposal before the respondents. 02/ However, after arguing for a while, learned counsel for the applicant fairly submitted that it will be suffice if a direction is issued to the respondents to consider the representation ...
Central Administrative Tribunal, Srinagar Bench, Srinagar
Mohammad Mustaquim @ Mustkeem Vs Union Of India & Ors
.... re not entitled for OTA. 13. I have considered the order of the Tribunal in Vijay Pal Singh & Ors. (supra). The issue involved therein was entirely different. The applicants therein were seeking reclassification of Noli Railway Station, where they were working, from ‘Essentially Interm ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Yashoda Nandan Dwivedi Vs Union Of India & Ors
.... stava, Member J 1. None for the applicant. 2. From the order sheets, it is seen that nobody is appearing for the applicant continuously since 05.02.2020. Therefore, it seems that the applicant has lost interest in prosecuting this case anymore. 3. In view of the aforesaid, thi ...
Central Administrative Tribunal - Jabalpur Bench, Jabalpur
Arunkumar S.R. Vs Union Of India & Ors
.... ectation for promotion. It was also contended that the selection to the post of Motor Vehicle Driver Grade-III was not from lateral entry or transfer by employees from different or various Departments, on the contrary it was a promotion post calling from eligible volunteers in the lower grade. I ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!