Central Administrative Tribunal Decisions – October 2026

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AUTOMATICALLY UPDATED

October 2026 Decisions

563 ARTICLES · NEWEST FIRST

Authorities must decide need-based employees’ wage and continuation claims through a reasoned order.. ALTAF AHMAD CHOPAN vs SHEEP HUSBANDRY. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·17 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Authorities must decide need-based employees’ wage and continuation claims through a reasoned order.

The 18 applicants stated that they had been engaged on a need basis at different Sheep Breeding Farms, had worked for over ten years, and had not received wages for the preceding five months.

2 MIN READ

Judicially protected promotion from a notional date counts as regular service for MACP and NFSG benefits.. ARUN KUMAR vs M/O FINANCE, D/O REVENUE. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·16 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Judicially protected promotion from a notional date counts as regular service for MACP and NFSG benefits.

The applicants, Central Excise officers, were promoted as Inspectors on a regular basis with effect from 6 December 2002 pursuant to Review DPC proceedings concerning vacancies arising before 7 December 2002.

3 MIN READ

Contempt proceedings cannot enforce promotion benefits not directed in the original order.. DR PRADEEP KUMAR TANDON vs SHRI APURVA CHANDRA, SECRETARY, MINISTRY OF HEALTH AND FAMILY WELFARE, NIRMAN BHAWAN, NEW DELHI & ANR. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·16 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Contempt proceedings cannot enforce promotion benefits not directed in the original order.

In O.A. No. 553/2014, the Tribunal directed a review DPC to consider Dr. Tandon for proforma promotion by considering his 2001–02 ACR instead of his 2006–07 ACR, and, if found eligible, to grant promotion from the dat...

2 MIN READ

Voluntary pension commutation is restorable only after the prescribed 15-year period.. YOGENDRA SINGH vs NORTH EASTERN RAILWAY. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·16 OCTOBER 2026

Social Security and PensionsAdministrative and Public Law

Voluntary pension commutation is restorable only after the prescribed 15-year period.

The applicant, a retired North Eastern Railway employee, had commuted part of his pension, receiving ₹5,52,604, with deductions of ₹5,620 per month.

2 MIN READ

Pending criminal proceedings may defer gratuity, but suspension pay and MACP claims require independent rule-based determination.. RAJ MANI YADAV vs NORTHERN RAILWAY. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·16 OCTOBER 2026

Employment and Labour LawSocial Security and Pensions

Pending criminal proceedings may defer gratuity, but suspension pay and MACP claims require independent rule-based determination.

The applicant, a retired Railway employee, sought arrears of pay for two suspension periods, MACP benefits, and gratuity. He had been suspended from service in connection with a criminal case, was convicted and senten...

2 MIN READ

Repeated nonparticipation despite adequate opportunity defeats a natural-justice challenge to an ex parte inquiry.. BRIJESH KUMAR vs POST UP CIRCLE. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·16 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Repeated nonparticipation despite adequate opportunity defeats a natural-justice challenge to an ex parte inquiry.

Brijesh Kumar, a Gramin Dak Sevak Branch Postmaster, was proceeded against on charges including misbehaviour with departmental officials, failure to hand over charge, retention of government money, and delaying receip...

2 MIN READ

Historical pay-revision benefits do not extend to employees appointed after the revision.. MUKESH KUMAR TIWARI vs EMPLOYEES STATE INSURANCE CORPORATION (ESIC). CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·16 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Historical pay-revision benefits do not extend to employees appointed after the revision.

The applicants joined the Employees’ State Insurance Corporation (ESIC) as Nursing Orderlies in 2010 and 2011 and were promoted as O.T. Assistants on 26 February 2020, with pay fixed at Level 3.

2 MIN READ

Following exoneration, the absence period must be regularized as admissible leave with corresponding leave salary.. B RAJA AMBEDKAR vs CENTRAL EXCISE AND CUSTOMS. CAT - ['Cuttack']. LawLens

CAT - ['Cuttack']·16 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Following exoneration, the absence period must be regularized as admissible leave with corresponding leave salary.

The applicant sought salary for the period from 3 August 2021 to 15 August 2022, regularisation of that period as leave, fixation of his pay in the cadre of Assistant Commissioner, and arrears with interest

2 MIN READ

Same-grade-pay movement between Guard posts is lateral induction, not promotion for MACP eligibility.. K K Sahu vs M/o Railways. CAT - ['Jabalpur']. LawLens

CAT - ['Jabalpur']·16 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Same-grade-pay movement between Guard posts is lateral induction, not promotion for MACP eligibility.

The applicants, Railway Guards initially appointed in Grade Pay (GP) Rs. 2,800, received financial upgradation to GP Rs. 4,200 under the ACP Scheme after 12 years.

2 MIN READ

Dual HRA is impermissible when an employee’s spouse draws HRA from another organization at the same location.. S C Jain vs M/o Steel. CAT - ['Jabalpur']. LawLens

CAT - ['Jabalpur']·16 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Dual HRA is impermissible when an employee’s spouse draws HRA from another organization at the same location.

The applicant, an employee of the Steel Authority of India Limited (SAIL), was transferred from Bhilai Steel Plant to IISCO Steel Plant, Burnpur, in November 2014.

2 MIN READ

A challenge to a charge sheet becomes infructuous after dismissal under Rule 19.. Pankaj Gupta vs M/o Finance. CAT - ['Jabalpur']. LawLens

CAT - ['Jabalpur']·16 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

A challenge to a charge sheet becomes infructuous after dismissal under Rule 19.

While posted as Assistant Commissioner of Income Tax, the applicant was trapped by the CBI and faced a criminal prosecution.

2 MIN READ

An employee may withdraw a voluntary-retirement notice before its effective date, despite prior acceptance.. P K AGRAWAL vs M/o Finance. CAT - ['Jabalpur']. LawLens

CAT - ['Jabalpur']·16 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

An employee may withdraw a voluntary-retirement notice before its effective date, despite prior acceptance.

The applicant submitted notices seeking voluntary retirement under Rule 48(1) of the CCS (Pension) Rules, 1972, initially with effect from 31 January 2015 and subsequently from 28 February 2015.

2 MIN READ

Reservation in promotion requires quantifiable data establishing inadequate representation without compromising administrative efficiency.. MOOLCHAND BADHAI vs M/o Railways. CAT - ['Jabalpur']. LawLens

CAT - ['Jabalpur']·16 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Reservation in promotion requires quantifiable data establishing inadequate representation without compromising administrative efficiency.

The applicants, Railway Technicians, challenged the promotion order dated 31 July 2015, under which junior employees (respondents 5–11) were promoted to Senior Technician with the benefit of reservation in promotion....

2 MIN READ

Promotion ordinarily takes effect upon grant, not vacancy occurrence, absent a contrary statutory rule.. MOHAMMED NOWSHAD P M vs THE SECRETARY MINISTRY OF REVENUE. CAT - ['Ernakulam']. LawLens

CAT - ['Ernakulam']·16 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Promotion ordinarily takes effect upon grant, not vacancy occurrence, absent a contrary statutory rule.

The applicant, an Instructor (Fishing Technology) at CIFNET, sought promotion to Senior Instructor (Fishing Technology), contending that he had completed the qualifying service under the Recruitment Rules and was the...

2 MIN READ

Transfer Representation Must Be Decided by a Speaking Order Considering the Medical Certificate.. DR KAPIL SHARMA vs HEALTH AND MEDICAL EDUCATION DEPARTMENT. CAT - ['Jammu']. LawLens

CAT - ['Jammu']·16 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Transfer Representation Must Be Decided by a Speaking Order Considering the Medical Certificate.

The applicant challenged an order dated 23 June 2026 cancelling his deployment at the Regional Institute of Health and Family Welfare, Nagrota, and directing him to resume duties at PHC Arnas, District Reasi

2 MIN READ

Regular promotion must follow service-rule eligibility; in-charge placement alone does not fix its effective date.. Saroj Bala vs SPORTS AND YOUTH SERVICES DEPARTMENT. CAT - ['Jammu']. LawLens

CAT - ['Jammu']·16 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Regular promotion must follow service-rule eligibility; in-charge placement alone does not fix its effective date.

The applicants, Physical Education Teachers, obtained permission from the Director, Youth Services and Sports to pursue BPE courses.

3 MIN READ

Medical evidence insufficient to justify prolonged unauthorized absence or establish entitlement to salary.. SANJAY KUMAR vs DEFENCE. CAT - ['Jammu']. LawLens

CAT - ['Jammu']·16 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Medical evidence insufficient to justify prolonged unauthorized absence or establish entitlement to salary.

The applicant was appointed as a Conservancy Safaiwala in March 2001 and posted at Station Headquarters, Sunderbani.

2 MIN READ

Pre-service technical qualifications cannot be excluded from promotion consideration absent an express rule requiring prior permission.. Bablu Sharma vs HEALTH AND MEDICAL EDUCATION DEPARTMENT. CAT - ['Jammu']. LawLens

CAT - ['Jammu']·16 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Pre-service technical qualifications cannot be excluded from promotion consideration absent an express rule requiring prior permission.

The applicants, Class-IV employees appointed in 2014, had completed Electrician Trade courses at Government Industrial Training Institutes before entering government service.

3 MIN READ

A two-stage pay reduction for three months without cumulative effect is a minor penalty.. RAILWAY vs C S JHA. CAT - ['Patna']. LawLens

CAT - ['Patna']·16 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

A two-stage pay reduction for three months without cumulative effect is a minor penalty.

The respondent had been imposed a penalty of reduction of pay by two stages for three months, without cumulative effect, under an order dated 7 July 2015.

2 MIN READ

Full Bench: NIC Scientist candidates need eligibility re-check, not fresh interviews, after selection process is completed. Neeraj Kumar vs NATIONAL INFORMATICS CENTRE. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·16 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Full Bench: NIC Scientist candidates need eligibility re-check, not fresh interviews, after selection process is completed

The applicants were included in the provisional select list issued on 15 March 2024 for Scientist-D posts following screening tests, academic evaluation, document verification and interviews under Advertisement No. NI...

3 MIN READ

Similarly situated Junior Accounts Officers are entitled to equal pay fixation regardless of recruitment source.. APURBA SARMA vs BSNL. CAT - ['Guwahati']. LawLens

CAT - ['Guwahati']·16 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Similarly situated Junior Accounts Officers are entitled to equal pay fixation regardless of recruitment source.

The applicants, BSNL employees promoted to Junior Accounts Officer (JAO) through departmental examinations in 2013, sought pay fixation in the revised E-1 scale of ₹16,400–40,500 by granting either one notional increm...

3 MIN READ

Correcting erroneous pay fixation does not permit recovery of excess payments from retired employees.. RANJAN PRASAD vs POSTS. CAT - ['Patna']. LawLens

CAT - ['Patna']·16 OCTOBER 2026

Social Security and PensionsAdministrative and Public Law

Correcting erroneous pay fixation does not permit recovery of excess payments from retired employees.

Rajan Prasad, a retired MTS (Tea Maker), sought pension fixation on the basis of Grade Pay of ₹2,400 and refund of amounts recovered from his retiral benefits.

2 MIN READ

Further retirement benefits cannot be directed without proof of an outstanding shortfall under applicable instructions.. SHEODHYAN SINGH vs Postal. CAT - ['Patna']. LawLens

CAT - ['Patna']·16 OCTOBER 2026

Social Security and PensionsAdministrative and Public Law

Further retirement benefits cannot be directed without proof of an outstanding shortfall under applicable instructions.

The applicant, a retired Gramin Dak Sevak Branch Postmaster, sought further payment of gratuity, severance allowance and Group Insurance, together with interest, relying on the applicable departmental instructions

2 MIN READ

Disciplinary proceedings are vitiated when a missing employee is never actually served with the charge-sheet.. Leela Pathrabe vs General Manager, N E Rly. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·16 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Disciplinary proceedings are vitiated when a missing employee is never actually served with the charge-sheet.

The applicant’s husband, a Railway employee, was charged with financial irregularities involving an alleged shortage or misuse of ₹55,509. He went missing in 1999; his wife later lodged an FIR, but the police could no...

3 MIN READ

Temporary-status employees with decades of service cannot be denied pension solely for non-regularisation.. SURENDRA SINGH RATHORE vs NORTH EASTERN RAILWAY. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·16 OCTOBER 2026

Social Security and PensionsEmployment and Labour Law

Temporary-status employees with decades of service cannot be denied pension solely for non-regularisation.

The applicant was engaged as a Mobile Booking Clerk in 1986 and, following earlier Tribunal proceedings, was re-engaged and granted temporary status in July 1998.

2 MIN READ

Railways cannot indefinitely withhold inter-railway relief on staff-shortage grounds after issuing NOCs.. Vedantee Pandey vs SOUTHERN RAILWAY. CAT - ['Ernakulam']. LawLens

CAT - ['Ernakulam']·16 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Railways cannot indefinitely withhold inter-railway relief on staff-shortage grounds after issuing NOCs.

The applicants, Railway employees serving in Palakkad Division in various categories, sought one-way inter-Railway transfers to divisions near their home States. Their applications were forwarded through HRMS, and the...

3 MIN READ

A representation cannot revive a stale service-benefits claim arising decades earlier.. V SUNDARARAJAN vs SHIPPING AND WATERWAYS. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·16 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

A representation cannot revive a stale service-benefits claim arising decades earlier.

The applicant stated that he served as an Audio-Visual Specialist at the Indian Maritime University from 26 June 1987 to 16 June 1990, when he resigned and was relieved from service.

1 MIN READ

A tribunal may review its order when it inadvertently omits vital issues raised by the parties.. A RENJAN IFS vs THE SECRETARY TO GOVERNMENT MINISTRY OF ENVIRONMENT AND FOREST. CAT - ['Ernakulam']. LawLens

CAT - ['Ernakulam']·16 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

A tribunal may review its order when it inadvertently omits vital issues raised by the parties.

By a common order dated 25 September 2025, the Tribunal disposed of the connected Original Applications and directed regulation of the applicants’ pay in the Junior Administrative Grade with pay protection.

2 MIN READ

Selection Scale requires the qualifications prescribed for promotion to the next higher post.. LRS KALPANA DEVLEKAR vs M/o Human Resource Development. CAT - ['Jabalpur']. LawLens

CAT - ['Jabalpur']·16 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Selection Scale requires the qualifications prescribed for promotion to the next higher post.

Late Shri Shailesh Devlekar served as a UDT in the Madhya Pradesh Government from 24 January 1981, joined NVS on deputation as a TGT on 7 November 1986, and was absorbed into NVS from 1 May 1989

2 MIN READ

Review jurisdiction cannot be used to reargue issues already considered and rejected.. RAJAN NAINAN vs UNION OF INDIA AND OTHERS. CAT - ['Ernakulam']. LawLens

CAT - ['Ernakulam']·16 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Review jurisdiction cannot be used to reargue issues already considered and rejected.

Rajan Ninan, a retired Southern Railway Station Manager, challenged the date from which he was granted his third Modified Assured Career Progression (MACP).

2 MIN READ

Authorities must treat the regularisation claim as a representation and decide it by a reasoned order within four weeks.. NIDHAN SINGH vs HEALTH AND MEDICAL EDUCATION DEPARTMENT. CAT - ['Jammu']. LawLens

CAT - ['Jammu']·16 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Authorities must treat the regularisation claim as a representation and decide it by a reasoned order within four weeks.

The applicant sought regularization under the Jammu & Kashmir Civil Services (Special Provision) Act, 2010, effective from 29 April 2010, with consequential service and monetary benefits.

2 MIN READ

Tribunal directs SSC to reopen scribe-registration portal for PwD candidates and review age restrictions on scribes. SURAJ KUMAR GUPTA vs STAFF SELECTION COMMISSION (SSC). CAT - ['Delhi']. LawLens

CAT - ['Delhi']·16 OCTOBER 2026

Human Rights LawAdministrative and Public Law

Tribunal directs SSC to reopen scribe-registration portal for PwD candidates and review age restrictions on scribes

The seven applicants challenged the age restriction imposed on a candidate’s own scribe by the Staff Selection Commission (SSC), through its notice dated 4 November 2025 and a communication dated 31 August 2026.

2 MIN READ

LDCE selection may be based on combined written-test and service-record marks, not written marks alone.. SUNIL MANJHI AND ANOTHER vs N.F.RAILWAY. CAT - ['Guwahati']. LawLens

CAT - ['Guwahati']·16 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

LDCE selection may be based on combined written-test and service-record marks, not written marks alone.

The applicants, railway employees recruited on compassionate grounds, took part in a 35% LDCE selection for Staff and Welfare Inspector. The selection notice stated that the examination would be written and the panel...

2 MIN READ

Sealed-cover procedure is impermissible before a charge-sheet has been issued.. RICHARD CHAND vs DEPARTMENT OF WATER RESOURCES, RIVER DEVELOPMENT & GANGA REJUVENATION. CAT - ['Guwahati']. LawLens

CAT - ['Guwahati']·16 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Sealed-cover procedure is impermissible before a charge-sheet has been issued.

The applicant, an Assistant Engineer in the Brahmaputra Board, was considered for promotion to that post by a DPC on 21 June 2019.

3 MIN READ

Disciplinary penalty upheld where the inquiry complied with natural justice.. SHRI DHANRAJ LAMA vs MSME. CAT - ['Guwahati']. LawLens

CAT - ['Guwahati']·16 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Disciplinary penalty upheld where the inquiry complied with natural justice.

The applicant, an Executive with the Khadi and Village Industries Commission (KVIC), faced disciplinary proceedings concerning bills and vouchers allegedly processed while he was a Dealing Assistant at KVIC’s Itanagar...

2 MIN READ

Pending criminal prosecution bars promotion; retrospective consideration may follow acquittal.. Sohelur Rahman vs DEPARTMENT OF POSTS. CAT - ['Guwahati']. LawLens

CAT - ['Guwahati']·16 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Pending criminal prosecution bars promotion; retrospective consideration may follow acquittal.

The applicant qualified in the 2016 Lower Grade Official Examination for promotion to Postal Assistant. His promotion was withheld after a charge-sheet was filed against him in Gauripur P.S. Case No. 22/2015; two juni...

2 MIN READ

Signing blank financial forms exposing public funds to misuse justifies dismissal despite no proven loss.. Sandeep Dash vs M/o Finance. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·16 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Signing blank financial forms exposing public funds to misuse justifies dismissal despite no proven loss.

The applicant, an Indian Civil Accounts Service officer, served as Executive Director (Finance) at Bangalore Metro Rail Corporation Ltd. (BMRCL) from May 2005 to April 2007.

3 MIN READ

Recruiting authorities must decide the candidate’s certificate-related representation by a reasoned order within one week.. Sumit Rathaur vs DEPARTMENT OF SCHOOL EDUCATION AND LITERACY. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·16 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Recruiting authorities must decide the candidate’s certificate-related representation by a reasoned order within one week.

The applicant, an OBC-NCL candidate from Uttar Pradesh, applied for the post of Primary Teacher under KVS/NVS Recruitment Notification No. 01/2025.

2 MIN READ

A resignation cannot be withdrawn after the government servant takes private employment under Rule 26(6).. SRI SURABIR KARMAKAR vs DEPARTMENT OF POSTS. CAT - ['Guwahati']. LawLens

CAT - ['Guwahati']·16 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

A resignation cannot be withdrawn after the government servant takes private employment under Rule 26(6).

The applicant, a Postal Assistant, sought transfer under Rule 38 of the Postal Manual and later tendered his resignation.

2 MIN READ

Eligible disabled children take priority over widowed daughters for railway family pension.. ARATI RANI BOSE DEB vs N.F.RAILWAY. CAT - ['Guwahati']. LawLens

CAT - ['Guwahati']·16 OCTOBER 2026

Social Security and PensionsAdministrative and Public Law

Eligible disabled children take priority over widowed daughters for railway family pension.

The applicant, a widowed daughter of a former Railway employee, was sanctioned family pension in 2016 after her mother’s death and received it for approximately six years and nine months.

2 MIN READ

Service with Navodaya Vidyalaya Samiti does not qualify for Central Government employee age relaxation.. SMTI ANJANA vs union public service commission (UPSC). CAT - ['Guwahati']. LawLens

CAT - ['Guwahati']·16 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Service with Navodaya Vidyalaya Samiti does not qualify for Central Government employee age relaxation.

The applicant, a TGT employed by Jawahar Navodaya Vidyalaya (JNV), applied for recruitment to the post of Vice Principal in the Directorate of Education, Government of NCT of Delhi.

2 MIN READ

Authorities Must Consider Comparable RRET Treatment and Issue a Reasoned Order on Benefit Claims.. RABIA TABASUM vs SCHOOL EDUCATION DEPARTMENT. CAT - ['Jammu']. LawLens

CAT - ['Jammu']·16 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Authorities Must Consider Comparable RRET Treatment and Issue a Reasoned Order on Benefit Claims.

The applicants challenged orders that kept in abeyance a proposed triangular reciprocal transfer involving three Rehbar-e-Taleem teachers (RRETs), and sought implementation of the transfer chain or, alternatively, a d...

2 MIN READ

Reimbursement cannot be ordered when the claimant fails to establish the genuineness of disputed bills.. DR RADHIKADEVI D vs OFFICIAL LANGUAGE. CAT - ['Ernakulam']. LawLens

CAT - ['Ernakulam']·16 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Reimbursement cannot be ordered when the claimant fails to establish the genuineness of disputed bills.

The applicant, a retired Deputy Director in the Hindi Teaching Scheme, sought transfer-related claims after retiring on 31 December 2022, including reimbursement for transporting her personal effects.

2 MIN READ

An actual promotion counts toward the MACPS limit of three career upgradations.. Rajagopal p t vs EXTERNAL AFFAIRS. CAT - ['Ernakulam']. LawLens

CAT - ['Ernakulam']·16 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

An actual promotion counts toward the MACPS limit of three career upgradations.

The applicant, a retired Superintendent, was initially appointed as an LDC on 1 December 1988 through a regular selection process, though on a casual basis.

2 MIN READ

Medically decategorized railway employees must receive alternative posts carrying the same pay scale and service benefits.. VS Sivakumar vs SOUTHERN RAILWAY. CAT - ['Ernakulam']. LawLens

CAT - ['Ernakulam']·16 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Medically decategorized railway employees must receive alternative posts carrying the same pay scale and service benefits.

The applicant, a Pointsman A in Pay Matrix Level 2, was medically decategorized and found fit for alternative employment in specified lower medical categories.

2 MIN READ

Authorities must decide re-employed ex-servicemen’s pay-fixation claims under applicable service rules.. Romesh chander vs PUBLIC WORK DEPARTMENT R AND B. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·16 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Authorities must decide re-employed ex-servicemen’s pay-fixation claims under applicable service rules.

The four applicants, all ex-servicemen re-employed as Class-IV/Multi-Tasking Staff in the Public Works (R&B) Department in 2021, contended that their pay had not been fixed in accordance with the applicable rules for...

2 MIN READ

Railway may recover damage rent from gratuity for unauthorized accommodation retention.. ARJUN SINGH vs EAST CENTRAL RAILWAY. CAT - ['Patna']. LawLens

CAT - ['Patna']·16 OCTOBER 2026

Social Security and PensionsAdministrative and Public Law

Railway may recover damage rent from gratuity for unauthorized accommodation retention.

The applicant, a retired Railway Office Superintendent, superannuated on 28 February 2017 but continued to occupy Railway Quarter No. 132/CD, Loco Colony, Danapur, until 16 August 2019.

3 MIN READ

Pension penalties for identical proved misconduct must be proportionate and consistent.. M RAJAPPA vs BHARAT SANCHAR NIGAM LIMITED. CAT - ['Bangalore']. LawLens

CAT - ['Bangalore']·16 OCTOBER 2026

Administrative and Public LawSocial Security and Pensions

Pension penalties for identical proved misconduct must be proportionate and consistent.

The applicant, a retired Senior Telecom Operating Assistant, was charged in 2011 with unauthorised absence, interference with the functioning of another office, and assaulting a subordinate officer.

2 MIN READ

Disciplinary findings are unsustainable when specific supervisory lapses lack evidence and witnesses are not examined.. VISHAL ACHARYA vs Indian Council of Agricultural Research. CAT - ['Chandigarh']. LawLens

CAT - ['Chandigarh']·16 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Disciplinary findings are unsustainable when specific supervisory lapses lack evidence and witnesses are not examined.

The applicant, an Assistant Finance and Accounts Officer at the National Dairy Research Institute, was charged under Rule 14 of the CCS (CCA) Rules, 1965, with failing to scrutinise fellowship bills connected with all...

3 MIN READ

Courts cannot compel ad hoc age relaxation where recruitment rules provide none.. K RAJAM vs UT OF PONDICHERRY. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·16 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Courts cannot compel ad hoc age relaxation where recruitment rules provide none.

The applicant, a person with benchmark disability of 75%, sought to participate in recruitment for Assistant (Group B, Non-Gazetted) posts notified by the Government of Puducherry on 22 August 2024. The notification p...

3 MIN READ

Age-limit relaxation is a policy matter; tribunals cannot compel one-time exceptions.. T PARTHIBAN vs UT OF PUDUCHERRY. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·16 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Age-limit relaxation is a policy matter; tribunals cannot compel one-time exceptions.

The applicant, a Scheduled Caste candidate aged 36 and employed as a Primary School Teacher since 2014, challenged the 18 January 2024 recruitment notification for Lecturer posts. The notification prescribed an upper...

3 MIN READ

Similarly placed employees are entitled to pay parity with juniors under the Madhava Murthy precedent.. K V SATHYANARAYANA vs REVENUE. CAT - ['Bangalore']. LawLens

CAT - ['Bangalore']·16 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Similarly placed employees are entitled to pay parity with juniors under the Madhava Murthy precedent.

The applicant, a retired Superintendent of Central Tax, challenged the order dated 16 October 2024 issued by the Principal Chief Commissioner of Central Tax and sought stepping up of his pay at par with his junior, wi...

2 MIN READ

Removal for postal non-delivery was disproportionate; the disciplinary authority must reconsider the penalty.. R BALACHANDRAN vs M/o Communications. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·16 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Removal for postal non-delivery was disproportionate; the disciplinary authority must reconsider the penalty.

The applicant, a Gramin Dak Sevak Mail Deliverer-II, was charged under Rule 10 of the Department of Posts, Gramin Dak Sevaks (Conduct and Engagement) Rules, 2011, with retaining 6,089 unregistered and 212 registered p...

2 MIN READ

Courts cannot direct additional age relaxation absent authority under recruitment rules or the advertisement.. S IYYAPPAN vs UT OF PUDUCHERRY. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·16 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Courts cannot direct additional age relaxation absent authority under recruitment rules or the advertisement.

The applicants challenged their exclusion from consideration for 58 Fireman vacancies notified on 4 November 2022.

3 MIN READ

Upper-age relaxation is an executive policy matter courts cannot compel.. N SUSITHRA vs UT OF PUDUCHERRY. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·16 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Upper-age relaxation is an executive policy matter courts cannot compel.

The Directorate of School Education, Puducherry, invited applications for Trained Graduate Teacher (TGT) posts by notification dated 22 January 2024, prescribing an upper age limit of 30 years as of 22 February 2024.

3 MIN READ

Courts cannot compel age relaxation absent authority in the recruitment rules or advertisement.. E Thirumaran vs U TOF PONDICHERRY. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·16 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Courts cannot compel age relaxation absent authority in the recruitment rules or advertisement.

The applicant challenged the age limit for recruitment to 256 Assistant (Group B, Non-Gazetted) posts notified by the Government of Puducherry on 22 August 2024.

3 MIN READ

Senior employees are entitled to pay stepping-up when juniors receive higher ACP/MACP benefits.. GURURAJA RAO G K vs REVENUE. CAT - ['Bangalore']. LawLens

CAT - ['Bangalore']·16 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Senior employees are entitled to pay stepping-up when juniors receive higher ACP/MACP benefits.

The applicant, a retired Superintendent of Central Excise, Customs and Service Tax, challenged the Principal Chief Commissioner’s order dated 16 October 2024 and sought a declaration that the Ministry of Finance’s ord...

2 MIN READ

A disciplinary penalty does not defer 7th CPC TRCA revision or increments.. A VENNILA vs POSTS. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·16 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

A disciplinary penalty does not defer 7th CPC TRCA revision or increments.

The applicant, a Gramin Dak Sevak Branch Postmaster, challenged the respondent’s order dated 17 August 2019 concerning her Time Related Continuity Allowance (TRCA).

3 MIN READ

ICMR project-service age relaxation requires entry into the project within the prescribed age limit.. R VIJAYAKUMAR vs INDIAN COUNCIL OF MEDICAL RESEARCH. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·16 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

ICMR project-service age relaxation requires entry into the project within the prescribed age limit.

The applicant, a Scheduled Caste candidate born on 25 February 1988, applied for a Technical Assistant post advertised by NIRT.

3 MIN READ

Post-joining appointment cancellation for alleged ineligibility requires notice and a fair hearing.. Blessed Prabhat Ranjan Nayak vs AIIMS. CAT - ['Cuttack']. LawLens

CAT - ['Cuttack']·16 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Post-joining appointment cancellation for alleged ineligibility requires notice and a fair hearing.

AIIMS Bhubaneswar advertised three Psychiatric Social Worker (PSW) posts, requiring a relevant master’s degree and five years’ experience in vocational guidance and counselling in a psychiatric centre.

3 MIN READ

Similarly placed employees are entitled to pay stepping-up parity with juniors receiving ACP/MACP benefits.. K SESHADRI vs REVENUE. CAT - ['Bangalore']. LawLens

CAT - ['Bangalore']·16 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Similarly placed employees are entitled to pay stepping-up parity with juniors receiving ACP/MACP benefits.

The applicant, a retired Superintendent of Central Tax, challenged the order dated 18 October 2024 denying his request for pay stepping-up with reference to his junior.

2 MIN READ

Interest on withheld retirement dues is unwarranted when payment follows disciplinary proceedings without delay.. KC BIJORIA vs Bsnl. CAT - ['Jabalpur']. LawLens

CAT - ['Jabalpur']·16 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Interest on withheld retirement dues is unwarranted when payment follows disciplinary proceedings without delay.

The applicant, who retired from BSNL on 28 February 2006 while disciplinary proceedings were pending, was exonerated by order dated 28 September 2012.

2 MIN READ

Senior employees are entitled to pay stepping-up parity with juniors in comparable ACP/MACP cases.. K SUDHAKARA vs REVENUE. CAT - ['Bangalore']. LawLens

CAT - ['Bangalore']·16 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Senior employees are entitled to pay stepping-up parity with juniors in comparable ACP/MACP cases.

The applicant, a retired Superintendent of Central Tax, challenged the order dated 18 October 2024 declining his claim for pay-step-up parity with his junior.

2 MIN READ

Pay must be stepped up to match juniors where precedent establishes entitlement to parity.. N RAMGOPAL vs REVENUE. CAT - ['Bangalore']. LawLens

CAT - ['Bangalore']·16 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Pay must be stepped up to match juniors where precedent establishes entitlement to parity.

The applicant, a retired Superintendent of Central Tax, challenged the order dated 18 October 2024 issued by the Principal Chief Commissioner of Central Tax and the Department of Revenue’s instruction dated 10 April 2...

2 MIN READ

Similarly situated employees are entitled to pay stepping-up parity with juniors under the governing precedent.. V B BALEKUNDRI vs REVENUE. CAT - ['Bangalore']. LawLens

CAT - ['Bangalore']·16 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Similarly situated employees are entitled to pay stepping-up parity with juniors under the governing precedent.

The applicant, a retired Superintendent of Central Tax, challenged the order dated 16 October 2024 refusing his claim for pay parity with his junior, Shri P. Madhusudan Babu. He sought stepping up of pay from 17 Janua...

2 MIN READ

Senior employees are entitled to pay stepping-up parity with juniors receiving ACP/MACP benefits.. NARASINGH RAJU vs REVENUE. CAT - ['Bangalore']. LawLens

CAT - ['Bangalore']·16 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Senior employees are entitled to pay stepping-up parity with juniors receiving ACP/MACP benefits.

The applicant, a retired Superintendent of Central Tax, challenged the Principal Chief Commissioner’s order dated 18 October 2024 and the Department of Revenue’s direction dated 10 April 2023, which treated the Karnat...

2 MIN READ

Pending regularisation representations must be decided by a reasoned order within six weeks.. Beena vs REVENUE. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·16 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Pending regularisation representations must be decided by a reasoned order within six weeks.

Thirty-eight applicants, engaged as casual workers or daily wagers on muster rolls in different Income Tax Department offices, sought regularisation and consequential benefits, claiming approximately 18 to 26 years of...

2 MIN READ

Post-retirement medical claims within the CGHS grace period cannot be rejected solely because treatment continued after retirement.. Sushma rai wife of late Dinesh Chandra rai vs All India Radio. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·16 OCTOBER 2026

Employment and Labour LawSocial Security and Pensions

Post-retirement medical claims within the CGHS grace period cannot be rejected solely because treatment continued after retirement.

