Central Administrative Tribunal Decisions – August 2026

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AUTOMATICALLY UPDATED

August 2026 Decisions

316 ARTICLES · NEWEST FIRST

Respondents must decide pending representations by a speaking order within three months; merits remain open.. ANKIT YADAV vs FINANCE. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·31 AUGUST 2026

Administrative and Public LawEmployment and Labour Law

Respondents must decide pending representations by a speaking order within three months; merits remain open.

The applicant, a direct-recruit Inspector of Central Excise who joined the Chennai Zone on 9 December 2013, was selected for a sanctioned two-year deputation as Air Customs Officer, New Delhi, and joined on 26 May 2020.

3 MIN READ

A third-party employee lacks locus standi to seek vigilance or disciplinary action against a colleague.. I GANAPATHY vs Ut Of Pondicherry. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·31 AUGUST 2026

Administrative and Public LawEmployment and Labour Law

A third-party employee lacks locus standi to seek vigilance or disciplinary action against a colleague.

The applicant, a Public Relations Assistant in the Directorate of Information and Publicity, Puducherry, challenged the alleged inaction of the Department on his complaints dated 13 February 2020 and 20 July 2020 agai...

3 MIN READ

A third-party employee lacks locus standi to seek disciplinary action against a co-employee.. KULASEKARAN vs Ut Of Pondicherry. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·31 AUGUST 2026

Administrative and Public LawEmployment and Labour Law

A third-party employee lacks locus standi to seek disciplinary action against a co-employee.

The applicant, a Public Relations Assistant in the Directorate of Information and Publicity, Puducherry, challenged the continued service and likely promotion of Respondent No. 3, a Sub-Editor, alleging that he had se...

3 MIN READ

Challenge to a show-cause notice is premature absent jurisdictional infirmity or a final adverse order.. C KUMARAVEL vs D/o Post. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·31 AUGUST 2026

Administrative and Public LawEmployment and Labour Law

Challenge to a show-cause notice is premature absent jurisdictional infirmity or a final adverse order.

The applicant had served the Postal Department in various capacities, including as a part-time casual labourer and GDS Stamp Vendor, and was appointed as GDS Stamp Vendor, Ranipet Head Office, on a provisional basis i...

3 MIN READ

Pay protection is unavailable upon voluntary reversion to a lower post absent statutory entitlement.. M SAMPATH vs M/o Railways. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·31 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Pay protection is unavailable upon voluntary reversion to a lower post absent statutory entitlement.

The applicant, a retired Mail Guard, had initially served as a Signaller and was granted the grade of Head Signaller (HS/I) in the scale of Rs.425–640 with effect from 1 January 1984 against a restructuring post.

3 MIN READ

Temporary-status casual labour service paid from contingencies counts as only 50% qualifying service for pension.. J HENRY JEYRET vs M/o Railways. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·31 AUGUST 2026

Social Security and PensionsEmployment and Labour Law

Temporary-status casual labour service paid from contingencies counts as only 50% qualifying service for pension.

The applicant was initially engaged as a casual labourer/substitute in the Southern Railway and was granted temporary status with effect from 21 September 1975.

3 MIN READ

Courts cannot reappreciate disciplinary evidence where findings are supported by some evidence.. R SIVAKUMAR vs D/o Post. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·31 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Courts cannot reappreciate disciplinary evidence where findings are supported by some evidence.

The applicant, a Postal Assistant appointed in 1999, officiated as Inspector of Posts, Gudalur Sub-Division, during the relevant period.

3 MIN READ

A transfer challenge becomes infructuous when the impugned order is cancelled and superseded by fresh posting.. A SARASWATHI vs DEFENCE. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·31 AUGUST 2026

Administrative and Public LawEmployment and Labour Law

A transfer challenge becomes infructuous when the impugned order is cancelled and superseded by fresh posting.

The Applicant was appointed as an LDC on 22.09.2011 and was serving in 756 (I) Transportation Platoon, ASC, Chennai. She had earlier been transferred to Siliguri but sought cancellation on medical and compassionate gr...

3 MIN READ

Common disciplinary proceedings are valid where employees face common allegations or evidence under Rule 18.. K AYYANAR vs M/o Defence. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·31 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Common disciplinary proceedings are valid where employees face common allegations or evidence under Rule 18.

The applicants, working as Chargemen Grade-I (Technical) at Heavy Vehicles Factory, Avadi, were proceeded against under a charge memorandum dated 21 November 2009 for allegedly tampering with and interchanging the ide...

3 MIN READ

Merged or revised pay scales cannot be treated as regular promotions for MACP financial upgradation.. J CHELLAN vs All India Radio. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·31 AUGUST 2026

Employment and Labour LawSocial Security and Pensions

Merged or revised pay scales cannot be treated as regular promotions for MACP financial upgradation.

J. Chellan joined All India Radio as an Engineering Assistant in December 1975 and was placed as a Senior Engineering Assistant in July 1984 in the same pay scale. The two posts were subsequently merged. He was promot...

3 MIN READ

Regular service before inter-region transfer counts toward promotional eligibility, though not seniority in the transferee region.. KALI CHARAN SAHU vs REVENUE. CAT - ['Cuttack']. LawLens

CAT - ['Cuttack']·31 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Regular service before inter-region transfer counts toward promotional eligibility, though not seniority in the transferee region.

The applicant was appointed as a Tax Assistant under the Principal Chief Commissioner of Income Tax, Karnataka and Goa Region, and served there from 27.09.2012 to 03.08.2014.

3 MIN READ

Inordinate unexplained delay coupled with demonstrable prejudice vitiates disciplinary proceedings.. SURESH S VALVI vs Central Board Of Direct Taxes. CAT - ['Ahmedabad']. LawLens

CAT - ['Ahmedabad']·31 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Inordinate unexplained delay coupled with demonstrable prejudice vitiates disciplinary proceedings.

The applicant, initially appointed as a Peon in the Income Tax Department in 1990, was promoted as a Lower Division Clerk in 2001.

5 MIN READ

Duly selected ad hoc doctors are entitled to regularization from their initial appointment dates.. Dr Adwait Kumar Mohanty vs LABOUR AND EMPLOYMENT (MS). CAT - ['Cuttack']. LawLens

CAT - ['Cuttack']·31 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Duly selected ad hoc doctors are entitled to regularization from their initial appointment dates.

The applicants, Medical Officers in the General Duty Medical Officers Sub-Cadre of the Central Health Service, were initially appointed on an ad hoc basis under the Labour Welfare Organisation.

3 MIN READ

A charge memorandum is invalid unless independently approved by the competent Disciplinary Authority under Rule 14.. SHRI ABHIJIT DATTA vs CENTRAL BOARD OF DIRECT TAXES. CAT - ['Cuttack']. LawLens

CAT - ['Cuttack']·31 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

A charge memorandum is invalid unless independently approved by the competent Disciplinary Authority under Rule 14.

The applicant, a retired Additional Commissioner of Income Tax, was due to retire on 30.06.2023 after approximately 36 years of service.

4 MIN READ

Under Railway Rules, disciplinary proceedings may be initiated by one authority and penalties imposed by another competent authority.. Hansraj Somaji Sindal vs M/o Railways. CAT - ['Ahmedabad']. LawLens

CAT - ['Ahmedabad']·31 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Under Railway Rules, disciplinary proceedings may be initiated by one authority and penalties imposed by another competent authority.

The applicant, a retired Railway employee, joined service in 1976 and was promoted to the post of Divisional Commercial Inspector (DCMI) in 1999.

5 MIN READ

Erroneous pay fixation may be corrected, but pension reduction requires prior opportunity of hearing.. DINESHCHANDRA THAKORLAL MODI vs INDIAN COUNCIL OF MEDICAL RESEARCH. CAT - ['Ahmedabad']. LawLens

CAT - ['Ahmedabad']·31 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Erroneous pay fixation may be corrected, but pension reduction requires prior opportunity of hearing.

The applicants, retired employees of the National Institute of Occupational Health, ICMR, challenged the fixation of their last basic pay and consequential pension.

4 MIN READ

Authorities must consider promotion claims in accordance with applicable precedents, subject to legal entitlement.. ABDUL GANI LONE vs UTS JAMMU AND KASHMIR. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·31 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Authorities must consider promotion claims in accordance with applicable precedents, subject to legal entitlement.

The twelve applicants, serving or having served as Masters/I/c Headmasters or in equivalent capacities, challenged their exclusion from the benefit of regularisation/confirmation as Headmasters under Government Order...

2 MIN READ

Authorities must periodically review prolonged suspension and release unpaid subsistence allowance in accordance with law.. TAVSEEF AHMAD KAR vs HEALTH AND MEDICAL EDUCATION DEPARTMENT. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·31 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Authorities must periodically review prolonged suspension and release unpaid subsistence allowance in accordance with law.

The applicant, a Junior Laboratory Technician in the Department of Health Services, Jammu & Kashmir, was placed under suspension by order dated 27 September 2021; the pleadings also referred to order/letter No. 2449-5...

3 MIN READ

Authorities cannot selectively operate reserve panels; available vacancies require fair, merit-based consideration of candidates.. Nakul vs M/o Human Resource Development. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·31 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Authorities cannot selectively operate reserve panels; available vacancies require fair, merit-based consideration of candidates.

Kendriya Vidyalaya Sangathan (KVS) issued an advertisement dated 29.07.2013 for 1,979 Primary Teacher posts, including 535 OBC vacancies. The applicant, an OBC candidate, appeared in the examination and, although excl...

4 MIN READ

Selection Scale cannot be claimed by parity without proving identical eligibility and material circumstances.. BHOJ PRAKASH vs Govt. Of Nctd. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·31 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Selection Scale cannot be claimed by parity without proving identical eligibility and material circumstances.

The five applicants, retired Principals/Vice-Principals of schools under the Government of NCT of Delhi, sought higher pay scales, selection scale, and consequential pensionary benefits by claiming parity with benefit...

3 MIN READ

Reserved-category candidates selected after relaxed standards must be counted against reserved vacancies.. SHIVLAL CHOUDHARY vs Kendriya Vidyalaya Sanghthan. CAT - ['Jodhpur']. LawLens

CAT - ['Jodhpur']·31 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Reserved-category candidates selected after relaxed standards must be counted against reserved vacancies.

Kendriya Vidyalaya Sangathan issued an advertisement for appointment to the post of Principal for the years 2012–13 and 2013–14. Following the written examination and interview, the cut-off marks were 74.50% for the U...

3 MIN READ

Disciplinary inquiry directed to conclude within four months, subject to employees’ cooperation and applicable rules.. SUDHIR vs ENVIRONMENT , FOREST AND CLIMATE CHANGE DEPARTMENT. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·31 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Disciplinary inquiry directed to conclude within four months, subject to employees’ cooperation and applicable rules.

The four applicants, employees of the Indian Council of Forestry Research and Education/Institute of Wood Science and Technology, challenged charge memoranda issued against them under Rule 14 of the CCS (CCA) Rules, 1...

2 MIN READ

Judicial review cannot reappreciate disciplinary evidence absent procedural illegality or findings based on no evidence.. AWADHESH KUMAR vs D/o Post. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·31 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Judicial review cannot reappreciate disciplinary evidence absent procedural illegality or findings based on no evidence.

The applicant was appointed as a Postal Assistant on 30 May 2006 and was posted at the savings counter of Aligarh Head Post Office from July 2007.

4 MIN READ

Subsequent ratification by the competent authority validates disciplinary action initially taken by an allegedly incompetent authority.. N K CHAURASIA vs Union Of India. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·31 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Subsequent ratification by the competent authority validates disciplinary action initially taken by an allegedly incompetent authority.

The applicant joined the National Horticulture Board (“NHB”) as a Programme Executive on 22 March 1990 and was subsequently granted the first financial upgradation under the ACP Scheme in the pay scale of Rs. 8,000–13...

5 MIN READ

Respondents directed to consider SRO-149 pay-scale claims and extend parity benefits upon establishing eligibility.. avinash bhalla and another vs HIGHER EDUCATION DEPARTMENT. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·31 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Respondents directed to consider SRO-149 pay-scale claims and extend parity benefits upon establishing eligibility.

The applicants, employed as an Electrician and a Plumber respectively in institutions/offices under the Higher Education Department, Jammu & Kashmir, were appointed pursuant to Government Order No. 330-HE of 2015 date...

4 MIN READ

Competent authority must decide the pending representation by a reasoned order within four weeks.. Rajnikant Kukreti vs CLIMATE CHANGE. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·31 AUGUST 2026

Administrative and Public LawEmployment and Labour Law

Competent authority must decide the pending representation by a reasoned order within four weeks.

The applicants, serving or retired Store Keepers, Senior Store Keepers, Head Store Keepers and Store Officers associated with the Forest Research Institute, Dehradun, and the Indian Council of Forestry Research and Ed...

3 MIN READ

A disciplinary authority must consider a delayed reply submitted before imposing punishment.. Sanjeev Kumar Iv vs Comm. Of Police. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·31 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

A disciplinary authority must consider a delayed reply submitted before imposing punishment.

The applicant, an Inspector (Executive) in the Delhi Police and formerly posted as an SHO, was proceeded against for allegedly failing to properly brief and supervise the investigation of a complaint made by Ms. Neha,...

3 MIN READ

Competent authority must decide pay-fixation representations through a reasoned order after verifying individual entitlement.. Partha Sarathi Sarkar vs INCOME TAX DEPARTMENT. CAT - ['Kolkata']. LawLens

CAT - ['Kolkata']·31 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Competent authority must decide pay-fixation representations through a reasoned order after verifying individual entitlement.

The applicants, serving or retired Group-B employees of the Income Tax Department, approached the Central Administrative Tribunal under Section 19 of the Administrative Tribunals Act, 1985, seeking refixation of pay i...

3 MIN READ

Competent authority directed to decide compassionate appointment representation by a reasoned order.. KM POOJA SINGH vs FOREIGN TRADE. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·31 AUGUST 2026

Administrative and Public LawEmployment and Labour Law

Competent authority directed to decide compassionate appointment representation by a reasoned order.

The applicant’s mother, Smt. Maya Devi, was employed as an Upper Division Clerk in the office of the Joint Director General of Foreign Trade, Kanpur, and died in harness on 1 April 2002.

2 MIN READ

An employee transferred on promotion may be retained at the existing station upon undertaking to forgo promotion.. SUDIPTA GANGULY MALLICK vs CONTROLLER GENERAL PARENTS, DESIGN AND TRADE MARKS. CAT - ['Kolkata']. LawLens

CAT - ['Kolkata']·31 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

An employee transferred on promotion may be retained at the existing station upon undertaking to forgo promotion.

The applicant, an Upper Division Clerk in the Patent Office, Kolkata, challenged the speaking order dated 20.08.2026 by which her representation seeking reconsideration of her transfer was rejected.

2 MIN READ

Disciplinary proceedings must be stayed and a bias objection against the Inquiry Officer decided first.. Mahesh Kumar vs Delhi Jal Board, Govt. Of Nctd. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·31 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Disciplinary proceedings must be stayed and a bias objection against the Inquiry Officer decided first.

The applicant, a Junior Engineer (E&M) with the Delhi Jal Board, had initially joined the Delhi Development Authority as a Work Assistant in 1982 and was transferred to the Delhi Jal Board in 1988, where he was promot...

4 MIN READ

Authorities must treat the service claim as a representation and decide it by a reasoned order after hearing.. muzamil rashid hajam vs PUBLIC WORK DEPARTMENT R AND B. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·31 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Authorities must treat the service claim as a representation and decide it by a reasoned order after hearing.

The applicant, a Chowkidar (Class IV) in the Public Works (R&B) Department, was accused of being associated with Pramerica Life Insurance Company while in Government service. A show-cause notice dated 20 February 2025...

4 MIN READ

A clerical error in the PPO cannot confer PRC entitlement absent 20 years’ qualifying service.. M JAMES vs SOUTH CENTRAL RAILWAY. CAT - ['Hyderabad']. LawLens

CAT - ['Hyderabad']·31 AUGUST 2026

Social Security and PensionsEmployment and Labour Law

A clerical error in the PPO cannot confer PRC entitlement absent 20 years’ qualifying service.

The applicant, M. James, was initially engaged as casual labour in the Engineering Department of South Central Railway and was granted Temporary Status with effect from 1 January 1986.

3 MIN READ

Government must refund unauthorized pension recoveries with applicable GPF interest despite inter-departmental responsibility disputes.. GYAN PRAKASH GARG vs CIVIL AVIATION. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·31 AUGUST 2026

Administrative and Public LawSocial Security and Pensions

Government must refund unauthorized pension recoveries with applicable GPF interest despite inter-departmental responsibility disputes.

The applicant, a retired Chief Commissioner of Railway Safety, retired on 1 March 2007. An amount of ₹1,80,400 was deducted from his pension account on 6 October 2009 without prior intimation. He subsequently addresse...

2 MIN READ

Authorities must consider promotion claims based on seniority and eligibility and issue a reasoned order.. Mohd Yaseen Khan vs Forest Department. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·31 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Authorities must consider promotion claims based on seniority and eligibility and issue a reasoned order.

The applicants, appointed as Junior Malis in the Social Forestry Project, J&K during 1999–2000, claimed that they had continuously served satisfactorily and were senior-most in the feeder cadre for promotion.

3 MIN READ

Authorities directed to consider notional seniority claims and pass reasoned orders within eight weeks.. Ab Aziz Mir vs Union Territory of Jammu and Kashmir through Commissioner Secretary to Government Health and Medical Education Department. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·31 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Authorities directed to consider notional seniority claims and pass reasoned orders within eight weeks.

The applicants were selected pursuant to J&K Services Selection Board Advertisement Notification No. 05 of 1991 dated 8 July 1991 for the post of Medical Assistant, subsequently redesignated as Junior Pharmacist.

3 MIN READ

Respondents must pass a reasoned and speaking order on the applicant’s representation within six weeks.. Amtul Mubeen Ansari vs LABOUR AND EMPLOYMENT (MS). CAT - ['Delhi']. LawLens

CAT - ['Delhi']·31 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Respondents must pass a reasoned and speaking order on the applicant’s representation within six weeks.

The applicant, a retired employee aged about 64 years, filed the Original Application under Section 19 of the Administrative Tribunals Act, 1985, seeking consequential service and retiral benefits allegedly arising fr...

2 MIN READ

Pensionary-benefit claims must be decided by a reasoned speaking order within six weeks.. Arshad majid dar vs PUBLIC WORK DEPARTMENT R AND B. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·31 AUGUST 2026

Social Security and PensionsAdministrative and Public Law

Pensionary-benefit claims must be decided by a reasoned speaking order within six weeks.

The applicants, aged approximately 61–62 years, had served in the respondent Public Works Department in posts including Electrician, Pump Driver and Assistant Motorman from around 1994.

3 MIN READ

Recovery of alleged excess payments may not be made from a superannuated employee.. Syed Aijaz Ahmad Andrabi vs COOPERATIVE DEPARTMENT. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·31 AUGUST 2026

Social Security and PensionsAdministrative and Public Law

Recovery of alleged excess payments may not be made from a superannuated employee.

The applicant was appointed as an Assistant Registrar in the Cooperative Department on 15 January 1990, promoted as In-Charge Deputy Registrar on 27 April 2007, and retired from service on 31 May 2021.

