Ashish Kumar, Dwivedi Vs Union Of India Through Its Secretary, Ministry Of Communication, Post And Telegraph Department, Dak Bhawan, Sansad Marg, New Delhi. And Others
.... ident that initially the applicant was appointed as substitute EDBPM, Ghoredeeh on 01.02.1996 and he continued on that post for 18 months till 12.08.1997. It is very clear that no rule has been shown which can either give any right to the applicant appointed as substitute to be continued further ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Ravindra Kumar Mishra Vs Union Of India Through Its Secretary/Director General Of Postal Services, Ministry Of Communication, Department Of Post, Dak Bhawan, New Delhi & Ors.
.... s counsel also submitted that in compliance of the interim order, he was appeared in the examination held on 14.11.2021. In this O.A., only relief was sought to permit the applicant to appear in the examination held on 14.11.2021. 3. Therefore, in the aforesaid situation, when the applicant ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Sagar Vs Commissioner Of Police Police Headquarters M.S.O. Building, I.P. Estate New Delhi & Ors.
.... aken into account the pensionary benefits and family pension paid to the family on demise of his father while assessing his candidature for compassionate appointment. Further, the respondents have rejected his case declaring him “Less Deserving”, but the order does not substantiate how the appli ...
Central Administrative Tribunal Principal Bench, New Delhi
Brijesh Pandey Vs Union Of India Through General Manager, Northern Railway, Baroda House, New Delhi. & Ors.
.... plinary order. Hence, they plead that there is no merit in the OA, the same should be dismissed. 7. Rejoinder affidavit has been filed by the applicant where he reiterated his stand as in the OA. 8. The case came up for final hearing on 30.01.2024. Shri Indradeo Maurya, learned counse ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Ganga Prasad, Son Of Ram Gopal, Resident Of Tiwariyana, Post Talbehat, District - Lalitpur Vs Union Of India Through Its General Manager, North Central Railway, Allahabad & Others
.... ection 256 of the I.D. Act, mala-fide, Union has therefore, prayed for their reinstatement with full back wages.” 8. Further, in the aforesaid Award, the averment of the Union cannot be considered to be true facts of the case and only thing that emerges in the order is that termination of ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Chandra Prakash Singhania Vs Union Of India, Through Secretary, Department Of Atomic Energy, Anushakti Bhawan, CSM Marg, Mumbai - 400001 & Ors.
.... al personnel. Accordingly, respondent no. 1 vide office memorandum dated 12.10.2000 (Annexure A/2) allowed one more final ooption to all technical personnel of the Department of Atomic Energy who joined service prior to 01.08.1992 and have not completed 20 years of qualifying service and are sti ...
Central Administrative Tribunal - Jabalpur Bench, Jabalpur
Hargovind Singh Vs Anant Narayan Nanda, Secretary, Ministry Of Communication, Dak Bhawan, New Delhi Pin 110116 & Ors.
.... he applicant, the same be refunded to him immediately. No order as to costs.” They submitted that they have fully complied with the order of this Tribunal and the applicant was considered for regularisation from 24.06.2004 as it is clearly mentioned in Hon’ble High Court of Madhya Pradesh’s ...
Central Administrative Tribunal - Jabalpur Bench, Jabalpur
Sanjeev Verma Vs Union Of India And Others
.... earned counsel for the applicant. 2. Learned counsel for the applicant has made a statement at the Bar that the relief claimed by the applicant has been granted to the applicant as the transfer order has been cancelled and OA may be treated as infructuous. 3. In view of the above posit ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Dhirendra Singh Vs D/O Post And Others
.... 1. None for the applicant. Smt. Rachna Dubey, counsel for the respondents is present. 2. No one is present on behalf of the applicant even in revised call. Counter and Supplementary Counter Affidavit have been filed. Any rejoinder has not been filed till today. 3. Therefore, i ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Shyama Kant Ram Vs Central Ground Water Board And Others
.... B.K. Shrivastava, Member J 1. None for the applicant. Shri R.K. Srivastava, counsel for the respondents is present. 2. The case is listed for final argument, but no one is present on behalf of the applicant even in revised call. 3. Therefore, in the absence of applicant, ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
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