Paramjeet Vs Union Territory Of J&K & Ors.
.... served legal notice to the respondents, but the respondents instead of processing the case of the applicant are sleeping over the matter and are not performing their statutory duties. 5. Mr. Dewakar Sharma, ld. DAG has filed the reply on behalf of the respondents in which it was stated tha ...
Central Administrative Tribunal - Jammu Bench, Jammu
Ajay Sharma & Ors Vs State Of J&K Through Chief Secretary, Govt. Of Jammu, Civil Sectt. Jammu/Srinagar & Ors.
.... justice if this Transferred Application is disposed of directing the respondents to treat this T.A. as representation of the applicants and decide the same by passing a reasoned and speaking order within a stipulated time frame. 3. Ld. counsels for the respondents submitted that appropriate ...
Central Administrative Tribunal - Jammu Bench, Jammu
Daisy, W/O. Late K. Sunny Vs Southern Railway, Represented By Its General Manager, Park Town, Chennai, Tamilnadu, Pin � 600003 & Ors.
.... , the contention of the learned counsel for the applicant that the request of any of the legally sustainable heir to claim pension cannot be resisted by the Railways on the only ground that there was no nomination. 8. It was pointed out by the learned ACGSC appearing for the Railways that t ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Anand Kumar Srivastava Vs Union Of India Through Secretary, Ministry Of Communication, Department Of Post New Delhi & Ors.
.... amp;S) 756 it was observed therein that any attempt except to 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 the Tribunal under the Act to review its judgment. The Tribunal cannot proceed to ree ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Bhushan Kumar Vs Union Of India Through Chairman Ministry Of Railway, Railway Recruitment Boards, New Delhi & Ors.
.... AMIETE are noteligible to apply. It was found that Applicant's Educational qualification was Diploma in Mechanical Engineering from Janardan Rai Nagar Rajasthan Vidyapeeth (Deemed) University, Udaipur, Rajasthan through distance education mode, hence Applicant was not found a genuine and bona-fi ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Jarannath Rai Vs Union Of India Through General Manager, Northern Railway, Baroda House, Northern Railway, New Delhi & Ors.
.... efits due to him. The candidature of the applicant was duly considered for his promotion as Master Craftsman/ Painter in Grade Pay of Rs. 4200 w.e.f. 1.11.2013 under restructuring. Since the applicant has already been granted all promotions in time and as such he is not eligible and entitled for ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Sumod Dinesan Vs Flag Officer Commanding-In-Chief, (For Cso P & A) Headquaters, Southern Naval Command, Kochi - 682004 & Ors.
.... ieve the family, of the financial destitution and to help it get over the emergency. The provision of employment in such lowest posts by making an exception to the rule is justifiable and valid since it is not discriminatory. The favourable treatment given to such dependent of the deceased emplo ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Jai Shanker Srivastava Vs Union Of India Through Secretary, Ministry Of Communication, Dak Bhawan, Sansad Marg, New Delhi & Ors.
.... ated 05.05.2012 submitted by the I.O. in Rule-14 case which was already supplied to him vide letter dated 07.05.2012 and was also apprised with the facts and again his representation dated 25.06.2012 could not be considered since two inquiries were made in the instant case, the directives were c ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Mohammad Zahid Shah Geelani Vs Union Territory Of Jammu And Kashmir Through Commissioner/Secretary Rural Development Kashmir Srinagar/Jammu � 190001 & Ors.
.... it will suffice if the direction is issued to the respondents to review the suspension of the applicant and pay the subsistence allowance of the applicant during his suspension period in accordance with law within a stipulated time. 03. Mr. Waseem Gul, GA appears for the respondents. ...
Central Administrative Tribunal, Srinagar Bench, Srinagar
Mehandia Bibi Vs Union Of India Through The Secretary Railway Board, Ministry Of Railways, Rail Bhawan, New Delhi. & Ors.
.... of two months then under what circumstances no such decision was taken and the applicant was permitted to be continued in her services and in the meantime certain statutory rights accrued in her favour qua regularization of her services as she was well within zone of consideration but owing to w ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
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