Arun Goswami Vs Union Of India Through The Secretary Ministry Of Labour & Employment Govt. Of India, Shram Shakti Bhawan, Rafi Marg, New Delhi: 110001 & Ors.
.... l up the application form correctly, his capacities and abilities for the job come under severe cloud in an otherwise competitive environment. 12. the Hon’ble High Court has clearly held that if a candidate lacks ability to fill up the application form correctly, his capacities and abiliti ...
Central Administrative Tribunal Principal Bench, New Delhi
Raja Singh S/O Late Shri Upendra Narayan Singh Vs Union Of India Through Its Secretary Ministry Of Defence 104, South Block New Delhi-110011 & Ors.
.... in question would attract the principle of malice in law as it was not based on any factor germane for passing an order of transfer and based on an irrelevant ground i.e. on the allegations made against the appellant in the anonymous complaint. It is one thing to say that the employer is entitle ...
Central Administrative Tribunal Principal Bench, New Delhi
Ghulam Abass Vs 01.State Of J&K Through Commissioner Cum Secretary Agriculture Department & Ors.
.... he has been working in the Department for the last 36 years. Regulation 35-AA of the J&K CSR pertains to the determination of the date of birth. Clause ‘C’ and ‘D’ of regulation 35-AA are relevant to be quoted:- (c) Alteration of Date of Birth . The date of birth so declared by the Gov ...
Central Administrative Tribunal, Srinagar Bench, Srinagar
Nighat, D/o Late Mohd. Yusuf Vs State Of J&K Through Commissioner Cum Secretary Agriculture Department & Ors.
.... K NSP on 30.04.1995 and accordingly drew pension w.e.f. 01.05.1995 under PPO No. 41247-C. The father of the applicant has reportedly died on 07.02.2013 and to this effect the Death Certificate issued by Srinagar Municipal Corporation vide their No. SMC-16628 dated 22.03.2013. It is also averred ...
Central Administrative Tribunal, Srinagar Bench, Srinagar
V.N Singh S/o Late U.B. Singh, IDAS Ex-ACDA, A/c No. 8305565 & Ors. Vs Union Of India Through Secretary, Ministry Of Finance (Department Of Expenditure), North Block, New Delhi. & Ors.
.... omotions from Senior AO were getting PB-3 scale of pay Rs. 15600-39100 with Grade Pay of Rs. 5400/- and after promotion from Senior AO Group ‘B’ to the post of ACDA Group ‘A’ have been given the same running grade pay of Rs. 5400/- in pay band -3 of Rs. 15600-39100, thus, they have not benefited ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Kuldeep Singh Vs Union Of India Through The General Manager, East Central Railway, Hajipur. & Ors.
.... licant be posted as Tech III in Mech (Loco) is absolutely appropriate and one taken keeping in mind the administrative requirement. Further, the impugned order dated 05.03.2018 is a reasoned and speaking order and the order dated 10.01.2018 is only a show cause notice with regard to the unauthor ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Shivdeep Kumar Pandey & Ors. Vs Union Of India Through Its Secretary, Ministry Of Defence, New Delhi & Ors.
.... the stipulated period of time in OA dated 12.12.2021 was duly considered by the competent authority who rightly turned down the same according to rules. . 6. We have considered rival submissions and have gone through the record. 7. Admittedly, the applicants submitted their option for ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Chintamani Yadav Vs Union Of India And Others
.... pplicant even in the revised call. Shri Vidyapati Tripathi, learned counsel for the respondents is present. 2. Today, none is present for the applicant to press this original application. It is quite apparent that the applicant has lost interest in pursuing the matter. 3. Accordingly, ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Arun Kumar & Ors. Vs Union Of India, Through The Secretary Revenue, Ministry Of Finance, Department Of Revenue, New Delhi-110001. & Ors.
.... as Inspector on 30.10.2009 and got his first financial up-gradation under MACP after 10 years of regular service on 30.10.2019 with G.P. 4800/- and after completing four years in GP 4800/- on 30.10.2023, he is entitled for non functional grade of Rs. 5400/-. The Applicant No. 23 Details deleted ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Chandan Singh & Ors. Vs Union Of India & Ors.
.... ion even in the revised call of the list. Shri Anil Kumar, learned counsel for 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 (Procedure) Rules, 1987. Accord ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
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