Avinindra Srivastava, S/o Late Shri G.C. Srivastava, R/o 33, C.P. Enclave, Gajipur, Balram, Ghela Road, Faizulaganj, Lucknow-226013 & Others Vs Union of India, through the General Manager, (Headquarters� Office), North Central Railway, Subedarganj, Allahabad. & Others
.... ts of GP 4200 on the basis of previous GP 1900. It is further submitted that in compliance of Court order dated 17.11.2016 passed in O.A. No. 1120/2013 (Jugal Kishore and others V/s U.O.I. & others) the employees are benefited under the 3rd M.A.CP. It was mentioned in the service record that ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Mahesh Kumar Bajpai Vs Union Of India Through The Secretary, Government Of India, Ministry Of Defence, New Delhi & Ors.
.... he year 2014 which is totally discriminatory and not in accordance with law. Learned counsel further submitted that respondents may be directed to modify the appointment letter as per the direction of the Tribunal and give all consequential benefits to the applicant as against the order of the Tr ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
KM Monika Jaiswal Vs Delhi Subordinate Services Selection Board Through Its Chairman FC-18, Institutional Area, Karkardooma, (Near Railway Reservation Center) Delhi-110092 & Ors.
.... mber (J) 1. At the outset, learned counsel for the applicant seeks permission of the Tribunal to withdraw the present O.A. with liberty to file a fresh one with better particulars. 2. Permission is granted. 3. The O.A. is dismissed as withdrawn with liberty as prayed for. 4. ...
Central Administrative Tribunal Principal Bench, New Delhi
Arvind Kumar Yadav Vs M/o Railways And Others
.... B.K. Shrivastava, Member (J) 1. None for the applicant. Shri S.P. Pathak, counsel for the respondents is present. 2. The case is listed for final argument, but no one is appear on behalf of the applicant even in revised call. 3. Therefore, in the absence of applicant, O.A. ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Brinda Ban Tiwari Son Of Paras Nath Tiwari. Resident Of Village - Mathiya Khurd, Post- Singaha, District- Kushinagar Vs Union Of India Through Secretary Telegram And Postal Department, New Delhi. & Ors.
.... expires later. (3) Notwithstanding anything contained in sub-section (10020) or sub-section (2), an application may be admitted after the period of one year specified in clause (a) or clause (b) of sub-section (1) or, as the case may be, the period of six months specified in sub-section(2), ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Atul Mohan, S/o Mohan Saran Bhatnagar Vs Union Of India Through General Manager, Head Quarter, North Frontier Railway, Maligaon, Guwahati & Ors.
.... e to be made in favour of the applicant. For the said purpose, it would be significant to straightway rely upon the law laid down by the Apex Court in its judgment dated 13.08.2008 passed in Civil Appeal No. 5151-5152 of 2008 titled Union of India & Ors vs. Tarsem Singh wherein the Hon’ble ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Virendra Kumar (Pundir) Vs Union Of India Through Secretary, Ministry Of Communication And Information Technology, Dak Bhawan, Sansad Marg, New Delhi. & Ors.
.... Officer that the medical reports submitted by the appellant were forged or fabricated or obtained for any consideration though he was not ill during the said period. In absence of such evidence and finding, it was not open to the Inquiry Officer or the Disciplinary Authority to disbelieve the m ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Brahm Pal Singh Vs Commissioner Of Police, PHQ, MSO Building, IP Estate, New Delhi. & Ors.
.... tion of the provisions of Article 311(2)(b) of the Constitution of India came before the Hon’ble Apex Court in various cases and the law stands settled by the Apex Court in the Constitution Bench decision in Tulsiram Patel (supra), the similar issue came before the Hon’ble Apex Court, the Hon’ ...
Central Administrative Tribunal Principal Bench, New Delhi
S.S. Parmar S/o Shri Sultan Singh Parmar Vs Union Of India, Through The General Manager North Central Railway, Head Quarters Prayagraj UP 211011 & Ors.
.... ved that no one is appearing on behalf of the applicant since 13.10.2022 except on 21.08.2023 proxy counsel had appeared and today again when matter was called neither the applicant nor his counsel were present. Thus, it seems that the applicant has lost interest in pursuing the matter any more. ...
Central Administrative Tribunal - Jabalpur Bench, Jabalpur
Yashwant Singh Patel S/o Ghanshyam Singh Patel Vs Chairman & Managing Director Yantra India Limited Head Quarter Amrawati Road, Ambajhari Nagpur (Maharashtra) 4420021 & Ors.
.... matter was listed for filing of rejoinder. No rejoinder has been filed till date. Today, applicant’s counsel is not present even he was not present on the last date of hearing. Thus, it seems that the applicant has lost interest in pursuing the matter any more. 3. In these circumstances, ...
Central Administrative Tribunal - Jabalpur Bench, Jabalpur
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