3 MIN READ

Authorities must decide the applicants’ Old Pension Scheme claim by a reasoned order within six weeks.. Mubasher hussain khan and ors vs GENERAL ADMINISTRATIVE DEPARTMENT. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·31 AUGUST 2026

Social Security and PensionsAdministrative and Public Law

Authorities must decide the applicants’ Old Pension Scheme claim by a reasoned order within six weeks.

The applicants are serving as Assistant Professors and Librarians in the Higher Education Department of the Union Territory of Jammu & Kashmir, having been selected and appointed through recruitment processes initiate...

3 MIN READ

Compassionate appointment cannot be claimed decades later; minority creates no indefinite right to appointment.. Mst Brijbala vs NORTHERN RAILWAY. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·31 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Compassionate appointment cannot be claimed decades later; minority creates no indefinite right to appointment.

The applicant’s father, Late Om Prakash, a Gangman with Northern Railway, died in harness on 22 December 1984, when the applicant was approximately one and a half years old.

3 MIN READ

Pensioners’ comprehensive representation on recovery and benefits must be decided by a reasoned order within six weeks.. Syed Nazir Ahmad vs PUBLIC WORK DEPARTMENT R AND B. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·31 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Pensioners’ comprehensive representation on recovery and benefits must be decided by a reasoned order within six weeks.

The applicants were initially engaged as daily-wage workers and were subsequently regularized after completing seven years of continuous service. They were designated as Road Workers/Road Supervisors, received technic...

3 MIN READ

Failure to upload Form-1 cannot defeat eligibility where the original is produced at verification.. E ILAYABHARATHI vs D/o Posts. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·31 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Failure to upload Form-1 cannot defeat eligibility where the original is produced at verification.

The applicants were sportspersons in powerlifting who had won gold medals in international competitions in 2016 and possessed Form-1 certificates issued by the Indian Powerlifting Federation on 12 June 2016 and 30 Dec...

3 MIN READ

Pre-regularisation RTP service cannot be counted for retrospective service benefits.. C Sudaravadivelu vs DEPARTMENT OF POSTS. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·31 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Pre-regularisation RTP service cannot be counted for retrospective service benefits.

The applicants claimed that they had initially joined the Postal Department as Reserved Trained Pool (“RTP”) Postal Assistants between 1981 and 1990. Although they performed duties of Postal Assistants, they were alle...

4 MIN READ

Temporary-status casual labourers completing qualifying service are entitled to family pension despite non-regularisation.. R MALA vs M/o Personnel, Public Grievances and Pensions. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·31 AUGUST 2026

Employment and Labour LawSocial Security and Pensions

Temporary-status casual labourers completing qualifying service are entitled to family pension despite non-regularisation.

The applicant, widow of late R. Ravi, sought family pension and other retiral benefits payable in respect of her deceased husband, who joined the Department of Posts as a Mazdoor on 14.09.1983 and was conferred Tempor...

4 MIN READ

Admitted GDS misconduct followed by due process warrants compulsory discharge without a de novo inquiry.. V APPUNU vs POSTS. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·31 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Admitted GDS misconduct followed by due process warrants compulsory discharge without a de novo inquiry.

The applicant, a Gramin Dak Sevak Branch Postmaster, was placed off duty in March/April 2019 following allegations concerning non-credit of RPLI premiums and delayed/non-accounting of savings-bank deposits.

3 MIN READ

MACP does not mandate ₹6,600 grade pay where ₹5,400 in PB-2 and PB-3 are distinct.. Arjun Singh Gehlot vs M/o Water Resources. CAT - ['Jodhpur']. LawLens

CAT - ['Jodhpur']·31 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

MACP does not mandate ₹6,600 grade pay where ₹5,400 in PB-2 and PB-3 are distinct.

The applicant, a retired Assistant Engineer of the Central Ground Water Board, challenged Office Order dated 25.11.2016 granting him third financial upgradation under the Modified Assured Career Progression (MACP) Sch...

3 MIN READ

CAT upholds Railway’s decision to reserve 200 Group-D vacancies for low-vision candidates, excluding 100% blind applicants based on job safety requirements. Dilip Kumar Singh vs RAILWAY BOARD. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·31 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

CAT upholds Railway’s decision to reserve 200 Group-D vacancies for low-vision candidates, excluding 100% blind applicants based on job safety requirements

The applicants, who claimed to be visually impaired persons, challenged Centralised Employment Notification (CEN) No. 09/2025 issued for recruitment to 21,997 Group-D Level-1 vacancies in the Railways.

4 MIN READ

Mere availability of promotional vacancies does not confer a right to retrospective promotion.. Praveen Kumar vs Comm. Of Police. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·31 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Mere availability of promotional vacancies does not confer a right to retrospective promotion.

The applicant was appointed as ASI (MT) Fitter Grade-I (Electrician) on 8 March 1990 and was placed at Serial No. 2 in the seniority list dated 29 March 1993. He was promoted as SI (MT/Tech.) with effect from 20 Octob...

4 MIN READ

Higher or different qualifications do not satisfy prescribed eligibility requirements absent recognised equivalence.. APARNA DWIVEDI vs KVS. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·31 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Higher or different qualifications do not satisfy prescribed eligibility requirements absent recognised equivalence.

The applicants in the connected Original Applications had applied pursuant to Kendriya Vidyalaya Sangathan’s Advertisement No. 15/2022 for appointment as Trained Graduate Teacher (TGT—Art Education).

4 MIN READ

Re-engagement requires prescribed qualifications on the relevant eligibility date, regardless of past service.. PRADEEP KUMAR GUPTA vs DIRECTORATE OF EDUCATION. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·31 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Re-engagement requires prescribed qualifications on the relevant eligibility date, regardless of past service.

The applicants were engaged by the Directorate of Education as Computer Teachers/Guest Teachers (PGT—Computer Science) in 2000–2002 and continued to work subject to alleged artificial breaks in service.

3 MIN READ

An application is premature where six months have not elapsed after filing the departmental representation.. Pradeep Kumar vs MUNICIPAL CORPORATION OF DELHI (GNCTD). CAT - ['Delhi']. LawLens

CAT - ['Delhi']·31 AUGUST 2026

Administrative and Public LawEmployment and Labour Law

An application is premature where six months have not elapsed after filing the departmental representation.

The applicant, Pradeep Kumar, a Primary Teacher with the Municipal Corporation of Delhi (MCD), sought grant of the first and second financial upgradations under the Modified Assured Career Progression (MACP) Scheme, a...

3 MIN READ

Competent authority must decide pending representations by a reasoned, speaking order within six weeks.. Veena Singh vs Lieutenant Governor (GNCTD). CAT - ['Delhi']. LawLens

CAT - ['Delhi']·31 AUGUST 2026

Administrative and Public LawCivil Procedure and Evidence

Competent authority must decide pending representations by a reasoned, speaking order within six weeks.

The applicant, Veena Singh, a retired Deputy Nursing Superintendent from Lok Nayak Hospital, challenged the non-disposal of her representations dated 20.05.2026 and 20.09.2019, along with reminders dated 21.10.2025 an...

2 MIN READ

Tribunal declined merits adjudication on cadre allocation issues pending before the High Court.. RAHUL V C vs M/o Environment And Forests. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·31 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Tribunal declined merits adjudication on cadre allocation issues pending before the High Court.

The applicant, Rahul V.C., an Indian Forest Service officer from Kerala, challenged Notification F. No. 22012/06/2012-IFS-II dated 03.04.2019, by which respondent No. 6, Shri Vinodkumar D.K., was re-allotted from the...

4 MIN READ

Selection grade after eight years entitles employees to second and third MACPs at 18 and 28 years.. RAJESH KUMAR KAPOOR vs DELHI DEVELOPMENT AUTHORITY. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·31 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Selection grade after eight years entitles employees to second and third MACPs at 18 and 28 years.

The applicant was initially engaged on muster-roll basis on 21 February 1983 and was appointed as a regular work-charged employee with the Delhi Development Authority (“DDA”) from 19 September 1989.

4 MIN READ

Respondents directed to decide pending representations by a reasoned, speaking order within six weeks.. Vikash Kumar vs DELHI DEVELOPMENT AUTHORITY. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·31 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Respondents directed to decide pending representations by a reasoned, speaking order within six weeks.

The 25 applicants, serving as Assistant Accounts Officers (AAOs) in the Delhi Development Authority (DDA), alleged discriminatory denial of Non-Functional Upgradation (NFU) to Grade Pay of ₹5,400/PB-2, corresponding t...

3 MIN READ

Employees drawing the pre-revised ₹5,000–8,000 or ₹5,500–9,000 scales are not entitled to Grade Pay ₹4,600.. A S R MURTHY vs SOUTH CENTRAL RAILWAY. CAT - ['Hyderabad']. LawLens

CAT - ['Hyderabad']·29 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Employees drawing the pre-revised ₹5,000–8,000 or ₹5,500–9,000 scales are not entitled to Grade Pay ₹4,600.

The applicants were retired Group ‘C’ Railway employees of South Central Railway who claimed revision of their 6th Central Pay Commission pay by substituting Grade Pay (GP) of ₹4,600 for GP of ₹4,200 with effect from...

4 MIN READ

Greaser service cannot qualify for Engine Driver promotion where statutory rules prescribe Fireman as the feeder cadre.. KASHINATH K ARGEKAR vs NAVAL BASE KARWAR. CAT - ['Bangalore']. LawLens

CAT - ['Bangalore']·28 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Greaser service cannot qualify for Engine Driver promotion where statutory rules prescribe Fireman as the feeder cadre.

The applicant was appointed as a Fireman on 06.02.2007 and promoted as Greaser with effect from 01.04.2014 under the then-applicable 1981 Recruitment Rules.

3 MIN READ

Upgraded pay scales apply notionally from 1 January 1996, with arrears payable from 21 April 2004.. Keerthi Suresh vs M/O FINANCE. CAT - ['Bangalore']. LawLens

CAT - ['Bangalore']·28 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Upgraded pay scales apply notionally from 1 January 1996, with arrears payable from 21 April 2004.

The 42 applicants, serving or retired officers of the Central Excise, Customs and Central Tax departments, challenged the communication dated 25 July 2023 issued by the Ministry of Finance and the consequential commun...

3 MIN READ

Upgraded pay scales apply notionally from 1 January 1996 and actually from 21 April 2004, with arrears.. Jyoti S Chitgupi vs REVENUE. CAT - ['Bangalore']. LawLens

CAT - ['Bangalore']·28 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Upgraded pay scales apply notionally from 1 January 1996 and actually from 21 April 2004, with arrears.

The 25 applicants, comprising retired and serving officers of the Central Tax and Customs Departments, challenged the communication dated 25 July 2023 issued by the Ministry of Finance and the consequential communicat...

3 MIN READ

Recovery of alleged excess pay is barred pending a reasoned decision on the employee’s representation.. Sumit Mitra vs EXPENDITURE. CAT - ['Hyderabad']. LawLens

CAT - ['Hyderabad']·28 AUGUST 2026

Administrative and Public LawEmployment and Labour Law

Recovery of alleged excess pay is barred pending a reasoned decision on the employee’s representation.

The applicant, a Senior Accountant in the Geological Survey of India, challenged Office Order No. PAO/GSI/Hyd/Revised.PF/2026-27/290 dated 13.08.2026, by which the respondents allegedly revised and refixed his pay wit...

3 MIN READ

Caregivers of children with benchmark disabilities are exempt from routine rotational transfers, subject to administrative constraints.. T Vidjeacoumar vs UT OF PUDUCHERRY. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·28 AUGUST 2026

Administrative and Public LawEmployment and Labour Law

Caregivers of children with benchmark disabilities are exempt from routine rotational transfers, subject to administrative constraints.

The applicant, a Leading Fireman in the Puducherry Fire Service Department, was transferred by order dated 03.07.2026 from Puducherry Fire Station to Mahe Fire Station, with immediate effect and without waiting for a...

4 MIN READ

Fraudulent date-of-birth certificate securing public employment renders appointment void ab initio and warrants dismissal.. K SIVAKUMAR vs ICF. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·28 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Fraudulent date-of-birth certificate securing public employment renders appointment void ab initio and warrants dismissal.

The applicant was appointed as Helper Grade II in the Integral Coach Factory under the Meritorious Sports Persons quota on 4 September 2004. At appointment, he produced a Transfer Certificate showing his date of birth...

4 MIN READ

Tribunals cannot reappreciate disciplinary evidence where proceedings are fair and findings are supported by evidence.. R LUKE vs BSNL. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·28 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Tribunals cannot reappreciate disciplinary evidence where proceedings are fair and findings are supported by evidence.

The applicant, a former Accounts Officer of BSNL, had earlier served the Department of Telecommunications for over 18 years. While posted in the BSNL Electrical Division, Salem, from 5 October 2010 to 31 August 2012,...

4 MIN READ

Pension cannot be wholly withheld upon conviction; Rule 2.2(a) limits withholding to one-third.. V P GOEL vs CHANDIGARH ADMINISTRATION. CAT - ['Chandigarh']. LawLens

CAT - ['Chandigarh']·28 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Pension cannot be wholly withheld upon conviction; Rule 2.2(a) limits withholding to one-third.

The applicant, a Senior Assistant in the Estate Office, Chandigarh Administration, was suspended in March 1999 while working in the Land Acquisition Branch.

4 MIN READ

Fresh KVS appointees after 1 January 1986 are mandatorily governed by the GPF-cum-Pension Scheme.. SUNIL KUMAR NARULA vs KENDRIYA VIDYALAYA SANGHTHAN. CAT - ['Chandigarh']. LawLens

CAT - ['Chandigarh']·28 AUGUST 2026

Employment and Labour LawSocial Security and Pensions

Fresh KVS appointees after 1 January 1986 are mandatorily governed by the GPF-cum-Pension Scheme.

The applicant initially joined the Kendriya Vidyalaya Sangathan (KVS) as an Upper Division Clerk on 04.11.1980. He was thereafter issued a fresh appointment order for the post of Audit Assistant on 16.10.1987 and join...

4 MIN READ

Administrative transfers warrant no judicial interference absent substantiated mala fides or statutory violation.. Pradeep Kumar Sharma vs NORTH CENTRAL RAILWAY. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·27 AUGUST 2026

Administrative and Public LawEmployment and Labour Law

Administrative transfers warrant no judicial interference absent substantiated mala fides or statutory violation.

The applicant, a Chief Loco Inspector under North Central Railway, was transferred from Jhansi to Juhi by order dated 13 February 2026 on the stated ground of administrative necessity.

4 MIN READ

Recovery for disputed stock shortages requires prior determination of employee responsibility through prescribed disciplinary proceedings.. SURESH CHANDRA PANDEY vs General Manager, N E Rly. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·27 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Recovery for disputed stock shortages requires prior determination of employee responsibility through prescribed disciplinary proceedings.

The applicant, a Senior Section Engineer (Works) in the North Eastern Railway, was transferred from Bareilly City to Izzatnagar by order dated 23 August 2012. He claimed that he handed over charge of the stores and ma...

4 MIN READ

Competent authority must decide pending representation through a reasoned, speaking order without adjudicating its merits.. Ramu Tiwari and other vs RAILWAY BOARD. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·27 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Competent authority must decide pending representation through a reasoned, speaking order without adjudicating its merits.

The 57 applicants approached the Central Administrative Tribunal under Section 19 of the Administrative Tribunals Act, 1985, seeking absorption as Parcel Porters on the basis of a verification report submitted by the...

2 MIN READ

Absent fraud or misrepresentation, excess-pay recovery from a deceased Group-C employee’s DCRG is impermissible.. MANJU DEVI vs NORTH CENTRAL RAILWAY. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·27 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Absent fraud or misrepresentation, excess-pay recovery from a deceased Group-C employee’s DCRG is impermissible.

The applicant, Manju Devi, was the widow of Late Nand Kishore, a Technician Grade-I employed with the North Central Railway.

3 MIN READ

No interest accrues on delayed retiral benefits where payment delay stems from employee misconduct.. HERAMB NATH DEVA vs Home Affairs. CAT - ['Patna']. LawLens

CAT - ['Patna']·27 AUGUST 2026

Social Security and PensionsEmployment and Labour Law

No interest accrues on delayed retiral benefits where payment delay stems from employee misconduct.

The applicant, an IPS officer of the 1993 Bihar Cadre, was apprehended while travelling with his wife on a complementary railway pass issued in another person’s name. He was penalised by the Railway authorities and pr...

3 MIN READ

Belated objections to disciplinary authority’s competence cannot invalidate ongoing departmental proceedings.. DR J MURALIDHARA GOUD vs M/o Railways. CAT - ['Hyderabad']. LawLens

CAT - ['Hyderabad']·27 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Belated objections to disciplinary authority’s competence cannot invalidate ongoing departmental proceedings.

The applicant, an Indian Railway Medical Service officer serving as Medical Superintendent in the South Central Railway, was allegedly trapped by the CBI on 12 November 2009 while demanding and accepting illegal grati...

4 MIN READ

Premature-retirement challenge disposed of with liberty to raise all issues before the competent authority.. J MURALIDHARA GOUD vs M/o Railways. CAT - ['Hyderabad']. LawLens

CAT - ['Hyderabad']·27 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Premature-retirement challenge disposed of with liberty to raise all issues before the competent authority.

The applicant, an Indian Railway Medical Service officer appointed in 1997, was serving as Senior Divisional Medical Officer (Selection Grade) in the South Central Railway.

4 MIN READ

Candidates who participate without protest cannot challenge selection criteria after becoming unsuccessful.. MOHD RIZWAN vs Kendriya Vidyalaya Sanghthan. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·27 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Candidates who participate without protest cannot challenge selection criteria after becoming unsuccessful.

The applicants, employees of the Kendriya Vidyalaya Sangathan, applied under Advertisement No. 07 dated 29 July 2013 for PGT posts in English and Economics under the OBC category.

3 MIN READ

Eligibility of long-serving casual labourers for temporary status and regularization requires departmental factual verification.. ISAM PAL vs M/o Defence. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·27 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Eligibility of long-serving casual labourers for temporary status and regularization requires departmental factual verification.

The ten applicants claimed that they had been engaged by the respondents as casual labourers between 1982 and 1992 and had continued working thereafter, including up to the filing of the Original Application.

4 MIN READ

Recovery of excess pay from retired employees is impermissible absent fraud or misrepresentation.. SARVJEET DECEASED REPRESENTED THROUGH L R SMT PRABHAWATI vs M/o Defence. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·27 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Recovery of excess pay from retired employees is impermissible absent fraud or misrepresentation.

Applicant No. 1 was appointed as an Electrician on 2 December 1988, while Applicant No. 2 was appointed as a Labourer on 12 May 1975.

3 MIN READ

Respondents must implement pension-refixation directions in their true letter and spirit, without modifying the granted relief.. Braj Mohan vs M/o Defence. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·27 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Respondents must implement pension-refixation directions in their true letter and spirit, without modifying the granted relief.

The applicants, pre-2006 retirees who had retired between 2001 and 2003 in the pre-revised pay scale of Rs. 5,000–8,000, challenged the manner in which their pensions were revised with effect from 1 January 2006.

3 MIN READ

LDCE promotion is governed by competitive merit and cut-off marks, not minimum qualifying marks.. MARKANDEYULU SURI vs KENDRIYA VIDYALAYA SANGATHAN. CAT - ['Hyderabad']. LawLens

CAT - ['Hyderabad']·26 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

LDCE promotion is governed by competitive merit and cut-off marks, not minimum qualifying marks.

