State of H.P. & Ors Vs Balwant Singh & Ors
.... signation making the petitioners eligible to the benefits of Rule 26(2) of the 1972 Rules. 13. Another undisputed factual aspect of the matter is that the State Government had floated Himachal Pradesh ...
High Court Of Himachal Pradesh
Union Of India And Ors Vs Shri Doly Loyi
.... nd bad in eyes of law. 16. He submitted that on the relevant date of DPC being convened as well as on the date of issuance of the promotion orders whereby the batchmates of the respondent were promoted, there was no impediment in the promotion of the respondent in terms of Para No. 2 of OM ...
Supreme Court Of India
Rajkaran Singh & Ors Vs Union Of India & Ors
.... ital of the Corporation by Government enough or is it necessary that in addition there should be a certain amount of direct control exercised by Government and, if so, what should be the nature of such control? Should the functions which the corporation is charged to carry out possess any partic ...
Supreme Court Of India
P. Premalatha Vs Union Of India Represented By The Secretary To The Government Of India, Ministry Of Communications (Department Of Posts), New Delhi - 110001 & Ors.
.... dilatory tactics adopted by the applicant. Immediately after service of the memo of charges and statement of allegations, she had moved this Tribunal seeking to quash the same. Thereafter, when that attempt failed, she started dilatory tactics by filing bias petitions against the enquiry officer. ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Dr.Philip Mathew Vs University Of Calicut
.... further contends that while sanctioning the revised pension under Ext.P1 an undertaking was given by the petitioners agreeing to recovery of any amount found to be excess from their future pension. It is also their submission that CCS (Pension) Rules, 1972, does not apply and that even if the sa ...
High Court Of Kerala
Union Of India And 2 Others Vs Dr. Shiv Poojan R. Singh And Another
.... all be precluded from withdrawing his notice except with the specific approval of such authority: Provided that the request for withdrawal shall be made before the intended date of his retirement. (5) The pension and [retirement gratuity] of the Government servant retiring under this ...
Allahabad High Court
Surendra Singh Son Of Late Kashi Singh Vs Union Of India Through Its Secretary, Ministry Of Defence New Delhi & Ors.
.... past service rendered; and (iii) it is a social welfare measure rendering socio-economic justice to those who in the hey-day of their life ceaselessly toiled for the employer on an assurance that in their old age they would not be left in lurch....” 11. In the case of State of Punjab and ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Shakuntala D/O Late Panchamlal Vs Union Of India, Ministry Of Railway Through General Manager West Central Railway RB-III 422 1 And 2 Indra Market Railway Colony Jabalpur (MP) 482001 & Ors.
.... t, is a benevolent piece of subordinate legislation and therefore it needs to be governed by the principles which required to be pressed into service for extending the benefit of the family pension to those who are in need thereof, as it is intended to benefit those family members who needs supp ...
Central Administrative Tribunal - Jabalpur Bench, Jabalpur
Union Of India & Anr. Vs Tapash Basak & Ors
.... by service conditions of IB after transfer from SSB. It will be open to IB to fill up those posts after the present incumbents vacate them. (iii) Further, DG, SSB and Director, IB will mutually decide the detailed implementation modalities, including the issue relating to transfer of asset ...
Delhi High Court
Union Of India And 2 Ors. Vs Dwipendra Nath Sharma
.... e to be interfered with the writ petition filed by the petitioner may kindly be dismissed. 20. We have considered the submissions advanced by the learned counsel for the parties and have perused the material available on record. 21. Having gone through the impugned order, we find that ...
Gauhati High Court
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