TRMONTHLY TRIBUNAL ARCHIVE
Read 229 LawLens analyses of Central Administrative Tribunal decisions published in February 2026, covering key rulings, legal principles and case law.
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![Headline: Promotion denial justified if employee's performance is below benchmark and fails to accept subsequent promotions.. Abdul Waheed Vs. UOI & Ors. [O.A. No. 332/00096 of 2015]. Central Administrative Tribunal. LawLens](/stories/thumbnails/headline-promotion-denial-justified-if-employee-s-performance-is-below-benchmark-and-fails-dd65b2dbb7af42cabea8e316ffa59c59.webp)
The applicant, Abdul Waheed, was appointed as a Trained Graduate Teacher (TGT) on August 22, 1991, at Navodaya Vidyalaya, Kirtanpur, Bahraich.
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![Charge-sheets generally not challengeable as they do not infringe rights at an initial stage.. Praveen Kumar Dubey v. Union of India [Original Application No. 159 of 2026]. Central Administrative Tribunal. LawLens](/stories/thumbnails/charge-sheets-generally-not-challengeable-as-they-do-not-infringe-rights-at-an-initial-sta-b0271cb28ec74004a77b447e30a04140.webp)
Praveen Kumar Dubey, an officer in the Indian Audit & Accounts Department, filed an Original Application challenging a Memorandum dated June 7, 2024, which framed articles of charge against him following a compliance...
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The applicant, V. Selvaraj, a retired Postal Assistant, superannuated on July 31, 2014.
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![Recovery of excess payments from retired Group C employees without misrepresentation is impermissible.. B. Chitra Leka v. Union of India [OA 310/0 0946/2025]. Central Administrative Tribunal. LawLens](/stories/thumbnails/recovery-of-excess-payments-from-retired-group-c-employees-without-misrepresentation-is-im-ba8a43c36f64437f91e6f018b1ddf8af.webp)
The applicant, B. Chitra Leka, a retired Postal Assistant LSG, voluntarily retired on February 21, 2005.
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![Recovery of excess Fixed Medical Allowance from retired Group C employee without misrepresentation is impermissible.. E. Palaniammal v. Union of India and Anr. [OA 310/0 0932/2025]. Central Administrative Tribunal. LawLens](/stories/thumbnails/recovery-of-excess-fixed-medical-allowance-from-retired-group-c-employee-without-misrepres-66c557aa13eb40e0b84e7ea5bb85de12.webp)
The applicant, E. Palaniammal, is a family pensioner whose husband retired from the respondents' department on 31.08.1992 and subsequently died
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The applicant, Sumer Singh, sought relief concerning the final answer key for the Trained Graduate Teacher (Hindi) Male recruitment examination conducted by the Delhi Subordinate Services Selection Board (DSSSB).
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The applicant, Monika Redhu, filed an Original Application (O.A. No. 3141/2025) under Section 19 of the Administrative Tribunals Act, 1985, seeking multiple reliefs, including admission to the post of Assistant Sectio...
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The applicant, Ishu Shokeen, whose candidature for the post of 'Special Educator (Primary)' (Post Code 15/17) in MCD was rejected on 12.07.2019 for not uploading her E-dossier within the stipulated time, filed the pre...
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Mukesh and twelve other applicants filed an original application with the Central Administrative Tribunal.
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![Suspension beyond 90 days without charge sheet lapses, entitling reinstatement with benefits.. P. Sudershan Reddy v. Union of India and Others [OA.No.443/2017]. Central Administrative Tribunal. LawLens](/stories/thumbnails/suspension-beyond-90-days-without-charge-sheet-lapses-entitling-reinstatement-with-benefit-67c7c03c7572443b85a2b9da7f3dac03.webp)
The applicant, P. Sudershan Reddy, a Sub Postmaster, was suspended on March 7, 2016, effective March 9, 2016, following a report of misappropriation of public funds, specifically Rs. 60,000, which he had failed to acc...
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![Disposal of Application with Direction to Consider Representation; Merits and Delays Left Open.. Ram Suresh & Ors. v. Union of India & Ors. [O.A../236/2026]. Central Administrative Tribunal. LawLens](/stories/thumbnails/disposal-of-application-with-direction-to-consider-representation-merits-and-delays-left-o-42d612f448ae4faf9db2282d6297e556.webp)
The applicants (11 individuals listed on pages 1-2) initially worked as contractual Parcel Porters for the Northern Railway during 1995, claiming to have worked for over 240 days
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![Candidate's lack of prescribed educational qualification justifies cancellation of candidature at any stage.. Jitendra Kumar v. Union of India [Original Application No. 913 of 2012]. Central Administrative Tribunal. LawLens](/stories/thumbnails/candidate-s-lack-of-prescribed-educational-qualification-justifies-cancellation-of-candida-ced385cb0891443abe363c540aabae16.webp)
Jitendra Kumar (applicant) applied for the position of Scientific Assistant in the Indian Meteorological Department against a notification published in Employment News dated October 7, 2011.
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The applicant, Vinod Kumar Singh, was appointed as Administrative-cum-Finance Officer on a term-contract basis for five years, joining on June 15, 2007, pursuant to an offer of appointment dated May 21, 2007.
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![RECOVERY OF EXCESS PAYMENT FROM RETIRED EMPLOYEE WITHOUT MISREPRESENTATION IS UNSUSTAINABLE AND UNJUSTIFIABLE.. M. Sandana Adaikalam v. Union of India and Anr. [OA 310/0 1092/2025]. Central Administrative Tribunal. LawLens](/stories/thumbnails/recovery-of-excess-payment-from-retired-employee-without-misrepresentation-is-unsustainabl-343f1e7a27ce4304b513cf9465cc410f.webp)
The applicant, M. Sandana Adaikalam, a former Sub Postmaster at Trichy Fort Post Office, voluntarily retired from service on March 4, 2013
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![Recovery of excess payment from retired employees without misrepresentation is impermissible.. S. Nalini v. Union of India and Another [OA 310/00949/2025]. Central Administrative Tribunal. LawLens](/stories/thumbnails/recovery-of-excess-payment-from-retired-employees-without-misrepresentation-is-impermissib-3779fd703f13497e853a437552422da3.webp)
The applicant, S. Nalini, a retired Postal Assistant, voluntarily retired from service on 14.07.2011.
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The applicant, a retired BCR Postal Assistant, voluntarily retired on 20.07.2009.
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![Recovery of excess payment from retired employees without misrepresentation is impermissible.. A.V. Umavathi v. Union of India & Anr. [OA 310/01087/2025]. Central Administrative Tribunal. LawLens](/stories/thumbnails/recovery-of-excess-payment-from-retired-employees-without-misrepresentation-is-impermissib-ce0ad07f15eb46dc913cbc12e2ce69ba.webp)
The applicant, A.V. Umavathi, retired as a Treasurer from Trichy Fort Sub Post Office on superannuation on April 30, 2018.
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![Recovery of excess payment from family pension without misrepresentation or fraud is unsustainable.. G. Palaniammal v. Union of India and Another [OA 310/01086/2025]. Central Administrative Tribunal. LawLens](/stories/thumbnails/recovery-of-excess-payment-from-family-pension-without-misrepresentation-or-fraud-is-unsus-dda16a3a7dcd4305a052c235b09f84e8.webp)
The applicant, G. Palaniammal, is a family pensioner whose husband passed away on October 3, 2008.
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Suhail Ahmad Laherwal (aged 23) and Nisar Ahmad Bhat (aged 41) (hereinafter referred to as "applicants") applied for the post of Driver following Advertisement Notification No. 01 of 2025 dated 27.01.2025.
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The applicant, Zahida Heena, was initially appointed as a Rahbar-e-Taleem (ReT) and subsequently regularized as a Teacher in the respondent department.
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The applicants were appointed as Teachers in the School Education Department between 1982 and 1984, acquiring Post-Graduate qualifications in Commerce around 1989, making them eligible for Lecturer positions prior to...
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![Right to appointment not indefeasible, but selected candidate has equitable claim against future vacancies.. Zaheer Abass v. Union of India [TA 566/2021]. Central Administrative Tribunal. LawLens](/stories/thumbnails/right-to-appointment-not-indefeasible-but-selected-candidate-has-equitable-claim-against-f-f4066d485e0346a5ab0a5cdee45457a3.webp)
The petitioner, Zaheer Abass, a permanent resident of District Rajouri, applied for two Driver posts (one General, one OBC) advertised by the respondents in 2014, under the OBC Category.
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![Daily-rated workers entitled to retrospective regularization and monetary benefits after seven years of continuous service.. Irshad Hussain & Ors. v. State of J&K Through Commissioner/Secretary, Power Development Department & Ors. [Transfer Application No. 666/2020]. Central Administrative Tribunal. LawLens](/stories/thumbnails/daily-rated-workers-entitled-to-retrospective-regularization-and-monetary-benefits-after-s-59bd362cb591483fbbeaa4cd560ddb69.webp)
Thirty-five applicants were engaged as Daily Rated Workers (DRWs)/PDL/TDL in the Power Development Department between 1993 and 2004.
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![Married Women's District Residence for Employment: Eligibility Not Defeated by Marital Status or Administrative Reorganization.. Chetandeep Kaur & Anr. v. State of J&K & Ors. [TA 7051/2020 & 7391/2020]. Central Administrative Tribunal. LawLens](/stories/thumbnails/married-women-s-district-residence-for-employment-eligibility-not-defeated-by-marital-stat-8b98b1f09d2041a4bc80731f91f52f05.webp)
Two Transfer Applications arose from writ petitions filed before the Hon'ble High Court of Jammu & Kashmir and subsequently transferred to the Central Administrative Tribunal.
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The petitioner, a 36-year-old individual from Jammu, holding a 10+2 qualification and suffering from 75% Locomotor Disability/Cerebral Palsy, challenged the selection process for Class-IV posts in the Law, Justice and...
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![RETROSPECTIVE APPLICATION OF AMENDMENT TO SELECTION CRITERIA DENIED; INTERIM JUDICIAL PROTECTION UPHOLDS APPOINTMENT RIGHTS.. Chetandeep Kaur & Anr. v. State of Jammu & Kashmir & Ors. [Transfer Application No. 7051/2020 & 7391/2020]. Central Administrative Tribunal. LawLens](/stories/thumbnails/retrospective-application-of-amendment-to-selection-criteria-denied-interim-judicial-prote-9076bcf6316543d5bac9777443f7baae.webp)
The two applicants, Chetandeep Kaur (TA No. 7051/2020) and Alka Jamwal (TA No. 7391/2020), filed writ petitions in the Hon'ble High Court of Jammu & Kashmir, subsequently transferred to the Central Administrative Trib...
