Central Administrative Tribunal Judgments 2024

Administrative Tribunals Act, 1985 — Section 21Railway Servants (Discipline & Appeal) Rules, 1968 — Rule 6, 6(vi), 9Railway Services (Conduct) Rules, 1966 — Rule 3(I)(i), 3(I)(ii), 3(I)(iii), 26

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Tribunals and Commissions18 Mar 2024Dismissed

Hemanta Kumar Barik Vs Union Of India, Represented Through The Secretary, Ministry Of Defence, R & D Defence Research & Development Organization, Room No. 531, 137 South Block, DRDO Bhawan, Rajaji Marg, NEW DELH-I110105 & Others

Central Administrative Tribunal · (2024) 03 CAT CK 0033

Central Civil Services (Classification, Control & Appeal) Rules, 1965 — Rule 14Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)(ii), 3(1)(iii)

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Tribunals and Commissions18 Mar 2024Dismissed

Rakesh Prakash Srivastava Vs Union Of India Through The Secretary, Ministry Of Communication, Department Of Post, Dak Bhawan, New Delhi. & Others

Central Administrative Tribunal · (2024) 03 CAT CK 0032

Administrative Tribunals Act, 1985 — Section 19Constitution Of India, 1950 — Article 136

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Tribunals and Commissions16 Mar 2024Allowed

Siddharath Mahajan Vs Union Territory Of Jammu & Kashmir & Ors.

Central Administrative Tribunal · (2024) 03 CAT CK 3348

Administrative Tribunals Act, 1985-Section 19Jammu & Kashmir Police Rules, 1960-Rule 111(2)Andhra Pradesh Police (Civil) Subordinate Rules, 1959-Rule 15

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Tribunals and Commissions16 Mar 2024Allowed

Siddharath Mahajan Vs Union Territory Of Jammu & Kashmir Through Financial Commissioner, Home Department, Jammu And Kashmir Government, Civil Secretariat, Jammu & Others

Central Administrative Tribunal · (2024) 03 CAT CK 0029

Administrative Tribunals Act, 1985 — Section 19Jammu & Kashmir Police Rules, 1960 — Rule 111(2)Andhra Pradesh Police (Civil) Subordinate Rules, 1959 — Rule 15

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Tribunals and Commissions15 Mar 2024

Smt. Raj Kumari Vs Union Of India & Ors.

Central Administrative Tribunal · (2024) 03 CAT CK 3349

Administrative Tribunal Act, 1985-Section 19

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Tribunals and Commissions15 Mar 2024

Vithalbhai Jethabhai Jariwala Vs Union Of India & Ors.

Central Administrative Tribunal · (2024) 03 CAT CK 3350

Central Civil Services (Pension) Rules, 1972-Rule 9Constitution of India-Articles 226, 227

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Tribunals and Commissions15 Mar 2024Disposed Of

Raj Kumari, W/o Late Surendra Kumar Vs Union Of India, Through Divisional Railway Manager, Norther Central Railway, Allahabad Division, Allahabad And Others

Central Administrative Tribunal · (2024) 03 CAT CK 0031

Administrative Tribunals Act, 1985 — Section 19

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Tribunals and Commissions15 Mar 2024Dismissed

Vithalbhai Jethabhai Jariwala Vs Union Of India & Ors. Notice To Be Served Through 1. Secretary, Govt. Of India Ministry Of Communication & I.T. Department Of Posts, New Delhi � 110001 & Others

Central Administrative Tribunal · (2024) 03 CAT CK 0030

Central Civil Services (Pension) Rules, 1972 — Rule 9(2)(i), 9(2)(b)(i), 11(i), 11(ii), 11(iii), 11(iv), 11(v), 11(vi), 11(vii), 11(viii), 11(ix), 14(18), 14(19), 14(21), 19(b), 20(b)Constitution Of India, 1950 — Article 226, 227

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Tribunals and Commissions14 Mar 2024

Bhagwan Das Vs Union Of India & Ors.

Central Administrative Tribunal · (2024) 03 CAT CK 3351

Administrative Tribunal Act, 1985-Section 19

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Tribunals and Commissions14 Mar 2024

Vinod Kumar Mishra Vs Union Of India & Ors.

Central Administrative Tribunal · (2024) 03 CAT CK 3352

Administrative Tribunals Act 1985-Section 19CCS (CCA) Rules 1965-Rule 10(1), 14, Sub Rule (8) of Rule 14, Sub Rule (15) of Rule 14, 15(2)Constitution of India-Article 226, 227

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Tribunals and Commissions14 Mar 2024

Vivek Kumar Kushwaha Vs Union Of India & Ors.

Central Administrative Tribunal · (2024) 03 CAT CK 3353

Administrative Tribunals Act, 1985-Section 19

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Tribunals and Commissions14 Mar 2024Disposed Of

Vivek Kumar Kushwaha Vs Union Of India Through Secretary Ministry Of Telecom And Communication Government Of India, New Delhi. & Others

Central Administrative Tribunal · (2024) 03 CAT CK 0028

Administrative Tribunals Act, 1985 — Section 19

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Tribunals and Commissions14 Mar 2024Allowed

Bhagwan Das Vs Union Of India Through General Manager, North Eastern Railway, Gorakhpur & Others

Central Administrative Tribunal · (2024) 03 CAT CK 0027

Administrative Tribunals Act, 1985 — Section 19

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Tribunals and Commissions14 Mar 2024Dismissed

Vinod Kumar Mishra Vs Union Of India Through Defence Secretary, Ministry Of Defence, Government Of India, South Block, New Delhi - 110011 & Others

Central Administrative Tribunal · (2024) 03 CAT CK 0026

Administrative Tribunals Act, 1985 — Section 19Central Civil Services (Classification, Control And Appeal) Rules, 1965 — Rule 10(1), 14, 14(8), 14(15), 15(2)Constitution Of India, 1950 — Article 226, 227

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Central Administrative Tribunal judgments, 2024