Rajesh H. Shah Vs Union Of India Notice To Be Served Through The Secretary, Ministry Of Communications & IT, Department Of Posts, Dak Bhavan, Sansad Marg, New Delhi � 110001. & Others
.... pugned order has been passed without taking prior approval of the competent authority has also no base as due procedure was followed and only after the approval of higher authority transfer order has been passed to that effect relevant minute of Transfer and Placement Committee has been placed on ...
Central Administrative Tribunal - Ahmedabad Bench, Ahmedabad
Rameshkumar R. Raj Vs Union Of India Notice To Be Served Through The Secretary, Ministry Of Communications & IT, Department Of Posts, Dak Bhavan, Sansad Marg, New Delhi � 110001 & Others
.... Administrative Tribunal. Further, reliance has been placed in OA No. 127/2013 in case of Anilkumar Maurya Vs Union of India decided on 28.06.2013 by this Bench of the Central Administrative Tribunal in which similar grounds has been taken by said applicant and the Tribunal was pleased to uphold ...
Central Administrative Tribunal - Ahmedabad Bench, Ahmedabad
Anoop.K.R., S/o K.K. Raghavan Vs Union Of India, Represented By The Secretary To Government, Ministry Of Personnel, Public Grievances, Department Of Personnel And Training, J 674, VJW, North Block, Central Secretariat, New Delhi, Delhi-110001. & Others
.... hen the O.A was taken up today, the learned Counsel for the applicant on instructions submitted that the reliefs sought have been granted as submitted by the learned SCGSC on 21.02.2024 and noted by us in the proceedings. It was submitted that O.A was not pressed. This is recorded. 2. Accor ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
T. Ramachandran Vs Union Of India & Others
.... ld the post notwithstanding Annexure R1. 10. Annexure A2 was explained by the respondents by contending that it was issued in advance, only to caution about his date of superannuation and also to take note of the dates of retirement and birth as pr records. It was also contended that since ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Anil Kumar P Vs Union Of India, Represented By The Secretary To The Government Of India, Ministry Of Finance, Department Of Revenue, New Delhi � 110001 & Ors.
.... d as follows: “4. The service rendered by an employee at the place from where he was transferred on compassionate grounds is regular service. It is no different from the service rendered at the place where he is transferred. Both the periods are taken into account for the purpose of leave a ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Kumari Sailaja Vs Superintendent Of Post Offices, Thiruvanathapuram South Division, Thiruvananthapuram-695036 & Others
.... iii) to grant such other reliefs which this Hon'ble Tribunal may deem fit, proper and just in the circumstances of the case such other; iv) to allow the OA with costs.” 9. In their reply statement filed on 07.09.2017 the respondents contended that, as part of the implementation of ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Dr. Seneera V.A & Others Vs Union Of India Represented By The Secretary, Ministry Of Human Resource, New Delhi 110001 & Ors.
.... d satisfy UGC norms to impart education on the subject to college students. They are contract employees. Reliefs are sought against respondents 1 to 3, who are the Union of India represented by the Secretary, Ministry of Human Resource, the Administrator, Union Territory of Lakshadweep as well a ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Krishna Prasad Vs Union Of India Through Secretary Ministry Of Railway Govt. Of India Rail Bhawan, New Delhi & Others
.... Learned counsel for the respondents opposes the prayer made by learned counsel for the applicant. 4. In view of the limited prayer made by learned counsel for the applicant, no useful purpose will be served in keeping this O.A. pending. Accordingly, without going into the merits of this cas ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Prithivi Raj Meena Vs Union Of India Through General Manager Head Quarter North Central Railway, Subedarganj- Allahabad & Ors.
.... Shri Raj Pal Singh, learned counsel for the respondents, are present. 2. At the outset, learned counsel for the applicant states that the relief sought in this O.A. has already been granted to the applicant vide letter dated 08.02.2023 and as such no cause of action survives in this matter. ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Videv Singh, S/O Late Vedpal Singh Vs Union Of India Through Ministry Of Communications And IT, Government Of India, New Delhi. & Ors.
.... the death of an employee in harness without any kind of scrutiny whatsoever, the same would be treated as a vested right in law. But it is not so. Appointment on compassionate grounds is not automatic, but subject to strict scrutiny of various parameters including the financial position of the ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
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