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The applicants (Shishu Paul, Bhag Singh, Chander Shakher, and Swaran Singh) sought regularization and equivalent pay for their work as casual labourers/Community Participation Workers in the Public Health Engineering...
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The applicant, Mahinder Pal, joined the Municipal Corporation of Delhi (MCD) on September 26, 1990, and retired on October 31, 2021.
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The applicants were initially appointed on a regular basis to various posts in the Cement Corporation of India (CCI), a Public Sector Undertaking
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![Recruitment advertisement allocation by indenting department not judicially re-examinable absent statutory violation.. Rakesh Sharma & Anr. v. State of Jammu and Kashmir & Ors. [TA 7580/2020]. Central Administrative Tribunal. LawLens](/stories/thumbnails/recruitment-advertisement-allocation-by-indenting-department-not-judicially-re-examinable--f69140b4ad08460ca84c81e7761233eb.webp)
The applicants, Rakesh Sharma and Vishav Deepak, permanent residents of District Samba and qualified with Matriculation and ITI Diplomas in Electrician trade, challenged Advertisement Notice No. 04 of 2013 dated 23.02...
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![Recovery of FMA from retired employees is impermissible if not based on misrepresentation.. D. Banumathi v. Union of India and Another [OA 310/01089/2025]. Central Administrative Tribunal. LawLens](/stories/thumbnails/recovery-of-fma-from-retired-employees-is-impermissible-if-not-based-on-misrepresentation-5b2583224010469589abbd10b01ab49b.webp)
The applicant, D. Banumathi, retired as a Sub Postmaster on May 31, 2012, and was residing 6 km from a CGHS Wellness Centre in Trichy.
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![Application dismissed as withdrawn with liberty to file fresh OA; limitation issue kept open.. S. Dhanachezhian & Ors. v. Union of India & Ors. [OA 310/00599/2025]. Central Administrative Tribunal. LawLens](/stories/thumbnails/application-dismissed-as-withdrawn-with-liberty-to-file-fresh-oa-limitation-issue-kept-ope-811338d683db4c85b408b0138e31528f.webp)
The applicants, Anaesthesia Technicians, sought redesignation as Technician (OT) and benefits of various pay levels (Level-6, Level-7, and Level-9) with consequential benefits from 20.01.2017
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![Railway employee not entitled to First Class Privilege Pass without regular appointment during specified period.. Arvind Khare, S/o Shri Ramswaroop Khare v. Union of India, Ministry of Railway [Original Application No. 200/00752/2015]. Central Administrative Tribunal. LawLens](/stories/thumbnails/railway-employee-not-entitled-to-first-class-privilege-pass-without-regular-appointment-du-3f1f8e4e2b9e42edaba6a404524e2e88.webp)
The applicant, Arvind Khare, was initially appointed in the Railway as a Daily Rated High Skilled Technical Mistri on May 21, 1987.
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![Correction of date of birth at belated stage not permissible.. Jagdish Prasad Gupta vs Union of India [O.A.No. 200/00711/2020]. Central Administrative Tribunal. LawLens](/stories/thumbnails/correction-of-date-of-birth-at-belated-stage-not-permissible-0aba674a29ae48e0aebebb1f2eb9fa0c.webp)
The applicant, Jagdish Prasad Gupta, was appointed as an EDDA in 1977 and was working as GDS/ABPM.
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![Transfer on Administrative Grounds Not Subject to Refusal of Promotion Rules.. Akash Jain vs. Union of India and Others [O.A. No. 200/00348/2022]. Central Administrative Tribunal. LawLens](/stories/thumbnails/transfer-on-administrative-grounds-not-subject-to-refusal-of-promotion-rules-4f48a7faa417471e98c8f710330b9480.webp)
The applicant, Akash Jain, was appointed as a Group D Assistant on May 22, 2016.
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The applicant, Hari Prakash Jha, an ex-Junior Works Manager, retired on April 30, 2016.
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The applicant's father, an employee of the Ordinance Factory Khamariya, retired on August 5, 2009, and subsequently passed away.
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![Railway employees initially appointed as casual laborers, later regularized, are entitled to pay scale benefits.. Vineet Kumar Nigam v. Union of India [O.A. No. 200/01157/2015]. Central Administrative Tribunal. LawLens](/stories/thumbnails/railway-employees-initially-appointed-as-casual-laborers-later-regularized-are-entitled-to-b69ce0e1395641d88c71a1955ac35710.webp)
The applicant, Vineet Kumar Nigam, was initially appointed as a High Skilled Technical Mistry (HSTM) against a sanctioned and vacant post of Inspector of Works Grade III (IOW) in May 1987.
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The applicants are the widow (Sheela. S.) and daughter (Shibi. B.S.) of late G. Babu, a retired Chief Travelling Ticket Inspector.
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![Transfer order issued by functus officio authority is without jurisdiction.. Irshad Ahmad Bhat vs. Union of India [O.A. No. 151 of 2026]. Central Administrative Tribunal. LawLens](/stories/thumbnails/transfer-order-issued-by-functus-officio-authority-is-without-jurisdiction-e58d53f60b12495d9214bfb7e8e5efbc.webp)
The applicant, Irshad Ahmad Bhat, an MTS in the Skill Development Department, was transferred from Government ITI Ganderbal to Government ITI Gurez via Order No. 91 of 2026 dated February 23, 2026.
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The applicants filed the present Original Application challenging a notification dated 06.01.2026, issued by the Department of Personnel and Training (DoPT), RR Division.
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The applicant, Pratap Singh Dhama, a Principal at Municipal Corporation Primary Boys School, was served a charge sheet dated February 13, 2024 (received February 28, 2024), based on an incident from July 2018 involvin...
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![Recruitment: Rules cannot change after process commenced; Ex-servicemen reservation is overall horizontal.. Ajay Kumar Roy v. Staff Selection Commission [O.A. No. 1880 of 2015]. Central Administrative Tribunal. LawLens](/stories/thumbnails/recruitment-rules-cannot-change-after-process-commenced-ex-servicemen-reservation-is-overa-ce36363996a74a9ca5b84660a34b7545.webp)
The applicant, Ajay Kumar Roy, an Ex-Serviceman whose discharge date was 30.09.2013, applied for the Combined Graduate Level Examination, 2013 (CGLE-2013) for various posts, including Auditor in the office of CGDA.
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The applicants, Mona Goel and Pravesh Kumari, applied for the post of Special Educator (Primary), Post Code 32/21, under Advertisement No. 01/2021.
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![Recovery of excess FMA from retired Group C employees without misrepresentation is impermissible.. G. Jaganathan v. Union of India and Anr. [OA 310/0 1088 /2025]. Central Administrative Tribunal. LawLens](/stories/thumbnails/recovery-of-excess-fma-from-retired-group-c-employees-without-misrepresentation-is-impermi-ac77f1fe8e6b42379f414534a246f122.webp)
The applicant, G. Jaganathan, a retired HSG Supervisor, was receiving Fixed Medical Allowance (FMA) of ₹1,000 per month since his retirement on superannuation on November 30, 2008, as he resided 7 km from the CGHS Wel...
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![Misrepresentation of Disability Category in Application Leads to Candidature Cancellation.. Prdeep Kumar v. The Railway Recruitment Cell, North Central Railway, Allahabad [Original Application No. 930/2017]. Central Administrative Tribunal. LawLens](/stories/thumbnails/misrepresentation-of-disability-category-in-application-leads-to-candidature-cancellation-d7edbc0575e64c268f9983ec1c7edcfa.webp)
The applicant, Prdeep Kumar, applied for a recruitment drive (Advertisement No. 01/2013) for posts with Grade Pay ₹1800.
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![Recruitment Rules: Minimum Marks Not Applicable To Degree Holders Unless Expressly Stated.. Himanshu Bakshi v. Union Territory of J&K & Ors. [O.A. Nos. 360/2024 & 1653/2023]. Central Administrative Tribunal. LawLens](/stories/thumbnails/recruitment-rules-minimum-marks-not-applicable-to-degree-holders-unless-expressly-stated-50654f7f1ce04c42aa2e52c1040b0947.webp)
The applicant, Himanshu Bakshi, was appointed as a Demonstrator (Electrical Engineering) on March 30, 2017.
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![Recruitment Rules for Promotion: Minimum 60% Marks Condition Not Applicable to Degree Holders.. Himanshu Bakshi v. Union Territory of J&K [O.A. Nos. 360/2024 & 1653/2023]. Central Administrative Tribunal. LawLens](/stories/thumbnails/recruitment-rules-for-promotion-minimum-60-marks-condition-not-applicable-to-degree-holder-ec78a9fa53774b4e9361121b1f2e4bc9.webp)
The applicant, Himanshu Bakshi, was appointed as a Demonstrator (Electrical Engineering) on March 30, 2017, possessing a Bachelor's Degree in Electrical Engineering.
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![Repeated frivolous petitions aimed at delaying disciplinary proceedings warrant dismissal and costs.. Girish Kumar D vs Union of India and Others [OA No.170/00069/2025/CAT/BANGALORE]. Central Administrative Tribunal. LawLens](/stories/thumbnails/repeated-frivolous-petitions-aimed-at-delaying-disciplinary-proceedings-warrant-dismissal--8dffc528e325474fa92a487ac5f1245e.webp)
Disciplinary proceedings were initiated against the applicant, Girish Kumar D, Inspector of Posts, on 30.06.2021 for allegedly borrowing money from colleagues and subordinates while working as Assistant Manager IPPB,...
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The applicant's father, a Mail Agent, EDDA, died in harness on May 29, 2015, leaving his family in financial distress
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![Transfer order of existing staff found invalid without their willingness for change in transfer liability.. Arpita Sarkar vs. Union of India and Others [O.A. 350/01557/2025]. Central Administrative Tribunal. LawLens](/stories/thumbnails/transfer-order-of-existing-staff-found-invalid-without-their-willingness-for-change-in-tra-cd2f9b7ca10a4d5c9625e2cadc3710ca.webp)
The applicant, Arpita Sarkar, was appointed as a Postal Assistant by the Senior Post Master, Alipore Head Post Office (HPO), on August 24, 1998.
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![Promoting reserved category candidates against un-reserved posts on 'own merit' basis is bad in law.. Naresh Kumar Luhadiya & Ors. vs. Union of India & Ors. [OA No. 606/2003 with MA No. 460/2025 & MA No. 35/2026]. Central Administrative Tribunal. LawLens](/stories/thumbnails/promoting-reserved-category-candidates-against-un-reserved-posts-on-own-merit-basis-is-bad-11eee446b23b4096a7aaa10b83af64ba.webp)
The present Original Application (OA No. 606/2003) was initially filed by 08 applicants challenging an empanelment order dated October 7, 2003 (Annexure A/2) and a promotion order dated October 8, 2003 (Annexure A/3).
