Vinay Kumar And Others Vs Union Of India And Others
.... the applicants even in the revised call. Shri M.K. Sharma, learned counsel for the respondents is present. 2. Today, there is no request on behalf of the applicants’ counsel for adjournment. It appears that the applicants have lost interest in pursuing the matter. Accordingly, the OA is di ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Devendra Pratap Singh Vs Union Of India And Others
.... the applicant even in the revised call. Shri R.K. Srivastava, learned counsel for the respondents is present. 2. Today, there is no request on behalf of the applicant’s counsel for adjournment. It appears that the applicant has lost interest in pursuing the matter. Accordingly, the OA is d ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Ram Pati Yadav Vs General Manager, N.E. Railway And Others
.... rivastava, Member (J) 1. None present for the applicant. Shri M.K. Sharma, counsel for the respondents is present. 2. This case is listed for final argument. No one is appear on behalf of the applicant even in revised call. 3. Therefore, in the absence of applicant, Original ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Sushil Kumar Singh Vs Union Of India And Others
.... he same has been passed after hearing counsel for the parties at that time. Hence, the applicant wants to reopen the issue in the OA by filing review application, which is not permissible as per law. 5. In the garb of present review application, the applicant wants to re-argue the entire m ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Uma Shankar Vs Union Of India And Others
.... ondent nos. 1 to 4 and Shri Ram Pal Singh, counsel for the respondent no. 5. 3. No one is appear on behalf of the applicant even in the revised call. The applicant was also absent on 25.01.2023 and 15.03.2023. Therefore, looking to the repeated absence of the applicant, M.A No. 700/2021 for ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Dhar Vs Commissioner, SDMC Dr. SPM Civic Centre 4 th Floor, JL Nehru/Minto Road New Delhi, 110002 & Ors
.... pondents. 4. The grounds of seeking the deputation allowance as per the DoP&T OM dated 24.11.2017 is that the transfer order dated 13.08.2018 states that the applicant was transferred to Primary School, Uttam Nagar on diverted capacity on deputation basis. The DoP&T OM dated 24.11.2 ...
Central Administrative Tribunal Principal Bench, New Delhi
Shish Ram Vs Municipal Corporation of Delhi Through The Commissioner, 9th Floor, SPM, Civic Centre, New Delhi-2 & Ors
.... itioners therein. Similarly, in OA No. 165/2022 (supra), this Tribunal has also ordered 12% interest on delayed payment of retirement benefits to the applicants therein. Again in O.A No. 3584/2018, this Tribunal also has ordered payment of interest at the GPF rates for the delayed payment of gra ...
Central Administrative Tribunal Principal Bench, New Delhi
Surendra Nath Sharma Vs Harendra Rao
.... the respondent. 3. It is submitted by the applicant’s counsel that the compliance has been made, therefore, no further action is required in this case. 4. Looking to the entire record, it is found that the sufficient compliance has been made. Therefore, no further proceedings are requi ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Arjun Singh Vs Union Of India & Ors
.... nsel for the respondents. 3. It appears from the order dated 13.12.2022 that the applicant’s counsel himself informed the Court that the applicant has been expired before 2 months. Therefore, it may be presumed that the applicant was expired in the month of October 2022. Till today any appl ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
G.K. Gopi Vs Union Of India Represented By The Secretary To The Government Of India, Ministry Of Labour & Employment, Shram Shakti Bhavan, Rafi Marg, New Delhi- 110001 & Ors
.... Commissioner has issued direction to Respondent No.3 for taking necessary action to sanction full compensation pension to the applicant. 2. A copy of the communication dated 10.08.2023 sent by the Additional Central P.F. Commissioner to Respondent No.3 has been produced by the learned coun ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
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