Ghulam Mohi Uddin Sheikh & Ors Vs State Of Jammu And Kashmir Through Commissioner/ Secretary To Govt.Forests Department Civil Secretariat Srinagar/ Jammu & Ors
.... Forest Guards 50% by Direct recruitment & 50% by promotion in the following manner/ ratio: i) 20% from class XII category (A) of Schedule –II with five years of service in that category ii) 20% from class XII of Schedule –III with five years minimum service in this category. ...
Central Administrative Tribunal, Srinagar Bench, Srinagar
V. A. Arjunan & Ors Vs Union Of India & Ors
.... up, learned SCGSC placed before us the decision of Hon'ble Supreme court in Union of India and others v Gandiba Behera [(2019) SCC Online SC 1444] which had been followed by a Division Bench of Hon'ble High Court of Kerala in OP(CAT) No.166 of 2020. It has been affirmed that the service as GD ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Xavier Mathew Vs Union Of India Represented By The General Manager, Southern Railway Park Town, Chennai � 600003 & Ors
.... nal Hospital or Division or his nominee as Chairperson and two other members, out of which at least one shall be a specialist in the particular area of mental or physical disability including mental retardation setting out, as far as possible, the exact mental or physical condition of the child. ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Sasikumar S Deputy Director (A) (Retired) Vs Sree Chitra Tirunal Institute For Medical Sciences & Technology Represented By Its Director Medical College P.O, Thiruvananthapuram � 695011 & Ors
.... he decision of the Apex Court or the Madras High Court, Annexure A-7 order issued by the first respondent alone is sufficient to uphold the claim of the applicant. Referring to clause 8 of Annexure A-7, learned counsel for the applicant submitted that the applicant is entitled to get increment o ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Seyyad S Vs Superintendent of Post Office, Thiruvananthapuram South Postal Division, Thiruvananthapuram � 695036 & Ors
.... and no one has been posted as part time contingent at Nemom SO. 3. Essentially the crux of the applicant’s claim is that he has been working in various capacities since 2015. He was a part time sweeper since 2017. He claimed that he had also worked in leave vacancy as Postman from May, 201 ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Rukaiya Khatoon Vs Union Of India & Ors
.... for family pension upon the death of her father. Learned counsel also refers RBE No. 44 of 2005 and next argued that upper age limit has also been relaxed and only condition was imposed that arrear before 25.7.2004 shall not be paid. Referring to the aforesaid fact, it was further argued that im ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Vikas Singh Vs Union Of India & Ors
.... lice force has been highly emphasized. The High Court in the impugned judgment has also elaborately dealt with each and every aspect of the issues involved, while upholding the order of the Single Bench to the effect that the Director General being the highest functionary in the police hierarchy, ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Rana Mritunjay Pratap Singh Vs Union Of India & Ors
.... ted that unmarried son/daughter or widowed or divorced daughter, except disabled son or daughter, shall become ineligible for family pension from the date he / she gets married or remarried. They state that it means that if the individual is already drawing family pension then he/she will be ine ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
A.P. Sunny Vs Union Of India & Ors
.... the contentions of the applicant do not merit consideration. On his own showing, the applicant had moved the Principal Bench of this Tribunal way back in 1994 with O.A 318/1994 seeking the very same reliefs. But after considering versions of both sides, by Annexure A-11 order dated 3.6.1994 that ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Vineeta Tiwari Vs Anupam Sharma, General Manager, E.C. Railway, Hajipur & Ors
.... n taken by the Hon’ble Supreme Court in Ahmad Ali. Vs. Supdt., District Jail, 1986 Supp SCC 556 : AIR 1987 SC 1491 wherein it has been observed that “mere unintentional disobedience is not enough to hold anyone guilty of contempt and although disobedience might have been established, absence ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
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