The applicant joined the Kendriya Vidyalaya Sangathan (KVS) as a Trained Graduate Teacher in 1993, was promoted as a Post Graduate Teacher in 2000, and was selected as Vice Principal through direct recruitment in 2019...

4 MIN READ

Respondents directed to treat the prolonged suspension challenge as a representation and pass a reasoned order after hearing.. Sheeraz Ahmad Dar vs SCHOOL EDUCATION DEPARTMENT. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·26 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Respondents directed to treat the prolonged suspension challenge as a representation and pass a reasoned order after hearing.

The Applicant, a Teacher at Government Middle School, Matibugh, Zone Yaripora, was placed under suspension on 17 November 2020 following his arrest in connection with FIR No. 96/2016 registered at Police Station Yarip...

3 MIN READ

Respondents directed to decide the deceased employee’s leave-encashment claim by a reasoned order within six weeks.. Tasbbasum naseem vs HEALTH SERVICES. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·26 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Respondents directed to decide the deceased employee’s leave-encashment claim by a reasoned order within six weeks.

The applicant, Tasbbasum Naseem, was the widow of Dr. Mohammad Asif Iqbal Fazli, a doctor employed in the respondents’ Health Department and posted at Gousia Hospital, Khanyar, Srinagar. He died in harness on 20 June...

2 MIN READ

Respondents must treat the Original Application as a representation and issue a reasoned order within six weeks.. Varun Sadhotra vs FINANCE DEPARTMENT. CAT - ['Jammu']. LawLens

CAT - ['Jammu']·25 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Respondents must treat the Original Application as a representation and issue a reasoned order within six weeks.

The applicants, employees posted in the Transmission Line Maintenance Division-IV, Jammu, challenged the respondents’ decision to recover alleged excess House Rent Allowance/City Compensatory Allowance (HRA/CCA) from...

3 MIN READ

Respondents must treat the application as a representation and issue a reasoned order within four weeks.. RIAZ AHMED AATOO vs SCHOOL EDUCATION DEPARTMENT. CAT - ['Jammu']. LawLens

CAT - ['Jammu']·25 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Respondents must treat the application as a representation and issue a reasoned order within four weeks.

The applicant, Raiz Ahmed Aatoo, challenged Order No. ZEO/B/900–902 dated 4 August 2026 issued by the Zonal Education Officer, Bhagwah, insofar as it deployed him to Primary School Motla.

2 MIN READ

Gratuity must be withheld when judicial proceedings are pending against a railway servant at retirement.. SUNIL KUMAR vs NORTH CENTRAL RAILWAY. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·25 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Gratuity must be withheld when judicial proceedings are pending against a railway servant at retirement.

The applicants, railway employees who superannuated in 2024 and 2025, were prosecution witnesses in a departmental proceeding initiated against Smt. Seema Babele.

3 MIN READ

Adverse pension action must follow consideration of the retiree’s reply through a reasoned, speaking order.. U K Jha vs REVENUE. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·25 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Adverse pension action must follow consideration of the retiree’s reply through a reasoned, speaking order.

The applicant, a retired Section Officer, had joined the Municipal Corporation of Delhi on deputation in 2002 and was repatriated in 2004. An FIR was registered against him under Sections 7 and 13(2) of the Prevention...

3 MIN READ

Applicants may withdraw proceedings and pursue individual representations for third MACP, followed by appropriate legal remedies.. Solly Varghese vs AIIMS. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·25 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Applicants may withdraw proceedings and pursue individual representations for third MACP, followed by appropriate legal remedies.

The thirteen applicants, all stated to be retired ANS personnel, instituted an Original Application before the Central Administrative Tribunal against AIIMS and related authorities, along with M.A. No. 2474/2026.

2 MIN READ

Contempt proceedings cannot continue where respondents comply by passing the directed reasoned orders.. SANTOSH SHARMA vs SH. SANJEEV KHIRWAR, COMMISSIONER, MUNICIPAL CORPORATION OF DELHI. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·25 AUGUST 2026

Administrative and Public LawEmployment and Labour Law

Contempt proceedings cannot continue where respondents comply by passing the directed reasoned orders.

The petitioner filed a contempt petition alleging wilful non-compliance with the Tribunal’s order dated 11 December 2025 in O.A. No. 4726/2025.

2 MIN READ

Near-retirement employees require meaningful exemption consideration; retention may be ordered absent specific administrative impediment.. Ajay Kumar Srivastava vs REVENUE. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·25 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Near-retirement employees require meaningful exemption consideration; retention may be ordered absent specific administrative impediment.

The applicant, a Superintendent in the CGST and Central Excise Department posted at Allahabad, was transferred to the CGST and Central Excise Commissionerate, Kanpur/Farrukhabad Division pursuant to transfer/posting o...

4 MIN READ

Railway authority must decide the representation concerning discontinued family pension through a reasoned, speaking order.. Rina Chaterjee vs NORTH EASTERN RAILWAY. CAT - ['Kolkata']. LawLens

CAT - ['Kolkata']·25 AUGUST 2026

Administrative and Public LawSocial Security and Pensions

Railway authority must decide the representation concerning discontinued family pension through a reasoned, speaking order.

Rina Chatterjee, widow of late Biswanath Chatterjee, approached the Central Administrative Tribunal under Section 19 of the Administrative Tribunals Act, 1985, seeking restoration and disbursement of her family pensio...

2 MIN READ

A parent’s pension alone cannot defeat compassionate appointment without holistic assessment of financial hardship.. Abhishek Pal vs NAVODAYA VIDYALAYA SAMITI. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·25 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

A parent’s pension alone cannot defeat compassionate appointment without holistic assessment of financial hardship.

The applicant’s unmarried brother, Late Divyanshu Pal, an Assistant Section Officer in the Navodaya Vidyalaya Samiti, died in harness on 29 April 2023.

5 MIN READ

Termination for failing to obtain a qualification by an impossible deadline is arbitrary and unsustainable.. RAMANAND vs General Managar, N Rly. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·25 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Termination for failing to obtain a qualification by an impossible deadline is arbitrary and unsustainable.

The applicant, who had worked as a casual labourer in the respondents’ department, applied pursuant to a 2012 recruitment notification for appointment as Multi-Tasking Staff (MTS).

4 MIN READ

Dismissal for an alleged false caste claim requires prior competent scrutiny and cancellation of the caste certificate.. Jamuna vs General Manager N C Rly. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·25 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Dismissal for an alleged false caste claim requires prior competent scrutiny and cancellation of the caste certificate.

The applicant, a railway employee appointed on 2 December 1982 and subsequently promoted from Group-D to Group-C under the Scheduled Tribe quota, was due to retire on 31 August 2016.

4 MIN READ

Past regular service counts toward promotion eligibility despite bottom seniority after inter-charge transfer.. Rama Chandra Mahakhuda vs REVENUE. CAT - ['Cuttack']. LawLens

CAT - ['Cuttack']·25 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Past regular service counts toward promotion eligibility despite bottom seniority after inter-charge transfer.

The applicant was appointed as Stenographer Grade-II in the Karnataka and Goa Region on 23 July 2012 and was subsequently promoted as Stenographer Grade-I on 31 March 2017.

4 MIN READ

Electronics diploma holders are eligible for Electrical Chargeman LDCE when the advertisement expressly includes Electronics.. Kamleshwar Tiwari vs M/o Defence. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·25 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Electronics diploma holders are eligible for Electrical Chargeman LDCE when the advertisement expressly includes Electronics.

The applicant, a Tailor and Skilled Worker in Ordnance Equipment Factory, Kanpur, possessed a three-year Diploma in Electrical Engineering.

3 MIN READ

Inordinate unexplained delay and demonstrable prejudice justify quashing disciplinary proceedings at the charge-sheet stage.. YOGENDRA PRASAD OJHA vs DEPARTMENT OF PERSONNEL AND TRAINING. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·25 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Inordinate unexplained delay and demonstrable prejudice justify quashing disciplinary proceedings at the charge-sheet stage.

The applicant, a Central Secretariat Service officer, served as Protector of Emigrants-II, Delhi, from October 2008 to May 2010.

4 MIN READ

Employees have no enforceable right to enhanced superannuation absent amendment of governing service rules.. P SUREKHA RAO vs DEFENCE. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·25 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Employees have no enforceable right to enhanced superannuation absent amendment of governing service rules.

The applicant, a Whole Time Lady Officer (WTLO) under the Directorate General, National Cadet Corps (DG NCC), Ministry of Defence, was appointed on 21 June 2002 under SRO 171 dated 12 July 1995 and was serving as an A...

4 MIN READ

Past service before inter-charge transfer counts toward promotional eligibility despite bottom-seniority placement.. SWOPNA DAS vs REVENUE. CAT - ['Cuttack']. LawLens

CAT - ['Cuttack']·25 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Past service before inter-charge transfer counts toward promotional eligibility despite bottom-seniority placement.

The applicant was appointed as Stenographer Grade-II in the Mumbai Region on 28 December 2012.

3 MIN READ

Inspectors and Superintendents are entitled to revised pay notionally from 1 January 1996, with monetary benefits from 21 April 2004.. V K Sethulal vs FINANCE. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·25 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Inspectors and Superintendents are entitled to revised pay notionally from 1 January 1996, with monetary benefits from 21 April 2004.

The applicant joined the department as a Preventive Officer and was subsequently promoted as Superintendent of Customs (Preventive).

3 MIN READ

Inspectors and Superintendents are entitled to revised pay scales notionally from 1 January 1996, with monetary benefits from 21 April 2004.. P Rajkumar vs FINANCE. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·25 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Inspectors and Superintendents are entitled to revised pay scales notionally from 1 January 1996, with monetary benefits from 21 April 2004.

The applicants, serving as Superintendents of Customs and having earlier served as Inspectors of Central Excise, sought revision of the pay scales applicable to the posts of Inspector and Superintendent with effect fr...

3 MIN READ

Respondents must decide the applicant’s representation through a reasoned, speaking order within eight weeks.. Satish Kumar Sharma vs NOTHERN RAILWAY. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·25 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Respondents must decide the applicant’s representation through a reasoned, speaking order within eight weeks.

The applicant, an SSE (Works) under Northern Railway, claimed entitlement to the third financial upgradation under the Modified Assured Career Progression (MACP) Scheme upon completion of 30 years of regular service.

3 MIN READ

Railway seniority must follow IREM training merit, placing first-batch successful candidates above those in subsequent batches.. RANJEET KUMAR MAHTA vs Union Of India. CAT - ['Lucknow']. LawLens

CAT - ['Lucknow']·25 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Railway seniority must follow IREM training merit, placing first-batch successful candidates above those in subsequent batches.

The 39 applicants were initially appointed as Assistant Loco Pilots in the North Eastern Railway and challenged the seniority list dated 29 December 2016 and promotion order dated 13 April 2017.

3 MIN READ

Respondents must decide the pending representation through a reasoned speaking order within eight weeks.. BIMAL KUMAR BISWAS vs RAIL BHAWAN. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·25 AUGUST 2026

Administrative and Public LawEmployment and Labour Law

Respondents must decide the pending representation through a reasoned speaking order within eight weeks.

The applicants, railway employees, claimed entitlement to ACP/MACP benefits in terms of the decision of the Tribunal in OA No. 3606/2013.

3 MIN READ

Departmental punishment is unsustainable where relied-upon witnesses are not examined for cross-examination.. RAKESH TYAGI vs Delhi Transport Corporation (DTC). CAT - ['Delhi']. LawLens

CAT - ['Delhi']·25 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Departmental punishment is unsustainable where relied-upon witnesses are not examined for cross-examination.

The applicant, a retired Assistant Traffic Inspector and former Conductor of the Delhi Transport Corporation, was appointed on 3 March 1983 and superannuated on 31 August 2018.

4 MIN READ

Age-relaxation claim dismissed, with liberty to separately challenge result-related grievances in accordance with law.. MOHD MANNAN vs DIRECTORATE OF EDUCATION. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·25 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Age-relaxation claim dismissed, with liberty to separately challenge result-related grievances in accordance with law.

The applicants, candidates for the post of TGT (Special Education Teacher), challenged the non-grant of a proposed ten-year upper-age-limit relaxation to male candidates under Post Code 33/23, advertised by the Direct...

2 MIN READ

Reserved-category candidates appointed using reservation concessions cannot be adjusted against unreserved vacancies.. SUDHIR KUMAR vs D/o Post. CAT - ['Chandigarh']. LawLens

CAT - ['Chandigarh']·25 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Reserved-category candidates appointed using reservation concessions cannot be adjusted against unreserved vacancies.

The applicant, a Postal Assistant, challenged the selection and promotion process for the post of Inspector of Posts pursuant to the Limited Departmental Competitive Examination for 2015–16.

4 MIN READ

Authority directed to decide pending representations by a reasoned, speaking order within 30 days.. Gupteshwar Rai vs DEPARTMENT OF DEFENCE PRODUCTION. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·25 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Authority directed to decide pending representations by a reasoned, speaking order within 30 days.

The applicants, three Deputy General Managers serving in establishments associated with the Ordnance Factory/India Optel system, alleged that administrative delay and the clubbing of vacancies covering more than three...

2 MIN READ

Retrospective clarification cannot deny senior scale for a prior promotion refusal absent prescribed consequences.. RAJ RANI vs NAVODYA VIDYALAYA SAMITI. CAT - ['Chandigarh']. LawLens

CAT - ['Chandigarh']·25 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Retrospective clarification cannot deny senior scale for a prior promotion refusal absent prescribed consequences.

The applicant joined the Navodaya Vidyalaya Samiti as TGT (Hindi) on 05.08.1991 and was offered promotion as PGT (Hindi) by order dated 04.08.1999.

3 MIN READ

EWS reservation requires possession of the prescribed financial-year certificate by the recruitment cut-off date.. GOURAV Vasuja vs Department of Education. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·25 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

EWS reservation requires possession of the prescribed financial-year certificate by the recruitment cut-off date.

The applicants were provisionally selected for appointment to the post of Vice Principal in the Directorate of Education, Government of NCT of Delhi, pursuant to UPSC Advertisement No. 10/2022, for which the closing d...

3 MIN READ

Similarly situated employees must receive analogous HRA benefits or a reasoned, speaking order distinguishing their claims.. RAJEEVA ROY vs MINES. CAT - ['Guwahati']. LawLens

CAT - ['Guwahati']·25 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Similarly situated employees must receive analogous HRA benefits or a reasoned, speaking order distinguishing their claims.

The 44 applicants, employees of the Geological Survey of India posted in and around Dimapur, Nagaland, challenged the respondents’ refusal to grant House Rent Allowance (“HRA”) at the rate applicable to “B”/“Y” class...

3 MIN READ

Non-Practising Allowance is restricted to veterinary posts satisfying prescribed clinical-service conditions.. Dr Anil Kumar Das vs ICAR. CAT - ['Guwahati']. LawLens

CAT - ['Guwahati']·25 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Non-Practising Allowance is restricted to veterinary posts satisfying prescribed clinical-service conditions.

The applicants were Technical Officers/T-5 serving at the ICAR–National Research Centre on Pig, Guwahati. Each possessed a B.V.Sc. and Animal Husbandry degree, relevant M.V.Sc. qualifications, and registration with th...

3 MIN READ

Uncommunicated adverse ACR entries cannot justify denial of MACP financial upgradation.. RAJBIR SINGH vs Delhi Transport Corporation, Govt. Of Nctd. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·25 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Uncommunicated adverse ACR entries cannot justify denial of MACP financial upgradation.

The applicant, an erstwhile DTC driver, was appointed as a Retainer Crew Driver on 30.05.1990 and placed on monthly rates of pay from 01.12.1990.

3 MIN READ

Competent authority must verify comparable claims and extend precedent-based benefits to similarly situated employees.. Shri Aloke Kumar Chatterjee vs Central Goods and Services Tax (CGST). CAT - ['Kolkata']. LawLens

CAT - ['Kolkata']·25 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Competent authority must verify comparable claims and extend precedent-based benefits to similarly situated employees.

The applicant, Shri Aloke Kumar Chatterjee, serving as Superintendent in the CGST Kolkata South Commissionerate, sought grant of Non-Functional Grade Pay (NFGP) of ₹5,400 in PB-2 upon completion of four years in the p...

3 MIN READ

Competent authority must decide regularisation representations by a reasoned order in light of applicable precedent.. Arun Kumar Bhardwaj vs GNCTD. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·25 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Competent authority must decide regularisation representations by a reasoned order in light of applicable precedent.

The four applicants were employees of the Department of Social Welfare, GNCT of Delhi: applicants 1–3 were working as Nursing Orderlies and applicant 4 as a Mali.

2 MIN READ

Continuous casual service beyond seven years entitles workers to regularization under SRO 64 of 1994.. Veena Kumari vs REVENUE DEPARTMENT. CAT - ['Jammu']. LawLens

CAT - ['Jammu']·25 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Continuous casual service beyond seven years entitles workers to regularization under SRO 64 of 1994.

Late Jai Paul was engaged as an Orderly on a casual and temporary basis on 28 July 1994 in the office of the Deputy Commissioner, Kathua. He continued working with the respondents until his death in harness on 8 Novem...

4 MIN READ

Competent authority directed to decide pending representation by a reasoned order within six weeks, without ruling on merits.. RAJALATSHIMI RAVISHANKAR vs GNCTD. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·25 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Competent authority directed to decide pending representation by a reasoned order within six weeks, without ruling on merits.

The seven applicants were retired Group ‘A’ Principals serving under the Government of the National Capital Territory of Delhi. They had been granted Pay Band-3 with Grade Pay of ₹7,600 and claimed entitlement to Pay...

2 MIN READ

Similarly situated Inspectors and Superintendents are entitled to notional pay fixation from 1 January 1996, with monetary benefits from 21 April 2004.. K Chellammaal vs FINANCE. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·25 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Similarly situated Inspectors and Superintendents are entitled to notional pay fixation from 1 January 1996, with monetary benefits from 21 April 2004.

The applicants were Inspectors/Superintendents in the Central Excise and Customs Departments, or family pensioners of deceased employees who had held those posts.

3 MIN READ

Contempt petition closed after compliance, with liberty to separately challenge the speaking order.. Shivangi Jain vs Sanjeev Khirwar, Commissioner, MCD and another. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·25 AUGUST 2026

Administrative and Public LawCivil Procedure and Evidence

Contempt petition closed after compliance, with liberty to separately challenge the speaking order.

The petitioners instituted Contempt Petition No. 455/2026 alleging non-compliance with the order dated 26 September 2025 passed by the Tribunal in O.A. No. 3776/2025.

2 MIN READ

Contempt petition closed upon speaking-order compliance, with liberty to challenge that order in fresh proceedings.. Ram Saran vs Sanjeev Khirwar, Commissioner, MCD and another. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·25 AUGUST 2026

Administrative and Public LawCivil Procedure and Evidence

Contempt petition closed upon speaking-order compliance, with liberty to challenge that order in fresh proceedings.

The petitioners instituted Contempt Petition No. 454/2026 in O.A. No. 3777/2025 before the Central Administrative Tribunal, alleging non-compliance with the Tribunal’s order dated 26 September 2025.

2 MIN READ

Review jurisdiction cannot introduce evidence omitted from the original proceedings without demonstrated due diligence.. M/o Defence vs S SUNDARAM. CAT - ['Kolkata']. LawLens

CAT - ['Kolkata']·24 AUGUST 2026

Administrative and Public LawCivil Procedure and Evidence

Review jurisdiction cannot introduce evidence omitted from the original proceedings without demonstrated due diligence.

