Sahab Singh, Group-B Vs Government Of NCT Of Delhi Through Chief Secretary, New Secretariat, I.P. Estate, New Delhi � 110002 & Ors
.... 3.2018 are against the dictum of the decision of Hon’ble Supreme Court in Rafiq Masih (supra) and of Hon’ble High Court of Delhi in Ramdhan Gupta (supra). He also claims that all the three impugned orders had been issued without putting the applicant to show cause notice which is against the ...
Central Administrative Tribunal Principal Bench, New Delhi
Sohan Lal (Male) Vs Union Of India Through Secretary, Ministry Of Revenue, New Delhi & Ors
.... for applicant to bring legal heirs on record. 2. Learned counsel for applicant submits that he has not been able to contact the legal heirs of the applicant. On the last date of hearing also, i.e. on 21.09.2023, he gave the same submission. Even on 24.05.2023 he submitted that he has no in ...
Central Administrative Tribunal Principal Bench, New Delhi
Thidil Kumaran Vs Union Of India Represented By Its Secretary Department Of Atomic Energy, Anushakti Bhavan Chatrapathi Shivaji Maharaj Marg, Mumbai, 400001 & Ors
.... t Corporation. Honouring that service, he was granted pension. On 17.09.1994 he was absorbed in the NPCIL. Thereafter by Annexures-A1 OM and R5 office order, revised scales were introduced in the Nuclear Power Corporation for technical categories of employees. That was done on the recommendations ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Union Of India Represented By The General Manager, Southern Railway Chennai-600003 & Ors Vs C.Ramakrishnan,S/o. Late P.S.Krishnan Nair
.... ased, which forms part of the reliefs prayed for. But that relief is not granted. It is an error apparent on the face of the records which causes him serious hardships. So the order is sought to be reviewed to incorporate that relief as well. This application has been opposed by the respondents. ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
V. George Kutty Vs Bharat Sanchar Nigam Limited, Represented By The Chairman And Managing Director, Bharat Sanchar Nigam Limited, Bharat Sanchar Bhavan, Harish Chandra Mathur Lane, Janpath, New Delhi-110001 & Ors
.... ere was no justification for proceeding to Aster Medcity, an unpannelled hospital, whereas there are two well established hospitals, Lakeshore and AIMS, in Ernakulam. However, after considering the representations of the applicant, the 2nd respondent has sanctioned amounts for the treatment obta ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Anurag Krishna Shukla Vs All India Institute Of Medical Science Rishikesh Through Executive Director Virbhadra Road, Rishikesh Uttarakhand-249203, India
.... for consideration of interim relief on 17.10.2023." Now, the present matter is listed for interim direction. 3. Mr. P.K. Rai, learned proxy counsel appears for Mr. D.S. Shukla and submits that the arguing counsel, who has been assigned the brief, is not able to reach the Circuit ...
Central Administrative Tribunal Principal Bench : New Delhi (Circuit Sitting At Nainital)
C.Kumari Vs Union Of India Represented By The General Manager, Southern Railway Park Town P.O, Chennai � 600003 & Ors
.... ty limit. 6. Counsel on both sides were heard and perused the records. 7. The husband of the applicant Shri.T.T.Vijayan had passed away on 26.9.2018 at the age of 59 years, leaving 5 months service. He left behind the applicant - the widow and two children, son Sri.Jineesh and daughter ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Dr.Arun Babu V.P & Ors Vs Employees' State Insurance Corporation (ESIC) Panchadeep Bhawan, CIG Marg New Delhi � 110002 Rep. By Director General & Ors
.... resents the applicants. It is seen that on the last posting date also the applicants were not represented and thus it was posted today for final hearing. The applicants and counsel for the applicants were called, absent. The learned Standing Counsel is present. 2. In this circumstance, the ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Lakhpat Singh Vs Union Of India And Others
.... applicant. Shri Shri Vidyapati Tripathi, learned counsel for the respondent is present. 2. None present for 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 applicant has lost interest in pu ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Ayodhya Prasad Vs Union Of India Through Its Secretary Ministry Of Communication, Sansad Marg, New Delhi. And Others
.... It appears from the record that on 20.01.2023 the Substitution Application was allowed by the court and the applicant was directed to amend the OA within a week and also to supply a copy of the amended OA. 3. The aforesaid order was not complied with till today. The time was granted on 29.0 ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
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