Ram Kumar Maurya Vs General Manager, Bharat Sanchar Nigam Limited, Hazratganj, Lucknow & Others
.... e order, the respondent No.3 without application of mind passed the impugned order dated 07.09.2017 stating therein that the fixation of pay was correct as decided by Ν.Ε.Ρ.Ρ. Aggrieved by the above act of the respondents, the applicant filed this original application. 4 ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Bharat Lal Vs Union Of India, Through The General Manager, Northern Railway, Baroda House, New Delhi & Others
.... it is not the date on which the applicant completed either 10 or 20 years of service nor it is the date on which she completed 10 years of service after getting first promotion. Her second MACP Scheme benefit got delayed only because MACP Scheme came into existence late . Hypothetically if MAC ...
Central Administrative Tribunal Principal Bench, New Delhi
Ps Rao Vs NBCC (India) Limited Through Chairman-Cum-Managing Director NBCC Bhawan, Lodhi Road New Delhi-110003
.... n the court, seeks leave of this Tribunal to withdraw the OA with liberty to approach the Appellate Authority challenging the order of penalty impugned in this OA. 3. Leave with liberty, as prayed for is granted. 4. In view of the fact that the OA has been pending before this Tribunal ...
Central Administrative Tribunal Principal Bench, New Delhi
A.K. Sarin & Others Vs Union Of India Through Its Secretary Ministry Of Urban Development Nirman Bhawan, New Delhi-110011 & Others
.... dismissed. However, in the facts and circumstances of the case, there shall be no order as to costs. I.A. No. 149091/2022 stands disposed of in terms of the above.” 3. The learned counsel further submitted that this Tribunal has already adjudicated the issue in various similar O.As., i.e., ...
Central Administrative Tribunal Principal Bench, New Delhi
Sudama Prasad Vs Union Of India Through The General Manager, North Central Railway, Subedarganj, ALLAHABAD & Others
.... hra, counsel for the respondents is present. 2. It appears from the record that the applicant – Sudama Prasad has expired long back. Any substitution application has not been filed till today, therefore, the O.A. No. 939/2013 becomes automatically abated. 3. Accordingly, O.A. No. 939/2 ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Chaman Lal Kewat Vs General Manager, N.C. Railway And Others
.... was listed for final argument, but upon the basis of illness application received from the applicant’s counsel, the case was adjourned. On 15.12.2023, the case was also adjourned upon the basis of illness application. Therefore, it appears that the applicant’s counsel not appearing continuously ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Santosh Kumar Tiwari Vs General Manager, North Central Railway, Subedarganj, Allahabad & Others
.... copy thereof as directed under the aforesaid order dated 06- 10-2017 was given to him. He states that in spite of the aforesaid order dated 06-10- 2017 of Chief Information Commissioner, concerned Railway authorities purposely avoided to make entry of the aforesaid awards in the service book of ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Ashok Kumar Bajaj Vs Chairman, New Delhi Municipal Council, Palika Kendra, New Delhi-110001
.... Hon’ble High Court on 22nd July, 2010, while hearing the admissibility of my appeal have ordered its admission and have further ordered that the interim Order of June 3, 2010 (i.e., Suspension of Conviction) will continue till the disposal of the Appeal.” 6.2 Learned counsel for the respon ...
Central Administrative Tribunal Principal Bench, New Delhi
Laxman Vs Union Of India Through The General Manager, N.C. Railway, Headquarter Office, Subedarganj, Allahabad And Ors.
.... Section 3 (2) v and 3(1) X SC/ST (PA) Act at PS Manikpur District Chitrakoot in the month of September. Applicant was arrested and thereafter police submitted charge-sheet and trial was started. Vide order dated 29.09.2016, the Court of Special Judge, SC/ST (PA) Act/Additional Session Judge/Fas ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Khurshid Ahmad Khan Vs Union Territory Of Jammu And Kashmir Through Commissioner Secretary GAD, Government Of J&K, Civil Secretariat Srinagar/Jammu. PIN: 190001 & Others
.... along with Mr. Waseem Gul, GA, representing the respondents submits that the petitioner does not have a right to be posted at a place of his choice. Learned counsel for the respondents were confronted as to whether the respondents have sought for any consent from the petitioner before issuing t ...
Central Administrative Tribunal, Srinagar Bench, Srinagar
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!