Tejveer Singh Deceased Represented Through LR Manju Devi And Others Vs Bharat Sanchar Nigam Limited And Others
.... B.K. Shrivastava, Member J 1. None for the applicant. Shri D.S. Shukla, 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, T. ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Ram Lal Vs Union Of India Through Its Secretary Ministry Of Communication (P&T) Dak Bhawan, Sansad Marg, New Delhi. & Ors.
.... ENT Dr. Sanjiv Kumar, Member (A) 1. Shri B. N. Singh, learned counsel for the applicant and Shri R. K. Srivastava, learned counsel for the respondents are present. 2. At the outset, learned counsel for the applicant request to withdraw the OA. 3. Considering the same, O.A. 9 ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Vijaypal Singh Jatav Vs Union Of India (Government Press), Through Ministry Of Home, New Delhi. And Others
.... isfied if a direction is given to the competent authority amongst the respondents to consider his application. 3. Learned counsel for the respondents has opposed the request made by the learned counsel for the applicant. 4. The applicant has only prayed to decide the representation; co ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Afsana Begum Vs Union Of India And Others
.... even in the revised call. Shri Chakrapani Vatsyayan, learned counsel for the respondent is present. 2. None present for the applicant even in the revised call. Also, there is no request on behalf of the applicant’s counsel for adjournment. It is quite apparent that the applicant has lost in ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Shyam Lal Yadav Vs Union Of India Through General Manager, Head Quarter, North Central Railway, Subedarganj, Prayagraj And Others
.... d the prayer made by learned counsel for the applicants and argued that the applicant retired on the last date of June and they were not in service in July, therefore, notional increment cannot be allowed to them. 6. I have considered the rival contentions advanced by the learned counsel a ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Shama Parveen, W/o Irfan Ali Vs Union Of India through General Manager, North Central Railway, Allahabad And Others
.... ounsel for the respondents has opposed the prayer made by the learned counsel for the applicant. 5. The applicant has only prayed to decide the representation; considering the innocuous prayer of the applicant, it may not be fruitful to keep this OA pending, and hence, the OA is decided at ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Jugal Kishore Kushwaha Vs Union Of India, Through Chairman, Railway Recruitment Cell, Northern Central Railway, Nawab Yusuf Road, Allahabad-211001. & Ors.
.... the same facts and submitted that the marks allotted to the applicant are not in accordance with the instructions issued by Railway Board, so this original application is maintainable in the eyes of law. The contention raised by respondents that they have acted in accordance with Railway Board's ...
Central Administrative Tribunal Principal Bench, New Delhi
Rashmi Mathur Vs Union Of India And Others
.... or the respondents. 1. It is submitted by the brief holder advocate that he has been fully authorised to plead the case before the Court on behalf of Shri Anil Kumar Singh, counsel for the applicant. It is submitted by the counsel that full compliance has been made. Therefore, the applicant ...
Central Administrative Tribunal Principal Bench, New Delhi
Rama Shanker Shukla & Others Vs Union Of India Through Its Secretary, Ministry Of Defence Production, South Block, New Delhi-110011 And Others
.... ul 2020 6. 01 Mar 2019 30 Apr 2019 Aug 2020 7. 01 May 2019 30 Jun 2019 Sep 2020 8. 01 Jul 2019 31 Aug 2019 ...
Central Administrative Tribunal Principal Bench, New Delhi
Vijender Singh Rana Vs Commissioner (North Dmc) Dr. Shyama Prasad Mukerjee, Civic Centre, Jawahar Lal Nehru Marg New Delhi-110002 And Others
.... at the rate of 12% on the delayed payment due to the applicants therein. He further draws attention to Decision dated 05.12.2023 passed by this Tribunal in the matter of Kartar Singh vs. Municipal Corporation of Delhi in OA No.262/2023 wherein the respondents were directed to pay the interest ...
Central Administrative Tribunal Principal Bench, New Delhi
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