The applicant is the widow of Dinesh Chandra Rai, an Akashvani employee who retired on 30 April 2021 and died of COVID-19 on 22 May 2021.

2 MIN READ

Eligible employees retiring on 30 June must receive a notional increment solely for pension calculation.. deep chand vs REVENUE. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·16 OCTOBER 2026

Social Security and PensionsEmployment and Labour Law

Eligible employees retiring on 30 June must receive a notional increment solely for pension calculation.

The applicant, a retired Notice Server, superannuated on 30 June 2021.

2 MIN READ

Railway must decide employees’ overtime representations by a reasoned order within six weeks.. SHRI SUBRATA MAZUMDAR vs N.F.RAILWAY. CAT - ['Guwahati']. LawLens

CAT - ['Guwahati']·16 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Railway must decide employees’ overtime representations by a reasoned order within six weeks.

The 36 applicants, railway employees holding various posts in the Lumding Division, alleged that duty rosters issued in 2011 and on 28 March 2019 required them to work beyond eight hours without overtime allowance.

2 MIN READ

Authorities must assess parity before extending MACP benefits granted to similarly situated CSBOs.. Smt Lakshmi Bhattacharjee vs M/O DEFENCE. CAT - ['Guwahati']. LawLens

CAT - ['Guwahati']·16 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Authorities must assess parity before extending MACP benefits granted to similarly situated CSBOs.

The applicant, a retired Civilian Switch Board Operator (CSBO), Grade-I, sought MACP financial upgradations carrying Grade Pays of ₹4,200, ₹4,600 and ₹4,800 on completion of 10, 20 and 30 years of regular service, res...

2 MIN READ

MACP cannot be withheld for vigilance proceedings absent a charge-sheet on the eligibility date.. SHRI CHINGTHAM NANDA KUMAR SINGH vs M/O FINANCE, D/O REVENUE. CAT - ['Guwahati']. LawLens

CAT - ['Guwahati']·16 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

MACP cannot be withheld for vigilance proceedings absent a charge-sheet on the eligibility date.

The applicant entered regular service as an Inspector of Posts on 31 December 2010 and later joined as an Inspector of Central Excise on 17 September 2012.

2 MIN READ

Similarly situated casual labourers are entitled to the temporary status and regularisation granted to their peers.. SANKAR BASFORE vs BHARAT SANCHAR NIGAM LIMITED. CAT - ['Guwahati']. LawLens

CAT - ['Guwahati']·16 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Similarly situated casual labourers are entitled to the temporary status and regularisation granted to their peers.

The applicant was engaged as a part-time casual labourer in 1997 and was later converted to full-time casual labour.

2 MIN READ

Transfer orders warrant no interference absent statutory violation, mala fides, or other sustainable grounds.. Sanjeev Kumar Awasthi vs M/o Defence. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·16 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Transfer orders warrant no interference absent statutory violation, mala fides, or other sustainable grounds.

The applicants, Assistant Engineers (Quality Assurance) in the Technical Cadre of DGQA, challenged the rotational transfer order dated 20 July 2017 and consequential movement orders transferring them from Kanpur to ot...

2 MIN READ

A substantially completed selection will not be disturbed belatedly to rectify an omitted reservation vacancy.. LAIKHURAM VARATDHAJA MEITEI vs STAFF SELECTION COMMISSION (SSC). CAT - ['Guwahati']. LawLens

CAT - ['Guwahati']·16 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

A substantially completed selection will not be disturbed belatedly to rectify an omitted reservation vacancy.

The applicant, a former Indian Navy Petty Officer, applied for the Junior Accountant post (Post Code NE11425) in the SSC Selection Post Phase XIII/2025 examination.

2 MIN READ

Regularization from initial appointment carries pay protection where selection followed due process.. ANUPAMA CHHETRI vs M/o AGRICULTURE. CAT - ['Guwahati']. LawLens

CAT - ['Guwahati']·16 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Regularization from initial appointment carries pay protection where selection followed due process.

The applicants were selected through a recruitment process following the Central Agricultural University’s advertisement dated 15 June 2012 and joined as MTS/MTS Belder in October 2013.

2 MIN READ

Competent Authorities Must Decide Representation on Non-Forwarding of an Ex-Serviceman’s Application by Speaking Order. Ajeet Kumar shukla vs Director General Resettlement (DGR). CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·16 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Competent Authorities Must Decide Representation on Non-Forwarding of an Ex-Serviceman’s Application by Speaking Order

The applicant, an ex-serviceman serving as a Lance Naik, applied through the Zila Sainik Board, Kushinagar, for the post of Library and Information Assistant (Group B, Non-Gazetted) at the National Sugar Institute, Ka...

2 MIN READ

Employees granted notional promotion are not entitled to arrears absent actual performance of higher duties.. Raviraj Singh Yadav vs M/o Railways. CAT - ['Jabalpur']. LawLens

CAT - ['Jabalpur']·16 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Employees granted notional promotion are not entitled to arrears absent actual performance of higher duties.

The applicant and Tinku Kumar Choudhary were selected through the same RRB recruitment process.

2 MIN READ

A similarly placed senior employee is entitled to pay stepping-up in line with juniors.. SHIVA SHANKARA REDDY vs REVENUE. CAT - ['Bangalore']. LawLens

CAT - ['Bangalore']·16 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

A similarly placed senior employee is entitled to pay stepping-up in line with juniors.

The applicant, a retired Superintendent of Central Tax, challenged the order dated 16 October 2024 refusing his claim for pay stepping-up.

2 MIN READ

Quashing a removal order does not automatically entitle an employee to full back wages.. D S Rao vs M/o Railways. CAT - ['Jabalpur']. LawLens

CAT - ['Jabalpur']·16 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Quashing a removal order does not automatically entitle an employee to full back wages.

The applicant was suspended in August 2005 and removed from service in July 2006. On appeal, the removal was modified to a five-year reversion, and the intervening period was treated as dies non. The Tribunal later se...

2 MIN READ

Senior employees are entitled to pay stepping-up parity with juniors under the applicable precedent.. JAYASHREE ANANDAN vs REVENUE. CAT - ['Bangalore']. LawLens

CAT - ['Bangalore']·16 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Senior employees are entitled to pay stepping-up parity with juniors under the applicable precedent.

The applicant, a retired Superintendent of Central Tax, challenged the order dated 17 October 2024 rejecting her claim for pay parity with her junior.

2 MIN READ

Respondents Must Decide Pending Pension Representation by a Reasoned, Speaking Order.. MANOJ KUMAR vs Delhi Development Authority (DDA). CAT - ['Delhi']. LawLens

CAT - ['Delhi']·16 OCTOBER 2026

Social Security and PensionsEmployment and Labour Law

Respondents Must Decide Pending Pension Representation by a Reasoned, Speaking Order.

The applicant, a retired Executive Engineer (Civil) of the Delhi Development Authority (DDA), superannuated on 31 August 2022. He challenged the reduction of his basic pay from ₹93,800 to ₹91,100 and alleged recovery...

2 MIN READ

Re-evaluation of competitive examination answers requires proof of a patent, demonstrable error.. Mayank Jhingan vs Union Public Service Commission. CAT - ['Jabalpur']. LawLens

CAT - ['Jabalpur']·16 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Re-evaluation of competitive examination answers requires proof of a patent, demonstrable error.

The applicant, a general-category candidate in the Engineering Services Examination, 2013, received 633 marks—533 in the written examination and 100 in the personality test. The last selected candidate in the Electron...

2 MIN READ

Authorities Must Decide Compassionate Appointment Representations by a Reasoned, Speaking Order.. MOHIT KOLI vs HEALTH AND FAMILY WELFARE. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·16 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Authorities Must Decide Compassionate Appointment Representations by a Reasoned, Speaking Order.

The applicant’s father, who worked as a Multi-Tasking Staff member in the National AIDS Control Organisation, died in harness on 19 June 2023.

2 MIN READ

An employee who retires before promotion is effectuated is not entitled to retrospective promotion benefits.. Pratima Devi vs M/o Defence. CAT - ['Jabalpur']. LawLens

CAT - ['Jabalpur']·16 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

An employee who retires before promotion is effectuated is not entitled to retrospective promotion benefits.

The applicant, an Examiner Highly Skilled-II, passed the trade test for promotion to Examiner Highly Skilled-I in July 2012 but was not promoted with four senior employees.

2 MIN READ

Railway Authorities Must Decide the Retired Employee’s Recovery Representation by a Speaking Order Within Eight Weeks.. Prem Pal vs NORTHERN RAILWAY. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·16 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Railway Authorities Must Decide the Retired Employee’s Recovery Representation by a Speaking Order Within Eight Weeks.

The applicant, a Group ‘C’ railway employee who retired on 31 January 2023 after more than 36 years of service, alleged that ₹1,60,000 had been recovered from his retiral benefits for an asserted overpayment arising f...

2 MIN READ

Authorities must decide the pending maternity-leave representation by a reasoned order within eight weeks.. Triveni Choudhury vs AYUSH. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·16 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Authorities must decide the pending maternity-leave representation by a reasoned order within eight weeks.

The applicant, a Section Officer in the Ministry of AYUSH, sought maternity leave and salary by request dated 6 March 2026. The respondents sought clarification on 28 April 2026. On 27 May 2026, she asked to avail mat...

2 MIN READ

Family pension eligibility requires a daughter to be widowed or divorced when her parent dies.. SMT JAI KUMARI RAI vs NORTH CENTRAL RAILWAY. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·16 OCTOBER 2026

Social Security and PensionsAdministrative and Public Law

Family pension eligibility requires a daughter to be widowed or divorced when her parent dies.

The applicant’s father, a retired Railway employee, died on 28 September 2010; her mother thereafter received family pension until her death on 18 May 2021.

2 MIN READ

A voluntary retirement notice cannot be withdrawn after its prescribed notice period expires.. ACHYUTA NAND UPADHYAY vs NORTH EASTERN RAILWAY. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·16 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

A voluntary retirement notice cannot be withdrawn after its prescribed notice period expires.

The applicant, a North Eastern Railway employee due to retire on 30 September 2022, applied for voluntary retirement on 1 March 2016.

2 MIN READ

Consequential benefits for temporary-status casual labour must be determined under applicable railway and pension rules.. Ravindra Pratap Singh vs General Manager, N E Rly. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·16 OCTOBER 2026

Employment and Labour LawSocial Security and Pensions

Consequential benefits for temporary-status casual labour must be determined under applicable railway and pension rules.

The applicant worked as a casual labourer for the Railways in different spells from 9 January 1982 to 20 November 1989. He claimed temporary status from 29 August 1983 and consequential benefits under paragraph 25(ii)...

3 MIN READ

Full pension must be restored upon completion of the 15-year commutation period.. Munni bai vs PENSIONS AND PENSIONERS WELFARE. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·16 OCTOBER 2026

Social Security and PensionsAdministrative and Public Law

Full pension must be restored upon completion of the 15-year commutation period.

The applicant, a retired Railway employee, retired on 31 August 2007. Her Pension Payment Order (PPO) recorded 1 September 2007 as the pension commencement date and 1 September 2022 as the date for restoration of full...

2 MIN READ

A minor penalty is invalid if imposed without an opportunity to represent against the inquiry report.. DR ANAYAT ALI RATHER vs HEALTH AND MEDICAL EDUCATION DEPARTMENT. CAT - ['Jammu']. LawLens

CAT - ['Jammu']·16 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

A minor penalty is invalid if imposed without an opportunity to represent against the inquiry report.

The applicant, a member of a departmental verification board for Ayurvedic/Unani medicine supplies, faced regular departmental action arising from allegations concerning sub-standard medicines.

3 MIN READ

Medically certified illness-related service breaks cannot defeat a daily wager’s eligibility for regularization.. Smt Shakandi Devi vs Forest Department. CAT - ['Jammu']. LawLens

CAT - ['Jammu']·16 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Medically certified illness-related service breaks cannot defeat a daily wager’s eligibility for regularization.

Late Subash Chander Sharma was engaged as a cook on daily wages in the Forest Guard Training School, Doomi, in July 1990.

3 MIN READ

The field-service-concession claim must be treated as a representation and decided by a speaking order.. Ravinder Singh vs M/O DEFENCE. CAT - ['Jammu']. LawLens

CAT - ['Jammu']·16 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

The field-service-concession claim must be treated as a representation and decided by a speaking order.

Twelve MES employees holding various posts at establishments in and around Udhampur alleged that the respondents had not released the Field Service Concession to them.

2 MIN READ

Recovery of excess payments from a retired employee is impermissible absent fraud or misrepresentation.. KAMAL AFSAR vs NORTH CENTRAL RAILWAY. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·15 OCTOBER 2026

Social Security and PensionsAdministrative and Public Law

Recovery of excess payments from a retired employee is impermissible absent fraud or misrepresentation.

The applicant, a retired Train Manager who retired on 31 December 2019, challenged deductions of Rs. 28,286 per month from his pension, commenced in January 2025, following revision of his pension payment order (PPO)...

2 MIN READ

Authorities must decide SRO-43 compassionate appointment claims by reasoned order within eight weeks.. Yogadi Singh vs POWER DEVELOPMENT DEPARTMENT. CAT - ['Jammu']. LawLens

CAT - ['Jammu']·15 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Authorities must decide SRO-43 compassionate appointment claims by reasoned order within eight weeks.

The applicant sought compassionate appointment under SRO-43 of 1994.

2 MIN READ

Similarly placed senior employees are entitled to pay stepping-up to match juniors under ACP/MACP.. S CHANDRAMOULI vs REVENUE. CAT - ['Bangalore']. LawLens

CAT - ['Bangalore']·15 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Similarly placed senior employees are entitled to pay stepping-up to match juniors under ACP/MACP.

The applicant, a retired Superintendent of Central Tax, challenged the third respondent’s order dated 18 October 2024 and sought, among other reliefs, pay stepping-up to match his junior, with consequential pensionary...

2 MIN READ

Authorities must consider delayed retirement-benefit interest claims under the Full Bench ruling, subject to the pending writ.. DR YOGESH KUMAR vs MUNICIPAL CORPORATION OF DELHI. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·15 OCTOBER 2026

Social Security and PensionsAdministrative and Public Law

Authorities must consider delayed retirement-benefit interest claims under the Full Bench ruling, subject to the pending writ.

The applicant, a former consultant in the Eye Department of HRH, challenged the delay in payment of his retirement benefits.

2 MIN READ

Review jurisdiction cannot be used for rehearing absent an apparent error or new evidence.. NATHU RAM vs REVENUE DEPARTMENT. CAT - ['Jammu']. LawLens

CAT - ['Jammu']·15 OCTOBER 2026

Civil Procedure and EvidenceAdministrative and Public Law

Review jurisdiction cannot be used for rehearing absent an apparent error or new evidence.

The applicant sought review of the Tribunal’s order dated 4 February 2026 in T.A. No. 38/2024.

2 MIN READ

Government transfers made without Transfer and Placement Committee recommendation are legally unsustainable.. SHRI RAMESH CHANDRA MAHARANA vs DEPARTMENT OF PROMOTION AND INDUSTRY & INTERNAL TRADE. CAT - ['Cuttack']. LawLens

CAT - ['Cuttack']·15 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Government transfers made without Transfer and Placement Committee recommendation are legally unsustainable.

The applicant, a Deputy Superintendent of Salt at Humma, was transferred to Vedaranyam Salt Factory by order dated 3 December 2025.

2 MIN READ

Erroneously granted ACP benefits may be withdrawn when inconsistent with the governing scheme.. GIRRAJ SINGH DECEASED REPRESNETED THROUGH LR MUNDRA DEVI vs M/o Defence. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·15 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Erroneously granted ACP benefits may be withdrawn when inconsistent with the governing scheme.

Girraj Singh was appointed as a Durwan in 1984 and subsequently moved through various industrial categories, eventually entering the Highly Skilled category in 2005.

2 MIN READ

A subsequent MACP claim is barred by res judicata after prior adjudication of eligibility.. DEVENDRA SINGH vs General Manager N C Rly. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·15 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

A subsequent MACP claim is barred by res judicata after prior adjudication of eligibility.

The applicants, railway employees who had initially joined as Train Clerks and later entered Assistant Yard Master/Assistant Station Master posts through GDCE, sought second and third financial upgradations under the...

2 MIN READ

Reservation in promotion requires quantifiable data establishing inadequate representation and preserving administrative efficiency.. Aashish Navik vs M/o Railways. CAT - ['Jabalpur']. LawLens

CAT - ['Jabalpur']·15 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Reservation in promotion requires quantifiable data establishing inadequate representation and preserving administrative efficiency.

The applicant, appointed as an Assistant Loco Pilot in 2006, was senior to respondent No. 7 in the relevant seniority list. In the suitability list for promotion to Loco Pilot (Shunting), the applicant was placed at S...

2 MIN READ

Recovery of mistakenly paid increments is impermissible from Group C employees, regardless of the overpayment period.. Kokilaben Baria vs DEPARTMENT OF POSTS. CAT - ['Ahmedabad']. LawLens

CAT - ['Ahmedabad']·15 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Recovery of mistakenly paid increments is impermissible from Group C employees, regardless of the overpayment period.

The applicants, Group C Postmen, received periodical increments despite not initially producing the driving licences required under Notes 2 and 3 of the Department of Posts Postman and Mail Guard (Group ‘C’ Post) Recr...

2 MIN READ

Recovery of mistakenly paid increments is impermissible from Group C employees.. Pravinaben B Khesti vs DEPARTMENT OF POSTS. CAT - ['Ahmedabad']. LawLens

CAT - ['Ahmedabad']·15 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Recovery of mistakenly paid increments is impermissible from Group C employees.

The three applicants were Group ‘C’ Postmen.

2 MIN READ

Seniority alone confers no promotion, but eligible employees are entitled to consideration under applicable rules.. Roopesh Kumar Sharma vs RURAL DEVELOPMENT DEPARTMENT. CAT - ['Jammu']. LawLens

CAT - ['Jammu']·15 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Seniority alone confers no promotion, but eligible employees are entitled to consideration under applicable rules.

The applicant and private respondents were appointed as Village Level Workers in 2001.

3 MIN READ

A later divisional-cadre classification permits common seniority despite initial district-cadre appointment.. Imran Khan vs HEALTH AND MEDICAL EDUCATION DEPARTMENT. CAT - ['Jammu']. LawLens

CAT - ['Jammu']·15 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

A later divisional-cadre classification permits common seniority despite initial district-cadre appointment.

The applicant was selected and appointed in 2017 as a Junior Health Inspector (Computers) against a District Cadre vacancy.

2 MIN READ

Eligible regularized ReT teachers must be placed in Teacher Grade-III under applicable government orders.. Nasrin Bano vs SCHOOL EDUCATION DEPARTMENT. CAT - ['Jammu']. LawLens

CAT - ['Jammu']·15 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Eligible regularized ReT teachers must be placed in Teacher Grade-III under applicable government orders.

The applicant was engaged as a Rehbar-e-Taleem (ReT) Teacher in 2012 and her services were regularized with effect from 27 April 2017

2 MIN READ

Prior litigation is not a bar to pay-scale parity for similarly situated eligible employees.. Ajay Gupta vs POWER DEVELOPMENT DEPARTMENT. CAT - ['Jammu']. LawLens

CAT - ['Jammu']·15 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Prior litigation is not a bar to pay-scale parity for similarly situated eligible employees.

The applicants, employees appointed as Technician-III and adjusted against various technical posts in the Power Development Department, sought the pre-revised pay scale of Rs. 220–430 under the Jammu and Kashmir Power...

3 MIN READ

Retirement does not defeat notional promotion where eligibility and an in-service vacancy are established.. Narinder Kumar Sharma vs SCHOOL EDUCATION DEPARTMENT. CAT - ['Jammu']. LawLens

CAT - ['Jammu']·15 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Retirement does not defeat notional promotion where eligibility and an in-service vacancy are established.

Nine retired employees of the Jammu and Kashmir School Education Department, each of whom had been placed as an Incharge Principal, sought regular promotion or regularization as Principals from the dates they claimed...

3 MIN READ

Recovery from gratuity is permissible for excess pay caused by non-qualifying absence.. MD YUNUSH vs EAST CENTRAL RAILWAY. CAT - ['Patna']. LawLens

CAT - ['Patna']·15 OCTOBER 2026

Employment and Labour LawSocial Security and Pensions

Recovery from gratuity is permissible for excess pay caused by non-qualifying absence.

The applicant, a Railway employee who retired on 31 December 2024, challenged a pay-revision memo dated 1 August 2024 and a notice dated 21 August 2024 seeking recovery of ₹8,70,693 as excess payment from his gratuity.

2 MIN READ

Similarly placed employees are entitled to pay parity with juniors under the Madhava Murthy ruling.. J DORETA vs REVENUE. CAT - ['Bangalore']. LawLens

CAT - ['Bangalore']·15 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Similarly placed employees are entitled to pay parity with juniors under the Madhava Murthy ruling.

The applicant, a retired Superintendent of Central Tax, sought stepping up of her pay in Pay Band 2 with Grade Pay of ₹4,800 and ₹5,400, on par with her junior, with consequential pensionary benefits.

2 MIN READ

Excess pay arising from non-qualifying absence is recoverable from railway gratuity under Rule 15.. RAJARAM RAM vs EAST CENTRAL RAILWAY. CAT - ['Patna']. LawLens

CAT - ['Patna']·15 OCTOBER 2026

Employment and Labour LawSocial Security and Pensions

Excess pay arising from non-qualifying absence is recoverable from railway gratuity under Rule 15.

The applicant, a retired Railway employee, challenged the respondents’ correction of his pay fixation and recovery of ₹13,55,245 from his gratuity as alleged excess payment.

2 MIN READ

Similarly placed employees are entitled to pay stepping-up vis-à-vis juniors under established precedent.. S SRINATH vs REVENUE. CAT - ['Bangalore']. LawLens

CAT - ['Bangalore']·15 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Similarly placed employees are entitled to pay stepping-up vis-à-vis juniors under established precedent.

The applicant, a retired Superintendent of Central Tax, challenged the order dated 16 October 2024 refusing to step up his pay with reference to his junior.

2 MIN READ

Upon admitted compliance, contempt proceedings may be closed without deciding willful disobedience.. ASHISH KUMAR TIWARI vs SOUTH WESTERN RAILWAY. CAT - ['Patna']. LawLens

CAT - ['Patna']·15 OCTOBER 2026

Administrative and Public LawCivil Procedure and Evidence

Upon admitted compliance, contempt proceedings may be closed without deciding willful disobedience.

The applicant initiated contempt proceedings alleging non-compliance with the Tribunal’s order in O.A. No. 050/00151/2026.

2 MIN READ

Senior employees are entitled to pay stepping-up parity with juniors under the Tribunal’s precedent.. S P VASAN vs REVENUE. CAT - ['Bangalore']. LawLens

CAT - ['Bangalore']·15 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Senior employees are entitled to pay stepping-up parity with juniors under the Tribunal’s precedent.

The applicant, a retired Superintendent of Central Tax, sought to quash the Principal Chief Commissioner’s order dated 18 October 2024 and the Department of Revenue’s instruction dated 10 April 2023, which treated the...

2 MIN READ

Similarly placed employees are entitled to pay stepping-up parity with juniors under ACP/MACP.. T R NARAHARI DATTA vs REVENUE. CAT - ['Bangalore']. LawLens

CAT - ['Bangalore']·15 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Similarly placed employees are entitled to pay stepping-up parity with juniors under ACP/MACP.

The applicant, a retired Superintendent of Central Tax, sought pay stepping-up to the level of his junior, Shri P. Madhusudan Babu, in three stages commencing on 17 January 2004, 17 January 2008, and 17 January 2018,...

2 MIN READ

Senior employees are entitled to pay stepping-up parity when juniors receive higher ACP/MACP benefits.. T KUMAR vs REVENUE. CAT - ['Bangalore']. LawLens

CAT - ['Bangalore']·15 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Senior employees are entitled to pay stepping-up parity when juniors receive higher ACP/MACP benefits.

The applicant, a retired Superintendent of Central Tax, challenged the order dated 16 October 2024 refusing to step up his pay to that of his junior.

2 MIN READ

Repeated merit-based non-selection does not create a right to compassionate appointment.. T Srinivasa Rao vs POST AP CIRCLE. CAT - ['Hyderabad']. LawLens

CAT - ['Hyderabad']·15 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Repeated merit-based non-selection does not create a right to compassionate appointment.

The applicant’s father, a Postman, died in service on 26 May 2016.

2 MIN READ

SDA arrears cannot be restricted to litigants or recovered from similarly situated employees.. ARUNABHA BAGCHI vs All India Radio. CAT - ['Kolkata']. LawLens

CAT - ['Kolkata']·15 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

SDA arrears cannot be restricted to litigants or recovered from similarly situated employees.

The applicants were AIR or Doordarshan employees who had served in the North Eastern Region before 31 August 2008.

2 MIN READ

Compassionate appointment is governed by the policy in force when the application is considered.. LALITA RANI MAHATA vs POSTS. CAT - ['Kolkata']. LawLens

CAT - ['Kolkata']·15 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Compassionate appointment is governed by the policy in force when the application is considered.

Late Dhirendra Nath Mahato, a Group ‘D’/MTS employee in the Midnapore Division, died in harness on 6 November 2008. Applicant No. 2, his son, sought compassionate appointment; after deficiencies in the documentation w...

2 MIN READ

MES directed to decide Assistants’ pay-scale representation in light of relevant precedents within four weeks.. Vikas Prajapat vs DEFENCE. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·15 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

MES directed to decide Assistants’ pay-scale representation in light of relevant precedents within four weeks.

The 122 applicants, serving in the Military Engineer Services (MES) as Assistants (redesignated OA/AAO) or in related posts, sought pay-scale parity with similarly placed employees in other Ministry of Defence departm...

2 MIN READ

Group D Safaiwalas listed as eligible cannot be excluded from clerical selection based on department.. DAYANAND vs Union Of India. CAT - ['Lucknow']. LawLens

CAT - ['Lucknow']·15 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Group D Safaiwalas listed as eligible cannot be excluded from clerical selection based on department.

The applicants, regularised Safaiwala (Group D) employees in the Commercial and Medical Departments respectively, applied for promotion to Clerk-cum-Typist under a notification dated 7 November 2016.

2 MIN READ

Admitted salary and MACP arrears must be paid within eight weeks, with GPF-rate interest for delay.. OMVATI AND ORS vs MUNICIPAL CORPORATION OF DELHI. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·15 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Admitted salary and MACP arrears must be paid within eight weeks, with GPF-rate interest for delay.

The three applicants, Safai Karamcharis in the Municipal Corporation of Delhi’s Education Department, sought arrears of pay arising from their regularisation and MACP benefits.

2 MIN READ

SSC Must Consider Alternative Scheduling for Overlapping Recruitment Examinations. Vishal J Dahiya vs STAFF SELECTION COMMISSION (SSC). CAT - ['Delhi']. LawLens

CAT - ['Delhi']·15 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

SSC Must Consider Alternative Scheduling for Overlapping Recruitment Examinations

The applicant was scheduled to sit the DSSSB Grade-II (GNCTDSS)/Assistant Section Officer Examination, Post Code 804/26, on 16 October 2026 from 9:00 a.m. to 11:00 a.m., and the SSC CGL Tier-I Examination, 2026, on th...

2 MIN READ

Transfer of a disabled employee nearing retirement during pending litigation was found to be victimization.. ANUP MITRA vs FINANCIAL SERVICES. CAT - ['Kolkata']. LawLens

CAT - ['Kolkata']·15 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Transfer of a disabled employee nearing retirement during pending litigation was found to be victimization.

Anup Mitra, an Assistant Registrar at DRT-3, Kolkata, challenged his transfer to DRT Cuttack and the accompanying release order, both dated 14 February 2025.

1 MIN READ

Review cannot serve to reargue issues already considered without new grounds warranting reconsideration.. General Manager, N E Rly vs ARJUN. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·15 OCTOBER 2026

Administrative and Public LawCivil Procedure and Evidence

Review cannot serve to reargue issues already considered without new grounds warranting reconsideration.

The respondents in the original application, Union of India and Railway authorities, sought review of the Tribunal’s order dated 7 September 2026.

2 MIN READ

Interest Is Not Payable on Delayed Leave Encashment Without Statutory Authority.. Arijit De vs CENTRAL BUREAU OF INVESTIGATION. CAT - ['Kolkata']. LawLens

CAT - ['Kolkata']·15 OCTOBER 2026

Employment and Labour LawSocial Security and Pensions

Interest Is Not Payable on Delayed Leave Encashment Without Statutory Authority.

The applicant, a retired Additional Superintendent of Police, CBI, superannuated on 30 November 2019. A Rule 14 disciplinary proceeding had been initiated against him, and the respondents withheld his leave encashment...

2 MIN READ

Eligible children cannot receive family pension concurrently with a surviving spouse.. SMT INDRAVATI DEVI SINGH SHARMA vs M/o Defence. CAT - ['Jabalpur']. LawLens

CAT - ['Jabalpur']·15 OCTOBER 2026

Social Security and PensionsAdministrative and Public Law

Eligible children cannot receive family pension concurrently with a surviving spouse.

Late P.N. Singh Sharma, an employee of Gun Carriage Factory, retired on 31 July 2004 and died on 21 March 2014. His widow, Applicant No. 1, survived him.

2 MIN READ

Broken-period casual engagement alone does not establish service-counting entitlement for seniority or grade pay.. Shakil Ahmad vs M/o Railways. CAT - ['Jabalpur']. LawLens

CAT - ['Jabalpur']·15 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Broken-period casual engagement alone does not establish service-counting entitlement for seniority or grade pay.

The applicant, a Railway employee, claimed that he initially worked as a daily-wage casual labourer from 1980, later became a Monthly Rated Casual Labourer (MRCL), and was regularised as an Assistant Pointsman in 1990.

2 MIN READ

Appointment of Gramin Dak Sevaks as Postmen is direct recruitment, not promotion.. Ravi Shankar Tiwari vs D/o Postal. CAT - ['Jabalpur']. LawLens

CAT - ['Jabalpur']·15 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Appointment of Gramin Dak Sevaks as Postmen is direct recruitment, not promotion.

The applicant had served as an Extra Departmental Main Carrier/Delivery Agent (GDS) since 22 June 1983.

2 MIN READ

Authorities Must Consider Pension Claims, Including Anganwadi Service, by Reasoned Order.. Shakeela Akhtar vs SOCIAL WELFARE. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·15 OCTOBER 2026

Social Security and PensionsAdministrative and Public Law

Authorities Must Consider Pension Claims, Including Anganwadi Service, by Reasoned Order.

The applicants, former Anganwadi Workers who were subsequently promoted to Anganwadi Supervisors and retired, claimed pensionary and other retiral benefits.

2 MIN READ

Transfer is an incidence of service and warrants interference only for established legal infirmity.. Abdul Hameed Bhat vs REVENUE DEPARTMENT. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·15 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Transfer is an incidence of service and warrants interference only for established legal infirmity.

The applicant challenged his transfer from Tehsil Office Hajin to Tehsil Office Tulail by order dated 18 January 2025, alleging it was retaliatory for pursuing contempt proceedings and seeking a nearby posting on medi...

3 MIN READ

Seniority-List Objections Must Be Decided by a Reasoned Order Within Four Weeks.. SUNIL SINGH vs RURAL DEVELOPMENT DEPARTMENT. CAT - ['Jammu']. LawLens

CAT - ['Jammu']·15 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Seniority-List Objections Must Be Decided by a Reasoned Order Within Four Weeks.

The applicants stated that they were engaged as Multi Purpose Workers (MPWs) in 2003 under SRO 43 of 1994 and also performed the duties of Village Level Workers (VLWs).

2 MIN READ

Senior employees are entitled to pay stepping-up vis-à-vis juniors under the established ACP/MACP parity precedent.. S SAMPATH KUMAR REPTD BY RATHNA R N AS LRS vs REVENUE. CAT - ['Bangalore']. LawLens

CAT - ['Bangalore']·15 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Senior employees are entitled to pay stepping-up vis-à-vis juniors under the established ACP/MACP parity precedent.

The applicant, the wife and legal representative of a retired Superintendent of Central Tax, challenged the order dated 17 October 2024 refusing to step up her late husband’s pay to that of his junior.

2 MIN READ

Merger without higher duties attracts pay fixation under FR 23, not promotional fixation under FR 22(1)(a)(i).. V Sri Nagesh Kumar vs COMPTROLLER AND AUDITOR GENERAL OF INDIA. CAT - ['Hyderabad']. LawLens

CAT - ['Hyderabad']·15 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Merger without higher duties attracts pay fixation under FR 23, not promotional fixation under FR 22(1)(a)(i).

The applicants, Senior Audit Officers under the Principal Director of Audit, South Central Railway, had previously served as Audit Officers in Group B.

