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Central Administrative Tribunal judgments

11,243 judgments · page 253 of 563

Tribunals and Commissions01 Jun 2021Disposed Of

Dr. K.P. Hamsakoya Vs Union Territory of Lakshadweep & Others

Central Administrative Tribunal · (2021) 06 CAT CK 0036

Lakshadweep Panchayats Regulation, 1994 — Section 38, 39, 39(2), 40, 40(1), 41, 41(1) 41(2), 41(3), 44(2), 81(g)Lakshadweep Panchayat (Staff) Rules, 2012 — Rule 7, 8, 39(2), 40(1), 41(1), 41(2), 41(3), 44(2), 81(g)Constitution Of India, 1949 — Article 243(G), 243 (L)
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Tribunals and Commissions31 May 2021

Dr. Mahesh Chandra Vs Union Of India & Ors.

Central Administrative Tribunal · (2021) 05 CAT CK 0415

Government Medical College and Hospital, Chandigarh, Assistant Professor and Associate Professor (Group A) (Gazetted) (Non-Ministerial) for the Department of Urology Recruitment Rules, 2018-Column 10 of Schedule
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Tribunals and Commissions27 May 2021Dismissed

B Nageswar Rao Vs Union Of India & Anr.

Central Administrative Tribunal · (2021) 05 CAT CK 0412

Railway Servants (Discipline & Appeal) Rules 1968-Rule 9, 6Railway Service (Conduct) Rule, 1966-Rule 22, 3.1 (ii) & (iii)Constitution of India-Article 311(2), 14
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