Jagtar Singh Vs Union Of India & Ors
.... un shot injury suffered by him in the line of duty. In fact, once there was no dispute of the petitioner having suffered injury/disability due to the gunshot injury in the line of duty, the respondents on their own should have release the ex-gratia amount to the petitioner immediately rather tha ...
Delhi High Court
Union Of India Through The General Manager & Ors Vs Sh. Gurdeep Singh
.... ed the present writ petition before this Court. 7. We have heard Mr. Bhagwan Swarup Shukla, learned Central Government Standing Counsel for the Railways and Mr. Chakravorty, learned Counsel for the respondents. 8. We are of the opinion that the Tribunal has materially erred in passing ...
Delhi High Court
Braj Mohan Singh Bareth Vs State And Anr
.... ority in its wisdom, has provided in no uncertain terms under Rule 170 of the Rules of 1951 that in order to deprive a pensioner of his pension fully or in part, or to direct the recovery towards any loss caused to the Government, a satisfaction has to be recorded that the retired employee is gu ...
Rajasthan High Court (Jaipur Bench)
P. Premalatha Vs Union Of India Represented By The Secretary To The Government Of India, Ministry Of Communications (Department Of Posts), New Delhi - 110001 & Ors.
.... dilatory tactics adopted by the applicant. Immediately after service of the memo of charges and statement of allegations, she had moved this Tribunal seeking to quash the same. Thereafter, when that attempt failed, she started dilatory tactics by filing bias petitions against the enquiry officer. ...
Central Administrative Tribunal Ernakulam Bench, Ernakulam
Dr.Philip Mathew Vs University Of Calicut
.... further contends that while sanctioning the revised pension under Ext.P1 an undertaking was given by the petitioners agreeing to recovery of any amount found to be excess from their future pension. It is also their submission that CCS (Pension) Rules, 1972, does not apply and that even if the sa ...
High Court Of Kerala
Union Of India And 2 Ors. Vs Dwipendra Nath Sharma
.... e to be interfered with the writ petition filed by the petitioner may kindly be dismissed. 20. We have considered the submissions advanced by the learned counsel for the parties and have perused the material available on record. 21. Having gone through the impugned order, we find that ...
Gauhati High Court
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
Balakrishnan K. Nair Vs Union Of India Notice To Be Served Through The Secretary, Govt. Of India, Ministry Of Finance, Department Of Income Tax, New Delhi 110001
.... thereupon proceed to hold the further inquiry according to the provisions of Rule, 14, as far as may be.” (2) The Disciplinary Authority shall forward or cause to be forwarded a copy of the report of the inquiry, if any, held by the Disciplinary Authority, or where the Disciplinary Authorit ...
Central Administrative Tribunal Ahmedabad Bench
A.S.Sandhu Vs Union Of India And Another
.... orced by issuance of a writ of mandamus, “Mandamus” means a command. It differs from the writs of prohibition or certiorari in its demand for some activity on the part of the body or person to whom it is addressed. Mandamus is a command issued to direct any person, corporation, inferior courts o ...
High Court Of Punjab And Haryana At Chandigarh
State Of Himachal Pradesh & Others Vs Hoshiar Singh
.... Officer found the respondent guilty of misconduct of molesting the girl, a student of 7th Class. No reasonable man would say that the act of molesting of a girl student by her teacher, is not a grave misconduct. 20) In Apparel Export Promotion Council v. A.K. Chopra (1999) 1 SCC 759 , the ...
High Court Of Himachal Pradesh
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