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![Mere continuance in service based on judicial orders does not entitle regularization.. Ramesh Kumar s/o Shri Mohan Lal v. Union of India and Buddhi Prakash Verma s/o Har Sahai Verma v. Union of India [OA No. 816/2016 and OA No. 817/2016]. Central Administrative Tribunal. LawLens](/stories/thumbnails/mere-continuance-in-service-based-on-judicial-orders-does-not-entitle-regularization-3668b1179df04f9ca20ed144a428c0b1.webp)
Ramesh Kumar (applicant in OA No. 816/2016) was initially appointed as a Bearer on an ad-hoc basis on May 10, 1993, for 80 days in a non-statutory canteen of the Central Excise Department, with extensions until Octobe...
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The applicants are Plaster Assistants in ESIC Hospitals, seeking the benefit of a pay scale of Rs. 5200-20200 with a Grade Pay of Rs. 2400/-.
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![Parity-based pay fixation claims rejected when foundational order not adjudicated on merits.. Devendra Singh Harijan S/o Shri Hari Charan Harijan vs. Union of India, Employees’ State Insurance Corporation [OA No. 779/2024, OA No. 777/2024, OA No. 780/2024, OA No. 781/2024 & OA No. 778/2024]. Central Administrative Tribunal. LawLens](/stories/thumbnails/parity-based-pay-fixation-claims-rejected-when-foundational-order-not-adjudicated-on-merit-1c970df016704970a3edd0211d4d50a6.webp)
The applicants, Plaster Assistants in ESIC Hospitals, filed five Original Applications seeking the benefit of a pay scale of Rs. 5200-20200 with a Grade Pay of Rs. 2400/-
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The applicants are Plaster Assistants seeking the benefit of a pay scale of Rs. 5200-20200 with a Grade Pay of Rs. 2400/-
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![MACP: Movement from Senior Goods Guard to Passenger Guard is a lateral induction, not a promotion; MACP benefits to be granted accordingly.. Union of India (RA) vs Rakesh Kumar Dixit & Ors. (OA No. 49/2015) & Durgesh Saxena & Ors. (OA No. 110/2015) [RA No. 03/2024, RA No. 04/2024, MA No. 11/2025]. Central Administrative Tribunal. LawLens](/stories/thumbnails/macp-movement-from-senior-goods-guard-to-passenger-guard-is-a-lateral-induction-not-a-prom-b5946f2d8ab645e3b6da7f3a128d1c69.webp)
The Review Applications (RAs) were filed by the Union of India (respondents in the original applications) to review orders dated 20.01.2023 in OA No. 49/2015 (Rakesh Kumar Dixit & Ors. v. UOI & Ors.) and 24.02.2023 in...
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Ramesh Kumar (applicant in OA No. 816/2016) was initially appointed as a Bearer on an ad-hoc basis in the Departmental Canteen on May 10, 1993, for 80 days, with services extended until October 19, 1994, then disconti...
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The applicants in RA No. 03/2024 (original applicants in OA No. 49/2015) sought relief for the benefit of MACP, challenging orders dated 22.05.2014, 15.10.2014, 10.02.2011, and 02.09.2011.
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The applicant, Madhuben Chauhan, is the divorced daughter of a deceased railway employee, Purshottam Sagram Chauhan.
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The applicant, Shri Chandrashekara, a visually handicapped person with 40% permanent disability, sought a transfer to the Research Extension Centre (REC), Chitradurga, near his native place, citing his disability, fam...
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![Medically de-categorized staff must be absorbed in regular, non-tenure posts as per Master Circular 25.. Hari Ram Meena v. Union of India [Original Application No. 549/2025]. Central Administrative Tribunal. LawLens](/stories/thumbnails/medically-de-categorized-staff-must-be-absorbed-in-regular-non-tenure-posts-as-per-master--b5e3c7676b0b42439e6b85dba9836114.webp)
The applicant, Hari Ram Meena, was a Loco Pilot (Goods) who became medically unfit for his position and was de-categorised from the Loco running cadre.
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The applicant, A. B. Prabhu Raj, a General Manager (SG) at NTSC Howrah, was transferred from Hyderabad to Howrah on August 11, 2023, and relieved on August 18, 2023.
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The applicant, Raj Kumar, was initially appointed as a Lab Attendant on July 26, 1976
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![Tribunal lacks territorial jurisdiction unless applicant is a former employee or cause of action arises within its limits.. Kanchan Swami v. Union of India [Original Application No. 290/00476/2024]. Central Administrative Tribunal. LawLens](/stories/thumbnails/tribunal-lacks-territorial-jurisdiction-unless-applicant-is-a-former-employee-or-cause-of--c02edd1c85a84041bcb03e8ed31066b0.webp)
The applicant, Kanchan Swami, a resident of Lunkaransar, Bikaner, Rajasthan, which falls under the territorial jurisdiction of the Jodhpur Bench, participated in a recruitment drive for the year 2023-24 under the spor...
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The applicant, Gajender Singh, was appointed as a Tailor on October 1, 1994, in the pay scale of Rs 750-940 and was posted to various Military Hospitals, currently at 176 MH Sriganganagar since June 14, 1999.
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The applicant, Prem Chand, was appointed as a Stenographer Grade III on June 15, 1987.
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![Contempt requires wilful disobedience; swift compliance is not contemptuous.. Vishnu Gouda v. Shri P. Ananth [CP.No.170/00 003/2026]. Central Administrative Tribunal. LawLens](/stories/thumbnails/contempt-requires-wilful-disobedience-swift-compliance-is-not-contemptuous-7ca44378c55449a0b5e9e6a6e94f7f12.webp)
The petitioner, Vishnu Gouda, filed a contempt petition alleging willful disobedience of an order dated January 29, 2026, issued by the Tribunal in OA No. 52/2026
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The applicant, Girish PR, joined service as a Tax Assistant (TA) in the Income Tax Department, Chennai Region, on November 16, 2012.
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![PATIENT CARE ALLOWANCE: Entitlement for paramedics working in high-risk environments, including administrative roles during pandemics, upheld.. Suroth Kumar Paul v. Union of India and Ors., OA No. 170/00301/2025 [no citation - as there is no provided official citation]. Central Administrative Tribunal. LawLens](/stories/thumbnails/patient-care-allowance-entitlement-for-paramedics-working-in-high-risk-environments-includ-d949cbddbed74ca5a9bbfa7ee6d49904.webp)
The applicant, Suroth Kumar Paul, joined the Sashastra Seema Bal (SSB) as a Senior Field Assistant (SFA) (Homeo) on April 17, 1998.
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The applicants, including the SC/ST Employees Welfare Association of BSNL (Applicant No. 1) and two individual employees (Applicants No. 2 and 3), challenged a judgment passed by a Coordinate Bench of the Central Admi...
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The applicants, Junior Engineers (Civil) engaged on a contractual basis, sought regularization of their services and pay parity.
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The three applicants, Jitender Garg, Diwan Singh, and Birham Prakash, were appointed as VM (MV) in 2000 after a competitive examination.
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The applicant, Kumund Singh, served in the Indian Army for over 17 years and was discharged on 30.09.2021
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The applicant, Sonia, applied for the post of TGT (English) Female under Post Codes 107/12 and 05/13, qualifying the written examination with higher marks than Ms. Rinku Singh.
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![ACQUITTAL OF JUVENILE ON MERITS PRECLUDES DENIAL OF PUBLIC EMPLOYMENT.. Ashwani Malik v. Delhi Police [O.A. No. 4542/2024]. Central Administrative Tribunal. LawLens](/stories/thumbnails/acquittal-of-juvenile-on-merits-precludes-denial-of-public-employment-a43e65987fa04d9da2f3c761b09465ec.webp)
The applicant, Ashwani Malik, was born on January 1, 2001, and provisionally selected for the post of Constable (Executive) in Delhi Police after successfully qualifying all recruitment tests
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![Applicant may file comprehensive representation seeking extraordinary family pension.. Smt. Sushila Devi vs. Union of India and Ors. [O.A. No. 605/2026]. Central Administrative Tribunal. LawLens](/stories/thumbnails/applicant-may-file-comprehensive-representation-seeking-extraordinary-family-pension-00240ac634404b86a37fb23c0a07bf36.webp)
The applicant, Smt. Sushila Devi, is the widow of the deceased employee, Late Mr. Dharamvir Singh, who was a Sub-Inspector in the CBI.
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![Unauthorized occupation not established where retention was officially permitted and payments received.. P. Rama Kishore vs. The Secretary, Ministry of Defence & Ors. [OA.No.141/2021]. Central Administrative Tribunal. LawLens](/stories/thumbnails/unauthorized-occupation-not-established-where-retention-was-officially-permitted-and-payme-e88383f0455f457aa1cf76f21f23c9e5.webp)
The applicant, P. Rama Kishore, joined as an auditor on January 15, 2002, and was promoted to Assistant Accounts Officer (AAO) on December 28, 2007.
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![Pendency of CVC advice and disciplinary proceedings justifies deferring promotion.. Gali Babu vs Union of India and Ors. [OA.No.416/2023]. Central Administrative Tribunal. LawLens](/stories/thumbnails/pendency-of-cvc-advice-and-disciplinary-proceedings-justifies-deferring-promotion-632a92b829bb407488e0c6fc8dcac062.webp)
The applicant, Gali Babu, aged 58 years, was appointed as Assistant Executive Engineer on March 2, 1990, and was due to retire on April 30, 2025.
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The applicant, Awadh Ram Patle, was a Post Master (Dakpal) who faced a departmental enquiry and a criminal case in 2000 due to a complaint of fund embezzlement
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![O.A. disposed of; result returned to respondents, applicant to avail appropriate remedy.. O.A. No.255/2025, M.A. No.5489/2025 vs. N/A [O.A. No.255/2025, M.A. No.5489/2025]. Central Administrative Tribunal. LawLens](/stories/thumbnails/o-a-disposed-of-result-returned-to-respondents-applicant-to-avail-appropriate-remedy-3f72cce7000640d99bfe961b949fabd1.webp)
The applicant, Sh. Pradeep Kumar Gautam, filed an Original Application challenging the cancellation of his candidature by an impugned order dated January 8, 2025
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![Compassionate appointment rejection upheld when based on merit-point system and lack of vacancies.. Balking Ch. Marak v. The Union of India & Others [OA 43/357/2023]. Central Administrative Tribunal. LawLens](/stories/thumbnails/compassionate-appointment-rejection-upheld-when-based-on-merit-point-system-and-lack-of-va-b7e65b6beb4943ceb4e80f4c94985f10.webp)
The applicant, Balking Ch. Marak, applied for compassionate appointment on February 25, 2011, following the premature death of his father on November 14, 2010.
