Pushpa Devi Vs Union Of India & Ors.
.... i V.K. Pandey, learned counsel for the respondents is present. 2. Under the circumstances, the Court has no option, but to dismiss the instant case for want of prosecution as per Rule 15 (1) of Central Administrative Tribunal (Procedure) Rules, 1987. Accordingly, OA No.186 of 2016 is dismis ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Manoj Kumar Tiwari Vs Union Of India Through Its Secretary, Ministry Of Communication And Information Technology, Department Of Post, Dak Bhawan, New Delhi. & Ors.
.... ndents are present. 2. Learned counsel for the applicant Shri B.N. Singh, submits that by the efflux of time the matter has become infructuous as the disciplinary authority passed the order removing the applicant from service. 3. Under these circumstances, the original application has ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Pradeep Kumar Mishra Vs Union Of India & Ors.
.... R.K. Srivastava, learned counsel for the respondents is present. 2. Under the circumstances, the Court has no option, but to dismiss the instant case for want of prosecution as per Rule 15 (1) of Central Administrative Tribunal (Procedure) Rules, 1987. Accordingly, OA No.1632 of 2015 is dis ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Nem Kumar Vs Union Of India, Through The General Manager, North Central Railway, Subedarganj, District-Allahabad & Ors.
.... t has filed OA No.798 of 2018 seeking similar remedy. The present original application is devoid of merit. 10. Heard the rival submissions of the learned counsel for the parties and perused the documents available on record. 11. The respondents have relied upon the following judgments: ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Ram Kumar Vs M/o Defence And Others
.... GMENT B.K. Shrivastava, Member (J) 1. None for the applicant. Shri Jai Singh, counsel for the respondents is present. 2. No one is present on behalf of the applicant even in revised call. 3. Therefore, in the absence of applicant, MA No. 4161/2023 along with O.A. No. 6 ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Suriye Akhter & Others Vs UT Of J&K Through Commissioner/Principal Secretary To Government, Agriculture Production And Farmers Welfare Department, J&K Civil Secretariat Srinagar/Jammu, 190001 & Ors.
.... s and rules. The learned Counsel for the applicants has further submitted that still the final decision has not been taken by the respondents despite of the clear directions issued vide communication dated 22. 06. 2023. 3. Learned Counsel for the applicants has submitted that it will suffic ...
Central Administrative Tribunal, Srinagar Bench, Srinagar
Parveena Vs State Of Jammu And Kashmir Through Commissioner/Secretary To Handicrafts Department, Jammu/Srinagar & Ors.
.... rge promotion without considering the case of the applicant though she has already qualified the Trade Test, Practical Test as well as Talim Test. He submits that the applicant has not been even promoted on in-charge basis. He submits that it will be suffice if the direction is issued to the res ...
Central Administrative Tribunal, Srinagar Bench, Srinagar
Avinindra Srivastava, S/o Late Shri G.C. Srivastava, R/o 33, C.P. Enclave, Gajipur, Balram, Ghela Road, Faizulaganj, Lucknow-226013 & Others Vs Union of India, through the General Manager, (Headquarters� Office), North Central Railway, Subedarganj, Allahabad. & Others
.... ts of GP 4200 on the basis of previous GP 1900. It is further submitted that in compliance of Court order dated 17.11.2016 passed in O.A. No. 1120/2013 (Jugal Kishore and others V/s U.O.I. & others) the employees are benefited under the 3rd M.A.CP. It was mentioned in the service record that ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Mahesh Kumar Bajpai Vs Union Of India Through The Secretary, Government Of India, Ministry Of Defence, New Delhi & Ors.
.... he year 2014 which is totally discriminatory and not in accordance with law. Learned counsel further submitted that respondents may be directed to modify the appointment letter as per the direction of the Tribunal and give all consequential benefits to the applicant as against the order of the Tr ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
KM Monika Jaiswal Vs Delhi Subordinate Services Selection Board Through Its Chairman FC-18, Institutional Area, Karkardooma, (Near Railway Reservation Center) Delhi-110092 & Ors.
.... mber (J) 1. At the outset, learned counsel for the applicant seeks permission of the Tribunal to withdraw the present O.A. with liberty to file a fresh one with better particulars. 2. Permission is granted. 3. The O.A. is dismissed as withdrawn with liberty as prayed for. 4. ...
Central Administrative Tribunal Principal Bench, New Delhi
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