TRMONTHLY TRIBUNAL ARCHIVE
Read 937 LawLens analyses of Central Administrative Tribunal decisions published in September 2026, covering key rulings, legal principles and case law.
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![APARs completed contrary to prescribed timelines must be treated as non est.. Gautam Saha vs G S I. CAT - ['Kolkata']. LawLens](/stories/thumbnails/apars-completed-contrary-to-prescribed-timelines-must-be-treated-as-non-est-43e39c18b5ab43789b90ad977d6050b3.webp)
The applicant, a Deputy Director General in the Geological Survey of India (GSI), challenged the Reviewing Authority’s reduction of his APAR gradings for the two split periods of Field Season 2019–2020 to 4.50 and the...
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![Authorities must decide representations by reasoned order after assessing the applicability of cited precedents.. Mahesh Sinha vs REVENUE CBIC. CAT - ['Lucknow']. LawLens](/stories/thumbnails/authorities-must-decide-representations-by-reasoned-order-after-assessing-the-applicabilit-45dd2d21aad14ddaba46b2b79e2e5356.webp)
The applicants, retired and serving Central Excise, Customs and CGST officers, sought a direction requiring the competent authority to consider and decide their representations (Annexure A-5) in light of specified dec...
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![Employees completing four years in Grade Pay 4,800 are entitled to Non-Functional Grade Pay 5,400.. Dev narayan Tiwari and others vs Department of Defence Production. CAT - ['Allahabad']. LawLens](/stories/thumbnails/employees-completing-four-years-in-grade-pay-4-800-are-entitled-to-non-functional-grade-pa-d7aa5c66068e4e0c92aad6372cd8b3a4.webp)
The ten applicants, including two widows of deceased employees, sought Non-Functional Grade (NFG) Grade Pay of ₹5,400 in Pay Band-II after completing four years of regular service in Grade Pay of ₹4,800.
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![Compassionate appointment cannot be rejected for overage without a verified assessment of family indigence.. JEETU TIWARI vs EMPLOYEES PROVIDEND FUND ORGANISATION (EPFO). CAT - ['Allahabad']. LawLens](/stories/thumbnails/compassionate-appointment-cannot-be-rejected-for-overage-without-a-verified-assessment-of-13dfa7f3bf78407a8eb7204bc3818b5d.webp)
The applicant’s father, an MTS in the EPFO, died in service on 28 October 2020; the applicant’s mother had died earlier, on 8 May 2008.
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![Belated compassionate appointment claims cannot be rejected solely for delay without assessing financial hardship and merit.. SMT CHAMELI DEVI vs INDIAN AGRICULTURIAL RESEARCH INSTITUTE. CAT - ['Allahabad']. LawLens](/stories/thumbnails/belated-compassionate-appointment-claims-cannot-be-rejected-solely-for-delay-without-asses-b784873b12f645648937df6395b72279.webp)
The deceased applicant no. 1, Chameli Devi, applied on 18 December 2013 for compassionate appointment for her son, applicant no. 2, following the death of his father, a regular Group D employee, on 23 October 2013.
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![Excess-pay recovery is impermissible when payments predate the recovery order by more than five years.. MOHAMMED SHAFI M K vs UT OF LAKSHADWEEP. CAT - ['Ernakulam']. LawLens](/stories/thumbnails/excess-pay-recovery-is-impermissible-when-payments-predate-the-recovery-order-by-more-than-c8e54cd84d464dbcb9f699cab6f57145.webp)
The applicant, a retired Headmaster, took voluntary retirement on 30 September 2023.
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![Pending judicial proceedings bar gratuity and pension commutation, but leave encashment may be released absent recoverable dues.. A HAMZA vs UT OF LAKSHADWEEP. CAT - ['Ernakulam']. LawLens](/stories/thumbnails/pending-judicial-proceedings-bar-gratuity-and-pension-commutation-but-leave-encashment-may-652cc56a43ee4aa49c43f361b73daa43.webp)
The applicant, a DANICS officer, retired on superannuation on 31 March 2019.
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![Application Dismissed as Not Pressed, Without Prejudice to Departmental Pursuit. MADHU B vs THE SECRETARY MINISTRY OF INFORMATION AND BROADCASTING NEW DELHI. CAT - ['Ernakulam']. LawLens](/stories/thumbnails/application-dismissed-as-not-pressed-without-prejudice-to-departmental-pursuit-a989da22d1854590830c79934222caf0.webp)
The applicant, a Technician with All India Radio, sought permission to withdraw his Original Application without prejudice to pursuing the matter with the department.
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![Belated service-promotion claims omitted from earlier proceedings are barred by constructive res judicata.. RASHEED M vs M/o Railways. CAT - ['Ernakulam']. LawLens](/stories/thumbnails/belated-service-promotion-claims-omitted-from-earlier-proceedings-are-barred-by-constructi-d483cbd2a25f4b47ae28866502dc695b.webp)
The applicant, a former Junior Clerk in Southern Railway, claimed that he should have received promotions following railway cadre restructuring, ultimately to Chief Office Superintendent from 20 January 2013.
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![Prior GDS service cannot be counted to ante-date a Postman appointment.. G RAJU vs THE SECRETARY AND DIRECTOR GENERAL OF POST NEW DELHI. CAT - ['Ernakulam']. LawLens](/stories/thumbnails/prior-gds-service-cannot-be-counted-to-ante-date-a-postman-appointment-a06c7ef3770341ee9b31cfb896cb4cc6.webp)
The applicant was engaged as a Gramin Dak Sevak (GDS) on 22 December 1981 and was later appointed as a Postman in 2009 against a vacancy of 2006 under the seniority quota. He contended that the appointment had been de...
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![Prior railway service following a permitted technical resignation counts toward subsequent service benefits.. Anoop Mohan vs SOUTHERN RAILWAY. CAT - ['Ernakulam']. LawLens](/stories/thumbnails/prior-railway-service-following-a-permitted-technical-resignation-counts-toward-subsequent-25e72d36208a4411b8409f16dcb70e25.webp)
The applicant entered Railway service as a Track Maintainer in Trichy Division on 18 June 2014.
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![Pre-2006 pensioners already receiving above the 50% minimum are not entitled to further revision.. RAMESHWAR LAL BHARTIYA vs M/o Human Resource Development. CAT - ['Jodhpur']. LawLens](/stories/thumbnails/pre-2006-pensioners-already-receiving-above-the-50-minimum-are-not-entitled-to-further-rev-07b6febf5efd4342b622e4cb1761092c.webp)
The applicant, a retired TGT (Hindi), superannuated from KVS on 30 April 2004.
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![The application became infructuous after the applicant’s death without impleading his legal representatives.. K K PAVITHRAN vs THE SECRETARY MINISTRY OF COMMUNICATIONS DEPT OF POST NEW DELHI. CAT - ['Ernakulam']. LawLens](/stories/thumbnails/the-application-became-infructuous-after-the-applicants-death-without-impleading-his-legal-5967be7d1b2c40768fb972892f6d0c33.webp)
K.K. Pavithran, a Gramin Dak Sevak Mail Deliverer, was the applicant in an Original Application before the Central Administrative Tribunal.
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![Authorities cannot adversely revise settled MCM placement without affording the employee a hearing.. LAXMI CHAND vs M/o Defence. CAT - ['Jodhpur']. LawLens](/stories/thumbnails/authorities-cannot-adversely-revise-settled-mcm-placement-without-affording-the-employee-a-2117bef9d6424e3cb00d6eb2d8550afd.webp)
The applicant, an MES employee, was placed in the Master Craftsman (MCM) grade with effect from 1 January 1996 by an order dated 26 February 2007, issued following litigation concerning cadre restructuring.
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![Pending representations must be decided by a speaking order considering the cited precedent.. Nisha Maan vs GNCTD. CAT - ['Delhi']. LawLens](/stories/thumbnails/pending-representations-must-be-decided-by-a-speaking-order-considering-the-cited-preceden-120106129b494ed7a4d0f8c1bd6b1cfc.webp)
The applicants, appointed as TGT (Hindi) (Female), sought appointment from the date on which similarly placed candidates selected in the same recruitment process were appointed, together with consequential benefits.
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![Similarly situated casual labourers must be considered for regularisation on parity with beneficiaries.. INDRAJEET SINGH vs M/o Finance. CAT - ['Delhi']. LawLens](/stories/thumbnails/similarly-situated-casual-labourers-must-be-considered-for-regularisation-on-parity-with-b-bcfe1ffb4e9344278d0f2bd89d85f372.webp)
The applicants were casual labourers in the Income Tax Department who had been granted temporary status.
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![Repeated representations cannot revive limitation for concluded promotion orders.. Dr Sunil R Vaidya vs HEALTH RESEARCH. CAT - ['Delhi']. LawLens](/stories/thumbnails/repeated-representations-cannot-revive-limitation-for-concluded-promotion-orders-f58d520a3163410490a0146c3b4dc38b.webp)
The applicant challenged promotion orders dated 5 April 2011, 31 March 2016 and 17 March 2022, alleging that his promotions were delayed because his CAPARs/APARs were not assessed during sanctioned study leave
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![Railways must freshly consider compassionate appointees’ OPS claims under subsequent pension instructions.. Radhey Shyam Pal vs NORTHERN RAILWAY. CAT - ['Delhi']. LawLens](/stories/thumbnails/railways-must-freshly-consider-compassionate-appointees-ops-claims-under-subsequent-pensio-569f43cf483a4104888f071e77fdc30e.webp)
The applicant, a Senior Technician with Northern Railway, challenged the order dated 2 July 2024 rejecting his request to be shifted from the National Pension System (NPS) to the Old Pension Scheme (OPS).
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![Signature requirements are directory where an issued admit card allows identity verification by alternative means.. SHALINI SINHA vs DSSSB (GNCTD). CAT - ['Delhi']. LawLens](/stories/thumbnails/signature-requirements-are-directory-where-an-issued-admit-card-allows-identity-verificati-38478d5118524c8a9e865253f6c258eb.webp)
The applicant, a Junior Accountant, applied for the post of Assistant Section Officer, Post Code 804/26, and was issued an e-admit card.
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![Central age-relaxation rules do not apply to GNCTD recruitment absent adoption.. BHAWNA KHANNA vs Delhi Subordinate Services Selection Board. CAT - ['Delhi']. LawLens](/stories/thumbnails/central-age-relaxation-rules-do-not-apply-to-gnctd-recruitment-absent-adoption-8a54cd0dcc2941f4bfaf9fb4908d5805.webp)
The Delhi Subordinate Services Selection Board advertised the post of Physical Education Teacher under Advertisement No. 02/14, prescribing a maximum age of 30 years and specifying certain age relaxations, but not a r...
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![Contempt proceedings cannot test compliance merits once the underlying order has been obeyed.. Lajja Ram Meena vs M/O RAILWAYS. CAT - ['Jabalpur']. LawLens](/stories/thumbnails/contempt-proceedings-cannot-test-compliance-merits-once-the-underlying-order-has-been-obey-e3f820c41b254df9966dbb08e9534fc8.webp)
The applicants initiated contempt proceedings alleging wilful disobedience of the Tribunal’s order dated 6 March 2024, which directed the respondents to examine vacancies under Employment Notice No. 02/2010 and, if va...
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![Promotion claims must be considered under applicable recruitment rules and Finance Department recommendations.. Dr Rehana Kousar vs D/o Health And Medical Education Ut Of Jammu & Kashmir. CAT - ['Srinagar']. LawLens](/stories/thumbnails/promotion-claims-must-be-considered-under-applicable-recruitment-rules-and-finance-departm-d2f8c9cf7be54723b4d4bb2d560bc713.webp)
The applicants, appointed as Assistant Surgeons in 1997, obtained postgraduate qualifications in Maternity, Child Health and Community Medicine (MCH) and were placed as B-Grade Specialists in 2007 after the MCH course...
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![Employees completing four years in Grade Pay ₹4,800 after ACP/MACP are entitled to ₹5,400 non-functional upgradation.. SUDHIR KUSRE vs FINANCE. CAT - ['Jabalpur']. LawLens](/stories/thumbnails/employees-completing-four-years-in-grade-pay-4-800-after-acp-macp-are-entitled-to-5-400-no-bc89c03c1e8a410fbe7e993cdab7f54d.webp)
The applicants, both retired officers, sought non-functional Grade Pay of ₹5,400 after completing four years in Grade Pay of ₹4,800.
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![Retrospective appointment entitles an employee to consequential promotion benefits despite delayed actual joining.. Vinod Kumar vs HOME DEPARTMENT. CAT - ['Jammu']. LawLens](/stories/thumbnails/retrospective-appointment-entitles-an-employee-to-consequential-promotion-benefits-despite-8e216f1dc651418c81fa63e4f1589675.webp)
The applicant was not initially selected for a Constable post in the 2010 recruitment, although he claimed sufficient marks, because his height was recorded incorrectly.
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![Different recruiting agencies alone cannot justify unequal pay for the same sanctioned post.. Sanjeeb Slathia vs INDUSTRY AND COMMERCE DEPARTMENT. CAT - ['Jammu']. LawLens](/stories/thumbnails/different-recruiting-agencies-alone-cannot-justify-unequal-pay-for-the-same-sanctioned-pos-9684d9893d1d4fae9c7078233e7a43ac.webp)
The applicant was appointed as a Pump Driver on 26 October 2012 through a District Level Committee, in the pay scale of ₹4,440–7,440 with Grade Pay of ₹1,300.
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![Retirement does not defeat regularization where an eligible promotion-quota vacancy arose during service.. Mohan Lal Thappa vs PUBLIC WORK DEPARTMENT (R&B). CAT - ['Jammu']. LawLens](/stories/thumbnails/retirement-does-not-defeat-regularization-where-an-eligible-promotion-quota-vacancy-arose-b7ca8e8767e1457a987fa27e1b0f38a1.webp)
The applicant was placed as In-charge Superintending Engineer on 23 January 2019 and served in that capacity until his retirement on 30 September 2019.
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![A candidate below the selection cut-off has no right to appointment against unfilled vacancies.. Soom Nath vs D/o Forests Ut Of Jammu & Kashmir. CAT - ['Jammu']. LawLens](/stories/thumbnails/a-candidate-below-the-selection-cut-off-has-no-right-to-appointment-against-unfilled-vacan-1ac21c28df7248d5baf2ddf0a3c76c94.webp)
The applicant participated in the selection for Forest Guard/Forest Protection Guard posts in District Doda advertised in 1996 but was not selected.
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![Promotion claims cannot be rejected solely for missing service-book entries without examining supporting qualification certificates.. PHOOL SINGH vs DELHI DEVELOPMENT AUTHORITY. CAT - ['Delhi']. LawLens](/stories/thumbnails/promotion-claims-cannot-be-rejected-solely-for-missing-service-book-entries-without-examin-701307e1d7764e30954b66939b52bd3d.webp)
Late Phool Singh served the DDA, first as a daily-wage Wireman and later as a work-charge Assistant Wireman.
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![LTC claims cannot be rejected solely because the department cannot trace its own approval records.. Kalpana Saxena vs GENERAL. CAT - ['Delhi']. LawLens](/stories/thumbnails/ltc-claims-cannot-be-rejected-solely-because-the-department-cannot-trace-its-own-approval-0636f7257c324ce399658817a75b60aa.webp)
The applicant, a retired Senior Accounts Officer, claimed that her change of Home Town from Delhi to Kopargaon/Manmad, Maharashtra, had been approved in 2000 and recorded in her Service Book.
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![Authorities must reconsider PwBD promotion-reservation claims under applicable DoPT instructions.. Surender Kumar vs DEFENCE. CAT - ['Delhi']. LawLens](/stories/thumbnails/authorities-must-reconsider-pwbd-promotion-reservation-claims-under-applicable-dopt-instru-e0e9e40f8e7d48cdb4bc23b86b6ce86d.webp)
Three applicants, who are Persons with Benchmark Disabilities (PwBD) and employees in the CSBO cadre under the Ministry of Defence, challenged the rejection of their representations seeking reservation in promotion.
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![Employees with a departmental promotion avenue are not entitled to compete for other departments’ promotional quotas.. GIRIDHARI MAHTO vs RAILWAY. CAT - ['Patna']. LawLens](/stories/thumbnails/employees-with-a-departmental-promotion-avenue-are-not-entitled-to-compete-for-other-depar-c9ded0df251e4fcbadf25af299538fa0.webp)
The 27 applicants were Railway Trackmen appointed between 2008 and 2013 and posted in the Dhanbad Division. They challenged notifications inviting applications for selection to Goods Guard, Office Clerk Grade-II, and...
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![CAT lacks jurisdiction over redevelopment challenges that do not concern service matters.. Dr Devinder kumar vs DIRECTORATE OF TRANING & TECHNICAL EDUCATION (GNCTD). CAT - ['Delhi']. LawLens](/stories/thumbnails/cat-lacks-jurisdiction-over-redevelopment-challenges-that-do-not-concern-service-matters-65327fe13042460cb5fc06d4be8b907b.webp)
Sixteen applicants residing in government quarters at the G.B. Pant Polytechnic Residential Campus challenged communications requiring them to shift to alternative accommodation because the buildings were to be demoli...
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![Casual presenters who hold no civil post fall outside the Tribunal’s jurisdiction.. DINESH CHANDRA JHA vs All India Radio. CAT - ['Patna']. LawLens](/stories/thumbnails/casual-presenters-who-hold-no-civil-post-fall-outside-the-tribunals-jurisdiction-58712bb7af604542b7f330a13641534b.webp)
The applicants were engaged by All India Radio (AIR) as Casual Presenters, on an as-and-when-required basis, for no more than six days per month or 72 days per year.
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![Casual presenters who hold no civil post fall outside the Tribunal’s jurisdiction.. DR NARESH KUMAR SRIVASTAV vs I & B. CAT - ['Patna']. LawLens](/stories/thumbnails/casual-presenters-who-hold-no-civil-post-fall-outside-the-tribunals-jurisdiction-8d95966512e7495fabb22f22ef31dbda.webp)
The applicants were engaged by All India Radio (AIR) as Casual Presenters, on an as-and-when-required basis, for no more than six days per month or 72 days per year.
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![Comparative-merit decisions on compassionate appointment warrant no interference absent demonstrated illegality.. MUKESH KUMAR vs POST HARYANA CIRCLE. CAT - ['Chandigarh']. LawLens](/stories/thumbnails/comparative-merit-decisions-on-compassionate-appointment-warrant-no-interference-absent-de-4e99f9f1109d47c7879847495a413d0c.webp)
The applicant sought compassionate appointment following his father’s death in harness on 14 March 2019.
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![Departmental delay cannot deny an applicant fair consideration for compassionate appointment.. RACHPAL SINGH vs POSTS. CAT - ['Chandigarh']. LawLens](/stories/thumbnails/departmental-delay-cannot-deny-an-applicant-fair-consideration-for-compassionate-appointme-4321754285c84db18b35adb6ac872075.webp)
The applicant’s father, a Postman, died in service on 7 September 2015.
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![Surplus redeployment cannot arbitrarily downgrade an employee’s previously acquired UDC status.. MANISH MALHOTRA vs GARRISON ENGINEER. CAT - ['Chandigarh']. LawLens](/stories/thumbnails/surplus-redeployment-cannot-arbitrarily-downgrade-an-employees-previously-acquired-udc-sta-63ba768c9002423eb8737bb42219d34d.webp)
The applicant was promoted from LDC to UDC in 2015 and was serving as a UDC when the Military Farms were ordered to close.
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![Regularization consideration cannot be denied solely on an appointment cutoff after decades of continuous service.. MUKHTIAR KAUR vs Engineering Deptt., Ut Chandigarh. CAT - ['Chandigarh']. LawLens](/stories/thumbnails/regularization-consideration-cannot-be-denied-solely-on-an-appointment-cutoff-after-decade-0a08f56af648450898f1140c8c0c9fc4.webp)
The applicant was engaged part-time in 1994 and appointed as a Woman Coolie on daily wages on 28 September 1998.
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![Selection-based appointments cannot be mechanically counted as promotions under MACPS.. Ravi Dutt Bharti vs Gm N.rly.. CAT - ['Chandigarh']. LawLens](/stories/thumbnails/selection-based-appointments-cannot-be-mechanically-counted-as-promotions-under-macps-7726b1fba92d45f395c3f41847c1b383.webp)
The applicant entered Railway service as a Casual Khalasi in 1985, was absorbed as a Dak Khalasi in 1987, and thereafter secured appointments as Accounts Clerk, Junior Accounts Assistant and Accounts Assistant through...
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![Tribunal upholds removal of Chandigarh teachers named as beneficiaries in recruitment paper-leak probe, despite their not being charge-sheeted in the case. Deepika vs Education Deptt., Ut Chandigarh. CAT - ['Chandigarh']. LawLens](/stories/thumbnails/tribunal-upholds-removal-of-chandigarh-teachers-named-as-beneficiaries-in-recruitment-pape-a29b6f93771149d1b54a619e85fd102f.webp)
Chandigarh Administration recruited Junior Basic Teachers (JBTs) and other teachers in 2014–2015.
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![Termination founded on impersonation is punitive and requires an inquiry and an opportunity to respond.. SUNIL KUMAR vs COMPTROLLER AND AUDITOR-GENERAL OF INDIA. CAT - ['Chandigarh']. LawLens](/stories/thumbnails/termination-founded-on-impersonation-is-punitive-and-requires-an-inquiry-and-an-opportunit-273dc59ea6dc43d39c6e48275fd09246.webp)
The applicant was appointed as a Data Entry Operator on the recommendation of the Staff Selection Commission and joined on 19 August 2015.
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![Tribunal upholds removal of Chandigarh teachers named as beneficiaries in recruitment paper-leak probe, despite their not being charge-sheeted in the case. Sonia vs Education Deptt., Ut Chandigarh. CAT - ['Chandigarh']. LawLens](/stories/thumbnails/tribunal-upholds-removal-of-chandigarh-teachers-named-as-beneficiaries-in-recruitment-pape-3f061884a7cc4bab9996e2cb58c5b0db.webp)
Chandigarh Administration recruited Junior Basic Teachers (JBTs) and other teachers in 2014–2015.
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![A decades-late challenge to alternative absorption and pay fixation is barred by limitation.. PRANAB KUMAR GHOSH vs EAST CENTRAL RAILWAY. CAT - ['Kolkata']. LawLens](/stories/thumbnails/a-decades-late-challenge-to-alternative-absorption-and-pay-fixation-is-barred-by-limitatio-4687b7e84bf84893a401e61b221dcaa7.webp)
The applicant, a railway running-staff employee, was medically decategorised in 1993 and absorbed as a Draftsman in the pay scale of Rs. 1400–2300, with his pay fixed by adding a 30% running-allowance element
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![Railway must consider the employee’s MACP claim through a reasoned order on fresh representation.. Ajay lal vs NORTH CENTRAL RAILWAY. CAT - ['Allahabad']. LawLens](/stories/thumbnails/railway-must-consider-the-employees-macp-claim-through-a-reasoned-order-on-fresh-represent-b66746e3de384aba8ee62273976bc739.webp)
Ajay Lal, a retired railway employee, claimed entitlement to the third financial upgradation under the Modified Assured Career Progression (MACP) Scheme in Grade Pay ₹4,800 on completing 30 years of service.
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![Actual discharge of higher-post duties entitles an employee to officiating allowance despite absent formal orders.. ADITYA KUMAR TIWARI vs NORTH CENTRAL RAILWAY. CAT - ['Allahabad']. LawLens](/stories/thumbnails/actual-discharge-of-higher-post-duties-entitles-an-employee-to-officiating-allowance-despi-973bacc66db64880b113b837a1e23e5e.webp)
The applicant, a Railway employee, claimed officiating allowance for discharging the duties of a Travelling Ticket Examiner (TTE) from 20 February 1998 to 21 June 2006, before his regular promotion to that post with e...
