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Central Administrative Tribunal judgments

11,191 judgments · page 59 of 560

Tribunals and Commissions01 Sept 2026

G. Venkataraman Vs Union Of India & Ors.

Central Administrative Tribunal · (2026) 09 CAT CK 3968

Indian Railway Establishment Manual-Rule 1313 (FR 22) (I)(a)(1)Railway Service (Revised Pay) Rules, 2008-Rule 13Indian Railway Establishment Code-Rule 1313 [FR 22(I)(a)(1)], 123
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Tribunals and Commissions01 Sept 2026Disposed Of

Lidy P. Vs Union Of India & Anr.

Central Administrative Tribunal · (2026) 09 CAT CK 3966

Constitution of India-Article 14, 16Director General Ordnance Factories Headquarters Civil Service Rules, 1977
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Tribunals and Commissions01 Sept 2026Dismissed

C. Ramachandran Vs Union Of India & Anr.

Central Administrative Tribunal · 2025 INSC 1313

CCS (CCA) Rules, 1965-sub-Clause (f) of sub-rule 6Rules for Branch Offices (Sixth edition)-Rules 131, 144GDS (Conduct & Engagement), Rules, 2011-Rule 21
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Tribunals and Commissions01 Sept 2026

Pardeep Singh Bali Vs State Of Jammu And Kashmir & Ors.

Central Administrative Tribunal · (2026) 09 CAT CK 3577

Jammu & Kashmir Civil Services (Special Provisions) Act, 2010-Section 6Contractual Appointment Rules, 2003Jammu and Kashmir Civil Services (Special Provisions) (Amendment) Ordinance, 2011
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