Government Of Nct Of Delhi Vs Union Of India
.... the regional aspirations of the people residing in that particular State. In that sense, the principles of federalism and democracy are interlinked and work together in synergy to secure to all citizens justice, liberty, equality and dignity and to promote fraternity among them. The people’s ch ...
Supreme Court Of India
State Of West Bengal Vs Tushar Singla & Anr
.... ibunal has also come into effect and there is deemed relieving of respondent No.1. 6. The Tribunal has relied upon the order of the Supreme Court in Civil Appeal No(s). 2425/2022 in The State of West Bengal vs. Reena Joshi and Another decided on 26.04.2022 and the order of this Court in W.P ...
Delhi High Court
Alankrita Pandey Vs Union Of India & Others
.... the husband of the applicant for Inter-Cadre transfer from Bihar Cadre to West Bengal Cadre if he so wishes. Second aspect that has been reiterated time and again, is about shortage of IAS Officers in the Cadre and the dire need of the services of the administrative officers to combat the Covid- ...
Central Administrative Tribunal Principal Bench, New Delhi
Lakshmi Bhavya Tanneeru Vs Union Of India & Ors
.... referred to in the letter dated 29.08.2017, issued by the Secretary, DoPT, Government of India] is to ensure that married couples are posted in the same place, it does not confer any right on the officer, to demand a specific cadre. (vi) The State of West Bengal, has vide communication date ...
Delhi High Court
Union Of India And Anr Vs A. Shainamol, IAS And Anr.
.... ion of appointments or posts and as such the question of testing the said principles on the anvil of Article 16(4) of the Constitution of India does not arise. ……………… But for the “Roster System” it would be difficult rather impossible for the Scheduled Caste/Scheduled Tribe candidates to be allo ...
Supreme Court Of India
Nidhi Malik Vs Alapan Bandyopadhyay
.... Division Bench order does not direct the State to necessarily relieve her from the West Bengal cadre but to consider her representation; the same has been considered, and an order has been passed on 22.02.2021 by the DoPT. A subsequent order was passed by the State Government on 20.07.2021, decl ...
Delhi High Court
State Of West Bengal Vs Reena Joshi & Anr
.... adre. 3.2. The request of respondent no. 1 was rejected by the petitioner i.e., the State of West Bengal, on 30.11.2016, on account of shortage of officers. 4. There is no dispute that, respondent no.1 was entitled to seek inter-cadre transfer, in terms of Rule 5(2) of the Indian Admin ...
Delhi High Court
Ravi Prakash Gupta, Ias Vs Union Of India And Others
.... ification of the proposal. On such consideration, in case the Civil Services Board has satisfied itself of the reasons for such premature transfer, it was to make recommendation for such transfer of a cadre officer. The competent authority as per the proviso to clause 3 could reject the recommen ...
High Court Of Punjab And Haryana At Chandigarh
Dr. Jitendra Gupta Vs Dr. C. Chandramouli, IAS (Secretary, DoP&T, Government Of India)
.... order was heard by this Court on 07.09.2020 and on which date this Court made the following order: “……………………We are of the view that the sufficient ground has been made out to withdraw the statement made by the applicant. We order accordingly and order dated 03.02.2020 is withdrawn to ...
Supreme Court Of India
Dr. Rajiv Chopra Vs University Of Delhi & Ors
.... the contract, or (2) by the rules governing the conditions of his service, e.g., on attainment of the age of superannuation prescribed by the rules, or on the fulfilment of the conditions for compulsory retirement or, subject to certain safeguards, on the abolition of the post or on being found ...
Delhi High Court
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