Raghuvendra Dutt Pandey Vs Union Of India & Others
.... trictly in light of Postal Gramin Dak Sevak Rules, 2001 . For the sake of clarity, the operative portion of the above judgment is reproduced herein below: “5. The respondents did not dispute that under the Postal Gramin Dak Sevan Rules, 2001 (hereinafter referred as 2001 Rule), the applic ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Kamla Devi Urf Kamala Vs Rajiv Chaudhary, General Manager, North Central Railway, Allahabad & Others
.... eparately by mutual consent & independently taking care of yourself. 3. In terms of instructions contained in Railway Board's L/No. E(NG)II/98/RC-1/64 dated 06.03.2009 (RBE No. 03/2009), "it is reiterated that at the time of considering such requests for compassionate appointments ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
K. Vijayabhanu Vs Sanjay Agarwal & Others
.... er was taken up, learned counsel for the petitioner submitted that the grievance of the petitioner has been redressed and the order of the Tribunal has been implemented to his satisfaction. 2. The above submission is recorded. In the light of compliance of the order, the C.P(C) is closed. N ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Titus P.A Vs Chairman-cum-Managing Director Bharat Sanchar Nigam Ltd, Harishchandra Mathur Lane, Janpath New Delhi � 110001 & Others
.... oached this Tribunal seeking a declaration that he is entitled to have his pay stepped up at par with his Junior Sri.Antony Justine and for a direction to the respondents to step up the pay. 2. The respondents have resisted the contentions. Today, when taken up for final hearing, the learn ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Benny P.Jacob & Ors Vs Union Of India & Others
.... K. Haripal, Member J 1. When taken up, learned counsel for the applicants submits that the applicants have since been granted the reliefs and the Original Application has become infructuous. 2. Recording the submission, the Original Application is closed. No costs. (Dated ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
K.V. Bhuvandas Vs Union Of India & Others
.... t of additional 5 years of service as per Rule 48-B of CCS Pension Rules, 1972. He has also relied on Annexure A-7 Order of this Tribunal in O.A 180/694/2017 to buttress the contentions. 3. The claim has been opposed by the respondents. They filed detailed reply statement. Thereafter, a re ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
B. Jaffer & Ors Vs Union Of India & Others
.... the applicants stand on the same footing as that of the applicants in Annexure-A4. According to the learned counsel, the applicants do not want conferment of temporary status but seek only parity of treatment as that of labourers in Androth, Kalpeni and Kiltan islands as reflected through Annexu ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
K.N. Rajagopalan Nair Vs S.Mohan (In-Charge) & Others
.... in CP(C) 69/2022 arising from O.A 552/90. The learned Standing Counsel for the respondents has produced a copy of the order also. The C.P(C) is being adjourned since there is stay of the Apex Court. 2. Since the Contempt Petition is pending for long, we deem it appropriate to close the sa ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
James Figarado Vs Vinay Mittal & Others
.... in CP(C) 69/2022 arising from O.A 552/90. The learned Standing Counsel for the respondents has produced a copy of the order also. The C.P(C) is being adjourned since there is stay of the Apex Court. 2. Since the Contempt Petition is pending for long, we deem it appropriate to close the sa ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Vakil Ahmad Vs Union Of India & Others
.... nation application to condone the delay in filing the OA. He requests to condone the delay in filing the OA. Learned counsel for the respondents has opposed the same. Looking to the circumstances of the case, the delay in filing the OA is condoned. 5. Learned brief holder of the applicant’s ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
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