Vijesh V.K. Vs Union Of India, Represented By Its Secretary, Ministry Of Jal Shakthi, Department Of Water Resource, RD &GR, Shram Sakthi Bhavan, Rafi Marg, New Delhi � 110011 & Ors.
.... 3 seeking leave to withdraw the Original Application with liberty to avail departmental remedies. The learned SCGSC has no objection in allowing to withdraw the Original Application. 2. Heard both sides. MA 361/2023 is allowed. 3. In the circumstance, recording the above submission, th ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Bimal Singh Vs Union Of India Through Secretary Ministry Of Defence, New Delhi & Ors.
.... ing Force matter (GREF). The order is required to review/recall. 5. It appears that OA No.621/2018 was fled by Bimal Singh before this Tribunal which was decided on 22.06.2018 at the motion stage. The court did not decide the matter on merits, any fnal order was not given by the Court. In pa ...
Central Administrative Tribunal, Circit Bench At Nainital
Dr. K. Ravi Vs Govt. Of India (Through) Secretary, Ministry Of AYUSH B-Block, GPO Complex, INA, New Delhi-110023
.... ars unless they exercise their option of posting to teaching, clinical, patient care, etc. On 16.03.2020, the respondents directed the applicant to exercise the option for posting in CGHS or to be super annuated at the age of 62 years. The applicant exercised the option to retain him in the tech ...
Central Administrative Tribunal Principal Bench, New Delhi
Mohd. Irfan, Enquiry Reservation Clerk & Ors Vs Union Of India & Ors.
.... that the applicants are not entitled to relief(s) sought in the OA. 3.1 It is submitted that applicants were appointed as Asstt. Driver (Electric) through RRB, Allahabad in Grade Rs.950-1500. Thereafter, they appeared in examination for the post of E&RC in Grade Rs.4500-7000 against GD ...
Central Administrative Tribunal Principal Bench, New Delhi
Waseefa Nazair Vs State Of J&K Through Commissioner/Secretary To Govt. School Education Deptt. Secretariat, Srinagar/Jammu & Ors.
.... shortlist cannot vest her with the right to be selected finally as the exercise of counseling and document verification was yet to be undertaken. It is mentioned in the reply that the applicant graduated in the science stream in the year 2007, whereas she acquired the additional qualification a ...
Central Administrative Tribunal, Srinagar Bench, Srinagar
Dr. Seema Batool Shah Vs UT Of J&K Through Commissioner Cum Secretary To Govt. Health And Medical Education Department Civil Sectt., Jammu/Srinagar & Ors.
.... eing released so far, but she was told that Dr. Insha Rauf raised objections against her. The respondents are bent upon to cancel the provisional selection of the applicant without being given any opportunity of being heard to her. Mr. Bikram Deep Singh, Dy.AG for official respondent and Mr ...
Central Administrative Tribunal, Srinagar Bench, Srinagar
Anil Kumar Sharma Vs Union Of India & Ors.
.... ion sanction was accorded on 09.11.2009 under section 19(1)(c ) of the Prevention of Corruption Act, 1988 by the Presiding Officer of DRT, Ahmedabad. It is also revealed from the record that Ministry of Finance, by its letter dated 28.04.2010 advised initiation of disciplinary action against the ...
Central Administrative Tribunal - Ahmedabad Bench, Ahmedabad
Abdul Gaffar Vs Union Of India & Ors.
.... dated 17.03.2016 No.RBI/2015-2016/340. The operating portion of the aforesaid circular is reproduced as below :- “ As soon as the excess/wrong payment made to a pensioner comes to the notice of the paying branch, the branch should adjust the same against the amount standing to the credit ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Shiv Prasad & Others Vs Arun Kumar Saxena, General Manager, North Central Railway, Headquarters, Subedarganj, Allahabad 211013 & Others
.... that the same order was passed in all three OA Nos. 1401/2006, 1221/2006, and 602/2006. The applicant Shiv Prasad, who was applicant no.3 in OA No.1221/2006 fled this contempt petition. The respondents authority passed the combined compliance order/speaking order on 16.05.2016. A copy of the ord ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Anita Singh MES No. 486794 Vs Union Of India & Ors.
.... lso residing with the applicant whose treatment is going on in Allahabad. It is further stated that para 6 of letter dated 18.2.2019 issued by Director General (Personnel), Chief Engineer, New Delhi provides that “Female employee will not be posted to long distance statin/complex more than 80 km ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
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