2 MIN READ

Senior employees are entitled to pay stepping-up parity with juniors under the Madhava Murthy precedent.. H A Savitha vs REVENUE. CAT - ['Bangalore']. LawLens

CAT - ['Bangalore']·15 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Senior employees are entitled to pay stepping-up parity with juniors under the Madhava Murthy precedent.

The applicant, a retired Superintendent of Central Tax, sought a declaration that the Department of Revenue’s instruction dated 10 April 2023—directing that the Karnataka High Court’s judgment in C.R. Madhava Murthy v...

2 MIN READ

Senior employees are entitled to pay stepping-up parity with juniors under the governing precedent.. NADIGA MANJUNATHA vs REVENUE. CAT - ['Bangalore']. LawLens

CAT - ['Bangalore']·15 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Senior employees are entitled to pay stepping-up parity with juniors under the governing precedent.

The applicant, a retired Superintendent of Central Tax, sought to quash the order dated 16 October 2024 and the Department of Revenue’s instruction dated 10 April 2023 treating the Karnataka High Court’s judgment in C...

2 MIN READ

No misconduct arises from failing to implement a judicial direction stayed upon receipt.. AKASHAY KUMAR vs DELHI POLICE. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·15 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

No misconduct arises from failing to implement a judicial direction stayed upon receipt.

The applicant, then SHO of Police Station Hauz Khas, was charged with failing to register an FIR within 48 hours as directed by a Metropolitan Magistrate under Section 156(3) of the Code of Criminal Procedure, 1973.

3 MIN READ

Promotion-policy grievances must be considered in light of precedent through reasoned orders.. VIKAS KUMAR vs DEPTT OF ELECTRONICS INFORMATION TECHNOLOGY. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·15 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Promotion-policy grievances must be considered in light of precedent through reasoned orders.

The 63 applicants are serving as Scientist-B in the National Informatics Centre (NIC), Ministry of Electronics and Information Technology.

2 MIN READ

Receipt of adverse recruitment communications and consequential effects within a territory can confer CAT jurisdiction.. PARTHA BISWAS vs NATIONAL ALUMINIUM COMPANY LIMITED. CAT - ['Kolkata']. LawLens

CAT - ['Kolkata']·15 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Receipt of adverse recruitment communications and consequential effects within a territory can confer CAT jurisdiction.

The applicant applied for the post of SUPT (JOT) Operator with NALCO and, after qualifying the CBT, underwent a pre-employment medical examination at Angul, Odisha.

2 MIN READ

Denial of effective cross-examination and non-compliance with Rule 14(18) materially prejudice the disciplinary defence.. SH BALDEV SINGH SANDHU vs REVENUE. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·15 OCTOBER 2026

Employment and Labour LawSocial Security and Pensions

Denial of effective cross-examination and non-compliance with Rule 14(18) materially prejudice the disciplinary defence.

The applicant, a retired Indian Revenue Service officer, challenged a presidential order dated 20 September 2024 imposing a penalty under Rule 8 of the CCS (Pension) Rules, 2021: withholding 50% of his monthly pension...

3 MIN READ

Transfer challenge treated as representation for decision by the competent authority within one week.. Khursheed Ahmad Ganie vs SCHOOL EDUCATION DEPARTMENT. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·15 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Transfer challenge treated as representation for decision by the competent authority within one week.

The applicant, a Master serving as Head of Institution at Government Middle School Chadoora, challenged an order dated 5 October 2026 transferring him to High School Shalinar, Budgam.

2 MIN READ

Voluntary retirement takes effect upon notice expiry absent timely communicated refusal by the appointing authority.. Parameshwar N Hegde vs DEPTT OF POSTS. CAT - ['Bangalore']. LawLens

CAT - ['Bangalore']·15 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Voluntary retirement takes effect upon notice expiry absent timely communicated refusal by the appointing authority.

The applicant, a Postman, was directed in June 2022 to refund ₹18,754 in incentives allegedly claimed for RPLI policies procured by other postal employees.

3 MIN READ

Recruiting authority must decide the MSP-category claim by a reasoned order without prejudging its merits.. Aniket Ahirwar vs GNCTD. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·15 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Recruiting authority must decide the MSP-category claim by a reasoned order without prejudging its merits.

The applicant sought consideration of his candidature under the Meritorious Sports Person (MSP) sub-category, in addition to his Scheduled Caste category, for a Group ‘C’ post under DSSSB Advertisement No. 05/2023, Po...

2 MIN READ

Contempt proceedings were closed after the Tribunal found its directions fully complied with.. Ram Kishore Tyagi vs Sh. Sanjay Arora, Commissioner of Police, DELHI POLICE and anr. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·15 OCTOBER 2026

Administrative and Public LawCivil Procedure and Evidence

Contempt proceedings were closed after the Tribunal found its directions fully complied with.

In the underlying O.A., the Tribunal set aside the impugned orders and directed that the applicant receive all consequential benefits, preferably within six weeks of receipt of a certified copy of the order dated 24 M...

1 MIN READ

SSC must permit a PwBD candidate to nominate a scribe at the examination centre on exam day.. ANMOL JAIN vs STAFF SELECTION COMMISSION (SSC). CAT - ['Delhi']. LawLens

CAT - ['Delhi']·15 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

SSC must permit a PwBD candidate to nominate a scribe at the examination centre on exam day.

The applicant, a person with benchmark disability due to Specific Learning Disability, applied for the SSC Combined Graduate Level Examination, 2026 and opted to use an own scribe. After his initially identified scrib...

2 MIN READ

The competent authority must decide the appeal by a reasoned, speaking order within four weeks.. DR NISHANT GOYAL vs HEALTH. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·15 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

The competent authority must decide the appeal by a reasoned, speaking order within four weeks.

The applicant, an Additional Professor at AIIMS Rishikesh, pursued a one-year fellowship in the United States from 1 July 2023 to 30 June 2024. The respondents treated his absence as unauthorised.

2 MIN READ

Competent authority must decide the pending representation by a reasoned order within four weeks.. AJAY YADAV vs MUNICIPAL CORPORATION OF DELHI (GNCTD). CAT - ['Delhi']. LawLens

CAT - ['Delhi']·15 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

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

The applicant sought consideration for appointment as Special Educator (Primary), Post Code 32/21, pursuant to an offer of appointment dated 23 January 2023. He relied on a communication dated 23 September 2026 and as...

2 MIN READ

Long-serving contractual workers cannot be denied regularisation solely because no sanctioned posts exist.. Pawan Kumar vs Central Goods And Services Tax. CAT - ['Jammu']. LawLens

CAT - ['Jammu']·15 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Long-serving contractual workers cannot be denied regularisation solely because no sanctioned posts exist.

The 24 applicants worked as frash or mali in the respondents’ department from various dates between 1999 and 2007, initially through a contractor.

3 MIN READ

Applicants may withdraw the original application with liberty to approach the appropriate forum.. MOHAMMAD NOMAN vs NHAI. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·15 OCTOBER 2026

Administrative and Public LawCivil Procedure and Evidence

Applicants may withdraw the original application with liberty to approach the appropriate forum.

Thirteen Site Engineers employed by the National Highways Authority of India filed a joint Original Application seeking common relief concerning a common cause of action.

1 MIN READ

Authorities Must Reconsider Compassionate Appointment Claim Under SRO-43 Through a Reasoned Order. Zaffer Ahmad Najar vs D/o General Administration Ut Of J&k. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·15 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Authorities Must Reconsider Compassionate Appointment Claim Under SRO-43 Through a Reasoned Order

The applicant’s brother was killed in cross-firing on 15 July 2000; the death certificate recorded the date as 16 July 2000 and the cause as “by cross firing.”

2 MIN READ

CAT rejects LASIK-operated Delhi Police aspirant’s plea, applying ruling upholding the force’s unaided-vision standard. UPENDRA PONIA vs UNION OF INDIA & ORS.. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·15 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

CAT rejects LASIK-operated Delhi Police aspirant’s plea, applying ruling upholding the force’s unaided-vision standard

The applicant challenged his Review Medical Examination certificate declaring him unfit for recruitment as a Constable (Executive) in Delhi Police, following refractive/LASIK surgery.

2 MIN READ

Application dismissed as withdrawn, with liberty to move again if advised.. A ANWAR vs M/o Information And Broadcasting. CAT - ['Ernakulam']. LawLens

CAT - ['Ernakulam']·15 OCTOBER 2026

Administrative and Public LawCivil Procedure and Evidence

Application dismissed as withdrawn, with liberty to move again if advised.

The applicant, a Programme Executive, informed the Tribunal through counsel that he had retired from service and wished to withdraw the Original Application with liberty to move again.

1 MIN READ

Non-inclusion in railway pass or medical records cannot alone defeat compassionate appointment consideration.. YADVENDRA vs NORTH EASTERN RAILWAY. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·14 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Non-inclusion in railway pass or medical records cannot alone defeat compassionate appointment consideration.

The applicant’s unmarried brother, a Railway employee, died in service on 16 January 2018.

2 MIN READ

Ten years’ qualifying service is not required for family pension after one year of continuous railway service.. ANJANA DEVI vs NORTH EASTERN RAILWAY. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·14 OCTOBER 2026

Social Security and PensionsAdministrative and Public Law

Ten years’ qualifying service is not required for family pension after one year of continuous railway service.

The applicant’s husband was appointed to railway service on compassionate grounds on 29 October 1999.

2 MIN READ

Back-wage claims require merits-based assessment; absence of an earlier direction alone cannot defeat them.. MANNO LAL SAROJ vs NORTH CENTRAL RAILWAY. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·14 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Back-wage claims require merits-based assessment; absence of an earlier direction alone cannot defeat them.

The applicant, a Railway Helper, joined service on 21 December 2022. His services were terminated on 16 January 2024 because a criminal case was pending against him.

2 MIN READ

Pending criminal prosecution justifies withholding remaining retiral dues under applicable Railway pension rules.. Bharat Yadav vs General Manager, N E Rly. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·14 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Pending criminal prosecution justifies withholding remaining retiral dues under applicable Railway pension rules.

The applicant, a Railway employee who retired on 31 December 2019 while under suspension, faced a pending criminal prosecution concerning alleged fraudulent payments.

2 MIN READ

Restructuring promotions must be considered from the eligibility date, subject to vacancies, seniority and suitability.. Ganesh Gokhe vs M/o Railways. CAT - ['Jabalpur']. LawLens

CAT - ['Jabalpur']·14 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Restructuring promotions must be considered from the eligibility date, subject to vacancies, seniority and suitability.

The applicants, Assistant Loco Pilots, challenged the rejection of their claim for promotion to Senior Assistant Loco Pilot under cadre restructuring pursuant to Railway Board Establishment Circular (RBE) No. 66/2010.

2 MIN READ

Contractual service may be terminated when misconduct is established after an adequate opportunity to respond.. DR B S PANWAR vs M/o Health And Family Welfare. CAT - ['Jabalpur']. LawLens

CAT - ['Jabalpur']·14 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Contractual service may be terminated when misconduct is established after an adequate opportunity to respond.

The applicant was appointed as Assistant Research Officer (Medical) at NIREH on a contractual basis for three years or until further orders.

2 MIN READ

Recovery of excess pay from a retired Group C employee is impermissible.. C T BAIJU vs THE GENERAL MANAGER SOUTHERN RAILWAY HQ OFFICE PARK TOWN CHENNAI. CAT - ['Ernakulam']. LawLens

CAT - ['Ernakulam']·14 OCTOBER 2026

Employment and Labour LawSocial Security and Pensions

Recovery of excess pay from a retired Group C employee is impermissible.

The applicant, a retired Group C Loco Pilot (Mail), retired from Southern Railway on 31 July 2019.

2 MIN READ

A Railway Board proposal without Finance approval cannot support counting all temporary-status service for pension.. M/o Railways vs M GOPALAKRISHNA PILLAI. CAT - ['Ernakulam']. LawLens

CAT - ['Ernakulam']·14 OCTOBER 2026

Social Security and PensionsAdministrative and Public Law

A Railway Board proposal without Finance approval cannot support counting all temporary-status service for pension.

By its order dated 11 August 2015, the Tribunal directed the Railway authorities to count 100% of the deceased applicant’s temporary-status service from 1 January 1981 until regularisation for pensionary purposes, and...

2 MIN READ

Similarly situated officers are entitled to enhanced replacement pay scales and arrears from 1 January 1996.. ABRAHAM THOMAS vs REVENUE. CAT - ['Ernakulam']. LawLens

CAT - ['Ernakulam']·14 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Similarly situated officers are entitled to enhanced replacement pay scales and arrears from 1 January 1996.

The applicants, retired Superintendents of Central Excise and Customs, had entered service as Inspectors and were promoted to Superintendent.

2 MIN READ

The application was dismissed as infructuous after the respondents paid the entire amount.. N Appukuttan Nair vs DEFENCE. CAT - ['Ernakulam']. LawLens

CAT - ['Ernakulam']·14 OCTOBER 2026

Administrative and Public LawCivil Procedure and Evidence

The application was dismissed as infructuous after the respondents paid the entire amount.

The applicant, a retired Refrigeration Mechanic, brought an Original Application against the Union of India and other authorities.

1 MIN READ

Retirement before selection does not preclude consideration for induction into the Indian Forest Service.. Saby Varghese vs ENVIRONMENT , FOREST AND CLIMATE CHANGE DEPARTMENT. CAT - ['Ernakulam']. LawLens

CAT - ['Ernakulam']·14 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Retirement before selection does not preclude consideration for induction into the Indian Forest Service.

The applicant, a Deputy Conservator of Forests (Non-Cadre) in the Kerala Forest Service, was due to retire on 30 November 2026, upon reaching the State’s retirement age of 56 years.

1 MIN READ

Recovery of excess payments from retired Group C employees is impermissible under Rafiq Masih.. Rabi Ahmad vs NORTH CENTRAL RAILWAY. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·14 OCTOBER 2026

Social Security and PensionsAdministrative and Public Law

Recovery of excess payments from retired Group C employees is impermissible under Rafiq Masih.

The applicant, a Technician Grade-I who retired on 31 December 2023, challenged deductions made from his DCRG.

2 MIN READ

Notional promotion cannot be withdrawn without natural justice and scrutiny of applicable judicial protections.. NAVEEN KUMAR vs REVENUE. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·14 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Notional promotion cannot be withdrawn without natural justice and scrutiny of applicable judicial protections.

The applicants, Inspectors promoted as Superintendents, were granted notional promotion with effect from 1 January 2021 by Establishment Order No. 04/2024 dated 12 January 2024.

3 MIN READ

Feeder-grade seniority does not automatically carry forward when promotion eligibility requirements are unmet.. Gaurav Kumar Joshi vs M/o Defence. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·14 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Feeder-grade seniority does not automatically carry forward when promotion eligibility requirements are unmet.

The applicants, appointed to the Indian Ordnance Factories Service (IOFS) from reserve lists of the UPSC Engineering Services Examinations, were initially assigned JTS seniority according to their inter-se merit.

2 MIN READ

Review cannot add interest to a pay-fixation order absent an apparent error.. RAJENDRA KUMAR DIWAN vs M/O RAILWAYS. CAT - ['Jabalpur']. LawLens

CAT - ['Jabalpur']·14 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Review cannot add interest to a pay-fixation order absent an apparent error.

The applicant sought review of the Tribunal’s order dated 24 June 2025, which directed the respondents to grant him the benefit of pay fixation in the scale of Rs. 5,500–9,000 with effect from 13 February 2001, but de...

2 MIN READ

Recovery of SRO-59 excess payments is barred absent fraud, misrepresentation, or concealment.. Ab Hamid Shah vs JAL SHAKTI DEPARTMENT. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·14 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Recovery of SRO-59 excess payments is barred absent fraud, misrepresentation, or concealment.

The eleven applicants challenged the respondents’ action in recording “step-down” against pay benefits granted to them under SRO-59 of 1990, and in consequently revising their pay and pension and withholding or recove...

3 MIN READ

Authorities must consider technical-pay-scale claims under SRO 149 and issue a reasoned decision within twelve weeks.. Mohammad shafi langoo vs POWER DEVELOPMENT DEPARTMENT. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·14 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Authorities must consider technical-pay-scale claims under SRO 149 and issue a reasoned decision within twelve weeks.

The applicants, employees or former employees of the Power Development Department, claimed entitlement to the technical pay scale of ₹5,000–8,000 under SRO 149 of 1973 and corresponding revised scales and consequentia...

2 MIN READ

Erroneous SRO-59 pay benefits cannot be recovered from a retired employee absent fraud or misrepresentation.. Jalal ud din banday vs JAL SHAKTI DEPARTMENT. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·14 OCTOBER 2026

Employment and Labour LawSocial Security and Pensions

Erroneous SRO-59 pay benefits cannot be recovered from a retired employee absent fraud or misrepresentation.

The applicant, a retired Jal Shakti Department employee, had received an upgraded pay benefit under SRO-59 of 1990.

3 MIN READ

Post-merger seniority entitles a senior employee to promotion parity with an already-promoted junior.. JAVARAYI GOWDA vs DEPARTMENT OF POSTS. CAT - ['Bangalore']. LawLens

CAT - ['Bangalore']·14 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Post-merger seniority entitles a senior employee to promotion parity with an already-promoted junior.

The applicant, a retired Postmaster, had opted for the Postmaster cadre when it was separated from the General Line.

3 MIN READ

Success in a recruitment examination does not confer appointment without the prescribed qualification.. RAJ KAMAL GUPTA vs RAILWAY. CAT - ['Patna']. LawLens

CAT - ['Patna']·14 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Success in a recruitment examination does not confer appointment without the prescribed qualification.

The applicant applied under CEN No. 02/2006 for the post of Health & Malaria Inspector, Grade III, Category No. 150.

2 MIN READ

Deputation extension is not automatic, but spouse-posting requests require reasoned consideration under applicable instructions.. PRIYANKA RAMESH SALVI vs COMPTROLLER AND AUDITOR GENERAL OF INDIA. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·14 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Deputation extension is not automatic, but spouse-posting requests require reasoned consideration under applicable instructions.

The applicant, an employee of the Indian Audit and Accounts Department, was deputed to the office of respondent No. 2 at New Delhi for an initial period of one year. She sought continuation, relying on her husband’s p...

2 MIN READ

Procedural infirmities, prolonged delay, and career prejudice may warrant quashing disciplinary proceedings.. Ravideep Singh Chahar vs DEPARTMENT OF PERSONNEL AND TRAINING. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·14 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Procedural infirmities, prolonged delay, and career prejudice may warrant quashing disciplinary proceedings.

The applicant, a Puducherry Civil Services officer serving on deputation with the Delhi Development Authority (DDA), challenged a charge memorandum dated 13 October 2023 concerning an alternative shop allotted to Shri...

3 MIN READ

MACP recipients cannot claim duplicate 3% fitment upon AAO appointment through LDCE.. P AND T ACCOUNTS AND FINANCE OFFICERS ASSOCIATION vs DEPARTMENT OF POSTS. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·14 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

MACP recipients cannot claim duplicate 3% fitment upon AAO appointment through LDCE.

The applicants, who had received financial upgradations under the MACP Scheme, were appointed as Assistant Accounts Officers (AAOs) after qualifying the AAO LDCE-2018.

3 MIN READ

A challenge to pensionary punishment is premature while the prescribed appeal remains pending.. Mukhtiar Singh Sangha vs HOME AFFAIRS. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·14 OCTOBER 2026

Administrative and Public LawSocial Security and Pensions

A challenge to pensionary punishment is premature while the prescribed appeal remains pending.

The applicant, a retired Delhi Police Inspector, faced departmental proceedings initiated on 27 April 2012, shortly before his superannuation on 30 April 2012.

2 MIN READ

A delinquent who voluntarily abandons an inquiry cannot later allege denial of natural justice.. KRISHNAPPA C B vs THE COMMISSIONER NAVODAYA VIDYALAYA SAMITI DEPARTMENT OF SOCIAL EDUCATION AND LITERACY UTTAR PRADESH. CAT - ['Ernakulam']. LawLens

CAT - ['Ernakulam']·14 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

A delinquent who voluntarily abandons an inquiry cannot later allege denial of natural justice.

The applicant, a Post Graduate Teacher, challenged the rejection of his bias petition against the inquiry officer, the inquiry report, a penalty reducing his pay by five stages for five years with cumulative effect, a...

3 MIN READ

A Scouts and Guides service bond does not bar spouse transfer absent an express divisional restriction.. NISHANT VINAYAK WASNIK vs SOUTHERN RAILWAY. CAT - ['Ernakulam']. LawLens

CAT - ['Ernakulam']·14 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

A Scouts and Guides service bond does not bar spouse transfer absent an express divisional restriction.

The applicant was appointed to a Level-1 post in the Southern Railway’s Trivandrum Division under the Scouts and Guides quota.

2 MIN READ

Authorities must decide representations concerning unfilled language-specific vacancies in accordance with applicable recruitment rules.. Syed Shahid Andrabi vs UNION OF INDIA. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·14 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Authorities must decide representations concerning unfilled language-specific vacancies in accordance with applicable recruitment rules.

The applicant, serving as a Clerk in the State Consumer Disputes Redressal Commission, claimed to meet the qualifications for the Kashmiri-language vacancy in the Senior Grade of the Indian Information Service (Group...

2 MIN READ

An undisputed appointment warrants an ex post facto appointment letter despite missing departmental records.. Namrata parmar vs CHANDIGARH ADMINISTRATION. CAT - ['Chandigarh']. LawLens

CAT - ['Chandigarh']·14 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

An undisputed appointment warrants an ex post facto appointment letter despite missing departmental records.

The applicant was selected on a contractual basis as a Lecturer following an interview on 10 August 2010 pursuant to an advertisement dated 27 July 2010.

2 MIN READ

Four years in Grade Pay ₹4,800 entitles employees to ₹5,400 NFU, regardless of promotion or MACP.. INDRA SEN KUREEL vs CENTRAL BOARD OF INDIRECT TAXES A& CUSTOMS. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·14 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Four years in Grade Pay ₹4,800 entitles employees to ₹5,400 NFU, regardless of promotion or MACP.

The applicant, a retired Superintendent in the Central GST Commissionerate, had received Grade Pay (GP) ₹4,800 through MACP and completed four years in that grade on 1 September 2012.

2 MIN READ

Authorities Must Decide MACP Representation by a Reasoned Order Within 30 Days.. DEEPAK SHARMA vs GNCTD. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·14 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Authorities Must Decide MACP Representation by a Reasoned Order Within 30 Days.

The applicants, employees of the Drugs Control Department, challenged the denial of a second financial upgradation under the Modified Assured Career Progression (MACP) Scheme to Pay Level 12, alleging that the benefit...

2 MIN READ

Similarly situated officers are entitled to notional pay-scale upgradation from 1 January 1996 and actual benefits from 21 April 2004.. Bherulal Magraj Chauhan vs Union of India. CAT - ['Ahmedabad']. LawLens

CAT - ['Ahmedabad']·14 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Similarly situated officers are entitled to notional pay-scale upgradation from 1 January 1996 and actual benefits from 21 April 2004.

The applicants, retired Assistant Commissioners, challenged the respondents’ decision to extend the upgraded pay scales for Inspectors and Superintendents from 21 April 2004 rather than notionally from 1 January 1996.

2 MIN READ

Contempt petitions closed on undertaking to extend outstanding notional seniority and pay benefits.. ASHISH KUMAR vs GIRIDHAR ARAMANE IAS M/O DEFENCE. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·14 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Contempt petitions closed on undertaking to extend outstanding notional seniority and pay benefits.

By a common order dated 15 January 2024 in the two O.As., the Tribunal set aside the respondents’ communications rejecting the applicants’ claims and directed that they be offered appointment as Junior Engineer (QA),...

2 MIN READ

Eligible workers cannot be denied SRO 64 regularization solely because records classify them as casual labourers.. Banarsi Lal vs RURAL DEVELOPMENT DEPARTMENT. CAT - ['Jammu']. LawLens

CAT - ['Jammu']·14 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Eligible workers cannot be denied SRO 64 regularization solely because records classify them as casual labourers.

The four applicants were engaged by the Rural Development Department between 1988 and 1990 and claimed continuous service.

3 MIN READ

Acquitted GDS employees retain service continuity, but receive only 50% TRCA for the post-acquittal period.. Dilipsinh Chauhan vs D/o Post. CAT - ['Ahmedabad']. LawLens

CAT - ['Ahmedabad']·14 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Acquitted GDS employees retain service continuity, but receive only 50% TRCA for the post-acquittal period.

The applicant, a Gramin Dak Sevak Mail Deliverer (GDS MD), was dismissed from service after his conviction in a criminal case.

3 MIN READ

A suspension order cannot be sustained on grounds absent from the order itself.. Kumar Punit vs EMPLOYEES PROVIDENT FUND ORGANISATION (EPFO). CAT - ['Chandigarh']. LawLens

CAT - ['Chandigarh']·14 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

A suspension order cannot be sustained on grounds absent from the order itself.

The applicant, a Regional Provident Fund Commissioner-I posted at Chandigarh, was suspended by order dated 27 July 2026, which also fixed his suspension headquarters at the EPFO Zonal Office in Chennai and Puducherry.

3 MIN READ

Reserved promotional vacancies cannot be de-reserved without prescribed procedure and competent-authority approval.. Darshan Lal vs Forest, Environment And Ecology Department. CAT - ['Jammu']. LawLens

CAT - ['Jammu']·14 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Reserved promotional vacancies cannot be de-reserved without prescribed procedure and competent-authority approval.

The applicant, appointed as a Junior Assistant under the Scheduled Caste category, was promoted to Senior Assistant and later placed in-charge as Head Assistant on 17 June 2020.

3 MIN READ

Pending litigation does not extend a waiting list or create an enforceable right to appointment.. Shakeel Sohil vs SCHOOL EDUCATION DEPARTMENT. CAT - ['Jammu']. LawLens

CAT - ['Jammu']·14 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Pending litigation does not extend a waiting list or create an enforceable right to appointment.

The applicant participated in recruitment for General Line Teacher, District Cadre Ramban, and was placed third in the Open Merit waiting list against Item No. 575.

2 MIN READ

Post-cutoff appointees recruited against pre-NPS vacancies must have pension claims assessed under the one-time policy.. sheikh arshad yousuf vs GENERAL ADMINITRATIVE DEPARTMENT. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·14 OCTOBER 2026

Social Security and PensionsAdministrative and Public Law

Post-cutoff appointees recruited against pre-NPS vacancies must have pension claims assessed under the one-time policy.

The applicants were selected through a 2009 recruitment process for Constable posts in the India Reserve Police, following an advertisement issued on 07.02.2009. Their formal appointment orders and joining dates fell...

2 MIN READ

Scheme-based motivators engaged without regular recruitment are not entitled to regularization.. All J And K K Motivators Association vs D/o Rural Development Ut Of J&k. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·14 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Scheme-based motivators engaged without regular recruitment are not entitled to regularization.

The applicants were engaged as Motivators/Key Motivators under rural sanitation schemes and claimed regularization and payment of unpaid wages.

2 MIN READ

Innocent appointees cannot be displaced for the recruiting agency’s error; supernumerary posts may balance the equities.. rayees ahmad dar vs HIGHER EDUCATION DEPARTMENT. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·14 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Innocent appointees cannot be displaced for the recruiting agency’s error; supernumerary posts may balance the equities.

The applicants were appointed as Assistant Professors in Statistics in 2017 on JKPSC recommendations.

3 MIN READ

A police constable cannot be removed for unauthorized absence without a Rule 359-compliant inquiry.. Mohammad Sidiq Khan vs D/o Home Ut Of Jammu & Kashmir. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·14 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

A police constable cannot be removed for unauthorized absence without a Rule 359-compliant inquiry.

The applicant, a Selection Grade Constable in the J&K Armed Police, was suspended in 2005 following registration of a criminal case against him.

3 MIN READ

A Review DPC lacks authority to determine or alter inter se seniority.. SAURABH KUMAR vs REVENUE. CAT - ['Patna']. LawLens

CAT - ['Patna']·14 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

A Review DPC lacks authority to determine or alter inter se seniority.

The applicant joined the Income Tax Department as a UDC in Mumbai in 1998 and sought an inter-charge transfer to Bihar. Following departmental restructuring, his post was redesignated as Tax Assistant (TA); he joined...

2 MIN READ

Review jurisdiction cannot be used for fresh adjudication absent an error apparent on the record.. SHRI K P RAJAN vs REVENUE. CAT - ['Jabalpur']. LawLens

CAT - ['Jabalpur']·14 OCTOBER 2026

Administrative and Public LawCivil Procedure and Evidence

Review jurisdiction cannot be used for fresh adjudication absent an error apparent on the record.

The applicants sought review of the Tribunal’s order dated 2 May 2025, which had directed the respondents to consider and grant them benefits similar to those granted by the Ahmedabad Bench, if they were found eligibl...

2 MIN READ

Operational requirements may justify transfer despite nonbinding guidelines, absent arbitrariness or mala fides.. SUMIT SINGH YADAV vs NORTHERN RAILWAY. CAT - ['Lucknow']. LawLens

CAT - ['Lucknow']·14 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Operational requirements may justify transfer despite nonbinding guidelines, absent arbitrariness or mala fides.

The applicant, a Station Master, was posted to Lucknow on his own request on 6 October 2025 and transferred to Chaubisi by order dated 23 March 2026.

2 MIN READ

Authorities must decide pending MACP and NFSG representations by reasoned orders, without adjudicating their merits.. Jaswant Kumar vs REVENUE. CAT - ['Lucknow']. LawLens

CAT - ['Lucknow']·14 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Authorities must decide pending MACP and NFSG representations by reasoned orders, without adjudicating their merits.

The applicants sought MACP and Non-Functional Selection Grade (NFSG) benefits, including pay fixation based on periods of notional promotion and arrears with interest.

2 MIN READ

Candidates who participate without objection cannot later challenge eligibility criteria after failing selection.. Jagannath Verma vs NORTH CENTRAL RAILWAY. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·14 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Candidates who participate without objection cannot later challenge eligibility criteria after failing selection.

The applicants, Railway employees in the Signal and Telecommunication Department, challenged a panel dated 30 October 2024 for promotion to Junior Engineer-II/Signal under the 20% LDCE quota.

2 MIN READ

A reservation certificate meeting eligibility criteria cannot be rejected solely for a format defect.. SANDEEP SINGH vs JKPSC. CAT - ['Jammu']. LawLens

CAT - ['Jammu']·14 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

A reservation certificate meeting eligibility criteria cannot be rejected solely for a format defect.

The applicant applied for the post of Assistant Director (E&S) under the Pahadi Speaking People (PSP) category and the physically handicapped (PHC) sub-category. He qualified in the written examination. The PSC later...

2 MIN READ

Similarly placed late applicants are entitled to notional revised-pay benefits from 1 January 1996, subject to verification.. Asha Vijayakumar and Ors vs REVENUE. CAT - ['Ernakulam']. LawLens

CAT - ['Ernakulam']·14 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Similarly placed late applicants are entitled to notional revised-pay benefits from 1 January 1996, subject to verification.

The five applicants—four widows of deceased Superintendents and one retired Superintendent—claimed entitlement to revised pay scales from 1 January 1996, or from the later date of joining the relevant post. They chall...

2 MIN READ

Railway pensioners qualify for additional pension only upon completing 80 years of age.. OM PRAKASH MISHRA vs NORTH EASTERN RAILWAY. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·13 OCTOBER 2026

Social Security and PensionsAdministrative and Public Law

Railway pensioners qualify for additional pension only upon completing 80 years of age.

The applicant, a retired railway servant born on 1 July 1945, challenged the date from which he was granted 20% additional pension.

2 MIN READ

Reinstated GDS employees are entitled to TRCA and bonus arrears for the termination-to-reinstatement period.. GAURAV BAJPAI vs POST UP CIRCLE. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·13 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Reinstated GDS employees are entitled to TRCA and bonus arrears for the termination-to-reinstatement period.

The applicant was engaged as a Gramin Dak Sevak Branch Postmaster (GDS BPM) in 2013. His service was terminated on 5 May 2016; the termination was set aside by the Tribunal in earlier proceedings, and he was reinstate...

2 MIN READ

Reinstated GDS employees are entitled to full TRCA, arrears and bonus for the exclusion period.. KM AMITA BAJPAI vs POST UP CIRCLE. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·13 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Reinstated GDS employees are entitled to full TRCA, arrears and bonus for the exclusion period.

The applicant was engaged as a Gramin Dak Sevak Branch Postmaster (GDS BPM) in 2013.

2 MIN READ

Widows are entitled to family pension where an employee’s regularization is deemed effective before death.. SMT MUNNI DEVI vs NORTH CENTRAL RAILWAY. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·13 OCTOBER 2026

Social Security and PensionsEmployment and Labour Law

Widows are entitled to family pension where an employee’s regularization is deemed effective before death.

