Mukesh Kumar Son Of Sri Banwari Lal Vs Union Of India Through Secretary, Department Of Posts, Sansad Marg, New Delhi 11,01
.... einstatement unless there are some other weighty reasons for adopting the course of grant of compensation instead of reinstatement. In such cases, reinstatement should be the rule and only in exceptional cases for the reasons stated to be in writing, such a relief can be denied” . 8. We ha ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Anand Prakash Jataria Vs Union Of India Through General Manager, North Central Railway, Head Quarter Subedarganj, Allahabad. & Others
.... er, the applicant filed this OA. 5. The respondent opposes the OA by filing the counter affidavit on 20.07.2015. It is submitted by the respondent that when it was came into the notice that the post of Chief Ticket Inspector as alternative job was wrongly allotted to the applicant as per ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Jitendra Kumar Garg Vs Union Of India Through The Secretary, Ministry Of Communication And Information Technology, Dak Bhawan, Sansad Marg, New Delhi. And Others
.... nsion shall consider and make a specific order- a. regarding the pay and allowances to be paid to the Government servant for the period of suspension ending with reinstatement or the date of his retirement (including premature retirement) as the case may be; and (b)whether or not the s ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Rajendra Singh Vs Union Of India And Others
.... plicant even in the revised call. Shri M.K. Sharma, learned counsel appearing 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
Yousuf Pali Vs Union Of India Represented By The Secretary To The Government Of India Department Of Higher Education Ministry Of Human Resources Development Shastri Bhawan New Delhi 110001
.... as reported on 08.06.2023 that the original applicant has expired and the learned Counsel for the applicant was granted time to bring on record the legal heirs, after several adjournments, the legal heirs have not been brought on record. There is no representation for the applicant also. 2. ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Vineetha P.R D/O.K.N. Rajappan Vs Union Of India, Represented By The Secretary To The Government Of India, Department Of The Post Government Of India, New Delhi � 11001 & Others
.... belong in their home division and then in the neighbouring division and finally as per the relaxed standards applicable for the PH/community category, for remaining vacancies of PH candidates. It is to be seen that they have to get approval from the Circle level (CPMG) before the Department Sel ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Nagendra Sahni Vs M/o Defence And Others
.... sent on behalf of the applicant. This case is listed for final argument. The names of two advocates Shri Ashish Srivastava and Shri Mohd. Zaid are reflected in the cause list, but no one is appear on behalf of the applicant even in the revised call. 3. Accordingly, in the absence of applica ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Zainab Bano & Ors. Union Territory Of Ladakh Through Deputy Commissioner/ Chairman DSSRB LAHDC Autonomous Hill Development Council Kargil, Pin Code � 194103 & Others @RESPONDENT Vs
.... 013 by seeking a direction to set aside the notification No. 01/2024 dated 21.2.2024. Such a relief cannot be granted belatedly particularly in view of the Reorganization Act of 2019. Undoubtedly employment is a national wealth in which every individual has a right of consideration and in case t ...
Central Administrative Tribunal, Srinagar Bench, Srinagar
Surinder Singh Vs Union Territory Of Jammu And Kashmir Through Commissioner/Secretary To Govt., Forest Department, Civil Secretariat, Jammu & Others
.... ner claimed in a writ petition earlier filed by him being SWP No. 2269/2007 that he be permanently absorbed and given the promotion to the post of Dozer Operator on substantive basis, yet the respondents refuted this on the ground that the post of Dozer Operator does not exist in the cadre streng ...
Central Administrative Tribunal - Jammu Bench, Jammu
Omana K.C. Vs Union Of India Represented By Its Secretary To The Government Of India, Ministry Of Defence, New Delhi-110001 & Others
.... re-A8 has been passed taking into account all aspects correctly and there is absolutely nothing to interfere with the view taken by them. So, the O.A. is sought to be dismissed. 5. We heard Sri.R.Sreeraj, the learned counsel for the applicant and Sri.Thomas Mathew Nellimoottil, the learned ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!