Harish Chandra, Son Of Late Ram Dhani Vs Union Of India Through General Manager, North Central Railway, Allahabad & Ors.
.... ve heard Sri A.K. Srivastava, learned counsel for the applicants and Shri Vinod Kumar Pandey, learned counsel for the respondents and perused the record. 6. Learned counsel for the applicants contended that in view of conditions mentioned in the impugned notification dated 24.08.2009, applic ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Narayan Singh S/o Late Naipal Singh Vs Union Of India, Through Secretary, Ministry Of Agriculture, Krishi Bhavan, Dr. Rajendra Prasad Road New Delhi. & Ors.
.... gible for consideration for such promotion or grant of advance increment(s) after the expiry of the number of prescribed years of service in the grade.” The applicant further argues that the seniority list dated 08.04.1987 was neither prepared on the basis of date of birth nor initial appoi ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Surendra Singh Son Of Late Kashi Singh Vs Union Of India Through Its Secretary, Ministry Of Defence New Delhi & Ors.
.... past service rendered; and (iii) it is a social welfare measure rendering socio-economic justice to those who in the hey-day of their life ceaselessly toiled for the employer on an assurance that in their old age they would not be left in lurch....” 11. In the case of State of Punjab and ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Shoeb Ahmad Khan & Ors. Vs Union Of India Through Chairman, Ministry Of Railways, Railway Board, New Delhi & Ors.
.... 010 of CAT Madras is reproduced below:- “6. From the records, it is seen that the applicants who were initially appointed as Clerks and having been qualified in the departmental examinations at various stages have been promoted to the post of Accountants and Section Officers. Subsequently, ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Anil Kumar Mandal Vs Union Of India Through General Manager, South Eastern Railway, Office At Dumaryrie Area, North P.O. And P.S. -Garden Rich, Kolkata, West Bengal, PIN 700043 & Ors.
.... icant has filed representations dated 08.01.2021 (Annexure-6) and dated 1.03.2021 (Annexure-7) before the respondents/competent authority [DRM(P), Chakradharpur Division, Chakradharpur] which are still pending. 5. Shri M.M. Sharma, learned counsel for applicant’s arguments can be summarized ...
Central Administrative Tribunal - Patna Bench,Patna, Circuit Bench At Ranchi
Dr. Sumith Sivanand Vs Union Of India, Represented By Its Secretary, Ministry Of Labour And Employment, New Delhi � 110001 & Ors.
.... ently working at Munnar. Now, more than 5½ years have elapsed and he has completed his tenure at Munnar and time is due to get transfer from Munnar. He wants to give a fresh representation for granting transfer. According to the learned Counsel for the applicant, he would be satisfied, if libert ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Dr. Rinu Reynolds Vs Union Of India, Represented By The General Manager, Southern Railway, Headquarters Office, Park Town P.O., Chennai � 600003 & Ors.
.... child who is suffering from speech problems and also having signs of Attention Deficit Hyper Activity Disorder (ADHD), currently undergoing treatment in the Child Development Centre attached to Medical College campus, Thiruvananthapuram. Her husband is a Senior Divisional Medical Officer in the ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Prashant Kore Vs Union Of India, Through Secretary, Ministry Of Communication & IT, Department Of Telecommunication, Sanchar Bhawan, New Delhi - 110001 & Ors.
.... ept in abeyance and not implemented due to his absence from duty. Thus, the applicant never joined at circle office Bhopal in view of the aforesaid transfer order. The correspondences from Circle Office Bhopal are annexed as Annexure R/1. 4. This Tribunal has considered the matter and perus ...
Central Administrative Tribunal - Jabalpur Bench, Jabalpur
Ramesh Chandra Sharma Vs Union Of India, Hrough, Chief Financial Controller, Ministry Of Civil Aviation And Tourism, Safdarjung Airport, New Delhi � 110003 & Ors.
.... ficient reason" used in Order 47 Rule 1 means a reason sufficiently analogous to those specified in the rule. Any other attempt, except an attempt to correct an apparent error or an attempt not based on any ground set out in Order 47, would amount to an abuse of the liberty given to th ...
Central Administrative Tribunal Principal Bench, New Delhi
Sher Singh Vs Govt. Of NCT Of Delhi, Through Chief Secretary, Delhi, Delhi Sectt., IP Estate, Delhi � 110002 & Ors.
.... proceedings under the Act of 1985 cannot be governed by the provisions of the Limitation Act, which is a general law governing issues of limitation arising in proceedings before Courts. This view is further fortified when we consider the ratio of the judgments relied upon by Dr. Sharma in the c ...
Central Administrative Tribunal Principal Bench, New Delhi
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