Vinod Kumar Tomar Vs Union Of India And Others
.... who have recruited on regional basis and who are physically handicapped, such person may be given posting, as far as possible, subject to administrative constraints, near their native places within the region. Requests from physically handicapped employees for transfer to or near their native pl ...
Central Administrative Tribunal Principal Bench, New Delhi
Babu Ram & Ors Vs Union Territory Of Jammu and Kashmir Through Commissioner/Secretary To Govt., School Education Department, Civil Secretariat, Jammu-180001 & Ors
.... for the applicants submitted that the applicants will be satisfied, if the present Original Application is disposed of with a direction to respondents to release their salary within a time frame. 3. Accordingly, the Original Application is disposed of with a direction to the respondents to ...
Central Administrative Tribunal - Jammu Bench, Jammu
Arjun Mahajan Vs Union Territory Of Jammu & Kashmir, Through Commissioner/Secretary, Social Welfare Department, Civil Secretariat, Jammu (180001) & Ors
.... eaking order within a time frame. 3. Accordingly, the Original Application is disposed of with a direction to respondent No. 2 to decide the applicant’s pending representation dated 09.10.2023 by passing a reasoned and speaking order within a period of four weeks from the date of receipt of ...
Central Administrative Tribunal - Jammu Bench, Jammu
Suresh Kumar Vs Union Of India, Northern Railway Baroda House, New Delhi-110001 Through Its General Manager (email: gm@nr.railnet.gov.in) & Ors
.... AIR 1970 P H 241 and also relied upon the judgement passed by the Apex Court in the matter of G. Srinivas VS Government of Andhra Pradesh & Others (2005) 13 SCC 712. It has been specifically submitted by the respondents on the question for correction/change of basic pay from Rs. 36,100/- to ...
Central Administrative Tribunal - Chandigarh Bench, Chandigarh
Kailash Narain Jaiswal Vs Union Of India, Through The General Manager, Northern Railway, Baroda House, New Delhi. & Ors
.... a direction is given by this Tribunal to the respondents/competent authority to consider and dispose of the pending representation of the applicant dated 08.06.2023, which is annexed at Annexure-A-3 [page-10] of the OA by the respondents by way of reasoned and speaking order within a stipulated ...
Central Administrative Tribunal Lucknow Bench Lucknow
Sunil Kumar Son Of Bishan Lal Vs Union Of India Through Secretary, Ministry Of Defence, South Block, New Delhi 110001 & Ors
.... d of with a direction to the Competent Authority to decide the pending representation of the applicant, in accordance with Rules and law, on the subject, in a time bound manner and till then the applicant be allowed to work on the same place and same position. 4. Issue notice to respondent ...
Central Administrative Tribunal - Chandigarh Bench, Chandigarh
Ram Vilas Vs Union Of India And Others
.... esent for the parties even in the revised call. 2. None has appeared on behalf of 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 in pursuing the matter. Accordi ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Dr. Ravindra Kumar Vs Union Of India, Through General Manager, North Eastern Railway, Gorakhpur And Others
.... specified period of service with good conduct and efficiently in the last preceding year. It would be punishing a person for no fault of him. As observed hereinabove, the increment can be withheld only by way of punishment or he has not performed the duty efficiently. Any interpretation which wo ...
Central Administrative Tribunal - Ahmedabad Bench, Ahmedabad
Pankajkumar N. Chaudhari, Inspector, Custom Division, Valsad (Ahmedabad Custom, Commissionerate), Residing: At & P.O Jesingpura, Near Primary School, Taluka-Vyara. Tapi Gujarat. Ph.8866474909 Vs Union Of India & Others
.... r Rule 15(3) of CCS (CCA) Rules, 1965 is illegal and unsustainable. It is necessary to reproduce the relevant provisions i.e Rule 15 of CCS (CCA) Rules, 1965, as under:- “15. Action on the inquiry report. (1) The disciplinary authority, if it is not itself the Inquiring Authority may, ...
Central Administrative Tribunal - Ahmedabad Bench, Ahmedabad
Tej Singh Jatav Vs Union Of India, Through Notice To Be Served Through, General Manager, Western Railway, Churchgate, Mumbai � 400020 & Ors
.... for the personnel officers and members of the selection boards for conducting selection for promotion to posts classified as Selection – Serial Circular No.320/99 (updated) Annexure-A/14) was to be referred to . 10. Learned counsel for the answering respondents averred that the applicant co ...
Central Administrative Tribunal - Ahmedabad Bench, Ahmedabad
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