Ankur Srivastava Vs Union Of India & Ors
.... 4. Respondents in their counter have submitted that Railway Board’s letter dated 18.01.1993 has clarified that the ‘departmental examination’ includes Limited Departmental Competitive Examination for promotion to Group ‘B’ posts. This selection was for the post of JE/ Tele which is group ‘ ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
C.M. Dubey & Ors Vs Union Of India & Ors
.... ould stand deleted. The arrears of revised pension would be payable with effect from 1.1.2006. 3. The applicant no. 1 after getting his revised PPO dated 19.6.2019 felt that his revised pension was not carried out in accordance with the decision of the CAT, PB, New Delhi and upheld by the H ...
Central Administrative Tribunal Principal Bench, New Delhi
Dr. Jatinder Bali Vs Municipal Corporation Of Delhi Through The Commissioner Civic Centre, Delhi-02
.... with purely administrative matters except where absolutely necessary on account of violation of any fundamental or other legal right of the citizen. After all, the State administration cannot function with its hands tied by judiciary behind its back. As Justice Holmes of the US Supreme Court po ...
Central Administrative Tribunal Principal Bench, New Delhi
A.T. Sasi Vs Union Of India & Ors
.... ne Smt.Jancy Das.P.D., PGT Biology by transferring her from JNV Kannur to JNV Wayanad. A copy of the order issued in this connection has been produced in the rejoinder at Annexure A-14. Thus, they have disregarded even the proceedings before the Tribunal. The applicant has filed a series of M.As ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Vijay Kumar Singh Vs Union Of India & Ors
.... 1992. In an appeal preferred by the applicant under Rule 18 of the Railway Servants Rule, his punishment was further reduced to 02 years and then again to 01 year and eventually to 06 months. Accordingly, the applicant’s pay was restored to Rs. 920/- per month in the pay scale of Rs. 825-1200/- ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Jyothi B. Vs Union Of India & Ors
.... to multiplicity of proceedings and miscarriage of justice. He also relied on the decision in Rameshkumar Agarwal v.Rajmala Exports(P) Ltd and others [(2012) 5 SCC 337] . Referring to paragraph 20 of the said order quoting Revajeetu Builders and Developers v. Narayanaswamy and Sons [(2009) 10 ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Shareefa Begum Vs State Of Jammu & Kashmir & Ors
.... J & K & Ors Vs Mushtaq Ahmed Sohail & Ors. He relies upon para 14 which reads as under:- “14 What would emerge from above is that daily rated workers/work charged employees who were appointed after imposition of ban and continued beyond ban period were given benefit of notificat ...
Central Administrative Tribunal, Srinagar Bench, Srinagar
Rishi Deo Singh Vs Union Of India & Ors
.... Shri S.K. Kushwaha, counsel for the applicant. Shri Ajay Kumar Rai, counsel for the respondents. 2. It is submitted by counsel for her applicant that the OA becomes infructuous because the applicant expired before a long time. The cause of action also not survives. 3. Therefore ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Suresh Vs Municipal Corporation Of Delhi & Ors
.... ered the Review Application and find that applicant is seeking to review the aforesaid order of the Tribunal dated 15.12.2022 by directing the respondents to release the due payment of applicant as stated in para 3 & 5 of the Tribunal‟s order or as admitted by the respondents in their ...
Central Administrative Tribunal Principal Bench, New Delhi
Dharmendra Kumar Singh Vs Union Of India & Ors
.... filed counter reply in which they concur with the basic facts as stated by the applicant in the OA. but they say that as in the instant OA, the applicant is claiming stipend from 22.02.2009 to 19.08.2013 (4 years 5 months 17 days) by treating the aforesaid period as waiting period / extension of ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
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