Vimal Vs Union Of India And Others
.... ant even in the revised call. Shri K. K. Ojha, learned counsel for the respondent is present. 2. None present for the applicant even in the revised call. Also, there is no request on behalf of the applicant’s counsel for adjournment. It is quite apparent that the applicant has lost interest ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Ramu Singh Yadav Vs Union Of India Through The Secretary, Ministry of Communication, Department Of Posts, Dak Bhawan, Sansad Marg, New Delhi � 110001 & Ors.
.... OA No.1323/2019 10.04.2023 WP No.15920/2023 01.12.2023 47 Smt. Madhu Sharma OA No.1066/2018 10.11.2022 WP No.16904/2023 01.1 ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Anurodh Kumar Saxena S/o R.R. Saxena Vs Union of India through General Manager, Head Quarter North Central Railway, Prayagraj. & Ors.
.... ng herein before pondering over the decision as to how much arrear payment is liable to be made in favour of the applicant. For the said purpose, it would be significant to straightway rely upon the law laid down by the Apex Court in its judgment dated 13.08.2008 passed in Civil Appeal No. 5151- ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Prem Narayan Jaitly Vs Union Of India Through Its Secretary Department Of Personnel & Training, North Block, New Delhi. & Ors.
.... t December of a particular year, the increment payable on the 1st January of the next year shall be extended and pension revised, subject to same conditions in the same manner; c) While extending such benefits, a clause shall be incorporated to the effect that in case the Hon’ble Supreme Co ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Shailendra Kumar Vs Union Of India Through General Manager, North Central Railway, Headquarters Office, Subedarganj, Prayagraj � 211012 & Ors.
.... een paid to the applicant, direction be issued to the respondents to pay the subsistence allowance. It is further argued that applicant approached before the authority concerned but they did not permit him to join the duty. Information for joining the duty was also sent through Registered Post b ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Ramlal Yadav Vs Union Of India Through, Through The Secretary, Ministry Of Communication, Government Of India, New Delhi. & Ors.
.... ch the order passed by this office to regularize all the above 28 CP Chowkidar in Group ‘D’ cadre was not in order and required to be reviewed and the said order was reviewed subsequently. After due notice to each of the 28 Chowkidar vide memo dated 01.01.2002 and on receipt of representation fr ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Hakeem Mian Vs Union Of India Through General Manager, North Eastern Railway, Head Quarter, Office Gorakhpur & Ors.
.... rakhpur by means of letter dated 18.03.2005 granted approval only for 12 persons out of 16. The name of the applicant alongwith other three persons was not approved by the General Manager, Gorakhpur who is the competent authority. Thereafter the name of Shri Jageshwar and the applicant was again ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Balakrishnan K. Nair Vs Union Of India Notice To Be Served Through The Secretary, Govt. Of India, Ministry Of Finance, Department Of Income Tax, New Delhi 110001
.... thereupon proceed to hold the further inquiry according to the provisions of Rule, 14, as far as may be.” (2) The Disciplinary Authority shall forward or cause to be forwarded a copy of the report of the inquiry, if any, held by the Disciplinary Authority, or where the Disciplinary Authorit ...
Central Administrative Tribunal Ahmedabad Bench
Dinanath M Nimje Son Of Shri Mahadeve Nimje Vs Union Of India, Through The Secretary, Department Of Revenue, North Block, New Delhi � 110011 & Ors.
.... e time factor is expeditiously kept as proposed and directed.” The reply further informs that there was procedural delay in complying with that direction of this Tribunal against which the Contempt Petition was preferred by some officials. However, those Contempt Petitions were dismissed. A ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Roy Abraham Kalathoor, Son Of Shri A. K. Abraham Vs Union Of India, Through The Secretary, Department Of Revenue, North Block, New Delhi � 110011 & Ors.
.... d if the time factor is expeditiously kept as proposed and directed.” The reply further informs that there was procedural delay in complying with that direction of this Tribunal against which the Contempt Petition was preferred by some officials. However, those Contempt Petitions were dismi ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
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