Shri S. Sundaram, a Semi-skilled Carpenter under the Andaman & Nicobar Command, claimed first financial upgradation under the Assured Career Progression (ACP) Scheme after completing 12 years of service on 1 May 1999.

4 MIN READ

Administrative failure to convene a DPC cannot defeat promotion from the date of specific adjustment.. Babu Ram vs HEALTH AND MEDICAL EDUCATION DEPARTMENT. CAT - ['Jammu']. LawLens

CAT - ['Jammu']·24 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Administrative failure to convene a DPC cannot defeat promotion from the date of specific adjustment.

The applicants were regularised as Helpers in 2001. After being denied promotion despite their seniority, they filed SWP No. 2102/2010 before the High Court, which directed the respondents to convene a Departmental Pr...

3 MIN READ

Temporary-status casual labourers gain no automatic right to regularisation or pension after failing regular selection.. Hardeo Singh vs ARCHAEOLOGICAL SURVEY OF INDIA. CAT - ['Patna']. LawLens

CAT - ['Patna']·24 AUGUST 2026

Employment and Labour LawSocial Security and Pensions

Temporary-status casual labourers gain no automatic right to regularisation or pension after failing regular selection.

The applicant was engaged as a casual labourer by the Archaeological Survey of India in 1990 and was subsequently granted Temporary Status pursuant to proceedings arising from OA No. 452/1994.

4 MIN READ

Review jurisdiction cannot be used to re-argue matters already adjudicated absent an error apparent on the record.. Ruhi Arora vs CORPORATE AFFAIRS. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·24 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Review jurisdiction cannot be used to re-argue matters already adjudicated absent an error apparent on the record.

The applicant filed a Review Application under Section 22(3)(f) of the Administrative Tribunals Act, 1985 read with Rule 17 of the CAT (Procedure) Rules, 1987, seeking review of the Tribunal’s order dated 1 April 2026...

3 MIN READ

Tribunal orders appointment of visually impaired civil services candidate after authorities wrongly applied 2018 disability guidelines to 2014 exam fitness criteria. PARESWAR DASH vs UNION OF INDIA. CAT - ['Cuttack']. LawLens

CAT - ['Cuttack']·24 AUGUST 2026

Administrative and Public LawEmployment and Labour Law

Tribunal orders appointment of visually impaired civil services candidate after authorities wrongly applied 2018 disability guidelines to 2014 exam fitness criteria

The applicant appeared in the Civil Services Examination, 2014 as a visually impaired candidate under the Persons with Benchmark Disabilities category.

4 MIN READ

Past service before inter-charge transfer counts toward promotional eligibility despite bottom-seniority placement.. SOURAV RANJAN MALLICK vs REVENUE. CAT - ['Cuttack']. LawLens

CAT - ['Cuttack']·24 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Past service before inter-charge transfer counts toward promotional eligibility despite bottom-seniority placement.

The applicant was appointed as Stenographer Grade-III under the Mumbai Region on 1 April 2009 and was promoted as Stenographer Grade-II with Grade Pay of ₹4,200 on 2 January 2014.

4 MIN READ

Provisional participation was denied; age-relaxation requests must be decided by the competent authority under recruitment rules.. Ashish Khatri vs UNION OF INDIA. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·24 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Provisional participation was denied; age-relaxation requests must be decided by the competent authority under recruitment rules.

The twelve applicants, serving as Assistant Teachers (Primary) in the Directorate of Education, GNCTD, filed an Original Application under Section 19 of the Administrative Tribunals Act, 1985, concerning their eligibi...

4 MIN READ

Liberty to approach the appropriate forum does not condone inordinate delay or revive stale post-retirement service claims.. HARISH CHAND SHARMA vs UNION OF INDIA. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·24 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Liberty to approach the appropriate forum does not condone inordinate delay or revive stale post-retirement service claims.

The applicant was appointed as a Junior Engineer (Civil) in NDMC in 1978 and served on deputation as Technical Officer (Works), equivalent to Assistant Engineer (Civil), in KVS from 7 May 1985 to 3 May 1990. He was gr...

3 MIN READ

Length of service, qualifications, or disability confer no vested right to promotion absent eligibility under Recruitment Rules.. DARA SINGH vs DEFENCE. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·24 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Length of service, qualifications, or disability confer no vested right to promotion absent eligibility under Recruitment Rules.

The applicant, Dara Singh, was appointed as a Group ‘D’ Peon/Multi-Tasking Staff in the Records Office, Rajputana Rifles, Delhi Cantt., against a vacancy reserved for persons with disabilities.

3 MIN READ

Contempt requires wilful disobedience; an ongoing compliance exercise warrants closure of proceedings.. University Faculty Association Through Authorized Representative Dr Supriyo Kumar Das vs RAJNISH JAIN ANR.. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·24 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Contempt requires wilful disobedience; an ongoing compliance exercise warrants closure of proceedings.

The applicants filed a contempt petition alleging non-compliance with the Tribunal’s directions in OA No. 134/2021, decided on 2 March 2021.

3 MIN READ

Delayed retirement gratuity attracts compound interest at applicable GPF rates; financial constraints are no defence.. Satish Chandra Gautam vs MUNICIPAL CORPORATION OF DELHI. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·24 AUGUST 2026

Employment and Labour LawSocial Security and Pensions

Delayed retirement gratuity attracts compound interest at applicable GPF rates; financial constraints are no defence.

The applicant, a retired employee of the Municipal Corporation of Delhi (MCD), sought payment of ₹16,99,744 towards retirement gratuity, together with statutory interest for delayed payment and penal interest at 18% p...

2 MIN READ

Termination of a temporarily-status casual labourer for misconduct requires a procedurally fair inquiry, not mere fact-finding.. HARI KRISHNA SHANKER SHARMA vs Union Of India. CAT - ['Lucknow']. LawLens

CAT - ['Lucknow']·24 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Termination of a temporarily-status casual labourer for misconduct requires a procedurally fair inquiry, not mere fact-finding.

The applicant was engaged as a daily-rated casual labourer in the Regional Passport Office, Lucknow on 3 December 1991 and was granted temporary status with effect from 1 September 1993 under the Casual Labourers (Gra...

4 MIN READ

Recovery of excess payments made for over five years from retired employees is impermissible.. Pervez Akhtar Siddiqui vs RAILWAY BOARD. CAT - ['Lucknow']. LawLens

CAT - ['Lucknow']·24 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Recovery of excess payments made for over five years from retired employees is impermissible.

The applicant joined the respondents’ service as a Group ‘C’ Tracer on 29 May 1979.

3 MIN READ

Promotion through LDCE counts as direct recruitment for determining MACP financial upgradations.. V RAMESH KUMAR vs M/o Communication & It. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·24 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Promotion through LDCE counts as direct recruitment for determining MACP financial upgradations.

The Applicant was appointed as a Group ‘D’ employee on 29 August 1980 and subsequently entered the cadre of Postal Assistant on 16 October 1987 after succeeding in a Limited Departmental Competitive Examination (LDCE).

3 MIN READ

Belated claims for arrears are barred by laches; repeated representations do not revive limitation.. VIJAYAKUMAR vs M/o Finance. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·24 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Belated claims for arrears are barred by laches; repeated representations do not revive limitation.

The applicant, initially appointed as a Preventive Officer in 1972, was promoted as Superintendent of Customs in 1992 and Assistant Commissioner of Customs in 2002. He was granted notional promotion as Deputy Commissi...

3 MIN READ

Seniority determination was left subject to the larger Bench’s resolution of the N.R. Parmar–Meghachandra conflict.. R ASOKAN vs Central Board Of Direct Taxes. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·24 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Seniority determination was left subject to the larger Bench’s resolution of the N.R. Parmar–Meghachandra conflict.

The applicant, initially appointed as an Assistant Assay Superintendent in the Assay Department, I.G. Mint, Mumbai, on 13 April 1989, was declared surplus following corporatisation of the unit.

3 MIN READ

Delayed retiral benefits must be released with 6% interest when administrative delay is not attributable to the employee.. S N RAJAGOPALAN vs M/o Railways. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·24 AUGUST 2026

Social Security and PensionsAdministrative and Public Law

Delayed retiral benefits must be released with 6% interest when administrative delay is not attributable to the employee.

The applicant, a Senior Technician in the Southern Railways, retired on 28 February 2023 after serving from 6 May 1987 and receiving successive promotions.

3 MIN READ

Refusal to furnish a charge memo in the employee’s regional language violates natural justice.. R SUBRAMANIYAN vs D/o Post. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·24 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Refusal to furnish a charge memo in the employee’s regional language violates natural justice.

The applicant, a Gramin Dak Sevak and Branch Postmaster at Thandampalayam Branch Post Office, had approximately 41 years of service.

3 MIN READ

Stop-gap GDS engagement confers no right to regular appointment, absorption, or regularisation.. A ARUMUGAM vs D/o Post. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·24 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Stop-gap GDS engagement confers no right to regular appointment, absorption, or regularisation.

The applicant was engaged as a Casual Labourer/ED Outsider in the Theni Postal Division on 2 February 1993 and subsequently performed duties redesignated as those of a Gramin Dak Sevak (GDS). He claimed to have comple...

4 MIN READ

Recovery of excess pay from retired employees is impermissible absent fraud or misrepresentation.. N RAJARAMAN vs SOUTHERN RAILWAY. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·24 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Recovery of excess pay from retired employees is impermissible absent fraud or misrepresentation.

The applicant, an ex-serviceman, joined the Railways in 2001 and was subsequently promoted to Junior Engineer Grade-I and Senior Section Engineer.

3 MIN READ

Senior similarly situated casual labourers must receive temporary status from the date granted to their juniors.. J MULLAI THAI vs M/o Finance. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·24 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Senior similarly situated casual labourers must receive temporary status from the date granted to their juniors.

The six applicants were casual labourers engaged in the Customs House, Tuticorin—Applicants 1 to 3 in 1993 and Applicants 4 to 6 in 1994—and claimed continuous service for over two decades. Thirteen employees junior t...

4 MIN READ

A subsequent judgment cannot sustain review of an order that has attained finality.. B SUNDARAMURTHI vs D/O ATOMIC ENERGY. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·24 AUGUST 2026

Administrative and Public LawSocial Security and Pensions

A subsequent judgment cannot sustain review of an order that has attained finality.

The Applicant had originally sought pensionary benefits and conversion of his option from the Contributory Provident Fund (CPF) to the General Provident Fund (GPF). His original application, OA No. 212/2008, was dismi...

4 MIN READ

An unsuccessful candidate below the prescribed cut-off cannot claim appointment absent proven illegality in selection.. S MONISHA vs Ut Of Pondicherry. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·24 AUGUST 2026

Administrative and Public LawEmployment and Labour Law

An unsuccessful candidate below the prescribed cut-off cannot claim appointment absent proven illegality in selection.

The applicant participated in the recruitment process initiated by the Puducherry Police Department for 100 posts of Women Police Constable pursuant to notification dated 5 December 2014.

3 MIN READ

A waitlisted candidate has no indefeasible right to appointment absent a mandatory recruitment rule.. C BALARAMANI vs Ut Of Pondicherry. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·24 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

A waitlisted candidate has no indefeasible right to appointment absent a mandatory recruitment rule.

The applicant, a Scheduled Caste candidate from Puducherry holding B.Tech. and MBA degrees, applied pursuant to the respondent’s notification dated 11 August 2015 for direct recruitment to the post of Upper Division C...

4 MIN READ

Contractual MCD teachers are entitled to age relaxation for allied teaching posts based on continuous service.. PINKI MAURYA vs DSSSB. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·24 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Contractual MCD teachers are entitled to age relaxation for allied teaching posts based on continuous service.

The applicants were contractual Nursery Teachers engaged by the Municipal Corporation of Delhi (MCD), seeking appointment to the post of Assistant Teacher (Nursery) (Female), Post Code 817/23, advertised by DSSSB thro...

5 MIN READ

Recruiting authorities may adopt higher experience thresholds for shortlisting without altering essential eligibility criteria.. Rajni vs Union Public Service Commission. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·24 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Recruiting authorities may adopt higher experience thresholds for shortlisting without altering essential eligibility criteria.

The applicants challenged the recruitment process conducted by the Union Public Service Commission (UPSC) pursuant to Advertisement No. 13/2017 for eight posts of Youth Officer in the National Service Scheme.

5 MIN READ

An EWS candidate exceeding the UR cutoff must be considered for unreserved appointment on merit.. Mukesh Sharma vs KVS. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·24 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

An EWS candidate exceeding the UR cutoff must be considered for unreserved appointment on merit.

The applicant applied for appointment as Primary Teacher (PRT) pursuant to Advertisement No. 16/2022 under the EWS category.

4 MIN READ

Failure to disclose essential experience in the application cannot be cured by subsequent production of an experience certificate.. Akash Chandra vs HEALTH AND FAMILY WELFARE. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·24 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Failure to disclose essential experience in the application cannot be cured by subsequent production of an experience certificate.

The applicant applied for the post of Junior Warden (House Keeper) pursuant to Advertisement Notice No. 239/2023 dated 17 November 2023, which prescribed graduation and two years’ requisite experience as essential qua...

3 MIN READ

Constructive res judicata bars re-agitation of qualification equivalence after prior judicial adjudication.. EDITH DAWA vs ANTHROPOLOGICAL SURVEY OF INDIA. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·24 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Constructive res judicata bars re-agitation of qualification equivalence after prior judicial adjudication.

The applicant challenged the rejection of her candidature for the post of Deputy Superintending Archaeologist pursuant to UPSC Advertisement No. 11/2024.

3 MIN READ

Compassionate appointment may be denied when prolonged survival shows absence of immediate financial crisis.. DHARAMVIR KHANDELWAL vs COMPTROLLER AND AUDITOR GENERAL OF INDIA. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·24 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Compassionate appointment may be denied when prolonged survival shows absence of immediate financial crisis.

The applicant’s father, a Senior Auditor in the respondents’ organisation, died in service on 1 November 2012.

4 MIN READ

Railway land-loser employment policy does not apply to DFCCIL and creates no enforceable right to appointment.. Gulab Singh vs M/o Railways. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·24 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Railway land-loser employment policy does not apply to DFCCIL and creates no enforceable right to appointment.

The applicants were members of a land-loser family whose agricultural land was acquired for the Dedicated Freight Corridor Project implemented through the Dedicated Freight Corridor Corporation of India Ltd. (“DFCCIL”).

3 MIN READ

Delay in challenging compassionate-appointment rejection condoned where bona fide pursuit constituted sufficient cause.. ROHIT SHARMA vs INFORMATION AND BROADCASTING. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·24 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Delay in challenging compassionate-appointment rejection condoned where bona fide pursuit constituted sufficient cause.

The applicant’s claim for compassionate appointment was rejected by the respondent through communication dated 07.02.2017.

3 MIN READ

Authorities must decide eligible employees’ excluded promotion claims by a speaking order under applicable service rules.. mudasir mushtaq and others vs FINANCE DEPARTMENT. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·24 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Authorities must decide eligible employees’ excluded promotion claims by a speaking order under applicable service rules.

Twenty-one applicants serving as Assistant Compilers in the Jammu and Kashmir Funds Organization challenged their exclusion from the promotion process for the post of Compiler.

3 MIN READ

Consequential benefits under the original order accrue from the date of its passing.. Laxman Singh vs Dr. Mayank Sharma IDAS The Controller General. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·24 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Consequential benefits under the original order accrue from the date of its passing.

The applicants, six retired Senior Accounts Officers, instituted Contempt Petition No. 566/2025 in O.A. No. 2922/2021 alleging non-compliance with the Tribunal’s original order.

2 MIN READ

Rejection of compassionate appointment must be reasoned; cryptic orders are unsustainable.. SHEKAR P vs SOUTH WESTERN RAILWAY. CAT - ['Bangalore']. LawLens

CAT - ['Bangalore']·24 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Rejection of compassionate appointment must be reasoned; cryptic orders are unsustainable.

Applicant No. 1, a retired South Western Railway employee, and Applicant No. 2 sought compassionate appointment for their younger son, Applicant No. 3, following the death in service of their elder son, Shri Manirathn...

4 MIN READ

Casual artist remains ineligible for regularisation when scheme-based age relaxation does not cure overage.. Smt Saroj Yadav Dead Substituted by Ravi Kumar vs Department of Telecom. CAT - ['Lucknow']. LawLens

CAT - ['Lucknow']·24 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Casual artist remains ineligible for regularisation when scheme-based age relaxation does not cure overage.

Ravi Kumar Yadav was engaged as a Casual Lighting Assistant at Doordarshan Kendra, Lucknow on 18 March 1989. After his death on 21 September 2023, his wife and children were substituted as applicants.

4 MIN READ

A temporary employee cannot be replaced by another temporary hand while the work continues pending regular recruitment.. MUKESH KUMAR vs POST PUNJAB CIRCLE. CAT - ['Chandigarh']. LawLens

CAT - ['Chandigarh']·24 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

A temporary employee cannot be replaced by another temporary hand while the work continues pending regular recruitment.

The applicant was repeatedly engaged by the Department of Posts as an outsider/daily-wage Helper to Electrician (MTS), which he claimed commenced in 2011 and continued for over ten years against a sanctioned post.

4 MIN READ

Compassionate appointment claims require independent assessment; one dependent’s misconduct cannot disqualify another.. kanchan vs M/O RAILWAYS. CAT - ['Chandigarh']. LawLens

CAT - ['Chandigarh']·24 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Compassionate appointment claims require independent assessment; one dependent’s misconduct cannot disqualify another.

The applicant’s mother, Smt. Sulochna, was employed as a Full-Time Pointsman with Northern Railways and died in harness on 14.01.2015, leaving behind the applicant and her brother, Anup Kumar.

3 MIN READ

Inordinate restoration delay was condoned upon proof of persistent diligence and advocate incapacity.. BALDEVBHAI M AMIN vs ALL INDIA RADIO. CAT - ['Ahmedabad']. LawLens

CAT - ['Ahmedabad']·24 AUGUST 2026

Administrative and Public LawCivil Procedure and Evidence

Inordinate restoration delay was condoned upon proof of persistent diligence and advocate incapacity.

The applicant, a retired Transmission Executive, had filed O.A. No. 187/2013 challenging the respondents’ failure to convene a timely Departmental Promotion Committee for promotion to the post of Programme Executive u...

3 MIN READ

Regular LSG promotion cannot be nullified by TBOP/BCR options; seniority accrues from the original promotion date.. K D KAUSHAL vs D/O POST. CAT - ['Chandigarh']. LawLens

CAT - ['Chandigarh']·24 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Regular LSG promotion cannot be nullified by TBOP/BCR options; seniority accrues from the original promotion date.

The applicant joined the Department of Posts as a Clerk/Postal Assistant on 10 August 1970 and qualified the PO & RMS Accountant Examination in 1979.

3 MIN READ

Application dismissed as withdrawn after restoration of the applicant’s departmental examination result.. SMRUTHY GIRI vs M/O FINANCE, D/O REVENUE. CAT - ['Ernakulam']. LawLens

CAT - ['Ernakulam']·24 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Application dismissed as withdrawn after restoration of the applicant’s departmental examination result.

The applicant, Smt. Smruthy Giri, an Office Superintendent in the Income Tax Department, instituted the Original Application against the Union of India, CBDT, the Additional Director of Income Tax (CMD-1, HRD), and th...

