Dr. Dhanya Gopinath Vs Employees State Insurance Corporation Having Its Headquarters At: Panchdeep Bhawan CIG Marg, New Delhi � 110002 Represented By Its Director General & Ors.
.... ent along with Annexure R1(a) Office Order dated 10.11.2023. It is pointed out that the applicant has been allowed to continue in the present station till completion of current academic year, 2023-2024. That means, the Original Application has become infructuous. Recording the above submiss ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Bimla Devi Vs Union Of India Through The Secretary Department Of Posts Dak Bhawan, Parliament Street New Delhi-110001
.... r long and elected to wake-up when they had impetus from Veerpal Chauhan and Ajit Singh's ratio.... desperate attempts of the appellants to re-do the seniority, held by them in various cadre.... are not amenable to the judicial review at this belated stage. The High Court, therefore, has rightly ...
Central Administrative Tribunal Principal Bench, New Delhi
S.N. Chaturvedi Vs Union Of India & Ors.
.... . Shrivastava, Member (J) 1. None present for the applicant. None present for the respondents. 2. No one has appeared on behalf of both parties even in the revised call. 3. The case is listed for final argument, but no one has appeared on behalf of the applicant. Therefo ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Banvaree Lal S/o Baramdeen, R/o-Village Masipur, Post-Dariyapur Majhiyavan, District-Kaushambi Vs Union of India through General Manager, North Central Railway, Subedarganj, Allahabad & Ors.
.... on. In the aforesaid sheets, the instructions were also attached. The copy of instructions has been submitted by the respondent at Page No. 17. It is mentioned in the top of the instructions “Please Read All Instructions Carefully Before Making Any Entry In The OMR Answer Sheet.” The aforesaid ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Sita Ram Vs Union Of India Through The Secretary, Railway Board, Rail Bhawan, New Delhi. & Ors.
.... at the applicant did not pass the examination in the year 1998. He passed the said examination in the year 2002 and he is claiming the seniority since 1998. 5. The Division Bench of this Tribunal passed the Order on 01.11.2018 in O.A. No. 1205/2009 Shree Prakash v. Union of India and other ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Bhagwan Das Gupta Vs Union Of India Through Manager, North Central Railway Prayagraj. & Ors.
.... be useful to refer to the aforesaid order as under:- 9. The appeal preferred by the applicant was also dismissed by the Appellate Authority vide order dated 01.10.2019 and the Appellate Authority did not interfere in the order and maintained the punishment ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Chandra Shekhe Vs Brig. Rajeev Nagyal, The Commandant 39, Gorkha Training Centre, Varanasi Cantt.
.... R.K. Srivastava, counsel for the respondent. 2. It is submitted by the applicant’s counsel that the order of this Tribunal has been fully complied with and the applicant does not want any further action in this Contempt Petition. 3. Looking to the overall circumstances in view of this ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
V.B.S. Baghel Vs Union Of India And Others
.... revised. 2. None present for the applicant. Shri Bablu Singh, counsel for the respondents is present. 3. This case is listed for final arguments but no one is appear on behalf of the applicant even in the revised call. Therefore, in the absence of the applicant, the Original Applicati ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Kundan Singh Vs Indian Council Of Agricultural Research And Others
.... vastava, Member-J 1. None for the applicant. Shri N.P. Singh, counsel for the respondents is present. 2. The case is listed for final argument, but no one is present on behalf of the applicant even in revised call. 3. Therefore, in the absence of applicant, O.A. No. 1090 of ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Vijendra Singh Vs Central Government Health Scheme And Others
.... 1. None for the applicant. Shri R.K. Srivastava, counsel for the respondents is present. 2. The case is listed for final argument and there are names of two advocates for the applicant, but no one is present on behalf of the applicant even in revised call. 3. Therefore, in t ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
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