Kalpana Srivastava Wife Of Late V.K. Srivastava Vs Union Of India Through The General Manager, North Eastern Railway, Gorakhpur & Ors.
.... of the fact that the amount was not retained by the applicant, imposition of permanent reduction in pay violates the doctrine of proportionality laid down by the Hon’ble Supreme Court in several service jurisprudence cases. The findings of the Disciplinary Authority, Appellate Authority, and Rev ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Mansha Ram Vs General Manager, North Central Railway, Allahabad & Ors.
.... ts as have been given in the OA. 9. We have considered the rival contentions and gone through the documents on record. 10. As the facts of the case have been recorded above in detail they are not reiterated. Vide impugned order dated 03.07.2015, the disciplinary authority of the re ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Santosh Kumar Dubey Vs Union of India
.... iod of notice of three months. The railway board by a circular being RBE No. 48 / 2022 as contained in letter no. E(P&A) I-2019 / RT -21 dated 11.04.2022 set out a detailed procedure for invoking Rule 1802. Paragraph-4 under the heading “periodic review salient points” sets o ...
Jharkhand High Court
Man Mohan Lal Vs Union Of India, Through General Manager, North Central Railway, Headquarter Office Subedarganj, (Allahabad) Prayagraj.
.... been passed. 6. We have gone through the rival submissions of learned counsel for the parties and have gone through the entire record. 7. In the case of Union of India Vs. K.V. Jankiraman 1993 SCC (L&S) 387 , Hon’ble Apex Court has held that “If an employee is completely exoner ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Bhagwan Das Gupta Vs Union Of India Through Manager, North Central Railway Prayagraj. & Ors.
.... be useful to refer to the aforesaid order as under:- 9. The appeal preferred by the applicant was also dismissed by the Appellate Authority vide order dated 01.10.2019 and the Appellate Authority did not interfere in the order and maintained the punishment ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Rajendra Singh Vs Union Of India Through General Manager, North Eastern Railway, Gorakhpur & Ors
.... the documents had resulted in the breach of rules of natural justice. The appellant therein had requested for supply of the copies of the documents as well as the statements of the witnesses at a preliminary enquiry. The request made by the appellant was in terms turned down by the disciplinary ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Union of India (Railway) Vs Krishna Chandra Biswas
.... rs of the law in a particular manner. *** But, this apart, the principle will not be applicable here for two reasons. In the first place, the instructions of 1983 do not anywhere “expound” the terms of the notification. They do not give any indication that the State had applied its mind to the p ...
Orissa High Court
Vijay Kumar Bharti Vs Ranjan Kumar Thakur, Divisional Railway Manager, East Central Railway, Danapur Division, Danapur & Ors
.... are not disturbing the same leaving the authority free to pass a fresh order on the basis of the enquiry report already on record. With the said observations, the writ petition is disposed of.” 3. In compliance of the above order, the respondents has passed a speaking order. The opera ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Ram Krishna @ Ram Krishna Yadav Vs I.O.C.L. And 3 Ors.
.... it petitioner was posted as Operation Officer, BDFP, Mathura on 13.02.2015 when he was on “B” shift duty he against the prevalent norms handed over the key of the main gate to Sri Bhagwan Singh Security Supervisor and collected the same even otherwise on account whereof 184 numbers of drums of b ...
Allahabad High Court
Ram Avtar Singh Vs Chairman And Managing Director, Central Warehousing Corporation & Anr
.... emoval from service to the Petitioner, behind the back of the Petitioner. 28. It is trite that if the Disciplinary Authority wants to consider the past conduct of the charged employee before taking a decision on the punishment, the delinquent employee must be put to notice. This procedure i ...
Delhi High Court
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