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![PROMOTION CANNOT BE GRANTED POST-RETIREMENT WITHOUT SPECIFIC STATUTORY PROVISION.. Awadh Kishor Shah v. Union of India & Ors. [Original Application No. 274 of 2022]. Central Administrative Tribunal. LawLens](/stories/thumbnails/promotion-cannot-be-granted-post-retirement-without-specific-statutory-provision-42d434bd185046cdb874419bde94c809.webp)
The applicant, Awadh Kishor Shah, joined the Employees Provident Fund Organization as a Lower Division Clerk (LDC) on October 22, 1984.
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The applicant, Pankaj Kumar, a Master Craft Man under the respondents, was issued a show cause notice on January 31, 2017, alleging he obtained confidential documents and photographed an Army Vehicle in a restricted w...
3 MIN READ→
The applicant, Smt. Usha Sharma, filed an Original Application seeking family pension following the death of her husband, Late Mahatam Vishwakarma.
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The applicant no.1, Dayanand Kumar Sinha, was engaged as Gramin Dak Sevak (BPM) at Charuipar BO since 24.05.1995
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![Submission of forged certificates for government jobs disentitles compassionate appointment claims.. Abhishek Ranjan Tiwari v. The Union of India & Ors. [OA N0. 677/2023]. Central Administrative Tribunal. LawLens](/stories/thumbnails/submission-of-forged-certificates-for-government-jobs-disentitles-compassionate-appointmen-16c5b8d0c22c44fd9626bf078732ce5f.webp)
The applicant, Abhishek Ranjan Tiwari, sought compassionate appointment after the death of his father, a Chief Reservation Supervisor, on June 20, 2019, due to a brain stroke.
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The applicant, Pawan Kumar, sought compassionate appointment after his father, a Railway employee, died on December 5, 2013.
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The applicant, Satyendra Kumar, initially appointed as Gramin Dak Sewak, was promoted to Sorting Assistant.
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The applicant, Babloo Yadav, a 43-year-old male Trackman employed by N.F. Railway at Thakurganj Railway Station, sustained a traumatic amputation at his left mid-arm level on January 1, 2017 while unloading ballast fr...
4 MIN READ→
The applicant, Umesh Chand Saxena, retired as Technician Grade I from Northern Railway on 31.07.2017 after attaining superannuation.
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![Regularization of irregular appointments against sanctioned posts after long service is favored, subject to Supreme Court's pending decision.. Gyan Chand Sharma & Ors. v. South Delhi Municipal Corporation & Anr. [O.A. No.2628/2018]. Central Administrative Tribunal. LawLens](/stories/thumbnails/regularization-of-irregular-appointments-against-sanctioned-posts-after-long-service-is-fa-f6020a888b3e4b61b27c493ed0972d4d.webp)
The applicants, comprising 26 individuals including Shri Gyan Chand Sharma, aged about 51 years, and Mr. Mange Ram, aged about 54 years, are employed as Daily Wages Chowkidars and Daily Wages Rest Reliever Chowkidars.
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![Dismissal of review application when prior similar case found no error apparent on record.. National Technical Research Organisation v. Dinesh Kumar & Ors. [R.A. No. 75/2025 IN O.A. No.3626/2023 & batch]. Central Administrative Tribunal. LawLens](/stories/thumbnails/dismissal-of-review-application-when-prior-similar-case-found-no-error-apparent-on-record-fc24574c4e3146408efca9c937116c9d.webp)
The National Technical Research Organisation (Review Applicant) filed Review Application No. 75/2025 concerning O.A. No. 3626/2023 and Review Application No. 80/2025 concerning O.A. No. 4016/2023
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![Recovery from Retired Group 'C' Employee's Gratuity Without Fraud is Impermissible.. Rokkam Ramanadha Rao vs Union of India [O.A. No. 350/1282/2025]. Central Administrative Tribunal. LawLens](/stories/thumbnails/recovery-from-retired-group-c-employee-s-gratuity-without-fraud-is-impermissible-ee1996d92e804a1ab50019957f995011.webp)
The applicant, Rokkam Ramanadha Rao, was appointed as a Junior Clerk in the South Eastern Railway on 24.06.1984, eventually promoted to Chief Office Superintendent.
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The applicant, Sk. Kajem Ali, was appointed as an Auxiliary Nurse Midwife (ANM) under the Central Government Health Scheme (CGHS), Kolkata, on September 6, 2019.
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The applicants, Ojiv Kumar Ganvir and Pradeep Kumar Upadhyay, were Assistant Editors in the Central Reference Library (CRL), Kolkata
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![RECOVERY OF EXCESS PAYMENT FROM RETIRED EMPLOYEE WITHOUT FAULT OR NOTICE IS IMPERMISSIBLE.. Sri Aloke Kumar Roy v. Union of India and Others [O.A. No. 350/305/2023]. Central Administrative Tribunal. LawLens](/stories/thumbnails/recovery-of-excess-payment-from-retired-employee-without-fault-or-notice-is-impermissible-e5fa35eb06514f8cbac316120826a7c9.webp)
The applicant, a retired Senior Section Engineer under Eastern Railway, superannuated on February 28, 2022.
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A preventive check was conducted on Train No. 22811 on March 16, 2017, where two passengers were found traveling without tickets in Coach B/9.
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The applicant, Avimanyu Nayak, was initially appointed as a Postal Assistant (SBCO) on 27.05.1983.
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![DPC Must Be Convened Despite Pending Seniority Challenge Absent Interdiction.. Saleem K.K. & Anr. v. Union of India & Ors. [Original Application No. 181/00468/2025]. Central Administrative Tribunal. LawLens](/stories/thumbnails/dpc-must-be-convened-despite-pending-seniority-challenge-absent-interdiction-db74d77992b94dd8a56f3738c015e13e.webp)
The applicants, Saleem K.K. and Ram Ayodhya Singh, currently serve as Assistant Commandants in Level – 10 of the India Reserve Battalion.
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The applicant, Sh. Kamal Pal Sharma, joined the respondents' service as a Workcharge-Chowkidar on November 20, 1976.
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The petitioner, Tejinder Kaur, filed a contempt petition (CP No. 887/2024) alleging willful defiance of the Tribunal's directions issued in its judgment/order dated May 2, 2024, in O.A. No. 3158/2023
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The applicant, Rahul Kumar, began service with the respondents on 26.11.2009 as a 'Casual Labour' on a 'Temporary Muster Roll (TMR)' basis in the Horticulture Department, later transferred to the Accounts Branch handl...
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The applicant, Surjit Singh, joined the Chandigarh Police on December 12, 1983, and voluntarily retired as an ORP Inspector (Group – C) on November 1, 2019.
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The applicants in five original applications (OAs) were Group-C employees of the Chandigarh Police, who voluntarily retired from service, with O.A. No. 195/2024 detailing Surjit Singh's case, who retired on November 1...
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The applicant, Surjit Singh, joined the Chandigarh Police on December 12, 1983, and retired voluntarily as an ORP Inspector (Group C) on November 1, 2019.
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![Recovery of Excess Payment from Retired Group ‘C’ Employees Deemed Illegal and Arbitrary.. Surjit Singh vs. Chandigarh Administration & Ors. [OA No. 195/2024, OA No. 197/2024, OA No. 300/2024, OA No. 302/2024, and OA No. 469/2024]. Central Administrative Tribunal. LawLens](/stories/thumbnails/recovery-of-excess-payment-from-retired-group-c-employees-deemed-illegal-and-arbitrary-63abdcbef7e74518a3c132f9a739f7d1.webp)
The applicant, Surjit Singh, joined Chandigarh Police on 12.12.1983 as a Constable and retired voluntarily as an ORP Inspector (Group – C) on 01.11.2019.
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![Recovery of excess payment from retired Group-C employees is impermissible.. Surjit Singh and Others Vs. Chandigarh Administration and Others [OA No. 195/2024, OA No. 197/2024, OA No. 300/2024, OA No. 302/2024 and OA No. 469/2024]. Central Administrative Tribunal. LawLens](/stories/thumbnails/recovery-of-excess-payment-from-retired-group-c-employees-is-impermissible-a2570678925447dbafb2508ef39a4ca4.webp)
The applicant, Surjit Singh, joined the Chandigarh Police in 1983 as a Constable, was promoted to ORP Inspector (Group – C), and voluntarily retired on November 1, 2019
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![Waitlist exhausted once selected candidates join; fresh advertisement for new vacancy valid.. Shri Arvind Kumar v. Secretary, Indian Council of Agricultural Research (ICAR) & Ors. O.A. No. 040/00028/2021 [p.1]. Central Administrative Tribunal. LawLens](/stories/thumbnails/waitlist-exhausted-once-selected-candidates-join-fresh-advertisement-for-new-vacancy-valid-18d084aa216b47be963389ec5cbf95ac.webp)
The applicant, Shri Arvind Kumar, applied for the post of Farm Manager (T-4) in response to an advertisement published in 2018.
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![Oral interview scores cannot be challenged if within selection committee's subjective assessment.. Santosh Kumar Sinha v. Union of India [O.A. No. 304 of 2024]. Central Administrative Tribunal. LawLens](/stories/thumbnails/oral-interview-scores-cannot-be-challenged-if-within-selection-committee-s-subjective-asse-a31fb74d3c474565a8b38e0c536d1691.webp)
The applicant, Santosh Kumar Sinha, a Trackman-III under SSE/Pway/W/RJT and a Graduate (B.A. passed), applied for the post of Public Relations Inspector (PRI) in the scale of Rs. 5200-20200 + GP 2800 (Level 5) for thr...
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The applicant, K. Narsing Rao, a Draughtsman Grade-II, invoked the jurisdiction of the Central Administrative Tribunal under Section 19 of the Administrative Tribunals Act, 1985, seeking a revision of his pay scale to...
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![Court directs consideration of applicant's pending representation for regularization within a fixed timeframe.. SH. RAJENDER SINGH v. MUNICIPAL CORPORARTION OF DELHI [O.A. No. 715/2026]. Central Administrative Tribunal. LawLens](/stories/thumbnails/court-directs-consideration-of-applicant-s-pending-representation-for-regularization-withi-20d73f3992e6422b9b827bcaf07863a2.webp)
The applicant, Sh. Rajender Singh, is employed as a Safai Karamchari since 1997 with the Municipal Corporation of Delhi
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![Tribunal cannot interfere with disciplinary authority's findings absent perversity or natural justice violation.. L.V. Kachhap v. Union of India [no citation]. Central Administrative Tribunal. LawLens](/stories/thumbnails/tribunal-cannot-interfere-with-disciplinary-authority-s-findings-absent-perversity-or-natu-042c771ad2354882b06e28ed279e3945.webp)
The applicant, L.V. Kachhap, challenged disciplinary orders stemming from charges that he issued PNR tickets to touts and accepted illegal money on October 29, 2014.