2 MIN READ

Authorities must consider the legal heir’s claim for deceased employee’s pending service benefits within three months.. Aysha vs AGRICULTURE AND FARMERS WELFARE. CAT - ['Ernakulam']. LawLens

CAT - ['Ernakulam']·24 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Authorities must consider the legal heir’s claim for deceased employee’s pending service benefits within three months.

The applicant, Aysha, claimed service benefits allegedly due to her brother, Hussain Kunnudaruge, who died while in service on 20 June 2023.

2 MIN READ

Withdrawal of challenged provisional seniority lists renders the original application infructuous.. Sobhana V G vs SOUTHERN RAILWAY. CAT - ['Ernakulam']. LawLens

CAT - ['Ernakulam']·24 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Withdrawal of challenged provisional seniority lists renders the original application infructuous.

The applicants, employees of the Commercial Branch of Palghat Division, Southern Railway, challenged the validity of the provisional seniority lists for Chief Office Superintendents (Ministerial), Level-7 of the VII C...

1 MIN READ

Railway authorities cannot indefinitely withhold relieving after accepting an inter-Railway transfer and issuing an NOC.. Vaibhav Kumar vs WESTERN RAILWAY. CAT - ['Ahmedabad']. LawLens

CAT - ['Ahmedabad']·24 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Railway authorities cannot indefinitely withhold relieving after accepting an inter-Railway transfer and issuing an NOC.

The applicant, a Track Maintainer-III in Ahmedabad Division, Western Railway, sought Inter-Railway Own Request Transfer to Moradabad Division, Northern Railway, on spouse ground, as his wife was serving as a Governmen...

3 MIN READ

Railway administration cannot indefinitely withhold relieving after accepting an inter-Railway spouse-ground transfer and issuing NOC.. Naveen Sharma vs WESTERN RAILWAY. CAT - ['Ahmedabad']. LawLens

CAT - ['Ahmedabad']·24 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Railway administration cannot indefinitely withhold relieving after accepting an inter-Railway spouse-ground transfer and issuing NOC.

The four applicants were Station Masters in Pay Level-6 under the Ahmedabad Division of Western Railway. They had applied for Inter-Railway Own Request Transfer to Jaipur Division, North Western Railway, on spouse gro...

5 MIN READ

Departmental proceedings may continue after retirement and concurrently with pending criminal prosecution.. B TRIPATHY vs Intelligence Bureau. CAT - ['Cuttack']. LawLens

CAT - ['Cuttack']·24 AUGUST 2026

Administrative and Public LawSocial Security and Pensions

Departmental proceedings may continue after retirement and concurrently with pending criminal prosecution.

The applicant, an Assistant Central Intelligence Officer Grade-I, retired on superannuation on 31.03.2017.

3 MIN READ

One-time regularisation does not dispense with examining eligible officers’ claims against unfilled promotional vacancies.. RAJESH DHAIYA vs REVENUE. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·24 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

One-time regularisation does not dispense with examining eligible officers’ claims against unfilled promotional vacancies.

The Applicants, Customs Examiners appointed in 1992 and promoted as Customs Appraisers with effect from 25.11.2002, were eligible for promotion to Assistant Commissioner under the Indian Customs and Central Excise Ser...

4 MIN READ

Administrative benefits cannot be withdrawn without cogent evidence and transparent re-verification of eligibility.. Mrs Poonam vs NDMC. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·24 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Administrative benefits cannot be withdrawn without cogent evidence and transparent re-verification of eligibility.

The applicants were engaged by NDMC as Temporary Master Roll (TMR) workers against Class IV posts. Under NDMC’s Circular/Resolution dated 31.03.2014, TMR/contractual workers who had completed at least 500 days of serv...

4 MIN READ

Medical appellate boards must be independently constituted; prior examining doctors cannot reassess the candidate.. RISHABH KUMAR SHARMA vs WESTERN RAILWAY. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·24 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Medical appellate boards must be independently constituted; prior examining doctors cannot reassess the candidate.

The applicant applied for appointment as Junior Engineer (Diesel Mechanical), Level-6, pursuant to Centralised Employment Notice No. 03/2018 issued by the Railway Recruitment Board.

4 MIN READ

Non-functional upgradation to Grade Pay ₹5400 follows four years’ service in Grade Pay ₹4800, including ACP/MACP placement.. Sanjay anand and other vs M/O FINANCE, D/O REVENUE. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·24 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Non-functional upgradation to Grade Pay ₹5400 follows four years’ service in Grade Pay ₹4800, including ACP/MACP placement.

The twelve applicants, serving as Inspectors/Superintendents in various formations of the Central Board of Indirect Taxes and Customs, had received ACP/MACP financial upgradations to Grade Pay of ₹4,800.

4 MIN READ

An eligible candidate cannot be rejected solely by reference to an undisclosed merit-list position.. VIDUSHI TRIPATHI vs DEPARTMENT OF POSTS. CAT - ['Patna']. LawLens

CAT - ['Patna']·24 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

An eligible candidate cannot be rejected solely by reference to an undisclosed merit-list position.

The applicant applied pursuant to the Department of Posts’ GDS recruitment notification dated 27.04.2021 for engagement as Gramin Dak Sevak Branch Postmaster at Haraji Branch Post Office, Bihar.

4 MIN READ

Recovery of erroneous excess payments is impermissible from retired employees absent fraud or misrepresentation.. SMT KRISHNA TARSOLIA DECEASED REPRESENTED THROUGH LR MAHESH KUMAR TARSOLIA vs Bharat Sanchar Nigam Limited. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·24 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Recovery of erroneous excess payments is impermissible from retired employees absent fraud or misrepresentation.

The applicant, a Junior Telecom Officer (JTO), retired from BSNL service on 31 October 2017. She had been promoted from the post of Telecom Technical Assistant (TTA) to JTO with effect from 5 April 2016, and her pay w...

3 MIN READ

Rule 4(3)(c) permits review and cancellation of pre-recruitment irregular GDS engagements after hearing.. Raju Kumar vs D/o Post. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·24 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Rule 4(3)(c) permits review and cancellation of pre-recruitment irregular GDS engagements after hearing.

The applicant, possessing a High School qualification, applied for and was engaged as Gramin Dak Sevak Branch Postmaster at Asharfabad pursuant to a notification dated 6 February 2013. He joined on 19 July 2013 and co...

3 MIN READ

MTS service cannot be equated with Havaldar service solely due to identical grade pay for promotion eligibility.. Ompal Singh vs M/o Finance. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·24 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

MTS service cannot be equated with Havaldar service solely due to identical grade pay for promotion eligibility.

The applicant, a Lower Division Clerk (LDC) under the Central GST/Excise Department, initially joined as a daily wager in 1981, was appointed as temporary staff in 1993, and was appointed as Chaukidar in 1999. He was...

4 MIN READ

Essential B.Ed. qualification cannot be relaxed under the UPSC’s discretionary relaxation clause.. Dr Vivek Kumar Pandey vs UNION PUBLIC SERVICE COMMISSION (UPSC). CAT - ['Delhi']. LawLens

CAT - ['Delhi']·24 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Essential B.Ed. qualification cannot be relaxed under the UPSC’s discretionary relaxation clause.

The six applicants approached the Central Administrative Tribunal under Section 19 of the Administrative Tribunals Act, 1985, seeking relaxation of the requirement of possessing a Bachelor of Education (B.Ed.) degree...

2 MIN READ

Selective reversion of junior Postal Assistants despite alleged vacancy shortage is arbitrary and discriminatory.. Krishnendu Das vs POSTS. CAT - ['Kolkata']. LawLens

CAT - ['Kolkata']·21 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Selective reversion of junior Postal Assistants despite alleged vacancy shortage is arbitrary and discriminatory.

The applicant, a Postal Assistant appointed at Kolkata GPO through the Limited Departmental Competitive Examination, was temporarily attached to Baruipur Division pursuant to the respondents’ decision to redeploy Post...

3 MIN READ

Authorities must decide transfer representations considering applicable policy and aged parents’ serious medical conditions.. Rohit kumar Gupta vs POWER DEVELOPMENT DEPARTMENT. CAT - ['Jammu']. LawLens

CAT - ['Jammu']·21 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Authorities must decide transfer representations considering applicable policy and aged parents’ serious medical conditions.

The applicant, Rohit Kumar Gupta, was serving at SD-III, STD-I, Jammu. By Government Order No. 181-JK (PDD) of 2026 dated 20 August 2026, he was transferred to SD-Jourian, ED-III, JPDCL.

3 MIN READ

Pension and retiral dues cannot be withheld solely due to conflicting dates of birth in service and identity records.. Smt Anguri Bai vs M/o Defence. CAT - ['Jabalpur']. LawLens

CAT - ['Jabalpur']·21 AUGUST 2026

Social Security and PensionsEmployment and Labour Law

Pension and retiral dues cannot be withheld solely due to conflicting dates of birth in service and identity records.

The applicant, widow of Late Shri Ramdeen, sought release of her deceased husband’s pensionary and other retiral dues, family pension, and interest for delayed payment.

3 MIN READ

Direct recruitment through the prescribed quota is not a promotion for MACP purposes; prior lower-grade service is excluded.. Haridas Sutrkar vs M/o Railways. CAT - ['Jabalpur']. LawLens

CAT - ['Jabalpur']·21 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Direct recruitment through the prescribed quota is not a promotion for MACP purposes; prior lower-grade service is excluded.

The applicant was initially appointed as a Khalasi on a temporary basis on 11 April 1988. Within two months, he was appointed as a Skilled Welder on 16 May 1988 against the 25% direct-recruitment quota under paragraph...

3 MIN READ

CAT directs NHAI to reconsider delayed promotions of senior engineers after finding unequal application of the “junior-senior” relaxation rule. Bhuvanesh Kumar vs National Highways Authority Of India. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·21 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

CAT directs NHAI to reconsider delayed promotions of senior engineers after finding unequal application of the “junior-senior” relaxation rule

The applicants were Managers (Technical) in the National Highways Authority of India (NHAI). They had been promoted as Managers (Technical) with notional effect from 01.01.2017 and claimed that, by the relevant eligib...

5 MIN READ

Voluntary retirement under FR 56(k) cannot be withheld solely for administrative staff shortages.. M V ROHIT vs CENTRAL SILK BOARD. CAT - ['Bangalore']. LawLens

CAT - ['Bangalore']·21 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Voluntary retirement under FR 56(k) cannot be withheld solely for administrative staff shortages.

The applicant, Shri M.V. Rohit, joined the Central Silk Board as a Lower Division Clerk on 21 February 1994 and was serving as Assistant Superintendent (Administration) at the Silkworm Seed Production Centre, Chintamani.

4 MIN READ

Revised ACR gradings require a Review DPC to reconsider earlier promotions.. Avinash Agarwal vs M/o Water Resources. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·21 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Revised ACR gradings require a Review DPC to reconsider earlier promotions.

The applicant, a Scientist in the National Institute of Hydrology, joined service as Scientist “C” on 30 August 1990. He was subsequently promoted from Scientist “C” to Scientist “E-1” with effect from 1 January 1999....

4 MIN READ

Mere photograph matching, without proven examination impersonation, cannot justify seven-year debarment.. Malkesh Meena vs UNION OF INDIA. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·21 AUGUST 2026

Administrative and Public LawEmployment and Labour Law

Mere photograph matching, without proven examination impersonation, cannot justify seven-year debarment.

The applicant and his biological brother, Pintu Meena, separately applied for the SSC Multi-Tasking (Non-Technical) Staff and Havaldar (CBIC & CBN) Examination, 2022, using different registration and roll numbers. The...

4 MIN READ

$Delhi Police may validly disqualify Constable candidates who underwent refractive surgery to improve visual acuity.. Sanehlata vs DEPARTMENT OF PERSONNEL AND TRAINING. CAT - ['Delhi']. LawLens$

CAT - ['Delhi']·21 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Delhi Police may validly disqualify Constable candidates who underwent refractive surgery to improve visual acuity.

The applicant applied for appointment as Constable (Executive) in the Delhi Police pursuant to the relevant recruitment advertisement. She qualified the Computer-Based Examination on merit and successfully cleared the...

4 MIN READ

Medically decategorized railway employees must receive equivalent alternative posts with protected pay and service benefits.. Ashok vs NORTHERN RAILWAY. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·21 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Medically decategorized railway employees must receive equivalent alternative posts with protected pay and service benefits.

The applicant, a Constable in the Railway Protection Force (RPF), was appointed on 14 November 2014 and was serving in Level-4, Grade Pay (GP) ₹2,400 after grant of MACP on 1 August 2025.

4 MIN READ

Existing feeder-cadre employees retain prior promotional eligibility when revised rules adversely alter qualifying service.. Shri Dattatraya Sadashiv Mahajan vs DEFENCE. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·21 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Existing feeder-cadre employees retain prior promotional eligibility when revised rules adversely alter qualifying service.

The 31 applicants were Civilian Technical Officers (CTOs) in the Mechanical, Ammunition and Explosives, and Design cadres of the Naval Armament Inspection Organisation.

5 MIN READ

A representation challenging appointment must be considered jointly by the Administration and UPSC through a reasoned order.. SHOAIB KAMAL vs EDUCATION. CAT - ['Kolkata']. LawLens

CAT - ['Kolkata']·21 AUGUST 2026

Administrative and Public LawEmployment and Labour Law

A representation challenging appointment must be considered jointly by the Administration and UPSC through a reasoned order.

The applicant, who had worked as an Associate Professor (contractual) at Dr. B.R. Ambedkar Institute of Technology (DBRAIT), applied for the post of Professor (Electronics & Communication Engineering) pursuant to UPSC...

3 MIN READ

Original applications dismissed for non-prosecution after applicants failed to instruct their counsel.. Kumar Rishi vs Staff Selection Commission. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·21 AUGUST 2026

Administrative and Public LawCivil Procedure and Evidence

Original applications dismissed for non-prosecution after applicants failed to instruct their counsel.

The applicants—Vivek in O.A. No. 4417/2017, Kumar Rishi in O.A. No. 79/2018, and Tanmay Biswas in O.A. No. 224/2018—were candidates in the SSC CHSL-2016 or CGL-2016 examinations and had instituted proceedings against...

2 MIN READ

Eligibility under DRM guidelines does not create an enforceable right to DRM posting.. Ajit Kumar Jha vs RAILWAY BOARD. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·21 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Eligibility under DRM guidelines does not create an enforceable right to DRM posting.

The applicant, an Indian Railway Service of Engineers (IRSE) officer of the 1996 batch serving in the Senior Administrative Grade, sought recalculation of IRSE vacancies for the 2024 DRM panel, constitution of a suppl...

5 MIN READ

Existing feeder-cadre incumbents retain prior qualifying service when amended rules enhance promotional eligibility.. Mukul Tulsani vs COMPTROLLER AND AUDITOR GENERAL OF INDIA. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·21 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Existing feeder-cadre incumbents retain prior qualifying service when amended rules enhance promotional eligibility.

The 254 applicants were serving in the Indian Audit and Accounts Department in the feeder cadres of Auditor/Accountant.

3 MIN READ

Refusal of promotion defers the next MACP only for the prescribed debarment period.. BHAKTIMAYEE TRIPATHY vs DEPARTMENT OF POSTS. CAT - ['Cuttack']. LawLens

CAT - ['Cuttack']·21 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Refusal of promotion defers the next MACP only for the prescribed debarment period.

The applicant joined the Department of Posts as a Postal Assistant on 04.10.1997 and received her first financial upgradation under the Modified Assured Career Progression (MACP) Scheme with effect from 01.09.2008.

3 MIN READ

A non-speaking rejection of compassionate appointment requires fresh consideration with a reasoned merit assessment.. Ram Murat Yadav vs Union Of India. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·21 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

A non-speaking rejection of compassionate appointment requires fresh consideration with a reasoned merit assessment.

Late Mohan Lal Yadav, the applicant’s father, was employed as a C.P. Chowkidar at Karvi Head Post Office and died in harness on 5 May 2014.

4 MIN READ

A removed railway servant is not entitled to encash earned leave under Rule 504.. SUKHDEO PRASAD vs NORTH EASTERN RAILWAY. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·21 AUGUST 2026

Employment and Labour LawConstitutional Law

A removed railway servant is not entitled to encash earned leave under Rule 504.

The applicant, a former Railway employee, was initially appointed as a Trade Man on 8 April 1970 and was subsequently promoted to the post of Charge Man A. He was convicted by the Special Judge, CBI, Patna on 29 Novem...

3 MIN READ

Upon exoneration for alleged unauthorized absence, authorities must regularize the period and pay corresponding salary.. Rajendra Singh vs General Manager N C Rly. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·21 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Upon exoneration for alleged unauthorized absence, authorities must regularize the period and pay corresponding salary.

The applicant, a railway employee, fell ill and repeatedly informed the department about his treatment between October and December 2019, submitting medical documents and, subsequently, a fitness certificate issued by...

3 MIN READ

Deputed railway employee may return to his parent railway upon the borrowing railway agreeing to release him.. Saumitra Ghosh vs METRO RAILWAY. CAT - ['Kolkata']. LawLens

CAT - ['Kolkata']·21 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Deputed railway employee may return to his parent railway upon the borrowing railway agreeing to release him.

The applicant, Saumitra Ghosh, was serving as a Motorman in Metro Railway while holding lien in Eastern Railway. Following a selection based on the CBDT/TBT examination conducted on 30 November and 6 December 2025, Ea...

3 MIN READ

A subsequent representation cannot revive a compassionate-appointment claim barred by res judicata.. PIYUSH BHATNAGAR vs DEPARTMENT OF POSTS. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·21 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

A subsequent representation cannot revive a compassionate-appointment claim barred by res judicata.

The applicant’s father, a Postman in the Postal Department, died in a road accident on 29.01.2012 along with the applicant’s mother. The applicant applied for compassionate appointment in February–March 2012 and submi...

3 MIN READ

Delay was condoned where applicants asserted parity with similarly situated employees and offered a non-wholly unacceptable explanation.. MAHESH KUMAR vs General Manager, N E Rly. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·21 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Delay was condoned where applicants asserted parity with similarly situated employees and offered a non-wholly unacceptable explanation.

The applicants, casual labourers of the North Eastern Railway, claimed parity with persons who had obtained regularisation pursuant to decisions in O.A. No. 63 of 1996, Ashwini Kumar Gupta & Ors. v. Union of India & O...

3 MIN READ

Contempt requires wilful disobedience; substantive compliance with an order defeats contempt proceedings.. Jai Singh Arya vs Saumya Mathur & Others. CAT - ['Lucknow']. LawLens

CAT - ['Lucknow']·21 AUGUST 2026

Administrative and Public LawCivil Procedure and Evidence

Contempt requires wilful disobedience; substantive compliance with an order defeats contempt proceedings.

The applicant initiated contempt proceedings alleging non-compliance with the Tribunal’s order dated 30 July 2024 in OA No. 118 of 2020.

3 MIN READ

Authorities cannot suo motu debit earned or half-pay leave; non-joining warrants extraordinary leave.. DR FAKHRE ALAM vs UNANI. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·21 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Authorities cannot suo motu debit earned or half-pay leave; non-joining warrants extraordinary leave.

The applicant, a Central Government employee posted at the Regional Research Institute of Unani Medicine, Aligarh, was transferred to CRU, Burhanpur by order dated 7/13 October 2020 and was relieved from Aligarh.