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![A quasi-judicial error does not constitute misconduct absent gross or habitual negligence.. K M MAHESH vs M/O FINANCE. CAT - ['Delhi']. LawLens](/stories/thumbnails/a-quasi-judicial-error-does-not-constitute-misconduct-absent-gross-or-habitual-negligence-f24be089dcbb4aa7ab7907eab4d93160.webp)
The applicant, an IRS officer, submitted a remand report as Assessing Officer in proceedings concerning penalties under Sections 271D and 271E of the Income Tax Act.
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![Uncommunicated adverse APAR gradings cannot justify withdrawal of MACP benefits.. Ram Singh vs D/o Post. CAT - ['Allahabad']. LawLens](/stories/thumbnails/uncommunicated-adverse-apar-gradings-cannot-justify-withdrawal-of-macp-benefits-901ed67307bd440989e486884fa6cb0c.webp)
The applicant, a Postal Department employee who retired on 31 January 2016, had been granted second and third financial upgradations under the MACP Scheme without a first upgradation.
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![Pay drawn in a duly authorized officiating post counts as pensionable emoluments.. M L Swarnakar vs Bharat Sanchar Nigam Limited. CAT - ['Jabalpur']. LawLens](/stories/thumbnails/pay-drawn-in-a-duly-authorized-officiating-post-counts-as-pensionable-emoluments-021b34acd36c45d38b4b016014fc88a9.webp)
The applicant, a retired Junior Accounts Officer, had held the JAO post in an officiating capacity from 27 September 2002 until his retirement on 30 April 2012, subject to brief breaks between spells.
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![Disciplinary proceedings initiated after MACP eligibility cannot retrospectively defeat financial upgradation.. Sanjeev Kumar vs D/o Post. CAT - ['Delhi']. LawLens](/stories/thumbnails/disciplinary-proceedings-initiated-after-macp-eligibility-cannot-retrospectively-defeat-fi-b8d7cf2059f44299befacd28a98fe683.webp)
The applicant joined the Department of Posts in 1995 and received his first financial upgradation under the MACP Scheme in 2010.
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![Repeated representations do not revive a stale service claim barred by delay and laches.. JAGDISH vs MINISTRY OF INFORMATION AND BROADCASTING. CAT - ['Delhi']. LawLens](/stories/thumbnails/repeated-representations-do-not-revive-a-stale-service-claim-barred-by-delay-and-laches-d2ceb4f22dc44291bb9d361b89d6983c.webp)
The applicant was promoted on an ad hoc basis to Senior Administrative Officer with effect from 10 March 2004; the promotion was regularized with effect from 17 January 2008.
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![Pension revision was not adjudicated while entitlement to suspension-period increments remained undecided.. Ravindaran Pillai vs M/o Defence. CAT - ['Delhi']. LawLens](/stories/thumbnails/pension-revision-was-not-adjudicated-while-entitlement-to-suspension-period-increments-rem-addf32798601485f9467510bde230fa3.webp)
The applicant retired as Storekeeper Grade-II on 31 December 2003, with a recorded last pay of ₹3,950 and an initial pension of ₹1,975 per month
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![Retiral benefits cannot be withheld for disciplinary proceedings barred by post-retirement limitation.. ARUN JADHAV vs HOUSING AND URBAN AFFAIRS. CAT - ['Ernakulam']. LawLens](/stories/thumbnails/retiral-benefits-cannot-be-withheld-for-disciplinary-proceedings-barred-by-post-retirement-2904ba6a9e6b49cf9e70191ac4924f70.webp)
Arun Jadhav, a former Superintending Engineer in the Lakshadweep Public Works Department, retired on 31 July 2024.
2 MIN READ→
![Revaluation-based appointments must be assigned to the examination’s original vacancy year.. Tanazi Viswanath Sagar vs DEPARTMENT OF POSTS. CAT - ['Bangalore']. LawLens](/stories/thumbnails/revaluation-based-appointments-must-be-assigned-to-the-examinations-original-vacancy-year-90bb609c522f4688980c3615f61132fe.webp)
The applicant, a Gramin Dak Sevak, appeared in the 2012 Limited Departmental Competitive Examination for Postman vacancies for 2011 and qualified as a surplus candidate.
2 MIN READ→
![An OMR sheet must be evaluated when examination records can verify a mistakenly entered booklet number.. KM JYOTI vs KENDRIYA VIDYALAYA SANGATHAN (KVS). CAT - ['Delhi']. LawLens](/stories/thumbnails/an-omr-sheet-must-be-evaluated-when-examination-records-can-verify-a-mistakenly-entered-bo-628f90f6f63e414cb40ce5a73ff688c9.webp)
The applicant appeared in the Tier-II examination for PGT (Art Education) pursuant to Advertisement No. 01/2025. Her OMR sheet was not evaluated because she had entered booklet number 62400487 instead of the allotted...
2 MIN READ→
![Subsequent representations cannot revive a stale service claim barred by limitation.. PRATAP SINGH vs GNCTD. CAT - ['Delhi']. LawLens](/stories/thumbnails/subsequent-representations-cannot-revive-a-stale-service-claim-barred-by-limitation-3559eea127104f0ba415c4b7c6ed0da4.webp)
The applicant joined the Delhi Police as a Sub-Inspector in 1968, was promoted to Inspector in 1980, and retired as an Assistant Commissioner of Police on 31 March 2005.
2 MIN READ→
![Authorities Must Treat the Application as a Representation and Pass a Reasoned Order.. Shri Premangshu Paul Choudhury vs INFORMATION AND BROADCASTING. CAT - ['Guwahati']. LawLens](/stories/thumbnails/authorities-must-treat-the-application-as-a-representation-and-pass-a-reasoned-order-6704ce9486bb4c45b3f77b9a9dc6fa94.webp)
The applicant, an Assistant Director (Programme) at Doordarshan Kendra, Guwahati, had been serving as Head of Programme under an earlier order dated 24 October 2024.
2 MIN READ→
![Promotion to Group-A after policy issuance cannot alone bar consideration under the Group-A promotion policy.. Sagolsem Ramesh Singh vs Ministry Of Electronics & Information Technology. CAT - ['Delhi']. LawLens](/stories/thumbnails/promotion-to-group-a-after-policy-issuance-cannot-alone-bar-consideration-under-the-group-33c28d9be92d4d46a259eb90021198ce.webp)
The applicants were initially appointed or promoted to posts below Group-A and were subsequently promoted to Scientist-B, a Group-A post, on 3 November 2016.
2 MIN READ→
![Authorities must consider SRO 149 pay-scale claims by reasoned order, without prejudging entitlement.. HAMIDULLAH BEIGH vs PUBLIC WORK DEPARTMENT R AND B. CAT - ['Srinagar']. LawLens](/stories/thumbnails/authorities-must-consider-sro-149-pay-scale-claims-by-reasoned-order-without-prejudging-en-5a6e4f46f2d04119af7616595dbc54f3.webp)
The applicants, serving or retired Work Supervisors in the Public Works (R&B) Department, claimed entitlement under SRO 149 of 1973 to the pre-revised pay scale of Rs. 5,000–8,000 rather than Rs. 4,000–6,000, with con...
2 MIN READ→
![Similarly situated long-serving casual employees must be regularized on parity with regularized workers.. ARJUN SWAIN vs Income Tax. CAT - ['Cuttack']. LawLens](/stories/thumbnails/similarly-situated-long-serving-casual-employees-must-be-regularized-on-parity-with-regula-fb11e3c0fe2846b087c8dae17f320dd3.webp)
Arjun Swain was engaged on a casual basis in the Income Tax Department and, according to the Tribunal, had served continuously since 16 July 2012.
2 MIN READ→
![Pension must be refixed on the Passenger Attendant Grade I pay scale for similarly situated employees.. DINESH CHANDRA TRIPATHI vs NORTH CENTRAL RAILWAY. CAT - ['Allahabad']. LawLens](/stories/thumbnails/pension-must-be-refixed-on-the-passenger-attendant-grade-i-pay-scale-for-similarly-situate-ef7b7075f495436d90bf4cdb129eaca5.webp)
The applicants, former Railway employees, claimed that their pension and retiral benefits had been calculated on the basis of a lower post, although they were entitled to the pay scale and status of Passenger Attendan...
2 MIN READ→
![Intervening period after reinstatement must count as service, though back wages may be denied.. Kaushal Kumar Gupta vs General Manager N C Rly. CAT - ['Allahabad']. LawLens](/stories/thumbnails/intervening-period-after-reinstatement-must-count-as-service-though-back-wages-may-be-deni-b19312ad30934787af06268b02c06d02.webp)
The applicant, a railway employee, was removed from service by disciplinary order dated 15 April 2013.
3 MIN READ→
![Unresolved pension and gratuity claims must be decided by a reasoned, time-bound order.. MAKHAN LAL vs NORTH CENTRAL RAILWAY. CAT - ['Allahabad']. LawLens](/stories/thumbnails/unresolved-pension-and-gratuity-claims-must-be-decided-by-a-reasoned-time-bound-order-d2e6f3458cce43c397f824d834e8d45c.webp)
The applicant, a retired Railway employee, claimed that his qualifying service had been wrongly calculated as 29 years, 7 months and 24 days rather than 31 years and 7 months, resulting in lower gratuity and pension.
2 MIN READ→
![A second compassionate appointment is barred once the first appointee joins service.. SMT MUNNI vs NORTH CENTRAL RAILWAY. CAT - ['Allahabad']. LawLens](/stories/thumbnails/a-second-compassionate-appointment-is-barred-once-the-first-appointee-joins-service-ed32f655149749da970785d39e495ce9.webp)
Late Jageshwar, an employee of the North Central Railway, died in harness on 22 April 2021.
2 MIN READ→
![Transfer orders must remain in abeyance pending a reasoned decision on the employee’s representation.. Shyam Narayan Patel vs EMPLOYEES STATE INSURANCE CORPORATION (ESIC). CAT - ['Delhi']. LawLens](/stories/thumbnails/transfer-orders-must-remain-in-abeyance-pending-a-reasoned-decision-on-the-employees-repre-aee3e72ccaf9499d8db90627d77a53ba.webp)
The applicant, a Junior Engineer (Civil), was transferred from ESIC Model Hospital, Gurugram, to the Regional Office, Puducherry, by order dated 7 September 2026 and relieved the same day.
2 MIN READ→
![Omission from service records alone cannot defeat a widow’s claim for compassionate-appointment consideration.. SMT ARISHI DEVI vs ORDNANCE FACTORY. CAT - ['Allahabad']. LawLens](/stories/thumbnails/omission-from-service-records-alone-cannot-defeat-a-widows-claim-for-compassionate-appoint-885232d4acd04973bf42ec35220c8374.webp)
Arishi Devi claimed to be the legally wedded wife of Arjun Singh Yadav, an Ordnance Factory employee who died in harness on 12 March 2018, leaving her and his mother as surviving family members.
2 MIN READ→
![Compassionate appointment claims must receive a third consideration when previously considered only twice.. LALIT SHARMA vs D/o Post. CAT - ['Allahabad']. LawLens](/stories/thumbnails/compassionate-appointment-claims-must-receive-a-third-consideration-when-previously-consid-7df116bb81b1454bab2ecaddec606237.webp)
The applicant sought compassionate appointment following the death of his father, a Mail Man in the postal department.
2 MIN READ→
![Recovery of excess pay from Group C employees is impermissible absent fraud or misrepresentation.. Nand Kishor vs Ordnance Factory. CAT - ['Allahabad']. LawLens](/stories/thumbnails/recovery-of-excess-pay-from-group-c-employees-is-impermissible-absent-fraud-or-misrepresen-88f70f12f14a4437aa66e43a832afa9a.webp)
The applicant retired from the Indian Army as a Havaldar on 1 December 2003 and was re-employed as a Fire Engine Driver-A on 3 May 2007.
2 MIN READ→
![Authorities cannot deny engagement to top-ranked candidates because of administrative delay after verification is complete.. PANKAJ ARJARIYA vs D/o Post. CAT - ['Allahabad']. LawLens](/stories/thumbnails/authorities-cannot-deny-engagement-to-top-ranked-candidates-because-of-administrative-dela-16df2a52f92f4c1fafca63fa72bfc324.webp)
The applicants applied for Gramin Dak Sevak posts at Garha, District Hamirpur, and Narauli Pailani, District Banda, under a recruitment notification dated 31 December 2014.
2 MIN READ→
![Compassionate appointment claims must be freshly assessed on merits despite an earlier adverse committee decision.. Rajiv Kumar vs DEPTT OF POSTS. CAT - ['Lucknow']. LawLens](/stories/thumbnails/compassionate-appointment-claims-must-be-freshly-assessed-on-merits-despite-an-earlier-adv-f5df2ba705144ec3bc80aa83e06181b8.webp)
The applicant’s father, a Postman, died in harness on 27 February 2016. The applicant’s mother had predeceased him, and the family included three married daughters and three sons, including the applicant.
2 MIN READ→
![Transfer is upheld where no evidence shows it was made to accommodate another employee.. Ravi Prakash vs General Manager N C Rly. CAT - ['Allahabad']. LawLens](/stories/thumbnails/transfer-is-upheld-where-no-evidence-shows-it-was-made-to-accommodate-another-employee-37ed291d2a134d26bd55c6626a676d91.webp)
The applicant, a railway employee serving as a Key Man in Gang No. 15 at Agori Khas Railway Station, challenged an order dated 14 August 2021 transferring him to Gang No. 9 at Khairahi Station, approximately 45 km away
2 MIN READ→
![Two promotions before 20 years trigger third MACP after 10 years from the second promotion, whichever is earlier.. VENKATESHACHAR vs DC HANDICRAFTS. CAT - ['Bangalore']. LawLens](/stories/thumbnails/two-promotions-before-20-years-trigger-third-macp-after-10-years-from-the-second-promotion-38ad1689b02c48a28e6b6d82628be9c5.webp)
The applicant entered service as a temporary Chowkidar on 15 April 1985 and was appointed regularly as a Jobber with effect from 19 March 1993. He was promoted to Skilled Worker on 13 November 1998 and Assistant Craft...
2 MIN READ→
![An inadvertent pay-scale error cannot confer retrospective entitlement to an inapplicable IDA scale.. K SRINIVASALU vs Bharat Sanchar Nigam Ltd. CAT - ['Chennai']. LawLens](/stories/thumbnails/an-inadvertent-pay-scale-error-cannot-confer-retrospective-entitlement-to-an-inapplicable-300efecba6a44a4686f7b61a0e4dca13.webp)
The applicant, a retired Department of Telecommunications employee, sought implementation of an order granting him placement in the BCR Grade IV scale with effect from 2 July 1993.
2 MIN READ→
![Disciplinary findings warrant no interference absent procedural unfairness, perversity, or lack of evidence.. C VIJAYA BHASKAR vs Comptroller And Auditor-general Of India. CAT - ['Chennai']. LawLens](/stories/thumbnails/disciplinary-findings-warrant-no-interference-absent-procedural-unfairness-perversity-or-l-21281fae7f944f6892f33c754ac19712.webp)
The applicant, an Assistant Audit Officer, was charged following an audit at the Joint Director of Health Services, Krishnagiri, in September 2014. The charges alleged, among other things, that he visited non-selected...
3 MIN READ→
![A Selection Grade granted after second MACP precludes entitlement to third MACP.. BRIJ MOHAN vs Union Of India. CAT - ['Lucknow']. LawLens](/stories/thumbnails/a-selection-grade-granted-after-second-macp-precludes-entitlement-to-third-macp-47b958611c9b4eaaaf88aa768b823bfe.webp)
The applicant, appointed as a Beldar on 13 December 1983, received first financial upgradation under the ACP Scheme from 9 August 1999 and was later promoted as a Mason.
2 MIN READ→
![Recovery of excess pension from a retired employee is impermissible absent fraud or misrepresentation.. D DUSHYANTHAN vs Kendriya Vidyalaya Sangathan. CAT - ['Chennai']. LawLens](/stories/thumbnails/recovery-of-excess-pension-from-a-retired-employee-is-impermissible-absent-fraud-or-misrep-af7dec2a1b4d4eb6a7a77d0093796bdb.webp)
The applicant, a retired Kendriya Vidyalaya Principal, challenged an order dated 11 March 2019 that maintained his revised pension at ₹13,491 per month from 1 January 2006 and was also associated with recovery of alle...
2 MIN READ→
![External medical certificates cannot override Railway authorities’ fitness assessments for safety-category appointments.. V KRIUBAKARAN vs M/o Railways. CAT - ['Chennai']. LawLens](/stories/thumbnails/external-medical-certificates-cannot-override-railway-authorities-fitness-assessments-for-0163645012924767a075ba2390ceace8.webp)
The applicant, a course-completed Act Apprentice with hearing impairment, was considered for engagement as a substitute Trackman, a Group ‘D’ safety-category post.
2 MIN READ→
![Resignation to join another government post must be treated as technical resignation despite procedural non-compliance.. PALLI RAVI KUMAR vs Ut Of Pondicherry. CAT - ['Chennai']. LawLens](/stories/thumbnails/resignation-to-join-another-government-post-must-be-treated-as-technical-resignation-despi-5d4faf867d9a4c8a8bfdf5e37ab913c3.webp)
Palli Ravi Kiran, a Police Constable in the Puducherry Police Department from 9 October 2002, was selected in 2013 for a post in another Government department.
2 MIN READ→
![A belated representation cannot revive a stale or time-barred service claim.. S Venkatachalam vs M/o Railways. CAT - ['Chennai']. LawLens](/stories/thumbnails/a-belated-representation-cannot-revive-a-stale-or-time-barred-service-claim-b6e30ff9c3b44cb58782aee6a6e0423d.webp)
The applicant, a Railway employee, was placed under suspension from 19 February 2000 following his arrest and remand in a criminal case.
2 MIN READ→
![Repeated representations cannot revive a stale challenge to a disciplinary dismissal that has attained finality.. S VENKATACHALAM vs M/o Railways. CAT - ['Chennai']. LawLens](/stories/thumbnails/repeated-representations-cannot-revive-a-stale-challenge-to-a-disciplinary-dismissal-that-84ce1b5fc7574bd1959909437c2e7f6a.webp)
The applicant, a Southern Railway Accounts Assistant, challenged a major-penalty charge memo dated 27 August 2003 and sought consideration of his 20 March 2019 representation, relying in part on his acquittal in relat...
2 MIN READ→
![Continuity of service requires consideration of regularization, even when the reinstatement award does not expressly order it.. Kalumuddin Aminuddin Ansari vs Bharat Sanchar Nigam Limited. CAT - ['Ahmedabad']. LawLens](/stories/thumbnails/continuity-of-service-requires-consideration-of-regularization-even-when-the-reinstatement-a75e2e7f8559442892274252e8c2f3f5.webp)
The applicant was engaged as a casual labourer in 1984 and granted Temporary Status Mazdoor (TSM) status from 1 October 1989.
3 MIN READ→
![Repeated representations cannot revive a stale claim or create a fresh cause of action.. S VENKATACHALAM vs M/o Railways. CAT - ['Chennai']. LawLens](/stories/thumbnails/repeated-representations-cannot-revive-a-stale-claim-or-create-a-fresh-cause-of-action-251d6df0b47642afa0bdc529feb6ff74.webp)
The applicant, a Southern Railway employee, was dismissed after an ex parte disciplinary enquiry concerning alleged financial and related misconduct.
2 MIN READ→
![A benefit-of-doubt acquittal does not preclude reconsideration of regularization eligibility.. salim umar kuresshi vs BHARAT SANCHAR NIGAM LIMITED. CAT - ['Ahmedabad']. LawLens](/stories/thumbnails/a-benefit-of-doubt-acquittal-does-not-preclude-reconsideration-of-regularization-eligibili-167a83c653294b65a3cbf17bf75ba198.webp)
The applicant joined the Department of Telecommunications as a casual labourer on 1 November 1981 and was granted Temporary Status Mazdoor (TSM) status from 1 October 1989.
2 MIN READ→
![An appointing authority’s error cannot justify terminating a long-serving employee absent fraud or misrepresentation.. P MUTHUKUMARA SELVI vs M/o Health And Family Welfare. CAT - ['Chennai']. LawLens](/stories/thumbnails/an-appointing-authoritys-error-cannot-justify-terminating-a-long-serving-employee-absent-f-72e143bc46964908bc833b1cf7e47898.webp)
The applicant was selected and appointed as a Laboratory Technician in 2013 after sponsorship by the Employment Exchange.
3 MIN READ→
![Departmental proceedings should be stayed where identical grave charges risk prejudicing the employee’s criminal defence.. SIDDHARTHA KUMAR BURAGOHAIN vs HOME AFFAIRS. CAT - ['Guwahati']. LawLens](/stories/thumbnails/departmental-proceedings-should-be-stayed-where-identical-grave-charges-risk-prejudicing-t-556ef25f8b4540d6b3b489d0905729a5.webp)
The applicant, an IPS officer under suspension, challenged the decision to proceed with a major-penalty departmental inquiry under Rule 8 of the All India Services (Discipline and Appeal) Rules, 1969.
2 MIN READ→
![Tribunals cannot direct disciplinary authorities to initiate proceedings against particular officials.. S Venkatachalam vs M/o Railways. CAT - ['Chennai']. LawLens](/stories/thumbnails/tribunals-cannot-direct-disciplinary-authorities-to-initiate-proceedings-against-particula-e180d29fe1c54785a60ec030148db16f.webp)
The applicant, a Railway employee, sought consideration of representations dated 7 and 15 February 2020 requesting disciplinary action against officials involved in his disciplinary proceedings.
2 MIN READ→
![A pending administrative claim does not excuse unexplained delay in seeking Tribunal relief.. K SUNDARAN vs SOUTHERN RAILWAY. CAT - ['Ernakulam']. LawLens](/stories/thumbnails/a-pending-administrative-claim-does-not-excuse-unexplained-delay-in-seeking-tribunal-relie-32f5524f77d246e8864e8bbf47c404cb.webp)
The applicant, a retired Deputy Station Manager of Southern Railway, claimed unpaid Over Time Allowance (OTA) for 2,596 hours worked between 2004 and 2008, stated to amount to ₹4,02,166.
2 MIN READ→
![Casual labourers performing duties comparable to regular staff are entitled to 1/30th minimum pay plus DA.. Rahul vs Archoelogical Survey Of India. CAT - ['Allahabad']. LawLens](/stories/thumbnails/casual-labourers-performing-duties-comparable-to-regular-staff-are-entitled-to-1-30th-mini-d128f98cfb2545acb4858e5f47277a1e.webp)
The applicant was engaged by the Archaeological Survey of India (ASI) as a casual ward-and-watch labourer at Lalitpur. He claimed that he worked approximately eight hours daily and performed duties similar to those of...
3 MIN READ→
![A bona fide explanation, including legal advice and subsequent steps, constituted sufficient cause to condone delay.. Dr Skand Sinha vs HEALTH AND FAMILY WELFARE. CAT - ['Delhi']. LawLens](/stories/thumbnails/a-bona-fide-explanation-including-legal-advice-and-subsequent-steps-constituted-sufficient-f445e3447cd348fba183ac1557bd0781.webp)
The applicants challenged the order dated 31 October 2023 appointing respondent No. 4, Dr. Deepak Joshi, as Director of the Sports Injury Centre, VMMC & Safdarjung Hospital.
3 MIN READ→
![Recovery of excess incentive payments after administrative review does not require disciplinary proceedings.. ASHOK KUMAR vs Postal. CAT - ['Patna']. LawLens](/stories/thumbnails/recovery-of-excess-incentive-payments-after-administrative-review-does-not-require-discipl-79bf2ad81fc34d32953b406fd1f548f5.webp)
The applicant, a Department of Posts employee who worked as a PLI/RPLI departmental agent from 2011 to 2016, challenged the Department’s assessment that he had received excess incentives.
2 MIN READ→
![A compassionate appointment rejection must be reasoned and disclose the assessment under relevant criteria.. SMT SADHNA SHARMA vs DEPTT OF POSTS. CAT - ['Allahabad']. LawLens](/stories/thumbnails/a-compassionate-appointment-rejection-must-be-reasoned-and-disclose-the-assessment-under-r-c91dd6674106481aba626c354415f7fa.webp)
The applicant’s father, an employee of the respondents, died on 27 March 2012.