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The applicant, Vijay Kumar Verma, was a Chief Controller in the East Central Railway who superannuated on February 29, 2024.
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The applicant, Ranjit Bahadur Singh, was initially appointed as an Assistant Loco Pilot (ALP) and later promoted to Senior Assistant Loco Pilot (Sr. ALP).
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![Promotion Selection: Merit-based criteria for promotion, excluding seniority, upheld.. Samaresh Amin v. Union of India [OA/050/00269/2017]. Central Administrative Tribunal. LawLens](/stories/thumbnails/promotion-selection-merit-based-criteria-for-promotion-excluding-seniority-upheld-e56436c981f04cf392ecc6c1647c19bc.webp)
The applicant, Samaresh Amin, applied for promotion to the post of Loco Inspector in response to a notification dated September 23, 2009.
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![Contempt proceedings cannot re-adjudicate merits or enforce discriminatory compliance; fresh remedies required.. Rakesh Kumar Shivani and Ors. v. Upendra Chand Joshi and Ors. [Civil Contempt Application No. 343 of 2024]. Central Administrative Tribunal. LawLens](/stories/thumbnails/contempt-proceedings-cannot-re-adjudicate-merits-or-enforce-discriminatory-compliance-fres-4ddd484ade164b6bb02c7cd3063552b3.webp)
The petitioners filed a contempt petition alleging willful disobedience of an order dated 15.11.2018 passed by the Tribunal in Original Application No. 764 of 2013 and connected matters.
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![Recovery from Group C employees without misrepresentation or fraud is impermissible.. Ram Lachhan S/o Late Gaya Ram v. Union of India [Original Application No. 1130 of 2014]. Central Administrative Tribunal. LawLens](/stories/thumbnails/recovery-from-group-c-employees-without-misrepresentation-or-fraud-is-impermissible-fea37fb748b3414291ef7b9a1e159f33.webp)
The applicant, Ram Lachhan, was engaged as Up-Dak-Paal on October 4, 1990, and subsequently joined services on October 23, 1990, at Post Office Chirai Gaon, District Varanasi
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The applicant, Prabeen Kumar Mahanta, applied online for the post of Gramin Dak Sevak on February 9, 2023, declaring his category as OBC.
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The applicant filed an Original Application (OA) challenging the respondents' decision not to select her for the Postman position through the Limited Departmental Competitive Examination (LDCE)
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The applicants, 16 individuals including Amalendu Adak, joined as Lower Division Clerks (LDC) between 1989 and 1999 and were promoted to Upper Division Clerk (UDC) before 2001
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![Headline: Recovery of excess payment from retired Group 'C' employees without notice and misrepresentation is impermissible.. Shri Ram Sharma v. Union of India [O.A. No. 1531 of 2024]. Central Administrative Tribunal. LawLens](/stories/thumbnails/headline-recovery-of-excess-payment-from-retired-group-c-employees-without-notice-and-misr-5e604c3508ae4a2c870251356752a5af.webp)
The applicant, Shri Ram Sharma, was appointed on October 9, 1985, and subsequently promoted to Loco Pilot (Mail/Express) with a Grade Pay of Rs. 4200/-.
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The applicant, Pradeep Kumar, superannuated from service on July 31, 2022.
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Applicant Nos. 1 to 6 and the husband of Applicant No. 7 were appointed as Accounts/Junior Accounts Assistants by the respondent-Railways between 1987 and 1989.
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The applicant, Sunil Srivastava, born on April 1, 1980, completed his education, including an ITI in Tractor Mechanic, and a B.A. degree by 2004.
5 MIN READ→
![Seasonal daily-wage workers have no right to regularization or re-engagement for discontinued posts.. Mohd. Mahboob v. The Union of India [O.A. No. 735 of 2023]. Central Administrative Tribunal. LawLens](/stories/thumbnails/seasonal-daily-wage-workers-have-no-right-to-regularization-or-re-engagement-for-discontin-84d48f967c2d495f9dfe8bb1311f4bb8.webp)
The applicant, Mohd. Mahboob, was first engaged as a Seasonal Waterman in May 1996 for six months and subsequently re-engaged in 1997, 2007, and 2008.
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The applicant, Ishwar Chand Saini, was initially appointed as a Farrash vide Order No. UP-Athi-Adhi-Vsi/Farrash/50 dated 09.10.1990 by the Sub Record Officer, Varanasi.
3 MIN READ→
![Date of vacancy sanction, not suitability test, determines Old Pension Scheme eligibility.. Digvijay Singh & Ors. v. Union of India & Ors. [O.A. No. 17 of 2024]. Central Administrative Tribunal. LawLens](/stories/thumbnails/date-of-vacancy-sanction-not-suitability-test-determines-old-pension-scheme-eligibility-cf43bb98b4104bc99f97be4ca8c5c07c.webp)
The 14 applicants, employed by the Ministry of Defence, Government of India, sought to be covered under the Central Civil Services (Pension) Rules, 1972 (now 2021) instead of the National Pension System (NPS).
4 MIN READ→
![CASUAL LABOURER WITH TEMPORARY STATUS ENTITLED TO FAMILY PENSION AS REGULAR EMPLOYEE.. Hewanti Devi v. Union of India and Others [O.A. No. 132 of 2024]. Central Administrative Tribunal. LawLens](/stories/thumbnails/casual-labourer-with-temporary-status-entitled-to-family-pension-as-regular-employee-9ad7fc858294454884d4b1d6a568aaee.webp)
The applicant, Hewanti Devi, is the widow of Late Mithai Lal, who was appointed as a Sweeper (Casual Labour) on January 8, 1995, in the office of the Divisional Officer, Ghazipur.
5 MIN READ→
![Termination for alleged forgery requires a regular departmental inquiry with due process.. Manvendra Singh v. Union of India [Original Application No. 234 of 2011]. Central Administrative Tribunal. LawLens](/stories/thumbnails/termination-for-alleged-forgery-requires-a-regular-departmental-inquiry-with-due-process-edc506d950594f22a805ac09920461f0.webp)
Manvendra Singh (applicant) was appointed as G.D.S. Branch Post Master, Belkunda, District Deoria, via appointment letter dated December 28, 2005.
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![TERMINATION FOR APPOINTMENT IRREGULARITY REQUIRES REGULAR ENQUIRY, NOT SUMMARY DISMISSAL UNDER GDS RULES.. Arvind Kumar Singh v. Union of India [Original Application No. 226 of 2011]. Central Administrative Tribunal. LawLens](/stories/thumbnails/termination-for-appointment-irregularity-requires-regular-enquiry-not-summary-dismissal-un-fb6a18d186d342c7a64814ca34457166.webp)
The applicant, Arvind Kumar Singh, began working as a substitute in the respondent department in 1999.
4 MIN READ→
Late Shri Pramod Kumar Bedharak, a Railway employee, died in harness on December 7, 2011.
4 MIN READ→
![Second marriage void, only first wife entitled to family pension under Railway Rules.. Smt. Shakuntala Devi W/o Late Pramod Kumar alias "Bedharak" v. Union of India and Others; Smt. Shakuntala Devi W/o Late Pramod Kumar alias "Pramod Kumar Bedharak" and Another v. Union of India and Others; Smt. Shimla Devi widow of Late Pramod Kumar Bedharak v. Union of India through General Manager, North Central Railway (Headquarters), Subedarganj, Allahabad and Another. [Original Application Nos. 1485 of 2013, 194 of 2013, 1737 of 2012]. Central Administrative Tribunal. LawLens](/stories/thumbnails/second-marriage-void-only-first-wife-entitled-to-family-pension-under-railway-rules-71b1f372f0864bed9a3823a4218ea165.webp)
Late Shri Pramod Kumar Bedharak, a Peon in the Electrical Department of North Central Railway, Allahabad, died in harness on December 7, 2011.
5 MIN READ→
Late Shri Pramod Kumar Bedharak, a Railway employee, died in harness on December 7, 2011.
4 MIN READ→
A criminal case was registered by the CBI against the applicant, A.V. Satyanarayan, for misappropriation of government money
3 MIN READ→
The applicant, Laxman Kumar Das, aged 46 years, had been working as a casual labourer under the respondents since 1998.
3 MIN READ→
![Retrospective Promotion Entitles Backwages for Exonerated Employees Absent Recorded Reasons to Deny.. Hari Shankar Upadhyay vs The State of Odisha, Represented by Principal Secretary, Department of Environment and Forests, Odisha, Bhubaneswar and Others [O.A.No. 260/00244 of 2017]. Central Administrative Tribunal. LawLens](/stories/thumbnails/retrospective-promotion-entitles-backwages-for-exonerated-employees-absent-recorded-reason-b9722d543875453c9b0e6d30e822d04f.webp)
The applicant, Hari Shankar Upadhyay, was subjected to disciplinary proceedings and a vigilance case which led to recommendations for promotion being kept in a sealed cover
3 MIN READ→
![Transfer order cannot impede an employee's right to defend criminal or departmental proceedings.. Santosh Kumar Karnani v. Union of India and Others [O.A. No. 4540/2025]. Central Administrative Tribunal. LawLens](/stories/thumbnails/transfer-order-cannot-impede-an-employee-s-right-to-defend-criminal-or-departmental-procee-d4baccba375e4654a4a3a380ea02930c.webp)
The applicant, an Indian Revenue Service officer, was serving as Additional Commissioner of Income Tax, Ahmedabad in 2021.
5 MIN READ→
The applicant, a Public Health Inspector, was served with a charge-sheet dated 05.02.2009, alleging failure to initiate sealing action, misleading the Vigilance Department regarding sealing powers (Charge No. 2), and...
3 MIN READ→
The applicant, Naresh Kumar, and others in connected matters, challenged the provisional merit list for Lecturer (PGT) in Physics advertised by the UT Chandigarh Administration.
5 MIN READ→
The applicant, Jit Singh, retired as a Postmaster (HSG-I) on March 31, 2004.
2 MIN READ→
The applicants are retired employees from Northern Railway who opted to commute a portion of their pension for a lump sum, as per CCS (Commutation of Pension) Rules, 1981, and Railway Service (Commutation of Pension)...
