Sukanta Kumar Mishra Vs Union Of India Through The Secretary, Ministry Of Defence, Government Of India, New Delhi 110001 & Others
.... this situation, learned counsel for the applicant states that he is ready to move fresh application stating all the facts, within a period of five days regarding payment of double licence fees for retention of quarter for six months as per provision. Thus also argued that application be disposed ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Sunil Kumar Agrawal & Others Vs Union Of India Through General Manager, North Central Railway, G.M. Office, Subedarganj, Allahabad & Others
.... manner; c) While extending such benefits, a clause shall be incorporated to the effect that in case the Hon’ble Supreme Court takes a different view in the Civil Appeal arising out of SLP No. 4722/2019, they shall be under obligation to refund the entire benefit without any demur.” Thu ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Rajendra Singh Vs Chairman Cum Managing Director, BSNL, Bharat Sanchar Bhawan H.C. Mathur Lane Janpath, New Delhi 110001 And Others
.... p caused to an employee, if recovery is directed to reimburse the employer and disallowed the same, exempting the beneficiary employees from such recovery. It was observed in para 8:- “8. As between two parties, if a determination is rendered in favour of the party, which is the weaker of ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Raja Ram Vs Union Of India And Others
.... ant even in the revised call. Shri Bablu Singh, learned counsel for the respondent is present. 2. None present for the applicant even in the revised call. Also, there is no request on behalf of the applicant’s counsel for adjournment. It is quite apparent that the applicant has lost interes ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Shakti Devi Vs State Of Jammu & Kashmir Through Its Commissioner/Secretary To Government, Home Department, J&K Government, Civil Secretariat, Srinagar & Others
.... ages that such ‘Out of Turn’ promotion shall be granted only to the Police Official of a rank of Constable or Head Constable (Senior Grade) who is awarded President’s or Police Medal and the rules and procedures contained in the Government Order No. 559 (P) of 2007 dated 29.11.2007 are not statu ...
Central Administrative Tribunal - Jammu Bench, Jammu
Bimala Singh Vs Union Of India, Represented Through The General Manager, East Coast Railway, E.Co.R Sadan, Chandrasekharpur, Bhubaneswar, Dist. Khurda-751017 & Others
.... his case is hit by law of limitation as raised by the respondents in view of the order of the Hon’ble High Court of Orissa in W.P.(C) No. 16851/2020 in the case of Surendra Behera Vs UOI & Ors , relevant portion of the order is extracted herein below: “…..Release of consequential servi ...
Central Administrative Tribunal Cuttack Bench, Cuttack
Manas Ranjan Behera, S/o Maheswar Behera Vs Union Of India Through The Secretary, Ministry Of Labour And Employment, 1st Floor, Shrama Shakti Bhawan, Rafi Marg, PO New Delhi, Delhi & Others
.... the interview, the private respondents cannot challenge the Office Memorandum dated 12-10-2014 and the selection. On behalf of the appellants, it was contended that after the revised Notification dated 12-10-2014, the private respondents participated in the interview without protest and only aft ...
Central Administrative Tribunal Cuttack Bench, Cuttack
Akhilesh Kumar, Son Of Lallu, Resident Of Village, Post And Police Station-Sisolar, Tehsil Maudaha, District-Hamirpur Vs Union Of India, Through General Manager, Northern Central Railway, Subedarganj, Allahabad & Others
.... dents have debarred him from appearing in all RRCs/ RRBs examinations for appointment in Railways for life time.” The operative portion of the above judgment is reproduced below:- “Hence, the respondents are directed to. re-test the thumb impression as well as the signature of applica ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Neha Yadav, W/O Sh. Saurabh Kumar Vs Kendriya Vidyalaya Sangathan Through Its Commissioner, 18 Institutional Area Shaheed Jeet Singh Marg, New Delhi-110016 & Others
.... the applicant had submitted a representation on 25.10.2023 followed by a reminder on 14.12.2023 and another representation on 20.03.2024, but none of these has been replied to by the respondents. 3. She pleads for a direction to the respondents to dispose of the aforesaid representations ...
Central Administrative Tribunal Principal Bench, New Delhi
Nilakantha Mishra Vs Commissioner, Kendriya Vidyalaya Sangathan, 18, Institutional Area, Saheed Jeet Singh Marg, New Delhi, 110016 & Others
.... e stand of the applicant (in rejoinder) that he studied Mathematics in all the years of Graduation, i.e. three years degree course examination, 2004 from Sambalppur University with Mathematics as a core subject. As per the prevailing Syllabus & Regulations at that time, there were provision ...
Central Administrative Tribunal Cuttack Bench, Cuttack
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