Krishna Prasad Vs Union Of India Through Secretary Ministry Of Railway Govt. Of India Rail Bhawan, New Delhi & Ors.
.... Learned counsel for the respondents opposes the prayer made by learned counsel for the applicant. 4. In view of the limited prayer made by learned counsel for the applicant, no useful purpose will be served in keeping this O.A. pending. Accordingly, without going into the merits of this cas ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Krishna Gopal S/o Sri Ambika Prasad Vs Union Of India Through The General Manager, North Central Railway, Headquarter Office, Subedarganj, Allahabad And Others
.... given to any person below him from $1. no.7 to sl. no.18. The names of the persons in Annexure-2 are given below for ready reference :- Sl.No. Ticket No. Name 7 428 Waid Hussain ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Amit Kumar Chaturvedi Vs Union Of India Through Secretary, Ministry Of Communications And IT Department Of Post Daak Bhawan Sansad Marg, New Delhi. & Others
.... . i.In Umesh Kumar Nagpal vs. State of Haryana, (1994) 4 SCC 138, this Court observed that the object of granting compassionate employment is to enable the family of a deceased government employee to tide over the sudden crisis by providing gainful employment to one of the dependants of the ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Kapil Saxena, S/O Gyan Prakash Saxena Vs Union Of India, Through General Manager, Northern Railway, Moradabad And Others
.... uld be posted at the same station and in rare circumstances only their posting can be denied at the same station for which sufficient and adequate reasons are required. In the present case, the applicant's wife is already working at Moradabad as a Govt. Teacher and applicant has requested to cont ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Rajeshwar Prasad Rai Vs Union Of India And Others
.... (J) 1. None for the applicant even in the revised call. 2. Shri Ajay Kumar Rai, counsel for the respondents. 3. This case is listed today for final hearing. No one is appear on behalf of applicant even in the revised call. Therefore, OA No. 1055/2007 is dismissed in default. All ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Purna Chandra Patra Vs Union Of India, Represented Through The General Manager, E.Co.Rly, Rail Sadan, Chandrasekharpur, Bhubaneswar, Dist.-Khurda, Odisha 751017 & Others
.... onsequential benefits. 7.3 It is submitted by Ld. Counsel for the applicant that once the respondents have recovered the entire amount, including the payments made towards HRA and Qr. Rent as also the damage rent, initiation of disciplinary proceedings against the applicant was not warrante ...
Central Administrative Tribunal Cuttack Bench, Cuttack
Hemanta Kumar Barik Vs Union Of India, Represented Through The Secretary, Ministry Of Defence, R & D Defence Research & Development Organization, Room No. 531, 137 South Block, DRDO Bhawan, Rajaji Marg, NEW DELH-I110105 & Others
.... at even if he refused to receive the letter, then the respondent authorities are well known about the process to serve the copy upon him. Further, there is no documentary proof that he refused to accept the letters/documents in relation to the alleged proceeding drawn up against the applicant. ...
Central Administrative Tribunal Cuttack Bench, Cuttack
Rakesh Prakash Srivastava Vs Union Of India Through The Secretary, Ministry Of Communication, Department Of Post, Dak Bhawan, New Delhi. & Others
.... sed the aforesaid SLP vide order dated 16.08.2016 which read following:- “We see no reason to entertain this petition under Article 136 of the Constitution of India. The special leave petition is, accordingly, dismissed. However, the question of law is kept open.” 13. But the crux of ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Siddharath Mahajan Vs Union Territory Of Jammu & Kashmir Through Financial Commissioner, Home Department, Jammu And Kashmir Government, Civil Secretariat, Jammu & Others
.... hampur and same yardstick for evaluation of each candidate in the training course, was adopted, therefore the merit obtained by the applicant during his training course, as per learned Sr. Counsel, is required to be taken into consideration for fixation of the seniority with his own batch of 201 ...
Central Administrative Tribunal - Jammu Bench, Jammu
Raj Kumari, W/o Late Surendra Kumar Vs Union Of India, Through Divisional Railway Manager, Norther Central Railway, Allahabad Division, Allahabad And Others
.... dated 15.01.2024 to the Competent Authority amongst the respondents to take appropriate decision on the representation of the applicant but till date no decision has been taken. Referring to the relief clause, it was further argued that since cause of action shown in the OA is recurring cause an ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
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!