3 MIN READ→
The applicants, retired as Assistant Commissioner, Superintendent, and Inspector, joined the respondent department in various posts.
2 MIN READ→
![Exhaustion of Statutory Alternative Remedy Precludes Original Application in Classification Disputes.. Vinoj K.M. v. Union of India, Review Application No. 180/00020/2025 in Original Application No. 180/00086/2025 [no citation]. Central Administrative Tribunal. LawLens](/stories/thumbnails/exhaustion-of-statutory-alternative-remedy-precludes-original-application-in-classificatio-e72e642359fa4179b8f00f6b945dbadd.webp)
Vinoj K.M. (applicant), a Senior Section Officer/OHE under Southern Railway, was initially classified in the "excluded category" due to his position as Depot In-charge from April 18, 2023, to September 7, 2024, as per...
3 MIN READ→
![Appointment orders cannot be withheld post-selection without just cause, such as fraud or disqualification.. C.P. Abdussaleem & Anr. v. The Secretary (Printing and Stationery) & Ors. [Original Application No. 181/00316/2024]. Central Administrative Tribunal. LawLens](/stories/thumbnails/appointment-orders-cannot-be-withheld-post-selection-without-just-cause-such-as-fraud-or-d-cde94036889d48938ad3faee025f719c.webp)
The 2nd respondent issued an employment notification on January 10, 2019, inviting applications from qualified Scheduled Tribe candidates for three vacancies for the post of Offset Machineman.
2 MIN READ→
![Revaluation of Answer Scripts Impermissible Without Express Statutory Provision.. Arun J.V. v. Bharat Sanchar Nigam Ltd. & Ors. [Original Application No. 180/00505/2016]. Central Administrative Tribunal. LawLens](/stories/thumbnails/revaluation-of-answer-scripts-impermissible-without-express-statutory-provision-d5005e716d2b4895b1a8185eda3973a9.webp)
The applicant, a Senior Telecom Office Assistant, applied for the Junior Accounts Officer Part II internal competitive examination against a 40% quota for the year 2012
3 MIN READ→
![Interest on delayed retiral dues payable at GPF rates.. Kishore Kumar v. The Commissioner, Municipal Corporation of Delhi [O.A. No. 2075/2025]. Central Administrative Tribunal. LawLens](/stories/thumbnails/interest-on-delayed-retiral-dues-payable-at-gpf-rates-ce8d22a596694b25bf61448264fcb8c6.webp)
Mr. Kishore Kumar, aged 62, filed an Original Application under Section 19 of the Administrative Tribunals Act, 1985, seeking the release of his pending retiral dues, including 50% of Gratuity, GIS, GPF, and pending L...
2 MIN READ→
The Review Applicant (Davinder Kaur), a Lab Technician, sought a review of an order dated 12.12.2025 in O.A. No.465/2019 concerning her claim for regularization and parity of pay.
4 MIN READ→
The applicant, Chander Kanta, aged 63 years and a former LHV, filed an Original Application seeking the release of her retirement benefits and monthly pension.
2 MIN READ→
The applicant, SURENDER, a Cleaning Staff member, filed an Original Application seeking the release of various arrears, including difference of pay for 2003-2006, shortage of dearness allowance for 2019, 2020, and 202...
2 MIN READ→
The applicant, Vijay Kumar Sharma (along with two others in connected matters), was initially appointed as Sectional Engineer/Junior Engineer in the Beas Satluj Link (BSL) Project on April 23, 1973, and declared quasi...
4 MIN READ→
![Administrative instructions cannot override binding judicial pronouncements on pay scale benefits.. Vijay Kumar Sharma v. Union of India and Others [no citation]. Central Administrative Tribunal. LawLens](/stories/thumbnails/administrative-instructions-cannot-override-binding-judicial-pronouncements-on-pay-scale-b-880625c0f20243a88d81199fbb31f946.webp)
The applicant, Vijay Kumar Sharma, was initially appointed as a Sectional Engineer/Junior Engineer in the Beas Satluj Link (BSL) Project on 23.04.1973.
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The applicant was appointed as a Postal Assistant on 21.01.1983 and later as a PO & RMS Accountant on 26.08.1990, receiving a Special Pay of Rs. 90/-, later revised to Rs. 180/- w.e.f. 01.08.1997
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The applicant, Mukesh Sisodia, joined BSNL as a Junior Telecom Officer on December 1, 2001, and his services were regularized on March 1, 2002.
1 MIN READ→
![Unauthorized Absence Precludes Child Care Leave as a Matter of Right; Discretionary Grant Requires Adherence to Procedure.. Vandana Saini v. Union of India and Others [O.A. No. 060/64/2022]. Central Administrative Tribunal. LawLens](/stories/thumbnails/unauthorized-absence-precludes-child-care-leave-as-a-matter-of-right-discretionary-grant-r-3bf1452226344f1197a9d491cdf4b414.webp)
The applicant, Vandana Saini, joined the Postal Department as a Postal Assistant in 2004.
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![CAT Lacks Power to Condon Delay Beyond 30-Day Limit for Review Applications.. Jaspal Singh & Anr. v. Union of India & Ors. [Review Application No. 060/00006 /2026 in Original Application No. 060/00892/2018]. Central Administrative Tribunal. LawLens](/stories/thumbnails/cat-lacks-power-to-condon-delay-beyond-30-day-limit-for-review-applications-71a30fcc0afc47f08d4262dbc9293483.webp)
The respondents filed a Review Application and a Misc. Application No. 364/2026 seeking condonation of a 77-day delay in filing the Review Application for an order dated October 14, 2025, passed in Original Applicatio...
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The P.G.I. Employees Union (Group B, C and D Employees) and Ravinder Kumar Garg, a Technical Assistant at PGIMER, filed an Original Application seeking relief related to Hospital Patient Care Allowance (HPCA)
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![Registration of adoption deed not essential for validity if factum of adoption is proven.. Kanwar Pal v. General Manager, Northern Railway, & Anr. [O.A. No. 060/1008/2020, Pronounced on: 16.02.2026]. Central Administrative Tribunal. LawLens](/stories/thumbnails/registration-of-adoption-deed-not-essential-for-validity-if-factum-of-adoption-is-proven-15639aba9ce44ebaa75bffbfec87e4a6.webp)
Kanwar Pal (applicant), aged 45, claims to be the adopted son of late Sh. Bishamber Singh, a Carpenter in Northern Railway, who died in harness on 09.02.2003
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The applicants, Timekeepers in various Time Offices at Kanchrapara under Eastern Railway, sought restructuring benefits under RBE No. 177/2003 and RBE No. 102/2013
3 MIN READ→
![SENIORITY DETERMINATION FOR GROUP 'B' PROMOTIONS MUST COUNT TOTAL NON-FORTUITOUS SERVICE FROM GRADE PAY RS. 4200 AND ABOVE.. Sarbani Chanda v. Union of India [O.A. 350/01447/2025]. Central Administrative Tribunal. LawLens](/stories/thumbnails/seniority-determination-for-group-b-promotions-must-count-total-non-fortuitous-service-fro-34fa8529adc64717aed3c65671b5599f.webp)
The applicant, Sarbani Chanda, was appointed on 14.05.1987 as Clerk Grade – II/Jr. Clerk and was subsequently promoted to various positions, eventually regularized in Level 7 (Grade Pay Rs. 4600/-) on 21.12.2021 and u...
4 MIN READ→
![Appointment Entitlement Relates to Original Order Date, Not Final Appeal Dismissal.. Anesh Shaik and Ors. v. Union of India and Ors. [p.1]. Central Administrative Tribunal. LawLens](/stories/thumbnails/appointment-entitlement-relates-to-original-order-date-not-final-appeal-dismissal-eb820e150420403bb979faefde51a2d4.webp)
The applicants were unlicensed parcel handling porters at Barharwa Railway Station, working as casual laborers for three decades.
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The applicants, Timekeepers in Eastern Railway's Kanchrapara Workshop, sought restructuring benefits under RBE No. 177/2003 and RBE No. 102/2013 from 01.11.2003 and 01.11.2013 respectively, arguing they should be trea...
4 MIN READ→
![Recovery of excess payments from retired Group C employees is impermissible under Rafiq Masih.. Vinayan M. v. Union of India [O.A.No.180/00213/2021]. Central Administrative Tribunal. LawLens](/stories/thumbnails/recovery-of-excess-payments-from-retired-group-c-employees-is-impermissible-under-rafiq-ma-5abcf160218f422a8e97c652b2109f15.webp)
The applicant, Vinayan M., retired as a Station Superintendent from Southern Railway on July 31, 2020.
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![Expert opinion alone is insufficient to initiate disciplinary proceedings for misconduct.. Amarjeet Kumar v. Union of India [O.A. NO. 1079/2024 with M.A. No. 4442/2025]. Central Administrative Tribunal. LawLens](/stories/thumbnails/expert-opinion-alone-is-insufficient-to-initiate-disciplinary-proceedings-for-misconduct-4900f5a122904d268e3c1c82399b4bbe.webp)
The applicant, Amarjeet Kumar, applied for the post of postal assistant in response to an advertisement for the "Postal Assistant/Sorting Assistant Direct Recruitment Examination 2011-12" and joined the services of th...
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The applicant, Prem Prakash Gupta, an Accountant in Group 'C', filed an O.A. seeking two primary reliefs: (i) a direction to respondents no. 2 and 3 not to repatriate him to his parent department, and (ii) a direction...
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![Quasi-judicial officer's erroneous decisions, absent mala fide, are not misconduct for disciplinary action.. Lalu Prasad Yadav S/o Sh. Lakhendra Prasad Yadav v. Union of India [O.A.No.372/2022]. Central Administrative Tribunal. LawLens](/stories/thumbnails/quasi-judicial-officer-s-erroneous-decisions-absent-mala-fide-are-not-misconduct-for-disci-7e1e8d474edf4071a30dbc086785e54d.webp)
The applicant, Lalu Prasad Yadav, an Income Tax Officer, was issued a Charge Memorandum dated 04.03.2022 under Rule 14 of the CCS (CCA) Rules, 1965.
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The applicant, Dr. Anand Kishore Pandey, an Income Tax Officer (ITO), was issued a major penalty Charge Memorandum dated December 12, 2022 (Annex.A/1) by Respondent No. 3, the Disciplinary Authority.
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The applicant, Rajendra Kumar Sharma, filed an Original Application under Section 19 of the Administrative Tribunal's Act, 1985, seeking to quash the relieving order dated 15.02.2023 (Annexure A-1) and the transfer or...