2 MIN READ→
![Recovery of excess payments from retired Group C employees is impermissible absent misrepresentation.. SWAPAN CHAND DUTTA vs RAILWAY. CAT - ['Patna']. LawLens](/stories/thumbnails/recovery-of-excess-payments-from-retired-group-c-employees-is-impermissible-absent-misrepr-99066aea6d624d86afed963cdbb04530.webp)
The applicant, a former Group C Dresser with East Central Railway, retired on 31 January 2013.
2 MIN READ→
![Pending compassionate appointment claims must be considered when the scheme is revived.. Raghvendra Bharti vs Bharat Sanchar Nigam Ltd. CAT - ['Allahabad']. LawLens](/stories/thumbnails/pending-compassionate-appointment-claims-must-be-considered-when-the-scheme-is-revived-d1c17618a13e461bbd7f0258f67dcb01.webp)
The applicant’s father, a permanent BSNL employee, died in harness on 25 March 2015.
2 MIN READ→
![Salary recovery must cease pending a show-cause notice, hearing, and reasoned decision.. PINAKI MANDAL vs POSTS. CAT - ['Kolkata']. LawLens](/stories/thumbnails/salary-recovery-must-cease-pending-a-show-cause-notice-hearing-and-reasoned-decision-8e43527e42d24a23a03bc7606fcc612c.webp)
The applicant, a Postal Assistant, challenged the respondents’ re-fixation of his pay and recovery of amounts from his salary. He alleged that recovery began in August 2026 without a show-cause notice. Although he had...
2 MIN READ→
![A vacancy creates no vested right to claim transfer to that station.. SHIVTOSH DWIVEDI vs M/O Finance, Department of Expenditure. CAT - ['Allahabad']. LawLens](/stories/thumbnails/a-vacancy-creates-no-vested-right-to-claim-transfer-to-that-station-a65b681f0cfd4633a11edea3b081bd53.webp)
The applicant, a Senior Accounts Officer, was transferred from Lucknow to Kanpur by order dated 14 June 2024.
2 MIN READ→
![Salary deductions for in-laws’ maintenance require statutory or appointment-based authority and cannot rest solely on compassionate appointment.. Dilshada Bano vs HEALTH AND MEDICAL EDUCATION DEPARTMENT. CAT - ['Srinagar']. LawLens](/stories/thumbnails/salary-deductions-for-in-laws-maintenance-require-statutory-or-appointment-based-authority-e3e41b1a36694a8ca4848610109d508e.webp)
The applicant’s husband, a government employee, died in harness on 23 December 2016.
4 MIN READ→
![Respondents directed to consider the representation on application forwarding and pass a reasoned order.. Dr Altaf Ahmad Ganie vs University of Kashmir. CAT - ['Srinagar']. LawLens](/stories/thumbnails/respondents-directed-to-consider-the-representation-on-application-forwarding-and-pass-a-r-17575e75fac44cb682849437d39bcedb.webp)
The applicant, an Assistant Professor in the Department of Kashmiri, University of Kashmir, applied for the post of Professor at the Central University of Himachal Pradesh pursuant to Employment Notice No. 001/2026 da...
3 MIN READ→
![Transfer and deputation claims shall be considered as representations under applicable service rules.. Nazir ahmad ganai vs GENERAL ADMINISTRATIVE DEPARTMENT. CAT - ['Srinagar']. LawLens](/stories/thumbnails/transfer-and-deputation-claims-shall-be-considered-as-representations-under-applicable-ser-a5af7fbba7804377ad58f1131825509e.webp)
The applicant, Nazir Ahmad Ganai, challenged Government Order No. 22-JK (HP) of 2024 dated 24 December 2024, by which his claim for transfer, adjustment or deputation to the Department of Hospitality and Protocol was...
3 MIN READ→
![Respondents directed to decide seniority and pension entitlement through a reasoned speaking order.. Gh mohi ud din gujree vs HIGHER EDUCATION DEPARTMENT. CAT - ['Srinagar']. LawLens](/stories/thumbnails/respondents-directed-to-decide-seniority-and-pension-entitlement-through-a-reasoned-speaki-6df63ce6b6c94306a87e460fb6ecb6c0.webp)
The applicant was serving as an Assistant Professor in Botany in the Higher Education Department, Jammu & Kashmir.
3 MIN READ→
![Selection cannot be finalized until the applicant’s representation is decided by a reasoned, speaking order.. Farhat Bano Beg vs Islamic University of Science and Technology. CAT - ['Srinagar']. LawLens](/stories/thumbnails/selection-cannot-be-finalized-until-the-applicants-representation-is-decided-by-a-reasoned-d9ea7a1e72a54b698777a3e883bfee9e.webp)
The applicant applied for the post of Assistant Professor, Business Studies/Management Studies, pursuant to Advertisement Notice No. 01 of 2026 dated 1 January 2026 issued by the Islamic University of Science & Techno...
2 MIN READ→
![Transfer orders are unsustainable when authorities fail to establish compliance with binding placement-committee procedures.. MANOJIT KUMAR GHOSH vs N.F.RAILWAY. CAT - ['Patna']. LawLens](/stories/thumbnails/transfer-orders-are-unsustainable-when-authorities-fail-to-establish-compliance-with-bindi-cb3cb77f9fee4df0b529edda774b5755.webp)
The applicant, a Railway employee initially appointed as a Group-D Helper in 2007, was later selected as Chief Commercial Clerk-II and posted in the Northeast Frontier Railway. On his own-request transfer, he was post...
4 MIN READ→
![Recovery of excess pay from post-retirement gratuity is impermissible absent employee misrepresentation.. Amar nath singh vs NORTH EASTERN RAILWAY. CAT - ['Allahabad']. LawLens](/stories/thumbnails/recovery-of-excess-pay-from-post-retirement-gratuity-is-impermissible-absent-employee-misr-c62381b898994d1f9b68e26c536b2fe2.webp)
The applicant, Amar Nath Singh, retired as a Master Craftsman (Mechanical) from the North Eastern Railway in Pay Band Rs. 9,300–34,800 with Grade Pay of Rs. 4,200, corresponding to Level 6.
3 MIN READ→
![Three prior promotions/upgradations, including TBOP, bar further MACP; the sanctioned third upgradation must be implemented.. Ram Das Bharti vs D/o Post. CAT - ['Allahabad']. LawLens](/stories/thumbnails/three-prior-promotions-upgradations-including-tbop-bar-further-macp-the-sanctioned-third-u-5bba0f4611574a1dac20101356fe8420.webp)
The applicant, initially engaged as an Extra Departmental Agent, was absorbed as a Group ‘D’/MTS employee in 1980. He was promoted as Postman in 1984 and as Postal Assistant in 1988, and retired on 31 March 2013.
2 MIN READ→
![Execution proceedings cannot enlarge the original order by awarding ungranted interest.. Jitendra Kumar Garg vs POST MASTER GENERAL, BAREILLY. CAT - ['Allahabad']. LawLens](/stories/thumbnails/execution-proceedings-cannot-enlarge-the-original-order-by-awarding-ungranted-interest-21284ecf48814970bd37cee3e86d477a.webp)
The applicant filed an execution application under Section 27 of the Central Administrative Tribunal Act, 1985, seeking enforcement of the Tribunal’s order dated 2 April 2024 in OA No. 1276 of 2017.
2 MIN READ→
![Unexplained 38-year delay defeats retrospective regularisation claims despite relief granted to similarly situated employees.. GAJRAJ SINGH vs POST UP CIRCLE. CAT - ['Allahabad']. LawLens](/stories/thumbnails/unexplained-38-year-delay-defeats-retrospective-regularisation-claims-despite-relief-grant-daae9f2881c64994b8f4956bd53f6d63.webp)
The seven applicants, formerly Reserve Trained Pool (RTP) Postal Assistants, were selected and appointed on different dates and were subsequently regularized as Postal Assistants.
3 MIN READ→
![BSNL must decide similarly situated employees’ PLI claims through reasoned orders, considering established precedent.. Rudra Pal Sharma vs BSNL. CAT - ['Delhi']. LawLens](/stories/thumbnails/bsnl-must-decide-similarly-situated-employees-pli-claims-through-reasoned-orders-consideri-dade5737c744423dbeba7efd3c7000f6.webp)
The applicants, formerly serving as Junior Accounts Officers (JAOs) in the Department of Posts and subsequently sent on deputation/deemed deputation to the Department of Telecommunications/BSNL, claimed Productivity L...
4 MIN READ→
![Employees eligible for regularization before 1 January 2004 are entitled to CCS Pension Rules, not NPS.. P C SAHOO vs Doordarshan. CAT - ['Cuttack']. LawLens](/stories/thumbnails/employees-eligible-for-regularization-before-1-january-2004-are-entitled-to-ccs-pension-ru-cf06fbc7b39247afb55a49770ed4e6af.webp)
The applicant had been engaged as a casual Floor Assistant at Doordarshan Kendra, Bhubaneswar, since 1988.
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![Repeated representations and proceedings in an incorrect forum do not constitute sufficient cause for condoning delay.. RAHUL C S vs ATOMIC ENERGY EDUCATION SOCIETY. CAT - ['Bangalore']. LawLens](/stories/thumbnails/repeated-representations-and-proceedings-in-an-incorrect-forum-do-not-constitute-sufficien-27d1ab86b62240f48d1e0fd73a28735c.webp)
The applicant’s father died on 23 June 2021. The applicant applied for compassionate appointment on 27 January 2022, submitted the prescribed application on 9 February 2022, and furnished supporting documents on 26 Ap...
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![Contractual employees willing to continue cannot be replaced by another set of contractual employees.. MS SANGEETA CHOUDHARY vs GNCTD. CAT - ['Delhi']. LawLens](/stories/thumbnails/contractual-employees-willing-to-continue-cannot-be-replaced-by-another-set-of-contractual-4626f9b9fd744c148d29673c5b034d27.webp)
The nine applicants were working as contractual/part-time instructors in various trades at different Industrial Training Institutes under the Department of Training and Technical Education, Government of NCT of Delhi.
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![Pending judicial proceedings bar gratuity payment until conclusion and issuance of final orders under Rule 69(1)(c).. Akhilesh Srivastava vs Union Of India. CAT - ['Lucknow']. LawLens](/stories/thumbnails/pending-judicial-proceedings-bar-gratuity-payment-until-conclusion-and-issuance-of-final-o-6d01d46397954711b2fba0bbf16d8c1e.webp)
The applicant, a retired Senior Tax Assistant in the Income Tax Department, superannuated on 31 August 2020.
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![Prior continuous VHG engagement qualifies for age relaxation absent an express current-service requirement.. Mushtaq Ahmad Bhat vs D/o Home Ut Of Jammu & Kashmir. CAT - ['Srinagar']. LawLens](/stories/thumbnails/prior-continuous-vhg-engagement-qualifies-for-age-relaxation-absent-an-express-current-ser-032afcd433854ee790b95c396e176501.webp)
The applicant challenged his exclusion from the recruitment process for Constable in the J&K Police Armed/Executive Wings pursuant to Advertisement Notice dated 25 August 2015, issued under the J&K Special Recruitment...
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![Original application dismissed as withdrawn after the department granted the applicants’ prayed relief.. JALEESH AHMAD vs M/O FINANCE. CAT - ['Allahabad']. LawLens](/stories/thumbnails/original-application-dismissed-as-withdrawn-after-the-department-granted-the-applicants-pr-204c0e4215264d7eaf3a05363b45f2d6.webp)
Twenty-seven Tax Assistants serving in various offices of the CGST and Central Excise Department filed the Original Application before the Central Administrative Tribunal, Allahabad Bench, against the Union of India a...
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![Once granted, SRO 149 higher pay-scale benefits cannot be withdrawn absent fraud or misrepresentation.. Rakesh Kumar Sharma vs D/o Public Health Engineering Ut Of Jammu And Kashmir. CAT - ['Jammu']. LawLens](/stories/thumbnails/once-granted-sro-149-higher-pay-scale-benefits-cannot-be-withdrawn-absent-fraud-or-misrepr-58448d0e08354199a6c42e7e26c2ee7d.webp)
The applicant was initially engaged as a daily wager in the Public Health Engineering Department in 1984 and was regularized as a Helper with effect from 1 April 1994 under SRO 64 of 1994.
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![SRO 59 benefits may be excluded on pension refixation, but excess payments cannot be recovered.. Mohinder Paul vs DEPARTMENT OF PHE. CAT - ['Jammu']. LawLens](/stories/thumbnails/sro-59-benefits-may-be-excluded-on-pension-refixation-but-excess-payments-cannot-be-recove-6cc1fd1c5d27465daccf95378d8428bd.webp)
The applicant, a retired Assistant Lineman/Class-IV employee, was initially engaged as a daily-wage Helper and later regularised in the Department.
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![Completion of qualifying service confers eligibility for consideration, not an automatic right to promotion.. John vs M/o Defence. CAT - ['Jammu']. LawLens](/stories/thumbnails/completion-of-qualifying-service-confers-eligibility-for-consideration-not-an-automatic-ri-11df4d002b0144ceb0dc9968dc4ce4ba.webp)
The applicant, initially appointed as Mate (Semi-Skilled) on 10.05.2013 and allotted the trade of Mate (FGM), exercised an option on 12.09.2015 for change of trade to Mate (Electrician).
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![Persons with benchmark disabilities cannot claim promotional reservation absent an identified suitable post and applicable roster point.. Sh Muzafar Ahmed Wani vs PUBLIC WORK DEPARTMENT (R&B). CAT - ['Jammu']. LawLens](/stories/thumbnails/persons-with-benchmark-disabilities-cannot-claim-promotional-reservation-absent-an-identif-cd3300aabfad4cb0bb52352db9283f3a.webp)
The applicant, a person with benchmark locomotor disability of 45%, was appointed as Junior Engineer (Civil) under the RBA category pursuant to Advertisement Notice No. 10 of 2008 and Government Order No. 209-PW(R&B)...
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![A disciplinary penalty is unsustainable where the authority fails to consider the employee’s detailed representation.. ASHOK KUMAR SINGH vs LABOUR AND EMPLOYMENT (MS). CAT - ['Patna']. LawLens](/stories/thumbnails/a-disciplinary-penalty-is-unsustainable-where-the-authority-fails-to-consider-the-employee-bd152b5739c64b05ab9caac8e28393c7.webp)
The applicant, a retired Assistant Provident Fund Commissioner, served at the EPFO Regional Office, Ranchi, from 10 March 2014 to 17 April 2017.
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![Pending consideration of representation, substantive relief was premature; competent authority must pass a reasoned order.. ADESH TYAGI vs GNCTD. CAT - ['Delhi']. LawLens](/stories/thumbnails/pending-consideration-of-representation-substantive-relief-was-premature-competent-authori-cc41cf0ddddb4f0d8f60b6fed5377371.webp)
The applicant, an in-service Post-Graduate Teacher in Computer Science under the Directorate of Education, GNCTD, challenged the requirement of a B.Ed. qualification for direct recruitment to the posts of Vice-Princip...
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![Specific service recruitment rules prevail over general pay rules in prescribing post-specific scales.. Mohammad yousuf lone vs INDUSTRY AND COMMERCE DEPARTMENT. CAT - ['Srinagar']. LawLens](/stories/thumbnails/specific-service-recruitment-rules-prevail-over-general-pay-rules-in-prescribing-post-spec-a60c63437c5a475484c75aa77b711204.webp)
The applicant was selected by the Jammu & Kashmir Services Selection Board for the post of Driver in the Industries and Commerce (Handicrafts) Department pursuant to Advertisement Notice No. 03 of 2012 and was appoint...
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![Disciplinary authorities must give reasoned consideration to the delinquent employee’s defence before imposing punishment.. PRAMOD KUMAR SRIVASTAVA vs Union Of India. CAT - ['Lucknow']. LawLens](/stories/thumbnails/disciplinary-authorities-must-give-reasoned-consideration-to-the-delinquent-employees-defe-9636665186da471693b7338009314baa.webp)
The applicant, Pramod Kumar Srivastava, a railway employee, challenged the disciplinary authority’s punishment order dated 1 March 2013, the appellate order dated 6 July 2015, and the revisional order dated 29 July 2016.
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![Failure to challenge exclusion from a selection process bars subsequent claims for retrospective inclusion.. RAJ KUMAR vs Union Of India. CAT - ['Lucknow']. LawLens](/stories/thumbnails/failure-to-challenge-exclusion-from-a-selection-process-bars-subsequent-claims-for-retrosp-7021902c4d5249b1a72ed819511faba7.webp)
The applicant was appointed as an Apprentice (Mechanic) on 29 May 1984 and, after completing training, was posted as Electric Supervisor/Chargeman on 23 October 1986.
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![Transfer representations based on policy and personal hardship require reasoned consideration before implementation.. Smt Sulekha Yadav vs REVENUE. CAT - ['Delhi']. LawLens](/stories/thumbnails/transfer-representations-based-on-policy-and-personal-hardship-require-reasoned-considerat-6e2bc72c2faa4d94baf73839108d9ad5.webp)
The applicant, a Chemical Assistant appointed on 14 July 2020 and posted at the Central Revenues Control Laboratory (CRCL), New Delhi, was transferred to the Central Excise and Customs Laboratory, Vadodara, by Establi...
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![Respondents must decide the employees’ comprehensive representation through a reasoned, speaking order within four weeks.. Javid Ahmad Sheikh vs HEALTH AND MEDICAL EDUCATION DEPARTMENT. CAT - ['Srinagar']. LawLens](/stories/thumbnails/respondents-must-decide-the-employees-comprehensive-representation-through-a-reasoned-spea-3f737e732048457e876b53d112888314.webp)
The applicants, six employees working as Sweepers in the Health and Medical Education Department, claimed that they had been appointed by competent authorities between 1998 and 2008 and regularised in 2008 after rende...
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![Respondents must decide the comprehensive representation by a reasoned order within four weeks.. Syed rafat jan vs EDUCATION. CAT - ['Srinagar']. LawLens](/stories/thumbnails/respondents-must-decide-the-comprehensive-representation-by-a-reasoned-order-within-four-w-850576c68ea648b8a471d07f63f70afe.webp)
The applicant claimed eligibility for engagement as a Rehbar-e-Taleem (RET) teacher at M/S Nalla Sundbrai/Sundbani Payeen.
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![Removal from service is disproportionate for a cash-remittance lapse cured within four days after long service.. GIRISH CHAND GAUTAM vs POSTS. CAT - ['Delhi']. LawLens](/stories/thumbnails/removal-from-service-is-disproportionate-for-a-cash-remittance-lapse-cured-within-four-day-1c557fc4af4946dd83ba72128c0056b4.webp)
The applicant, a Postal Assistant who was functioning as Sub Post Master, Sarai Khwaja Post Office, Agra, was proceeded against under Rule 14 of the CCS (CCA) Rules, 1965.
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![COVID-19-delayed EWS certificates cannot invalidate appointments where issuance was impeded by lockdown conditions.. SHEETAL JOON vs GNCTD. CAT - ['Delhi']. LawLens](/stories/thumbnails/covid-19-delayed-ews-certificates-cannot-invalidate-appointments-where-issuance-was-impede-58e42529663a49d8934ac673e02cc224.webp)
The Delhi Subordinate Services Selection Board (DSSSB) advertised vacancies for the post of TGT (Social Science) (Female), Post Code 40/21, with 24 June 2021 as the closing date.
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![Disciplinary penalty is unsustainable where the charge-sheet omits relied-upon materials and the inquiry report is withheld.. Mintraj vs M/o Railways. CAT - ['Delhi']. LawLens](/stories/thumbnails/disciplinary-penalty-is-unsustainable-where-the-charge-sheet-omits-relied-upon-materials-a-370b176f547f4de4b95a24d691a6b3b7.webp)
The applicant, a Trackman-IV/Gangman employed with the North Western Railway since 23 January 2016, was served with a major-penalty charge memorandum dated 16 August 2020 under Rule 9 of the Railway Servants (Discipli...
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![Delhi Police directed to eradicate irrelevant caste references from official records and train subordinate units on constitutional values. Devender Kumar vs Comm. Of Police. CAT - ['Delhi']. LawLens](/stories/thumbnails/delhi-police-directed-to-eradicate-irrelevant-caste-references-from-official-records-and-t-a42da21b9306420c84b572fe86705286.webp)
The applicant, a Sub-Inspector in the Delhi Police appointed on 1 December 2010, was subjected to departmental proceedings under the Delhi Police (Punishment & Appeal) Rules, 1980.
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![Suspension period was directed to be regularised with full salary after adjusting subsistence allowance.. Debasish Acharjee vs DEPARTMENT OF POSTS. CAT - ['Guwahati']. LawLens](/stories/thumbnails/suspension-period-was-directed-to-be-regularised-with-full-salary-after-adjusting-subsiste-5aceaa598ba54f26850d27d820f3c6ce.webp)
The applicant, a Postal Assistant in the Agartala Head Post Office, was suspended from 18 January 2021 and subsequently issued a charge memorandum dated 29 September 2021 under Rule 14 of the CCS (CCA) Rules, 1965.
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![Premature transfer contrary to prescribed tenure guidelines is liable to be quashed.. M Jibon Singh vs M/O FINANCE, D/O REVENUE. CAT - ['Guwahati']. LawLens](/stories/thumbnails/premature-transfer-contrary-to-prescribed-tenure-guidelines-is-liable-to-be-quashed-7150c0e750874a7f8cd4e2b1983af4d9.webp)
The applicant, a Superintendent in the Technical Branch at Customs Headquarters, Shillong, was posted there on 16 July 2025.
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![Overtime allowance requires proof of work beyond prescribed weekly hours.. ASHOK KUMAR YADAV vs NORTH CENTRAL RAILWAY. CAT - ['Allahabad']. LawLens](/stories/thumbnails/overtime-allowance-requires-proof-of-work-beyond-prescribed-weekly-hours-38124143372e40f4926a424e7b1aebc5.webp)
The applicant, originally employed as a Goods Guard, was medically decategorized and posted as a Senior Clerk in the Operating Department on 13 June 2014.
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![Delayed medical reimbursement does not, by itself, create entitlement to interest.. HARI DUTT SEETHA vs DEFENCE. CAT - ['Jabalpur']. LawLens](/stories/thumbnails/delayed-medical-reimbursement-does-not-by-itself-create-entitlement-to-interest-fbc4e90821814172a9df296488922305.webp)
The applicant, a retired Junior Works Manager, filed the Original Application seeking reimbursement of ₹13,80,532 incurred for the COVID-19 hospitalisation of himself and his wife in 2021.
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![Continuous service through outsourcing does not confer a right to reinstatement or regularisation against the department.. Moti Lal Das vs ACCOUNTANT GENERAL (A AND E) ASSAM GUWAHATI. CAT - ['Guwahati']. LawLens](/stories/thumbnails/continuous-service-through-outsourcing-does-not-confer-a-right-to-reinstatement-or-regular-b330cf6383234a57b23d9867a91604d8.webp)
The applicant claimed that he initially joined the Office of the Principal Accountant General (Audit), Meghalaya, Mizoram and Arunachal Pradesh as a casual worker in January 1993.
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![Risk and hardship allowance cannot be denied solely because a Track Maintainer was initially appointed as Chowkidar.. JHANDU RAM vs NORTH EASTERN RAILWAY. CAT - ['Allahabad']. LawLens](/stories/thumbnails/risk-and-hardship-allowance-cannot-be-denied-solely-because-a-track-maintainer-was-initial-caca13ea4f194fd2bfae14ce0a2598d1.webp)
The applicant was initially appointed as a Chowkidar on 22 June 1984. Pursuant to Railway Board Circular RBE No. 91/2012, the post of Chowkidar was merged with the cadre of Track Maintainer-IV. He was subsequently pro...
