Harish Chandra, S/o Late Dwarika Prasad Vs Union Of India Through The Manger, North Central Railway, Headquarters Office, Subedarganj, Allahabad & Ors.
.... . When no action was taken on the request of the applicant for promotion to the post of Technician-I w.e.f. 12.01.2009 at par with his junior Mohd. Rafique, he made a detailed representation dated 15.10.2013 and 12.05.2014. Aggrieved with the fact that the representation of the applicant was not ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Komalram Sahni Vs Union Of India &Ors
.... d counsel for the respondents is present. 2. Today, there is no request on behalf of the applicant’s counsel for adjournment. It appears that the applicant has lost interest in pursuing the matter. Accordingly, the Delay Condonation Application No.944 of 2024 as well as Diary No.1144 of 202 ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Darshan Lal (HR No. 200301944) Vs Bharat Sanchar Nigam Limited (A Govt. Of India Enterprise) & Ors.
.... and direction is given to the competent authority to decide the same within specified period of time disposing of the OA. 3. Learned counsel appearing for the respondents opposes the prayer made by learned counsel for the applicant. 4. We have considered the rival contentions of the l ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Shailender Kumar & Ors Vs Union Of India & Ors.
.... ing that, since the contract of outsourcing given to M/s Sulabh International Social Service Organisation, New Delhi is over, the respondents cannot take a decision to re-engage the applicants through the said contractor. 2.6. Learned counsel for the applicants submitted that since the fail ...
Central Administrative Tribunal Principal Bench, New Delhi
Ramakrishnan.A.K. Vs Union Of India & Ors.
.... A copy of the Superintendent RMS 'CT' Division Calicut Letter No.D4/RTI/SRM dated 10.08.2016 along with annexures has been produced as Annexure A-8 (series). The residential qualifications of the applicant was inquired into by the 4th respondent through the Inspector Posts and his claim for TA ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Pradosh.P.Pai Vs Union Of India Represented By Secretary To Government, Ministry Of Tourism, HRD Division, C-1, Hutments, Delhousi Road, New Delhi � 11 & Ors.
.... post of Senior Lecturer-cum-Senior Instructor and to avoid the contingency of reversion, the department promoted Shri.K.Rajasekharan as Head of Department and posted Smt.Nirmala E Jacob to the post of Senior Lecturer-cum-Senior Instructor pursuant to the order passed by the Tribunal. Thus, Smt. ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Rejani.R. & Ors Vs Employees State Insurance Corporation, Panchadweep Bhavan, C.I.G. Road, New Delhi � 02, Represented By Its Director General & Ors.
.... in finalization of seniority list and it is also a fact that the delay was clearly attributable to litigation which in fact went upto the Hon'ble Supreme Court where the matter was finally settled in 2017 and in fact the DPC was held immediately on finalization of the issue in the Hon'ble Supre ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Lijo Dominic & Ors Vs Union Of India Represented By The General Manager Southern Railway, Head Quarters Office, Park Town P.O. Chennai-600003 & Ors.
.... Thiruchirappilly Division, atleast part of the cause of action has arisen within the jurisdiction of this Tribunal since they are aggrieved by the non-feasance on the part of the respondents in relieving them from Thiruchirappilly and not admitting in Trivandrum Division. Learned counsel also p ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Naveen Kumar & Ors Vs Union Of India Through Its Secretary, Ministry Of Finance, Department Of Revenue, New Delhi-110001 & Ors.
.... Rs. 5400/- to the petitioner, therein, w.e.f. the date he had completed 4 years of regular service in the pre-revised pay scale of Rs. 4800/- as per the resolution dated 29.8.2008. 8. Learned counsel for the applicant states that the department of revenue challenged the above said judgem ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
H.P. Singh (Housla Prasad Singh) Vs Union Of India, Through Secretary, Ministry Of Finance, North Block, New Delhi 110001 & Ors.
.... Akhil Kumar Srivastava, Member J 1. The matter is listed for consideration on restoration of the Original Application No. 200/267/2018. 2. At this stage, the counsel for the applicant submits that he wants to withdraw this Restoration Application. 3. Accordingly, this Restorat ...
Central Administrative Tribunal - Jabalpur Bench, Jabalpur
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