3 MIN READ

Recovery of excess pay from retired Group C employees is impermissible absent fraud or misrepresentation.. SADANAND SINGH vs EAST CENTRAL RAILWAY. CAT - ['Patna']. LawLens

CAT - ['Patna']·21 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Recovery of excess pay from retired Group C employees is impermissible absent fraud or misrepresentation.

The applicant, a retired Group ‘C’ railway employee, superannuated on 31 January 2023 from the post of Master Craftsman/Senior Technician (Electrical) under the North-Eastern Railway.

3 MIN READ

Recovery of long-standing excess payments from retired Group C employees is impermissible absent fraud or misrepresentation.. KRISHNA KUMAR JHA ALIAS KRISHAN KUMAR JHA vs EAST CENTRAL RAILWAY. CAT - ['Patna']. LawLens

CAT - ['Patna']·21 AUGUST 2026

Employment and Labour LawSocial Security and Pensions

Recovery of long-standing excess payments from retired Group C employees is impermissible absent fraud or misrepresentation.

The applicant, a Railway Technician Grade-I, superannuated on 30.09.2020.

3 MIN READ

Departmental proceedings may be stayed where identical allegations and common evidence risk prejudicing the employee’s criminal defence.. Ms Parul Garg vs REVENUE. CAT - ['Chandigarh']. LawLens

CAT - ['Chandigarh']·21 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Departmental proceedings may be stayed where identical allegations and common evidence risk prejudicing the employee’s criminal defence.

The applicant, an IRS officer, was implicated in CBI Regular Case No. RC0052021A0022 dated 8 September 2021 under Section 7 of the Prevention of Corruption Act, 1988, arrested, and placed under deemed suspension.

3 MIN READ

Temporary employees performing equal work are entitled to the minimum regular pay scale with DA.. Ashok Kumar vs Education Deptt., Ut Chandigarh. CAT - ['Chandigarh']. LawLens

CAT - ['Chandigarh']·21 AUGUST 2026

Employment and Labour LawConstitutional Law

Temporary employees performing equal work are entitled to the minimum regular pay scale with DA.

The 128 applicants were engaged in various Group ‘D’ posts—including Peon, Mali, Sweeper, Aya, Chowkidar, Security Guard and Gatekeeper—in Government schools under the Chandigarh Administration.

4 MIN READ

Similarly situated Kasauli employees must receive Remote Locality Allowance at Shimla rates.. Rajneesh Kumar Agarwal vs GARRISON ENGINEER. CAT - ['Chandigarh']. LawLens

CAT - ['Chandigarh']·21 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Similarly situated Kasauli employees must receive Remote Locality Allowance at Shimla rates.

The applicants, employees of the Military Engineer Services posted at Kasauli, sought Remote Locality Allowance (“RLA”) at the rates applicable to Shimla under Section 19 of the Administrative Tribunals Act, 1985.

3 MIN READ

Denial of appointment solely on adverse CFSL reports is illegal; selected candidates receive joining and notional consequential benefits.. SEEMA DEVI vs DEPARTMENT OF POSTS. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·21 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Denial of appointment solely on adverse CFSL reports is illegal; selected candidates receive joining and notional consequential benefits.

The Department of Posts issued a notification dated 25 February 2014 for direct recruitment to the posts of Postal Assistant and Sorting Assistant for the vacancy year 2013–14.

4 MIN READ

Appointments contrary to mandatory Recruitment Rules are void ab initio and liable to be quashed.. Uttam Foujdar vs Govt. Of Nctd. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·21 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Appointments contrary to mandatory Recruitment Rules are void ab initio and liable to be quashed.

The applicant applied under the unreserved category for the post of Motor Vehicle Inspector (Post Code 64/15) pursuant to DSSSB Advertisement No. 01/15 dated 20 October 2015.

4 MIN READ

PwD reservation cannot benefit candidates whose specific disability category is not identified for the post.. YOGENDRA KUMAR vs NORTHERN RAILWAY. CAT - ['Chandigarh']. LawLens

CAT - ['Chandigarh']·21 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

PwD reservation cannot benefit candidates whose specific disability category is not identified for the post.

The applicant, a railway employee with more than 40% locomotor disability in the One Leg (OL) category, was working as Signal Maintainer Grade-I in the pay band of ₹5,200–20,200 with Grade Pay of ₹2,800.

4 MIN READ

A continuously occupied post cannot be deemed abolished to discontinue its contractual incumbent.. Sat Pal Singh vs Govt. Medical College, Chandigarh. CAT - ['Chandigarh']. LawLens

CAT - ['Chandigarh']·21 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

A continuously occupied post cannot be deemed abolished to discontinue its contractual incumbent.

The applicant had earlier served as Registrar (Academics), Government Medical College and Hospital, Chandigarh, on deputation after undergoing a selection process, and continued in that post until his superannuation o...

3 MIN READ

Original application challenging disciplinary penalty is premature when statutory appellate and revisional remedies remain unexhausted.. Rajni Thakur vs AICTE. CAT - ['Chandigarh']. LawLens

CAT - ['Chandigarh']·21 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Original application challenging disciplinary penalty is premature when statutory appellate and revisional remedies remain unexhausted.

The applicant, a Section Officer (Accounts) at the Indian Institute of Advanced Study, challenged an Office Memorandum dated 19.04.2024 concerning alleged delinquency in processing an LTC claim and Office Order dated...

3 MIN READ

Biometric mismatch corroborated by expert evidence permits candidature cancellation without mandatory re-verification.. Krishan vs Gm N.rly.. CAT - ['Chandigarh']. LawLens

CAT - ['Chandigarh']·21 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Biometric mismatch corroborated by expert evidence permits candidature cancellation without mandatory re-verification.

The applicant applied under the unreserved category pursuant to Employment Notification/CEN No. 02/2018 for recruitment to Group-D/Level-1 posts in the Railways. He possessed the requisite educational qualification, c...

3 MIN READ

Contractual employees shall not be replaced by another set of contractual or outsourced employees.. Krishan Chander vs Sports Authority Of India. CAT - ['Chandigarh']. LawLens

CAT - ['Chandigarh']·21 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Contractual employees shall not be replaced by another set of contractual or outsourced employees.

The ten applicants were working on contractual terms in various posts, including Driver, Ground Man, Physiotherapist, Watchman and Clerk/LDC, at the Sports Authority of India’s Northern Regional Centre, Sonepat.

3 MIN READ

A PwBD sub-category cannot be changed after application submission contrary to advertisement terms.. Priyanaka vs Education Deptt., Ut Chandigarh. CAT - ['Chandigarh']. LawLens

CAT - ['Chandigarh']·21 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

A PwBD sub-category cannot be changed after application submission contrary to advertisement terms.

The applicant applied for recruitment to the post of Junior Basic Teacher under Advertisement No. 06/2023 dated 16 January 2024, selecting the Persons with Benchmark Disabilities (PwBD) “Others” category.

3 MIN READ

Recovery of excess pay from retiral dues is impermissible absent employee misrepresentation or fraud.. Hardyal Singh vs M/o Railways. CAT - ['Chandigarh']. LawLens

CAT - ['Chandigarh']·21 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Recovery of excess pay from retiral dues is impermissible absent employee misrepresentation or fraud.

Hardyal Singh joined the Railway Department as a Khalasi on 09.03.1981 and was subsequently regularised as a Vehicle Driver after qualifying the prescribed trade test.

4 MIN READ

Third MACP benefits cannot be denied to similarly situated employees solely for non-participation in earlier litigation.. phool mendra vs M/O RAILWAYS. CAT - ['Chandigarh']. LawLens

CAT - ['Chandigarh']·21 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Third MACP benefits cannot be denied to similarly situated employees solely for non-participation in earlier litigation.

The applicant, a retired Store Keeper-II, initially served in the Beas Construction Board (BCB) and was redeployed to the Canteen Stores Department (CSD) in 1985, with protection of pay and service-related benefits.

4 MIN READ

Voluntary retirement takes effect on the date specified in the notice, barring salary thereafter.. MANOJ KUMAR DUBEY vs NORTH EASTERN RAILWAY. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·21 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Voluntary retirement takes effect on the date specified in the notice, barring salary thereafter.

The applicant, a Senior Translator (Level-8) in the North Eastern Railway, submitted an application dated 31 August 2022 seeking voluntary retirement with effect from 30 November 2022.

2 MIN READ

Authorities must positively decide contractual nursing staff’s regularization claims within four months.. Abdur Rehman vs GNCTD. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·21 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Authorities must positively decide contractual nursing staff’s regularization claims within four months.

The applicants in both Original Applications were contractual Nursing Officers and other nursing/paramedical staff engaged in hospitals under the Government of NCT of Delhi.

3 MIN READ

Disciplinary proceedings are vitiated by withholding defence documents and relying on unproved statements.. KAYAM SINGH vs D/o Post. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·21 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Disciplinary proceedings are vitiated by withholding defence documents and relying on unproved statements.

The applicant, a retired Assistant Postmaster, challenged two disciplinary orders arising from separate proceedings.

3 MIN READ

MES industrial employees’ dress allowance claims must be decided by a reasoned and speaking order.. Shashank saxenaand and other vs M/O DEFENCE. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·21 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

MES industrial employees’ dress allowance claims must be decided by a reasoned and speaking order.

The applicants are civilian industrial employees of the Military Engineer Service, posted as Fitter General Mechanic (FGM) in GE (East), Bareilly Cantt.

3 MIN READ

Additional duties do not entitle an employee to pay benefits for a nonexistent post.. GANESH DAS vs NORTH CENTRAL RAILWAY. CAT - ['Jabalpur']. LawLens

CAT - ['Jabalpur']·21 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Additional duties do not entitle an employee to pay benefits for a nonexistent post.

The applicant, working as a Helper-Khalasi under the North Central Railway, alleged that he was additionally directed to perform Meter Reader duties from January 2007.

3 MIN READ

Substantial compliance with tribunal directions warrants dropping contempt proceedings in full satisfaction.. AMIT KUMAR vs SHRI JAYANT RAMA CHANDRAN DIRECTOR MECHANICAL ENGINEERING RAILWAY BOARD. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·21 AUGUST 2026

Administrative and Public LawCivil Procedure and Evidence

Substantial compliance with tribunal directions warrants dropping contempt proceedings in full satisfaction.

The petitioners, employees of Banaras Locomotive Works, instituted contempt proceedings under Section 17 of the Administrative Tribunals Act, 1985, alleging non-compliance with the Tribunal’s order dated 15 January 20...

2 MIN READ

Recovery from retired employees was stayed pending a reasoned decision on their representation.. Anil Shrivastava vs WEST CENTRAL RAILWAY. CAT - ['Jabalpur']. LawLens

CAT - ['Jabalpur']·21 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Recovery from retired employees was stayed pending a reasoned decision on their representation.

The ten applicants were retired Railway employees who had subsequently been re-engaged with the Railway Gati Shakti organisation under the West Central Railway.

2 MIN READ

Contempt jurisdiction cannot adjudicate disputed compliance calculations; surviving grievances must be pursued independently.. SATBIR SINGH vs NIKHIL KUMAR DIVISIONAL COMMISSIONER & ORS REVENUE DEPARTMENT. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·21 AUGUST 2026

Administrative and Public LawEmployment and Labour Law

Contempt jurisdiction cannot adjudicate disputed compliance calculations; surviving grievances must be pursued independently.

The petitioner instituted a contempt petition alleging wilful disobedience of the Tribunal’s judgment dated 28 July 2023 in O.A. No. 2763/2022.

2 MIN READ

Reinstatement compliance rendered the applicant’s claims for arrears and service benefits misconceived.. Suraj prakash wamre vs NORTH CENTRAL RAILWAY. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·21 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Reinstatement compliance rendered the applicant’s claims for arrears and service benefits misconceived.

The applicant approached the Central Administrative Tribunal under Section 19 of the Administrative Tribunals Act, 1985, seeking arrears of salary for the period from 5 December 2010 to 1 November 2023, grant of MACP,...

2 MIN READ

Pending transfer representation must be decided by reasoned order, with posting status quo maintained meanwhile.. Pramod Kumar Ojha vs DEFENCE. CAT - ['Jabalpur']. LawLens

CAT - ['Jabalpur']·21 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Pending transfer representation must be decided by reasoned order, with posting status quo maintained meanwhile.

The applicant, an Assistant Administrative Officer in the Military Engineering Services, was transferred from Garrison Engineer (West), Jabalpur, Madhya Pradesh, to Mamaura, Uttar Pradesh, by order dated 20 April 2026.

2 MIN READ

Original application dismissed as withdrawn, with liberty to approach the appropriate forum subject to limitation.. VISHNU M vs M/O RAILWAYS. CAT - ['Ernakulam']. LawLens

CAT - ['Ernakulam']·21 AUGUST 2026

Administrative and Public LawCivil Procedure and Evidence

Original application dismissed as withdrawn, with liberty to approach the appropriate forum subject to limitation.

The five applicants, serving as Senior Assistant Loco Pilots in the Madurai Division of Southern Railway, challenged certain departmental orders and related administrative actions through the Original Application.

2 MIN READ

Intervening dies non period after reinstatement counts for pension, but not back wages.. NARENDRA NATH MISHRA vs NORTH EASTERN RAILWAY. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·21 AUGUST 2026

Employment and Labour LawSocial Security and Pensions

Intervening dies non period after reinstatement counts for pension, but not back wages.

The applicant, a Railway Station Master appointed on 23 February 1990, was promoted from time to time and was due to retire on 30 June 2024. He was compulsorily retired with immediate effect on 9 November 2020 under t...

3 MIN READ

Stepping up of pay is unavailable where senior and junior are promoted from different feeder cadres.. Kapil Deo Yadawa vs Divisional Railway Manager E C Rly. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·21 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Stepping up of pay is unavailable where senior and junior are promoted from different feeder cadres.

The applicant, a retired Chief Loco Inspector, was appointed in the Railway Department as an Engine Cleaner on 10 March 1981 and was subsequently promoted through various posts, ultimately becoming Chief Loco Inspecto...

4 MIN READ

State-service retirement cannot defeat IPS induction where the officer was eligible for the relevant select list.. Suresh Kumar vs HOME AFFAIRS. CAT - ['Chandigarh']. LawLens

CAT - ['Chandigarh']·21 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

State-service retirement cannot defeat IPS induction where the officer was eligible for the relevant select list.

The applicant, a member of the Haryana Police Service, was appointed as Assistant Sub-Inspector in 1988 and was subsequently promoted to Additional Superintendent of Police on 8 March 2019.

3 MIN READ

Retirement during delayed selection cannot defeat IPS induction after inclusion in the Select List.. Virender Singh vs HOME AFFAIRS. CAT - ['Chandigarh']. LawLens

CAT - ['Chandigarh']·21 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Retirement during delayed selection cannot defeat IPS induction after inclusion in the Select List.

The applicant, a Haryana Police Service officer, was appointed as Assistant Sub-Inspector on 3 May 1989 and thereafter promoted to Inspector, Deputy Superintendent of Police and Additional Superintendent of Police. He...

3 MIN READ

Dismissal under Rule 14(ii) is invalid without recorded reasons establishing that a regular inquiry was impracticable.. MD JAMIL AKHTAR vs N.F.RAILWAY. CAT - ['Patna']. LawLens

CAT - ['Patna']·21 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Dismissal under Rule 14(ii) is invalid without recorded reasons establishing that a regular inquiry was impracticable.

The six applicants were Track Maintainers of different grades employed under North Frontier Railway, Katihar. Between January 2021 and July 2023, excess salary was credited to their accounts through the Railway’s payr...

5 MIN READ

Termination by an authority subordinate to the appointing authority violates Article 311(1) and is invalid.. PREM SAGAR TIWARI vs Union Of India. CAT - ['Lucknow']. LawLens

CAT - ['Lucknow']·21 AUGUST 2026

Employment and Labour LawConstitutional Law

Termination by an authority subordinate to the appointing authority violates Article 311(1) and is invalid.

The applicant, an employee of the National Research Laboratory for Conservation of Cultural Property, challenged the orders dated 19.06.2018 and 20.06.2018, including the notice terminating his service. He sought quas...

3 MIN READ

Dismissal under Rule 14(ii) is invalid without recorded reasons establishing that a regular inquiry was impracticable.. sHASHI KUMAR PASWAN vs N.F.RAILWAY. CAT - ['Patna']. LawLens

CAT - ['Patna']·21 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Dismissal under Rule 14(ii) is invalid without recorded reasons establishing that a regular inquiry was impracticable.

5 MIN READ

A candidate directly affected by recruitment litigation is a proper party for effective adjudication.. Aabid Hussan Sofi vs SHER-E-KASHMIR UNIVERSITY OF AGRICULTURAL SCIENCES AND TECHNOLOGY OF KASHMIR. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·21 AUGUST 2026

Administrative and Public LawEmployment and Labour Law

A candidate directly affected by recruitment litigation is a proper party for effective adjudication.

The Original Application challenged the University’s notice dated 25 June 2025, by which the original applicant’s candidature was excluded from consideration for the post of Accounts Assistant.

4 MIN READ

Non-joinder of necessary parties rendered the application legally untenable.. Sanjay Kumar vs M/o Health And Family Welfare. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·21 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Non-joinder of necessary parties rendered the application legally untenable.

The applicant challenged Notice No. 23-2/NS/SN-Rectt.-/2018/3193 dated 21 April 2018 and sought reconsideration of the selection process for appointment as Nursing Officer/Staff Nurse under Recruitment Notice No. 18/2...

2 MIN READ

Following acquittal, authorities must decide on opening the sealed cover and act on DPC recommendations according to law.. Jitender Kumar Pandiya vs GNCTD. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·21 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Following acquittal, authorities must decide on opening the sealed cover and act on DPC recommendations according to law.

The applicant, Jitender Kumar Pandiya, working as an LDC/Junior Assistant in the Directorate of Education, GNCT of Delhi, challenged the respondents’ decision concerning his non-clearance from the vigilance angle and...

3 MIN READ

A service challenge filed after an inordinate, unexplained delay is barred by limitation.. Guljar Ansari vs SOUTH EASTERN RAILWAY. CAT - ['Kolkata']. LawLens

CAT - ['Kolkata']·20 AUGUST 2026

Administrative and Public LawEmployment and Labour Law

A service challenge filed after an inordinate, unexplained delay is barred by limitation.

The applicant, a former Trackman/Senior Trackman under South Eastern Railway, was removed from service by order dated 24.03.2006 for unauthorised absence from 19.01.2003 to 13.06.2005.

3 MIN READ

Competent authority must decide regularisation claims and extend parity benefits upon verifying similarly situated casual labourers.. Mridul Mukherjee vs INCOME TAX DEPARTMENT. CAT - ['Kolkata']. LawLens

CAT - ['Kolkata']·20 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Competent authority must decide regularisation claims and extend parity benefits upon verifying similarly situated casual labourers.

The 174 applicants claimed to have worked as casual labourers under the Income Tax Department for approximately two decades and to have rendered uninterrupted service.

3 MIN READ

Authorities must consider eligibility representations after personal hearing and issue a reasoned, speaking order.. Dr Kuruva Nagaraju vs AGRICULTURE AND FARMERS WELFARE. CAT - ['Kolkata']. LawLens

CAT - ['Kolkata']·20 AUGUST 2026

Administrative and Public LawEmployment and Labour Law

Authorities must consider eligibility representations after personal hearing and issue a reasoned, speaking order.