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!["Employer cannot deny appointment solely due to disclosed, trivial criminal case especially post-conclusion.". Ajesh Kumar Dwivedi v. The Union of India [Original Application No. 200/299/2024]. Central Administrative Tribunal. LawLens](/stories/thumbnails/employer-cannot-deny-appointment-solely-due-to-disclosed-trivial-criminal-case-especially--a817a42db62a435488514e93b3ff1196.webp)
The applicant, Ajesh Kumar Dwivedi, a visually impaired individual (60% impairment), applied for the post of Tradesman Mate under the PwBD category
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The applicant, Surendra Singh Chauhan, challenged a promotion panel dated 22/11/2022 (Annexure A/4) issued by the Western Railway.
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![Contractual employees cannot be replaced by other similarly engaged employees for the same work.. Dr. Razak Hussain vs Dean Academic Affairs, Baba Ghulam Shah Badshah University, Dhanore, Rajouri, Jammu and Kashmir -185234 and Registrar, Baba Ghulam Shah Badshah University, Dhanore, Rajouri, Jammu and Kashmir -185234 [O.A. No. 66/2026]. Central Administrative Tribunal. LawLens](/stories/thumbnails/contractual-employees-cannot-be-replaced-by-other-similarly-engaged-employees-for-the-same-ac8c9a600dd44ae597ea728340d55cdd.webp)
The applicant, Dr. Razak Hussain, along with two other candidates, was engaged as an Assistant Professor/Teaching Assistant on a contractual basis for the Academic Session 2024-25.
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The applicant, Shivani Sharma, filed Original Application No. 86 of 2026 seeking various reliefs related to the post of Vocational Instructor Dress Making.
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The applicant, Prith Pal, was recommended for the post of Group-D employee under the OBC category following a notification dated April 3, 2000, issued by respondent no. 2, the Controller General of Defense Accounts
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The captioned OAs (original applications) were decided by a common order/judgment dated 28.07.2025
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The original applications (OAs) were decided via a common order/judgment dated July 28, 2025
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![Review Applications dismissed due to High Court upholding underlying order.. Union of India & Ors. v. Kanwar Singh and Others [no citation]. Central Administrative Tribunal. LawLens](/stories/thumbnails/review-applications-dismissed-due-to-high-court-upholding-underlying-order-a4e307e46dba4657b8e84798bfc92dce.webp)
The captioned OAs were decided via a common order/judgment dated 28.07.2025.
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![Tribunal dismisses Review Applications after High Court upholds original order.. Union of India & Ors. v. Kanwar Singh & Anr. and connected matters [MA No. 612/2026 & Anr. in OA No. 4228/2024 & Anr. and connected matters]. Central Administrative Tribunal. LawLens](/stories/thumbnails/tribunal-dismisses-review-applications-after-high-court-upholds-original-order-100ff4ca0d664024a04ecf408fcef6a2.webp)
The captioned OAs (original applications) were decided by a common order/judgment dated 28.07.2025
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The applicant, Sri Raghu B.R., was appointed as Gramin Dak Sevak Mail Carrier (GDS MC) on May 26, 2014.
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The applicant, Venkatesan K.J., joined the Indian Army on 19.07.1986 as a Direct Entry JCO and retired as Subedar Major after 18 years of service at the age of 40.
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The applicant, Sri. Dhanush V., a GDS-MC, challenged a charge sheet (Annexure – A11) dated 26.03.2025 and an order (Annexure – A9) dated 24.03.2025 issued to him on the ground of incompetency of the issuing authority.
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The Applicant, Vinod Kumar N K, was appointed as Technician-III on May 29, 1985, and subsequently promoted to Technician Grade-II on October 27, 1992, Technician Grade-I on November 1, 2003, and Senior Technician on N...
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![Recruitment: Failure to comply with procedural requirements leads to lawful candidature cancellation.. Ankit Dhama vs. Delhi Police & Ors. [O.A. No. 1941 of 2025]. Central Administrative Tribunal. LawLens](/stories/thumbnails/recruitment-failure-to-comply-with-procedural-requirements-leads-to-lawful-candidature-can-6b90364a9c784504a766177023b7b592.webp)
The applicant, Ankit Dhama, joined the Indian Army on October 13, 2003.
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The applicant, K.L. Dayanidhi, joined the Indian Army on 19.07.1986 and retired after 18 years of service, reaching the rank of Subedar Major, at age 39.
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The applicant, Sri Rangaswamy R, was initially appointed as a Technician in 1982 and absorbed into Bharat Sanchar Nigam Limited (BSNL) in 2000.
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![Deputation within same UT and Department does not require employee consent absent statutory rule.. Bharat Bhushan Sharma vs. Union Territory of Jammu & Kashmir & Ors. [O.A. No. 1975/2025]. Central Administrative Tribunal. LawLens](/stories/thumbnails/deputation-within-same-ut-and-department-does-not-require-employee-consent-absent-statutor-f502477ecdb84dcd888cd940c61eede1.webp)
The applicant, Bharat Bhushan Sharma, an SP in the Jammu & Kashmir Police Department, was deputed to the Prisons Department via Government Order No. 200-Home of 2025, dated 15.04.2025, while serving in JKAP –7th Batta...
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The applicant, Sachidananda Rout, aged 47, has been working as a casual labourer under the Sub-Divisional Officer, Phone-III, Cuttack, since 1994
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The applicant, Surendra Kumar Rout, has been continuously engaged as a Casual Labourer under the Sub-Divisional Officer, Phone-III Telecom District, Cuttack since 1994 and alleged discrimination in the matter of regul...
3 MIN READ→
The applicant, a GDS employee of the Postal Department, appeared in a competitive examination on 27.11.2011 for the Postman position, the results of which were published on 23.05.2013.
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![Delay condonation requires specific and satisfactory explanation, not sympathetic grounds.. Pramod Kumar Swain vs The Respondents [O.A.No. 260/0004 of 2020]. Central Administrative Tribunal. LawLens](/stories/thumbnails/delay-condonation-requires-specific-and-satisfactory-explanation-not-sympathetic-grounds-b54ebbe6116c44be99cc13c7b342b320.webp)
The applicant, Pramod Kumar Swain, filed an Original Application (OA) on September 13, 2019, seeking directions to the respondents to act upon a Managing Committee directive to appoint him as a Lab Attendant in place...
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![Interest on delayed retiral dues depends on non-attributability of delay to employee.. Debabrata Ray v. Union of India and Others [O.A. No. 260/00398 of 2020]. Central Administrative Tribunal. LawLens](/stories/thumbnails/interest-on-delayed-retiral-dues-depends-on-non-attributability-of-delay-to-employee-a2c217b212304903a1339a91bed245ea.webp)
The applicant, Debabrata Ray, an Indian Forest Service Officer, retired on April 30, 2015, and was sanctioned provisional pension from May 1, 2015.
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![Adopted child by widow after government servant's death not entitled to family pension.. Naresh Kumar v. Union of India [Original Application No. 516 of 2012]. Central Administrative Tribunal. LawLens](/stories/thumbnails/adopted-child-by-widow-after-government-servant-s-death-not-entitled-to-family-pension-4a825b715808471aaa5d31e994f62e44.webp)
The applicant, Naresh Kumar, is the adopted son of the deceased employee, Betali, who died on 17.04.1995 while in service.
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The applicant, Sri Mohan Paswan, a retired employee of Eastern Railway, was medically de-categorized on April 29, 2004, and offered an alternative post of Crew Controller.
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The applicant, Zahida Begum, is the first wife of the deceased Mohd. Sadiq, an Assistant Sub-Inspector in the Police Department who died in harness on May 21, 2018.
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The applicant, Ramesh Chandra Verma, sought reimbursement for medical expenses incurred for his wife's surgery at AIIMS, New Delhi, from August 12, 2019, to August 23, 2019.
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The applicant, Lokendra Pal, sought appointment on compassionate grounds following the death of his father, a Security Guard (MTS), on April 10, 2012, while in service
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![Negligence Not Necessarily Misconduct; Penalty Remitted to Non-Cumulative Effect.. Ram Ji Singh v. Union of India [Original Application No. 576 of 2010]. Central Administrative Tribunal. LawLens](/stories/thumbnails/negligence-not-necessarily-misconduct-penalty-remitted-to-non-cumulative-effect-5640e1ee4b9a49358cede8e3d327dade.webp)
The applicant, Ram Ji Singh, was initially appointed as a Ticket Collector in 1978 and later became an Office Superintendent-II in the Commercial Branch.
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The applicant, M. Nirmala Devi, challenged a transfer order (Annexure A1)
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The applicant, initially appointed in the office of Deputy Director, Postal Accounts, Bhopal, joined NCERT as Senior Accountant on deputation for one year on July 6, 1994
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![MACP entitlement at higher pay band and grade pay based on OM.. Devasia M. v. Union of India [Original Application No. 180/00571/2017]. Central Administrative Tribunal. LawLens](/stories/thumbnails/macp-entitlement-at-higher-pay-band-and-grade-pay-based-on-om-40698098a30d43938bb46601c11ac6a1.webp)
The applicant, Devasia M., was a former Binder Grade-I at the Government of India Press, Koratty.
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The applicant, Vijay Sharma, appointed in Railway service on 25.09.1993, was promoted to Senior Assistant Loco Pilot (Electric).
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The applicant, Manmohan Joshi, was promoted to Law Assistant on January 16, 2003.
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The applicant, Ms. Pratishtha Kulshreshtha, a Trained Graduate Teacher (Sanskrit) at PM Shri Kendriya Vidyalaya Bhind, alleged repeated sexual harassment by Respondent No. 4, Mr. Ajay Kumar Saxena, the Principal.
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![Transfer order valid unless malafide or violating statutory provisions.. Vivek Pachpande v. Bharat Sanchar Nigam Ltd. & Ors. [Original Application No. 728 of 2025]. Central Administrative Tribunal. LawLens](/stories/thumbnails/transfer-order-valid-unless-malafide-or-violating-statutory-provisions-7886d7e4d8344202b1ecaf4bdd2e7426.webp)
The applicant, Vivek Pachpande, an Accounts Officer, was transferred from Madhya Pradesh Telecom Circle to Tamil Nadu Telecom Circle via an order dated May 2, 2025, and relieved on July 18, 2025
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The seven petitioners were initially appointed as Junior Agriculture Assistants (JAA) in the Agriculture Production Department between 1986 and 2002, possessing a B.Sc. Agriculture degree
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![Court Directs Adherence to Transfer Policy for Employees Nearing Retirement.. Zamured Hussain Khan v. Union Territory of J&K & Ors. [O.A. No. 200 of 2026]. Central Administrative Tribunal. LawLens](/stories/thumbnails/court-directs-adherence-to-transfer-policy-for-employees-nearing-retirement-6fa3b379d91547909154f6f0aabfabf0.webp)
The applicant, Zamured Hussain Khan, aged 59 years and 2 months, is aggrieved by Government Order No. 75-JK (Edu) of 2026 dated February 17, 2026, which transferred him from Higher Secondary School (HSS) Dhargloon to...