The applicant’s husband was engaged as a casual labourer by the Railways on 10 July 1988 and granted temporary status on 29 October 1989. His services were retrenched in 1994.

3 MIN READ

A charge memorandum cannot be quashed absent jurisdictional defect or demonstrable mala fides.. ADIYA KUMAR vs HOME AFFAIRS. CAT - ['Patna']. LawLens

CAT - ['Patna']·13 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

A charge memorandum cannot be quashed absent jurisdictional defect or demonstrable mala fides.

The applicant, an IPS officer, was suspended from 18 October 2022 following registration of an Economic Offences Unit criminal case against him.

3 MIN READ

Failure to assess whether proceedings were pending at retirement warrants recall for reconsideration.. Vishvambhar Singh vs D/O POST. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·13 OCTOBER 2026

Social Security and PensionsAdministrative and Public Law

Failure to assess whether proceedings were pending at retirement warrants recall for reconsideration.

The applicant, a retired Deputy Post Master, sought review under Rule 17 of the Central Administrative Tribunal (Procedure) Rules, 1987, of the Tribunal’s order dated 18 September 2025 dismissing his Original Applicat...

2 MIN READ

Intervening periods after reinstatement with back wages must be considered when assessing regularisation eligibility.. Surender Kumar vs M/o Defence. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·13 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Intervening periods after reinstatement with back wages must be considered when assessing regularisation eligibility.

The applicant was conferred temporary status as a casual labourer with effect from 1 November 1997.

3 MIN READ

Competent authorities must decide representations seeking interest on delayed stipend by reasoned order within four weeks.. Dr Amit Kumar vs DEPARTMENT OF HEALTH AND FAMILY WELFARE (GNCTD). CAT - ['Delhi']. LawLens

CAT - ['Delhi']·13 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Competent authorities must decide representations seeking interest on delayed stipend by reasoned order within four weeks.

The applicants were in-service DNB trainee doctors under the Government of NCT of Delhi. They claimed that their stipends had been released after considerable delay.

2 MIN READ

Outstanding admissible retiral dues must be released within three months.. Devender Prakash Sharma vs MUNICIPAL CORPORATION OF DELHI. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·13 OCTOBER 2026

Social Security and PensionsAdministrative and Public Law

Outstanding admissible retiral dues must be released within three months.

Sixteen retired MCD employees, who had retired on different dates and from different posts and zones, applied for release of their outstanding retiral dues.

2 MIN READ

Delayed-Arrears Interest Claims Must Be Considered Under the Full Bench Ruling, Subject to the Pending Writ. Kanhiya vs MUNICIPAL CORPORATION OF DELHI (GNCTD). CAT - ['Delhi']. LawLens

CAT - ['Delhi']·13 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Delayed-Arrears Interest Claims Must Be Considered Under the Full Bench Ruling, Subject to the Pending Writ

The applicant, a Safai Karamchari, was regularised with effect from 1 April 2004. Arrears for April 2004 to December 2019 were assessed at ₹15,61,231.

2 MIN READ

Unsubstantiated apprehensions of witness intimidation cannot justify dispensing with inquiry under Article 311(2)(b).. Kewal Ram vs Central Bureau Of Investigation. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·13 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Unsubstantiated apprehensions of witness intimidation cannot justify dispensing with inquiry under Article 311(2)(b).

The applicant, a CBI Head Constable, was dismissed on 5 October 2021 under Article 311(2)(b) of the Constitution, read with Rule 11 of the Delhi Special Police Establishment (Subordinate Ranks) (Discipline and Appeal)...

3 MIN READ

Generalized apprehensions of witness intimidation and administrative inconvenience do not justify dispensing with an Article 311(2)(b) inquiry.. ABHISHEK TIWARI vs CENTRAL BUREAU OF INVESTIGATION. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·13 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Generalized apprehensions of witness intimidation and administrative inconvenience do not justify dispensing with an Article 311(2)(b) inquiry.

The applicant, a CBI Sub-Inspector, was accused of disclosing confidential information and documents concerning a preliminary enquiry and a regular case to an advocate, allegedly in exchange for an iPhone. A separate...

3 MIN READ

Respondents must consider applicants’ claims in light of the prior ruling.. Kiran Kumar Devarapalli vs REVENUE. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·13 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Respondents must consider applicants’ claims in light of the prior ruling.

The 82 applicants, serving or retired Income Tax Department officials and their legal representatives, sought relief concerning pay fixation/re-fixation.

2 MIN READ

Authorities must individually assess similarly situated employees’ eligibility for benefits under an affirmed precedent.. Swapan Das vs POSTS. CAT - ['Kolkata']. LawLens

CAT - ['Kolkata']·13 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Authorities must individually assess similarly situated employees’ eligibility for benefits under an affirmed precedent.

The applicants sought arrears for the period from 01.01.1996 to 18.02.2003, relying on the Central Administrative Tribunal’s order dated 03.02.2022 in OA No. 763/2015, which directed payment of such arrears to eligibl...

2 MIN READ

Competent authority must reconsider the compassionate allowance claim, including limitation, by a reasoned order.. VINAY KUMAR vs DEPTT OF POSTS. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·13 OCTOBER 2026

Social Security and PensionsAdministrative and Public Law

Competent authority must reconsider the compassionate allowance claim, including limitation, by a reasoned order.

The applicant, a former Postal Assistant, was dismissed from service on 22 January 2008 following his conviction in a criminal case.

2 MIN READ

Authorities must reconsider the compassionate appointment claim under the applicable scheme, without guaranteeing appointment.. SANDEEP BOBY vs M/o Communications. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·13 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Authorities must reconsider the compassionate appointment claim under the applicable scheme, without guaranteeing appointment.

The applicant’s father, a Sorting Postman, died in harness on 12 October 1997.

2 MIN READ

A pending CBI investigation alone cannot justify withholding promotion absent suspension or charge-sheet.. Arvind Parashar vs UNION OF INDIA. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·13 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

A pending CBI investigation alone cannot justify withholding promotion absent suspension or charge-sheet.

The applicant, a Superintending Engineer in the Military Engineer Services, was assessed “FIT” by the DPC for promotion to Chief Engineer for panel year 2022.

3 MIN READ

Recovery of excess payments from Group C employees is impermissible under Rafiq Masih.. ANTHONY THOMAS F vs M/o Railways. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·13 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Recovery of excess payments from Group C employees is impermissible under Rafiq Masih.

The applicant, a Group ‘C’ railway employee who had been medically decategorised and absorbed as a Power Controller, received pay fixed at a Grade Pay of ₹4,600 in 2010.

2 MIN READ

Pension must be recalculated on the Passenger Attendant Grade-I scale, not merely the Group-C Porter scale.. DINESHWAR PRASAD TIWARI vs NORTH CENTRAL RAILWAY. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·13 OCTOBER 2026

Social Security and PensionsAdministrative and Public Law

Pension must be recalculated on the Passenger Attendant Grade-I scale, not merely the Group-C Porter scale.

The applicant, formerly a Coach Attendant, was redeployed as Helper Khalasi after the Coach Attendant posts became surplus.

2 MIN READ

Delayed IPR filing cannot independently disqualify an employee from promotion absent an applicable rule.. Bhupendra Kumar vs DELHI DEVELOPMENT AUTHORITY. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·13 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Delayed IPR filing cannot independently disqualify an employee from promotion absent an applicable rule.

The applicant, an Executive Engineer (Civil), was within the zone of consideration for promotion to Superintending Engineer (Civil).

3 MIN READ

Selection creates no indefeasible right to appointment after a recruitment process is lawfully cancelled.. Harish Kumar vs D/o Post. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·13 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Selection creates no indefeasible right to appointment after a recruitment process is lawfully cancelled.

The applicant was selected against an SC vacancy for the post of GDS Mail Carrier, Mandi BO, after securing 81.5% marks.

2 MIN READ

An unchallenged order rejecting promotion cannot be circumvented by challenging consequential transfer orders.. FIRDOUS AHMAD SHAH vs UTS JAMMU AND KASHMIR. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·13 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

An unchallenged order rejecting promotion cannot be circumvented by challenging consequential transfer orders.

The applicant had been promoted to Junior Assistant by departmental order dated 11 August 2018.

2 MIN READ

Authorities must determine withheld GPF claims by reasoned order, leaving entitlement open.. rashid hussain vs SCHOOL EDUCATION DEPARTMENT. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·13 OCTOBER 2026

Administrative and Public LawSocial Security and Pensions

Authorities must determine withheld GPF claims by reasoned order, leaving entitlement open.

The applicant, a retired Headmaster, superannuated on 31 December 2019.

2 MIN READ

Higher-post pay under FR 49 requires appointment; performing the duties alone does not confer entitlement.. M SUBBA RAO vs Comptroller And Auditor-general Of India. CAT - ['Hyderabad']. LawLens

CAT - ['Hyderabad']·13 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Higher-post pay under FR 49 requires appointment; performing the duties alone does not confer entitlement.

The applicant, a Private Secretary deputed to the CAG’s office, claimed that he performed the duties of a Principal Private Secretary (PPS) from 1 May 2014 until his retirement on 31 August 2017, while remaining poste...

2 MIN READ

Incorrect OMR bubbling cannot justify rejection after the answer sheet has been evaluated.. Diksha Mathur vs Delhi Subordinate Services Selection Board. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·13 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Incorrect OMR bubbling cannot justify rejection after the answer sheet has been evaluated.

DSSSB advertised the post of Special Educator (Primary), MCD, Post Code 15/17.

3 MIN READ

Appellate authorities must remeasure candidates challenging height-based disqualification.. Annu Yadav vs HOME AFFAIRS. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·13 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Appellate authorities must remeasure candidates challenging height-based disqualification.

The applicant, a candidate for Constable (Executive) Female under the OBC category, cleared the computer-based examination and appeared for the Physical Endurance and Measurement Test and document verification.

2 MIN READ

Compassionate appointment selection turns on comparative merit under uniformly applied criteria.. Neeraj Kumar Gothwal vs D/o Post. CAT - ['Jaipur']. LawLens

CAT - ['Jaipur']·13 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Compassionate appointment selection turns on comparative merit under uniformly applied criteria.

The applicant’s father, a Postal Assistant, died on 26 September 2016.

2 MIN READ

Courts will not interfere with transfers absent mala fides or violation of statutory rules.. M Ramya vs EMPLOYEES STATE INSURANCE CORPORATION (ESIC). CAT - ['Chennai']. LawLens

CAT - ['Chennai']·13 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Courts will not interfere with transfers absent mala fides or violation of statutory rules.

The applicants, ESIC Group ‘C’ administrative staff in Tamil Nadu, challenged the Annual General Transfer order dated 28 February 2026, the common order dated 6 April 2026 disposing of their representations, and the r...

3 MIN READ

Courts cannot direct one-time recruitment age relaxation absent authority in the governing rules or advertisement.. UT OF PUDUCHERRY vs M ANDAL. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·13 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Courts cannot direct one-time recruitment age relaxation absent authority in the governing rules or advertisement.

The applicants challenged their exclusion from consideration for 26 Statistical Inspector vacancies advertised by the Directorate of Economics and Statistics, Puducherry, on the ground that they exceeded the prescribe...

3 MIN READ

A review cannot correct an allegedly erroneous decision absent an error apparent on the record.. Ajit Kumar Jha vs RAILWAY BOARD. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·13 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

A review cannot correct an allegedly erroneous decision absent an error apparent on the record.

Ajit Kumar Jha sought review under Section 22(3) of the Administrative Tribunals Act, 1985, read with Rule 17 of the CAT (Procedure) Rules, 1987, of the Tribunal’s order dismissing his OA on 21 August 2026.

2 MIN READ

Challenge to cancelled recruitment notification was closed as infructuous.. PRAKASH vs UT OF PUDUCHERRY. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·13 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Challenge to cancelled recruitment notification was closed as infructuous.

The applicants sought a direction requiring the respondents to grant a one-time, two-year relaxation of the upper age limit for direct recruitment to the post of Agricultural Officer, pursuant to a recruitment notific...

1 MIN READ

Railway authorities must decide a retired employee’s notional-increment claim through a reasoned order.. RABIN CHANDRA GORAI vs SOUTH EASTERN RAILWAY. CAT - ['Kolkata']. LawLens

CAT - ['Kolkata']·13 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Railway authorities must decide a retired employee’s notional-increment claim through a reasoned order.

The applicant, a retired Chief Ticket Inspector who retired on 30 June 2016, sought one notional annual increment said to be due from 1 July 2016, with consequential revision of pay and retirement benefits.

1 MIN READ

A delayed compassionate-allowance claim fails where dismissal followed appointment secured through a false caste certificate.. G RADHAKRISHNAN vs M/o Labour. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·13 OCTOBER 2026

Social Security and PensionsEmployment and Labour Law

A delayed compassionate-allowance claim fails where dismissal followed appointment secured through a false caste certificate.

The applicant was appointed as a Lower Division Clerk in 1971 and later promoted.

2 MIN READ

Railway employees are entitled to pay protection on request transfer without two years’ service in the promoted grade.. K V MANOHARAN vs SOUTH WESTERN RAILWAY. CAT - ['Bangalore']. LawLens

CAT - ['Bangalore']·13 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Railway employees are entitled to pay protection on request transfer without two years’ service in the promoted grade.

The applicant was appointed as a Junior Accounts Assistant in Central Railway in 1992 and promoted to Accounts Assistant in 1995.

2 MIN READ

A disciplinary penalty cannot stand when material evidence is not proved through relevant witnesses.. Krishan Chander vs New Delhi Municipal Council. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·13 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

A disciplinary penalty cannot stand when material evidence is not proved through relevant witnesses.

The applicant, an NDMC Senior Assistant/Area Inspector, faced disciplinary proceedings under Rule 14 of the CCS (CCA) Rules, 1965, on an allegation that he demanded a bribe of ₹30,000 from a shop allottee.

2 MIN READ

Applicant directed to be promoted against a supernumerary post pending regular vacancies.. Venkoba Rao vs SOUTH WESTERN RAILWAY. CAT - ['Bangalore']. LawLens

CAT - ['Bangalore']·13 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Applicant directed to be promoted against a supernumerary post pending regular vacancies.

The applicant, a Chief Office Superintendent in South Western Railway, challenged Panel No. 163 dated 14 August 2025, issued following a notification for filling four Assistant Personnel Officer (APO) posts under the...

2 MIN READ

Pre-regularisation RTP service must count for financial and pensionary benefits of similarly situated employees.. NANHE PRASAD vs DEPARTMENT OF POSTS. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·13 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Pre-regularisation RTP service must count for financial and pensionary benefits of similarly situated employees.

The applicants were recruited to the Reserve Trained Pool (RTP) of the Postal Department and asserted that they began service on 2 February 1983.

2 MIN READ

Recovery of excess pay from retired Group C employees is impermissible when the error was employer-caused.. K MUNIYAN vs SOUTHERN RAILWAY. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·13 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Recovery of excess pay from retired Group C employees is impermissible when the error was employer-caused.

The applicant, a Railway employee who retired as a Group C employee on 31 July 2025, had received pay fixation following his promotion to Office Superintendent in 2012 and subsequent MACP benefits.

3 MIN READ

Recovery of mistaken excess pay is impermissible from Group C employees after retirement.. S SIVAN vs M/O DEFENCE. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·13 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Recovery of mistaken excess pay is impermissible from Group C employees after retirement.

The applicant, a Group ‘C’ employee, retired on superannuation on 31 May 2022.

2 MIN READ

Compassionate appointment is not a vested right and depends on financial need under the governing scheme.. Krishnendu Bag vs Audit. CAT - ['Kolkata']. LawLens

CAT - ['Kolkata']·13 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Compassionate appointment is not a vested right and depends on financial need under the governing scheme.

The applicant’s father, an Assistant Accounts Officer, died in service on 7 March 2013.

2 MIN READ

Prolonged unexplained absence and failure to answer a show-cause notice defeat claims for unconditional rejoining.. SHYAMBIR SINGH vs GNCTD. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·13 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Prolonged unexplained absence and failure to answer a show-cause notice defeat claims for unconditional rejoining.

The applicant, a Grade-I (DASS)/Section Officer, was directed to join the Directorate of Gurdwara Elections on diverted capacity and joined on 6 February 2021.

2 MIN READ

Applicants may withdraw the application and pursue remedies afresh in accordance with law.. MUDASSIRA KHAN vs GNCTD. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·13 OCTOBER 2026

Civil Procedure and EvidenceAdministrative and Public Law

Applicants may withdraw the application and pursue remedies afresh in accordance with law.

Ten applicants instituted an Original Application against the Government of NCT of Delhi, Delhi Police officials and the Union of India, along with two Miscellaneous Applications. After arguments had proceeded for som...

1 MIN READ

Dependent parents’ family pension cannot be denied solely for omitted service records or agricultural income.. Reeta dubey and other vs NORTH CENTRAL RAILWAY. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·13 OCTOBER 2026

Social Security and PensionsAdministrative and Public Law

Dependent parents’ family pension cannot be denied solely for omitted service records or agricultural income.

The applicants, the parents of Late Divyanshu Dubey, sought family pension after their unmarried son, a Railway employee, died in service.

2 MIN READ

Recovery from an employee must await completed disciplinary proceedings and individualized quantification of proven liability.. SMT ANJANI AGARWAL vs DEPARTMENT OF POSTS. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·13 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Recovery from an employee must await completed disciplinary proceedings and individualized quantification of proven liability.

The applicant, a retired Deputy Postmaster, faced disciplinary proceedings arising from alleged involvement in a Government funds loss of ₹28,56,610.

2 MIN READ

Rejection of compassionate appointment must give reasons addressing dependency and the family’s financial circumstances.. KASHISH SINGH vs NORTH CENTRAL RAILWAY. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·13 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Rejection of compassionate appointment must give reasons addressing dependency and the family’s financial circumstances.

The applicant’s unmarried brother, a Railway Helper appointed under the LARSGES Scheme, died in service on 7 June 2024.

2 MIN READ

A disabled dependent’s potential employability alone cannot justify denial of family pension.. DEVENDRA DUBEY vs NORTH CENTRAL RAILWAY. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·13 OCTOBER 2026

Social Security and PensionsAdministrative and Public Law

A disabled dependent’s potential employability alone cannot justify denial of family pension.

The applicant, the son of a deceased Railway employee, has a 60% permanent physical disability caused by post-polio residual paralysis affecting both lower limbs. His name was recorded in his father’s Pension Payment...

2 MIN READ

Authorities must decide pending compassionate appointment claims by a reasoned, speaking order.. Neelam vs DEPTT OF POSTAL. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·13 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Authorities must decide pending compassionate appointment claims by a reasoned, speaking order.

The applicant’s husband, a Postman in the Department of Posts, died on 24 July 2017.

2 MIN READ

Railway cannot deny consequential benefits under a reinstatement award solely for lack of prescribed qualifications.. SMT PRAFULLABA CHANDRASINH JADEJA vs WESTERN RAILWAY. CAT - ['Ahmedabad']. LawLens

CAT - ['Ahmedabad']·13 OCTOBER 2026

Employment and Labour LawSocial Security and Pensions

Railway cannot deny consequential benefits under a reinstatement award solely for lack of prescribed qualifications.

The original applicant had worked as a casual labourer/hot-weather waterman for Western Railway from 1980 until his services were terminated in 1986.

3 MIN READ

Applicants in centralized recruitment are bound by a clear Delhi-only jurisdiction clause.. Arti Vishwakarma vs EDUCATION. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·12 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Applicants in centralized recruitment are bound by a clear Delhi-only jurisdiction clause.

The applicant applied for the post of TGT (Sanskrit) under the OBC (NCL) category in a centralized recruitment conducted under Employment Notice No. 01/2025. After qualifying the written examination and being called f...

2 MIN READ

Railway authority must decide the employee’s seniority and promotion grievance by a reasoned order.. Ashish Kumar Yadav vs RAILWAY BOARD. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·12 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Railway authority must decide the employee’s seniority and promotion grievance by a reasoned order.

The applicant, a Junior Clerk-cum-Typist in the Personnel Department of North Central Railway, was recruited through RRB NTPC-2019 and allotted to the Personnel Branch.

2 MIN READ

A non-material factual error may be corrected on review without reopening the merits.. R P PRASAD vs GENERAL MANAGER, N E RLY. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·12 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

A non-material factual error may be corrected on review without reopening the merits.

The applicant sought review of the Tribunal’s order dated 10 September 2025 dismissing his Original Application.

2 MIN READ

A government servant’s direct representation to the Prime Minister on departmental matters can amount to unbecoming conduct.. Raj kumar Dhiman vs DEPARTMENT OF POSTS. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·12 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

A government servant’s direct representation to the Prime Minister on departmental matters can amount to unbecoming conduct.

The applicant, a Sub-Postmaster and Zila Mantri of the Bhartiya Mazdoor Sangh, sent a representation directly to the Prime Minister alleging that a Senior Postmaster’s conduct had contributed to damage to a post-offic...

3 MIN READ

Railway Authority Must Decide Promotion-Selection Grievance by Speaking Order Within Three Weeks. Manoj Kumar and other vs NORTH EASTERN RAILWAY. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·12 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Railway Authority Must Decide Promotion-Selection Grievance by Speaking Order Within Three Weeks

The applicants participated in a departmental selection for promotion to Train Manager (Goods) under the 60% departmental quota, pursuant to a notification dated 17 October 2025.

2 MIN READ

A transfer supported by bona fide administrative exigency is not punitive merely because disciplinary proceedings follow.. PRIYA RANJAN KUMAR vs NORTH CENTRAL RAILWAY. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·12 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

A transfer supported by bona fide administrative exigency is not punitive merely because disciplinary proceedings follow.

The applicant, a railway employee posted as CCS/CMI at Prayagraj, challenged his transfer to Fatehpur dated 25 July 2025 and relieving order dated 28 July 2025, alleging that they were punitive and mala fide.

3 MIN READ

Railway must consider prior waiting-list allotment when deciding transfer-priority correction.. Onkar Mani Singh vs NORTH CENTRAL RAILWAY. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·12 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Railway must consider prior waiting-list allotment when deciding transfer-priority correction.

The applicant, a railway employee posted in Prayagraj Division, sought an inter-divisional transfer to Samastipur Division on health grounds.

2 MIN READ

Competent authority must reconsider transfer-waiting-list priority through a reasoned order.. Prabhat Kumar Srivastwa vs NORTH CENTRAL RAILWAY. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·12 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Competent authority must reconsider transfer-waiting-list priority through a reasoned order.

The applicant, a Station Master in the North Central Railway’s Prayagraj Division, sought an inter-divisional transfer to Samastipur Division in 2018.

2 MIN READ

Excess-pay recovery from retired Group C employees is impermissible absent fraud or misrepresentation.. SATYA NAND YADAV vs NORTH EASTERN RAILWAY. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·12 OCTOBER 2026

Employment and Labour LawSocial Security and Pensions

Excess-pay recovery from retired Group C employees is impermissible absent fraud or misrepresentation.

The applicant, a Group-C railway employee, retired as Store Issuer on 31 August 2015.

2 MIN READ

A different Tribunal Bench cannot adjudicate claims seeking implementation of another Bench’s order.. KAMLA DEVI vs NORTH CENTRAL RAILWAY. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·12 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

A different Tribunal Bench cannot adjudicate claims seeking implementation of another Bench’s order.

The applicant sought arrears of salary for the period from 24 April 1995 to 16 November 2004, with interest, alleging that the arrears remained unpaid after her reinstatement.

2 MIN READ

Delayed revised NPA arrears accrue GPF-rate interest from approval until actual payment.. DR RISHENDRA VERMA vs M/O Finance, Department of Expenditure. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·12 OCTOBER 2026

Social Security and PensionsAdministrative and Public Law

Delayed revised NPA arrears accrue GPF-rate interest from approval until actual payment.

The applicant, a retired Joint Director of ICAR-IVRI, sought revision of his pension to include revised NPA at 20% under the Seventh Central Pay Commission and payment of arrears with interest.

2 MIN READ

ACP/MACP claims require individual service-record verification and reasoned consideration under applicable precedents.. Abdul Majid Bhat vs Military Engineer Services (MES). CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·12 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

ACP/MACP claims require individual service-record verification and reasoned consideration under applicable precedents.

The applicants, serving or retired Military Engineer Services (MES) employees, claimed entitlement to a second financial upgradation under the ACP Scheme in Grade Pay ₹2,400 and a consequential third upgradation under...

2 MIN READ

Regularization and Parity Claims Must Be Considered by a Reasoned Speaking Order.. Javaid Ahmad Mir vs RURAL DEVELOPMENT DEPARTMENT. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·12 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Regularization and Parity Claims Must Be Considered by a Reasoned Speaking Order.

The applicant claimed that he had worked as a daily-rated worker since 1991 and was entitled to regularization under SRO 64 of 1994 and related Government Orders.

2 MIN READ

Eligible employees are entitled to SRO-based higher pay fixation, with arrears limited to three years before filing.. Yash Pal Singh vs D/o Public Health Engineering Ut Of Jammu And Kashmir. CAT - ['Jammu']. LawLens

CAT - ['Jammu']·12 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Eligible employees are entitled to SRO-based higher pay fixation, with arrears limited to three years before filing.

The 27 applicants were initially engaged as daily-rated workers in the Public Health Engineering Department and asserted that they performed highly skilled duties.

2 MIN READ

Technical resignation benefits require an express request in the resignation application.. MAHENDRA PRATAP SINGH vs Income Tax. CAT - ['Patna']. LawLens

CAT - ['Patna']·12 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Technical resignation benefits require an express request in the resignation application.

The applicant joined the Income Tax Department on 3 March 2014 and had earlier applied for several posts, including a teaching post in Uttar Pradesh.

3 MIN READ

Delhi Police must assess Rule 12 exceptions before proceeding with a same-charge inquiry after acquittal.. SUBODH ANAND vs HOME AFFAIRS. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·12 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Delhi Police must assess Rule 12 exceptions before proceeding with a same-charge inquiry after acquittal.

The applicant, a Delhi Police Sub-Inspector, faced a departmental inquiry arising from allegations that he demanded and accepted a bribe.

3 MIN READ

Article 311(2)(c) permits dispensing with inquiry when relevant material makes it inexpedient in the interest of State security.. Ghulam Rasool vs HOME DEPARTMENT. CAT - ['Jammu']. LawLens

CAT - ['Jammu']·12 OCTOBER 2026

Constitutional LawAdministrative and Public Law

Article 311(2)(c) permits dispensing with inquiry when relevant material makes it inexpedient in the interest of State security.

The applicant, a J&K Police constable promoted to Selection Grade Constable, challenged Government Order No. 548-JK(GAD) of 2022 dated 13 May 2022, which dismissed him under Article 311(2)(c) without a departmental in...

2 MIN READ

Administrative delay cannot defeat a pending regularisation claim solely because the employee died before a decision.. PROMILA DEVI vs REVENUE DEPARTMENT. CAT - ['Jammu']. LawLens

CAT - ['Jammu']·12 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Administrative delay cannot defeat a pending regularisation claim solely because the employee died before a decision.

Late Shri Rameshwar Dayal was appointed as an ad-hoc Driver in November 1996 and his engagement was extended from time to time.

3 MIN READ

Reserved Training Pool service must count toward MACP and pensionary benefits for similarly situated employees.. Shri S N Gupta vs DEPARTMENT OF POSTS. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·12 OCTOBER 2026

Employment and Labour LawSocial Security and Pensions

Reserved Training Pool service must count toward MACP and pensionary benefits for similarly situated employees.

The applicants, former Department of Posts employees, had rendered service under the Reserved Training Pool (RTP) Scheme.

2 MIN READ

A disciplinary penalty cannot stand where the employee exercised powers validly delegated by the competent authority.. O P BIRDI vs Delhi Transport Corporation (DTC). CAT - ['Delhi']. LawLens

CAT - ['Delhi']·12 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

A disciplinary penalty cannot stand where the employee exercised powers validly delegated by the competent authority.

O.P. Birdi, an IP Depot Manager (Mechanical) with the Delhi Transport Corporation (DTC), was charged with exceeding his disciplinary authority in certain cases.

2 MIN READ

Departmental delay cannot defeat a timely compassionate appointment claim when prescribed eligibility requirements are met.. Ubaid Ur Rehman vs D/o Education Ut Of J & K. CAT - ['Jammu']. LawLens

CAT - ['Jammu']·12 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Departmental delay cannot defeat a timely compassionate appointment claim when prescribed eligibility requirements are met.

The applicant’s father, an Incharge Headmaster in the School Education Department, died in service on 15 February 2015.

2 MIN READ

A subsequent open-merit vacancy does not create a reserved-category vacancy or entitlement to appointment.. Komal Samyal vs HEALTH AND MEDICAL EDUCATION DEPARTMENT. CAT - ['Jammu']. LawLens

CAT - ['Jammu']·12 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

A subsequent open-merit vacancy does not create a reserved-category vacancy or entitlement to appointment.

The Jammu and Kashmir Public Service Commission advertised 50 posts of Medical Officer (Ayurvedic), including four posts reserved for the Scheduled Caste (SC) category.

2 MIN READ

A regular employee cannot be discharged for misconduct without the departmental inquiry required by applicable service rules.. Anil Kumar vs The Home Secretary. CAT - ['Jammu']. LawLens

CAT - ['Jammu']·12 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

A regular employee cannot be discharged for misconduct without the departmental inquiry required by applicable service rules.

The applicant, a police constable appointed in 1990, proceeded on one day’s casual leave on 9 April 2008 but did not return to duty on 11 April. He attributed his continued absence to serious illness; the respondents...

2 MIN READ

Caregiver transfer exemptions create no absolute right to retention and remain subject to administrative exigencies.. JOYDIP LAHIRI vs DEFENCE. CAT - ['Kolkata']. LawLens

CAT - ['Kolkata']·12 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Caregiver transfer exemptions create no absolute right to retention and remain subject to administrative exigencies.

The applicant, an Assistant Accounts Officer in the Defence Accounts Department, had served in Kolkata for over 17 years when he was transferred to Gopalpur by an order dated 3 March 2026.

3 MIN READ

Railway damage rent is recoverable only for retention beyond permitted and COVID-exempt periods.. S S BHALLA vs EAST CENTRAL RAILWAY. CAT - ['Patna']. LawLens

CAT - ['Patna']·12 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Railway damage rent is recoverable only for retention beyond permitted and COVID-exempt periods.

The applicant, a Railway employee, was allotted Railway Quarter No. 29/A, Type II, at Nawada in 2012.

3 MIN READ

Authorities directed to consider the promotion claim under applicable rules and issue a reasoned order.. Saima Rasool vs RURAL DEVELOPMENT DEPARTMENT. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·12 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Authorities directed to consider the promotion claim under applicable rules and issue a reasoned order.

The applicant, appointed as a Gram Sevika on 4 July 2007, claimed eligibility for promotion to Mukhya Sevika/Panchayat Inspector Grade-I under the Jammu & Kashmir Rural Development (Subordinate) Service Recruitment Ru...

2 MIN READ

Railways must consider registered adoption and civil-court findings before rejecting an adopted son’s family pension claim.. SONU KUMAR vs NORTH CENTRAL RAILWAY. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·12 OCTOBER 2026

Social Security and PensionsAdministrative and Public Law

Railways must consider registered adoption and civil-court findings before rejecting an adopted son’s family pension claim.

Sonu Kumar claimed family pension as the legally adopted son of railway employee Late Sant Lal, relying on a registered Adoption Deed dated 14 May 2010, which Sant Lal had submitted to the Railway authorities but late...

2 MIN READ

A criminal acquittal does not invalidate disciplinary findings proved on a preponderance of probabilities.. Kande Shanker vs SOUTH CENTRAL RAILWAY. CAT - ['Hyderabad']. LawLens

CAT - ['Hyderabad']·12 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

A criminal acquittal does not invalidate disciplinary findings proved on a preponderance of probabilities.

The applicant, a retired Senior Personnel Officer of South Central Railway, faced a CBI prosecution and a major-penalty departmental inquiry arising from an allegation that he demanded and accepted ₹10,000 as the firs...

3 MIN READ

Candidates lacking prescribed disability certificates cannot claim PwBD reservation in GDS recruitment.. Nalla Mahender vs POST TELANGANA CIRCLE. CAT - ['Hyderabad']. LawLens

CAT - ['Hyderabad']·12 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Candidates lacking prescribed disability certificates cannot claim PwBD reservation in GDS recruitment.

The applicant, who stated that he belonged to the OBC category, applied for Gramin Dak Sevak (GDS) posts in Hyderabad City Division under the July 2026 recruitment notification.

2 MIN READ

Regularisation claim must first be raised by representation for a reasoned decision.. Gadila Triloknath vs CENTRAL PUBLIC WORKS DEPARTMENT. CAT - ['Hyderabad']. LawLens

CAT - ['Hyderabad']·12 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Regularisation claim must first be raised by representation for a reasoned decision.