The applicant, a PwBD and Group ‘A’ Gazetted Officer serving as Assistant Director in the Department of Agriculture & Farmers Welfare, applied for the post of Regional Director, National Centre for Organic and Natural...

2 MIN READ

Similarly situated employees must receive equivalent revised pay-scale benefits upon verification of eligibility.. DEBRATAN MALAKAR vs REVENUE. CAT - ['Kolkata']. LawLens

CAT - ['Kolkata']·20 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Similarly situated employees must receive equivalent revised pay-scale benefits upon verification of eligibility.

The applicant, an Assistant Commissioner in the Haldia CGST & CX Commissionerate, sought revision and fixation of pay in the scales of ₹6,500–10,500 and ₹7,500–12,000 with effect from 01.01.1996, together with consequ...

3 MIN READ

Courts may interfere with transfer orders only for mala fides, statutory violation, or incompetence.. Mahendra Kumar Gupta vs NORTH CENTRAL RAILWAY. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·20 AUGUST 2026

Administrative and Public LawEmployment and Labour Law

Courts may interfere with transfer orders only for mala fides, statutory violation, or incompetence.

The applicant, a Chief Commercial Supervisor/Commercial Inspector in the North Central Railway, challenged an order dated 1 July 2026 transferring him from the Allahabad/Prayagraj Division to the Agra Division on admi...

3 MIN READ

Recovery of excess payments from retirees without fraud or misrepresentation is impermissible in law.. SUBODH KUMAR MISRA vs CENTRAL BOARD OF INDIRECT TAXES AND CUSTOMS. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·20 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Recovery of excess payments from retirees without fraud or misrepresentation is impermissible in law.

The applicant was appointed as an Inspector on 22 June 1982 and promoted as Superintendent in March 1998. He received the second financial upgradation under the ACP Scheme and, upon completion of 30 years of service,...

4 MIN READ

Provisional participation cannot be directed before the competent authority decides an age-relaxation request.. DR JYOTI SETHI vs Delhi Secretariat. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·20 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Provisional participation cannot be directed before the competent authority decides an age-relaxation request.

The applicant, a Primary Teacher/Assistant Teacher presently posted under the Directorate of Education, GNCTD, challenged the Recruitment Rules for the post of Principal notified on 30 January 2023, the consequential...

4 MIN READ

Pending decision on a fresh representation, the transfer order shall not be coercively enforced.. Amritesh kumar vs BSNL. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·20 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Pending decision on a fresh representation, the transfer order shall not be coercively enforced.

The applicant, an SDE in BSNL, was initially transferred from Mirzapur OA to Varanasi by order dated 27 January 2025.

3 MIN READ

Retired employees cannot claim notional promotion absent established wrongful denial during service.. Vinod Kumar vs General Manager N C Rly. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·20 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Retired employees cannot claim notional promotion absent established wrongful denial during service.

The applicant, initially engaged as a Monthly Rated Casual Labourer in the Railways, was regularised as Khalasi and subsequently promoted as Signal Maintainer Grade-III, Grade-II and Grade-I.

4 MIN READ

A finalized below-benchmark APAR validly justifies the DPC’s “unfit” assessment and denial of promotion.. ANANDRAO SHAMRAO SAHARE vs M/o Defence. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·20 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

A finalized below-benchmark APAR validly justifies the DPC’s “unfit” assessment and denial of promotion.

The applicant, an officer in the Defence Accounts Department, was appointed as an Auditor on 5 February 1983 and was serving as Assistant Controller of Finance & Accounts at Ordnance Factory, Bhusawal.

4 MIN READ

Competent authority must decide revised pay-fixation representations by a reasoned order, without prejudging entitlement.. Manohar lal meena and other vs DEPARTMENT OF EXPENDITURE. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·20 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Competent authority must decide revised pay-fixation representations by a reasoned order, without prejudging entitlement.

The 26 applicants, serving in various posts under the Central Goods and Services Tax, Customs and related departments, had their pay initially fixed after implementation of the Sixth Central Pay Commission.

3 MIN READ

Seniority challenges fail without impleading affected employees and proving actual joining dates.. Anshu Singh vs General Manager N C Rly. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·20 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Seniority challenges fail without impleading affected employees and proving actual joining dates.

The 105 applicants were appointed as Goods Guards through the RRB-NTPC-2015 recruitment process and claimed that they joined the working post in February–April 2018.

4 MIN READ

Age relaxation lies with the competent authority; provisional participation cannot be ordered without a prima facie case.. DR RAJNI vs Delhi Secretariat. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·20 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Age relaxation lies with the competent authority; provisional participation cannot be ordered without a prima facie case.

The applicants, departmental teachers serving under the Directorate of Education, GNCTD, challenged the Recruitment Rules for Vice-Principal and the consequential UPSC Special Advertisement No. 51/2026 concerning Vaca...

4 MIN READ

Provisional participation cannot be ordered before competent authority decides age-relaxation requests under the Recruitment Rules.. Manisha vs Delhi Secretariat. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·20 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Provisional participation cannot be ordered before competent authority decides age-relaxation requests under the Recruitment Rules.

The applicant, an educator under the Directorate of Education, GNCTD, challenged the Recruitment Rules for the posts of Principal and Vice-Principal and UPSC Special Advertisement No. 51/2026, particularly the alleged...

4 MIN READ

Recovery of excess pay from retired employees is impermissible absent misrepresentation or fraud.. YOGENDRA vs NORTHERN RAILWAY. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·20 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Recovery of excess pay from retired employees is impermissible absent misrepresentation or fraud.

The applicant, a retired Senior Technician/Fitter of Northern Railway, was appointed as a Fitter on 12 March 2004 and retired on superannuation on 31 July 2024.

3 MIN READ

Competent authorities must decide pending MACP arrears claims through reasoned and speaking orders.. Sunil joshi vs FINANCE. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·20 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Competent authorities must decide pending MACP arrears claims through reasoned and speaking orders.

The applicant, Sunil Joshi, a Deputy Director General on deputation to the Competition Commission of India and substantively an Assistant Commissioner in the Central GST Department, challenged the non-release of arrea...

3 MIN READ

An employee may lawfully forego promotion when the prescribed refusal option is timely exercised.. MADAN PAL SINGH vs POST UP CIRCLE. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·20 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

An employee may lawfully forego promotion when the prescribed refusal option is timely exercised.

The applicant, a Postal Assistant appointed on 12 January 1990, was serving as Sub-Postmaster (SPM), Kankar Khera Sub-Office, Meerut Division.

3 MIN READ

Recovery of mistaken excess payment from a retired Group C employee is impermissible absent misrepresentation.. Susheel Kumar Deora vs NORTH CENTRAL RAILWAY. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·20 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Recovery of mistaken excess payment from a retired Group C employee is impermissible absent misrepresentation.

The applicant, a retired Loco Pilot (Mail/Express) of North Central Railway and a Group ‘C’ employee, was appointed on 12 September 1988 and voluntarily retired on 2 February 2019.

2 MIN READ

Revised pay scales must be notionally fixed from 1 January 1996, with monetary benefits from 21 April 2004.. V GUNASEKARAN vs M/O FINANCE. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·20 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Revised pay scales must be notionally fixed from 1 January 1996, with monetary benefits from 21 April 2004.

The applicants were officers serving or having served as Inspectors and Superintendents of Central Excise. Under the recommendations of the Fifth Central Pay Commission, the relevant pay scales were initially fixed at...

4 MIN READ

Revised pay scales apply notionally from 1 January 1996 and monetarily from 21 April 2004.. S Balasubramani vs FINANCE. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·20 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Revised pay scales apply notionally from 1 January 1996 and monetarily from 21 April 2004.

The applicants were serving or retired officers of the Central Excise and Customs/CGST Department holding the posts of Inspector or Superintendent.

3 MIN READ

Superannuation after 1 January does not bar IPS selection consideration, subject to eligibility.. Bijo Alexander vs HOME AFFAIRS. CAT - ['Ernakulam']. LawLens

CAT - ['Ernakulam']·20 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Superannuation after 1 January does not bar IPS selection consideration, subject to eligibility.

The three applicants were former Superintendents of Police in the Kerala Police Service who retired on superannuation on 28 February 2025, 31 October 2025 and 31 December 2025, respectively. All had entered service as...

3 MIN READ

Spouse-based posting preference does not create an enforceable right to continued retention at a station.. DEEPAK KUMAR vs EMPLOYEES STATE INSURANCE CORPORATION (ESIC). CAT - ['Delhi']. LawLens

CAT - ['Delhi']·20 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Spouse-based posting preference does not create an enforceable right to continued retention at a station.

The applicant, an SSO in ESIC, had served in Delhi since joining the Corporation in 2008. In 2024, despite his wife being a Government teacher in Delhi and his elderly parents requiring care, he was retained within De...

4 MIN READ

Review jurisdiction cannot be invoked to reappreciate evidence or introduce subsequent material for rehearing.. UNION OF INDIA vs SUBODH KUMAR SINGH. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·20 AUGUST 2026

Administrative and Public LawEmployment and Labour Law

Review jurisdiction cannot be invoked to reappreciate evidence or introduce subsequent material for rehearing.

Subodh Kumar Singh, a candidate for posts in the Railways carrying Pay Band ₹5,200–20,200 with Grade Pay ₹1,800, had succeeded in O.A. No. 61/2025.

3 MIN READ

Erroneous promotions granted under withdrawn unauthorized instructions confer no vested right to continuation.. RAHUL PRASAD vs M/o Finance. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·20 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Erroneous promotions granted under withdrawn unauthorized instructions confer no vested right to continuation.

The applicants, initially appointed as Tax Assistants and subsequently promoted as Senior Tax Assistants after qualifying the departmental examination, were promoted to the post of Inspector of Central Excise/Customs...

3 MIN READ

Unexplained and prolonged disciplinary proceedings violating prescribed timelines warrant quashing of the charge memorandum.. Tarun Kumar Das vs DEFENCE. CAT - ['Kolkata']. LawLens

CAT - ['Kolkata']·20 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Unexplained and prolonged disciplinary proceedings violating prescribed timelines warrant quashing of the charge memorandum.

The applicant, a retired Assistant Engineer (QS & C)/Assistant Garrison Engineer (Contracts), was served with a charge memorandum dated 16 October 2018 under Rule 14 of the CCS (CCA) Rules, 1965. The charges concerned...

4 MIN READ

Competent authority directed to decide fresh pay-scale representations by a reasoned order within two months.. Anant Vajpai vs REVENUE HQ. CAT - ['Lucknow']. LawLens

CAT - ['Lucknow']·20 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Competent authority directed to decide fresh pay-scale representations by a reasoned order within two months.

Twenty applicants, comprising retired Assistant Commissioners, Superintendents, Inspectors and the legal heir of a deceased Inspector of Central Excise/Customs, challenged orders of the Central Board of Indirect Taxes...

3 MIN READ

Submission of a false experience certificate lawfully justifies cancellation of a candidate’s selection.. SUMAN BISWAS vs D/o India Post. CAT - ['Kolkata']. LawLens

CAT - ['Kolkata']·20 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Submission of a false experience certificate lawfully justifies cancellation of a candidate’s selection.

The Department of Posts issued a notification for recruitment to 19 Driver posts, requiring candidates to furnish proof of driving experience in light and heavy vehicles, including at least one year’s heavy-vehicle ex...

3 MIN READ

Administrative delay cannot deny eligible employees retrospective promotion from dates promotional vacancies arose.. SWAPAN KUMAR BALA vs A & N ADMINISTRATION. CAT - ['Kolkata']. LawLens

CAT - ['Kolkata']·20 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Administrative delay cannot deny eligible employees retrospective promotion from dates promotional vacancies arose.

The applicants, working as Gate Keepers in the Andaman and Nicobar Administration, were eligible for promotion to the post of Weigh Bridge Operator under the applicable Recruitment Rules.

3 MIN READ

Non-functional Grade Pay of ₹5,400 in PB-2 counts as MACP financial upgradation.. V M Rajasekharan Nair and Others vs REVENUE. CAT - ['Ernakulam']. LawLens

CAT - ['Ernakulam']·20 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Non-functional Grade Pay of ₹5,400 in PB-2 counts as MACP financial upgradation.

The applicants were Inspectors/Superintendents/Assistant Commissioners in the Central Excise and Central Tax Department. They had generally received the first ACP financial upgradation to the pay corresponding to Grad...

5 MIN READ

Seniority must be refixed under the N.R. Parmar quota-rota principle despite prior departmental fixation.. SOUMYA P vs REVENUE. CAT - ['Ernakulam']. LawLens

CAT - ['Ernakulam']·20 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Seniority must be refixed under the N.R. Parmar quota-rota principle despite prior departmental fixation.

The applicant, a Superintendent of Central Tax and Central Excise, was selected through the Staff Selection Commission’s Combined Graduate Level Examination process initiated by notification dated 14 April 2007. She r...

3 MIN READ

Suppression of a pending criminal case in police verification justifies termination under Rule 8 of GDS Rules.. Hare ram Yadav vs DEPARTMENT OF POSTS. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·20 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Suppression of a pending criminal case in police verification justifies termination under Rule 8 of GDS Rules.

The applicant was engaged as a Gramin Dak Sevak Branch Postmaster at Kharidih Branch Office on 26 September 2023 and joined duty on 5 October 2023, subject to verification of his certificates and police antecedents.

3 MIN READ

Employees have no vested right to promotion merely upon the occurrence of quota vacancies.. RAJEEV E V vs THE SECRETARY MINISTRY OF FINANCE. CAT - ['Ernakulam']. LawLens

CAT - ['Ernakulam']·20 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Employees have no vested right to promotion merely upon the occurrence of quota vacancies.

The applicant, a Senior Accountant who entered service in 1985 and was promoted in 1991, claimed consideration for promotion as Assistant Accounts Officer (AAO) under the 10% quota prescribed in the Recruitment Rules...

4 MIN READ

Judicial review will not disturb disciplinary penalties supported by evidence and procedurally valid inquiries.. Hansaben vs M/o Defence. CAT - ['Ahmedabad']. LawLens

CAT - ['Ahmedabad']·20 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Judicial review will not disturb disciplinary penalties supported by evidence and procedurally valid inquiries.

The applicant, widow of Late Shri Ashokbhai Patni, challenged the order dated 7 February 2017 imposing the major penalty of compulsory retirement upon her husband, a Chowkidar in the NCC Directorate, Gujarat, under Ru...

4 MIN READ

Cancellation of a granted promotion without notice and hearing violates natural justice.. Mohammad Yaqoob vs D/o Home Ut Of Jammu & Kashmir. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·20 AUGUST 2026

Administrative and Public LawEmployment and Labour Law

Cancellation of a granted promotion without notice and hearing violates natural justice.

The applicant, a police constable, was relieved from District Srinagar in May 2006 to undertake a special driving and maintenance course at PTTI Vijaypur and was subsequently adjusted in the Telecom Kashmir Zone.

4 MIN READ

Respondents directed to consider applicants’ claims by a reasoned order, without adjudicating the merits.. Jahangir hussain thokar vs HOME DEPARTMENT. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·20 AUGUST 2026

Administrative and Public LawEmployment and Labour Law

Respondents directed to consider applicants’ claims by a reasoned order, without adjudicating the merits.

The applicants had applied pursuant to Advertisement Notice No. 01 of 2013 dated 12.03.2013 for recruitment to the posts of Fireman/Fireman Driver in the J&K Fire and Emergency Services.

3 MIN READ

Disciplinary penalties are vitiated when authorities rely on undisclosed evidence outside the inquiry record.. S R Bhat vs M/o Defence. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·20 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Disciplinary penalties are vitiated when authorities rely on undisclosed evidence outside the inquiry record.

The applicant, appointed as an LDC on 15 September 1992 and promoted as UDC in 2003, was charged under Rule 3 of the CCS (Conduct) Rules, 1964 with misusing and misappropriating Government funds amounting to ₹5,32,758...

4 MIN READ

A belated representation and its rejection cannot revive a stale, time-barred service claim.. Brahamjeet Yadav vs Delhi Transport Corporation (DTC). CAT - ['Delhi']. LawLens

CAT - ['Delhi']·20 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

A belated representation and its rejection cannot revive a stale, time-barred service claim.

The applicant was provisionally selected through DSSSB for appointment as a Driver in 2008. Although the DTC Medical Board initially declared him unfit due to defective vision, he was subsequently declared fit by the...

4 MIN READ

OPS cannot be denied to eligible compassionate appointees solely for missing an uncommunicated option deadline.. Vineet Kumar vs DELHI POLICE. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·20 AUGUST 2026

Employment and Labour LawSocial Security and Pensions

OPS cannot be denied to eligible compassionate appointees solely for missing an uncommunicated option deadline.

The applicant’s father, an ASI (Executive) in the Delhi Police, died in service on 28.10.2003.

4 MIN READ

Provisional participation was declined; the competent authority must decide age-relaxation requests under the Recruitment Rules.. MUKESH KUMAR vs Department of Education (GNCTD). CAT - ['Delhi']. LawLens

CAT - ['Delhi']·20 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Provisional participation was declined; the competent authority must decide age-relaxation requests under the Recruitment Rules.

The 32 applicants were serving as Vice-Principals in schools under the Directorate of Education, GNCTD, having been appointed between June and October 2024.

4 MIN READ

Competent authority must decide pending representations by reasoned order after considering applicable precedents.. Sanjay Sachdeva vs HOME AFFAIRS. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·20 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Competent authority must decide pending representations by reasoned order after considering applicable precedents.

The 117 applicants, serving or retired employees of the Intelligence Bureau, filed an Original Application under Section 19 of the Administrative Tribunals Act, 1985, seeking grant of Non-Functional Upgradation (NFU)...

3 MIN READ

Authorities must consider medical-exigency representations under applicable Office Memoranda and pass a reasoned speaking order.. Sagar Mahendrabhai Lodhiya vs GNCTD. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·20 AUGUST 2026

Administrative and Public LawEmployment and Labour Law

Authorities must consider medical-exigency representations under applicable Office Memoranda and pass a reasoned speaking order.

The applicant had been issued an offer of appointment by the Department of Information Technology, Government of NCT of Delhi.

3 MIN READ

Long-serving temporary employees deserve humanitarian consideration for regularization, with their existing service status protected pending decision.. Ghulam Mohi Ud Din Bhat vs Finance Department Ut J&k And Others. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·20 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Long-serving temporary employees deserve humanitarian consideration for regularization, with their existing service status protected pending decision.

The applicant was engaged as a Junior Assistant on an ad hoc basis for 89 days in 1995, with successive extensions, and claimed to have continued in service thereafter.

4 MIN READ

Authorities must decide pay-parity and regularisation claims by a reasoned order within eight weeks.. Nissar Ahmad Khan vs REVENUE DEPARTMENT. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·20 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Authorities must decide pay-parity and regularisation claims by a reasoned order within eight weeks.

The applicant was engaged as a Driver in the office of the Deputy Commissioner, Shopian, against an available vacancy on a temporary and consolidated basis with effect from 1 January 2012, at a remuneration of ₹7,000...

3 MIN READ

Recognized integrated M.Sc.-B.Ed. holders satisfy PGT eligibility and must be permitted to interview.. Anooj Kumar vs KVS. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·20 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Recognized integrated M.Sc.-B.Ed. holders satisfy PGT eligibility and must be permitted to interview.

