Manju Yadav Vs Kendriya Vidyalaya Sanathan

Central Administrative Tribunal Principal Bench, New Delhi 14 Aug 2019 Original Application No. 4107 Of 2017
Bench: Single Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Original Application No. 4107 Of 2017

Hon'ble Bench

Nita Chowdhury, Member (A)

Advocates

M.K. Bhardwaj, U.N. Singh

Final Decision

Dismissed

Acts Referred

Constitution Of India, 1950 — Article 226

Judgement Text

Translate:

Sl.No.,Relevant Details,Maximum Points,Applicant’s Points

1.,Family Pension,20,14

2.,Terminal benefits,10,4

3.,"Monthly income of earning

member",5,5

4.,"Movable/Immovable

Property",10,10

5.,Number of Dependants,15,15 (5 dependents)

6.,"Number of unmarried

daughters",15,10 (2 Daughters)

7.,Number of Minor Children,15,10

8.,Left Over service,10,10

9.,Additional Points for Wife,15,15

Total Points,,93,

Name of the post,"Total vacancies earmarked for

compassionate ground",,

LDC,08,,

Sub Staff,15,,