The applicant stated that he had worked as a casual Beldar in the CPWD since 22 November 2003 and sought regularisation with retrospective effect, alleging that juniors had been regularised and that 34 sanctioned Beld...

2 MIN READ

The competent authority must decide the pending regularisation representation by a reasoned order within four months.. DEBAPRIYA DAS vs POSTS. CAT - ['Kolkata']. LawLens

CAT - ['Kolkata']·12 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

The competent authority must decide the pending regularisation representation by a reasoned order within four months.

The six applicants approached the Tribunal under Section 19 of the Administrative Tribunals Act, 1985, seeking regularisation in the posts in which they had initially been engaged, relying on Bholanath v. State of Jha...

2 MIN READ

Central Excise officers are entitled to revised pay fixation notionally from 1 January 1996 and monetary benefits from 21 April 2004.. S Usha vs FINANCE. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·12 OCTOBER 2026

Employment and Labour LawSocial Security and Pensions

Central Excise officers are entitled to revised pay fixation notionally from 1 January 1996 and monetary benefits from 21 April 2004.

The applicant, widow of a former Central Excise Inspector, stated that her husband was promoted to Inspector on 25 May 2000 and died on 31 July 2000.

2 MIN READ

Revised Pay Is Notional from 1 January 1996, with Monetary Benefits from 21 April 2004.. Shivalingayya I Mathad vs FINANCE. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·12 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Revised Pay Is Notional from 1 January 1996, with Monetary Benefits from 21 April 2004.

The applicants, employees of the Central Excise and Customs Department who had served in the posts of Inspector/Examiner/Preventive Officer and Superintendent/Appraiser, sought the revised pay scales of ₹6,500–10,500...

2 MIN READ

Revised pay fixation is notional from 1996, with actual monetary benefits from 2004.. H L Srinath vs FINANCE. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·12 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Revised pay fixation is notional from 1996, with actual monetary benefits from 2004.

The applicant joined the Central Excise Department as an Inspector on 27 April 1987, was promoted to Superintendent on 23 September 2002, and retired as Assistant Commissioner on 31 August 2023.

2 MIN READ

Authorities Must Reasonably Assess Retired Employees’ Claims for Promotional Monetary Benefits Against Comparable Employees. Mohammad Syed Makhdoomi vs D/o Industries And Commerce, Ut Of J&k. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·12 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Authorities Must Reasonably Assess Retired Employees’ Claims for Promotional Monetary Benefits Against Comparable Employees

The applicants, former employees of the Massive Carpet Training Scheme, were promoted to Manager pursuant to the High Court’s judgment in Mohammad Syed Makhdoomi v. State & Ors., SWP No. 1672/2009.

2 MIN READ

Authorities must issue a reasoned order on the regularisation representation within two months.. P PRADAB and 24 ORS vs UT OF PUDUCHERRY AND ORS. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·12 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Authorities must issue a reasoned order on the regularisation representation within two months.

The applicants were appointed as Instructors in Computer Science in the Puducherry School Education Department pursuant to a notification dated 21 July 2010 and stated that they had served continuously since 2011. The...

2 MIN READ

Respondents must decide the applicant’s fresh representation by a reasoned order within four weeks of receipt.. Nauman Alam vs NATIONAL INSTITUTE OF UNANI MEDICINE. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·12 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Respondents must decide the applicant’s fresh representation by a reasoned order within four weeks of receipt.

The applicant, initially engaged as Multi-Tasking Staff, was selected and appointed as a Junior Engineer (Electrical) on contract from April 2025 at a consolidated remuneration of ₹30,000 per month.

2 MIN READ

A candidate rejected for a tattoo must receive re-examination by a medical board including a dermatologist.. Manjeet vs HOME AFFAIRS. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·12 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

A candidate rejected for a tattoo must receive re-examination by a medical board including a dermatologist.

The applicant, a candidate for Constable (Executive) in Delhi Police under the advertisement dated 01.09.2023, was declared medically unfit in the Detailed Medical Examination (DME) for hypertension and a tattoo on hi...

2 MIN READ

Retrospective recovery of consultancy remuneration is unsustainable without prior notice absent employee fraud or misrepresentation.. RAMESHWAR DASS vs Department of Telecommunication. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·12 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Retrospective recovery of consultancy remuneration is unsustainable without prior notice absent employee fraud or misrepresentation.

The applicant, a former BSNL Assistant Manager who retired on 31 October 2013, was engaged by the Department of Telecommunications as a Consultant from 13 April 2016.

3 MIN READ

Review jurisdiction cannot be used to reappreciate facts or revisit merits absent apparent error.. CENTRAL BUREAU OF COMMUNICATION vs MANMOHAN NAYAK. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·12 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Review jurisdiction cannot be used to reappreciate facts or revisit merits absent apparent error.

The Union of India and the Director General, Central Bureau of Communication, sought review of the Tribunal’s common order dated 25 September 2025 disposing of O.A. No. 4452/2024 along with O.A. Nos. 4459/2024 and 447...

2 MIN READ

Customs officers are entitled to enhanced replacement pay scales and arrears from 1 January 1996.. VASUDEVAN EMBRAN N R vs REVENUE. CAT - ['Ernakulam']. LawLens

CAT - ['Ernakulam']·12 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Customs officers are entitled to enhanced replacement pay scales and arrears from 1 January 1996.

The applicants—a retired Superintendent, a serving Assistant Commissioner and a serving Superintendent—claimed entitlement to enhanced replacement pay scales from 1 January 1996, the effective date of the CCS (Revised...

2 MIN READ

Criminal acquittal does not automatically nullify departmental findings reached under the preponderance-of-probabilities standard.. Jameela Akhter vs D/o Home Ut Of Jammu & Kashmir. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·10 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Criminal acquittal does not automatically nullify departmental findings reached under the preponderance-of-probabilities standard.

The applicant, a police constable appointed in 1999, was removed from service by order dated 12 May 2010 after a departmental inquiry found that she had obtained appointment using her elder sister’s educational docume...

2 MIN READ

Promotion claims require reasoned consideration under applicable rules, with parity only for similarly situated employees.. Rafiq Ahmad Kadoo vs HEALTH AND MEDICAL EDUCATION DEPARTMENT. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·10 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Promotion claims require reasoned consideration under applicable rules, with parity only for similarly situated employees.

Six employees serving as MTS/Class-IV/Nursing Orderlies in the Anantnag district cadre sought consideration for placement or promotion to Basic Health Worker (BHW) posts.

2 MIN READ

Service-record correction claims must be considered in light of prior High Court directions.. Ali Mohammad Hajam vs Director General Of Police. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·10 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Service-record correction claims must be considered in light of prior High Court directions.

The applicant, a retired Head Constable, sought correction of his service record concerning an entry recording unauthorised absence from 18 January to 8 March 1998 and forfeiture of two years’ increments, and sought c...

2 MIN READ

Authorities must decide the suspended employee’s reinstatement claim by a reasoned order within eight weeks.. mohammad shameem parra vs REVENUE DEPARTMENT. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·10 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Authorities must decide the suspended employee’s reinstatement claim by a reasoned order within eight weeks.

The applicant, appointed to a Class-IV post on compassionate grounds in 1999, was suspended in February 2014 after an FIR under the Prevention of Corruption Act was registered against him and private respondent Ghulam...

2 MIN READ

Railway Recruitment Cell Must Decide Representation by a Reasoned Order Applying Existing Tribunal Directions. Wakil Deo Yadav vs EASTERN RAILWAY. CAT - ['Kolkata']. LawLens

CAT - ['Kolkata']·9 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Railway Recruitment Cell Must Decide Representation by a Reasoned Order Applying Existing Tribunal Directions

The applicants, both OBC candidates in a Group-D recruitment process initiated by Eastern Railway Employment Notice No. 0112 dated 16 August 2012, sought re-evaluation of their OMR sheets and related relief.

2 MIN READ

Conviction for culpable homicide can disentitle a removed railway employee from compassionate allowance.. Sushanta Kr Sarkar vs Eastern Railway. CAT - ['Kolkata']. LawLens

CAT - ['Kolkata']·9 OCTOBER 2026

Social Security and PensionsEmployment and Labour Law

Conviction for culpable homicide can disentitle a removed railway employee from compassionate allowance.

The applicant, a Railway employee appointed in 1975, was taken into judicial custody on 7 December 1984.

2 MIN READ

Compassionate allowance sanctioned before RBE 164/2008 cannot be reopened for arrears from the removal date.. Mohd Shafiq Khan vs General Manager N C Rly. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·9 OCTOBER 2026

Social Security and PensionsAdministrative and Public Law

Compassionate allowance sanctioned before RBE 164/2008 cannot be reopened for arrears from the removal date.

The applicant’s father, a Railway employee, was removed from service on 27 August 1980.

2 MIN READ

Use of whitener or eraser contrary to mandatory OMR instructions justifies rejection of candidature.. MANISH KUMAR GUPTA vs NORTH CENTRAL RAILWAY. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·9 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Use of whitener or eraser contrary to mandatory OMR instructions justifies rejection of candidature.

The applicant participated in a 2012 North Central Railway Group D recruitment. He passed the written examination and Physical Efficiency Test but was not called for document verification and medical examination.

2 MIN READ

A probationer’s discharge founded on alleged misconduct requires a fair opportunity of defence.. dr aijaz ahmad rather vs HEALTH AND MEDICAL EDUCATION DEPARTMENT. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·9 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

A probationer’s discharge founded on alleged misconduct requires a fair opportunity of defence.

The applicant, appointed as a Medical Officer in 2018 and serving on probation, was selected for a postgraduate medical course in 2019. He applied through proper channel for study leave or other admissible leave but p...

3 MIN READ

Recovery from retiral dues cannot stand without a substantiated liability determination and opportunity to be heard.. PREMA DEVI vs EAST CENTRAL RAILWAY. CAT - ['Patna']. LawLens

CAT - ['Patna']·9 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Recovery from retiral dues cannot stand without a substantiated liability determination and opportunity to be heard.

The applicant’s husband retired from the Railways on 30 June 2013.

2 MIN READ

No Coercive Action to Enforce a New Posting Until the Employee’s Representation Is Decided.. SHAH JOHAN vs SCHOOL EDUCATION DEPARTMENT. CAT - ['Jammu']. LawLens

CAT - ['Jammu']·9 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

No Coercive Action to Enforce a New Posting Until the Employee’s Representation Is Decided.

The applicant, a Teacher originally posted at Government High School, Larkuti, was deployed at Eklavya Model Residential School, Hubbi-Kotranka.

2 MIN READ

Employees declining absorption in new DPSUs shall remain on deemed deputation until retirement.. Himanshu Bhargava vs M/O DEFENCE. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·9 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Employees declining absorption in new DPSUs shall remain on deemed deputation until retirement.

The Government corporatised the Ordnance Factory Board (OFB), transferring its production units to seven wholly government-owned Defence Public Sector Undertakings (DPSUs), and transferred OFB employees to those entit...

3 MIN READ

A candidate who participates without objection cannot challenge the selection process after an unsuccessful result.. DR M HARISHANKAR vs Indian Council Of Medical Research. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·9 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

A candidate who participates without objection cannot challenge the selection process after an unsuccessful result.

The applicant, a Senior Technical Officer-I at the National Institute for Research in Tuberculosis, challenged the appointment of the third respondent as Scientist ‘C’ (Immunology).

2 MIN READ

An apparent error in category-wise vacancy computation warrants review and appointment of eligible wait-listed candidates.. A Johnson vs Ut Of Pondicherry. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·9 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

An apparent error in category-wise vacancy computation warrants review and appointment of eligible wait-listed candidates.

The applicants, originally the third and fourth applicants in O.A. No. 217/2012, sought appointment as Trainee School Librarians pursuant to a 2009 notification for 30 vacancies.

2 MIN READ

Disciplinary findings warrant judicial interference only for procedural or other legal infirmity.. S KAVATHALAI MUTHU vs M/o Railways. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·9 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Disciplinary findings warrant judicial interference only for procedural or other legal infirmity.

The applicant, a retired Deputy Chief Electrical Engineer of Southern Railway, was charged with passing 14 contractor bills totalling approximately ₹1.66 crore without making pro-rata deductions towards an alleged ris...

2 MIN READ

Temporary placement without a formal officiating appointment does not confer entitlement to higher-grade pay.. A JABRUDEEN vs D/o Post. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·9 OCTOBER 2026

Employment and Labour LawSocial Security and Pensions

Temporary placement without a formal officiating appointment does not confer entitlement to higher-grade pay.

The applicant, a retired Sorting Assistant, claimed that he had officiated in the Higher Selection Grade-I (HSG-I) post from 13 February 2006 to 28 April 2007 and sought re-fixation of pay and consequential pensionary...

2 MIN READ

Recall of a procedurally defective penalty order permits fresh disciplinary proceedings on the same charges.. P Ruban Santhosh vs HEALTH AND FAMILY WELFARE. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·9 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Recall of a procedurally defective penalty order permits fresh disciplinary proceedings on the same charges.

The applicant, a Program Manager with the Indian Red Cross Society, Tamil Nadu Branch, was removed from service on 15 May 2023 following disciplinary proceedings.

3 MIN READ

Non-appointment of a presenting officer does not vitiate an inquiry absent demonstrated prejudice.. B JAISHANKAR vs M/o Railways. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·9 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Non-appointment of a presenting officer does not vitiate an inquiry absent demonstrated prejudice.

The applicant, a Railway Technician, was dismissed from service on 22 August 2012 after a departmental inquiry found proved charges concerning pamphlets he had circulated, including criticism of the ICF administration...

2 MIN READ

Contempt petition becomes infructuous upon disposal of the underlying application.. P Ruban Santhosh vs MS PUNYA SALILA SRIVASTAVA, SECRETARY, M/O HEALTH AND FAMILY WELFARE SERVICES, ND AND ANOTHER. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·9 OCTOBER 2026

Administrative and Public LawCivil Procedure and Evidence

Contempt petition becomes infructuous upon disposal of the underlying application.

The applicant filed a contempt petition alleging that the respondents had not complied with the Tribunal’s interim order dated 29 April 2025 in OA No. 344 of 2025.

1 MIN READ

MBAPS group placement follows recruitment-time qualifications; promotion-date options are limited to the prescribed period.. A GNANAMURTHY vs M/o Health And Family Welfare. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·9 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

MBAPS group placement follows recruitment-time qualifications; promotion-date options are limited to the prescribed period.

The applicant joined the National Institute of Epidemiology as a Laboratory Assistant on 5 June 1991, with Plus Two and a recognised Laboratory Technician certificate as his essential qualification.

2 MIN READ

Eligibility for consideration does not create an entitlement to promotion to the higher grade.. K MARIAPPAN vs D/o Atomic Energy. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·9 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Eligibility for consideration does not create an entitlement to promotion to the higher grade.

The applicant joined the Indira Gandhi Centre for Atomic Research (IGCAR) as Tradesman ‘B’ in 1996 and progressed through the grades to Tradesman ‘E’.

3 MIN READ

Reduction in rank for proved police misconduct warrants no interference absent shocking disproportionality.. Sivacoumar vs UT OF PUDUCHERRY. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·9 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Reduction in rank for proved police misconduct warrants no interference absent shocking disproportionality.

The applicant, an Inspector of Police and Station House Officer at Karaikal, faced three disciplinary charges: failure to register a complaint, failure to ensure accused persons complied with court bail conditions and...

2 MIN READ

For Group B promotions, empanelment follows prescribed grading and seniority, not aggregate marks.. K SANKARANARAYANAN vs M/o Railways. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·9 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

For Group B promotions, empanelment follows prescribed grading and seniority, not aggregate marks.

The applicants challenged the Southern Railway panel dated 9 September 2016 for promotion to Assistant Personnel Officer (APO) under the 70% quota, and the order rejecting their representation.

2 MIN READ

Inclusion in a waiting list confers no indefeasible right to appointment.. K RAJA vs Ut Of Pondicherry. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·9 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Inclusion in a waiting list confers no indefeasible right to appointment.

The applicants, all Scheduled Caste candidates, sought appointment as Construction Helpers based on their placement in the additional/waiting list arising from the 2015 recruitment for existing and anticipated vacancies.

2 MIN READ

Authorities must decide promotion-eligibility grievances, including consequential seniority and qualifying-service effects, by a reasoned order.. Gaurav Sharma vs DELHI JAL BOARD (GNCTD). CAT - ['Delhi']. LawLens

CAT - ['Delhi']·9 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Authorities must decide promotion-eligibility grievances, including consequential seniority and qualifying-service effects, by a reasoned order.

The ten applicants, Assistant Engineers (E&M) with the Delhi Jal Board, sought consideration of their claim that their regular promotions should take account of the dates on which they had become eligible.

2 MIN READ

Removal for a Section 304A conviction was disproportionate absent proper consideration of the offence’s negligence-based nature.. ANIL KUMAR THROUGH LRS SMT. RUPA DEVI vs Comm. Of Police. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·9 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Removal for a Section 304A conviction was disproportionate absent proper consideration of the offence’s negligence-based nature.

Anil Kumar, a Delhi Police constable, was prosecuted after a truck driver died from a gunshot fired from Kumar’s service rifle.

3 MIN READ

Provisional pension is impermissible when no departmental or judicial proceedings are pending at retirement.. waseem arshad vs REVENUE. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·9 OCTOBER 2026

Social Security and PensionsAdministrative and Public Law

Provisional pension is impermissible when no departmental or judicial proceedings are pending at retirement.

The applicant, an Income Tax officer who retired on 30 April 2024, had been absent from duty from 3 August 2001 to 26 July 2003.

3 MIN READ

A recruitment waitlist remains operative when the authority continues using it after its stated expiry.. SAKSHI ARORA ALIAS SAKSHI MADAN vs DSSSB. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·9 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

A recruitment waitlist remains operative when the authority continues using it after its stated expiry.

The applicant sought appointment as Welfare Officer/Probation Officer/Prison Welfare Officer under Post Code 14/19.

3 MIN READ

Candidates holding Singhania University B.Ed. degrees must be considered subject to the High Court’s ruling.. NEERAJ CHAWLA vs GNCTD. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·9 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Candidates holding Singhania University B.Ed. degrees must be considered subject to the High Court’s ruling.

The applicants received offers of appointment dated 8 August 2022 for TGT (Social Science) and TGT (Natural Science), respectively. Their candidatures were rejected by orders dated 24 and 26 April 2023 because their B...

2 MIN READ

A Pharmacy degree cannot satisfy prescribed subject-wise eligibility absent recognized equivalence.. Kunal Gogna vs Department of Education. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·9 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

A Pharmacy degree cannot satisfy prescribed subject-wise eligibility absent recognized equivalence.

Kunal Gogna was provisionally nominated on merit in the OBC category for TGT (Natural Science) (Male), Post Code 35/21.

3 MIN READ

Pre-2004 work-charged or contractual service counts toward qualifying service under the Old Pension Scheme.. Manjit singh vs POST GRADUATE INSTITUTE OF MEDICAL EDUCATION AND RESARCH. CAT - ['Chandigarh']. LawLens

CAT - ['Chandigarh']·9 OCTOBER 2026

Social Security and PensionsEmployment and Labour Law

Pre-2004 work-charged or contractual service counts toward qualifying service under the Old Pension Scheme.

Applicant No. 1 was engaged as a daily-wage Security Guard in 1996; Applicant No. 2 was engaged on contract in 1998.

2 MIN READ

Appointment through LDCE does not count as a promotion for MACP financial upgradation.. JASWINDER SINGH vs DEPARTMENT OF POSTS. CAT - ['Chandigarh']. LawLens

CAT - ['Chandigarh']·9 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Appointment through LDCE does not count as a promotion for MACP financial upgradation.

The applicant joined the Department of Posts as an ED BPM on 1 December 1982 and was granted a technical appointment to Group ‘D’ with effect from 10 April 1991. He was appointed as a Postman through a Limited Departm...

2 MIN READ

Transfer on vigilance grounds is valid when the underlying irregularities are substantiated.. K MUDDAPPA vs POST AP CIRCLE. CAT - ['Hyderabad']. LawLens

CAT - ['Hyderabad']·9 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Transfer on vigilance grounds is valid when the underlying irregularities are substantiated.

The applicant, a Gramin Dak Sevak Assistant Branch Postmaster (GDS ABPM), challenged his transfer from D. Rajulur Branch Office to Madanapalle Head Office on vigilance grounds.

2 MIN READ

Former railway contract labourers must prove eligibility; absorption is not automatic.. K SATHYA vs SOUTH CENTRAL RAILWAY. CAT - ['Hyderabad']. LawLens

CAT - ['Hyderabad']·9 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Former railway contract labourers must prove eligibility; absorption is not automatic.

The applicants claimed that they had worked as contract labourers handling coal and ash at Guntakal from 1982 to 1992 and sought consideration for absorption in Railway service. In an earlier proceeding, the Tribunal...

2 MIN READ

Over-age former railway casual labourers are entitled to compensation in lieu of regularisation.. Ramjeet vs Divisional Railway Manager, N Rly. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·9 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Over-age former railway casual labourers are entitled to compensation in lieu of regularisation.

The applicants were engaged as casual labourers by the Northern Railway between 1974 and 1977.

2 MIN READ

Debarment based on CCTV footage cannot stand without effective access to that evidence.. Rahul Kumar vs DEPARTMENT OF PERSONNEL AND TRAINING. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·9 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Debarment based on CCTV footage cannot stand without effective access to that evidence.

Rahul Kumar, a candidate in the Combined Graduate Level Examination, 2024 (CGLE-2024), appeared in Tier-II on 18 January 2025.

3 MIN READ

Advanced pregnancy warrants one later PET opportunity when deferment was sought before the test.. Kusumlata vs RAILWAY RECRUITMENT CELL. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·9 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Advanced pregnancy warrants one later PET opportunity when deferment was sought before the test.

The applicant applied under Railway Recruitment Cell Employment Notice No. 01/2010 for a Group ‘D’ post, qualified the written examination held on 3 June 2012, and was called for the Physical Efficiency Test (PET) on...

3 MIN READ

Excess HRA paid without employee fraud or misrepresentation cannot be recovered.. PRADEEP vs M/O DEFENCE. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·9 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Excess HRA paid without employee fraud or misrepresentation cannot be recovered.

The applicant, a Civil Motor Driver appointed in 2017, received HRA at 16% while posted at Sukna.

2 MIN READ

Casual leave does not authorize absence unless approved by the competent authority.. P Pradeep vs The General Manager Southern Railway Hq Office Park Town Chennai. CAT - ['Ernakulam']. LawLens

CAT - ['Ernakulam']·9 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Casual leave does not authorize absence unless approved by the competent authority.

The applicant, a Loco Pilot (Shunting), claimed that he had entered his request for casual leave for the 06:00–14:00 roster on 17 February 2018 in the leave register and had notified the authorities in writing.

3 MIN READ

An appellate authority cannot suo motu enhance punishment without a pending appeal or express statutory authority.. Gaurav Kumar vs Delhi Transport Corporation (DTC). CAT - ['Delhi']. LawLens

CAT - ['Delhi']·9 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

An appellate authority cannot suo motu enhance punishment without a pending appeal or express statutory authority.

The applicant was employed by the Delhi Transport Corporation (DTC) as a contractual conductor.

2 MIN READ

Authorities must decide heirs’ regularisation claim by a reasoned order, subject to eligibility under law.. Fehmeeda vs UNION OF INDIA. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·9 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Authorities must decide heirs’ regularisation claim by a reasoned order, subject to eligibility under law.

The applicants are the widow and children of Ghulam Nabi Mir, who worked as a labourer/mazdoor under the respondents and died in harness on 26 August 2024.

2 MIN READ

A challenge to a cancelled selection result is infructuous absent challenge to its replacement.. MUKESH KUMAR TAK vs M/o Communications. CAT - ['Jodhpur']. LawLens

CAT - ['Jodhpur']·9 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

A challenge to a cancelled selection result is infructuous absent challenge to its replacement.

The applicant, an unreserved-category Postman, challenged the revised result dated 11 August 2016 for the Limited Departmental Competitive Examination for promotion to Postal Assistant/Sorting Assistant, alleging that...

2 MIN READ

Past service as a GDS cannot count toward qualifying service for pension in regular postal employment.. K E PUSHKARAN vs THE SECRETARY DEPARTMENT OF POST MINISTRY OF COMMUNICATION NEW DELHI. CAT - ['Ernakulam']. LawLens

CAT - ['Ernakulam']·9 OCTOBER 2026

Social Security and PensionsEmployment and Labour Law

Past service as a GDS cannot count toward qualifying service for pension in regular postal employment.

The three applicants had served as Gramin Dak Sevaks (GDS) before being appointed as Postmen and later retiring from service. They sought to count their GDS service as qualifying service for pension under the CCS (Pen...

2 MIN READ

Category-change representations require reasoned consideration, but reclassification is not guaranteed.. Parul Bansal vs UNION PUBLIC SERVICE COMMISSION (UPSC). CAT - ['Delhi']. LawLens

CAT - ['Delhi']·9 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Category-change representations require reasoned consideration, but reclassification is not guaranteed.

UPSC advertised vacancies for Assistant Public Prosecutor in the Directorate of Prosecution, Government of NCT of Delhi, including EWS vacancies.

2 MIN READ

TA claims for COVID duty travel by private car must be considered where public transport was unavailable.. SADDAM HUSAIN ANSARI vs Air Force Station. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·9 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

TA claims for COVID duty travel by private car must be considered where public transport was unavailable.

The applicant, an Air Force employee, was directed to perform temporary duty at different places during the COVID-19 period from March to July 2020.

2 MIN READ

Respondents must decide pending representations by a reasoned order within six weeks.. Abdul gani sheergojri vs GENERAL ADMINISTRATIVE DEPARTMENT. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·9 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Respondents must decide pending representations by a reasoned order within six weeks.

The applicant, an employee of the Jammu and Kashmir and Ladakh Finance Corporation who had been deputed to the Government, claimed ₹1,43,511 in Sixth Pay Commission arrears for 1 January 2006 to 30 June 2010. The Corp...

2 MIN READ

Any proposed recovery of excess payments after retirement must follow due process and afford a hearing.. nazir ahmad mir and another vs GENERAL ADMINISTRATIVE DEPARTMENT. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·9 OCTOBER 2026

Employment and Labour LawSocial Security and Pensions

Any proposed recovery of excess payments after retirement must follow due process and afford a hearing.

The applicants, retired employees of the Jal Shakti Department, had received benefits under SRO 59 of 1990 following their redesignation as works supervisors.

2 MIN READ

Recovery of alleged excess payments requires due process and a reasonable hearing.. maryam bi vs JAL SHAKTI DEPARTMENT. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·9 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Recovery of alleged excess payments requires due process and a reasonable hearing.

The applicant, widow of Late Lal Ud Din Gojer, an Assistant Lineman who died in harness on 24 December 2024, challenged the proposed recovery of ₹19,72,708 from his gratuity and other retiral or pensionary benefits.

2 MIN READ

Any proposed recovery from retired employees’ benefits requires due process and a reasonable opportunity to be heard.. mohd ashraf badana and others vs JAL SHAKTI DEPARTMENT. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·9 OCTOBER 2026

Employment and Labour LawSocial Security and Pensions

Any proposed recovery from retired employees’ benefits requires due process and a reasonable opportunity to be heard.

The three applicants, who had been appointed as Assistant Linemen, were granted benefits under SRO 59 of 1990 by an order dated 21 November 2016.

2 MIN READ

Authority directed to decide retirement-benefit representations by a reasoned order within four weeks.. RAKESH KUMAR vs TRANSPORT DEPARTMENT (GNCTD). CAT - ['Delhi']. LawLens

CAT - ['Delhi']·9 OCTOBER 2026

Social Security and PensionsAdministrative and Public Law

Authority directed to decide retirement-benefit representations by a reasoned order within four weeks.

The applicant, a retired District Transport Officer, approached the Tribunal under Section 19 of the Administrative Tribunals Act, 1985, seeking payment of gratuity, commuted pension, leave encashment and interest on...

2 MIN READ

Authorities must consider employees’ claims under cited precedents, subject to similarity and applicable rules.. Anwar Ul Hassan Chesti vs D/o Health And Medical Education Ut Of Jammu & Kashmir. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·9 OCTOBER 2026

Employment and Labour LawSocial Security and Pensions

Authorities must consider employees’ claims under cited precedents, subject to similarity and applicable rules.

The applicants were appointed as Medical Assistants (now Pharmacists) in 2017 following litigation arising from a 1991 recruitment process.

2 MIN READ

Review jurisdiction cannot introduce evidence omitted from the original proceedings absent an error apparent on the record.. Sandeep Kumar vs SOUTH DELHI MUNICIPAL CORPORATION OF DELHI. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·9 OCTOBER 2026

Administrative and Public LawCivil Procedure and Evidence

Review jurisdiction cannot introduce evidence omitted from the original proceedings absent an error apparent on the record.

The applicant sought review of the Tribunal’s order dated 7 April 2026 dismissing his original application. He relied on an OBC certificate issued by the Government of Uttar Pradesh on 17 March 2008, which he said had...

2 MIN READ

A review cannot reopen adjudicated issues absent an error apparent on the face of the record.. M/O FINANCE vs SATYANDER KUMAR GUPTA. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·9 OCTOBER 2026

Employment and Labour LawCivil Procedure and Evidence

A review cannot reopen adjudicated issues absent an error apparent on the face of the record.

In the original applications, the Tribunal had directed the respondents to extend the benefit of upgraded pay scales under the Office Memorandum dated 21 April 2004 with effect from 1 January 1996, together with conse...

2 MIN READ

J&K Tribunal directs ReT teachers’ Old Pension claims to be considered under new one-time option scheme. jaffer hussain and others vs FINANCE DEPARTMENT. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·9 OCTOBER 2026

Social Security and PensionsAdministrative and Public Law

J&K Tribunal directs ReT teachers’ Old Pension claims to be considered under new one-time option scheme

The applicants, Rehbar-e-Taleem teachers in the Jammu and Kashmir School Education Department, claimed entitlement to the Old Pension Scheme (OPS), relying on their initial engagement before 1 January 2010, Government...

2 MIN READ

An empanelled employee who retires before promotion cannot claim promotional pay without serving in the higher post.. Mukesh Vishwakarma vs EAST CENTRAL RAILWAY. CAT - ['Patna']. LawLens

CAT - ['Patna']·9 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

An empanelled employee who retires before promotion cannot claim promotional pay without serving in the higher post.

The applicant, a Senior Loco Pilot, was removed from service following a departmental proceeding arising from a 2006 train collision.

2 MIN READ

Regularization claims and objections must be decided by reasoned order before the process is finalized.. BASHIR AHMAD SHAH vs SCHOOL EDUCATION DEPARTMENT. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·9 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Regularization claims and objections must be decided by reasoned order before the process is finalized.

The applicants, appointed as Contingent Paid Workers in 2001 and 2002, claimed that they had passed the Middle examination and sought regularization, relying on their seniority and length of service.

2 MIN READ

Enhancement to dismissal requires a regular departmental inquiry under Rule 14.. E KARUPPASAMY vs D/o Post. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·8 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Enhancement to dismissal requires a regular departmental inquiry under Rule 14.

The applicant, a Postman, was charged under Rule 14 of the CCS (CCA) Rules, 1965, with unauthorised absence from 3 June 2009 to 9 June 2014.

2 MIN READ

Transfer and relieving orders kept in abeyance pending consideration of the employee’s representation.. Sheela S vs EXTERNAL AFFAIRS. CAT - ['Ernakulam']. LawLens

CAT - ['Ernakulam']·8 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Transfer and relieving orders kept in abeyance pending consideration of the employee’s representation.

The applicant, a Senior Superintendent at the Regional Passport Office, Thiruvananthapuram, challenged a transfer order dated 7 October 2026 and the consequential relieving order issued that day.

2 MIN READ

Authorities must decide a wait-listed candidate’s entitlement when the selected candidate declines appointment.. Mudasir Ahmed vs D/o Information. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·8 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Authorities must decide a wait-listed candidate’s entitlement when the selected candidate declines appointment.

The petitioner challenged the selection of respondent No. 6 as Lightening Assistant, alleging that his ITI certificate was invalid because he pursued the ITI course while also studying for a B.Sc. degree.

2 MIN READ

Vacancies confer no automatic right to promotion, but eligible employees are entitled to fair consideration.. Subash Chander Sharma vs HOME DEPARTMENT. CAT - ['Jammu']. LawLens

CAT - ['Jammu']·8 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Vacancies confer no automatic right to promotion, but eligible employees are entitled to fair consideration.

The applicant, a Prosecuting Officer appointed in 1993, was placed as Deputy Director Prosecution in December 2013.

3 MIN READ

Authorities Must Decide the Retired Employee’s Gratuity Claim Within Eight Weeks, Without Presuming Entitlement. Ghulam Ud Din Lone vs D/o Agriculture Production Ut Of Jammu & Kashmir. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·8 OCTOBER 2026

Social Security and PensionsAdministrative and Public Law

Authorities Must Decide the Retired Employee’s Gratuity Claim Within Eight Weeks, Without Presuming Entitlement

The matter originated as a writ petition before the High Court of Jammu and Kashmir and was transferred to the Tribunal.

