Mohammad Zahid Shah Geelani Vs Union Territory Of Jammu And Kashmir Through Commissioner/Secretary Rural Development Kashmir Srinagar/Jammu � 190001 & Ors.
.... it will suffice if the direction is issued to the respondents to review the suspension of the applicant and pay the subsistence allowance of the applicant during his suspension period in accordance with law within a stipulated time. 03. Mr. Waseem Gul, GA appears for the respondents. ...
Central Administrative Tribunal, Srinagar Bench, Srinagar
Mehandia Bibi Vs Union Of India Through The Secretary Railway Board, Ministry Of Railways, Rail Bhawan, New Delhi. & Ors.
.... of two months then under what circumstances no such decision was taken and the applicant was permitted to be continued in her services and in the meantime certain statutory rights accrued in her favour qua regularization of her services as she was well within zone of consideration but owing to w ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
P. Premalatha Vs Union Of India Represented By The Secretary To The Government Of India, Ministry Of Communications (Department Of Posts), New Delhi - 110001 & Ors.
.... dilatory tactics adopted by the applicant. Immediately after service of the memo of charges and statement of allegations, she had moved this Tribunal seeking to quash the same. Thereafter, when that attempt failed, she started dilatory tactics by filing bias petitions against the enquiry officer. ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Jagdish Prasad Son Of Shri Putti Lal R/O Mohalla Ghasiaripura Naibasti District Bahraich Vs Union Of India Through Its Secretary, Ministry Of Communication And Information Technology, Department Of Post , Dak Bhawan, New Delhi & Ors.
.... all such Post Offices and that too very intensively. Drawing attention to the chargesheet as also impugned order, learned counsel mentions that the only charge against the applicant is his inability to exercise control and supervision of Branch Post Offices. Nowhere has it been alleged that the ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Nitish Kumar Ram Vs Union Of India & Ors.
.... . Shri S.C. Mishra, learned counsel for the respondents is present. 2. Today, there is no request on behalf of the applicant’s counsel for adjournment. It appears that the applicant has lost interest in pursuing the matter. Accordingly, the OA No.520 of 2022 is dismissed in default and for ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Rekha Vs Union Of India & Ors.
.... ndents is present. 2. Under the circumstances, the Court has no option, but to dismiss instant Misc. Application No.2546/2024, filed for condonation of delay for want of prosecution as per Rule 15 (1) of Central Administrative Tribunal (Procedure) Rules, 1987. Accordingly, instant Misc. Ap ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Hamid Ali Vs Union Of India & Ors.
.... er. Shri Vijay Kumar Singh, learned counsel for the respondents is present. 2. Under the circumstances, the Court has no option, but to dismiss instant case for want of prosecution as per Rule 15 (1) of Central Administrative Tribunal (Procedure) Rules, 1987. Accordingly, instant Original A ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Abdul Rafique & Ors Vs Ravinder Goyal, General Manager, North Central Railway, Prayagraj & Ors.
.... he outset, Shri Sunil, holding brief of Shri Ashish Srivastava, learned counsel for the petitioner submits that substantial compliance of the order of the Tribunal has been made and therefore the proceedings of the instant contempt petition may be closed. 4. Learned counsel for the respond ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Devender Kumar Mehra, S/O Late Roshan Lal Mehra Vs Union Of India Through The Secretary Of Defence, Department Of Defence Production, South Block, New Delhi 110001 & Ors.
.... that an entry (whether it is poor, fair, average, good or very good) must be communicated to a public servant, otherwise there is violation of the principle of fairness, which is the soul of natural justice. Even an outstanding entry should be communicated since that would boost the morale of t ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
N.K. Vishwakarma Vs Union Of India And Others
.... Shri M.K. Sharma, learned counsel for the respondents is present. 2. Today, none is present for the applicant to press this MA No.1747 of 2024 (Restoration Application). It is quite apparent that the applicant has lost interest in pursuing the matter. 3. Accordingly, MA No.1747 of 20 ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
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