Khem Singh Vs Union Of India Through The Secretary Ministry Of Defence New Delhi. & Ors
.... icant is as a semi-skilled employee in a different pay scale of Rs.210-290/-. In 1999, when he was transferred to Military Hospital Roorkee under surplus/deficiency scheme to separate cadre in Engineering Branch like BEG, Boot Maker trade is an industrial post but in Military Hospital under DGMS ...
Central Administrative Tribunal Principal Bench, New Delhi (Circuit Sitting At Nainital)
Rudra Singh Kunwar Vs Union Of India Through Secretary, Postal Department Government Of India New Delhi & Ors
.... orded gratuity benefits w.e.f. 23.09.1983.To substantiate his argument, he would draw a reference to earlier round of litigation wherein he filed Writ Petition No.368 of 2004 (S/S) before Hon’ble High Court of Uttarakhand at Nainital for directing the respondents to give all benefits to him trea ...
Central Administrative Tribunal Principal Bench, New Delhi
Ramesh Chandra Dwivedi Vs Union Of India & Ors
.... 1. None for the applicant even in the revised call. Shri D.S. Shukla, learned counsel for the respondents is present. 2. On repeated calls, nobody appears on behalf of the applicant, it seems that applicant has lost interest in pursuing the case. Accordingly, O.A. No.635 of 2018 stands di ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Dr. Hem Raj Singh Vs Union Of India And Ors
.... Om Prakash VII, Member (J) 1. None present for the parties even in the revised call. 2. Since no one is present to press the matter, Original Application No.965/2011 along with all the associated M.A.s is dismissed in default. 3. No order as to ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Sandhya Soni Vs Union Of India through the General Manager, North Central Railway, Allahabad & Ors
.... nt shall forfeit his pension and gratuity and provided that if the case is deserving of special consideration, the competent authority i.e. Disciplinary Authority may sanction a Compassionate Allowance not exceeding 2/3rd of pension or gratuity or both which would have been admissible to him if ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Ram Naresh Mishra Vs Union Of India Through The General Manager, Northern Railway, Baroda House, New Delhi & Ors
.... increment due on 01.07.2017, even if, applicant has retired on 30.06.2017. 4. Learned counsel for the applicant submitted that ends of justice would be served if a direction is given by this Tribunal to the respondents/competent authority to consider and dispose of the pending representation ...
Central Administrative Tribunal Lucknow Bench Lucknow
Dulal Das, Son Of Lakshmi Narayan & Ors Vs Union Of India, Service Through The Secretary, Ministry Of Railways, Having Its Office At Federation Of Railway Officer�s Association Office, 256-A, Rail Bhavan, Raisina Road, New Delhi110001 & Ors
.... specific modification was made only in 2021 without retrospective effect, it is implicit that it cannot be applied to the case which occurred in 2016. 3.3 Learned Counsel for the applicant relies on a judgement of Hon’ble Apex Court reported in (2011) 11 SCR 170 of Special Leave Petition ...
Central Administrative Tribunal - Kolkata Bench, Kolkata
Sheela T.I Vs Commissioner, Kendriya Vidyalaya Sangathan, No. 18, Institutional Area, Shaheed Jeet Singh Marg, New Delhi � 110016 & Others
.... going treatment even thereafter. 10. Having considered the entire facts in this perspective, I am inclined to hold that the application cannot be said to be palpably belated and liable to be rejected on the ground of limitation alone. 11. Advancing the second limb of argument that in t ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Shashikant Patel (Chowkidar), S/o Narayan Prasad Patel Vs Union Of India, Through Its Secretary, Ministry Of Defence, Government Of India, 101-A, South Block, New Delhi 110001 & Ors.
.... ared in person before the bench and submitted that he wants to withdraw this Original Application. On his behalf, his counsel has filed M.A./1462/2023 for withdrawal of this Original Application. 2. Looking to the reasons stated in the M.A./1462/2023, withdrawal of this Original Application ...
Central Administrative Tribunal - Jabalpur Bench, Jabalpur
Vinitha P Vs Chief Post Master General, Kerala Circle Office Of The Chief Postmaster General PMG Junction Thiruvanathapuram - 695033 & Ors
.... dings. Applicant is the wife of Sri.Anand, who is the president of an organisation of employees in the Postal department; it is a union having affiliation to the ruling party in Kerala, whereas the transfer of the applicant has been questioned by Bharatiya Postal Employees Association Group C, w ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
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