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Dr. Anupama Gupta filed O.A. No.3568/2025 before the Central Administrative Tribunal.
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The applicant, Sumeet Kumar, joined the CBI as an LDC on 10.09.2012.
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The applicant, Anil Barjatiya, a retired Dy. CCA, filed an original application against deductions from his salary made in December 2009, January 2010, February 2010, and March 2010, totaling Rs. 9273/-, Rs. 6402/-, R...
3 MIN READ→
![No fundamental right to promotion; right is only to be considered per rules.. Dr. Mohini Saxena v. Council of Scientific & Industrial Research [Original Application Nos. 200/436/2014, 200/437/2014, 200/671/2014]. Central Administrative Tribunal. LawLens](/stories/thumbnails/no-fundamental-right-to-promotion-right-is-only-to-be-considered-per-rules-10482efbcb00484ba51f08b4d621f568.webp)
The applicants, Dr. Mohini Saxena, K.K. Kaul, and K.K.S. Goutam, were retired Scientists from the Council of Scientific & Industrial Research (CSIR).
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![Right to be considered for promotion is fundamental; promotion itself is not a fundamental right.. Dr. Mohini Saxena v. Council of Scientific & Industrial Research [Original Application No. 200/436/2014, 200/437/2014, and 200/671/2014]. Central Administrative Tribunal. LawLens](/stories/thumbnails/right-to-be-considered-for-promotion-is-fundamental-promotion-itself-is-not-a-fundamental--b5417edb778d4800b1747208a88273e6.webp)
The applicants, retired scientists from the Council of Scientific & Industrial Research (CSIR), challenged the respondents' action of not promoting them to the post of Scientist Group IV (6)
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![Promotion is not a fundamental right, though the right to be considered for promotion is.. Dr. Mohini Saxena and Ors. v. Council of Scientific & Industrial Research and Ors. [Original Application No. 200/436/2014, Original Application No. 200/437/2014, Original Application No. 200/671/2014]. Central Administrative Tribunal. LawLens](/stories/thumbnails/promotion-is-not-a-fundamental-right-though-the-right-to-be-considered-for-promotion-is-82c37db993af49c38041758e314f382f.webp)
The applicants, Dr. Mohini Saxena, K.K. Kaul, and K.K.S. Goutam, are retired scientists from the Council of Scientific & Industrial Research (CSIR).
3 MIN READ→
![Transfer orders not subject to judicial interference unless malafide or violating statutory provisions.. Gaurav Tripathi v. Comptroller and Auditor General of India (C&AG of India) [Original Application No. 14 of 2025]. Central Administrative Tribunal. LawLens](/stories/thumbnails/transfer-orders-not-subject-to-judicial-interference-unless-malafide-or-violating-statutor-5550c6a2536f4d27badc06a59a2c602c.webp)
The applicant, Gaurav Tripathi, a Senior Audit Officer, was transferred from the Direct Taxes Wing (Revenue Audit Wing) to the Central Expenditure Wing via an order dated July 26, 2022 (Annexure A-4)
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![Transfer Order Not Subject to Judicial Interference Absent Malafide or Statutory Violation. Satish Chand, Age 41 years, S/o Ramesh Chand, Occ.- Tower Wagon Driver, Piplod, Gujrat. R/o House No. 12, Nemi Nagar, Maksi Road, Ujjain (MP) - 456001. v. Union of India through General Manager, Western Railway, Head Quarter Office, Church Gate, Mumbai - 400020. [Original Application No. 524 of 2024]. Central Administrative Tribunal. LawLens](/stories/thumbnails/transfer-order-not-subject-to-judicial-interference-absent-malafide-or-statutory-violation-849f6d4f680346728d7c469921ddfb73.webp)
The applicant, Satish Chand, a Tower Wagon Driver at Piplod, was aggrieved by an order dated 14.05.2024, transferring him from Piplod to Makshi
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The applicant, Shankar Prasad, while working as ACTI, was served a charge sheet dated 14.02.2008 under Rule 9 of Railway Servants (Pension) Rules 1993
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![Tribunal directs reconsideration of age relaxation for contractual employees based on parity and full disclosure.. Madan Kumar v. All India Institute of Medical Science & Ors. [O.A. No. 4300/2018]. Central Administrative Tribunal. LawLens](/stories/thumbnails/tribunal-directs-reconsideration-of-age-relaxation-for-contractual-employees-based-on-pari-99f2c2843f9b4aebb0999ab2323ad5d3.webp)
The applicant, Madan Kumar, aged 40 years, an Ophthalmic Technician Grade-I on contract since 2005 at AIIMS, participated in a selection process for a permanent Ophthalmic Technician Grade-I position.
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The applicant, Raju Nath, applied for the Delhi Police Constable (Exe.) Male Examination 2023.
3 MIN READ→
![Contempt petition closed as court directions for Non-Functional Upgradation complied with.. D.K. Gupta vs Union of India [C.P. No.665/2025 in O.A. No.4165/2015]. Central Administrative Tribunal. LawLens](/stories/thumbnails/contempt-petition-closed-as-court-directions-for-non-functional-upgradation-complied-with-c35fbf049d664a91adb86d65e60ba957.webp)
The petitioner, Mr. D.K. Gupta, filed a Contempt Petition (CP No. 665/2025) alleging non-compliance with an order dated 17.10.2024, issued by the Central Administrative Tribunal in O.A. No. 4165/2015.
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The applicant, Dr. Rahul, filed an original application under Section 19 of the Administrative Tribunals Act, 1985, seeking to quash an order dated August 13, 2025, which cancelled his candidature for the post of Medi...
2 MIN READ→
![Recovery from Retired Class-IV Employees Without Fraud is Impermissible.. Mehraj-ud-Din Bhat v. Union Territory of J&K [O.A. 123/2026]. Central Administrative Tribunal. LawLens](/stories/thumbnails/recovery-from-retired-class-iv-employees-without-fraud-is-impermissible-18576048fca748d586657aec6042a642.webp)
The applicant, Mehraj-ud-Din Bhat, retired on April 30, 2024, at the age of 60, from the post of Road Worker after rendering over three decades of service.
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![Aquittal mandates opening sealed cover for promotion consideration per DoPT guidelines.. Anupam Mahalanabish vs. Union of India and Ors. [O.A. 350/00444/2023, M.A. 350/00640/2025]. Central Administrative Tribunal. LawLens](/stories/thumbnails/aquittal-mandates-opening-sealed-cover-for-promotion-consideration-per-dopt-guidelines-09bf11cc664745bc9b2469dc477819f5.webp)
The applicant, Anupam Mahalanabish, currently an Additional Assistant Director, was considered for promotion to Assistant Commissioner of Customs and Indirect Taxes by a Departmental Promotional Committee (DPC) meetin...
3 MIN READ→
The applicant, K.K. Sasidharan, a former BSNL Telecom Mechanic, challenged an inquiry report (Annexure A1) by the Women's Complaint Committee (WCC), a memorandum of charges (Annexure A2) alleging misconduct, and an or...
4 MIN READ→
![Compassionate Appointment: Applicant must establish heirship to deceased employee.. Ganesh Ghosh v. Union of India and Ors. [O.A. 350/92/2026]. Central Administrative Tribunal. LawLens](/stories/thumbnails/compassionate-appointment-applicant-must-establish-heirship-to-deceased-employee-2bcd1137a766483abae4ba61e4dea0b1.webp)
The applicant, Ganesh Ghosh, filed an application under Section 19 of the Administrative Tribunals Act, 1985, seeking compassionate appointment after the death of his alleged mother, Swapna Karmakar (Ghosh), who expir...
2 MIN READ→
![Discriminatory Re-designation Dates Violate Article 14; Applicants Entitled to Parity.. Ravikant Chourey and others vs. Union of India and others [O.A. No.1006 of 2022]. Central Administrative Tribunal. LawLens](/stories/thumbnails/discriminatory-re-designation-dates-violate-article-14-applicants-entitled-to-parity-41a17ebf514847528c5fee7d733d0133.webp)
The applicants were appointed as Industrial Employees at Ordnance Factory Itarsi on various dates in 2014.
3 MIN READ→
![Repatriation order prompts tribunal to direct authorities to consider the applicant's representation.. Totan Kumar Saha v. Union of India and Others [O.A. 350/228/2026]. Central Administrative Tribunal. LawLens](/stories/thumbnails/repatriation-order-prompts-tribunal-to-direct-authorities-to-consider-the-applicant-s-repr-bdd1a8ad00b04401a97f94fff0e2473c.webp)
The applicant, Totan Kumar Saha, working as Junior Intelligence Officer-I (Executive) in the Intelligence Bureau on deputation from Sashastra Seem Bal (SSB), was posted at the Bureau of Immigration at Haridaspur Border
3 MIN READ→
The applicant's father, Ali Mohammad Rather, a permanent employee of the respondents' department, died in harness on July 25, 1984.
3 MIN READ→
The applicant, Kishan Singh, son of the deceased employee Nema Singh Kulaste, sought compassionate appointment after his father's death on April 24, 2014, while in service
3 MIN READ→
![Petition rendered infructuous as petitioner regularized; retiral benefits to be processed expeditiously.. T.A. No. 377 of 2021 (SWP No. 1904/2015) [no citation]. Central Administrative Tribunal. LawLens](/stories/thumbnails/petition-rendered-infructuous-as-petitioner-regularized-retiral-benefits-to-be-processed-e-722fc36c366b4fe6860248221a98dad4.webp)
The petitioner, Bashir Ahmad Bhat, was initially engaged as a Dak Runner on a daily wage basis for three months starting May 21, 1985, by respondent No. 4.
3 MIN READ→
The applicants, Ajay Arela (aged 56) and Vinay Kulshrestha (aged 55), were Senior Library and Information Assistants at the Indian Institute of Forest Management (IIFM), Bhopal.
5 MIN READ→
![Family Pension Claims: Succession Certificate Required When Spouses Dispute.. Smt. Geeta Mahoriya v. The Union of India [Original Application No. 955 of 2024]. Central Administrative Tribunal. LawLens](/stories/thumbnails/family-pension-claims-succession-certificate-required-when-spouses-dispute-348e4e3c69b448f1b543d3813b0f9205.webp)
The applicant, Smt. Geeta Mahoriya, sought family pension as the widow of the deceased employee, Ramesh Mahoriya.
2 MIN READ→