KP. Kamalakshi Vs Bharath Sanchar Nigam Limited Represented By The Chairman-Cum-Managing Director, Corporate Office New Delhi- & Ors.
.... certain authorities like M.R.Gupta v. Union of India [(1995) 5 SCC 628], Shivdass v. Union of India [(2007) 9 SCC 274] etc. to support the plea. It being a question touching the payment of pension, as rightly pointed out, plea of limitation cannot sustain. Realising on this aspect, at the time o ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Man Mohan Lal Vs Union Of India, Through General Manager, North Central Railway, Headquarter Office Subedarganj, (Allahabad) Prayagraj.
.... been passed. 6. We have gone through the rival submissions of learned counsel for the parties and have gone through the entire record. 7. In the case of Union of India Vs. K.V. Jankiraman 1993 SCC (L&S) 387 , Hon’ble Apex Court has held that “If an employee is completely exoner ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Union Of India Through The Secretary, Ministry Of Defence, Department Of Defence Production & Supply, New Delhi � 11 & Others Vs Ram Shankar Vishwakarma
.... s opinion that the third Judge reference order dated 02.08.2021 in OA No. 1534/2010 and OA No. 1934/2010 passed by Hon’ble Ms. Justice Vijay Lakshmi, JM merges with the earlier order of the Division Bench vide their order and consisting of Hon’ble Mr. Rakesh Sagar Jain, JM who allowed both the O ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
S.K. Bhatnagar Vs Union Of India, Through Its Secretary Ministry Of Finance, Department Of Revenue North Block New Delhi 110001 & Ors.
.... would be open to the employer to recover the same. However, if the payment is made for a period in excess of five years, even though it would be open to the employer to correct the mistake, it would be extremely iniquitous and arbitrary to seek a refund of the payments mistakenly made to the e ...
Central Administrative Tribunal - Jabalpur Bench, Jabalpur
Kasturi Bai Widow Of Late Shyamlal Vs Union Of India, Through The Secretary Ministry Of Railway Rail Bhavan New Delhi PIN 110001 & Ors.
.... Singh and without taking divorce she remarried with Late Shri Shyamlal on 30.01.1984. Applicant was not proved the legally wedded wife by Hon’ble First Civil Judge Class-I Itarsi in Appeal No.RCA/03/2018 dated 14.09.2019 (Annexure A/9) therefore she is not entitled for family pension. Shri Heman ...
Central Administrative Tribunal - Jabalpur Bench, Jabalpur
Prem Bati Bai @ Prem Bai D/o Late Shri Garib Das Choudhary Vs Union Of India, Through It Secretary Ministry Of Defense, Defense House, South Block New Delhi PIN Code 110001 & Ors.
.... ears has been made vide OM dated 30.08.2004. This provision has been included in clause (iii) of sub-rule 54 (6) of the CCS (Pension), Rules, 1972. For settlement of old cases, it was clarified, vide OM dated 28.04.2011, that the family pension may be granted to eligible widowed/divorced daughter ...
Central Administrative Tribunal - Jabalpur Bench, Jabalpur
Brajman Vs General Manager, SEC Railway, Bilaspur Zone, GM Office, Bilaspur � 495004 & Ors.
.... pplication though belatedly made by the person after acquiring the succession certificate was entertained by this Tribunal and it was held that the child born from the second marriage is also entitled for compassionate appointment. Learned counsel pointed out that the order passed by this Tribuna ...
Central Administrative Tribunal - Jabalpur Bench, Jabalpur,Circuit Sitting : Bilaspur
Brajman, S/o Late Madhuban Vs General Manager, SEC Railway, Bilaspur Zone, GM Office, Bilaspur � 495004 & Ors.
.... pplication though belatedly made by the person after acquiring the succession certificate was entertained by this Tribunal and it was held that the child born from the second marriage is also entitled for compassionate appointment. Learned counsel pointed out that the order passed by this Tribun ...
Central Administrative Tribunal - Jabalpur Bench, Jabalpur,Circuit Sitting : Bilaspur
Sanju Kumari Vs General Manager, North Central Railway, Allahabad. & Ors.
.... eme Court in various cases i.e. Director of Education (Secondary) & Anr. Vs. Pushpendra Kumar & Ors., 1998(2) SCT 791 = (1998) 5 SCC 192, V.Shivamurthy Vs. State of Andhra Pradesh & Ors., [2008] 13 SCC 730, Mumtaz Yunus Mulani v. State of Maharashtra, (2008) 11 SCC 384 : (2008) 2 SC ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Alimuddin S/O Salaluddin Presently Working As A Dak Pal (B.P.M.) Kashipur Said Nagar, Rampur & Others Vs Union Of India, Through The Secretary, Ministry Of Communication And LT., Dak Bhawan, Sansad Marg, New Delhi. And Others
.... end. Hence, my answer to the first question is that the authority has power through due process of law and they can reduce the emoluments through due process; which in the present case they have not done. 11. Coming to the second question as a consequence of reduction in the revised emolum ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
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