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![Retiral benefits cannot be denied solely on missing records without establishing lawful termination of service.. Basant Lal DECEASED REPRESENTED THROUGH LR SMT HEMLATA vs General Manager N C Rly. CAT - ['Allahabad']. LawLens](/stories/thumbnails/retiral-benefits-cannot-be-denied-solely-on-missing-records-without-establishing-lawful-te-057227ecd02a4a5295a2ca9923d81fe1.webp)
Basant Lal was appointed on compassionate grounds as a Fireman in the Northern Railway in 1982 after his father died in harness.
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![Departmental proceedings cannot be sustained on vague charges.. Gian Chand vs Comm. Of Police. CAT - ['Delhi']. LawLens](/stories/thumbnails/departmental-proceedings-cannot-be-sustained-on-vague-charges-871dcbba0d0544ecabc408e9ac2681bf.webp)
The applicant, an Inspector in the Delhi Police, was proceeded against departmentally for allegedly losing an official Tetra wireless set while returning home after performing duty at the Lahore Bus Sewa terminal on t...
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![SC/ST reservation rules continue to govern promotions arising from cadre restructuring.. Diptimoy Dutta vs Eastern Railway. CAT - ['Kolkata']. LawLens](/stories/thumbnails/sc-st-reservation-rules-continue-to-govern-promotions-arising-from-cadre-restructuring-b8384c829dee4238aea5e0806bee4cb6.webp)
The applicant, a Senior Publicity Inspector under the Chief Public Relations Officer, Eastern Railway, claimed promotion to the post of Chief Publicity Inspector pursuant to Railway Board’s restructuring order, RBE No...
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![An employee already posted as Loco Pilot Passenger (EMU) cannot claim newly created LPP (Loco) posts.. Subrata Ranjan Das vs Eastern Railway. CAT - ['Kolkata']. LawLens](/stories/thumbnails/an-employee-already-posted-as-loco-pilot-passenger-emu-cannot-claim-newly-created-lpp-loco-653f5fdc56154b279e9e80bb3a069a93.webp)
The applicant, working as a Loco Pilot Passenger under Eastern Railway, Sealdah Division, sought consideration for appointment/posting as Loco Pilot Passenger (Loco) instead of Loco Pilot Passenger (EMU/MEMU).
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![Quashing disciplinary proceedings requires grant of vigilance clearance and consideration for consequential absorption benefits.. RAJENDRA MATHUR vs TELECOMMUNICATION. CAT - ['Delhi']. LawLens](/stories/thumbnails/quashing-disciplinary-proceedings-requires-grant-of-vigilance-clearance-and-consideration-a0899b65862541359702ac7b8181abfe.webp)
The applicant challenged the respondents’ order dated 29 September 2023, by which vigilance clearance was denied and his absorption in Bharat Sanchar Nigam Limited (BSNL) was not processed.
3 MIN READ→
![A provisional GDS employee cannot be terminated after prolonged service without notice and due process.. DIPAK KUMAR NATH vs DEPARTMENT OF POSTS. CAT - ['Guwahati']. LawLens](/stories/thumbnails/a-provisional-gds-employee-cannot-be-terminated-after-prolonged-service-without-notice-and-b8fdaceb96934e83b3fc58cdd042d5ad.webp)
The applicant was initially engaged as a part-time Safaiwala at Jhargrarpar Sub-Office in 2007.
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![Authorities must consider long-serving casual workers for regularisation under applicable schemes and precedent.. SRI SIMANTA HAZARIKA AND ORS vs M/O FINANCE. CAT - ['Guwahati']. LawLens](/stories/thumbnails/authorities-must-consider-long-serving-casual-workers-for-regularisation-under-applicable-fa8d31ef9ea04f5e967de0c9394393ae.webp)
The eight applicants were engaged as casual workers in the Central Excise/GST Department in Assam between 1993 and 1995 and continued to work for several years on a daily-wage/no-work-no-pay basis
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![Employees completing the requisite residency period are entitled to antedated promotion from the date their juniors were promoted.. SHRI TULSHI PATAR vs ELECTRONICS TEST AND DEVELOPMENT CENTRE. CAT - ['Guwahati']. LawLens](/stories/thumbnails/employees-completing-the-requisite-residency-period-are-entitled-to-antedated-promotion-fr-19d87e9d11ad43baa7aaeeaab8a9986d.webp)
The applicant, initially appointed as Scientific Assistant ‘A’ on 28 July 1994, was promoted as Scientific Assistant ‘B’ in 1998, Scientific Officer in 2005, and Scientist ‘B’, Level 9, with effect from 4 August 2011.
3 MIN READ→
![Unsupported administrative ban cannot justify blanket rejection of compassionate appointment claims without committee evaluation.. ANIL KUMAR MOCHI vs BOTANICAL SURVEY OF INDIA. CAT - ['Kolkata']. LawLens](/stories/thumbnails/unsupported-administrative-ban-cannot-justify-blanket-rejection-of-compassionate-appointme-805ff14874de42c2b07d31a1c4b3e5bf.webp)
The applicant’s father, Late Munshi Mochi, was employed as a Garden Attendant under the Botanical Survey of India and died while on duty on 27 October 2008.
3 MIN READ→
![Long-serving casual workers’ regularisation claims must be considered under the applicable scheme and governing precedent.. NEMAI CHANDRA SINHA vs All India Radio. CAT - ['Guwahati']. LawLens](/stories/thumbnails/long-serving-casual-workers-regularisation-claims-must-be-considered-under-the-applicable-0ac3e0f461654debbe717c6616d3e11b.webp)
The nine applicants had been engaged as casual/daily-wage employees with All India Radio, Agartala, since approximately 1994 and claimed continuous service for more than three decades against sanctioned/vacant posts.
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![Compassionate appointment claims cannot be rejected solely on an unsupported administrative ban.. SAHADEV NAYAK vs BOTANICAL SURVEY OF INDIA. CAT - ['Kolkata']. LawLens](/stories/thumbnails/compassionate-appointment-claims-cannot-be-rejected-solely-on-an-unsupported-administrativ-9407c0845e9848269dcef2fd987789ce.webp)
The applicant’s father, Late Sekhar Nayek, died while in government service on 27 October 2008.
3 MIN READ→
![Completely exonerated employees are entitled to notional promotion from the date of their next junior’s promotion.. SRI JATIN SARMA vs BHARAT SANCHAR NIGAM LIMITED. CAT - ['Guwahati']. LawLens](/stories/thumbnails/completely-exonerated-employees-are-entitled-to-notional-promotion-from-the-date-of-their-e7565fdb63d24c2b9b03bde99aae64b8.webp)
The applicant, while serving as Senior Telecom Office Assistant (Sr. TOA) in BSNL, qualified in the 2012 JAO Part-II Internal Competitive Examination under the 40% quota and secured merit position No. 17. However, he...
3 MIN READ→
![Outsourced workers have no right to re-engagement against the department that awarded the service contract.. SHRI MITHUN SUTRADHAR vs CENTRAL WATER COMMISSION. CAT - ['Guwahati']. LawLens](/stories/thumbnails/outsourced-workers-have-no-right-to-re-engagement-against-the-department-that-awarded-the-a81fb3f0d2ae4df19e8d44e69bb40a01.webp)
The applicant claimed that he had worked continuously as a casual labourer at the Golakganj Gauge Site of the Central Water Commission (“CWC”) and that his services were verbally terminated on 3 November 2021 without...
3 MIN READ→
![Family pension representation must be decided by a reasoned speaking order within two months.. BASANTI KOIRI vs Department of Telecommunication. CAT - ['Kolkata']. LawLens](/stories/thumbnails/family-pension-representation-must-be-decided-by-a-reasoned-speaking-order-within-two-mont-07b25a51b606403aa344bbe74d995406.webp)
The applicant, Basanti Koiri, is the daughter of Late Sukdev Prasad Koiri, a former employee of the Department of Telecommunications who retired on 13 December 1976 and died on 18 November 2008.
2 MIN READ→
![A candidate cannot change the declared social category after publication of the selection list.. SIVARADJ S vs UT OF PUDUCHERRY. CAT - ['Chennai']. LawLens](/stories/thumbnails/a-candidate-cannot-change-the-declared-social-category-after-publication-of-the-selection-07ab88b0ac744b17ac2a70c7f2b7994c.webp)
The applicants were ex-servicemen who applied for direct recruitment to 253 posts of Police Constable pursuant to the notification dated 26 November 2022. They belonged to the Hindu-Vanniar community and claimed eligi...
4 MIN READ→
![Belated claims for ACP/MACP benefits are barred by limitation and res judicata.. K R BABY vs THE SECRETARY MINISTRY OF PERSONNEL AND PUBLIC GRIEVANCES AND PENSION DEPARTMENT OF PERSONNEL AND TRAINING NORTH BLOCK. CAT - ['Ernakulam']. LawLens](/stories/thumbnails/belated-claims-for-acp-macp-benefits-are-barred-by-limitation-and-res-judicata-f9605b245bf44aa0a5e3f0cf02b5e553.webp)
The applicants were Processing Workers or casual workers under the National Institute of Fisheries Post-Harvest Technology & Training. They were initially engaged between 1985 and 1989 and were subsequently regularise...
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![Intermittent stop-gap outsider engagement does not confer entitlement to alternate employment benefits.. SIVAN PILLAI C vs D/o Post. CAT - ['Ernakulam']. LawLens](/stories/thumbnails/intermittent-stop-gap-outsider-engagement-does-not-confer-entitlement-to-alternate-employm-8b321ab2059d418bb95d80c871cb2897.webp)
The applicant had worked as a substitute at Perinad Post Office from approximately 2008. Following the promotion of the regular GDS Mail Packer, Vinobha, in 2013, the applicant claimed that he was provisionally engage...
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![Tribunals cannot reappreciate disciplinary evidence where the inquiry is lawful and findings rest on some evidence.. JAMA RAM vs M/o Communications. CAT - ['Jodhpur']. LawLens](/stories/thumbnails/tribunals-cannot-reappreciate-disciplinary-evidence-where-the-inquiry-is-lawful-and-findin-c675fc3581004cfa9801b71f8b4d35d0.webp)
The applicant, appointed as a Gramin Dak Sevak Branch Postmaster (GDSBPM) in 1995, was posted at Dedusar Branch Post Office.
4 MIN READ→
![A senior appointed later in the lower post cannot claim pay parity despite earlier promotion.. HAZARI RAM vs M/o Defence. CAT - ['Jodhpur']. LawLens](/stories/thumbnails/a-senior-appointed-later-in-the-lower-post-cannot-claim-pay-parity-despite-earlier-promoti-7f0e3754c0894be3bad1e00f96300284.webp)
The applicant was appointed as a Mazdoor on 06.06.1979, while private respondent Shri Jagdish was appointed to the same post earlier, on 19.01.1979. The applicant was promoted as Mate (Semi-Skilled) in April 1992 and...
3 MIN READ→
![Subsequent criminal proceedings do not warrant review absent an error apparent on the record.. M/o Finance vs R C BAKSHI. CAT - ['Delhi']. LawLens](/stories/thumbnails/subsequent-criminal-proceedings-do-not-warrant-review-absent-an-error-apparent-on-the-reco-1686b1e451684d1590db13b17e36a8d2.webp)
R.C. Bakshi, a retired Income Tax Inspector, was the original applicant in OA No.3053/2021.
3 MIN READ→
![Transfer-policy tenure guidelines create no indefeasible right; interference requires statutory violation or established mala fides.. PRIYADARSHI PARIMAL AROHI vs BSNL. CAT - ['Patna']. LawLens](/stories/thumbnails/transfer-policy-tenure-guidelines-create-no-indefeasible-right-interference-requires-statu-110afbbb489a444f8a39741589297e68.webp)
The applicant, an SDE (MW) in BSNL, Bihar Circle, challenged his transfer order dated 22 January 2022, by which he was transferred from Bihar Circle to West Bengal Circle, and the consequential relieving order dated 3...
4 MIN READ→
![Recovery of excess pay from a retired employee is impermissible absent fraud or misrepresentation.. RAVI KANT vs Bharat Sanchar Nigam Ltd. CAT - ['Patna']. LawLens](/stories/thumbnails/recovery-of-excess-pay-from-a-retired-employee-is-impermissible-absent-fraud-or-misreprese-074b3b610aa14d1799eeaee490035275.webp)
The applicant, Ravi Kant, an Accounts Officer (TES Group-B) in BSNL, superannuated on 31 January 2019 while posted at Bettiah. His Last Pay Certificate reflected a basic pay of ₹49,040 per month.
3 MIN READ→
![No wilful contempt arises where challenged interest directions are stayed and interim High Court orders followed.. Iswar vs GYANESH BHARTI COMMISSIONER NORTH DELHI MUNICIPAL CORPORATION. CAT - ['Delhi']. LawLens](/stories/thumbnails/no-wilful-contempt-arises-where-challenged-interest-directions-are-stayed-and-interim-high-11f6c4737840423883ba56bea9c82b5e.webp)
The applicant, a retired Safai Karamchari of the Municipal Corporation of Delhi (MCD), initiated contempt proceedings alleging non-compliance with the Tribunal’s order in OA No. 2778/2021.
2 MIN READ→
![Contractual government employees qualify for advertised age relaxation absent express exclusion of non-regular staff.. Renu vs Delhi Subordinate Services Selection Board. CAT - ['Delhi']. LawLens](/stories/thumbnails/contractual-government-employees-qualify-for-advertised-age-relaxation-absent-express-excl-e9365e933f094c8ba8b25e2cc8a092b2.webp)
The applicant, born on 19 August 1983, had been continuously working as an Auxiliary Nurse and Midwife (ANM) on a contractual basis under the Integrated District Health Society, Government of NCT of Delhi, since 17 De...
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![Respondents directed to decide comprehensive representation against service punishment through a reasoned, speaking order.. javid ahmad mir vs HOME DEPARTMENT. CAT - ['Srinagar']. LawLens](/stories/thumbnails/respondents-directed-to-decide-comprehensive-representation-against-service-punishment-thr-9bb57e9e356c4d049b788434959b946a.webp)
The applicant, a Constable in the Jammu and Kashmir Police, was implicated in FIR No. 77/2013 under Sections 489-B, 489-C and 120-B RPC, arrested on 19 April 2013, and placed under suspension on 20 April 2013. A depar...
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![Competent authority must decide pending departmental appeals by a reasoned, speaking order within three months.. Shri Deep Narayan Gupta vs DEFENCE. CAT - ['Guwahati']. LawLens](/stories/thumbnails/competent-authority-must-decide-pending-departmental-appeals-by-a-reasoned-speaking-order-9ba4083d23bf456499259db606e8b2ca.webp)
The applicant, a Refrigerator Mechanic (Skilled) in the Military Engineer Services, was issued a charge memorandum dated 19 March 2021 under Rule 16 of the Central Civil Services (Classification, Control and Appeal) R...
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![Competent authority must reconsider the employee’s increment claim and pass a speaking order within six weeks.. Abdul Rashid Parray vs D/o Home Ut Of Jammu & Kashmir. CAT - ['Srinagar']. LawLens](/stories/thumbnails/competent-authority-must-reconsider-the-employees-increment-claim-and-pass-a-speaking-orde-b5d117b365844756af4363dacfb82a21.webp)
The applicant, a Sg. Constable in the J&K Police, was placed under suspension by the Senior Superintendent of Police, Anantnag, on 7 October 2013 in connection with departmental proceedings and criminal cases register...
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![Pre-regularization project service cannot count as qualifying pension service absent statutory authorization.. Dr Sneh Arora vs M/o Health And Family Welfare. CAT - ['Delhi']. LawLens](/stories/thumbnails/pre-regularization-project-service-cannot-count-as-qualifying-pension-service-absent-statu-5e038f7eec1b4806b6bd62e14de7cf18.webp)
The applicant, Dr. Sneh Arora, worked at AIIMS as a Research Associate/Senior Research Associate in successive ICMR, DBT and other research projects from 8 December 1991 until her absorption in the Core Research Cadre...
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![NEIGRIHMS lacks authority to alter faculty pay scales without Ministry approval.. CATHARINE E MYRTHONG vs NEIGRIHMS. CAT - ['Guwahati']. LawLens](/stories/thumbnails/neigrihms-lacks-authority-to-alter-faculty-pay-scales-without-ministry-approval-c76da5c718fa41a09adf7e2d0d2e9c14.webp)
The applicant was appointed as a Lecturer in the Nursing College of NEIGRIHMS on 1 March 2005 in the pay scale of ₹8,000–13,500.
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![An adopted child recognized in service records is entitled to family pension and terminal benefits.. DEBASHISH CHAKRABORTY vs N.F.RAILWAY. CAT - ['Guwahati']. LawLens](/stories/thumbnails/an-adopted-child-recognized-in-service-records-is-entitled-to-family-pension-and-terminal-56f6d081b94745818b423d3fce6871db.webp)
The applicant claimed to be the adopted son of Late Arati Chakraborty, an Ayah employed in the Divisional Railway Hospital, Lumding. He was allegedly adopted through a registered Deed of Adoption dated 26 February 200...
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![Compassionate appointment cannot be claimed after prolonged delay once the immediate financial crisis has passed.. Smt Sonam vs General Managar, N Rly. CAT - ['Allahabad']. LawLens](/stories/thumbnails/compassionate-appointment-cannot-be-claimed-after-prolonged-delay-once-the-immediate-finan-af79c700f7474759ae7a156add3e68b7.webp)
Late Smt. Hosiyari Devi, a regular Safai Wali under the Northern Railway, died in harness on 10 November 2007, leaving behind four married daughters and one unmarried daughter.
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![Selection authority directed to reconsider the category-based appointment claim and issue a reasoned order.. Manzoor Ahmad Najar vs D/o Rural Development Ut Of J&k. CAT - ['Srinagar']. LawLens](/stories/thumbnails/selection-authority-directed-to-reconsider-the-category-based-appointment-claim-and-issue-366a6f6203384c4392218c65178f94a9.webp)
The proceedings, initially instituted as SWP No. 1126/2008 before the J&K High Court, remained pending for approximately fourteen years before transfer to the Tribunal.
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![KVS must reconsider the transfer representation afresh through a reasoned order under applicable policies.. Kendrapal Singh vs KVS. CAT - ['Delhi']. LawLens](/stories/thumbnails/kvs-must-reconsider-the-transfer-representation-afresh-through-a-reasoned-order-under-appl-bd28dd93054f4fecae3524ff1d3755c3.webp)
The applicant, initially appointed as a Primary Teacher in the Kendriya Vidyalaya Sangathan (KVS) on 27 November 2003 and subsequently appointed as TGT (Mathematics) on 11 September 2006, was transferred from K.V. No....
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![Candidates possessing integrated M.Sc.-B.Ed. qualifications cannot be denied interview solely due to course structure.. AKANKSHA YADAV vs KVS. CAT - ['Delhi']. LawLens](/stories/thumbnails/candidates-possessing-integrated-m-sc-b-ed-qualifications-cannot-be-denied-interview-solel-6877bd0c9ee449099720364b7f798756.webp)
The applicants had applied for recruitment to the post of Post Graduate Teacher (PGT—Chemistry) pursuant to Advertisement No. 15/2022 issued by the Kendriya Vidyalaya Sangathan (“KVS”).
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![Belated candidates cannot reopen a discontinued selection process or claim parity from individual litigation.. PRAKASH BHOWAL vs DEPTT OF POSTS. CAT - ['Guwahati']. LawLens](/stories/thumbnails/belated-candidates-cannot-reopen-a-discontinued-selection-process-or-claim-parity-from-ind-160bb2b91d6b45f7b612491b0fea7d39.webp)
The applicants had applied in 2016 for various posts of Gramin Dak Sevak Mail Deliverer/Mail Carrier/Sub-Postmaster under the Tinsukia Postal Division pursuant to offline recruitment notifications. Their applications...
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![Daily-wage workers cannot be replaced by another temporary workforce performing the same work.. ALIMUDDIN vs DEPARTMENT OF POSTS. CAT - ['Guwahati']. LawLens](/stories/thumbnails/daily-wage-workers-cannot-be-replaced-by-another-temporary-workforce-performing-the-same-w-07d6da917a8c4e0aa0997bafa3195c51.webp)
The 24 applicants were engaged by the Department of Posts as Safaiwalas, Watermen, or a Mali at various post offices under Hailakandi Head Post Office.
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![Respondents directed to consider notional seniority and consequential benefits according to merit and applicable recruitment rules.. Virendra Machiwal vs DEPARTMENT OF PERSONNEL AND TRAINING. CAT - ['Delhi']. LawLens](/stories/thumbnails/respondents-directed-to-consider-notional-seniority-and-consequential-benefits-according-t-e3f32eaf8573418fa374307d89e7631e.webp)
The Staff Selection Commission issued an advertisement in March 2023 for recruitment to various Selection Posts, including the post of JE (Q&C). The applicant, claiming eligibility under the Scheduled Tribe category,...
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![Delayed retiral benefits attract interest at applicable GPF rates, even where an employee retires under VRS.. RAJEEV KUMAR GUPTA vs DEFENCE. CAT - ['Delhi']. LawLens](/stories/thumbnails/delayed-retiral-benefits-attract-interest-at-applicable-gpf-rates-even-where-an-employee-r-191ae06326594333a8b200602ab96703.webp)
The applicant, a retired Superintending Engineer of the Military Engineer Services, applied for voluntary retirement in May 2016.
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![Revised disability-suitability criteria cannot retrospectively exclude candidates who entered recruitment under notified conditions.. Shivank Gupta vs M/o Personnel,public Grievances And Pensions. CAT - ['Delhi']. LawLens](/stories/thumbnails/revised-disability-suitability-criteria-cannot-retrospectively-exclude-candidates-who-ente-0acc821bd78943998936b28b46467747.webp)
The applicant participated in the Combined Higher Secondary (10+2) Level Examination, 2018 (“CHSL-2018”), conducted pursuant to the notification dated 5 March 2019 for various posts, including Postal Assistant/Sorting...
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![Similarly situated SIB employees posted in Nagaland are entitled to 10% monthly-pay licence-fee compensation.. Dhruba Mitra vs HOME AFFAIRS. CAT - ['Guwahati']. LawLens](/stories/thumbnails/similarly-situated-sib-employees-posted-in-nagaland-are-entitled-to-10-monthly-pay-licence-0c1cf59cbcbe499c83243e803a707565.webp)
The 89 applicants, serving or formerly serving in various Group ‘B’, ‘C’ and ‘D’ posts under the Subsidiary Intelligence Bureau, claimed payment of licence fee at 10% of their monthly pay as compensation in lieu of re...
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![Land acquisition alone creates no enforceable right to public employment absent statutory or applicable policy entitlement.. MAHESH KR SINGH vs RAILWAY. CAT - ['Patna']. LawLens](/stories/thumbnails/land-acquisition-alone-creates-no-enforceable-right-to-public-employment-absent-statutory-1a15be750fd3445f9b58d68728e76006.webp)
The applicant, Mahesh Kumar Singh, claimed that approximately 1.48 acres of his land and his residential house at Village Dudhaila, Sonpur, District Saran, were acquired for the Ganga Rail-cum-Road Bridge/Extension Pr...
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![Appointment under LARSGESS cannot be claimed without fulfilling its essential simultaneous-retirement conditions.. LALDEO PD vs RAILWAY. CAT - ['Patna']. LawLens](/stories/thumbnails/appointment-under-larsgess-cannot-be-claimed-without-fulfilling-its-essential-simultaneous-1b6a3db77e2446a08ee5f041a33c1e93.webp)
The applicant, Bijay Kumar Rao, sought appointment as an Assistant Loco Pilot under the Railways’ Liberalized Active Retirement Scheme for Guaranteed Employment for Safety Staff (LARSGESS), consequent upon the volunta...
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![Erroneous pay fixation causing pensionary loss constitutes a continuing cause of action, not barred by limitation.. SMT RUNU BHADRA vs N.F.RAILWAY. CAT - ['Guwahati']. LawLens](/stories/thumbnails/erroneous-pay-fixation-causing-pensionary-loss-constitutes-a-continuing-cause-of-action-no-b196af2a234b44ed95b8c56bbac63e29.webp)
The deceased original applicant, Birendra Nath Bhadra, was an employee of the Northeast Frontier Railway who was promoted as Assistant Vigilance Officer/Traffic (AVO/T/HQ) in the pay scale of ₹7,500–12,000 with effect...