2 MIN READ

Authorities Must Decide the Retired Employee’s Gratuity Claim Within Eight Weeks in Accordance With Law.. Mohd Nazim Ud Din Shah vs D/o Agriculture Production Ut Of Jammu & Kashmir. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·8 OCTOBER 2026

Social Security and PensionsAdministrative and Public Law

Authorities Must Decide the Retired Employee’s Gratuity Claim Within Eight Weeks in Accordance With Law.

The applicant was appointed as a Gardener in the Horticulture Department in 1980 and was subsequently promoted to other posts.

2 MIN READ

Delayed applications alone cannot defer monetary benefits from an acknowledged in-situ promotion date.. Dr Raja Langer vs HEALTH AND MEDICAL EDUCATION DEPARTMENT. CAT - ['Jammu']. LawLens

CAT - ['Jammu']·8 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Delayed applications alone cannot defer monetary benefits from an acknowledged in-situ promotion date.

The applicant, a Medical Officer in the Health Department, was granted a second in-situ promotion notionally from 1 April 2017, but monetary benefits only from 1 January 2021.

2 MIN READ

A charge-sheet before actual promotion and subsequent penalty preclude acting on sealed-cover findings.. Bahadur Singh Danu vs POSTS. CAT - ['Jammu']. LawLens

CAT - ['Jammu']·8 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

A charge-sheet before actual promotion and subsequent penalty preclude acting on sealed-cover findings.

The applicant, a retired Deputy Postmaster, sought promotion to HSG-I (NFG) from the due date and opening of the sealed cover containing the recommendation of the DPC held on 16.04.2019.

2 MIN READ

Notional seniority from batchmates’ joining date requires corresponding pay fixation and service benefits.. AAYUSH VATS vs COMMISSIONER OF POLICE. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·8 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Notional seniority from batchmates’ joining date requires corresponding pay fixation and service benefits.

The applicants were recruited as Head Constables (AWO/TPO) pursuant to the 2013 Delhi Police examination.

2 MIN READ

A subsequent amendment cannot alter eligibility criteria for an already-commenced recruitment.. SANGEETA JAT vs KVS. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·8 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

A subsequent amendment cannot alter eligibility criteria for an already-commenced recruitment.

KVS Advertisement No. 15/2022 invited applications for PGT (Chemistry), prescribing a Master’s degree in Chemistry/Bio-Chemistry, among other qualifications.

2 MIN READ

Suspension imposed by an incompetent authority is void, and later extensions cannot validate it.. Vikash Dahiya vs Department of Education. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·8 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Suspension imposed by an incompetent authority is void, and later extensions cannot validate it.

The applicant, a PGT (Mathematics) and Group ‘B’ non-gazetted employee, was suspended by the Director of Education on 8 March 2018 in connection with an FIR concerning an alleged examination-paper leak.

3 MIN READ

Authorities must reconsider long-serving casual employees’ regularisation claims in light of recent Supreme Court precedents.. K KUMARESAN vs M/o Finance. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·8 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Authorities must reconsider long-serving casual employees’ regularisation claims in light of recent Supreme Court precedents.

The applicants had worked as casual/daily-wage MTS employees at the Chennai office of the Income Tax Appellate Tribunal since 2009 and 2011. Their earlier applications for regularisation were dismissed by the CAT in 2...

2 MIN READ

A married daughter seeking compassionate engagement must establish dependency on the deceased employee.. Pratibha Malviya vs DEPARTMENT OF POSTS. CAT - ['Jabalpur']. LawLens

CAT - ['Jabalpur']·8 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

A married daughter seeking compassionate engagement must establish dependency on the deceased employee.

The applicant’s father, an Assistant Branch Post Manager (ABPM)/Gramin Dak Sevak, died in service on 17 February 2023.

2 MIN READ

Authorities Must Consider Promotion Claims in Accordance With Eligibility and Applicable Rules. Zainab Banoo vs D/o Social Welfare Ut Of Jammu & Kashmir. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·8 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Authorities Must Consider Promotion Claims in Accordance With Eligibility and Applicable Rules

The petitioner, appointed as a Conductress in 1998 and promoted as Lady Social Worker in 2006, sought promotion to Social Worker.

2 MIN READ

Authorities Must Decide Posting Representation by Speaking Order While Applicant Remains at Current Station Pending Decision. RAKESH RAMOTRA vs SCHOOL EDUCATION DEPARTMENT. CAT - ['Jammu']. LawLens

CAT - ['Jammu']·8 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Authorities Must Decide Posting Representation by Speaking Order While Applicant Remains at Current Station Pending Decision

The applicant challenged two orders dated 21 September 2026, alleging that they displaced him from his teaching post at Government Higher Secondary School, Kandoli Nagrota, and facilitated the adjustment of respondent...

2 MIN READ

Legal heirship alone does not confer compassionate appointment without continuing dependency and financial distress.. SALMA ZAKIR vs GENERAL ADMINISTRATIVE DEPARTMENT. CAT - ['Jammu']. LawLens

CAT - ['Jammu']·8 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Legal heirship alone does not confer compassionate appointment without continuing dependency and financial distress.

The applicant’s mother, a Laboratory Bearer (now designated as MTS) in the School Education Department, died in harness on 13 August 2021.

2 MIN READ

Committee-cleared regularization claims of daily-rated workers must be decided by reasoned orders.. nazir ahmad bhat and others vs RURAL DEVELOPMENT DEPARTMENT. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·8 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Committee-cleared regularization claims of daily-rated workers must be decided by reasoned orders.

The 39 applicants stated that they had been engaged as daily-rated workers in the Rural Development Department from various dates beginning in 1986, 1992 and 1994, and had continued working and receiving wages.

2 MIN READ

Railway Authorities Must Decide Notional-Pay Representation by a Reasoned Order. Anita Meena vs NORTHERN RAILWAY. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·8 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Railway Authorities Must Decide Notional-Pay Representation by a Reasoned Order

The applicants, Trackmen in Moradabad Division, had applied for Group ‘D’ posts advertised by Northern Railway in 2012. After their candidatures were rejected, they successfully pursued O.A. No. 1061/2015, which the T...

2 MIN READ

A probationer’s termination founded on misconduct allegations is punitive and requires a departmental inquiry.. DEEPANSHU vs FOOD AND PUBLIC DISTRIBUTION. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·8 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

A probationer’s termination founded on misconduct allegations is punitive and requires a departmental inquiry.

The applicant, appointed as Multi-Tasking Staff after selection in the SSC examination, was served a memorandum alleging 11 days’ unauthorised absence and referring to a police case in which he had been acquitted.

2 MIN READ

Departmental proceedings must remain stayed until the employee’s pending appeal is decided and the decision served.. Bhopal Singh vs UNION OF INDIA. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·8 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Departmental proceedings must remain stayed until the employee’s pending appeal is decided and the decision served.

The applicant, formerly an Assistant Sub-Inspector in Delhi Police, was prosecuted in a 2019 CBI case under Section 7 of the Prevention of Corruption Act, 1988. He was dismissed under Article 311(2)(b) of the Constitu...

2 MIN READ

The employee must not be relieved until the transfer representation is decided after a personal hearing.. B Madhusudana vs POST AP CIRCLE. CAT - ['Hyderabad']. LawLens

CAT - ['Hyderabad']·8 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

The employee must not be relieved until the transfer representation is decided after a personal hearing.

The applicant, a Postman at Nandyal Head Office and elected Divisional Secretary of a recognised service association, challenged orders dated 21 and 22 September 2026 transferring him to Srisailam and arranging a reci...

2 MIN READ

Unexplained delay in challenging disciplinary orders bars relief under Section 21.. Anil Kumar srivastava vs NORTH CENTRAL RAILWAY. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·8 OCTOBER 2026

Administrative and Public LawCivil Procedure and Evidence

Unexplained delay in challenging disciplinary orders bars relief under Section 21.

The applicant challenged a disciplinary penalty order dated 25 October 2002 and the appellate order dated 8 October 2021.

2 MIN READ

Employers must individually assess criminal antecedents and job suitability before denying appointment.. AJAY PRATAP YADAV vs SOUTH CENTRAL RAILWAY. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·8 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Employers must individually assess criminal antecedents and job suitability before denying appointment.

The applicant was selected for appointment as Track Maintainer Grade-IV with South Central Railway, and an offer of appointment was issued on 26 April 2023.

2 MIN READ

Railway must decide workers’ representation by reasoned order, leaving the merits open.. RAJEEV RANJAN vs M/O RAILWAYS. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·8 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Railway must decide workers’ representation by reasoned order, leaving the merits open.

The applicants sought appointment, following verification, on the basis of the Supreme Court’s decision in Ram Bhajan Das & Ors. v. Union of India & Ors., W.P. (C) No. 52 of 2016. They claimed to be similarly situated...

2 MIN READ

A belated representation cannot revive a time-barred challenge to a decades-old appointment.. Manoj chauhan vs RAILWAY BOARD. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·8 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

A belated representation cannot revive a time-barred challenge to a decades-old appointment.

The applicant challenged the Railway authority’s order dated 31 July 1998 appointing his brother, respondent No. 4, on compassionate grounds following the missing/death of their father, a Railway employee.

2 MIN READ

The department must regularise TRCA for COVID-era absence under applicable service rules.. Lakhan Lal Sahu vs D/o Post. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·8 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

The department must regularise TRCA for COVID-era absence under applicable service rules.

The applicant, an Extra Departmental Delivery Agent at Anetha Post Office, sought TRCA for April to November 2020.

2 MIN READ

A review cannot reopen a pension ruling absent an error apparent on the record.. GENERAL MANAGER N C RLY vs RAJ KUMAR. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·8 OCTOBER 2026

Social Security and PensionsAdministrative and Public Law

A review cannot reopen a pension ruling absent an error apparent on the record.

The original applicant sought pensionary benefits and settlement dues relating to his late father, Munshi Lal. An earlier O.A. No. 1396/2006, in which the claim had been rejected as time-barred, had been filed by the...

3 MIN READ

Contempt proceedings cannot be extended to enforce relief for original applicants who are not petitioners.. SHRI KAUSHAL KISHORE BHASHKAR vs SRI SANJAY KUMAR AGARWAL AND OTHERS. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·8 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Contempt proceedings cannot be extended to enforce relief for original applicants who are not petitioners.

In O.A. No. 577/2022, the Tribunal had directed the respondents to grant revised pay scales to 211 applicants from 1 January 1996, with consequential benefits and arrears.

2 MIN READ

Seniority cannot run from an appointment date preceding mandatory medical fitness certification.. K KULASEKARAN vs Ut Of Pondicherry. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·8 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Seniority cannot run from an appointment date preceding mandatory medical fitness certification.

The applicant, K. Kulasekaran, joined the Department of Information and Publicity as a Public Relations Assistant on 30 March 2001.

2 MIN READ

Contractual engagement without sanctioned posts or regular recruitment does not confer a right to regularisation.. Salique T and Others vs UT-LAKSHADEEP ADMINISTRATION. CAT - ['Ernakulam']. LawLens

CAT - ['Ernakulam']·8 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Contractual engagement without sanctioned posts or regular recruitment does not confer a right to regularisation.

The ten applicants were engaged on a contractual basis as Web Ticketing Assistant-cum-System Operators under the Lakshadweep Directorate of Port, Shipping & Aviation from 2010.

2 MIN READ

Old Pension Scheme claims must be considered under the one-time option, subject to eligibility.. Imran Bashir Wani and Ors vs HOME DEPARTMENT. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·8 OCTOBER 2026

Social Security and PensionsAdministrative and Public Law

Old Pension Scheme claims must be considered under the one-time option, subject to eligibility.

The applicants, serving as Constables in the Jammu and Kashmir Police, were selected through recruitment processes initiated before SRO-400 dated 24 December 2009, which introduced the New Pension Scheme (NPS).

2 MIN READ

Railways must provide medically de-categorised employees same-scale alternative posts or supernumerary protection pending suitable vacancies.. Sudhir Kumar Thakur vs NORTH EASTERN RAILWAY. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·8 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Railways must provide medically de-categorised employees same-scale alternative posts or supernumerary protection pending suitable vacancies.

The applicant, a Railway employee working as Blacksmith-I in Level-5/Grade Pay ₹2,800, was medically declared unfit for that post but fit for alternative employment subject to specified restrictions.

3 MIN READ

Failure to decide compassionate allowance at removal does not bar its later consideration.. SMT CHANDA vs NORTH CENTRAL RAILWAY. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·8 OCTOBER 2026

Social Security and PensionsAdministrative and Public Law

Failure to decide compassionate allowance at removal does not bar its later consideration.

The applicant, widow of a railway employee removed from service, sought compassionate allowance after her earlier requests were rejected.

2 MIN READ

An employee prevented from joining duty despite being ready to work is entitled to intervening wages.. Deepak Kumar vs General Manager E C Rly. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·8 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

An employee prevented from joining duty despite being ready to work is entitled to intervening wages.

Deepak Kumar, a Railway Technician-I, challenged his transfer from Mughalsarai to Gaya.

2 MIN READ

Pension authorities must decide disputed spouse entries in PPOs through reasoned orders after hearing affected parties.. JABIR HUSSAIN KHAN vs M/O DEFENCE. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·8 OCTOBER 2026

Social Security and PensionsAdministrative and Public Law

Pension authorities must decide disputed spouse entries in PPOs through reasoned orders after hearing affected parties.

The applicant, a retired Master Craftsman of the Ordnance Factory, sought to have Smt. Sajda Begum recorded as his wife in his Pension Payment Order (PPO).

2 MIN READ

For pensionary benefits, employees born on the first retire from that date.. JHINNOO RAM vs NORTH CENTRAL RAILWAY. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·8 OCTOBER 2026

Social Security and PensionsAdministrative and Public Law

For pensionary benefits, employees born on the first retire from that date.

The applicant, a Railway Technician born on 1 January 1956, was relieved on the afternoon of 31 December 2015 upon reaching superannuation.

3 MIN READ

A conditional promotion may be withdrawn when its eligibility basis ceases to exist.. VIVEK CHOUDHARY vs INCOME TAX DEPARTMENT. CAT - ['Bangalore']. LawLens

CAT - ['Bangalore']·8 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

A conditional promotion may be withdrawn when its eligibility basis ceases to exist.

The applicants, Stenographer Grade-II employees, were promoted to Grade-I by order dated 1 December 2022.

3 MIN READ

Transfer-policy representation must be considered while interim protection at the existing posting continues.. RAM JEE vs BSNL. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·8 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Transfer-policy representation must be considered while interim protection at the existing posting continues.

The applicant, a Sub-Divisional Officer (Civil), was transferred from UP East to Uttarakhand in 2022.

2 MIN READ

Compassionate appointment claims must be reconsidered through a detailed, parameter-wise merit assessment.. SMT ARUNA DWIVEDI vs PERSONNEL PUBLIC GRIEVANCES. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·8 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Compassionate appointment claims must be reconsidered through a detailed, parameter-wise merit assessment.

Late Shiv Swaroop Dwivedi, a Junior Assistant with the Central Administrative Tribunal, died in harness on 16 April 2021.

2 MIN READ

Long-serving contract physicians appointed transparently against sanctioned posts are entitled to regularization from initial appointment.. DR K Jayanthi vs UT OF PUDUCHERRY. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·8 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Long-serving contract physicians appointed transparently against sanctioned posts are entitled to regularization from initial appointment.

The four applicants were appointed as Siddha Medical Officers by the Puducherry Directorate of AYUSH in August 2015, following a walk-in interview before a departmental selection committee. Their appointments were con...

3 MIN READ

Family pension arrears are not inheritable by collateral heirs absent an entitlement finalized during the claimant’s lifetime.. PRASANTA GHOSH vs METRO RAILWAY. CAT - ['Kolkata']. LawLens

CAT - ['Kolkata']·7 OCTOBER 2026

Social Security and PensionsAdministrative and Public Law

Family pension arrears are not inheritable by collateral heirs absent an entitlement finalized during the claimant’s lifetime.

The applicant’s father, a retired Metro Railway employee, died in 2011.

1 MIN READ

Railways Must Appoint a Welfare Officer to Assist with Family Pension Documentation.. Minu bagdi vs EASTERN RAILWAY. CAT - ['Kolkata']. LawLens

CAT - ['Kolkata']·7 OCTOBER 2026

Social Security and PensionsAdministrative and Public Law

Railways Must Appoint a Welfare Officer to Assist with Family Pension Documentation.

Smt. Minu Bagdi v. Union of India & Ors.

1 MIN READ

An employee’s cadre designation cannot be altered through a transfer order without due process.. Amin Khan vs DEFENCE. CAT - ['Jodhpur']. LawLens

CAT - ['Jodhpur']·7 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

An employee’s cadre designation cannot be altered through a transfer order without due process.

The applicant was appointed as a Meter Reader in the Military Engineering Services in 2016 and was re-designated as a Store and Revenue Assistant (SRA) with effect from 15 December 2017 under the first cadre review. H...

2 MIN READ

Admissible family pension and retiral benefits must be released within three months.. Rita Saha vs DEPARTMENT OF POST. CAT - ['Kolkata']. LawLens

CAT - ['Kolkata']·7 OCTOBER 2026

Administrative and Public LawSocial Security and Pensions

Admissible family pension and retiral benefits must be released within three months.

Rita Saha, widow of late Amalendu Saha, sought release of her husband’s pensionary and other retiral benefits, including family pension, gratuity, leave encashment and CGEGIS.

2 MIN READ

Participation in centralized recruitment binds candidates to its clear exclusive-jurisdiction clause.. Divya vs KENDRIYA VIDYALAYA SANGATHAN (KVS). CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·7 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Participation in centralized recruitment binds candidates to its clear exclusive-jurisdiction clause.

The applicant applied for a PGT post under Employment Notice No. 01/2025, took the Preliminary and Tier-II examinations, and was called for interview.

2 MIN READ

Prior State service counts for pay protection and pensionary benefits upon appointment to Chandigarh Administration.. PRINCE SHARMA vs CHANDIGARH ADMINISTRATION. CAT - ['Chandigarh']. LawLens

CAT - ['Chandigarh']·7 OCTOBER 2026

Employment and Labour LawSocial Security and Pensions

Prior State service counts for pay protection and pensionary benefits upon appointment to Chandigarh Administration.

The applicant joined the Punjab Government as a Clerk in the District and Sessions Judge’s office, Hoshiarpur, in June 2017.

2 MIN READ

Employees are not entitled to enhanced dress allowance without establishing financial loss or functional parity.. PGI Employees Union NOn Faculty vs POST GRADUATE INSTITUTE OF MEDICAL EDUCATION AND RESARCH. CAT - ['Chandigarh']. LawLens

CAT - ['Chandigarh']·7 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Employees are not entitled to enhanced dress allowance without establishing financial loss or functional parity.

The applicant Union and seven of its members, employees of PGIMER, Chandigarh, challenged the Ministry of Health and Family Welfare’s decision dated 3 April 2023 rejecting their request to increase Dress Allowance fro...

2 MIN READ

Eligible pre-2006 retirees cannot be excluded from notional increment benefits by an administrative cutoff.. PRABHAKARAN N vs Department of Telecom. CAT - ['Ernakulam']. LawLens

CAT - ['Ernakulam']·7 OCTOBER 2026

Social Security and PensionsAdministrative and Public Law

Eligible pre-2006 retirees cannot be excluded from notional increment benefits by an administrative cutoff.

The applicants, retired BSNL Telecom Technical Assistants, retired on 31 May 2004 and 30 November 2007. They claimed a notional annual increment for completing the qualifying year of service before retirement, relying...

2 MIN READ

Old Pension Scheme claims must be considered under the one-time option, subject to eligibility.. Abdul Wahid Sheikh vs HOME DEPARTMENT. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·7 OCTOBER 2026

Social Security and PensionsAdministrative and Public Law

Old Pension Scheme claims must be considered under the one-time option, subject to eligibility.

The applicant’s father died in harness, and the applicant’s compassionate appointment was processed and sanctioned before the New Pension Scheme (NPS) came into force.

3 MIN READ

CAT says KVS-NVS cannot reject candidates solely because OBC-NCL certificates were issued outside the notified window; directs consideration of certificates issued from April 2024 to March 2026, subject to verification.. PANKAJPAL vs DEPARTMENT OF EDUCATION. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·7 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

CAT says KVS-NVS cannot reject candidates solely because OBC-NCL certificates were issued outside the notified window; directs consideration of certificates issued from April 2024 to March 2026, subject to verification.

The applicants challenged their rejection, or the threatened rejection of their candidature, under KVS/NVS Recruitment Notification No. 01/2025.

3 MIN READ

Termination representations must be decided by a reasoned and speaking order.. Vijay vs DEPARTMENT OF URBAN DEVELOPMENT. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·7 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Termination representations must be decided by a reasoned and speaking order.

The applicant challenged the MCD order dated 13 June 2025 terminating his services, alleging that he was terminated without a show-cause notice or disciplinary proceedings.

2 MIN READ

Reasoned disposal complies with an order to consider a representation, even when relief is denied.. Harsh Vardhan vs Nazuk Kumar DIRECTOR & ORS STATE COUNCIL OF EDUCATIONAL RESEARCH & TRAINING UNDER GNCTD. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·7 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Reasoned disposal complies with an order to consider a representation, even when relief is denied.

The applicants filed a contempt petition alleging non-compliance with the Tribunal’s order dated 3 October 2024 in OA No. 1130/2024.

2 MIN READ

Refusal to enhance subsistence allowance under FR 53 requires recorded reasons.. RAJESH KUMAR vs MINISTRY OF STATISTICS & PROGRAMME IMPLEMANTATION. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·7 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Refusal to enhance subsistence allowance under FR 53 requires recorded reasons.

The applicant, a Senior Statistical Officer, was arrested on 3 January 2025 in connection with an FIR registered by the Anti-Corruption Bureau, Faridabad, and was placed under suspension.

2 MIN READ

Compassionate appointment claims are governed by the policy in force on the employee’s death.. harbhajan singh vs DEPARTMENT OF POSTS. CAT - ['Chandigarh']. LawLens

CAT - ['Chandigarh']·7 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Compassionate appointment claims are governed by the policy in force on the employee’s death.

Ms. Gurpreet Kaur, an unmarried Gramin Dak Sevak (GDS), died in harness on 13 June 2017.

3 MIN READ

A transfer to a nonexistent post cannot be justified by its later creation.. Kamal Kant vs DEFENCE. CAT - ['Chandigarh']. LawLens

CAT - ['Chandigarh']·7 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

A transfer to a nonexistent post cannot be justified by its later creation.

The applicant, a Senior Administrative Officer Grade-I (SAO-I), was posted at TBRL, Chandigarh from 1 December 2023.

2 MIN READ

Railway authorities must consider fixed medical allowance claims upon submission of prescribed documents.. MD SETAB ALI vs N.F.RAILWAY. CAT - ['Kolkata']. LawLens

CAT - ['Kolkata']·7 OCTOBER 2026

Social Security and PensionsAdministrative and Public Law

Railway authorities must consider fixed medical allowance claims upon submission of prescribed documents.

Md. Setab Ali, a former Trackman, was granted compassionate allowance with effect from 1 December 2005 but was not paid Fixed Medical Allowance (FMA).

2 MIN READ

Prior judgment benefits must be extended to applicants verified as similarly situated.. Gautam Das vs REVENUE. CAT - ['Kolkata']. LawLens

CAT - ['Kolkata']·7 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Prior judgment benefits must be extended to applicants verified as similarly situated.

The applicant, a retired Joint Commissioner of Customs, sought pay fixation and consequential benefits based on replacement pay scales for the relevant Customs officers, including notional fixation from 1 January 1996...

2 MIN READ

Railway authorities must verify disability and livelihood eligibility before rejecting a disabled daughter’s family pension claim.. SUNITA SHARMA vs UNION OF INDIA GENERAL MANAGER NORTHERN RAILWAY. CAT - ['Lucknow']. LawLens

CAT - ['Lucknow']·7 OCTOBER 2026

Social Security and PensionsAdministrative and Public Law

Railway authorities must verify disability and livelihood eligibility before rejecting a disabled daughter’s family pension claim.

The applicant’s father, a Northern Railway employee, retired in 1993 and died in 1994; her mother thereafter received family pension until her death on 16 June 2023.

2 MIN READ

Authorities Must Complete the Complaint Inquiry and Issue a Final Decision Within Fixed Timelines.. SAVITA ANAND vs GNCTD. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·7 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Authorities Must Complete the Complaint Inquiry and Issue a Final Decision Within Fixed Timelines.

The applicant, a TGT (Social Science), complained to the Directorate of Education on 17 November 2025 about alleged workplace harassment, salary-related irregularities, safety lapses and memoranda issued by the Head o...

2 MIN READ

Further Seniority Action Must Abide by the Decision on the Pending Representation. Poonam Vind vs DEPARTMENT OF CULTURE. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·7 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Further Seniority Action Must Abide by the Decision on the Pending Representation

The applicants, who had been promoted to Assistant Superintending Archaeologist in 2021, challenged an order dated 11 June 2026 accepting Review DPC recommendations and promoting officers who had previously been left...

2 MIN READ

Authorities must provide relevant records before requiring an effective response to allegations.. Sh Pranay Sinha vs EMPLOYEES STATE INSURANCE CORPORATION (ESIC). CAT - ['Delhi']. LawLens

CAT - ['Delhi']·7 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Authorities must provide relevant records before requiring an effective response to allegations.

The applicant, an Insurance Commissioner with ESIC, challenged communications dated 24 and 28 September 2026 requiring him to explain alleged irregularities concerning referral/medical bills for FY 2022–23.

2 MIN READ

Employees transferred to CPDL cannot have accommodation applications excluded solely on account of their transfer.. Divanshu Sharma vs CHANDIGARH ADMINISTRATION. CAT - ['Chandigarh']. LawLens

CAT - ['Chandigarh']·7 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Employees transferred to CPDL cannot have accommodation applications excluded solely on account of their transfer.

The applicants, employees originally appointed in the Electricity Department, sought allotment or change of Government accommodation in the Electricity Pool after applications were invited on 11 March 2026.

3 MIN READ

Admission of a Tribunal application abates pending departmental appeals under Section 19(4).. MD MASHUD KHAN CHOUDHURY vs DEPTT OF POSTS. CAT - ['Guwahati']. LawLens

CAT - ['Guwahati']·7 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Admission of a Tribunal application abates pending departmental appeals under Section 19(4).

The applicant, a Gramin Dak Sevak Branch Postmaster, was charged with cash shortage and receiving money for an RD account that was not opened.

2 MIN READ

ACP/MACP-upgraded Group B officers qualify for Grade Pay 5,400 NFU after four years at 4,800.. Ajay Prakash Vats vs UNION OF INDIA. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·7 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

ACP/MACP-upgraded Group B officers qualify for Grade Pay 5,400 NFU after four years at 4,800.

The applicant, a Protocol Officer in the Ministry of Home Affairs, received Grade Pay (GP) Rs. 4,800 in Pay Band-2 through MACP.

2 MIN READ

Failure to appoint a presenting officer does not invalidate a disciplinary inquiry where the employee receives a fair opportunity to defend.. P CHAKRAPANI vs M/o Railways. CAT - ['Hyderabad']. LawLens

CAT - ['Hyderabad']·7 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Failure to appoint a presenting officer does not invalidate a disciplinary inquiry where the employee receives a fair opportunity to defend.

The applicant, a Loco Pilot (Goods) with South Central Railway, was charged with failing to ensure proper coupling and brake-pipe continuity between coupled locomotives, and failing to stop or alert the leading crew d...

3 MIN READ

Disability-based transfer requests require reasoned consideration under the RPwD Act, not rejection on extraneous grounds.. Dr KURUVA NAGARAJU vs AGRICULTURE AND FARMERS WELFARE. CAT - ['Kolkata']. LawLens

CAT - ['Kolkata']·7 OCTOBER 2026

Employment and Labour LawHuman Rights Law

Disability-based transfer requests require reasoned consideration under the RPwD Act, not rejection on extraneous grounds.

The applicant, an Assistant Director appointed under the Persons with Benchmark Disabilities (PwBD) quota, has a certified 57% permanent locomotor disability and joined the Regional Fertilizer Control Laboratory (RFCL...

2 MIN READ

Authorities must decide casual workers’ parity claims by reasoned order under applicable rules.. Tariq Ahmad Khan vs M/o Information And Broadcasting. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·7 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Authorities must decide casual workers’ parity claims by reasoned order under applicable rules.

The seven applicants, who had worked as casual labourers for the respondents for several years, alleged that similarly situated workers were regularized while they were excluded. They sought comparable treatment and e...

2 MIN READ

Eligible compassionate appointees of pre-BSNL DoT employees are entitled to GPF coverage.. DHARANESHA H K vs TELECOMMUNICATION. CAT - ['Bangalore']. LawLens

CAT - ['Bangalore']·7 OCTOBER 2026

Social Security and PensionsAdministrative and Public Law

Eligible compassionate appointees of pre-BSNL DoT employees are entitled to GPF coverage.

The applicants were appointed by the Department of Telecommunications (DoT) on compassionate grounds after 1 October 2000, following the death or medical invalidation of their family members while those employees were...

3 MIN READ

Pension authorities must reconsider a widow’s claim after she completes prescribed name-change formalities.. SMT FULIYA DEVI vs NORTH EASTERN RAILWAY. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·7 OCTOBER 2026

Social Security and PensionsAdministrative and Public Law

Pension authorities must reconsider a widow’s claim after she completes prescribed name-change formalities.

Late Musafir Singh Yadav, a railway employee who retired in 1997, died on 2 April 2025.

2 MIN READ

Impugned orders were quashed, and applicants’ GPF benefits ordered restored under applicable rules.. Ashwini Raju vs Department of Telecommunication. CAT - ['Bangalore']. LawLens

CAT - ['Bangalore']·7 OCTOBER 2026

Social Security and PensionsAdministrative and Public Law

Impugned orders were quashed, and applicants’ GPF benefits ordered restored under applicable rules.

The applicants, BSNL employees, sought consideration for coverage under the CCS (Pension) Rules, 1972, relying on specified departmental letters and judgments concerning similarly situated employees.

2 MIN READ

An Aadhaar date-of-birth discrepancy alone cannot justify stopping family pension or recovery without inquiry.. SMT RADHIKA DEVI vs NORTH EASTERN RAILWAY. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·7 OCTOBER 2026

Social Security and PensionsAdministrative and Public Law

An Aadhaar date-of-birth discrepancy alone cannot justify stopping family pension or recovery without inquiry.

The applicant, widow of a railway employee, had been receiving family pension under a PPO that recorded her year of birth as 1930.

2 MIN READ

Payment to consenting family members alone cannot justify rejecting a compassionate appointment claim.. Anuj Kumar Sharma vs M/o Communications. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·7 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Payment to consenting family members alone cannot justify rejecting a compassionate appointment claim.

The applicant’s father, a Gramin Dak Sevak Branch Postmaster, died in harness on 25 January 2016.

2 MIN READ

The 2015 wage-revision OM is not limited to casual workers engaged before 1993.. BIJESH HELA vs POSTS. CAT - ['Kolkata']. LawLens

CAT - ['Kolkata']·7 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

The 2015 wage-revision OM is not limited to casual workers engaged before 1993.

The applicants worked as part-time contingent-paid staff in various post offices under the Asansol Postal Division and sought revised remuneration under Department of Posts O.M. No. 2-53/2011-PCC dated 22 January 2015...

2 MIN READ

Recovery of excess family pension requires prior notice and an opportunity to be heard.. SMT ASHA DEVI UPADHYAY vs Principal Controller of Defence Account. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·6 OCTOBER 2026

Social Security and PensionsAdministrative and Public Law

Recovery of excess family pension requires prior notice and an opportunity to be heard.

The applicant, an approximately 80-year-old widow, received family pension after her husband’s death on 27 July 2016.

2 MIN READ

A medical opinion of earning capacity alone cannot bar a disabled dependent’s consideration for family pension.. PREM NARAYAN vs CENTRAL RAILWAY. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·6 OCTOBER 2026

Social Security and PensionsAdministrative and Public Law

A medical opinion of earning capacity alone cannot bar a disabled dependent’s consideration for family pension.

The applicant claimed to be the son of a retired Railway employee who died in 1995. His mother died in 2016, after which he sought family pension on the basis of an 80% disability certificate.

2 MIN READ

Authorities Must Consider Excluded Daily Wagers’ Seniority and Regularization Claims by a Reasoned Order.. AIJAZ AHMAD MIR vs POWER DEVELOPMENT DEPARTMENT. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·6 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Authorities Must Consider Excluded Daily Wagers’ Seniority and Regularization Claims by a Reasoned Order.

