Jyoti Bala Pal Vs Kendriya Vidyalaya Sangathan Through Its Commissioner Kendriya Vidyalya Sangthan (Under Ministry Of Education, Government Of India), 18, Institutional Area, Shaheed Jeet Singh Marg, New Delhi -110016 & Ors
.... This judgment of the Apex court has been reiterated in a series of judgments by the Apex Court. 21. The Apex court in Union of India vs S.L. Abbas CA no 2348 of 1993 decided on 27.4.1993 has again reiterated similar position as under:- “:6. An order of transfer is an incident of Gove ...
Central Administrative Tribunal Principal Bench, New Delhi
Jeewan Ram Meena Vs Union Of India & Ors
.... rther merely writing a phone number and complete address would not proved the charges against the applicant. 5. We have heard the learned counsel for both the parties and have gone through the pleadings and documents annexed therewith. 6. In the instant case, the main question for de ...
Central Administrative Tribunal, Jabalpur Bench Circuit Sitting: Gwalior
Ahsanullah Khan Vs Union Of India & Ors
.... .2003 by CAT Jodhpur Bench) (Rana Ram Vs. UOI and others); ii) O.A. No. 285 of 2005 decided on 19.5.2010 (Jokhai Prasad Vs. UOI and others) (CAT- Allahabad Bench) 6. Learned counsel for the respondents argued that in pursuance of the notification dated 27.2.2007 for the post of GDSMD/ ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Rajesh Kumar Mishra Vs Union Of India & Ors
.... have been discussed in para 9 of the judgment. It is also stated in this para that model answer sheet was published by the respondents and vide letter dated 20.5.2015, whole answer script was provided to the applicant. Merely refusing to provide model answer sheet to third party does not mean t ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Prasanta Nanda & Ors Vs Union Of India & Ors
.... d passed speaking order intimating the same to the applicants. Relying on the decision of the Hon'ble High Court of Bombay, Nagpur Bench in WP No. 5888 of 2004 Sudhakar Gulabrao Raut & Others Vs Union of India & Others , respondents have prayed for dismissal of this OA. 4. After fi ...
Central Administrative Tribunal Cuttack Bench, Cuttack
Sunil Kumar Tiwari Vs Union Of India & Ors
.... pper limb and right lower limb is of normal grade i.e. 5/5, as such he could not be completely depended upon his father and mother and further he can earn his livelihood making him illegible to get the family pension. The respondents have submitted that under the provisions of Railway Service Pe ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Kailash Pati Singh Yadav Vs Union Of India & Ors
.... the deceased employee did not make any nomination in his service record Rs. 3,27,194/- is still pending in the department for want of Certificate and procedural formalities. They have further submitted that Smt. Saroj Devi wife of the deceased employee submitted a letter dated 27.07.2022 and int ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Akhildev M Vs Union Of India & Ors
.... would suffice if the competent authority among the respondents 1 & 2 is directed to take up, consider and dispose of Annexure A14 representation on merits in light of the contentions set up in the O.A, specifically with reference to Annexure A10 and clause (ii), (iii) and (iv) of Para 1410 o ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Brijesh Pandey Vs Union Of India & Ors
.... for regularization of service of such employees. 11. In Ashwani Kumar and others Vs. State of Bihar and others (1996 Supp. (10) SCR 120) , this Court was considering the validity of confirmation of the irregularly employed. It was stated: "So far as the question of confirmation ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Harikrishnan M Vs Union Of India & Ors
.... tt.(D), dated 22.6.2001, it was specifically provided that the committee constituted for considering the request for appointment on compassionate grounds should limit its recommendation only in really deserving case. Annexure A5 clearly indicates the basis on which the applications are to be con ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
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