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![Willing contractual employees cannot be replaced by another contractual set until regular appointments are made.. ANITA GULATI vs GNCTD. CAT - ['Delhi']. LawLens](/stories/thumbnails/willing-contractual-employees-cannot-be-replaced-by-another-contractual-set-until-regular-900d3dd4c4cb499fb206e489b4f88ca3.webp)
The 45 applicants were engaged in various trades under the respondent Department and approached the Central Administrative Tribunal under Section 19 of the Administrative Tribunals Act, 1985.
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![Promotion may be deferred during pending disciplinary proceedings; belated retrospective promotion claims are unsustainable.. SRI MUKUL DAS vs N.F.RAILWAY. CAT - ['Guwahati']. LawLens](/stories/thumbnails/promotion-may-be-deferred-during-pending-disciplinary-proceedings-belated-retrospective-pr-3de145e9dd6d4cf6a4033ec29df75d12.webp)
The applicant joined the Railway Service as an Assistant Station Master on 29 January 1991 and retired on 31 December 2022.
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![Reinstatement may be deferred until acquittal where a GDS employee faces trial for a heinous criminal offence.. Lal chand Ali vs DEPTT OF POSTS. CAT - ['Guwahati']. LawLens](/stories/thumbnails/reinstatement-may-be-deferred-until-acquittal-where-a-gds-employee-faces-trial-for-a-heino-131fbbcad34c481b9679c55122175ee9.webp)
The applicant, a GDS Branch Postmaster at Khopenikuchi Branch Post Office, had served in that post since 01.04.1999. He was arrested on 03.12.2020 in connection with Hajo P.S. Case No. 705/2020, registered under Secti...
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![Tribunals cannot interfere with disciplinary punishment absent procedural illegality, perversity, or shocking disproportionality.. Shri Shailendra Kumar vs N.F.RAILWAY. CAT - ['Guwahati']. LawLens](/stories/thumbnails/tribunals-cannot-interfere-with-disciplinary-punishment-absent-procedural-illegality-perve-366d8a1472bb469fa9dfa5c34ca3f9ba.webp)
The applicant, an Ex-Station Master/Station Superintendent at Tingrai Railway Station, was suspended on 24 October 2020 after a surprise inspection during which he was allegedly found intoxicated.
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![Casual labour regularisation depends on live-register verification and the outcome of related pending proceedings.. SHRI AJANT BORO vs N.F.RAILWAY. CAT - ['Guwahati']. LawLens](/stories/thumbnails/casual-labour-regularisation-depends-on-live-register-verification-and-the-outcome-of-rela-add1db0bd1ae41bdbf93cac211bececd.webp)
The 30 applicants claimed to be former casual labourers engaged under the Assistant Engineer/BG/Construction, N.F. Railway, Bongaigaon, during different periods between 1983 and 1985.
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![Employees denied promotion due to an exhausted quota may compete for direct recruitment if otherwise eligible.. NAOREM KISHWAR KUMAR SINGH vs CENTRAL AGRICULTURAL UNIVERSITY. CAT - ['Guwahati']. LawLens](/stories/thumbnails/employees-denied-promotion-due-to-an-exhausted-quota-may-compete-for-direct-recruitment-if-74d3f0c8a9b642bda07aeb4c641123d9.webp)
The applicants, Junior Engineers (Civil/Electrical) serving under the Central Agricultural University, challenged the amended Recruitment Rules dated 18.10.2023, Advertisement No. 4/2023 dated 30.10.2023, addendum dat...
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![Punitive transfer and spouse-posting request constitute distinct causes of action requiring separate consideration.. Sunil vs M/O DEFENCE. CAT - ['Delhi']. LawLens](/stories/thumbnails/punitive-transfer-and-spouse-posting-request-constitute-distinct-causes-of-action-requirin-14f36979ec2d4ff8b3ea57df121d7596.webp)
The applicant, a Technician ‘A’ in DRDO, was transferred from the Naval Materials Research Laboratory, Ambernath, to the Vehicles Research and Development Establishment, Ahmednagar, by order dated 18 February 2026.
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![Remand to continue disciplinary inquiry from an infirm stage does not constitute a second inquiry.. MD SAMSUL ALI vs DEPTT OF POSTS. CAT - ['Guwahati']. LawLens](/stories/thumbnails/remand-to-continue-disciplinary-inquiry-from-an-infirm-stage-does-not-constitute-a-second-478650b5a64e4d65bd3bd0d6242b182b.webp)
The applicant, a Driver Grade III in the Department of Posts, was initially engaged as a daily-wage driver and was later appointed to the regular post of Driver Grade III.
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![Proposed recovery under SRO-59 requires notice, disclosure of material, and opportunity of representation.. Ab habib wani vs PUBLIC WORK DEPARTMENT R AND B. CAT - ['Srinagar']. LawLens](/stories/thumbnails/proposed-recovery-under-sro-59-requires-notice-disclosure-of-material-and-opportunity-of-r-b9e3ecab12a445b28f942a3c1ea26aef.webp)
The applicant, a Road Worker/Road Supervisor, claimed the benefit of the higher pay grade of ₹900–1500 extended under SRO-59 of 1990.
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![Authorities directed to decide MES employees’ dress-allowance claims as a representation, without expressing merits.. Ghulam Mohammad Chopan and Ors vs UNION OF INDIA. CAT - ['Srinagar']. LawLens](/stories/thumbnails/authorities-directed-to-decide-mes-employees-dress-allowance-claims-as-a-representation-wi-f85940026afd4e758fef75aede0f3b8b.webp)
The 112 applicants are industrial employees of the Military Engineer Services (MES), employed in various posts including Filter General Mechanic, Highly Skilled Grade-I, Electrician Mate, Carpenter, Painter and Master...
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![Authorities cannot belatedly withdraw granted MACP benefits at retirement based on previously known dies-non periods.. Sumathi K vs EMPLOYEES STATE INSURANCE CORPORATION (ESIC). CAT - ['Ernakulam']. LawLens](/stories/thumbnails/authorities-cannot-belatedly-withdraw-granted-macp-benefits-at-retirement-based-on-previou-dea8edb63fe04e7c81ca98a849ad3195.webp)
The applicant, a retired Multi-Tasking Staff member of the Employees’ State Insurance Corporation, entered service on 27 January 1992 and retired on superannuation on 31 January 2022 after more than 30 years of service.
3 MIN READ→
![Authorities must consider ACC examination participation claims and pass a reasoned order within eight weeks.. Masooda Bano vs FINANCE DEPARTMENT. CAT - ['Srinagar']. LawLens](/stories/thumbnails/authorities-must-consider-acc-examination-participation-claims-and-pass-a-reasoned-order-w-7f9b7ab9cac94bcdb5538e22bb622d4a.webp)
The Jammu & Kashmir Services Selection Board issued Advertisement Notification No. 04 of 2020 dated 16 December 2020 for 972 posts of Accounts Assistants in the Finance Department. The applicants participated in the s...
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![Authorities must decide compassionate appointment applications by reasoned orders within prescribed timelines.. Geeta Devi vs DEFENCE. CAT - ['Chandigarh']. LawLens](/stories/thumbnails/authorities-must-decide-compassionate-appointment-applications-by-reasoned-orders-within-p-03656e11a47147abb87ba5e9a66bc563.webp)
The applicant’s father, Gurmail Singh, an employee of the Military Engineering Services since 4 November 1987, died in harness on 19 April 2021, leaving behind his wife, two sons and the applicant as dependants.
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![Applicants may withdraw the original application; interim protection consequently stands vacated.. MANISHA SHARMA vs KALAWATI SARAN CHILDRENS HOSPITAL. CAT - ['Delhi']. LawLens](/stories/thumbnails/applicants-may-withdraw-the-original-application-interim-protection-consequently-stands-va-6fc5dec2965943cda92ccb105e2cffae.webp)
The seven applicants had instituted O.A. No. 1709/2022 before the Central Administrative Tribunal against the Union of India and authorities of Kalawati Saran Children’s Hospital/Lady Hardinge Medical College.
2 MIN READ→
![Inordinate delay and fence-sitting disentitle employees from belatedly claiming benefits granted to similarly situated persons.. NATHU SINGH MAHARA vs DEPARTMENT OF PERSONNEL AND TRAINING. CAT - ['Allahabad']. LawLens](/stories/thumbnails/inordinate-delay-and-fence-sitting-disentitle-employees-from-belatedly-claiming-benefits-g-4b7417404d924489aa72a988f364fecb.webp)
The applicant, a retired CSBO Grade-I employee, filed Miscellaneous Application No. 444 of 2024 seeking condonation of delay in filing an Original Application registered as Diary No. 524 of 2024.
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![Erroneous online declaration of supplementary passing justifies denial of first-attempt merit preference.. Badan Singh Jatav vs D/o Post. CAT - ['Jaipur']. LawLens](/stories/thumbnails/erroneous-online-declaration-of-supplementary-passing-justifies-denial-of-first-attempt-me-6a94f967ae7e46218d42529024394b57.webp)
The Department of Posts issued Notification No. RECTT/1-41/GDS/2017 for selection and engagement of Gramin Dak Sevaks (GDS) in the Rajasthan Circle against 1,577 posts, including 246 posts reserved for Scheduled Caste...
3 MIN READ→
![Erroneous online declaration of compartmental passing validly excludes a candidate from automated merit selection.. Shyam Sunder Chouhan vs D/o Post. CAT - ['Jaipur']. LawLens](/stories/thumbnails/erroneous-online-declaration-of-compartmental-passing-validly-excludes-a-candidate-from-au-4008a75cfa8440af95cc47e1e4a6889e.webp)
The Department of Posts issued Notification No. RECTT/1-41/GDS/2017 for selection and engagement of Gramin Dak Sevaks in Rajasthan Circle against 1,577 posts, including 279 posts reserved for Scheduled Tribes.
3 MIN READ→
![Similarly situated employees are entitled to upgraded pay scales notionally from 1.1.1996 and actually from 21.4.2004.. T KALAVATHI vs REVENUE. CAT - ['Bangalore']. LawLens](/stories/thumbnails/similarly-situated-employees-are-entitled-to-upgraded-pay-scales-notionally-from-1-1-1996-77be75a37af64b97bab602ec6119dc0a.webp)
Sixteen retired Income Tax Inspectors filed the original application under Section 19 of the Administrative Tribunals Act, 1985, challenging the effect given to the Department of Expenditure’s Office Memorandum dated...
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![Respondents must decide contractual nursing and paramedical staff regularization claims within four months.. DIMPLE ARORA vs GNCTD. CAT - ['Delhi']. LawLens](/stories/thumbnails/respondents-must-decide-contractual-nursing-and-paramedical-staff-regularization-claims-wi-0371648ca5fd4fb2a145826d2e4eac54.webp)
The applicants were contractual Nursing Officers and paramedical staff engaged by various hospitals under the Government of NCT of Delhi pursuant to contractual advertisements issued from time to time. They claimed to...
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![Similarly situated employees are entitled to upgraded pay scales notionally from 01.01.1996 and actually from 21.04.2004.. M GOPINATH vs CENTRAL BOARD OF DIRECT TAXES. CAT - ['Bangalore']. LawLens](/stories/thumbnails/similarly-situated-employees-are-entitled-to-upgraded-pay-scales-notionally-from-01-01-199-322e439b04ba48f3a8372fa9f5045051.webp)
The nine applicants, serving in different posts in the Income Tax Department, challenged the effective date of the upgraded/replacement pay scales granted under the Department of Expenditure’s Office Memorandum dated...
3 MIN READ→
![Contractual retirees are entitled to consideration under retiree-engagement policy absent an express exclusion.. Asha Sharma vs Education Deptt., Ut Chandigarh. CAT - ['Chandigarh']. LawLens](/stories/thumbnails/contractual-retirees-are-entitled-to-consideration-under-retiree-engagement-policy-absent-10128aa1c3254f559ce7de6d38471139.webp)
The applicant, an Ex-TGT (Social Studies)/Mistress, was appointed on 26.11.2002 against a sanctioned post through open selection.
3 MIN READ→
![Similarly situated employees cannot be denied non-functional grade benefits extended to litigating employees.. Ramnish Verma vs Central Goods And Services Tax. CAT - ['Chandigarh']. LawLens](/stories/thumbnails/similarly-situated-employees-cannot-be-denied-non-functional-grade-benefits-extended-to-li-030a1088298c47cbaa4e388dae046bd9.webp)
The applicant, Ramnish Verma, joined government service as an LDC on 19.11.1986, was promoted as Steno Grade III on 16.01.1989, Inspector on 07.06.1994, and Superintendent with effect from 30.09.2014.
3 MIN READ→
![Compassionate appointment cannot follow voluntary retirement absent medical invalidation and prescribed qualifying service.. HIRA BANSFORE vs Eastern Railway. CAT - ['Kolkata']. LawLens](/stories/thumbnails/compassionate-appointment-cannot-follow-voluntary-retirement-absent-medical-invalidation-a-92238782413f4c4ba67755ac45e9b68d.webp)
Applicant No. 1, a Technician Grade-I in the Eastern Railway Workshop, Kanchrapara, suffered from leprosy and was undergoing treatment. He sought voluntary retirement with effect from 31.03.2015, stating that his medi...
3 MIN READ→
![MACP benefits cannot be cancelled without prior show-cause notice and opportunity of hearing.. Shambhu Nath Dey vs S E Railway. CAT - ['Kolkata']. LawLens](/stories/thumbnails/macp-benefits-cannot-be-cancelled-without-prior-show-cause-notice-and-opportunity-of-heari-fab7a9bf8dbb4c1b8a5f6335872b0d32.webp)
The applicant, a Railway employee, was initially appointed as a Junior Clerk in 1989 and subsequently promoted/absorbed into various Accounts Department posts.
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![Medical reimbursement claims cannot be restricted to package rates without High-Powered Committee consideration.. SANTHAMMA K R vs EMPLOYEES STATE INSURANCE CORPORATION (ESIC). CAT - ['Ernakulam']. LawLens](/stories/thumbnails/medical-reimbursement-claims-cannot-be-restricted-to-package-rates-without-high-powered-co-401a624f332e4ab1a5813b20df7ad85e.webp)
The applicant, a 78-year-old retired Superintendent of the Employees’ State Insurance Corporation and member of the ESIC Pensioners’ Medical Scheme, underwent emergency inpatient treatment for Guillain-Barré Syndrome...
3 MIN READ→
![An administrative ministry cannot reject compassionate appointment solely on an internal ban contrary to extant DoPT policy.. SHYAMA MAHATO vs BOTANICAL SURVEY OF INDIA. CAT - ['Kolkata']. LawLens](/stories/thumbnails/an-administrative-ministry-cannot-reject-compassionate-appointment-solely-on-an-internal-b-1d908e87c575476496c4057378456d42.webp)
The applicant’s husband, Sukumar Mahato, was a permanent Garden Attendant at A.J.C. Bose Indian Botanic Garden, Botanical Survey of India, and died in harness on 1 February 2014.
3 MIN READ→
![Subsequent suspension of compassionate appointments cannot justify rejecting claims governed by an earlier policy.. Durgesh Kumar Pandey vs Bharat Sanchar Nigam Limited. CAT - ['Allahabad']. LawLens](/stories/thumbnails/subsequent-suspension-of-compassionate-appointments-cannot-justify-rejecting-claims-govern-73a753c2f5f6437699f6598a89db5ce2.webp)
The applicant’s father, a Phone Mechanic employed with BSNL, died in harness on 08.07.2003.
3 MIN READ→
![Competent authority directed to decide the compassionate appointment claim through a reasoned, speaking order.. SMT SUMAN DEVI vs NORTH CENTRAL RAILWAY. CAT - ['Allahabad']. LawLens](/stories/thumbnails/competent-authority-directed-to-decide-the-compassionate-appointment-claim-through-a-reaso-343330cf338c482f97aafde202fed33e.webp)
Sangam Lal Pandey, husband of Applicant No. 1 and father of Applicants Nos. 2 and 3, was employed as a Medical Peon under the North Central Railway and went missing on 28 August 2005.
3 MIN READ→
![Unsubstantiated administrative bans cannot defeat compassionate appointment claims without committee consideration under applicable guidelines.. SANTOSH BHUIYA vs BOTANICAL SURVEY OF INDIA. CAT - ['Kolkata']. LawLens](/stories/thumbnails/unsubstantiated-administrative-bans-cannot-defeat-compassionate-appointment-claims-without-7db75ca5cd0d42a8b0107578f22f2b8a.webp)
The applicant’s father, Late Budhu alias Budho Bhuiya, was employed as a Garden Attendant under the Botanical Survey of India and died in harness on 1 November 2002. The applicant applied for compassionate appointment...
3 MIN READ→
![Notional service must be reckoned for consequential retirement benefits when severance is limited to pre-notional service.. RAJASEKHARAN B vs D/o Post. CAT - ['Ernakulam']. LawLens](/stories/thumbnails/notional-service-must-be-reckoned-for-consequential-retirement-benefits-when-severance-is-aa1961b944944dbea20e6e3d73025883.webp)
The applicant was appointed as a GDS Mail Carrier on 1 November 1979.
4 MIN READ→
![Authorities must verify parity and grant retrospective pay benefits where the case is identical to settled precedent.. DEVENDRA SINGH SHEKHAWAT vs M/O FINANCE, D/O REVENUE. CAT - ['Jaipur']. LawLens](/stories/thumbnails/authorities-must-verify-parity-and-grant-retrospective-pay-benefits-where-the-case-is-iden-2e3cc02e0628453198c66a82b7a85f67.webp)
The applicant, an employee of the Department of Revenue working in the cadre of Inspectors/Superintendents under the CBIC, challenged the grant of an upgraded/revised pay scale from 21 April 2004 instead of 1 January...
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![Identically situated Inspectors and Superintendents must receive upgraded pay scales notionally from 1 January 1996.. HAMIR SINGH vs M/O FINANCE, D/O REVENUE. CAT - ['Jaipur']. LawLens](/stories/thumbnails/identically-situated-inspectors-and-superintendents-must-receive-upgraded-pay-scales-notio-bfb4ed99f0234efc9b0bc8fdc90b214f.webp)
The applicant, Hamir Singh, challenged the respondents’ decision to grant the upgraded/revised pay scale for Inspectors/Superintendents under the Department of Revenue from 21 April 2004 instead of 1 January 1996.
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![Authorities must decide the employee’s regularisation representation by a reasoned order before disengaging him.. HIMANSHU SEMALTI vs AIIMS. CAT - ['Delhi']. LawLens](/stories/thumbnails/authorities-must-decide-the-employees-regularisation-representation-by-a-reasoned-order-be-4f5fed186c8d45bc933ea6d193582053.webp)
The applicant was engaged at AIIMS, Rishikesh through successive outsourcing agencies from 13 June 2014 and claimed continuous service as a Private Secretary against a sanctioned and perennial post under the supervisi...
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![Identically situated Inspectors and Superintendents must receive upgraded pay scales notionally from 1 January 1996.. VINAY AWASTHI vs M/O FINANCE, D/O REVENUE. CAT - ['Jaipur']. LawLens](/stories/thumbnails/identically-situated-inspectors-and-superintendents-must-receive-upgraded-pay-scales-notio-e2d3ebd6271241d1ae3d1967fd606306.webp)
The applicant, aggrieved by the respondents’ decision to grant the upgraded/revised pay scale from 21 April 2004 instead of 1 January 1996, filed the Original Application under Section 19 of the Administrative Tribuna...
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![Recovery of excess pay from a Group C retiree’s gratuity is impermissible absent fraud or misrepresentation.. S C NAGESHWARAN vs 505 army base wosrkshop. CAT - ['Bangalore']. LawLens](/stories/thumbnails/recovery-of-excess-pay-from-a-group-c-retirees-gratuity-is-impermissible-absent-fraud-or-m-b3c8dedf9e6e4a83bdf0f341d9e80543.webp)
The applicant, a retired Group ‘C’ employee, was appointed as a Labourer on 16 September 1989 and subsequently promoted in the Turner trade.
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![A competent court order is unnecessary for compassionate appointment when the first wife consents.. Lad kunwar and others vs NORTH CENTRAL RAILWAY. CAT - ['Allahabad']. LawLens](/stories/thumbnails/a-competent-court-order-is-unnecessary-for-compassionate-appointment-when-the-first-wife-c-012b8aabe0b04df2a150a45a72223bd7.webp)
Late Shri Hannu, an ex-Trackman under SSE(PW)(North), Lalitpur, died in harness on 17 August 2020.
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![Contempt petition becomes infructuous upon respondents’ compliance with the direction to pass a speaking order.. Anuradha Kumari vs Sh. Ashok Kumar Singh, Director General, EMPLOYEES STATE INSURANCE CORPORATION (ESIC) and anr. CAT - ['Delhi']. LawLens](/stories/thumbnails/contempt-petition-becomes-infructuous-upon-respondents-compliance-with-the-direction-to-pa-752693912a5540e79ff2895b52c749de.webp)
The applicants had filed O.A. No. 454/2026 concerning their representation dated 24 January 2026.
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![A put-off-duty order not confirmed within fifteen days automatically ceases and cannot later be revived.. Arvind Kumar vs D/o Post. CAT - ['Allahabad']. LawLens](/stories/thumbnails/a-put-off-duty-order-not-confirmed-within-fifteen-days-automatically-ceases-and-cannot-lat-669be8f379e4419b9594f1c7012e7f44.webp)
The applicant, a Gramin Dak Sevak Branch Postmaster (GDS-BPM), was initially put off duty on 4 August 2009 following his arrest in a criminal case, but was permitted to resume duty on 1 October 2009 after being releas...
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![Compassionate appointment decisions based on comparative merit warrant no interference absent demonstrable evaluative error.. N K RAJESH vs REVENUE. CAT - ['Ernakulam']. LawLens](/stories/thumbnails/compassionate-appointment-decisions-based-on-comparative-merit-warrant-no-interference-abs-dd83a10a244e4da29710bef0929260cf.webp)
The applicant’s father, a Head Havildar under the respondents, died in service on 28 June 2010, leaving behind his wife and three children. The applicant sought compassionate appointment and submitted a formal request...
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![An NPS employee cannot claim invalid pension without timely prescribed option following medical decategorization.. SUBHASH CHANDRA TRIVEDI vs POST UP CIRCLE. CAT - ['Allahabad']. LawLens](/stories/thumbnails/an-nps-employee-cannot-claim-invalid-pension-without-timely-prescribed-option-following-me-91ef65180a0a4a709649f598ea290a57.webp)
The applicant was serving in the Postal Department and was appointed as a departmental Postman with effect from 27 November 2009.
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![Any due unpaid provisional pension must be paid within one month; delayed-payment interest may be separately claimed.. E GODFRED vs DEFENCE. CAT - ['Ernakulam']. LawLens](/stories/thumbnails/any-due-unpaid-provisional-pension-must-be-paid-within-one-month-delayed-payment-interest-e0a8a1f337b248dfb0d9a223adecea12.webp)
The applicant, a retired Ammunition Mechanic (HS-II) of the Naval Armament Depot, Aluva, instituted the Original Application concerning release of his pensionary benefits.
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![Withdrawal of the challenged transfer rendered the original application infructuous.. S ASHOK RANI vs FINANCE. CAT - ['Ernakulam']. LawLens](/stories/thumbnails/withdrawal-of-the-challenged-transfer-rendered-the-original-application-infructuous-49d0f3417f2645afaf70cd7ac7075bd3.webp)
The applicant, S. Ashok Rani, challenged Office Order No. 27/2026 dated 22 July 2026, by which she was transferred from the Customs Preventive Commissionerate, Kochi, to the Customs Preventive Commissionerate, Thiruva...
