Chhatra Pal, S/o Zalim Singh Vs B.S.N.L & Ors
.... “ 1191 142/80/1904/RK 26. Smt. Shanti Devi “ 1177 A-533/81/HWR 27 Sh. Kuldeep Rao Sharma “ 1172 ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Jagdish Zumaklal Warkade Vs Union Of India And Ors
.... ing to meet the prescribed bench mark of ‘Good’ since it is well settled in law that the DPC cannot take into account any such ACR grading falling below the bench mark prescribed for promotion which had not been communicated to the employee under consideration for promotion. Learned counsel for t ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Vaishnavi Chaturvedi Vs Union Of India And Ors
.... 05.04.2023 within a specified time. 2. On the other hand, Shri Chakrapani Vatsyayan, learned counsel for the respondents states that no such direction can be given at this stage. 3. However, In view of the innocuous prayer made by the learned counsel for the applicant, the OA is dispo ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
P. K. Anilkumar Vs Union Of India Represented By The Chief Post Master General, Kerala Circle, Trivandrum � 695033 And Ors
.... te and unforeseen turn of events. As has come out, while working as GDS, the applicant had applied for the post of Mail Guard in the RMS. He appeared for the test in his capacity as the GDS and selected with highest mark from among the Department candidates and was appointed as such on 23.12.200 ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Arjun P.S Vs Union Of India Represented By The Secretary To Government Of India Ministry Of Defence, New Delhi � 110001 And Ors
.... up for admission hearing today, the learned counsel for the applicant submits that the applicant will be satisfied if a direction is issued to the respondents to consider and dispose of Annexure A-3 representation within a time frame. 3. I heard the counsel on both sides. In view of the abo ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Ankit Shrikoti & Ors Vs Union Of India And Ors
.... ame. The respondents may also be restrained from declaring the result before the disposal of their representations. 3. When a query was made to the learned counsel for the respondents about the date of declaration of result, he states that he is not sure as to when the result would be decl ...
Central Administrative Tribunal Principal Bench, New Delhi
Yashvir Singh Vs Chief Secretary, Government Of NCT Of Delhi Delhi Secretariat, I.P. Estate, New Delhi-110002 And Ors
.... threat to discipline, integrity and morality of the entire police force. On perusal of the impugned orders, it is evident that either the authorities have passed the orders of dispensing with the enquiry on jumping to the conclusion that delinquency or guilt of the applicants as alleged in the ...
Central Administrative Tribunal Principal Bench, New Delhi
S.C. Verma Vs Union Of India And Ors
.... at since the CBI Court has exonerated him on the basis of closure report submitted by the CBI, the charges levelled against him in the chargesheet may be dropped. After examination of defence statement/reply against the chargesheet, the competent authority has ordered for appointment of Inquiry ...
Central Administrative Tribunal - Jabalpur Bench, Jabalpur
Sunil Singh & Ors Vs Union Of India Through Its General Manager, West Central Railway, Indira Market, Jabalpur (M.P.) 482001 And Ors
.... inted and that no vacancy remained vacant in any notification and since maximum posts are safety category post, therefore, vacant vacancies of a particular notification carry forward to the next notification. 9. Learned counsel for the applicants have placed reliance on the following decis ...
Central Administrative Tribunal - Jabalpur Bench, Jabalpur
A Velliyammal Vs Union Of India Represented By General Manager Southern Railway Park Town, Chennai - 600003 And Ors
.... When the matter was taken up today, learned counsel for the applicant submitted that the Original Application has become infructuous. Recording the above submission, the Original Application is closed as infructuous. No costs. ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
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