Suresh Chandra Pandey Vs Union Of India And Others
.... t for the applicant even in the revised call. Ms. Rachna Dubey, learned 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 OA is ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Bheem Giri Vs Union Of India And Others
.... nt for the applicant even in the revised call. Shri R.S. Yadav, learned 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 OA is ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Om Prakash Rai Vs Commissioner, Kendriya Vidyalaya Sangathan, (HQ), 18, Industrial Area, Shahidjeet Singh Marg, New Delhi. & Ors
.... cant is guilty of immoral behaviour and hence he was rightly inflicted the punishment of termination. 8. We have heard the learned counsel for the parties and gone through the pleadings on record. Vide order dated 19.10.2023, learned counsel for the parties were given liberty to file their ...
Central Administrative Tribunal Principal Bench, New Delhi (Circuit Sitting At Nainital)
Khem Singh Vs Union Of India Through The Secretary Ministry Of Defence New Delhi. & Ors
.... icant is as a semi-skilled employee in a different pay scale of Rs.210-290/-. In 1999, when he was transferred to Military Hospital Roorkee under surplus/deficiency scheme to separate cadre in Engineering Branch like BEG, Boot Maker trade is an industrial post but in Military Hospital under DGMS ...
Central Administrative Tribunal Principal Bench, New Delhi (Circuit Sitting At Nainital)
Rudra Singh Kunwar Vs Union Of India Through Secretary, Postal Department Government Of India New Delhi & Ors
.... orded gratuity benefits w.e.f. 23.09.1983.To substantiate his argument, he would draw a reference to earlier round of litigation wherein he filed Writ Petition No.368 of 2004 (S/S) before Hon’ble High Court of Uttarakhand at Nainital for directing the respondents to give all benefits to him trea ...
Central Administrative Tribunal Principal Bench, New Delhi
Ramesh Chandra Dwivedi Vs Union Of India & Ors
.... 1. None for the applicant even in the revised call. Shri D.S. Shukla, learned counsel for the respondents is present. 2. On repeated calls, nobody appears on behalf of the applicant, it seems that applicant has lost interest in pursuing the case. Accordingly, O.A. No.635 of 2018 stands di ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Dr. Hem Raj Singh Vs Union Of India And Ors
.... Om Prakash VII, Member (J) 1. None present for the parties even in the revised call. 2. Since no one is present to press the matter, Original Application No.965/2011 along with all the associated M.A.s is dismissed in default. 3. No order as to ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Sandhya Soni Vs Union Of India through the General Manager, North Central Railway, Allahabad & Ors
.... nt shall forfeit his pension and gratuity and provided that if the case is deserving of special consideration, the competent authority i.e. Disciplinary Authority may sanction a Compassionate Allowance not exceeding 2/3rd of pension or gratuity or both which would have been admissible to him if ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Ram Naresh Mishra Vs Union Of India Through The General Manager, Northern Railway, Baroda House, New Delhi & Ors
.... increment due on 01.07.2017, even if, applicant has retired on 30.06.2017. 4. Learned counsel for the applicant submitted that ends of justice would be served if a direction is given by this Tribunal to the respondents/competent authority to consider and dispose of the pending representation ...
Central Administrative Tribunal Lucknow Bench Lucknow
Dulal Das, Son Of Lakshmi Narayan & Ors Vs Union Of India, Service Through The Secretary, Ministry Of Railways, Having Its Office At Federation Of Railway Officer�s Association Office, 256-A, Rail Bhavan, Raisina Road, New Delhi110001 & Ors
.... specific modification was made only in 2021 without retrospective effect, it is implicit that it cannot be applied to the case which occurred in 2016. 3.3 Learned Counsel for the applicant relies on a judgement of Hon’ble Apex Court reported in (2011) 11 SCR 170 of Special Leave Petition ...
Central Administrative Tribunal - Kolkata Bench, Kolkata
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!