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![Failure to exercise the prescribed CPF-retention option deems an employee irrevocably opted into the pension scheme.. Suraj Pal Singh vs Delhi Transport Corporation, Govt. Of Nctd. CAT - ['Delhi']. LawLens](/stories/thumbnails/failure-to-exercise-the-prescribed-cpf-retention-option-deems-an-employee-irrevocably-opte-30969440bec746b890eba69f966eceff.webp)
The applicant was appointed as a conductor by the Delhi Transport Corporation (“DTC”) on 10 March 1983 and was subsequently placed on monthly rates of pay from 10 September 1983.
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![Recovery of disputed LTC fare requires prior show-cause notice and opportunity of hearing.. Mahua Bhattacharya vs C S I R. CAT - ['Kolkata']. LawLens](/stories/thumbnails/recovery-of-disputed-ltc-fare-requires-prior-show-cause-notice-and-opportunity-of-hearing-63e8e4e4aeb042e5aaa8ff645957f10a.webp)
The applicant, a Senior Technician-I at CSIR–Indian Institute of Chemical Biology, applied for Leave Travel Concession (LTC) for herself and her family to travel from Kolkata to Pelling, Sikkim, via Bagdogra, during 1...
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![Genuine emergency medical treatment cannot be denied reimbursement solely on technical grounds or rigid package rates.. BASANTA KUMAR PANDA vs ACCOUNTANT GENERAL. CAT - ['Cuttack']. LawLens](/stories/thumbnails/genuine-emergency-medical-treatment-cannot-be-denied-reimbursement-solely-on-technical-gro-8744201b6fed46cab0de70edd6a6eb25.webp)
The applicant, an Assistant Accounts Officer under the Principal Accountant General (A&E), Odisha, contracted COVID-19 and was admitted to Kalinga Hospital Ltd., Bhubaneswar, an empanelled CGHS hospital, from 28 April...
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![Courts should not interfere with transfer orders absent statutory violation or established mala fides.. Devendra kumar vs NORTH CENTRAL RAILWAY. CAT - ['Allahabad']. LawLens](/stories/thumbnails/courts-should-not-interfere-with-transfer-orders-absent-statutory-violation-or-established-5bf7c093b22046b2806a9b8a4afdb431.webp)
The applicant, a Chief Electrical Engineer in the North Central Railway and a member of the Indian Railway Service of Electrical Engineers (IRSEE), challenged the transfer order dated 15 September 2026 transferring hi...
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![Engagement of winter-zone academic-arrangement faculty cannot be curtailed before the included summer vacation.. Aamir Rashid Bhat vs HIGHER EDUCATION DEPARTMENT. CAT - ['Jammu']. LawLens](/stories/thumbnails/engagement-of-winter-zone-academic-arrangement-faculty-cannot-be-curtailed-before-the-incl-33eee2dffb3d40d5854bb57091bf7ef9.webp)
The applicants were engaged as Academic Arrangement/Guest Faculty for the academic session 2025–2026 pursuant to Advertisement Notice No. DC-HE/2025/AA/1205 dated 18 June 2025, issued under Government Order No. 137-JK...
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![Primary caregivers of dependants with benchmark disabilities cannot be routinely transferred absent compelling administrative constraints.. Haraprasad Pattnaik vs CENTRAL GROUND WATER BOARD. CAT - ['Cuttack']. LawLens](/stories/thumbnails/primary-caregivers-of-dependants-with-benchmark-disabilities-cannot-be-routinely-transferr-62cc752d8e774c0fad2376e822b80206.webp)
The applicant, an Office Superintendent in the Central Ground Water Board (CGWB), had initially been transferred to Bhubaneswar on compassionate grounds to care for his aged parents and his dependent sister, who is 10...
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![Respondents must consider regularization claims as representations and issue reasoned orders within four weeks.. Bhagi Ram vs HEALTH AND MEDICAL EDUCATION DEPARTMENT. CAT - ['Jammu']. LawLens](/stories/thumbnails/respondents-must-consider-regularization-claims-as-representations-and-issue-reasoned-orde-0f9e1817161b4333baddf950fa228e18.webp)
The applicants, employees of the Jammu & Kashmir Health Services Department, filed an Original Application under Section 19 of the Administrative Tribunals Act, 1985, seeking regularization of their services under the...
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![Erroneous pay benefits may be refixed, but excess amounts already paid cannot be recovered absent fraud.. Mohd Sadiq vs DEPARTMENT OF PHE. CAT - ['Jammu']. LawLens](/stories/thumbnails/erroneous-pay-benefits-may-be-refixed-but-excess-amounts-already-paid-cannot-be-recovered-55dcf25858fd44a8afc19d61c3ffddaf.webp)
The applicant, a retired Class-IV employee who had served as an Assistant Lineman in the Public Health Engineering/Jal Shakti Department, was initially engaged as a daily-wage Helper and later regularised.
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![Termination based on a university-disowned qualification stands without enquiry where no real prejudice is shown.. Gulzaar Ahmed Wani vs SCHOOL EDUCATION DEPARTMENT. CAT - ['Jammu']. LawLens](/stories/thumbnails/termination-based-on-a-university-disowned-qualification-stands-without-enquiry-where-no-r-5032241a729c46d2ac50fdc55df9a7b4.webp)
The applicant was engaged as a Rehbar-e-Taleem Teacher at Government New Primary School, Karkhana, Zone Malhar, on 22 March 2003 and was subsequently regularized as a General Line Teacher on 4 September 2009 after com...
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![Candidates wrongfully delayed in a common selection may receive notional seniority, but not back wages.. Ghabo Ram vs DEPARTMENT OF SPORTS. CAT - ['Jammu']. LawLens](/stories/thumbnails/candidates-wrongfully-delayed-in-a-common-selection-may-receive-notional-seniority-but-not-553ba62f4abb48f0a12bc5aa97481bd8.webp)
The Jammu and Kashmir Services Selection Board issued Advertisement Notification No. 03 of 2006 for recruitment to posts of Physical Education Teacher, including five posts in District Jammu, one reserved for the Sche...
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![Respondents must decide the pending representation through a reasoned, speaking order within eight weeks.. Rajan Chauhan vs HEALTH AND FAMILY WELFARE. CAT - ['Delhi']. LawLens](/stories/thumbnails/respondents-must-decide-the-pending-representation-through-a-reasoned-speaking-order-withi-1f67f1e3f78f422e8e74151883669646.webp)
The applicants, working as Library and Information Assistants at VMMC & Safdarjung Hospital, sought fixation of pay in the scale of ₹9,300–34,800 with Grade Pay of ₹4,200, together with arrears and consequential benef...
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![A candidate who participates without objection cannot challenge recruitment terms after an unsuccessful result.. PINTU KUMAR DAS vs N/A. CAT - ['Delhi']. LawLens](/stories/thumbnails/a-candidate-who-participates-without-objection-cannot-challenge-recruitment-terms-after-an-0f45d28cc030439281b13fd44e67e378.webp)
The applicant, a Sorting Assistant in the Department of Posts and a person with benchmark disability involving double amputation of both legs and thighs, applied for and participated in the Limited Departmental Compet...
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![Review jurisdiction cannot be invoked to reargue issues absent an apparent error on the record.. Nagina Bhatia vs M/O HEALTH AND FAMILY WELFARE. CAT - ['Delhi']. LawLens](/stories/thumbnails/review-jurisdiction-cannot-be-invoked-to-reargue-issues-absent-an-apparent-error-on-the-re-cfc4191f21004e0f887d7e9a9a1c6113.webp)
The review applicants, serving as Senior Nursing Officers and Assistant Nursing Superintendents at Safdarjung Hospital, had filed OA No. 83/2022 challenging orders concerning fixation of their revised pay under the CC...
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![A charge memorandum cannot rest solely on uncorroborated handwriting-expert opinion absent proper inquiry.. INDRAJEET KUMAR NIRALA vs DEPARTMENT OF POST. CAT - ['Delhi']. LawLens](/stories/thumbnails/a-charge-memorandum-cannot-rest-solely-on-uncorroborated-handwriting-expert-opinion-absent-181cd3c3e12e4ad7a741c4d11ca1c404.webp)
The applicant participated in the Department of Posts’ direct recruitment examination for the post of Postal Assistant/Sorting Assistant for the vacancy year 2011–12 and, after being declared successful, joined service.
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![Review jurisdiction cannot be used to reargue issues absent an error apparent on the record.. Neelam Kumari vs GOVT. OF NCTD. CAT - ['Delhi']. LawLens](/stories/thumbnails/review-jurisdiction-cannot-be-used-to-reargue-issues-absent-an-error-apparent-on-the-recor-8e6eacacc385469bbbb09b6fc2e4a260.webp)
The 100 review applicants, Staff Nurses employed under the Government of NCT of Delhi, had filed OA No. 4039/2016 challenging the respondents’ fixation of their revised pay under the CCS (Revised Pay) Rules, 2008.
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![A charge memorandum based solely on uncorroborated handwriting-expert opinion is legally unsustainable.. SANDEEP KUMAR vs DEPARTMENT OF POSTS. CAT - ['Delhi']. LawLens](/stories/thumbnails/a-charge-memorandum-based-solely-on-uncorroborated-handwriting-expert-opinion-is-legally-u-d662e29b4403409596a63d18f6b35c0f.webp)
The applicant participated in the direct recruitment examination for the posts of Postal Assistant/Sorting Assistant for the vacancy years 2011–12 and 2013–14 and, after being declared successful, joined the Postal De...
3 MIN READ→
![Authorities must decide a pending representation through a reasoned order before adjudication on merits.. MS PINK KAUR vs EMPLOYEES STATE INSURANCE CORPORATION (ESIC). CAT - ['Delhi']. LawLens](/stories/thumbnails/authorities-must-decide-a-pending-representation-through-a-reasoned-order-before-adjudicat-b191fa8a5ff64510bda464e8eb9edd88.webp)
The applicant, a Nursing Orderly with the Employees’ State Insurance Corporation since 2011, suffered an accident in 2019 resulting in disability in both legs and was declared 100% disabled.
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![Authority directed to decide representation on pay, pension, and recovery by a reasoned order.. PITAMBER vs DELHI POLICE. CAT - ['Delhi']. LawLens](/stories/thumbnails/authority-directed-to-decide-representation-on-pay-pension-and-recovery-by-a-reasoned-orde-08cdb243b1bd4961906af16c27ea73c9.webp)
The applicant, a retired Sub-Inspector of the Delhi Police, joined service as a Constable on 2 May 1986 and superannuated on 30 April 2026.
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![Respondents must decide the pending representation through a reasoned, speaking order after considering relied-upon precedents.. Mohit Tyagi vs ISRO. CAT - ['Delhi']. LawLens](/stories/thumbnails/respondents-must-decide-the-pending-representation-through-a-reasoned-speaking-order-after-d3c8548c7b124e4db72e7c48264bde4a.webp)
The applicant, a Junior Translation Officer/Translation Officer in the Department of Space/ISRO, claimed entitlement to placement in the pay scale of ₹5,500–9,000 pursuant to the recommendations of the Fifth Central P...
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![Selection criteria may be changed mid-recruitment when amended rules permit and changes precede relevant stages.. ALOK AWASTHI vs Union Of India. CAT - ['Lucknow']. LawLens](/stories/thumbnails/selection-criteria-may-be-changed-mid-recruitment-when-amended-rules-permit-and-changes-pr-9bb371d5b0f04b56bedab3f7558cfe9b.webp)
The respondent issued Advertisement No. 03/2015 inviting applications for the post of Technician in the pay scale of ₹5,200–20,200 with Grade Pay of ₹1,900; the last date for applications was 30 December 2015.
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![Pre-cutoff appointment and parity claims require reasoned reconsideration of Old Pension Scheme coverage.. dr fozia mir vs HEALTH AND MEDICAL EDUCATION DEPARTMENT. CAT - ['Srinagar']. LawLens](/stories/thumbnails/pre-cutoff-appointment-and-parity-claims-require-reasoned-reconsideration-of-old-pension-s-76c8f2b4776d470e81d3af562a6f4b67.webp)
The applicant was appointed as a Dental Surgeon in the Health and Medical Education Department on 30 December 2009 and joined on 31 December 2009, before the notified commencement date of the New Pension Scheme (“NPS”...
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![Authorities directed to decide temporary employee’s continuation, wages, and regularization claims through a reasoned order.. Naseena Bano vs D/o Technical Education. CAT - ['Srinagar']. LawLens](/stories/thumbnails/authorities-directed-to-decide-temporary-employees-continuation-wages-and-regularization-c-4b55c7abbbf248c2a90953bf4ec0701f.webp)
The applicant, holding a Diploma in Cutting, Tailoring and Dress Making, was engaged as a Workshop Attendant against a stated vacancy at Industrial Training Institute, Tangdhar, by Order No. 05 of 2012 dated 1 March 2...
3 MIN READ→
![Continuous in-charge service requires consideration for retrospective regularization and consequential seniority and monetary benefits.. DEVI DASS vs SOCIAL WELFARE. CAT - ['Jammu']. LawLens](/stories/thumbnails/continuous-in-charge-service-requires-consideration-for-retrospective-regularization-and-c-6ccd9fb8443e4bf492877ba61ff21b8e.webp)
The applicant, Devi Dass, was placed as In-charge Junior Assistant in his own pay and grade by order dated 31 July 2019, against an available vacancy, after clearing the type test and subject to clearance by the Divis...
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![Erroneous SRO 59 benefits may be refixed, but excess payments cannot be recovered.. Satya Devi vs DEPARTMENT OF PHE. CAT - ['Jammu']. LawLens](/stories/thumbnails/erroneous-sro-59-benefits-may-be-refixed-but-excess-payments-cannot-be-recovered-3462322048d1455d92ae36dbcc9dd237.webp)
The applicant, a retired Class-IV employee of the Jal Shakti/Public Health Engineering Department, was initially engaged as a daily-wage Helper and was subsequently regularised.
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![Unsubstantiated illiteracy and oral representations do not constitute sufficient cause for condoning 37-year delay.. SANSAR CHAND vs NORTHERN RAILWAY. CAT - ['Delhi']. LawLens](/stories/thumbnails/unsubstantiated-illiteracy-and-oral-representations-do-not-constitute-sufficient-cause-for-da8921087f0f48daab978edf2ebe8f55.webp)
The applicant, an ex-Driver of the Northern Railway, alleged that he had been dismissed from service with effect from 1 November 1987 on account of unauthorised absence. He claimed entitlement to release of his Provid...
3 MIN READ→
![Disciplinary authorities must meaningfully consider employees’ defences and provide reasons establishing the specific misconduct alleged.. Sanjeev Kumar Iii vs Comm. Of Police. CAT - ['Delhi']. LawLens](/stories/thumbnails/disciplinary-authorities-must-meaningfully-consider-employees-defences-and-provide-reasons-ecb3532c1374472db7456d8d5a206b16.webp)
The applicant, an Inspector (Executive) in the Delhi Police, was posted as SHO, Police Station Harsh Vihar, on 05.09.2016. Following a complaint alleging harassment of a young woman and her family, FIR No. 293/2016 un...
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![Disciplinary penalties require reasoned consideration of the employee’s specific defence and alleged misconduct.. Sanjeev Kumar I vs Comm. Of Police. CAT - ['Delhi']. LawLens](/stories/thumbnails/disciplinary-penalties-require-reasoned-consideration-of-the-employees-specific-defence-an-6ea12aaf0b324b1b888133d7c7f2deeb.webp)
The applicant, an Inspector (Executive) and former SHO of Police Station Harsh Vihar, was proceeded against after inspections conducted on 8 and 16 August 2017 revealed that several factory employees had not been veri...
3 MIN READ→
![Long contractual service does not entitle employees to regularisation absent constitutionally compliant initial selection.. SHIV SAHAI GUPTA vs GNCTD. CAT - ['Delhi']. LawLens](/stories/thumbnails/long-contractual-service-does-not-entitle-employees-to-regularisation-absent-constitutiona-5c11a5ae8d914fec9c5d4a0221e907c2.webp)
The applicants, comprising 42 contractual House Fathers and 37 contractual House Mothers, were engaged by the Department of Social Welfare/Women and Child Development between December 2012 and January 2013. They claim...
4 MIN READ→
![Authorities must decide compassionate appointment claims under SRO 43 by a reasoned, speaking order.. Rayees Ahmad Sheikh vs HEALTH AND MEDICAL EDUCATION DEPARTMENT. CAT - ['Srinagar']. LawLens](/stories/thumbnails/authorities-must-decide-compassionate-appointment-claims-under-sro-43-by-a-reasoned-speaki-0805b3ec7a3d434ba60462fa2b0a6f75.webp)
The applicant, Rayees Ahmad Sheikh, claimed compassionate appointment under SRO 43 of 1994 as the son and dependent of Sarwa Akhter, a Class-IV employee in the Health Services, Kashmir, who died in harness on 4 June 2...
3 MIN READ→
![Legal heirs cannot claim pension or compassionate appointment when the deceased casual labourer was never regularized.. Rajendra Saini vs M/o Railways. CAT - ['Jaipur']. LawLens](/stories/thumbnails/legal-heirs-cannot-claim-pension-or-compassionate-appointment-when-the-deceased-casual-lab-8e0ce8e9146c464790036abac3111417.webp)
The applicant, Rajendra Saini, claimed to be the legal heir of Late Shri Nathu Lal, who had worked as a Casual Labourer under the North Western Railway for an aggregate period of 144 days in broken spells between 10 M...
3 MIN READ→
![A reasoned order complying with tribunal directions does not constitute contempt merely because it is allegedly erroneous.. Parasram Tiwari vs M/O RAILWAYS. CAT - ['Jabalpur']. LawLens](/stories/thumbnails/a-reasoned-order-complying-with-tribunal-directions-does-not-constitute-contempt-merely-be-7136522e657b4004acaa7113498d7254.webp)
The petitioner alleged non-compliance with the Tribunal’s order dated 26 February 2024 in OA No. 794/2014, whereby the respondents were directed to consider his comprehensive representation regarding regularisation an...
3 MIN READ→
![Failure to clear mandatory examination after six chances and extended probation justifies termination without further opportunity.. Kamal Meena vs Comptroller And Auditor- General Of India. CAT - ['Jaipur']. LawLens](/stories/thumbnails/failure-to-clear-mandatory-examination-after-six-chances-and-extended-probation-justifies-05286a024b504c17a4d68acd2a2f810f.webp)
The applicant was selected and appointed as a Divisional Accountant (Probationer) in the office of the Principal Accountant General (A&E), Bihar, Patna.
3 MIN READ→
![Subsequent events cannot constitute an error apparent warranting review.. Comm. Of Police vs RAJKUMAR. CAT - ['Delhi']. LawLens](/stories/thumbnails/subsequent-events-cannot-constitute-an-error-apparent-warranting-review-60d540c7ff5d4e69847c1dcac81cba73.webp)
Rajkumar, a Delhi Police employee, had succeeded in OA No. 3172/2017, wherein the Tribunal, by order dated 7 April 2026, directed the respondents to step up his pay at par with his immediate junior from the date on wh...
3 MIN READ→
![Employment secured through forged educational documents remains void ab initio despite prolonged service.. Kailash Chand vs M/o Labour. CAT - ['Jabalpur']. LawLens](/stories/thumbnails/employment-secured-through-forged-educational-documents-remains-void-ab-initio-despite-pro-9b2eab88e59846c8a46461b20208d77f.webp)
The applicant, appointed as a Ward Boy in 1990, was served with a major-penalty charge sheet under Rule 14 of the CCS (CCA) Rules, 1965, alleging that he had submitted a forged mark sheet at the time of his appointment.
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![A review cannot reopen merits absent an error apparent on the face of the record.. M/o Defence vs ANUP KUMAR SINHA. CAT - ['Delhi']. LawLens](/stories/thumbnails/a-review-cannot-reopen-merits-absent-an-error-apparent-on-the-face-of-the-record-ba89bbee394649bdb3bfb23021a21566.webp)
The review applicants, comprising the Union of India and authorities of the Ministry of Defence and India Optel Limited, sought review of the Tribunal’s order dated 15 April 2026 in O.A. No. 3190/2015.
3 MIN READ→
![GDS engagement under three years may be terminated under Rule 8 upon one month’s notice.. Satyendra Singh Khangar vs D/o Postal. CAT - ['Jabalpur']. LawLens](/stories/thumbnails/gds-engagement-under-three-years-may-be-terminated-under-rule-8-upon-one-months-notice-9a7ff092cdbe4148b89382ce1322ad46.webp)
The Department of Posts issued a notification for appointment to the post of Gramin Dak Sevak Branch Postmaster (GDS BPM), including a post reserved for the Scheduled Caste category at Imlai Branch Office.
3 MIN READ→
![Benefits granted to similarly situated RTP employees must be extended uniformly, including consequential pensionary entitlements.. S R Mishra vs M/o Communications. CAT - ['Jabalpur']. LawLens](/stories/thumbnails/benefits-granted-to-similarly-situated-rtp-employees-must-be-extended-uniformly-including-89939b1d2dd14761b2f1928d18b21a7a.webp)
The applicants, serving or retired employees of the Department of Posts, had initially been selected and trained as Reserved Trained Pool (RTP) personnel for appointment as Postal Assistants.
3 MIN READ→
![Retirement on 31 December does not bar entitlement to a notional increment due on 1 January, subject to eligibility.. ANIL SHARMA vs DEPARTMENT OF PERSONNEL AND TRAINING. CAT - ['Jabalpur']. LawLens](/stories/thumbnails/retirement-on-31-december-does-not-bar-entitlement-to-a-notional-increment-due-on-1-januar-9e53c93de1c94187873c7d7567013c43.webp)
Applicant No. 1 was an employee under the 506 Army Base Workshop, Jabalpur, and retired on 31 December 2016.
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![Recovery of excess pension from a retired employee is impermissible absent fraud or misrepresentation.. Krishna Kumar Shukla vs M/o Railways. CAT - ['Jabalpur']. LawLens](/stories/thumbnails/recovery-of-excess-pension-from-a-retired-employee-is-impermissible-absent-fraud-or-misrep-69e48d3ad05e401cb27b8309daf60663.webp)
The applicant, a retired Charge Man of the West Central Railway, retired on 12 December 1991.
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![Challenges to internal departmental communications are premature absent a final adverse order.. MOHD IQBAL vs RURAL DEVELOPMENT DEPARTMENT. CAT - ['Jammu']. LawLens](/stories/thumbnails/challenges-to-internal-departmental-communications-are-premature-absent-a-final-adverse-or-37f0638303d24df3a36860bba460ec6d.webp)
The applicants, employees of the Rural Development and Panchayati Raj Department, challenged departmental communications concerning promotions from Junior Assistant to Senior Assistant allegedly granted to them in 201...
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![Respondents must assess regularization claims against precedents and extend equivalent benefits to similarly situated applicants.. Bala Ram vs HEALTH AND MEDICAL EDUCATION DEPARTMENT. CAT - ['Jammu']. LawLens](/stories/thumbnails/respondents-must-assess-regularization-claims-against-precedents-and-extend-equivalent-ben-95336d9e98c141359194e01a4b1d9dc4.webp)
The applicants—Bala Ram, Santosh Kumari and Bholi—approached the Central Administrative Tribunal under Section 19 of the Administrative Tribunals Act, 1985, seeking regularisation of their services under the Jammu & K...
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![A draft HRMS transfer order does not bar withdrawal before formal relieving.. Parmendra Kumar vs CENTRAL RAILWAY. CAT - ['Delhi']. LawLens](/stories/thumbnails/a-draft-hrms-transfer-order-does-not-bar-withdrawal-before-formal-relieving-d66cde50b33c4f599687e9554ca1907f.webp)
The applicant, a Senior Section Engineer in the TRS Department, Tughlakabad, West Central Railway, submitted a request for mutual transfer through the HRMS module on 13 May 2025.