The applicants applied for the post of PGT (Mathematics) pursuant to Advertisement No. 15/2022 issued by the Kendriya Vidyalaya Sangathan (KVS). The present proceedings concerned applicant Nos. 1, 3, 4, 5, 6 and 7, wh...

3 MIN READ

Continued service beyond unextended probation deems an employee confirmed; termination thereafter requires disciplinary proceedings.. JITENDRA KUMAR MISHRA vs Rail India Technical and Economic Service (RITES). CAT - ['Delhi']. LawLens

CAT - ['Delhi']·20 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Continued service beyond unextended probation deems an employee confirmed; termination thereafter requires disciplinary proceedings.

The applicant was appointed by RITES Ltd. as Engineer (Electrical) pursuant to an offer letter dated 4 September 2020, carrying a one-year probationary period, extendable in accordance with the applicable rules.

4 MIN READ

Provisional participation cannot be directed absent a prima facie case where age relaxation lies with the competent authority.. NEERAJ KUMAR vs GNCTD. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·20 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Provisional participation cannot be directed absent a prima facie case where age relaxation lies with the competent authority.

Seventy-nine applicants approached the Central Administrative Tribunal under Section 19 of the Administrative Tribunals Act, 1985, challenging the maximum age limit of 35 years prescribed for direct recruitment to the...

4 MIN READ

Provisional participation was declined pending the competent authority’s decision on age relaxation.. DEVENDER RANA vs DEPARTMENT OF EDUCATION. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·20 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Provisional participation was declined pending the competent authority’s decision on age relaxation.

The six applicants are Primary Teachers employed in the Education Department of the Municipal Corporation of Delhi. They sought age relaxation beyond the prescribed upper age limit of 35 years for direct recruitment t...

4 MIN READ

Pending representation must be decided by a reasoned speaking order, with limitation left open.. TANU PRIYA vs EMPLOYEES STATE INSURANCE CORPORATION (ESIC). CAT - ['Delhi']. LawLens

CAT - ['Delhi']·20 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Pending representation must be decided by a reasoned speaking order, with limitation left open.

The applicant, Tanu Priya, filed the Original Application under Section 19 of the Administrative Tribunals Act, 1985, challenging her non-consideration in the Departmental Promotion Committee (DPC) held in 2013 and se...

2 MIN READ

Subsequent recognition of an academic subject cannot retrospectively confer eligibility under earlier recruitment rules.. Nakul Tokas vs DIRECTORATE OF EDUCATION. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·20 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Subsequent recognition of an academic subject cannot retrospectively confer eligibility under earlier recruitment rules.

The applicant applied pursuant to Advertisement No. 02/21 for the post of TGT (Natural Science)–Male under the OBC category and appeared in the selection examination.

3 MIN READ

B.Tech. qualifications do not satisfy TGT Natural Science requirements absent recognized subject-wise equivalence under recruitment rules.. Jyoti Vyas vs Department of Education. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·20 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

B.Tech. qualifications do not satisfy TGT Natural Science requirements absent recognized subject-wise equivalence under recruitment rules.

The applicants challenged the cancellation of their candidature for the post of Trained Graduate Teacher (TGT) (Natural Science), Female, Post Code 36/21, advertised by the Delhi Subordinate Services Selection Board u...

4 MIN READ

Respondents must decide the regularisation claim through a speaking order without the Tribunal expressing any view on merits.. Mushtaq Ahmad Chopan vs D/o Sheep Husbandry Ut Of J&k. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·20 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Respondents must decide the regularisation claim through a speaking order without the Tribunal expressing any view on merits.

The applicant claimed that he was engaged as a casual labourer in November 1991 and converted into a daily wager in August 1992.

3 MIN READ

Disciplinary findings supported by evidence warrant no judicial interference absent procedural illegality or jurisdictional error.. SUNNY BAGWAR vs NORTH CENTRAL RAILWAY. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·20 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Disciplinary findings supported by evidence warrant no judicial interference absent procedural illegality or jurisdictional error.

The applicant, a Technician-I in the North Central Railway Workshop, Jhansi, was suspended on 4 June 2022 for allegedly participating in and instigating an illegal tool-down strike on 1–2 June 2022.

3 MIN READ

Prior promotions and financial upgradations may preclude further MACP benefits despite completion of 30 years’ service.. Smt Manorama Sinha vs Gm Dlw Varanasi. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·20 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Prior promotions and financial upgradations may preclude further MACP benefits despite completion of 30 years’ service.

The applicant was initially appointed as a Junior Clerk on 7 October 1980 and was subsequently posted in the IT/EDP cadre as Machine Room Operator Grade-II. She was promoted through various posts and pay scales, inclu...

3 MIN READ

Contempt proceedings cannot enlarge the scope of relief granted in the original judgment.. V S SHAH vs SAMEER PANDEY, THE JOINT COMMISSIONER(ADM), APPELLANT AUTHORITY NVS B15 INSTITUTIONAL AREA, SECTOR 62 NOIDA GUATAMBUDH NAGAR & ANR. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·20 AUGUST 2026

Administrative and Public LawCivil Procedure and Evidence

Contempt proceedings cannot enlarge the scope of relief granted in the original judgment.

The applicant, V.S. Shah, filed a contempt petition under Section 17 of the Administrative Tribunals Act, 1985, alleging non-compliance with the Tribunal’s order dated 1 November 2023 in O.A. No. 275/2013.

2 MIN READ

Guard-cadre promotions carrying identical Grade Pay count under MACP and bar Grade Pay ₹4,600 or ₹4,800.. All India Gurads Council vs M/o Railways. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·20 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Guard-cadre promotions carrying identical Grade Pay count under MACP and bar Grade Pay ₹4,600 or ₹4,800.

Applicant No. 2 joined the Northern Railway as a Goods Guard on 14.08.1984 and was subsequently placed/promoted as Passenger Guard, Senior Passenger Guard and Mail/Express Guard.

4 MIN READ

An accident commuting from residence to office is duty-related and qualifies for non-debitable hospital leave.. DWARKA PRASAD GARHEWAL vs WEST CENTRAL RAILWAY. CAT - ['Jabalpur']. LawLens

CAT - ['Jabalpur']·20 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

An accident commuting from residence to office is duty-related and qualifies for non-debitable hospital leave.

The applicant, a Chief Controller with the West Central Railway, met with an accident at approximately 9:15 a.m. on 15 January 2016 while travelling from his residence to his office to commence duty.

3 MIN READ

Transfer orders cannot be interfered with absent mala fides or statutory violation.. Malkhan Singh Gurjar vs M/o Railways. CAT - ['Jabalpur']. LawLens

CAT - ['Jabalpur']·20 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Transfer orders cannot be interfered with absent mala fides or statutory violation.

The applicant, a Pointsman A posted at Sithauli Railway Station, was transferred to Ichauli by order dated 19 May 2021.

3 MIN READ

Respondents must consider the SRO 149 pay-scale claim and issue a reasoned order within eight weeks.. AB RASHID KATOO vs HEALTH AND MEDICAL EDUCATION DEPARTMENT. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·20 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Respondents must consider the SRO 149 pay-scale claim and issue a reasoned order within eight weeks.

The applicant, a retired Public Works Department employee possessing an ITI Certificate in the Building Trade, claimed eligibility for placement in the higher pay scale of Rs. 5,000–8,000 under SRO 149 of 1973, instea...

3 MIN READ

Authorities directed to consider Helpers’ induction and MTS redesignation claims under applicable rules.. mohd amin dar and others vs RURAL DEVELOPMENT DEPARTMENT. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·20 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Authorities directed to consider Helpers’ induction and MTS redesignation claims under applicable rules.

The applicants were initially engaged as Daily Rated Workers in the Rural Development Department and were subsequently regularized as Helpers.

4 MIN READ

Respondents must reconsider claims for Grade Pay ₹5,400 and issue speaking orders within eight weeks.. Vithal Govindrao Pallewad vs DEPTT OF POSTS. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·20 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Respondents must reconsider claims for Grade Pay ₹5,400 and issue speaking orders within eight weeks.

Forty-eight employees and one voluntary retiree of the Department of Posts, serving in various regions and posts, filed the Original Application under Section 19 of the Administrative Tribunals Act, 1985.

3 MIN READ

Authorities must pass a reasoned decision on COVID-affected NCL certificates under applicable recruitment rules.. Ms Monica Sehrawat vs GNCTD. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·20 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Authorities must pass a reasoned decision on COVID-affected NCL certificates under applicable recruitment rules.

The DSSSB issued Advertisement dated 04.01.2020 for the post of TGT (Computer Science), Post Code 91/20. The applicant applied under the OBC category, appeared in the examination, was declared successful, and her doss...

3 MIN READ

Pending equal-pay representation must be decided by a reasoned order, with coercive action stayed meanwhile.. SURAJ CHOUDHARY vs NATIONAL INSTITUTE OF UNANI MEDICINE. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·20 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Pending equal-pay representation must be decided by a reasoned order, with coercive action stayed meanwhile.

The applicants—Suraj Choudhary, Yogesh Kumar and Shivam Maurya—were engaged as a Massager and Ward Attendants, respectively, by the National Institute of Unani Medicine pursuant to Advertisement No. 4/2022 dated 28 De...

3 MIN READ

Respondents must decide the pending representation by a reasoned order without adjudicating its merits.. MOHD FAIZ KHAN vs NATIONAL INSTITUTE OF UNANI MEDICINE. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·20 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Respondents must decide the pending representation by a reasoned order without adjudicating its merits.

The applicant was appointed as an Office Assistant/Data Entry Operator pursuant to Advertisement No. 02/2023 dated 6 June 2023, issued for recruitment through a walk-in interview. He joined the respondents in 2023 and...

3 MIN READ

Respondents must decide the pending representation by a reasoned order within eight weeks, with no coercive action meanwhile.. PRERNA PAL vs NATIONAL INSTITUTE OF UNANI MEDICINE. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·20 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Respondents must decide the pending representation by a reasoned order within eight weeks, with no coercive action meanwhile.

The three applicants were working as Nursing Officers with the respondents.

3 MIN READ

Departmental Temporary Status entitlement cannot be denied merely by invoking Umadevi.. Jagdish K Solanki vs Bharat Sanchar Nigam Limited. CAT - ['Ahmedabad']. LawLens

CAT - ['Ahmedabad']·19 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Departmental Temporary Status entitlement cannot be denied merely by invoking Umadevi.

The ten applicants were initially engaged as part-time casual labourers under the Department of Telecommunications between 1992 and 1997.

4 MIN READ

Execution cannot reassess merits where authorities have duly considered the claim and passed a reasoned decision.. RAM BIHARI PATRIYA vs M/O DEFENCE. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·19 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Execution cannot reassess merits where authorities have duly considered the claim and passed a reasoned decision.

The petitioners had participated in a recruitment process for the post of Conservancy Safaiwala undertaken after “Operation Parakram.” The recruitment process was not completed, following which they filed O.A. No. 114...

3 MIN READ

Execution proceedings cannot continue after full compliance with directions granting promotions and consequential benefits.. Anil Kumar Rai vs General Manager N C Rly. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·19 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Execution proceedings cannot continue after full compliance with directions granting promotions and consequential benefits.

The applicant, Anil Kumar Rai, filed an execution application under Section 27 of the Administrative Tribunals Act, 1985, seeking enforcement of the Tribunal’s order dated 27 August 2021 in O.A. No. 1064 of 2017.

3 MIN READ

Recruiting authorities must assess a qualification’s substantive curriculum, not merely its nomenclature, for eligibility.. Anamika Sudhanshu vs General Manager N C Rly. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·19 AUGUST 2026

Administrative and Public LawEmployment and Labour Law

Recruiting authorities must assess a qualification’s substantive curriculum, not merely its nomenclature, for eligibility.

The applicant challenged, under Section 19 of the Administrative Tribunals Act, 1985, the respondents’ order dated 30 July 2021 cancelling her candidature for the post of Assistant Loco Pilot under CEN No. 01/2018 on...

4 MIN READ

CSS Additional Secretary empanelment must apply the seven-year Joint Secretary Suitability List residency requirement.. SUNITA H KHURANA vs Cabinet Secretariat. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·19 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

CSS Additional Secretary empanelment must apply the seven-year Joint Secretary Suitability List residency requirement.

The applicant, a Central Secretariat Service (CSS) officer recruited through the Civil Services Examination, 1981, was included in successive CSS select lists and was serving in the Director/Senior Selection Grade.

4 MIN READ

Employees are entitled to notional retrospective pay parity, without pre-effective-date arrears, with consequential future benefits.. Ravi Kant Tyagi vs AYUSH. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·19 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Employees are entitled to notional retrospective pay parity, without pre-effective-date arrears, with consequential future benefits.

The applicant, Ravi Kant Tyagi, was appointed as a Medical Laboratory Technologist in the Moraji Desai National Institute of Yoga in 2011.

3 MIN READ

Challenge to Principal recruitment experience criteria disposed without adjudicating the merits.. SIMMI SETH vs Delhi Secretariat. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·19 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Challenge to Principal recruitment experience criteria disposed without adjudicating the merits.

The applicants, serving under the Directorate of Education, GNCTD, challenged the Recruitment Rules for the post of Principal notified on 30 January 2023 and the consequential UPSC Special Advertisement No. 51/2026.

3 MIN READ

A remarried widow qualifies for extraordinary family pension only upon proving communal life or dependent support.. SUSHILA DEVI vs NOTHERN RAILWAY. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·19 AUGUST 2026

Social Security and PensionsEmployment and Labour Law

A remarried widow qualifies for extraordinary family pension only upon proving communal life or dependent support.

Late Shri Jai Bhagwan was initially engaged as a casual labourer in 1984 and regularised with effect from 02.08.1995. He died in service on 03.08.1995, after which family pension was sanctioned to his widow, Sushila D...

3 MIN READ

Delayed issuance of a renewed OBC certificate cannot defeat reservation eligibility when renewal was timely sought.. DR SABARINATH S vs HEALTH AND FAMILY WELFARE. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·19 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Delayed issuance of a renewed OBC certificate cannot defeat reservation eligibility when renewal was timely sought.

The applicant challenged the corrigendum dated 23.07.2025 by which his candidature for the post of Assistant Professor (Trauma & Emergency, Anaesthesiology) under the OBC category at AIIMS, Rishikesh, was cancelled.

3 MIN READ

ACP/MACP benefits accrue only from regularisation; prior ad hoc or temporary service cannot be counted.. Vijay Kumar Sharma vs South Delhi Municipal Corporation Of Delhi. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·19 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

ACP/MACP benefits accrue only from regularisation; prior ad hoc or temporary service cannot be counted.

The applicant was appointed as a Lower Division Clerk (LDC) in 1977 on a provisional/temporary basis.

3 MIN READ

Colour vision deficiency cannot disqualify candidates for promotion to non-safety Assistant Commercial Manager posts.. KUBER LAL DAS vs RAILWAY. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·19 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Colour vision deficiency cannot disqualify candidates for promotion to non-safety Assistant Commercial Manager posts.

The applicant, a Commercial Supervisor in Northern Railway, participated in the 30% Limited Departmental Competitive Examination for promotion to the Group ‘B’ post of Assistant Commercial Manager (Technical).

3 MIN READ

Subsequent transfer rendering the challenged posting moot leaves no surviving grievance for adjudication.. Snehasheesha Parida vs DEPARTMENT OF POSTS. CAT - ['Cuttack']. LawLens

CAT - ['Cuttack']·19 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Subsequent transfer rendering the challenged posting moot leaves no surviving grievance for adjudication.

The applicant, a Postal Assistant, sought transfer nearer to his native place on the ground that his wife had joined as a Counsellor at the ART Centre, PRM Medical College, Baripada.

2 MIN READ

Candidature cannot be cancelled solely on an FIR closed for want of evidence after truthful disclosure.. Neel Kamal vs Comm. Of Police. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·19 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Candidature cannot be cancelled solely on an FIR closed for want of evidence after truthful disclosure.

The applicant was implicated in FIR No. 261/2012 registered at Police Station Kumaraswamy Layout, Bengaluru, under Sections 341, 324, 377, 384, 448, 506 and 34 IPC, along with Sections 116 and 117 of the Karnataka Edu...

4 MIN READ

Financial upgradation cannot be deferred beyond subsisting penalties using uncommunicated adverse entries or periods treated as duty.. Raj Kumar vs Comm. Of Police. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·19 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Financial upgradation cannot be deferred beyond subsisting penalties using uncommunicated adverse entries or periods treated as duty.

The applicant, a Delhi Police Constable subsequently holding the rank of Assistant Sub-Inspector, was appointed on 1 May 1982. Disciplinary proceedings arising from an incident dated 9–10 September 1996 culminated in...

4 MIN READ

A successor authority cannot review an approved out-of-turn promotion decision absent statutory power.. Mukesh Singh vs GNCTD. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·19 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

A successor authority cannot review an approved out-of-turn promotion decision absent statutory power.

The applicant, Head Constable Mukesh Singh, participated in a police encounter on 10 March 2005 in which a notorious criminal, Hanumant alias Hanu, was killed.

4 MIN READ

An employee has only a right to consideration for promotion, not promotion itself.. Pradeep Kumar Mathur vs North Delhi Municipal Corporation. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·19 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

An employee has only a right to consideration for promotion, not promotion itself.

The applicant, appointed as a Lower Division Clerk (LDC) in 1988 in the erstwhile MCD, claimed that he was denied promotion to Upper Division Clerk (UDC) from 25.07.2006, despite allegedly being senior to employees pr...

3 MIN READ

Competent authorities must reconsider employees’ HPCA/PCA claims in accordance with prior Tribunal directions.. CHARAN SINGH vs HEALTH. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·19 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Competent authorities must reconsider employees’ HPCA/PCA claims in accordance with prior Tribunal directions.

The 23 applicants were serving or retired employees of VMMC & Safdarjung Hospital, New Delhi, holding various administrative, secretarial, translation, stenographic, ministerial, and library-related posts.

2 MIN READ

An original application is premature when filed before six months expire after a pending representation.. Shri Bhanwar Singh vs RAILWAY BOARD. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·19 AUGUST 2026

Administrative and Public LawEmployment and Labour Law

An original application is premature when filed before six months expire after a pending representation.

The applicant was initially appointed as a Casual Labour Khallasi on 13 June 1988, regularised as an Electric Khalasi on 7 February 1996, and superannuated as an MCM on 31 May 2024.

2 MIN READ

Deemed resignation cannot be imposed retrospectively after superannuation under the All India Services Leave Rules.. J K DEV vs Dopt. CAT - ['Cuttack']. LawLens

CAT - ['Cuttack']·19 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

Deemed resignation cannot be imposed retrospectively after superannuation under the All India Services Leave Rules.

The applicant, an Odisha-cadre IAS officer, proceeded on study leave from 05.06.2002 to 06.06.2003 and thereafter obtained earned leave and extraordinary leave in different spells up to 09.05.2007. He was required to...

3 MIN READ

An employed, separately residing son’s dependency status must be examined before rejecting compassionate appointment.. Mary Goreti Lakra vs STEEL SAIL. CAT - ['Cuttack']. LawLens

CAT - ['Cuttack']·19 AUGUST 2026

Employment and Labour LawAdministrative and Public Law

An employed, separately residing son’s dependency status must be examined before rejecting compassionate appointment.

Herman Minz, an employee of Rourkela Steel Plant, was discharged from service with effect from 24 December 2020 on medical-invalidation grounds.

3 MIN READ