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
Union Of India And 4 Ors Vs Tarun Chandra Boro
.... rdance with the laid down guidelines therein. The first of the circular is dated 22.10.2003. A perusal of the same would indicate that an incentive scheme for recognizing the good work done by the ticket checking staff who give outstanding performance by showing earnings of more than Rs.20 ...
Gauhati High Court
A.C. Kohli Vs Union of India (UOI) and Others
.... 1. Notwithstanding anything contained in these rules i. the President, or ii. the Railway Board, or iii. the General Manager of a Railway Administration or an authority of that status is the case of a Railway Servant serving under this control, or iv and v(d)(a) xx xx xx xx b. subject ...
High Court Of Punjab And Haryana At Chandigarh
Mahesh Kumar Sharma Vs Government of India and others
.... ooted in tradition and conscience to be ranked as fundamental. The purpose of following the principles of natural justice is the prevention of miscarriage of justice. 10. Besides, natural justice is an inseparable ingredient of fairness and reasonableness. It is even said that the principles of n ...
Allahabad High Court (Lucknow Bench)
Alok Dey Roy Vs Union of India and others
.... the safeguarding of the right of liberty of person or of property which the action might involve". In the case Mannalal Khetan and Others Vs. Kedar Nath Khetan and Others, , a judgment of three Judges Bench, the Court held "negative, prohibitory and exclusive words are indicative of the legislat ...
Calcutta High Court
Sh. Rajinder Kumar Sharma Vs Union of India (UOI) and Others
.... nderlying Rule 1 of Order XXIII of the Code should be extended in the interests of administration of justice to cases of withdrawal of writ petition also, not on the ground of res judicata but on the ground of public policy as explained above. It would also discourage the litigant from indulging in ...
Delhi High Court
Union of India (UOI) Vs The Registrar, Central Administrative Tribunal, Madras Bench and K. Babu Rajendran <BR>G. Lakshmanan, Ex-Technician Grade-I
.... separately and then consider the question of the penalty to be imposed and pass the order imposing the penalty. It would, however, be better to record the reason in the final order in order to avoid the allegation that the reason was not recorded in writing before passing the final order but was sub ...
Madras High Court
Punjab Water Supply Sewerage Board and Another Vs Ram Sajivan and Another
.... vice. It is possible that the delinquent employee may be found guilty of some technical offence, for instance, violation of the transport rules or the rules under the Motor Vehicles Act and so on, where no major penalty may be attracted. It is difficult to lay down any hard and fast rules as to the ...
Supreme Court of India
Narinder Kumar Vs Union of India (UOI) and Others
.... pecified in Clauses (v) to (ix) of the Rule 6 should be imposed on the railway servant, it shall make an order imposing such penalty and it shall not be necessary to give the railway servant any opportunity of making representation on the penalty proposed to be imposed; Provided that in every cas ...
Andhra Pradesh High Court
Chander Prakash Vs Union of India (UOI) and Others
.... om the date of issue of the orders proposed to be reviewed. In a case where the original order has been upheld or modified or set aside by the appellate authority, the time limit shall be reckoned from the date of issue of the appellate order. (2) Wherein revision is undertaken by the Railway Boa ...
Delhi High Court
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