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![Recovery pursuant to proposed pay refixation is barred pending reasoned disposal of the employee’s representation.. Rakesh Kumar NEGI vs AYUSH. CAT - ['Delhi']. LawLens](/stories/thumbnails/recovery-pursuant-to-proposed-pay-refixation-is-barred-pending-reasoned-disposal-of-the-em-0b7dbd6f0d08431bb993002ab483f08c.webp)
The applicant, a Research Officer (Chemistry) in the Central Council for Research in Unani Medicine (CCRUM), was initially appointed as a Research Assistant (Chemistry) against a regular sanctioned post with effect fr...
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![Prolonged unauthorized absence does not confer an indefeasible right to rejoin service.. Niraj Verma vs M/o Communications. CAT - ['Delhi']. LawLens](/stories/thumbnails/prolonged-unauthorized-absence-does-not-confer-an-indefeasible-right-to-rejoin-service-00819662a3ff41ad94bd7e4de3fda235.webp)
The applicant, an ITS Group ‘A’ officer recruited through the UPSC in the 1987 batch, joined the Telecom Department on 20.02.1989. Disciplinary proceedings were initiated against him in relation to maintenance works a...
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![Promotion to Senior Assistant must be considered under the 1997 Rules without insisting on Secretariat Assistants Training Course qualification.. MOHD AYAZ vs JAL SHAKTI DEPARTMENT. CAT - ['Jammu']. LawLens](/stories/thumbnails/promotion-to-senior-assistant-must-be-considered-under-the-1997-rules-without-insisting-on-80dbaf9e7ea14482a09df833960364d1.webp)
The applicants are Junior Assistants serving in the Jal Shakti Department of the Union Territory of Jammu and Kashmir.
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![Respondents directed to consider compassionate-appointment representation and issue a reasoned, speaking order within six weeks.. ANMOL KUMAR vs GNCTD. CAT - ['Delhi']. LawLens](/stories/thumbnails/respondents-directed-to-consider-compassionate-appointment-representation-and-issue-a-reas-6f5f864ba40746a88f31dad21f215fef.webp)
The applicant, Anmol Kumar, sought appointment on compassionate grounds in place of his deceased father, Late Shri Radhey Shyam, who had served as a Group ‘C’ Labourer under the respondents from 1 May 1992 and died in...
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![Authorities must consider and reason on condonation of belated TA claims before rejecting them.. Janaki Ballav Mohanty vs LABOUR AND EMPLOYMENT (MS). CAT - ['Cuttack']. LawLens](/stories/thumbnails/authorities-must-consider-and-reason-on-condonation-of-belated-ta-claims-before-rejecting-3a693a2dd9b047d0987171d353dd1572.webp)
The applicant undertook an official tour from Dhulian to Kolkata in January 2020 and submitted his Travelling Allowance (TA) bill on 30 September 2020.
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![Tribunal permits withdrawal of the original application with liberty to refile with better particulars.. Santosh kumar vs DEPARTMENT OF PERSONNEL AND TRAINING. CAT - ['Delhi']. LawLens](/stories/thumbnails/tribunal-permits-withdrawal-of-the-original-application-with-liberty-to-refile-with-better-af8bf73534c842d8aa7fb4512ab8baad.webp)
Twenty-four applicants instituted the original application before the Central Administrative Tribunal, Principal Bench, against the Union of India and the Joint Secretary, Department of Personnel & Training.
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![Railway authority directed to decide pension representations by a reasoned order within three months.. SWAPAN KUMAR SHOME vs EASTERN RAILWAY. CAT - ['Kolkata']. LawLens](/stories/thumbnails/railway-authority-directed-to-decide-pension-representations-by-a-reasoned-order-within-th-c678aa51f4bf4d4dba1806458b45f390.webp)
The applicants, both retired railway employees, filed the Original Application under Section 19 of the Administrative Tribunals Act, 1985, seeking pensionary and retiral benefits by counting half of their casual servi...
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![Postal Service Group B officers must complete four years’ regular service for Grade Pay ₹5,400.. HARIHAR VIBHUTI PANDEY vs Union Of India. CAT - ['Lucknow']. LawLens](/stories/thumbnails/postal-service-group-b-officers-must-complete-four-years-regular-service-for-grade-pay-5-4-fd07a9f098d44594aebe92e1923da537.webp)
The applicant, initially appointed as a Postal Assistant, was promoted on an ad hoc basis to Postal Service Group ‘B’ on 4 November 2004 and appointed to that cadre on a regular basis with effect from 31 December 2007...
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![Regularization screening must apply the educational qualifications in force when screening occurred.. Ram Kumar Yadav vs Union Of India. CAT - ['Lucknow']. LawLens](/stories/thumbnails/regularization-screening-must-apply-the-educational-qualifications-in-force-when-screening-9f2472baf0e343a6bc64e0be43f59a34.webp)
The applicant was initially engaged as a Volunteer/Mobile Booking Clerk (MBC) in 1983 and was subsequently disengaged.
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![A subsequent disciplinary penalty may be enforced during an earlier penalty’s currency unless expressly deferred.. RAM KUMAR JAISWAL vs Union Of India. CAT - ['Lucknow']. LawLens](/stories/thumbnails/a-subsequent-disciplinary-penalty-may-be-enforced-during-an-earlier-penaltys-currency-unle-57307d0c943545eba2eecbe097cd2f1b.webp)
The applicant, a Head Travelling Ticket Examiner under the Northern Railway, was first subjected to reduction of pay by two stages in the same time scale for two years with cumulative effect on 14 August 2015.
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![Arrears of pay are payable when administrative inaction delays promotion despite repeated representations.. LALJI MAURYA vs Union Of India. CAT - ['Lucknow']. LawLens](/stories/thumbnails/arrears-of-pay-are-payable-when-administrative-inaction-delays-promotion-despite-repeated-7b2722cf7ca14abda02267218d98970a.webp)
The applicant, a Technician-I in the Northern Railway, was senior to U.K. Banerjee in the seniority list dated 15 July 2005.
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![Competent authority must decide the pending family-pension representation within three months under extant rules.. Ranjana Bibi vs EASTERN RAILWAY. CAT - ['Kolkata']. LawLens](/stories/thumbnails/competent-authority-must-decide-the-pending-family-pension-representation-within-three-mon-5dc78c59044940069abc1eba214bb1b3.webp)
The applicant, Ranjana Bibi, claimed to be the second wife of late Samsul, a retired Eastern Railway employee who died on 29 June 2014.
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![Disciplinary guilt cannot be established solely through a charge memo without substantive supporting evidence.. Nadim Mohammad Qureshi vs D/o Post. CAT - ['Jaipur']. LawLens](/stories/thumbnails/disciplinary-guilt-cannot-be-established-solely-through-a-charge-memo-without-substantive-778e60a194924ae083710669cb949a85.webp)
The applicant, a Postal Assistant at Bhawanimandi Sub-Post Office, was relieved on 22 August 2015 by the Sub-Postmaster to proceed to Dag Sub-Post Office and relieve its Sub-Postmaster, who was allegedly scheduled to...
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![Post-selection cancellation carrying adverse findings requires prior notice and hearing under natural justice.. Mohammad Qamar Khan vs AIIMS. CAT - ['Cuttack']. LawLens](/stories/thumbnails/post-selection-cancellation-carrying-adverse-findings-requires-prior-notice-and-hearing-un-b12493e06ada4a09b09b27181ceac80d.webp)
AIIMS, Bhubaneswar issued a notification dated 1 July 2023 for recruitment to the post of CSSD Technician in Pay Level 6. The applicant participated in the selection process, underwent document verification, and was i...
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![Inclusion in an extra or waiting list creates no appointment right absent a mandatory recruitment rule.. Devender Kumar vs M/o Railways. CAT - ['Jaipur']. LawLens](/stories/thumbnails/inclusion-in-an-extra-or-waiting-list-creates-no-appointment-right-absent-a-mandatory-recr-8cfecde87656419aa1cbee24504102f3.webp)
The North Western Railway issued GDCE Notification No. 02/2015 dated 12.06.2015 for various posts, including 38 Assistant Station Master vacancies—20 UR, 6 SC, 3 ST and 9 OBC.
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![Respondents directed to decide pending PLI representations through reasoned and speaking orders within six weeks.. Mahender Pal Sharma vs Department of Telecommunication. CAT - ['Delhi']. LawLens](/stories/thumbnails/respondents-directed-to-decide-pending-pli-representations-through-reasoned-and-speaking-o-62c822c7e95b4d68b2694786e88babf0.webp)
The 22 applicants were retired Accounts Officers of BSNL who claimed entitlement to Productivity Linked Incentive (PLI).
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![A candidate who knowingly participates cannot seek age relaxation after recruitment concludes.. RAJ PRAKASH SAXENA vs GOVERNMENT OF DELHI. CAT - ['Delhi']. LawLens](/stories/thumbnails/a-candidate-who-knowingly-participates-cannot-seek-age-relaxation-after-recruitment-conclu-c628bbb141e34b93a3376b24eee07811.webp)
The applicant challenged a Deficiency Memo dated 10 August 2026, by which his candidature for the post of Drawing Teacher under Advertisement No. 02/2024, Post Code 811/24, was treated as ineligible principally on the...
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![Prior contractual service must be counted as qualifying service for pension, subject to applicable pension rules.. Dr Poonam Laul vs Govt. Of Nctd. CAT - ['Delhi']. LawLens](/stories/thumbnails/prior-contractual-service-must-be-counted-as-qualifying-service-for-pension-subject-to-app-9b9e6e63d7ef4e97bbf35ad298521338.webp)
The applicant was appointed as a Medical Officer/Junior Specialist by the Government of NCT of Delhi on a contractual basis on 19 May 2000.
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![Authorities must decide pending representations by a speaking order and release arrears if otherwise admissible.. Ravi vs MUNICIPAL CORPORATION OF DELHI (GNCTD). CAT - ['Delhi']. LawLens](/stories/thumbnails/authorities-must-decide-pending-representations-by-a-speaking-order-and-release-arrears-if-e1bea08f558c4af8b724c61449ef11f0.webp)
The applicants, employees of the Municipal Corporation of Delhi, sought release of salary arrears and consequential monetary and service benefits allegedly arising from their regularisation, pay fixation and related s...
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![Respondents must decide fresh representations by a reasoned order within six weeks; limitation remains open.. Balinder Singh vs GNCTD. CAT - ['Delhi']. LawLens](/stories/thumbnails/respondents-must-decide-fresh-representations-by-a-reasoned-order-within-six-weeks-limitat-e31ee48bba854e7f96eff9d1c04d7ef3.webp)
Twenty-three applicants approached the Central Administrative Tribunal challenging, inter alia, the appointments and cadre allocations of Respondents 9 and 10 in the Department of Social Welfare; their proposed promot...
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![A candidate aware of prescribed weight limits cannot demand fresh medical examination after being found overweight.. Nagender Kumar vs STAFF SELECTION COMMISSION (SSC). CAT - ['Delhi']. LawLens](/stories/thumbnails/a-candidate-aware-of-prescribed-weight-limits-cannot-demand-fresh-medical-examination-afte-c87424f30bc444aa8e8522f0d69af145.webp)
The applicant applied for the post of Sub-Inspector (Hindi Translator) in the CRPF pursuant to the Staff Selection Commission’s advertisement dated 5 June 2025.
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![Competent authorities must decide HPCA/PCA claims under the 7th CPC Risk and Hardship Matrix by reasoned order.. Anup Kumar vs HEALTH AND FAMILY WELFARE. CAT - ['Chandigarh']. LawLens](/stories/thumbnails/competent-authorities-must-decide-hpca-pca-claims-under-the-7th-cpc-risk-and-hardship-matr-c04c2fafaf2641acbd7b0654fd16aa2f.webp)
The 24 applicants are Group-C employees of AIIMS, Bilaspur, holding posts including Storekeeper, Library Attendant/Librarian, Stenographer, Junior Administrative Assistant, Cashier, Hostel Warden, Junior Warden and Ju...
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![For three-year non-cumulative increment withholding, Rule 11 does not mandate a departmental inquiry.. Tabish Baig vs NORTH CENTRAL RAILWAY. CAT - ['Allahabad']. LawLens](/stories/thumbnails/for-three-year-non-cumulative-increment-withholding-rule-11-does-not-mandate-a-departmenta-c64eaf420eaf47f6ab4f749ccf1eca7e.webp)
The applicant, a Technician-I (Electrical) employed with the North Central Railway, was served with a charge memorandum dated 13 October 2025 alleging that he had incited co-workers against the administration, obstruc...
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![Medically de-categorized railway staff must be absorbed in regular non-safety posts, with supernumerary posts created if necessary.. DINESH KUMAR YADAV vs NORTH CENTRAL RAILWAY. CAT - ['Allahabad']. LawLens](/stories/thumbnails/medically-de-categorized-railway-staff-must-be-absorbed-in-regular-non-safety-posts-with-s-20db0fa8d30a421a8eb14ab7230ff615.webp)
The applicant was appointed as a Loco Pilot Mail on 20 April 2009 and was subsequently working as a Loco Pilot Goods in the pay grade of ₹4,200.
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![Judicial review cannot reappreciate disciplinary evidence absent procedural illegality, perversity, or findings based on no evidence.. YOGENDRA PRASAD NIGAM vs ORDNANCE PARACHUTE FACTORY. CAT - ['Allahabad']. LawLens](/stories/thumbnails/judicial-review-cannot-reappreciate-disciplinary-evidence-absent-procedural-illegality-per-495fe5a31e7f4c699adfa4ddc44bbf4b.webp)
The applicant, a Tailor (MCM) posted at Ordnance Parachute Factory, Kanpur, was found absent from his place of duty during a surprise inspection conducted on 18 October 2019 between 15:35 and 15:55 hours.
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![Sealed-cover promotion procedure cannot be invoked solely on an FIR or pending investigation.. Himmat lal kumawat vs Department of Defence Production. CAT - ['Allahabad']. LawLens](/stories/thumbnails/sealed-cover-promotion-procedure-cannot-be-invoked-solely-on-an-fir-or-pending-investigati-cabe4dbcbdff4dbea9f7a08c7ed6bf59.webp)
The applicant, an Indian Ordnance Factories Service officer serving as Deputy General Manager, was due for promotion to Joint General Manager (JAG) with effect from 1 January 2026.
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![Alternative employment for medically de-categorized employees must conform to both medical category and sedentary-duty recommendations.. RAMESH CHANDRA vs EAST CENTRAL RAILWAY. CAT - ['Allahabad']. LawLens](/stories/thumbnails/alternative-employment-for-medically-de-categorized-employees-must-conform-to-both-medical-5c9360cf70324186a5ab5235ea038665.webp)
The applicants were RPF Constables appointed in 1998 and 2002. Following medical examination, Applicant No. 1 was declared unfit for RPF duties but fit for sedentary duties in medical category B-1 and below under Para...
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![Eligibility corrigendum issued before the application deadline binds candidates; examination participation creates no vested right.. VISHWAS NIGAM vs STAFF SELECTION COMMISSION (SSC). CAT - ['Allahabad']. LawLens](/stories/thumbnails/eligibility-corrigendum-issued-before-the-application-deadline-binds-candidates-examinatio-68ac435e425340948d181f8acf7b1641.webp)
The applicant, possessing a B.Tech. degree in Electrical Engineering, applied for the post of Assistant Communication Officer, Post Code NW11720, pursuant to the SSC Phase-VIII/2020 Selection Post advertisement dated...
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![Caregiver exemption from routine transfer is discretionary, not an absolute right, where alternative care exists.. Gyanod Kumar vs MINISTRY OF STATISTICS & PROGRAMME IMPLEMANTATION. CAT - ['Allahabad']. LawLens](/stories/thumbnails/caregiver-exemption-from-routine-transfer-is-discretionary-not-an-absolute-right-where-alt-e82e11e068a44d2bb4a62626fc3758c8.webp)
The applicant, a Senior Statistical Officer posted at the National Statistical Office, Varanasi, had been serving there since 2015 and was promoted while continuing at the same station.
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![Continuous temporary-status service without formal regularisation qualifies for family pension and retiral benefits.. SMT SUNITA SHROTRIYA vs DEPTT OF POSTS. CAT - ['Allahabad']. LawLens](/stories/thumbnails/continuous-temporary-status-service-without-formal-regularisation-qualifies-for-family-pen-40429eb8145043c5bd51d3cb1db3408a.webp)
The applicant’s husband was engaged as a Contingency Paid Chowkidar in the Department of Posts on 4 September 1978 and was granted temporary status by order dated 29 November 1989.
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![A belated challenge to a disciplinary penalty cannot be revived through consequential pension claims.. Munna vs NORTH CENTRAL RAILWAY. CAT - ['Allahabad']. LawLens](/stories/thumbnails/a-belated-challenge-to-a-disciplinary-penalty-cannot-be-revived-through-consequential-pens-efa037c624c447bdac70e21ae54dcb5d.webp)
The applicant, a retired Railway Gateman, was appointed on 22 October 1984 and voluntarily retired on 31 July 2016 after approximately 31 years and 9 months of service.
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![Termination for alleged candidature discrepancies requires applicant-specific evidence and observance of natural justice.. RAMESH KUMAR YADAV vs DEFENCE. CAT - ['Allahabad']. LawLens](/stories/thumbnails/termination-for-alleged-candidature-discrepancies-requires-applicant-specific-evidence-and-355c965512214a98803ff7c6a279a9c8.webp)
The applicants were selected through the Staff Selection Commission’s MTS & Havaldar Examination, 2021 for appointment as Multi-Tasking Staff and were allocated to the concerned Defence Accounts departments.
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![Employees who first acquire promotion eligibility must receive priority in consideration for promotion.. Shubam Dutta vs EDUCATION. CAT - ['Jammu']. LawLens](/stories/thumbnails/employees-who-first-acquire-promotion-eligibility-must-receive-priority-in-consideration-f-f988dad66b0a4303a0818cb551d3edfe.webp)
The applicants were working as Multi-Tasking Staff (MTS) in the Education Department and had successfully cleared the type test conducted in March 2024, thereby claiming eligibility for consideration for promotion to...
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![Disciplinary proceedings remain valid where alleged procedural lapses cause no demonstrated prejudice.. MUKAT SINGH vs M/o Communications. CAT - ['Allahabad']. LawLens](/stories/thumbnails/disciplinary-proceedings-remain-valid-where-alleged-procedural-lapses-cause-no-demonstrate-52bc171fce2643d4b5789f5735db618d.webp)
The applicant, a Postal Assistant, was posted at Jewar Sub Post Office from 7 March 2008 and discharged duties as Sub-Postmaster during the relevant period.
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![Recovery of excess incentive payments from Group C employees is impermissible absent fraud or misrepresentation.. RAMAGEYA SINGH vs RAILWAY BOARD. CAT - ['Allahabad']. LawLens](/stories/thumbnails/recovery-of-excess-incentive-payments-from-group-c-employees-is-impermissible-absent-fraud-9fe5bd176e104d29a634ad55b118f6e6.webp)
The 65 applicants, comprising serving and retired Railway employees, principally working as Senior Section Engineers at Banaras Locomotive Works, were paid incentive bonus at a flat rate of 15% of basic pay pursuant t...
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![Recovery of mistaken excess payments is impermissible from retired Group C employees absent fraud.. RAM CHANDRAN PILLAI vs NORTH CENTRAL RAILWAY. CAT - ['Allahabad']. LawLens](/stories/thumbnails/recovery-of-mistaken-excess-payments-is-impermissible-from-retired-group-c-employees-absen-f4ae939adefd4cfd8901d2bd6fe50b54.webp)
The applicant, a retired Group ‘C’ railway employee, had been appointed in 1986 and was promoted to the post of Loco Pilot in the pay scale of Rs. 5,000–8,000, corresponding to Grade Pay of Rs. 4,200 under the Sixth C...
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![Long-serving temporary employees performing perennial duties must have their regularization claims reconsidered.. Koteswar Rao vs Disaster Management. CAT - ['Kolkata']. LawLens](/stories/thumbnails/long-serving-temporary-employees-performing-perennial-duties-must-have-their-regularizatio-eeb4b58d5ff64bbd9ad79db915dc78b5.webp)
The applicant was engaged as a Daily Rated Mazdoor (DRM) in the Directorate of Disaster Management, Andaman and Nicobar Administration, initially for stevedoring work from 1 July 2010, after being called for and quali...
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![Compassionate appointment is not a vested right once the family’s financial crisis has been overcome.. YASH ADARSH vs NORTH CENTRAL RAILWAY. CAT - ['Allahabad']. LawLens](/stories/thumbnails/compassionate-appointment-is-not-a-vested-right-once-the-familys-financial-crisis-has-been-8f8b58585098463fb3395c34f37f71c5.webp)
The applicant’s mother, Ms. Meera, a Safai Karamchari employed with the North Central Railway, died in harness on 28 August 2018. The applicant, her adopted son, was a minor at the time of her death.
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![Government must reconsider regularization of long-serving temporary employees performing perennial work.. S LAXMI NARAYAN vs Disaster Management. CAT - ['Kolkata']. LawLens](/stories/thumbnails/government-must-reconsider-regularization-of-long-serving-temporary-employees-performing-p-b19a4892a49b4be8a28b382ac7830377.webp)
The applicants were engaged as Daily Rated Mazdoors (“DRMs”) in the Andaman and Nicobar Administration. Applicant No. 1 worked as a Computer Operator/Computer Assistant from 2007 onwards, while Applicant No. 2 was ini...
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![Permanent withholding of an increment is a major penalty requiring full procedural safeguards.. SATYA DEV SINGH vs SCHOOL EDUCATION DEPARTMENT. CAT - ['Jammu']. LawLens](/stories/thumbnails/permanent-withholding-of-an-increment-is-a-major-penalty-requiring-full-procedural-safegua-aff471e9d9b54c198caa4311c24919c6.webp)
The applicant, a retired Principal and Overall In-charge of an examination centre, was proceeded against departmentally after the wrong question-paper envelope for Class XII was collected from the police station and o...
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![An unauthorised pay-scale enhancement cannot be retained under FR 23 upon regular promotion.. R P Gupta vs M/o Environment And Forests. CAT - ['Delhi']. LawLens](/stories/thumbnails/an-unauthorised-pay-scale-enhancement-cannot-be-retained-under-fr-23-upon-regular-promotio-d4efaff57c594f3088657ea00e8881aa.webp)
The applicant, initially appointed as Accounts Assistant in 1985 and promoted as Assistant Accounts Officer in 1991, was promoted on an ad hoc basis as Accounts Officer in 1996 and regularised with effect from 01.09.2...
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![Suspension under Rule 10(1)(a) cannot continue beyond 270 days; a subsequent charge-sheet does not revive it.. Vedpal vs GNCTD. CAT - ['Delhi']. LawLens](/stories/thumbnails/suspension-under-rule-10-1-a-cannot-continue-beyond-270-days-a-subsequent-charge-sheet-doe-3f9f758ea74944ea81da9170ed37929c.webp)
The applicant, Vedpal, a Divisional Officer, was placed under suspension under Rule 10(1)(a) of the CCS (CCA) Rules, 1965, on 20 December 2024.
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![A waitlisted candidate has no enforceable right to appointment against a vacancy arising after selection concludes.. PRASANNA KUMAR BEHERA vs LABOUR AND EMPLOYMENT (MS). CAT - ['Cuttack']. LawLens](/stories/thumbnails/a-waitlisted-candidate-has-no-enforceable-right-to-appointment-against-a-vacancy-arising-a-c2c4d0dd864c4bf9aa0156de9dc70e67.webp)
The respondents issued a notification dated 17 July 2009 inviting applications for a Group-D/MTS post, prescribing the age limit as 18–33 years, with relaxation for OBC candidates.
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![Termination based solely on pending criminal cases is unsustainable without individualized suitability assessment.. Arpit bargoti vs DEPARTMENT OF POSTS. CAT - ['Allahabad']. LawLens](/stories/thumbnails/termination-based-solely-on-pending-criminal-cases-is-unsustainable-without-individualized-6b1eba84ee324eed8f3b479df06d27ff.webp)
The applicant applied online for appointment as Gramin Dak Sevak Assistant Branch Postmaster (GDS ABPM), Dangoli Sub-Office, Almora Division, and was shortlisted.