Fifteen applicants, engaged as daily wagers between 2003 and 2009, challenged a seniority list dated 1 September 2026 that omitted their names, although they said their names had appeared in an earlier list dated 9 Au...

2 MIN READ

A concise disciplinary penalty order remains valid where the record demonstrates due application of mind.. G SANJEEV vs M/o Defence. CAT - ['Bangalore']. LawLens

CAT - ['Bangalore']·6 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

A concise disciplinary penalty order remains valid where the record demonstrates due application of mind.

The applicant, a Junior Engineer (Civil) in the Military Engineer Services, was charged under Rule 14 of the CCS (CCA) Rules, 1965, with four articles concerning verification of cement and bitumen stocks, failure to r...

3 MIN READ

Authorities must decide the transfer representation by a reasoned order within four weeks, maintaining status quo meanwhile.. HAFSA BANO vs SCHOOL EDUCATION DEPARTMENT. CAT - ['Jammu']. LawLens

CAT - ['Jammu']·6 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Authorities must decide the transfer representation by a reasoned order within four weeks, maintaining status quo meanwhile.

The applicant, a regularised General Line Teacher/Teacher Grade-II serving in Zone Assar, sought consideration for transfer to Zone-I, District Doda, citing her medical condition and the Tribunal’s judgment in Jyoti G...

2 MIN READ

A seven-year examination debarment cannot rest solely on matching photographs without proof of impersonation.. Rohit vs PERSONNEL PUBLIC GRIEVANCES. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·6 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

A seven-year examination debarment cannot rest solely on matching photographs without proof of impersonation.

The applicant, a candidate for the MTS and Havaldar Examination, 2022, was allotted a roll number after applying to the Staff Selection Commission (SSC).

2 MIN READ

The CAT lacks jurisdiction to review NCCSA recommendations absent a Section 14(2) notification.. Dr Vandana Bagga vs GNCTD. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·6 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

The CAT lacks jurisdiction to review NCCSA recommendations absent a Section 14(2) notification.

The applicant, while serving as Director General of Health Services (Link-I), Government of NCT of Delhi, was suspended in January 2025.

2 MIN READ

Deemed resignation for prolonged absence requires a reasonable opportunity to explain before pension benefits are denied.. N P Abdul Whab vs UT-LAKSHADEEP ADMINISTRATION. CAT - ['Ernakulam']. LawLens

CAT - ['Ernakulam']·6 OCTOBER 2026

Social Security and PensionsAdministrative and Public Law

Deemed resignation for prolonged absence requires a reasonable opportunity to explain before pension benefits are denied.

Abdul Wahab, a Lower Division Clerk in the Lakshadweep Administration, served from 8 September 1994. After taking earned leave from 25 June 2004, he was absent for extended periods, briefly returned to duty from 9 to...

3 MIN READ

A transfer representation requires meaningful, reasoned consideration of all relevant material.. Jawid ahmad bhat vs FINANCE DEPARTMENT. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·6 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

A transfer representation requires meaningful, reasoned consideration of all relevant material.

The applicant, an Examiner in the GP Fund Police Move Cell, challenged his deployment under Order No. 86-DGF of 2026 dated 11 June 2026.

2 MIN READ

Suspension under Regulation 10(1)(a) cannot exceed 270 days without a charge-sheet.. ANIL KUMAR PANDEY vs EMPLOYEES STATE INSURANCE CORPORATION (ESIC). CAT - ['Delhi']. LawLens

CAT - ['Delhi']·6 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Suspension under Regulation 10(1)(a) cannot exceed 270 days without a charge-sheet.

The applicant, Dean of ESIC Medical College, Faridabad, was suspended on 8 August 2025 under Regulation 10(1)(a) of the Employees’ State Insurance Corporation (Staff and Conditions of Service) Regulations, 2023.

2 MIN READ

Compliance with a direction to decide a representation warrants closure of contempt proceedings.. DR SANJAY SHARMA vs Dr Nikhil Tandon , Director, AIIMS, New Delhi and ors. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·6 OCTOBER 2026

Administrative and Public LawCivil Procedure and Evidence

Compliance with a direction to decide a representation warrants closure of contempt proceedings.

In O.A. No. 1752/2026, the Tribunal had directed the respondents/competent authority to decide the applicant’s representation dated 9 April 2026 by a reasoned and speaking order, preferably within six weeks of receivi...

1 MIN READ

HRA parity claims must be assessed against similarly situated employees, with reasoned orders where parity is denied.. Shaphaba Thokchom vs DY. COMPTROLLER AND AUDITOR GENERAL OF INDIA. CAT - ['Guwahati']. LawLens

CAT - ['Guwahati']·6 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

HRA parity claims must be assessed against similarly situated employees, with reasoned orders where parity is denied.

The 91 applicants, employees of the Office of the Principal Accountant General (Audit), Manipur, sought House Rent Allowance (HRA) at “B” class city rates, with arrears, contending that they were entitled to the same...

2 MIN READ

Article 311(2)(c) dismissal is valid where relevant material shows an inquiry would endanger security sources.. Mohd Rafi vs GENERAL ADMINITRATIVE DEPARTMENT. CAT - ['Jammu']. LawLens

CAT - ['Jammu']·6 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Article 311(2)(c) dismissal is valid where relevant material shows an inquiry would endanger security sources.

The applicant, a Junior Assistant in the Public Works (R&B) Department, challenged his dismissal under Government Order No. 974-JK(GAD) of 22 September 2021.

2 MIN READ

Disciplinary inquiry must not begin until relied-upon documents are supplied to the charged official.. Chandra Kumar Sarma vs DEPARTMENT OF POSTS. CAT - ['Guwahati']. LawLens

CAT - ['Guwahati']·6 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Disciplinary inquiry must not begin until relied-upon documents are supplied to the charged official.

The applicant, a Gramin Dak Sevak Branch Postmaster, challenged a memorandum dated 27 May 2026 initiating disciplinary proceedings under Rule 10-B of the GDS (Conduct and Engagement) Rules, 2020.

2 MIN READ

Regularisation parity for ex-casual labourers is conditional on High Court outcome and live-register verification.. Sri Bhabananda Das vs N.F.RAILWAY. CAT - ['Guwahati']. LawLens

CAT - ['Guwahati']·6 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Regularisation parity for ex-casual labourers is conditional on High Court outcome and live-register verification.

The applicants, former casual labourers of the N.F. Railway, sought regularisation in Group-D posts, contending that their names appeared in the Railway’s Live/Supplementary Casual Labour Register and that similarly s...

3 MIN READ

Authorities must consider enhanced subsistence allowance after 90 days’ suspension without a charge-sheet.. JATIN KALITA vs COUNCIL OF SCIENTIFIC & INDUSTRIAL RESEARCH. CAT - ['Guwahati']. LawLens

CAT - ['Guwahati']·6 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Authorities must consider enhanced subsistence allowance after 90 days’ suspension without a charge-sheet.

The applicant, a Senior Principal Scientist at CSIR-NEIST, was suspended on 10 August 2024 in connection with a CBI case. His suspension was extended on 23 October 2024 and 25 April 2025. The respondents stated that t...

2 MIN READ

Ayurveda faculty recruitment conditions must conform to governing statutory regulations.. Dr Vikram Vir Bhushan vs HEALTH AND MEDICAL EDUCATION DEPARTMENT. CAT - ['Jammu']. LawLens

CAT - ['Jammu']·6 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Ayurveda faculty recruitment conditions must conform to governing statutory regulations.

The applicants were serving as Assistant Professors/Lecturers at Government Ayurvedic Medical College and Hospital, Akhnoor, on academic-arrangement engagements.

3 MIN READ

Recovery of pecuniary loss requires a reasoned finding of each employee’s individual contribution.. Rakesh Kumar vs D/o Jal Shakti Ut Of Jammu & Kashmir. CAT - ['Jammu']. LawLens

CAT - ['Jammu']·6 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Recovery of pecuniary loss requires a reasoned finding of each employee’s individual contribution.

The applicant, an Assistant Executive Engineer, was held jointly responsible with a Junior Engineer for a reported shortage of MS pipes valued at ₹34,39,141.

3 MIN READ

Ad hoc service counts toward seniority when regularized after selection without intervening appointments.. C S GEETHAKUMARI vs THE SECRETARY MINISTRY OF EXTERNAL AFFAIRS NEW DELHI. CAT - ['Ernakulam']. LawLens

CAT - ['Ernakulam']·6 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Ad hoc service counts toward seniority when regularized after selection without intervening appointments.

The applicants joined the respondents’ service as Daily Rated Clerks in 1992, were regularised as Lower Division Clerks in 1994, promoted as Upper Division Clerks in 2006, and appointed as Assistants on an ad hoc basi...

3 MIN READ

Recovery of excess pay from retired Group C employees is impermissible absent fraud or misrepresentation.. Amar kumar khatua vs SOUTH EASTERN RAILWAY. CAT - ['Kolkata']. LawLens

CAT - ['Kolkata']·6 OCTOBER 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 South Eastern Railway Track Maintainer Grade-II, retired on 31 July 2024. During final verification before retirement, the respondents concluded that an increment granted in July 2006 was inad...

2 MIN READ

Administrative delay and portal limitations cannot defeat spouse-ground priority in a legacy transfer application.. Ravikant Sinha vs POSTS. CAT - ['Kolkata']. LawLens

CAT - ['Kolkata']·6 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Administrative delay and portal limitations cannot defeat spouse-ground priority in a legacy transfer application.

The applicant, a Postal Assistant, sought an inter-circle transfer to Nalanda Division, Bihar, on spouse grounds through manual applications made in October 2019. The receiving division completed document verification...

3 MIN READ

Regularization cannot be denied to long-serving contract employees selected through open competition against sanctioned posts.. Roney Thomas vs AIIMS. CAT - ['Jodhpur']. LawLens

CAT - ['Jodhpur']·6 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Regularization cannot be denied to long-serving contract employees selected through open competition against sanctioned posts.

The applicants were appointed as contractual nursing staff at AIIMS Jodhpur in 2014 after a written examination and interview conducted pursuant to an advertisement.

2 MIN READ

Review cannot reopen a finding that a recruitment challenge was premature absent rejection of candidature.. PAWAN CHAUHAN vs DIRECTORATE OF EDUCATION. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·6 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Review cannot reopen a finding that a recruitment challenge was premature absent rejection of candidature.

The applicant sought review of the Tribunal’s judgment dated 30 April 2026 in O.A. No. 3386/2022, which had held his Original Application premature.

2 MIN READ

Failure to separately adjudicate an applicant’s eligibility does not constitute an error apparent warranting review.. Bhanu Priya vs DSSSB & ORS.. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·6 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Failure to separately adjudicate an applicant’s eligibility does not constitute an error apparent warranting review.

Bhanu Priya sought review of the common order dated 30 July 2026 in O.A. No. 964/2023 and connected matters, including her O.A. No. 2594/2023.

2 MIN READ

Review jurisdiction cannot reopen merits or reappreciate evidence absent an error apparent on the record.. AASTRAV VAJPAYEE vs RAJAT GOYAL,. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·6 OCTOBER 2026

Administrative and Public LawCivil Procedure and Evidence

Review jurisdiction cannot reopen merits or reappreciate evidence absent an error apparent on the record.

The Review Applicant sought review of the Tribunal’s final order dated 20 August 2026 in O.A. No. 3793/2018, which had quashed his appointment as void ab initio.

2 MIN READ

Substantial compliance, absent wilful disobedience, warranted closure of contempt proceedings.. Prabhu Nath Maurya vs MS VANDITA KAUL, SECRETARY, MINISTRY OF COMMUNICATION, DEPARTMENT OF POST DAK BHAWAN, SANSHAD MARG, NEW DELHI & OTHERS. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·6 OCTOBER 2026

Administrative and Public LawCivil Procedure and Evidence

Substantial compliance, absent wilful disobedience, warranted closure of contempt proceedings.

In O.A. No. 1323/2019, the Tribunal directed the respondents to pay the applicant’s pension and other post-retirement benefits, with interest at 6% per annum from the dates the amounts became due, within three months...

2 MIN READ

Review jurisdiction cannot enlarge consequential service benefits absent an apparent error.. DR ASHU GOYAL vs GNCTD. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·6 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Review jurisdiction cannot enlarge consequential service benefits absent an apparent error.

The applicant sought review or modification of paragraph 8.2 of the Tribunal’s order dated 30 July 2026 in O.A. No. 3736/2023.

2 MIN READ

A minor penalty does not automatically bar promotion; the claim must be considered on its merits.. Kamal Narayan Upadhyay vs Bharat Sanchar Nigam Limited. CAT - ['Jabalpur']. LawLens

CAT - ['Jabalpur']·6 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

A minor penalty does not automatically bar promotion; the claim must be considered on its merits.

The applicant, a Junior Telecom Officer, qualified the Limited Departmental Competitive Examination (LDCE) for promotion to Sub-Divisional Engineer (SDE), but was not included in the promotion list issued on 2 July 20...

3 MIN READ

An employee substantially discharging higher-post duties is entitled to the corresponding minimum-scale pay difference for the verified period.. IRFAN ALI KHAN vs Indian Council of Agricultural Research. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·6 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

An employee substantially discharging higher-post duties is entitled to the corresponding minimum-scale pay difference for the verified period.

The applicant, an Assistant Administrative Officer, claimed that after the Administrative Officer retired, he was assigned that post’s charge and performed its duties.

2 MIN READ

A senior cannot claim pay stepping-up for a junior’s higher pay arising from a later BCR upgradation.. S R Birha vs D/o Postal. CAT - ['Jabalpur']. LawLens

CAT - ['Jabalpur']·6 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

A senior cannot claim pay stepping-up for a junior’s higher pay arising from a later BCR upgradation.

The applicant, a Postal Assistant senior to respondent no. 6, sought stepping up of his pay to match that of his junior, with consequential revision of pension and other retirement benefits.

3 MIN READ

Review jurisdiction cannot be used for rehearing or reappreciation absent an apparent error.. SERVICE SELECTION BOARD vs RAVINDER KUMAR. CAT - ['Jammu']. LawLens

CAT - ['Jammu']·5 OCTOBER 2026

Administrative and Public LawCivil Procedure and Evidence

Review jurisdiction cannot be used for rehearing or reappreciation absent an apparent error.

The applicant, identified in the order as J&K SSB, sought review of the Tribunal’s judgment dated 23 September 2025 in T.A. No. 61/7108/2021.

2 MIN READ

NFU denial to Delhi’s accounts cadre must be reconsidered against CPC findings and historical parity.. Subordinates Accounts Services Welfare Association through its General Secretary Yogesh Kapoor vs GNCTD. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·5 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

NFU denial to Delhi’s accounts cadre must be reconsidered against CPC findings and historical parity.

The applicants—an association representing the GNCTD organised Accounts Cadre and two serving Assistant Accounts Officers—sought Non-Functional Upgradation (NFU) to Grade Pay ₹5,400 (PB-2), Level 9, after four years o...

3 MIN READ

Contempt jurisdiction cannot reassess implementation merits once compliance with the underlying order is shown.. JEETENDRA SINGH BAJGOTI vs Ms. Meenu Ittyerah & Ors.. CAT - ['Jabalpur']. LawLens

CAT - ['Jabalpur']·5 OCTOBER 2026

Administrative and Public LawCivil Procedure and Evidence

Contempt jurisdiction cannot reassess implementation merits once compliance with the underlying order is shown.

The applicants filed eight contempt petitions alleging non-compliance with the Tribunal’s common order dated 6 March 2024.

2 MIN READ

Interest is payable on gratuity delayed by administrative lapses, but not on other retiral dues.. AJAY KUMAR DUBEY vs M/o Defence. CAT - ['Jabalpur']. LawLens

CAT - ['Jabalpur']·5 OCTOBER 2026

Social Security and PensionsAdministrative and Public Law

Interest is payable on gratuity delayed by administrative lapses, but not on other retiral dues.

The applicant, a Junior Works Manager (Technical), retired on 31 July 2018 while departmental proceedings initiated under Rule 14 of the CCS (CCA) Rules, 1965 were pending.

2 MIN READ

Rule 8 permits termination of a GDS with under three years’ service on one month’s notice or pay in lieu.. Rajesh Kumar Sen vs D/o Postal. CAT - ['Jabalpur']. LawLens

CAT - ['Jabalpur']·5 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Rule 8 permits termination of a GDS with under three years’ service on one month’s notice or pay in lieu.

The respondents notified vacancies for GDS Branch Postmaster posts in Jabalpur Division.

2 MIN READ

A prior promotion-date pay option bars re-exercise for Sixth CPC fixation from 1 January 2006.. Manmohan Singh Kushwaha vs M/o Railways. CAT - ['Jabalpur']. LawLens

CAT - ['Jabalpur']·5 OCTOBER 2026

Employment and Labour LawSocial Security and Pensions

A prior promotion-date pay option bars re-exercise for Sixth CPC fixation from 1 January 2006.

The applicant, a retired Loco Pilot Mail, sought permission to re-exercise his option for pay fixation under the Sixth Central Pay Commission structure from 1 January 2006, together with consequential pensionary benef...

2 MIN READ

Employees who do not participate cannot challenge a selection process based solely on feared harm to promotion rights.. SANTOSH KUMAR CHATURVEDI vs RAILWAY BOARD. CAT - ['Jabalpur']. LawLens

CAT - ['Jabalpur']·5 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Employees who do not participate cannot challenge a selection process based solely on feared harm to promotion rights.

The applicants, Loco Pilots Goods at Itarsi, challenged a notification dated 27 January 2026 inviting selection for the post of Chief Loco Inspector, Bhopal Division, West Central Railway.

1 MIN READ

Denial of Level-16 appointment was not contempt where the officer lacked one-year residual-service eligibility.. G P KHUTEY vs Ms Aruna Nayar. CAT - ['Jabalpur']. LawLens

CAT - ['Jabalpur']·5 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Denial of Level-16 appointment was not contempt where the officer lacked one-year residual-service eligibility.

The applicant filed a contempt petition alleging that the respondents had not fully complied with the Tribunal’s order dated 8 January 2024, particularly because he had not been granted HAG in Level 16.

2 MIN READ

Transfer order invalid for disregarding the superior authority’s tenure-based selection criterion.. aijaz ahmad sheikh vs HEALTH AND MEDICAL EDUCATION DEPARTMENT. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·5 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Transfer order invalid for disregarding the superior authority’s tenure-based selection criterion.

The applicant, a Multi Tasking Staff member posted in Block Khag, challenged the Block Medical Officer’s order relieving him to report to Block Khansahib. The applicant contended that the Chief Medical Officer’s prior...

2 MIN READ

Authorities must decide promotion claims under applicable rules by reasoned order within twelve weeks.. ABDUL MAJEED BHAT vs COOPERATIVE DEPARTMENT. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·5 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Authorities must decide promotion claims under applicable rules by reasoned order within twelve weeks.

The applicants, Senior Supervisors in the Cooperative Department, sought consideration for promotion to Inspector. They asserted that vacancies existed, that DPC proceedings had been initiated, and that promotions had...

2 MIN READ

Authorities must decide district-cadre transfer representations under Rule 23 before disturbing the employee.. RAFIQ AHMAD SHEIKH vs UTS JAMMU AND KASHMIR. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·5 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Authorities must decide district-cadre transfer representations under Rule 23 before disturbing the employee.

The applicant was selected by the Jammu and Kashmir Services Selection Board as a Driver against a District Cadre post in Shopian and appointed in the Transport Department in 2015.

2 MIN READ

Authorities must consider regularization and pension claims by reasoned order, without prejudging their merits.. Rayees Ahmad Mir vs EDUCATION. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·5 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Authorities must consider regularization and pension claims by reasoned order, without prejudging their merits.

The applicants stated that they had been appointed as Teachers on a contractual basis under the Jammu and Kashmir Contractual Appointment Rules, 2003, and their services were subsequently regularized by Government Ord...

2 MIN READ

Authorities must independently assess pay-protection claims and issue reasoned orders within ten weeks.. HILAL AHMAD BHAT vs SCHOOL EDUCATION DEPARTMENT. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·5 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Authorities must independently assess pay-protection claims and issue reasoned orders within ten weeks.

The applicants, who had joined the School Education Department after serving in other Government departments, claimed pay protection and consequential service benefits under Article 77-D(1)(a) of the Jammu and Kashmir...

2 MIN READ

Authorities must consider disability-based requests for typing-test exemption under applicable instructions and precedent.. Akansha vs AIIMS. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·5 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Authorities must consider disability-based requests for typing-test exemption under applicable instructions and precedent.

The applicant, a PwBD candidate with congenital amputation and 50% permanent impairment of her left upper limb, cleared Phase I of the Common Recruitment Examination 2024 for clerical and related posts.

3 MIN READ

A disputed typing-test evaluation must be reconsidered under prescribed criteria through a reasoned order.. Munit Dhull vs Staff Selection Commission. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·5 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

A disputed typing-test evaluation must be reconsidered under prescribed criteria through a reasoned order.

The applicant challenged the result of the Combined Higher Secondary (10+2) Level Examination, 2017, in which he was declared unsuccessful in the English typing test. The respondents stated that he had made 7.34% mist...

2 MIN READ

Administrative delay in issuing an NOC cannot defeat an otherwise eligible candidate’s consideration.. Rashmi vs HEALTH AND FAMILY WELFARE. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·5 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Administrative delay in issuing an NOC cannot defeat an otherwise eligible candidate’s consideration.

Rashmi, then employed at AIIMS, New Delhi, applied for the post of Staff Nurse Grade-I (Nursing Sister) at AIIMS, Rajkot.

3 MIN READ

An unambiguous Delhi-only jurisdiction clause excludes other CAT benches in centralized recruitment disputes.. Utkarsh Agarwal vs Union Of India. CAT - ['Lucknow']. LawLens

CAT - ['Lucknow']·5 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

An unambiguous Delhi-only jurisdiction clause excludes other CAT benches in centralized recruitment disputes.

The applicant challenged the rejection of his candidature for appointment as Administrative Officer in Kendriya Vidyalaya Sangathan and sought consideration for appointment with consequential benefits

2 MIN READ

Where disciplinary proceedings postpone the first ACP, the second ACP is correspondingly deferred.. RAM MANI TRIPATHI DEAD SUBSTITUTED BY SMT NIRMALA vs Union Of India. CAT - ['Lucknow']. LawLens

CAT - ['Lucknow']·5 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Where disciplinary proceedings postpone the first ACP, the second ACP is correspondingly deferred.

The original applicant, Ram Mani Tripathi, joined the Films Division as a Lower Division Clerk on 5 June 1980.

2 MIN READ

No contempt lies where non-appointment results from failure to meet prescribed recruitment eligibility criteria.. Manoranjan Panda vs MR. PARMESHWAR FUNKWAL M/O RAILWAYS. CAT - ['Cuttack']. LawLens

CAT - ['Cuttack']·5 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

No contempt lies where non-appointment results from failure to meet prescribed recruitment eligibility criteria.

Seven of the 20 applicants in O.A. No. 430/2016 filed this contempt petition alleging non-compliance with the Tribunal’s order directing the respondents to extend benefits similar to those granted to 12 persons, withi...

2 MIN READ

Married daughters may be considered for compassionate appointment only if wholly dependent on the employee at death.. Smt Saroja Devi vs Banaras Locomotive Works. CAT - ['Lucknow']. LawLens

CAT - ['Lucknow']·5 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Married daughters may be considered for compassionate appointment only if wholly dependent on the employee at death.

The applicant’s mother, a Railway employee, died in harness on 1 January 2018. The applicant, who had married before her mother’s death, applied for compassionate appointment on 8 July 2022.

2 MIN READ

Contempt jurisdiction cannot reassess implementation merits once compliance with the underlying order is shown.. Jitendra Rajak vs MS MEENU ITTYERAH & ORS.. CAT - ['Jabalpur']. LawLens

CAT - ['Jabalpur']·5 OCTOBER 2026

Administrative and Public LawCivil Procedure and Evidence

Contempt jurisdiction cannot reassess implementation merits once compliance with the underlying order is shown.

The applicants filed eight contempt petitions alleging non-compliance with the Tribunal’s common order dated 6 March 2024.

2 MIN READ

Authorities Must Pass a Reasoned Order on DRW Regularization Claims Without Presuming Eligibility. NAZIR AHMAD DAR vs AGRICULTURE PRODUCTION DEPARTMENT. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·5 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Authorities Must Pass a Reasoned Order on DRW Regularization Claims Without Presuming Eligibility

The applicant stated that he was engaged as a Daily Rated Worker (DRW) on 7 September 1991, served continuously, and retired without regularization.

2 MIN READ

An employee wrongly denied promotion due to administrative error is entitled to retrospective monetary benefits.. SANJAY KUMAR VATS vs GNCTD. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·5 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

An employee wrongly denied promotion due to administrative error is entitled to retrospective monetary benefits.

The applicant, a Delhi Fire Service employee, challenged the denial of actual pay and allowances after he was promoted notionally as Sub Officer (Fire) from 19 February 2019—the date his junior was promoted.

2 MIN READ

Repeated representations cannot revive a time-barred challenge to adverse ACRs.. Kesha Ram vs Comm. Of Police. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·5 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Repeated representations cannot revive a time-barred challenge to adverse ACRs.

The applicant, a Delhi Police constable deputed to the CBI from 1994 to 1998, challenged adverse ACRs recorded during his CBI deputation for 1995–1998 and separate ACRs recorded by Delhi Police for 1999–2000.

3 MIN READ

Open competitive selection alone cannot justify denying pay protection to former PSU employees.. Bhanu Pratap Singh Bhadoria vs SOUTH WESTERN RAILWAY. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·5 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Open competitive selection alone cannot justify denying pay protection to former PSU employees.

The applicant, a direct-recruit IRSME officer appointed on 29 May 2009, had previously been a regular employee of IOC Ltd., where he was working in Grade B.

3 MIN READ

Contractual nomenclature cannot defeat consideration for regularisation after prolonged service through due selection against sanctioned posts.. AMIT KUMAR BANJARE vs AIIMS. CAT - ['Jabalpur']. LawLens

CAT - ['Jabalpur']·5 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Contractual nomenclature cannot defeat consideration for regularisation after prolonged service through due selection against sanctioned posts.

The applicants were appointed by AIIMS Raipur to various Group ‘B’ posts between 2013 and 2016 after a notified selection process.

3 MIN READ

ESIC medical teaching faculty are subject to all-India transfer liability.. RIDDHIDEB BARMAN vs EMPLOYEES STATE INSURANCE CORPORATION (ESIC). CAT - ['Kolkata']. LawLens

CAT - ['Kolkata']·5 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

ESIC medical teaching faculty are subject to all-India transfer liability.

The applicants, an Assistant Professor and an Associate Professor at ESIC’s Joka medical college, challenged their transfers ordered on 20 May 2023, along with the Transfer Grievance Redressal Committee’s report and s...

2 MIN READ

Repeated non-appearance warrants dismissal of the application for non-prosecution.. KAMALAKAR DUTT MISHRA vs RAILWAY. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·5 OCTOBER 2026

Administrative and Public LawCivil Procedure and Evidence

Repeated non-appearance warrants dismissal of the application for non-prosecution.

Twenty-six applicants filed the Original Application against the Union of India and railway authorities.

1 MIN READ

The competent authority must decide regularisation representations by a reasoned order.. CHHAVI JAIN AND vs HEALTH. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·5 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

The competent authority must decide regularisation representations by a reasoned order.

The applicants, engaged as Medical Officers, Paediatricians or Pathologists between 2004 and 2013, claimed that they had been selected through public advertisements, served continuously on successive contractual exten...

2 MIN READ

Contempt jurisdiction cannot reopen disputed vacancy claims or enlarge the original judgment’s directions.. RAVINDRA TIWARI vs AIIMS. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·5 OCTOBER 2026

Administrative and Public LawCivil Procedure and Evidence

Contempt jurisdiction cannot reopen disputed vacancy claims or enlarge the original judgment’s directions.

In the underlying O.A., the Tribunal’s order dated 23 April 2025 quashed the impugned orders and directed the respondents to prepare and publish a General-category wait list for the relevant recruitment and offer appo...

2 MIN READ

Inspectors and Superintendents are entitled to notional revised pay from 1996 and actual monetary benefits from April 2004.. M Arunachalam vs FINANCE. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·5 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Inspectors and Superintendents are entitled to notional revised pay from 1996 and actual monetary benefits from April 2004.

The applicants, or the legal heir of one applicant, were employees of the respondent departments who had served as Inspectors, Examiners or Preventive Officers and Superintendents or Appraisers.

2 MIN READ

Inspectors and Superintendents are entitled to notional revised pay from 1996 and actual monetary benefits from April 2004.. R Gopal vs FINANCE. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·5 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Inspectors and Superintendents are entitled to notional revised pay from 1996 and actual monetary benefits from April 2004.

The applicants, or the legal heir of one applicant, were employees of the respondent departments who had served as Inspectors, Examiners or Preventive Officers and Superintendents or Appraisers.

2 MIN READ

The competent authority must decide the promotion representation by a reasoned order without prejudging its merits.. I GANAPATHY vs UT OF PUDUCHERRY AND 2 OTHERS. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·5 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

The competent authority must decide the promotion representation by a reasoned order without prejudging its merits.

The applicant, a Public Relations Assistant in the Puducherry Department of Information and Publicity, sought promotion to Assistant Director.

2 MIN READ

Application Closed as Infructuous After Counsel Stated Nothing Survived for Adjudication. P Ravindran vs UT OF PUDUCHERRY. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·5 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Application Closed as Infructuous After Counsel Stated Nothing Survived for Adjudication

The applicant, an in-service Police Constable, sought permission to apply online for recruitment as Sub-Inspector and an extension of the application-correction deadline. He said that, despite approaching the responde...

1 MIN READ

Similarly situated retirees are entitled to upgraded pay scales notionally from 1996, with arrears from 2004.. K KRISHNA SAGAYANATH vs CENTRAL BOARD OF DIRECT TAXES. CAT - ['Bangalore']. LawLens

CAT - ['Bangalore']·5 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Similarly situated retirees are entitled to upgraded pay scales notionally from 1996, with arrears from 2004.

The applicants, retired Income Tax Department officers, sought the benefit of the upgraded pay scales under the Office Memorandum dated 21 April 2004, notionally from 1 January 1996 and actually from 21 April 2004, to...

2 MIN READ

A standby-list candidate has no right to appointment when marks fall below the applicable cutoff.. Prakash Kumar vs EAST COAST RAILWAY. CAT - ['Cuttack']. LawLens

CAT - ['Cuttack']·5 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

A standby-list candidate has no right to appointment when marks fall below the applicable cutoff.

The applicant, an OBC candidate, applied under Centralised Employment Notice (CEN) No. 01/2014 for several posts, including Technician Grade III.

2 MIN READ

Seniority lists unfinalised as of 18 November 2019 must follow actual joining dates, not N.R. Parmar.. Ratna Das vs REVENUE. CAT - ['Guwahati']. LawLens

CAT - ['Guwahati']·5 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Seniority lists unfinalised as of 18 November 2019 must follow actual joining dates, not N.R. Parmar.

The applicants challenged the Inspector seniority lists issued on 1 March 2023, 29 January 2024 and 16 December 2024, contending that their seniority should be determined by their dates of assumption of charge rather...

2 MIN READ

Candidate permitted to attend interview on an alternative date following childbirth.. Ekta vs KENDRIYA VIDYALAYA SANGATHAN (KVS). CAT - ['Chandigarh']. LawLens

CAT - ['Chandigarh']·5 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Candidate permitted to attend interview on an alternative date following childbirth.

The applicant, a candidate for the post of PGT (Commerce), was called for an interview on 29 September 2026 at a centre in Ajmer, Rajasthan.

2 MIN READ

Non-statutory transfer policies confer no enforceable right to remain at a particular posting.. Abdul Majid Wani vs HEALTH AND MEDICAL EDUCATION DEPARTMENT. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·5 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Non-statutory transfer policies confer no enforceable right to remain at a particular posting.

The applicant, a Senior Driver in the Health and Medical Education Department, challenged a series of posting orders issued between 11 July and 20 August 2025, directing him to report at PHC Shuhama and PHC Tulmulla,...

3 MIN READ

Railway may recover rest-house charges when an officer declines offered regular accommodation.. DEVENDRA KUMAR vs NORTH CENTRAL RAILWAY. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·5 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Railway may recover rest-house charges when an officer declines offered regular accommodation.

The applicant joined North Central Railway Headquarters on 9 May 2022 and occupied an air-conditioned room in the Officer Rest House (ORH) as temporary accommodation.

2 MIN READ

Penal rent for a retained railway quarter cannot be deducted from gratuity without prior notice and lawful determination.. Mohd Yusuf vs General Managar, N Rly. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·1 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Penal rent for a retained railway quarter cannot be deducted from gratuity without prior notice and lawful determination.

