Jai Prakash Kushwaha Vs Union Of India Through Defence Secretary, Govt. Of India , Ministry Of Defence, South Block , New Delhi-110011 & Ors.
.... to why without issuance of show cause notice, the recovery in question was made. From perusal of record, it is also evident that there was neither any misrepresentation on the part of the applicant nor mistake can be attributed to him. The mistake if any, can be said to be that of the department ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Sujit Kumar Singh & Ors Vs ADG/ADM, Directorate General Of Quality Assurance, Department Of Defence Production (DGQA/ADM). Government Of India, Ministry Of Defence, Defence Office Complex, Ist Floor, B-Block, Africa Avenue, New Delhi & Ors.
.... in “all cases where the Central Government Civil Employees have been appointed against a post of vacancy which was advertised/ notified for recruitment/ appointment prior to the date of notification for National Pension System i.e. 22.12.2003 and is covered under the National Pension System on j ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Syed Zahoor Mehdi Rizvi Vs Union Of India Through The General Manager, North Central Railway, G.M. Office, Subedarganj Prayagraj (Allahabad) & Ors.
.... ccrue” should be understood liberally and would mean payable on the succeeding day. Any contrary view would lead to arbitrariness and unreasonableness and denying a government servant legitimate one annual increment though he is entitled to for rendering the services over a year with good behavi ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Altaf Ali Vs Union Of India Through The Comptroller & Auditor General Of India, 9 Deen Dayal Upadhyay Marg, New Delhi 110006 & Ors.
.... As observed hereinabove, to interpret Regulation 40(1) of the Regulations in the manner in which the appellants have understood and/or interpretated would lead to arbitrariness and denying a government servant the benefit of annual increment which he has already earned while rendering specified ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Pradeep Kumar Srivastava & Ors Vs Union Of India Through Comptroller & Auditor General Of India,9 Deen Dayal Upadhyay Marg, New Delhi 110006 & Ors.
.... ying a government servant legitimate one annual increment though he is entitled to for rendering the services over a year with good behaviour and efficiently and therefore, such a narrow interpretation should be avoided . We are in complete agreement with the view taken by the Madras High Court ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Jagannath Chatterjee Vs Comptroller & Auditor General Of India, Indian Audit And Accounts Department, New Delhi. & Ors.
.... rt, the Orissa High Court and the Madras High Court. As observed hereinabove, to interpret Regulation 40(1) of the Regulations in the manner in which the appellants have understood and/or interpretated would lead to arbitrariness and denying a government servant the benefit of annual increment w ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Arun Ram & Ors Vs Union Of India Through The Secretary & Ors.
.... esent case the word “accrue” should be understood liberally and would mean payable on the succeeding day. Any contrary view would lead to arbitrariness and unreasonableness and denying a government servant legitimate one annual increment though he is entitled to for rendering the services over a ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Ganesh Dutt & Ors Vs Union Of India & Ors.
.... in Patna Sahib Division. The CPMG issued notification dated 24.06.2022 regarding Limited Departmental Competitive Exam (LDCE) from eligible official for promotion to the post of P.A. (C.O./R.O.), P.A. (S.B.C.O. & I.C.O.), D.A. post office for the vacancy year 2022 held on 06.10.2022. The vac ...
Central Administrative Tribunal - Patna Bench, Patna
Ravi Kumar Vs Union Of India, Through The General Manager, Eastern Railway, Kolkata (West Bengal)-700001 & Ors.
.... offer of appointment dated 13.02.2020 and thereafter applicant has submitted the application for joining on the post of Assistant Loco Pilot and Respondent no.2 has forwarded request of applicant vide order dated 06.06.2023 (Annexure-2) to Principal Chief Personnel Officer, ECR, Kolkata but no r ...
Central Administrative Tribunal - Patna Bench, Patna
Madan Kumar Vs Union Of India, Through The D.G. Cum Secretary & Ors.
.... fundamental rights for consideration for promotion as he has already qualified in LDCE and SC quota vacancy already available. The consideration for promotion is not a formality it has to be completed in accordance with rules and applicant belongs to SC category and one post is already vacant an ...
Central Administrative Tribunal - Patna Bench, Patna
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