Neelesh Yadav Vs Indian Council For Forestry Research And Education, Through Its Secretary, Address: Chakarata Rd, New Forest, P.O, Indian Military Academy, Dehradun, Uttarakhand 248006 & Ors.
.... ircumstances of the casee, otherwise petitioner shall suffer irreparable loss and injury” 7. Highlighting the facts of the case, learned counsel for the appplicant has drawn our attenttion to the fact that the Honn’ble High Court of Uttarakhand, vide order dated 01.05.2025 in WPSB No.127/20 ...
Central Administrative Tribunal Principal Bench, New Delhi
Veena Ahlawat Vs Govt. Of NCT Of Delhi Through Chief Secretary Delhi Secretariate, I.P. Estate New Delhi � 110002 & Ors.
.... yee has wrongfully been required to discharge duties of a higher post, and has been paid accordingly, even though he should have rightfully been required to work against an inferior post. (v) In any other case, where the Court arrives at the conclusion, that recovery if made from the employ ...
Central Administrative Tribunal Principal Bench, New Delhi
Kanhaiya Lal Vs Union Of India Through General Manager, North Central Railway, Subedarganj, Allahabad & Ors.
.... is a permanent Railway employee since 01.02.1983, was subjected to disciplinary proceedings based on the verification conducted by him in official capacity in 2002 for house construction. Although the verification led to the lawful release of an HBA installment, the construction was later demol ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Nikhil Kumar Vs Staff Selection Commission & Ors.
.... ng to SC/ST category migrates from one State to another state, on migration he does not lose his status as SC/ST, but will be entitled to the concessions/benefits admissible to the SC/ST from the State of origin and not from the state he has migrated to. Hence, he submitted that the applic ...
Central Administrative Tribunal Principal Bench, New Delhi
Vimlesh Meena Vs Union Of India & Ors.
.... ubmitted that the applicant deserves appointment with all consequential benefits, including seniority, promotion, and pay fixation. 6. Mr. A.K. Singh, learned counsel appearing for the respondents (SSC and the user department), submits that SSC has filed a counter reply in November 2024, wh ...
Central Administrative Tribunal Principal Bench, New Delhi
Bharat Bhushan (Male) & Ors. Vs Union Of India, Through Secretary, Ministry Of Health & Family Welfare, Government Of India, New Delhi. & Ors.
.... month to month during pendency of present original application." 5. Let learned counsel for the respondents take appropriate instructions on the said prayer or in the alternative file a short reply. 6. However, till the next date of hearing the respondents shall not take any coe ...
Central Administrative Tribunal Principal Bench, New Delhi, (Nainital Circuit Sitting)
Mohammad Hussain & Ors. Vs State Of J&K Through Commissioner/ Secretary, Education Department Civil Secretariat Sringagar/Jammu & Ors.
.... 1. The instant matter is heard in Circuit Bench at Kargil. 2. Learned counsel for applicant submits that since the grievance of the applicant has already been redressed and nothing remains for adjudication, he prays for withdrawal of the TA. 3. In view of the statement made by th ...
Central Administrative Tribunal Srinagar Bench Circuit Bench At Kargil
Panau Ram, S/o Shri Mavasi Ram Vs Union Of India & Ors.
.... ted by giving him one moth pay in lieu of notice as per para 1502(3) of IREM and there is no need to give any show cause notice or charge sheet or to conduct departmental inquiry and prayed that the OA may be dismissed. 6. On the other hand, learned counsel for the applicant submitted that ...
Central Administrative Tribunal - Jabalpur Bench, Jabalpur
Somesh Tiwari Vs Union Of India & Ors.
.... ed some complaints against the placement committee of the CBIC for misuse of their power of transfer to victimize the applicant for implementing the official language policy. He submitted that the transfer of the applicant to farther place, i.e. Madurai in Tamil Nadu which is known for Anti Hindi ...
Central Administrative Tribunal Principal Bench, New Delhi
Kalpana Srivastava Wife Of Late V.K. Srivastava Vs Union Of India Through The General Manager, North Eastern Railway, Gorakhpur & Ors.
.... of the fact that the amount was not retained by the applicant, imposition of permanent reduction in pay violates the doctrine of proportionality laid down by the Hon’ble Supreme Court in several service jurisprudence cases. The findings of the Disciplinary Authority, Appellate Authority, and Rev ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
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