Sarvajeet Singh, Son Of Jaddu Singh Vs Union Of India, Ministry Of Textile, Udyog Bhawan, New Delhi, 110001 Through Its Secretary & Ors.
.... allow the applicant to work as daily wage Driver till the regularly appointed driver join in the office of the respondent No.4. The applicant filed an OA No.485 of 2018 before this Hon'ble Tribunal, which was disposed of vide order dated 25.05.2018 with direction to the competent authority among ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Jayapreetha P., D/O. Palani Vs Union Of India, Represented By The Secretary To The Government Of India, Ministry Of Communications, (Department Of Posts), Sansad Marg, New Delhi � 110001
.... allow the applicant to continue as Gramin Dak Sevak (Assistant Branch Post Master), Mattuppatty, ISP Branch Post Office, Devikulam Taluk, as if annexures A1 and A2 have not been issued at all.” 5. A reply statement has been filed traversing the various allegations. On the basis of availabl ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Chandra Bali Sharma Vs Union Of India Through General Manager, East Central Railway, Mugalsarai. & Ors.
.... and leave the issue open, and as it is unrelated issue the applicant may be at liberty to file fresh case for the same if he so desired. However, as far as the other issue is there it is clear from the pleadings of either side that there was wrong fixation of pay of the applicant and it was dete ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Shailesh Kumar Singh Vs Union Of India Through Secretary, Department Of Personnel & Training, North Block, New Delhi & Ors.
.... 4 Shailesh Kumar Singh 1 y.7 m(7y.8m) 2 Yrs. 4 months Respondent no.1 in an arbitrary and discriminatory manner granted relaxation of three candidates but rejected the claim of the applicant, who also neede ...
Central Administrative Tribunal Principal Bench, New Delhi
M.M. Ramachandran Vs Union Of India, Represented By Secretary To Government Department Of Health & Family Welfare Ministry Of Health & Family Welfare New Delhi � 110001 & Ors
.... n with head injury, neurosurgery reference given to Dr.Arjun Shetty and orders followed. The treatment details are given in Annexure A-1. It is evident from the summary that the patient was initially treated at Pariyaram Medical College Hospital after sustaining injuries in a road traffic accide ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Kunhammed K., S/O Kunhimohammed Vs Union Of India Represented By The Secretary To Government Of India, Ministry Of Youth Affairs And Sports Department Of Youth Affairs, Shastri Bhavan New Delhi-110001
.... tands transferred as State Director, NYKS-Tamil Nadu. The transfer is on administrative ground. By the very same order, the 3rd respondent, Deputy Director, NYKS Regional Office Bangalore stands transferred to Kerala as State Director-in-charge, in the vacancy of the applicant. This order is als ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Raj Bhallabh Singh & Ors. Vs Union Of India And Others
.... vastava, Member (J) 1. None for the applicants. 2. Shri K.K. Ojha, counsel for the respondents. 3. This case is listed for final argument but no one is appear on behalf of applicant even in the revised call. Therefore, OA No. 1572/2013 is dismissed in default. All the pending MA’ ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Manmohan Singh Vs Union Of India And Others
.... . Shrivastava, Member (J) 1. None for the applicant. 2. Shri M.K. Sharma, counsel for the respondents. 3. This case is listed for final argument but no one is appear on behalf of applicant even in the revised call. Therefore, OA No. 798/2022 is dismissed in default. Stay granted ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Ravi Kumar Yadav Vs Union Of India And Others
.... DGMENTTAG-JUDGMENT B.K. Shrivastava, Member (J) 1. None for the applicant. 2. Shri Saurabh, counsel for the respondents. 3. This case is listed for final argument but no one is appear on behalf of applicant even in the revised call. Therefore, OA No. 320/2018 is dismissed in ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Shiv Shanker Sachan Vs Union of India & Ors.
.... licant avers that similar interim relief should be granted to the present applicant directing the respondents not to take any coercive action till the disposal of the present OA. 5. Per contra, the learned counsel for the respondents vehemently opposes for granting any interim relief. He st ...
Central Administrative Tribunal Principal Bench, New Delhi
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