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Central Administrative Tribunal judgments

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Tribunals and Commissions05 Jan 2018Allowed

Smt. Tejwinder Kaur & Ors. Vs Union Of India & Ors.

Central Administrative Tribunal · (2018) 01 CAT CK 0669

Central Civil Service (Revised) Pay Rules, 2008-Rule 4 Clause (A), 6, 7, 7(1)(A)(i) and (ii), 7(A)(i), 7A Clause (ii), 8, 13, Section I of Part A of the First Schedule, II of Part A of the First Schedule, II of Part B of the First Schedule, Schedule 4AConstitution of India-Articles 14, 16, 39(d)