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Central Administrative Tribunal judgments, 2021

1,586 judgments · page 65 of 80

Tribunals and Commissions18 Feb 2021

Ms. Arundhati Das & Ors. Vs The Ministry Of External Affairs & Ors.

Central Administrative Tribunal · (2021) 02 CAT CK 0564

Indian Foreign Service (Recruitment, Cadre, Seniority and Promotion) Rules, 1961-Rule 10, 13, Sub-Rule (2) of Rule 13, Sub-Rule (3) of Rule 13, Sub-Rule (4) of Rule 13, 15, 15 (4), 31Indian Foreign Service (Recruitment, Cadre, Seniority and Promotion) Rules, 2020-Rule 8, Sub-Rule (3) of Rule 8, 8 (2), 9, 11, 11 (2), 11 (4), Schedule I, II, III, Note-1, Clause 2 of Note-1, Sub-Note (2) of Note I in Schedule IIConstitution of India-Article 309
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Tribunals and Commissions18 Feb 2021Dismissed

Arundhati Das & Others Vs Ministry Of External Affairs & Others

Central Administrative Tribunal · (2021) 02 CAT CK 0075

Indian Foreign Service (Recruitment, Cadre, Seniority And Promotion) Rules, 1961 — Rule 13, 13(2), 13(3), 13(4), 15, 15(4), 31Indian Foreign Service (Recruitment, Cadre, Seniority And Promotion) Rules, 2020 — Rule 8, 8(B), 8(2), 8(3), 9, 11, 11(2), 11(4)Constitution Of India, 1949 — Article 309
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Tribunals and Commissions17 Feb 2021

Sajan Lal Vs Govt. Of NCTD & Ors.

Central Administrative Tribunal · (2021) 02 CAT CK 0433

Fundamental Rules-Fundamental Rule 56 (j)Central Civil Services (Pension) Rules, 1972-Rule 48 (1) (a) (b)
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