The applicant, a railway employee transferred from Shahjahanpur to Tilhar in 2011, continued to occupy his Shahjahanpur railway quarter while seeking permission to retain it. Railway officials recommended his case, an...

2 MIN READ

A GDS engagement cannot be cancelled on review grounds without the hearing required by Rule 4(3).. TINKU KUMAR vs Postal. CAT - ['Patna']. LawLens

CAT - ['Patna']·1 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

A GDS engagement cannot be cancelled on review grounds without the hearing required by Rule 4(3).

The applicants were engaged as Gramin Dak Sevak Branch Postmasters (GDSBPMs) and joined their respective posts.

3 MIN READ

Lien remains with the division accepting an own-request transfer, not the employee’s later place of posting.. GUNJAN KUMAR DINU vs RAILWAY. CAT - ['Patna']. LawLens

CAT - ['Patna']·1 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Lien remains with the division accepting an own-request transfer, not the employee’s later place of posting.

The applicant, a railway employee originally serving in Nanded Division of South Central Railway, sought an own-request inter-railway transfer to Danapur Division, East Central Railway (ECR).

2 MIN READ

Recovery of mistaken excess payments from a retired employee is impermissible absent fraud or misrepresentation.. Pankaj Agarwal vs NORTH CENTRAL RAILWAY. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·1 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Recovery of mistaken excess payments from a retired employee is impermissible absent fraud or misrepresentation.

The applicant, a retired Railway employee, superannuated on 30 September 2024.

2 MIN READ

Railways must consider medically decategorised employees for suitable alternative posts, creating supernumerary posts where necessary.. Anugrah narayan vs NORTH CENTRAL RAILWAY. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·1 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Railways must consider medically decategorised employees for suitable alternative posts, creating supernumerary posts where necessary.

The applicant, a Loco Pilot Mail/Express, was declared medically unfit for that post but fit in the C-1 medical category with glasses for distant and near vision.

2 MIN READ

Where multiple widows survive, family pension is governed by pension rules, not succession certificates.. Smt Mala Mitra vs General Manager E C Rly. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·1 OCTOBER 2026

Social Security and PensionsAdministrative and Public Law

Where multiple widows survive, family pension is governed by pension rules, not succession certificates.

Late Aninda Kumar Mitra married respondent no. 6 in 2000. An ex parte divorce decree was passed in his favour on 26 May 2003. Respondent no. 6 applied under Order IX Rule 13 CPC to set it aside; the decree was eventua...

3 MIN READ

Established emergency treatment at a non-empanelled hospital warrants full medical reimbursement without prior approval.. RAM KISHORE RAJPUT vs NORTH CENTRAL RAILWAY. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·1 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Established emergency treatment at a non-empanelled hospital warrants full medical reimbursement without prior approval.

The applicant, a retired Railway employee, sought reimbursement of ₹11,62,430 for treatment at the Indian Spinal Injuries Centre, a non-empanelled hospital.

3 MIN READ

A compassionate appointment case considered only once cannot be closed as “deemed rejected” under the three-consideration rule.. Rajkumar vs DEPTT OF POSTS. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·1 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

A compassionate appointment case considered only once cannot be closed as “deemed rejected” under the three-consideration rule.

Rajkumar’s father, a Sorting Assistant in the Department of Posts, died in service on 17 December 2012.

2 MIN READ

Compassionate appointment requires proof of financial hardship, not merely an employee’s death in service.. RATNESH GOND vs NORTH CENTRAL RAILWAY. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·1 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Compassionate appointment requires proof of financial hardship, not merely an employee’s death in service.

The applicant’s father, a Railway employee, died in service on 19 January 2024.

2 MIN READ

A switch from CGHS to fixed medical allowance is effective only from the date the option is exercised.. Raja Ram vs Secretary Ministry Of Defence. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·1 OCTOBER 2026

Social Security and PensionsAdministrative and Public Law

A switch from CGHS to fixed medical allowance is effective only from the date the option is exercised.

The applicant retired from the 508 Army Base Workshop on 31 March 2004.

2 MIN READ

Revised pay is notional from 1 January 1996; monetary benefits accrue from 21 April 2004.. V Amutha vs FINANCE. CAT - ['Chennai']. LawLens

CAT - ['Chennai']·1 OCTOBER 2026

Employment and Labour LawSocial Security and Pensions

Revised pay is notional from 1 January 1996; monetary benefits accrue from 21 April 2004.

The applicants, employees or legal heirs of employees who served as Inspectors/Preventive Officers/Examiners and Superintendents/Appraisers, sought revised pay scales under the Fifth Central Pay Commission from 1 Janu...

2 MIN READ

Genuine emergency treatment at a non-empanelled hospital cannot be restricted to package rates.. m d patel vs BHARAT SANCHAR NIGAM LIMITED. CAT - ['Ahmedabad']. LawLens

CAT - ['Ahmedabad']·1 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Genuine emergency treatment at a non-empanelled hospital cannot be restricted to package rates.

The applicant, a retired BSNL Sub-Divisional Engineer, sought reimbursement of ₹11,56,459 for his wife’s treatment for brain haemorrhage/aneurysm at Bhailal Amin General Hospital, Vadodara, from 2 to 20 October 2019.

2 MIN READ

Recovery for procedural negligence requires proof of pecuniary loss caused to the Government.. NIKHIL S RANA vs D/o Post. CAT - ['Ahmedabad']. LawLens

CAT - ['Ahmedabad']·1 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Recovery for procedural negligence requires proof of pecuniary loss caused to the Government.

The applicant, a Postal Assistant who had worked as Sub-Postmaster at Atladra Post Office, processed the premature closure of an MIS account on 13 February 2015.

3 MIN READ

Authorities must consider compassionate appointment claims under applicable schemes and pass a reasoned order.. khalid feroz bund vs HOME DEPARTMENT. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·1 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Authorities must consider compassionate appointment claims under applicable schemes and pass a reasoned order.

The applicant’s father, a Jammu and Kashmir Police constable, died on 25 September 2002 after sustaining injuries in a terrorist attack while on duty. The applicant was a minor at the time.

2 MIN READ

Admitted compliance may render contempt proceedings unnecessary without determining willful disobedience.. DEVENDRA PD SINGH vs POSTAL. CAT - ['Patna']. LawLens

CAT - ['Patna']·1 OCTOBER 2026

Administrative and Public LawCivil Procedure and Evidence

Admitted compliance may render contempt proceedings unnecessary without determining willful disobedience.

Devendra Prasad Singh, a former Assistant Postmaster, filed a contempt petition alleging non-compliance with the Tribunal’s order in O.A. No. 050/932/2015.

2 MIN READ

Contempt proceedings may be dropped upon compliance without determining guilt or exoneration.. RAMESH KUMAR THAKUR vs DEPARTMENT OF POSTS. CAT - ['Patna']. LawLens

CAT - ['Patna']·1 OCTOBER 2026

Administrative and Public LawCivil Procedure and Evidence

Contempt proceedings may be dropped upon compliance without determining guilt or exoneration.

The petitioner initiated contempt proceedings alleging non-compliance with the Tribunal’s order in O.A. No. 050/00599/2024.

2 MIN READ

Tribunal Permits Withdrawal of Challenge with Liberty to Approach Appropriate Forum.. SOURAV SONI vs NHAI. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·1 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Tribunal Permits Withdrawal of Challenge with Liberty to Approach Appropriate Forum.

The applicants, who were employed as Site Engineers with the National Highways Authority of India (NHAI), challenged NHAI Policy Circular No. 1.3.3.30/2026 dated 2 February 2026. They sought to have the circular set a...

1 MIN READ

Long-serving contractual employees appointed through due process against sanctioned posts warrant regularization, subject to eligibility.. NEERA TIWARY vs HEALTH AND FAMILY WELFARE. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·1 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Long-serving contractual employees appointed through due process against sanctioned posts warrant regularization, subject to eligibility.

AIIMS Rishikesh advertised a Senior Hindi Officer post on contract in 2014.

3 MIN READ

Failure to sign the CBT call-letter foil justifies rejection under prescribed recruitment conditions.. Prahlad Narayan Sharma vs M/o Railways. CAT - ['Jaipur']. LawLens

CAT - ['Jaipur']·1 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Failure to sign the CBT call-letter foil justifies rejection under prescribed recruitment conditions.

The applicant applied as a General-category candidate for Level-1 railway posts under C.E.N. No. 02/2018.

2 MIN READ

A disputed MACP recovery does not justify indefinitely withholding a retired employee’s pensionary benefits.. LAXMAN CHANDRAUBHAI VAGHAT vs All India Radio. CAT - ['Ahmedabad']. LawLens

CAT - ['Ahmedabad']·1 OCTOBER 2026

Social Security and PensionsAdministrative and Public Law

A disputed MACP recovery does not justify indefinitely withholding a retired employee’s pensionary benefits.

The applicant, a retired Senior Technician with All India Radio, was granted a third MACP financial upgradation in 2012.

3 MIN READ

Repeated representations do not revive stale pension claims barred by unexplained delay and laches.. Dakha Devi vs M/o Railways. CAT - ['Jaipur']. LawLens

CAT - ['Jaipur']·1 OCTOBER 2026

Social Security and PensionsAdministrative and Public Law

Repeated representations do not revive stale pension claims barred by unexplained delay and laches.

The applicant’s husband, Jamna Lal, joined the Railways in 1946 and retired as a Gatekeeper on 31 January 1985.

2 MIN READ

An accused employee cannot claim TA or duty for attending their own criminal trial.. Ashlesha M Mehta vs All India Radio. CAT - ['Ahmedabad']. LawLens

CAT - ['Ahmedabad']·1 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

An accused employee cannot claim TA or duty for attending their own criminal trial.

The applicant, a Transmission Executive posted at All India Radio, Bhuj, was required to attend CBI criminal proceedings in Ahmedabad as an accused.

3 MIN READ

Long tenure at one station justified transfer of an all-India service employee; no interference was warranted.. NARESH KUMAR GOYAL vs INDIA METEOROLOGICAL DEPARTMENT. CAT - ['Jaipur']. LawLens

CAT - ['Jaipur']·1 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Long tenure at one station justified transfer of an all-India service employee; no interference was warranted.

The applicant, a Meteorologist-A at Meteorological Centre, Jaipur, was transferred to Regional Meteorological Centre, Nagpur, by order dated 20 January 2026.

2 MIN READ

Authorities must decide MARD equivalence claims for promotion by a reasoned order under applicable rules.. Tariq Ali Dar vs RURAL DEVELOPMENT DEPARTMENT. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·1 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Authorities must decide MARD equivalence claims for promotion by a reasoned order under applicable rules.

The applicants, Panchayat Secretaries in the Department of Rural Development and Panchayati Raj, sought consideration for promotion to Panchayat Inspector Grade-II under the 5% quota in the Jammu & Kashmir Rural Devel...

2 MIN READ

Authorities must consider the regularisation claim and pass a reasoned order without prejudging its merits.. Ghulam Mohi Ud din Mir vs EDUCATION. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·1 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Authorities must consider the regularisation claim and pass a reasoned order without prejudging its merits.

The applicant stated that he had worked as a Chowkidar on a leave-arrangement vacancy from 4 March 1993, and that his services were regularized under the J&K Civil Service (Special Provisions) Act, 2010, by Government...

2 MIN READ

A stale service claim cannot be reopened after accepting benefits under an earlier adjudication.. Dr Ashok Kumar vs DEPTT OF POSTS. CAT - ['Jammu']. LawLens

CAT - ['Jammu']·1 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

A stale service claim cannot be reopened after accepting benefits under an earlier adjudication.

The applicant, formerly a Postal Assistant, sought permanent absorption as a Junior Accountant in the Postal Accounts Office, Jammu.

2 MIN READ

Authorities must reconsider compassionate transfer requests in light of humanitarian circumstances, spouse-posting policy, and available vacancies.. Shivanand vs UNION OF INDIA. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·1 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Authorities must reconsider compassionate transfer requests in light of humanitarian circumstances, spouse-posting policy, and available vacancies.

The applicant, an Indian Air Force employee, was initially posted at AFS Bidar and later took up the post of CMTD at AFS Tambaram in December 2023.

2 MIN READ

An undisputed customary Muslim divorce suffices for family-pension consideration without a civil-court decree.. SHABNAM RANI vs DEPARTMENT OF PERSONNEL AND TRAINING. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·1 OCTOBER 2026

Social Security and PensionsAdministrative and Public Law

An undisputed customary Muslim divorce suffices for family-pension consideration without a civil-court decree.

The applicant, a divorced daughter of a deceased Government pensioner, claimed family pension after her father’s death on 5 February 2021.

2 MIN READ

Safety-category railway employees are not entitled to HRA when necessary quarters are offered.. Pradeep Kumar vs NORTH CENTRAL RAILWAY. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·1 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Safety-category railway employees are not entitled to HRA when necessary quarters are offered.

Railway Quarter No. E-IV/A was allotted to the applicant, a Track Maintainer-IV, on 1 March 2025.

3 MIN READ

Appointment relief is premature while examination-malpractice proceedings remain pending.. VIRENDRA SINGH vs STAFF SELECTION COMMISSION (SSC). CAT - ['Delhi']. LawLens

CAT - ['Delhi']·1 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Appointment relief is premature while examination-malpractice proceedings remain pending.

The applicant participated in the SSC recruitment process for Constable (Executive) in Delhi Police Examination–2020, scored 92.16339 marks in the Computer-Based Examination, and qualified the Physical Endurance and M...

2 MIN READ

Review jurisdiction cannot reopen decided issues absent an error apparent on the record.. Virendra Kumar vs M/O COMMUNICATIONS. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·1 OCTOBER 2026

Civil Procedure and EvidenceSocial Security and Pensions

Review jurisdiction cannot reopen decided issues absent an error apparent on the record.

The applicants sought review of the Tribunal’s judgment dated 2 July 2026 in O.A. No. 3048/2018, which had rejected their claim concerning an E9A replacement pay scale and consequential revision of pension or family p...

2 MIN READ

Reserved-category candidates are entitled to 5% CTET qualifying-mark relaxation where recruitment follows the relaxation notification.. Mahesh Kumar Narnoliya vs Delhi Subordinate Services Selection Board. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·1 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Reserved-category candidates are entitled to 5% CTET qualifying-mark relaxation where recruitment follows the relaxation notification.

The applicants, belonging respectively to the Scheduled Caste and Persons with Disability categories, applied for Special Educator (Primary) posts under Post Code 01/2012.

2 MIN READ

Recruitment disputes belong before the Tribunal Bench with jurisdiction over the examination region.. ANJALI vs STAFF SELECTION COMMISSION (SSC). CAT - ['Delhi']. LawLens

CAT - ['Delhi']·1 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Recruitment disputes belong before the Tribunal Bench with jurisdiction over the examination region.

The applicant challenged the rejection of her candidature for the post of Vocational Instructor (Cosmetology), Post Code NR27324, under Advertisement No. Phase XII/2024.

2 MIN READ

OBC candidates qualifying on merit without relaxation must be adjusted against unreserved vacancies.. Mohd Imran vs Navodya Vidyalaya Samiti. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·1 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

OBC candidates qualifying on merit without relaxation must be adjusted against unreserved vacancies.

Navodaya Vidyalaya Samiti advertised 27 posts of TGT (Urdu) in 2016.

3 MIN READ

Employees completing four years in Grade Pay ₹4,800 are entitled to non-functional Grade Pay ₹5,400 regardless of association membership.. PRASANTA MONDAL vs DEPARTMENT OF POSTS. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·1 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Employees completing four years in Grade Pay ₹4,800 are entitled to non-functional Grade Pay ₹5,400 regardless of association membership.

The applicant, a Deputy Manager in the Department of Posts, sought the non-functional Grade Pay of ₹5,400 after completing four years of regular service in Grade Pay ₹4,800, which he had obtained under the MACP scheme.

3 MIN READ

Recruitment authorities must resolve pending candidature through a time-bound, reasoned speaking order.. Pankaj Kumar vs Staff Selection Commission. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·1 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Recruitment authorities must resolve pending candidature through a time-bound, reasoned speaking order.

The applicant participated in the SSC CHSL Examination, 2014 and was placed at Serial No. 432 in the final merit list for provisional selection as an LDC in the Ministry of External Affairs under the OBC category.

2 MIN READ

Courts may interfere with examination answer keys only when the official answers are demonstrably incorrect.. Bisen Anshul Kumar vs DEPARTMENT OF PERSONNEL AND TRAINING. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·1 OCTOBER 2026

Administrative and Public LawEducation Law

Courts may interfere with examination answer keys only when the official answers are demonstrably incorrect.

The applicant challenged the UPSC’s official answer key for Questions 88 and 96 of Series C of the Indian Forest Service (Preliminary) Examination, 2022.

2 MIN READ

Departmental proceedings may be deferred where identical evidence risks prejudicing the criminal defence.. S SUBHASH vs DEFENCE. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·1 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Departmental proceedings may be deferred where identical evidence risks prejudicing the criminal defence.

The applicant, a Senior Barrack Store Officer, faced departmental proceedings under a charge-sheet dated 25 April 2022 alleging that he paid illegal gratification to obtain a favourable posting.

3 MIN READ

Similarly situated contractual employees are entitled to regularization, with prior service qualifying only for pension.. Nitin Chandra Pant vs Education Deptt., Ut Chandigarh. CAT - ['Chandigarh']. LawLens

CAT - ['Chandigarh']·1 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Similarly situated contractual employees are entitled to regularization, with prior service qualifying only for pension.

The applicants were Senior Laboratory Attendants in Chandigarh government colleges and the State Council of Educational Research and Training. They had been appointed on different dates following selection processes a...

2 MIN READ

Review cannot reopen the merits absent an error apparent on the face of the record.. SUNIL DUTT vs POST UP CIRCLE. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·1 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Review cannot reopen the merits absent an error apparent on the face of the record.

The applicant sought review of the Tribunal’s order dated 10 September 2026 dismissing his Original Application, which had challenged his dismissal from engagement following disciplinary proceedings concerning IPPB tr...

2 MIN READ

MACP financial upgradation follows the standard grade-pay hierarchy, not the cadre’s promotional hierarchy.. SHAMSUL QAMAR & ORS vs M/o Defence. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·1 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

MACP financial upgradation follows the standard grade-pay hierarchy, not the cadre’s promotional hierarchy.

The applicants, industrial employees of the Ordnance Clothing Factory, had received two financial upgradations under the erstwhile ACP Scheme and, on completing 30 years of service, were initially granted a third fina...

2 MIN READ

Sealed-cover cases require periodic review and cannot be withheld indefinitely.. Munna Lal vs D/o Post. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·1 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Sealed-cover cases require periodic review and cannot be withheld indefinitely.

The applicant, a Postal Assistant appointed on 30 March 1992, received Time Bound Promotion with effect from 17 January 2008.

2 MIN READ

Absorption after the pay-revision date does not alone determine entitlement; the applicable scheme and service terms must be examined.. M C SRIVASTAVA vs M/o Agriculture. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·1 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Absorption after the pay-revision date does not alone determine entitlement; the applicable scheme and service terms must be examined.

The applicant, a Deputy Registrar (Establishment) at the Central Agricultural University, Imphal, served on deputation before being absorbed into the University with effect from 1 August 2006.

2 MIN READ

Similarly situated MES employees are entitled to the ₹5,000 annual dress allowance from July 2017.. MANINDER SINGH vs M/O DEFENCE. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·1 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Similarly situated MES employees are entitled to the ₹5,000 annual dress allowance from July 2017.

The applicants, civilian employees of the Military Engineer Services (MES), sought Dress Allowance of ₹5,000 per year from 1 July 2017 under the Government of India memoranda dated 2 August 2017 and 31 August 2017, to...

2 MIN READ

Review jurisdiction cannot be used to reargue the merits absent an error apparent on the record.. Viney Kamal vs TELECOMMUNICATION. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·1 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Review jurisdiction cannot be used to reargue the merits absent an error apparent on the record.

The applicant, a retired Chief Accounts Officer, sought review of the Tribunal’s judgment dismissing his claim for retrospective promotion, financial upgradation and a promotional increment.

3 MIN READ

Inadvertently explained clerical errors did not justify initiating perjury proceedings.. SURESH KUMAR RAJPUT vs GNCTD. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·1 OCTOBER 2026

Administrative and Public LawCivil Procedure and Evidence

Inadvertently explained clerical errors did not justify initiating perjury proceedings.

The applicant sought initiation of perjury proceedings, alleging that affidavits filed by the respondents in connected service proceedings contained false or contradictory statements and suppressed material records co...

2 MIN READ

Similarly situated non-ministerial employees are entitled to Patient Care Allowance from the due date.. Ramesh Chand vs DEFENCE. CAT - ['Chandigarh']. LawLens

CAT - ['Chandigarh']·1 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Similarly situated non-ministerial employees are entitled to Patient Care Allowance from the due date.

The applicants are civilian Group-C, non-ministerial employees of Military Hospital, Palampur, employed in roles including MTS Chowkidar, MTS Mali, Tradesman Mate, Painter and Tailor.

2 MIN READ

Service rendered under the Reserve Trained Pool Scheme must count toward consequential benefits.. Om Prakash Gupta vs DEPARTMENT OF POSTS. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·1 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Service rendered under the Reserve Trained Pool Scheme must count toward consequential benefits.

The applicants, former Sorting Assistants and Postal Assistants appointed under the Reserved Trained Pool (RTP) Scheme during 1983–1985 and later regularised, sought counting of their RTP service for service benefits,...

2 MIN READ

Subsequent acquittal does not retrospectively cure nondisclosure of pending criminal cases or confer a right to reinstatement.. Pramod Kumar vs D.g. Ordance Factories. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·1 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Subsequent acquittal does not retrospectively cure nondisclosure of pending criminal cases or confer a right to reinstatement.

The applicant was appointed as a Tailor/Semi-Skilled worker and, while completing his attestation form, did not disclose several criminal cases then pending against him.

2 MIN READ

A challenge to a 20-year-old removal order is barred by limitation.. Maya Devi vs Eastern Railway. CAT - ['Kolkata']. LawLens

CAT - ['Kolkata']·1 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

A challenge to a 20-year-old removal order is barred by limitation.

Raj Kumar, the applicant’s husband, was removed from Railway service in 2000 for unauthorised absence of 15 days.

2 MIN READ

Railway authorities must consider land-loser appointment claims by reasoned order, leaving the merits open.. SWAPAN KUMAR PRAMANIK vs SOUTH EASTERN RAILWAY. CAT - ['Kolkata']. LawLens

CAT - ['Kolkata']·1 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Railway authorities must consider land-loser appointment claims by reasoned order, leaving the merits open.

The applicants stated that the Railways acquired Applicant No. 1’s land for the Deshpran–Nandigram Special Railway Project and issued him a land-loser certificate.

2 MIN READ

Merged-scale pay must be refixed using the highest scale’s minimum, subject to the Supreme Court’s final decision.. kailash chander vs DEFENCE. CAT - ['Chandigarh']. LawLens

CAT - ['Chandigarh']·1 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Merged-scale pay must be refixed using the highest scale’s minimum, subject to the Supreme Court’s final decision.

The applicant joined the respondents’ department in 1970 and was promoted to Supervisor B/S-II in April 2005 in the pre-revised scale of ₹5,000–8,000.

2 MIN READ

Authorities must decide land-loser appointment claims by a reasoned order without prejudging their merits.. SHAMBHU PRADHAN vs SOUTH EASTERN RAILWAY. CAT - ['Kolkata']. LawLens

CAT - ['Kolkata']·1 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Authorities must decide land-loser appointment claims by a reasoned order without prejudging their merits.

The applicants stated that their land was acquired for the Deshpran–Nandigram Special Railway Project and that a land-loser certificate was issued in favour of Applicant No. 1.

2 MIN READ

Applicants may seek revival of contempt proceedings if promised benefits are not disbursed.. SUNITA CHAWLA vs SH. SANJEEV KHIRVAR, COMMISSIONER, MUNICIPAL CORPORATION OF DELHI. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·1 OCTOBER 2026

Administrative and Public LawCivil Procedure and Evidence

Applicants may seek revival of contempt proceedings if promised benefits are not disbursed.

The applicants alleged wilful non-compliance with the Tribunal’s order dated 6 January 2026, which directed the competent authority to consider their pending representations by a reasoned order and, if they were found...

2 MIN READ

Direct recruits cannot claim retrospective appointment or old-pension coverage from the date a vacancy arose.. JOHN V V vs D/o Post. CAT - ['Ernakulam']. LawLens

CAT - ['Ernakulam']·1 OCTOBER 2026

Employment and Labour LawSocial Security and Pensions

Direct recruits cannot claim retrospective appointment or old-pension coverage from the date a vacancy arose.

The applicant served as a Gramin Dak Sevak (GDS) from 1979 and was appointed as a Postman on 24 March 2005 against a vacancy identified as pertaining to 2003.

2 MIN READ

Pension authorities must verify admissible benefits, hear the claimant, and issue a reasoned order.. UMA NIGAM vs Field Gun Factory. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·1 OCTOBER 2026

Social Security and PensionsAdministrative and Public Law

Pension authorities must verify admissible benefits, hear the claimant, and issue a reasoned order.

The applicant, widow of a former Field Gun Factory employee, sought revision of family pension and payment of benefits allegedly due in respect of her husband’s modified disciplinary penalty and suspension period, cla...

2 MIN READ

Transfer-tenure guidelines do not confer an indefeasible right to remain posted for four years.. UPENDRA KUMAR SINGH vs SOUTH EASTERN RAILWAY. CAT - ['Patna']. LawLens

CAT - ['Patna']·1 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Transfer-tenure guidelines do not confer an indefeasible right to remain posted for four years.

The applicant, a Senior Section Engineer (Works) with a cardiac condition and pacemaker, challenged his transfers from Sini to Tata under orders dated 14 and 17 July 2023, and subsequently from Tata to Bara Jamda (BJM...

2 MIN READ

Authorities must consider designation and promotion claims under service rules and issue a reasoned order after hearing employees.. tufail ahmad wani and others vs RURAL DEVELOPMENT DEPARTMENT. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·1 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Authorities must consider designation and promotion claims under service rules and issue a reasoned order after hearing employees.

The applicants were appointed as Class-IV employees in the Rural Development and Panchayati Raj Department against the Pulwama District cadre.

2 MIN READ

Impugned premature-retirement orders must be withdrawn, with consequential benefits and liberty to pass fresh orders.. RAJEEV BHATIA vs STEEL. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·1 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Impugned premature-retirement orders must be withdrawn, with consequential benefits and liberty to pass fresh orders.

The applicant, a SAIL General Manager, challenged orders dated 11 February 2025 and 19 March 2025.

2 MIN READ

Authorities must decide the pending representation by a reasoned order within 30 days.. Ishrat vs DSSSB (GNCTD). CAT - ['Delhi']. LawLens

CAT - ['Delhi']·1 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Authorities must decide the pending representation by a reasoned order within 30 days.

The applicant, an OBC candidate for the post of TGT (Social Science) (Female), Post Code 40/21, challenged a deficiency memo dated 17 March 2025 concerning her candidature and sought, among other reliefs, consideratio...

2 MIN READ

Authorities Must Decide Guest Teachers’ Regularisation Representation by a Speaking Order Within 30 Days.. SHIVANI NAGAR AND Ors vs Department of Education (GNCTD). CAT - ['Delhi']. LawLens

CAT - ['Delhi']·1 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

Authorities Must Decide Guest Teachers’ Regularisation Representation by a Speaking Order Within 30 Days.

Thirty-nine applicants, stated to be Guest Teachers, filed an Original Application seeking, among other reliefs, regularization and consequential benefits.

1 MIN READ

Compassionate appointment eligibility must be assessed under the qualifications in force when the application was made.. Sawan Singh vs Divisional Railway Manager N C Rly. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·1 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Compassionate appointment eligibility must be assessed under the qualifications in force when the application was made.

The applicant’s father, a Railway Gangman, died in service on 19 July 2009.

2 MIN READ

Employees are entitled to higher-post minimum pay when verified duties substantially match that post.. RAMA KANTI vs NORTH CENTRAL RAILWAY. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·1 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Employees are entitled to higher-post minimum pay when verified duties substantially match that post.

The applicant was appointed as a Peon-cum-Porter, a Group ‘D’ post, in 1993.

3 MIN READ

Long-serving casual labourer’s regularisation must be reconsidered upon submission of acquittal documents.. Maheshbhai Somabhai Makwana vs D/o Post. CAT - ['Ahmedabad']. LawLens

CAT - ['Ahmedabad']·1 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Long-serving casual labourer’s regularisation must be reconsidered upon submission of acquittal documents.

The applicant was engaged as a part-time casual labourer in 1986 and thereafter worked full-time as a casual labourer/Nursing Orderly.

2 MIN READ

Authorities must consider regularization claims and parity with similarly situated workers through a reasoned order.. Showkat Ahmad Dar and ors vs GENERAL ADMINISTRATIVE DEPARTMENT. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·1 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Authorities must consider regularization claims and parity with similarly situated workers through a reasoned order.

The applicants stated that they had been engaged as casual labourers in the Forest Department and sought consideration for regular engagement/regularization under SRO 520 of 2017 and SRO 64 of 1994.

2 MIN READ

Pending service claims must be considered by the competent authority through a reasoned order.. ASHAQ HUSSAIN WANI vs SCHOOL EDUCATION DEPARTMENT. CAT - ['Srinagar']. LawLens

CAT - ['Srinagar']·1 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Pending service claims must be considered by the competent authority through a reasoned order.

The applicants, who had been working as In-charge Lecturers in Environmental Science, sought consideration of their claims for confirmation or regularization and consequential placement or promotion.

2 MIN READ

Recovery of excess pay caused by departmental error is impermissible where it would cause undue hardship.. VIRENDRA KUMAR GARG vs CGST. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·1 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Recovery of excess pay caused by departmental error is impermissible where it would cause undue hardship.

The applicant, a serving Inspector, challenged orders dated 12 April 2022 and 30 May 2022 concerning re-fixation of his pay and recovery of ₹2,66,450.

2 MIN READ

Authorities must decide the applicants’ representation by a reasoned order, preferably within six weeks.. SACHIN vs UNION OF INDIA. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·1 OCTOBER 2026

Employment and Labour LawAdministrative and Public Law

Authorities must decide the applicants’ representation by a reasoned order, preferably within six weeks.

The three applicants, civilian Switch Board Operators-II (CSBOs) at Army Hospital (Research & Referral), claimed that despite completing the requisite period of regular service, they had not received Time Bound Promot...

2 MIN READ

Family-pension claims must be decided under the rules after the claimant furnishes the required documents.. RANI DEVI vs NORTH CENTRAL RAILWAY. CAT - ['Allahabad']. LawLens

CAT - ['Allahabad']·1 OCTOBER 2026

Social Security and PensionsAdministrative and Public Law

Family-pension claims must be decided under the rules after the claimant furnishes the required documents.

The applicant, the daughter of a deceased railway employee who had taken voluntary retirement, sought family pension after her father’s death. Her mother had predeceased her father, and the applicant’s husband had als...

2 MIN READ

Contempt proceedings are closed when compliance with the underlying order is undisputed.. Anil Saran Bhatnagar vs M/O FINANCE. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·1 OCTOBER 2026

Administrative and Public LawCivil Procedure and Evidence

Contempt proceedings are closed when compliance with the underlying order is undisputed.

The applicants filed a contempt petition alleging non-compliance with the Tribunal’s order dated 02.02.2023 in OA No. 1667/2019.

1 MIN READ

Challenge to the New Pension Scheme became infructuous after applicants received Old Pension Scheme coverage.. Gurpreet Singh Sidhu vs Education Deptt., Ut Chandigarh. CAT - ['Chandigarh']. LawLens

CAT - ['Chandigarh']·1 OCTOBER 2026

Social Security and PensionsAdministrative and Public Law

Challenge to the New Pension Scheme became infructuous after applicants received Old Pension Scheme coverage.

The applicants, employees of the Chandigarh Administration, sought coverage under the Old Pension Scheme-cum-General Provident Fund (OPS-cum-GPF) instead of the New Pension Scheme.

1 MIN READ

Recurring service and pension claims may qualify for the limitation exception.. Avtar Singh Aidhi vs NDMC. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·1 OCTOBER 2026

Employment and Labour LawSocial Security and Pensions

Recurring service and pension claims may qualify for the limitation exception.

The applicant sought correction of the effective dates and pay fixation for his first and second time-bound promotional scales, consequential revision of pension and related benefits, and arrears with interest.

2 MIN READ

APAR appeals must be decided by a reasoned, speaking order.. SANJIV KUMAR SHARMA vs DELHI DEVELOPMENT AUTHORITY. CAT - ['Delhi']. LawLens

CAT - ['Delhi']·1 OCTOBER 2026

Administrative and Public LawEmployment and Labour Law

APAR appeals must be decided by a reasoned, speaking order.

The applicant challenged the rejection of his representation against his APAR for 2022–23.

2 MIN READ