Urmila Devi Vs Union Of India & Ors.
.... s this Original Application even in the revised call of the list. Shri Bablu Singh, learned counsel for the respondents is present. 2. Under these circumstances, the Court has no option, but to dismiss the case for want of prosecution as per Rule 15(1) of Central Administrative Tribunal (Pr ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Ramesh Kumar Srivastava Vs Union Of India Through The General Manager, Banaras Locomotive Works, Varanasi. & Others
.... licant within a time bound manner and requests to dispose of this OA at this stage. 4. Learned counsel for the respondents states that no such appeal is pending nor it is maintainable. 5. We have considered the rival submissions and gone through the entire record. 6. However, in ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Chella Bai.T Vs Union Of India Represented By The General Manager, Southern Railway, Park Town, Chennai � 600003 & Others
.... . It is pertinent to note that though the applicant is seeking reckoning of period prior to 1981 and the OA is filed only in 2020, the contention that it was palpably barred by limitation does not appear to be sustainable. Only when the period of casual labourer service is not reckoned for the p ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Rajesh Acharath Vs Union Of India, Represented By The Secretary To He Government Of India, Ministry Of Defence (Navy), New Delhi � 110011 & Others
.... of reimbursement of bills evidenced by Annexure A6. Annexure A6 specifically gives the details of the various procedures performed on the applicant’s wife and the expenses incurred. The total amount covered by Annexure A6 is Rs. 9,20,240/-. There is no dispute that the wife of the applicant had ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Ajay Kumar Nandy Vs Union Of India, Represented Through The Development Commissioner, Ministry Of MSME, O/O DC (MSME), Nirman Bhavan, New Delhi � 110011 & Others
.... s joined in place of the applicant as against the post at Bhubaneswar from which he was relieved, then the said post be kept vacant, no coercive steps be taken against the applicant till disposal and communication of the order on the representation of the applicant for consideration of the trans ...
Central Administrative Tribunal Cuttack Bench, Cuttack
Pramila Barik Vs Union Of India, Represented Through Its Chief General Manager, Bharat Sanchar Nigam Limited, Odisha, Bhubaneswar, Dist � Khordha � 751009 & Others
.... .20,04,00/- as death terminal benefit and basic family pension @ Rs.7895/- + IDA per month to tide over the sudden financial crisis. The respondents have also submitted that the case of the applicant for compassionate appointment was considered in accordance with rules and procedure. After ...
Central Administrative Tribunal Cuttack Bench, Cuttack
Narayan Behera Vs Director Of Accounts (Post), At/PO � Mahanadi Vihar, Dist. � Cuttack & Others
.... in the location beyond 5 km radius of CGHS Wellness Centre, he was entitled for grant of FMA and it was granted to him. Despite knowing the rule position the applicant applied for CGHS facilities from Cuttack Wellness Centre and when it was approved, he then applied for continuing of his FMA. I ...
Central Administrative Tribunal Cuttack Bench, Cuttack
T. No.7138 Ashutosh Prasad, Vehicle Mechanic Vs Union Of India Through The Secretary Of Defence Ministry, New Delhi & Others
.... n where the post exists. In case that authority, after consideration of the request, is not in a position to accede to the request, on the basis of non-availability of vacant post, the spouse with lesser service may apply to the appropriate cadre authority accordingly, and that authority will co ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Priyanka 220412627290011 & Others Vs Kendriya Vidyalaya Sangathan, 18, Institutional Area Shaheed Jeet Singh Marg, New Delhi � 110016 & Others
.... MA in the absence of ‘memo of parties’. 6. We have carefully considered the contentions raised in the Review Application and examined the order against which the review has been sought. According to us, there is no error of fact or law which invites intervention of this Tribunal under the ...
Central Administrative Tribunal Principal Bench, New Delhi
Hidayat Iqbal Vs Raj Kumar Goyal & Others
.... 1. Compliance report stands filed by the respondents. 2. In view of the compliance report filed by the respondents, the contempt proceedings are closed and the contempt petition is accordingly disposed of. However, the petitioner shall be at liberty to avail appropriate remedy as availa ...
Central Administrative Tribunal - Jammu Bench, Jammu
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