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Central Administrative Tribunal judgments

11,246 judgments · page 157 of 563

Tribunals and Commissions15 Mar 2023

Anil Kumar Asthana Vs Union Of India & Ors.

Central Administrative Tribunal · (2023) 03 CAT CK 4012

CCS (Conduct) Rules, 1964-Rule 3(1)(i), (ii) and (iii)CCS (CCA) Rules, 1965-Rule 14, 11 (clause (v), clause (iii) and (iii)(a))Constitution of India-Article 226
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Tribunals and Commissions15 Mar 2023Allowed

Anil Kumar Asthana Vs Union Of India & Ors

Central Administrative Tribunal · (2023) 03 CAT CK 0033

Central Civil Services (Conduct) Rules, 1964 — Rule 3(1)(i), 3(1)(ii), 3(1)(iii), 11Central Civil Services (Classification Control And Appeal) Rules, 1965 — Rule 3(1)(i), 3(1)(ii), 3(1)(iii), 14Constitution Of India, 1950 — Article 226
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Tribunals and Commissions10 Mar 2023

Anu Poulose Vs Union Of India & Ors.

Central Administrative Tribunal · (2023) 03 CAT CK 4060

Indian Railway Establishment Code Vol.II-Rule 1342, 1343, 1343(1), 1343(1)(a), 1343(1)(b), 1343(2), 1343(3), 1343(4), 1343(5), 1343(6), 1343(7)Railway Service (D&A) Rules 1968Constitution of India-Article 311, 311(2)
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