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![Recovery of departmental overpayments from retired employees is impermissible absent fraud or misrepresentation.. Hub Lal Singh vs NORTH CENTRAL RAILWAY. CAT - ['Allahabad']. LawLens](/stories/thumbnails/recovery-of-departmental-overpayments-from-retired-employees-is-impermissible-absent-fraud-f57f5a032aa64e20a0c4fe0768c70e7a.webp)
The applicant, a retired Loco Pilot (Mail/Express) of North Central Railway, entered railway service in 1986/1987 and received successive regular promotions, ultimately serving as Loco Pilot (Mail/Express) in Grade Pa...
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![Stale claims challenging promotion cannot be revived by repeated representations or belated appeals.. NLSVB Kameswar Rao vs EAST COAST RAILWAY. CAT - ['Cuttack']. LawLens](/stories/thumbnails/stale-claims-challenging-promotion-cannot-be-revived-by-repeated-representations-or-belate-3ccb2fa664574d82a7444b98d883842e.webp)
The applicant, a Railway employee working as Private Secretary to the Chief Passenger Transportation Manager, sought promotion to the post/grade of APO/AWO at par with employees promoted under the memorandum dated 21....
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![Alleged WhatsApp paper leak not enough to cancel J&K Fire Services recruitment; Tribunal directs stronger safeguards for future exams. Asib Hussain vs HOME DEPARTMENT. CAT - ['Jammu']. LawLens](/stories/thumbnails/alleged-whatsapp-paper-leak-not-enough-to-cancel-j-k-fire-services-recruitment-tribunal-di-2a048da66e1a43c5a361384637001276.webp)
The applicant participated in the recruitment process initiated by Advertisement Notice No. 01 of 2013 for the posts of Fireman and Fireman Driver in the J&K Fire and Emergency Services Department.
4 MIN READ→
![Identically qualified employees cannot be denied parity in promotion without a legally sustainable distinction.. Narinder Singh vs SCHOOL EDUCATION DEPARTMENT. CAT - ['Jammu']. LawLens](/stories/thumbnails/identically-qualified-employees-cannot-be-denied-parity-in-promotion-without-a-legally-sus-e2b9781a9ecd43bda6b2b9b50927ce24.webp)
The applicant, a General Line Teacher, possessed an M.Sc. in Forestry, Wildlife and Environmental Science from Guru Ghasidas University, Bilaspur
3 MIN READ→
![Acquiring graduation during service does not alter feeder-cadre seniority absent express statutory rules.. Ruquia Begum vs D/o Social Welfare Ut Of Jammu & Kashmir. CAT - ['Jammu']. LawLens](/stories/thumbnails/acquiring-graduation-during-service-does-not-alter-feeder-cadre-seniority-absent-express-s-50279bb3ead842f5a7bd2b1d9c82232d.webp)
The applicants were Anganwadi Workers in District Ramban. Applicant No. 1 was engaged on 18.10.2008 and was a graduate at the time of engagement, while Applicant No. 2 was engaged on 01.06.2006 and acquired graduation...
4 MIN READ→
![A completed DNB course cannot be invalidated solely for want of prior NOC in peculiar circumstances.. Dr Bindu vs HEALTH AND MEDICAL EDUCATION DEPARTMENT. CAT - ['Jammu']. LawLens](/stories/thumbnails/a-completed-dnb-course-cannot-be-invalidated-solely-for-want-of-prior-noc-in-peculiar-circ-7f1d072ba78d4cb1936c6b173f654f41.webp)
The applicant, a Medical Officer appointed in the Jammu and Kashmir Health Department in 2014, had completed more than eight years of service and her probation.
4 MIN READ→
![Review jurisdiction cannot reopen merits absent an error apparent on the face of the record.. FAYAZ AHMED MALIK vs HOME DEPARTMENT. CAT - ['Jammu']. LawLens](/stories/thumbnails/review-jurisdiction-cannot-reopen-merits-absent-an-error-apparent-on-the-face-of-the-recor-9a6e6c4af88f489d85f5d8a3872005f6.webp)
The applicant participated in the 2009 selection process for appointment as Constable in IRP Battalions and was placed at Serial No. 12 in the RBA select list for District Rajouri.
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![Departmental proceedings must be stayed and referred under Rule 338(2) upon disclosure of a cognizable offence.. Mohd Khalid vs D/o Home Ut Of Jammu & Kashmir. CAT - ['Jammu']. LawLens](/stories/thumbnails/departmental-proceedings-must-be-stayed-and-referred-under-rule-338-2-upon-disclosure-of-a-9c7f780811a041fcbb460435fb60be97.webp)
The applicant, a Constable in the Jammu and Kashmir Police, was alleged to have negligently allowed an accused in police custody to escape during investigation of FIR No. 39/2010; the accused subsequently fell into a...
4 MIN READ→
![Acceptance of a lower compassionate appointment does not bar subsequent promotion consideration under applicable service rules.. Charanjeet Singh vs D/o Consumer Affairs & Public Distribution. CAT - ['Jammu']. LawLens](/stories/thumbnails/acceptance-of-a-lower-compassionate-appointment-does-not-bar-subsequent-promotion-consider-cf64a7ab6c6c4ee79f150a026cdb09c7.webp)
The applicant was appointed on compassionate grounds under SRO 43 of 1994 as a Weighman-cum-Chowkidar, a Class-IV post, by order dated 6 March 2002. He possessed Matriculation qualification at the time.
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![Authorities must fairly and objectively reconsider relaxation claims by assessing genuinely comparable cases.. Angraz Singh vs HOME DEPARTMENT. CAT - ['Jammu']. LawLens](/stories/thumbnails/authorities-must-fairly-and-objectively-reconsider-relaxation-claims-by-assessing-genuinel-243c359c8e634939b17b526590b9ad37.webp)
The applicant, initially serving as a Special Police Officer, was appointed as a Follower in the J&K Police Department by Order No. 1327/1999 dated 26 November 1999.
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![Equality cannot be invoked to claim parity with benefits granted through administrative error.. devinder kumar vs SCHOOL EDUCATION DEPARTMENT. CAT - ['Jammu']. LawLens](/stories/thumbnails/equality-cannot-be-invoked-to-claim-parity-with-benefits-granted-through-administrative-er-a356d0a756a84456b5aef92b5f568d43.webp)
The applicants were appointed as Teachers in the School Education Department on 14.09.1984 and promoted as Masters on 11.08.2003. Respondent No. 4, Harbans Lal, was promoted as Master subsequently on 23.08.2003 and wa...
3 MIN READ→
![Promotion or regularization carrying civil consequences cannot be withdrawn without prior notice and hearing.. Rajesh Saraf vs SCHOOL EDUCATION DEPARTMENT. CAT - ['Jammu']. LawLens](/stories/thumbnails/promotion-or-regularization-carrying-civil-consequences-cannot-be-withdrawn-without-prior-9dded3bbf45046c2a51bd9919c10e462.webp)
The applicant was appointed as a General Line Teacher on 23 October 1989 and promoted as Master on 4 August 2007.
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![Verified actual service warrants admissible remuneration despite delayed formal appointment; notional appointment alone does not confer arrears.. SUNIL KUMAR vs AGRICULTURE PRODUCTION DEPARTMENT. CAT - ['Jammu']. LawLens](/stories/thumbnails/verified-actual-service-warrants-admissible-remuneration-despite-delayed-formal-appointmen-e17b68403bed4aba9405cfa93288fb54.webp)
An advertisement dated 22.03.2006 invited applications for 75 Class-IV posts in District Rajouri. The applicants participated in the selection process, which was subsequently re-conducted pursuant to Government Order...
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![Treating an intervening period as duty does not automatically confer entitlement to full back wages.. Firdous Ahmad Giri vs HOME DEPARTMENT. CAT - ['Jammu']. LawLens](/stories/thumbnails/treating-an-intervening-period-as-duty-does-not-automatically-confer-entitlement-to-full-b-fded60dca6104a8581971e6d1a6e8a5c.webp)
The applicant, a police officer, was dismissed from service on 9 December 2013 following disciplinary proceedings arising from allegations recorded by him in the Daily Diary against senior police officers.
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![Occupation of government accommodation bars HRA; additional-duty honorarium requires separate rule-based consideration.. DR YANGCHEN DOLMA vs HEALTH AND MEDICAL EDUCATION DEPARTMENT. CAT - ['Jammu']. LawLens](/stories/thumbnails/occupation-of-government-accommodation-bars-hra-additional-duty-honorarium-requires-separa-ab8b387b28c14bfe96ae5af47e416bc2.webp)
The applicant, an Assistant Professor at Government Medical College, Kathua, was appointed Warden of the Girls Hostel on 16 September 2019 and continued in that role until her relief from duty on 2 August 2021.
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![Employer-caused appointment delay warrants notional seniority, but not back wages without actual service.. Abdul Ghufoor vs D/o Horticulture, Jammu And Kashmir. CAT - ['Jammu']. LawLens](/stories/thumbnails/employer-caused-appointment-delay-warrants-notional-seniority-but-not-back-wages-without-a-247b2fd9182345a994268cbde5448c24.webp)
The applicants participated in the selection process pursuant to Advertisement Notification No. 06 of 2008 for the post of Horticulture Technician Grade-IV. They were recommended by the J&K Services Selection Board, a...
3 MIN READ→
![Employees reaching the terminal MCM post after three upgradations have no entitlement to an additional MACP increment.. Subhash Chander vs DEFENCE. CAT - ['Jammu']. LawLens](/stories/thumbnails/employees-reaching-the-terminal-mcm-post-after-three-upgradations-have-no-entitlement-to-a-64ff2a50408e4207a0a0f5496e6f8da0.webp)
The applicants, employees or retired employees of the Military Engineer Services (MES), claimed one additional increment at 3% on account of completion of 30 years of service and grant of third financial upgradation u...
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![Employees ineligible on the crucial date cannot claim retrospective promotion solely due to delayed trade tests or DPCs.. Rajeshwar Rana vs MES. CAT - ['Jammu']. LawLens](/stories/thumbnails/employees-ineligible-on-the-crucial-date-cannot-claim-retrospective-promotion-solely-due-t-0eb54c7568da449eba3f73d09e2d5de0.webp)
The applicants were employed in the Military Engineer Services as Mate (Semi-Skilled) and claimed promotion to FGM (Skilled) and Electrician (Skilled), respectively.
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![Taking an official receipt book from a team-in-charge constitutes misconduct by obstructing official duties.. R P Bhardwaj vs North Delhi Municipal Corporation. CAT - ['Delhi']. LawLens](/stories/thumbnails/taking-an-official-receipt-book-from-a-team-in-charge-constitutes-misconduct-by-obstructin-2bc1db38d49740158951afd796475401.webp)
The applicant, a Public Health Inspector with the Municipal Corporation of Delhi, was served with a memorandum dated 02.03.2009 proposing departmental proceedings for allegedly obstructing an authorised team constitut...
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![Contractual employees are entitled to statutory maternity benefits under the Maternity Benefit Act.. Shagoon Gupta vs Department of Telecommunication. CAT - ['Delhi']. LawLens](/stories/thumbnails/contractual-employees-are-entitled-to-statutory-maternity-benefits-under-the-maternity-ben-216335055cef48239ed32e12e035c116.webp)
The applicant was engaged by the Department of Telecommunications as a contractual Young Professional (Category-C—Legal) for an initial period of twelve months pursuant to an appointment offer dated 19 September 2022;...
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![Respondents were directed to honour their undertaking to issue admit cards and permit examination participation.. SHUBHAM RAJ vs MS. NANDINI PALIWAL, CHAIRMAN DSSSB. CAT - ['Delhi']. LawLens](/stories/thumbnails/respondents-were-directed-to-honour-their-undertaking-to-issue-admit-cards-and-permit-exam-a82e731a13fd4bee93dff8d411f100c5.webp)
The applicants instituted a contempt petition alleging non-compliance with the Tribunal’s directions dated 24 March 2026 in O.A. No. 1105/2026 and connected matters, concerning issuance of admit cards and participatio...
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![Respondents must decide pending representations by a reasoned, speaking order within 45 days.. SUMIT KUMAR vs NORTHERN RAILWAY. CAT - ['Delhi']. LawLens](/stories/thumbnails/respondents-must-decide-pending-representations-by-a-reasoned-speaking-order-within-45-day-f781310af9b04c8c854a17f5a39033ae.webp)
The applicant applied for various Group ‘D’ posts pursuant to Notification No. 220-E/OpenMkt./RRC/2012 issued by the Railway Recruitment Cell, Northern Railway.
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![Delayed retiral dues attract compound interest at applicable GPF rates absent employee-attributable delay.. Shashi Rani vs Municipal Corporation of Delhi (MCD). CAT - ['Delhi']. LawLens](/stories/thumbnails/delayed-retiral-dues-attract-compound-interest-at-applicable-gpf-rates-absent-employee-att-9246d3665b2c42158325790e1e1508b6.webp)
The applicant, a former Principal in the Municipal Corporation of Delhi (MCD), joined service as a Primary Teacher on 06.11.1985 and retired on superannuation on 30.06.2021.
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![A convicted employee is not entitled to back wages or duty benefits for the intervening period.. Pradeep Kumar Sharma vs Delhi Development Authority Delhi. CAT - ['Delhi']. LawLens](/stories/thumbnails/a-convicted-employee-is-not-entitled-to-back-wages-or-duty-benefits-for-the-intervening-pe-e0c593fb1f95441b84178f8e8e8cbef7.webp)
The applicant joined the Delhi Development Authority (“DDA”) as a Lower Division Clerk on 14 February 1980 and was eventually promoted as Assistant Accounts Officer. A criminal case was registered against him under Se...
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![Prior combatised service requires reasoned consideration of an MTS employee’s claim for Grade Pay parity.. BHANU PRASAD vs DELHI POLICE. CAT - ['Delhi']. LawLens](/stories/thumbnails/prior-combatised-service-requires-reasoned-consideration-of-an-mts-employees-claim-for-gra-abc56fd732b64fb3b5b95af654d6cea4.webp)
The applicant, initially appointed in the Border Security Force (BSF) as a Cook in Group ‘D’, underwent a 12-week basic training course at the BSF training centre, including combatised training and handling and firing...
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![Failure to exercise an offered FR 22(1)(a)(1) option bars subsequent pay refixation.. Umrao Singh vs Comm. Of Police. CAT - ['Delhi']. LawLens](/stories/thumbnails/failure-to-exercise-an-offered-fr-22-1-a-1-option-bars-subsequent-pay-refixation-6949fe2cf8f04f8ebd5b4def36ebc022.webp)
The applicant, appointed as Constable (Executive) in the Delhi Police on 03.10.1980 and promoted as Head Constable (Executive) on 06.06.1991, had his pay fixed under FR 22(1)(a)(1) and received subsequent increments a...
3 MIN READ→
![Autonomous status cannot defeat historically established pay parity with an analogous government service.. Shri O P Singh Khushwah vs M/o Water Resources. CAT - ['Delhi']. LawLens](/stories/thumbnails/autonomous-status-cannot-defeat-historically-established-pay-parity-with-an-analogous-gove-58159a5a471e4a1d9580b531d98b3cc4.webp)
The applicants were Superintending Engineers in the National Water Development Agency (NWDA), an autonomous society functioning under the administrative control of the Ministry of Water Resources. They had initially j...
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![Tribunal declined to interfere with disciplinary proceedings kept in abeyance pending the criminal case.. K V BRAHMANANDA REDDY vs M/o Railways. CAT - ['Hyderabad']. LawLens](/stories/thumbnails/tribunal-declined-to-interfere-with-disciplinary-proceedings-kept-in-abeyance-pending-the-d3f240f036c346b3a41d0185917de3e9.webp)
The applicant, a retired Indian Railway Accounts Service officer, served as Special Secretary, Infrastructure & Investment Department, Government of Andhra Pradesh, on deputation from 2007 to 2009.
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![Interest on differential retiral benefits accrues after three months from retrospective revision, not from retirement.. ASHOK KOHLI vs New Delhi Municipal Council. CAT - ['Delhi']. LawLens](/stories/thumbnails/interest-on-differential-retiral-benefits-accrues-after-three-months-from-retrospective-re-03a8c25feb804785bbf86da9912edcbd.webp)
The applicants were retired employees of the New Delhi Municipal Council (NDMC), belonging to the Ministerial Cadre, who retired after 1 January 2016 and initially received pensionary and retiral benefits calculated u...
4 MIN READ→
![An employer cannot post a sexual-harassment complainant at the same station as concerned employees.. VIDYAMATI vs NORTHERN RAILWAY. CAT - ['Lucknow']. LawLens](/stories/thumbnails/an-employer-cannot-post-a-sexual-harassment-complainant-at-the-same-station-as-concerned-e-8665a35e96ca4cf8b8f7912dc9e59575.webp)
The applicant, a Track Maintainer appointed on 27 January 2014, was posted at Barabanki. Following her complaint concerning alleged workplace harassment, the Internal Complaints Committee (ICC), in its report dated 7...
3 MIN READ→
![Compassionate appointment claims cannot be rejected without addressing contrary contemporaneous departmental records.. CHUNNI LAL vs General Manager N C Rly. CAT - ['Allahabad']. LawLens](/stories/thumbnails/compassionate-appointment-claims-cannot-be-rejected-without-addressing-contrary-contempora-30f1907f40014c94bca0bc1eb1bfed04.webp)
The applicant, Chunni Lal, claimed to be the son of Late Harangi Lal, who worked as a Commission Vendor under the Railways and died on 9 May 2005 while serving at Kanpur Central Railway Station.
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![First legally wedded wife is entitled to entire family pension during her lifetime.. Smt Sarla Devi vs DEFENCE RESEARCH AND DEVELOPMENT ORGANIZATION (DRDO). CAT - ['Allahabad']. LawLens](/stories/thumbnails/first-legally-wedded-wife-is-entitled-to-entire-family-pension-during-her-lifetime-2e257c408be3493f8e37cdc4f3f8ec00.webp)
Late Vinod Kumar, an MTS under the Defence Research and Development Organisation, died in service on 24 April 2021.
3 MIN READ→
![Competent authority must decide designation-correction representations through a reasoned speaking order within four months.. Pramod vs NORTH CENTRAL RAILWAY. CAT - ['Allahabad']. LawLens](/stories/thumbnails/competent-authority-must-decide-designation-correction-representations-through-a-reasoned-76c00b142a0e45ccb25d02026c24a277.webp)
The applicant, an Assistant Depot Store Keeper working under the Deputy Chief Material Manager, General Stores Depot, Kanpur, alleged that his designation was incorrectly reflected as “Assistant Depot (Khalasi)” inste...
2 MIN READ→
![The Library Assistant–School Librarian pay-parity anomaly must be referred to the Eighth CPC for reasoned recommendation.. RRAJESH VANGAVOLU vs Union Of India. CAT - ['Lucknow']. LawLens](/stories/thumbnails/the-library-assistantschool-librarian-pay-parity-anomaly-must-be-referred-to-the-eighth-cp-61080a65b11f48698eec43905cee71a2.webp)
The applicant was appointed as a Library and Information Assistant under the National Research Laboratory for Conservation of Cultural Property with effect from 31 August 2006.
3 MIN READ→
![Recovery notice against a retired employee shall not be enforced pending a reasoned decision on his representation.. Brijesh Kumar udainiya vs NORTH CENTRAL RAILWAY. CAT - ['Allahabad']. LawLens](/stories/thumbnails/recovery-notice-against-a-retired-employee-shall-not-be-enforced-pending-a-reasoned-decisi-a95037ef3bf7435da6b892bca212f00a.webp)
The applicant, a retired Loco Inspector of the North Central Railway, challenged the notice dated 10 August 2026 issued by the Senior Divisional Personnel Officer proposing recovery of ₹2,83,034 from his pension on th...
2 MIN READ→
![Recovery under the pensionary excess-payment notice stayed pending a reasoned decision on the retiree’s representation.. Brijesh Kumar Sharma vs NORTH CENTRAL RAILWAY. CAT - ['Allahabad']. LawLens](/stories/thumbnails/recovery-under-the-pensionary-excess-payment-notice-stayed-pending-a-reasoned-decision-on-d7801b17abff4aa8aa9b198c2479a8e2.webp)
The applicant, a retired Chief Loco Inspector of the North Central Railway, retired on superannuation with effect from 31 July 2023.
3 MIN READ→
![Authorities must consider the promotion grievance and pass a reasoned order without prejudging its merits.. sartaj ahmad lone and others vs JAL SHAKTI DEPARTMENT. CAT - ['Srinagar']. LawLens](/stories/thumbnails/authorities-must-consider-the-promotion-grievance-and-pass-a-reasoned-order-without-prejud-30d29071640e4c9e96fdcd7b5d59556d.webp)
The applicants were Patwaris in the Jal Shakti (Public Health Engineering) Department, Jammu & Kashmir. They claimed that they had initially been engaged as contractual Patwaris during 2008–2009 and were regularised o...
3 MIN READ→
![Only the Chief Secretary is competent to initiate disciplinary proceedings against Group-B non-gazetted TGTs.. Ishwar Singh vs Govt. Of Nctd. CAT - ['Delhi']. LawLens](/stories/thumbnails/only-the-chief-secretary-is-competent-to-initiate-disciplinary-proceedings-against-group-b-9e8f7bcce64b4d0ebdd16f6dbb4a1760.webp)
The applicant, Ishwar Singh, was serving as a Trained Graduate Teacher (English), a Group-B non-gazetted post under the Directorate of Education, GNCTD.
3 MIN READ→
![Compassionate appointment is not a vested right; financial hardship must be objectively established.. Shruti Rani vs COMPTROLLER AND AUDITOR GENERAL OF INDIA. CAT - ['Patna']. LawLens](/stories/thumbnails/compassionate-appointment-is-not-a-vested-right-financial-hardship-must-be-objectively-est-99b25d35785442c6b2aa1336e8998533.webp)
The applicant’s father, Ashwini Kumar Tiwari, an Assistant Audit Officer (Ad hoc) in the office of the Accountant General (Audit), Ranchi, died in harness on 3 November 2022. The applicant, his daughter, sought compas...
4 MIN READ→
![Continuous service following open competitive contractual appointment counts toward seniority despite prospective regularisation.. Dr Akash Dua vs New Delhi Municipal Council. CAT - ['Delhi']. LawLens](/stories/thumbnails/continuous-service-following-open-competitive-contractual-appointment-counts-toward-senior-d8e1f5cb79bd40e2bf299da989ae5b73.webp)
The applicants were appointed as Dental Specialists by the New Delhi Municipal Council (“NDMC”) on a contractual basis on 10 October 2014 pursuant to an open advertisement and competitive selection process against san...
5 MIN READ→
![Contempt proceedings closed after undertaking to pay arrears, with liberty to approach the Tribunal upon default.. SANDHYA SULANIYA vs MS PUNYA SALILA SRIVASTAVA. CAT - ['Delhi']. LawLens](/stories/thumbnails/contempt-proceedings-closed-after-undertaking-to-pay-arrears-with-liberty-to-approach-the-d2625924b1e84f91a30a45e9b1b20a0c.webp)
The petitioners instituted contempt petitions alleging non-compliance with the Tribunal’s directions in the connected original applications concerning payment of admissible arrears.
2 MIN READ→
![Competent authority must consider casual workers’ wage-benefit representation and issue a reasoned order.. Rati bhan singh and others vs DEPARTMENT OF CULTURE. CAT - ['Allahabad']. LawLens](/stories/thumbnails/competent-authority-must-consider-casual-workers-wage-benefit-representation-and-issue-a-r-ed76119895494f67a72a389de9ebe846.webp)
The applicants were engaged as casual ward-watch workers under the Archaeological Survey of India at Karvi Sub-Division. Applicant No. 1 was engaged in February 2010, Applicant No. 2 in 2010, Applicant No. 3 in 2001,...
3 MIN READ→
![Pay protection cannot be withdrawn or recovered without individual determination and prior hearing.. Mehraj Ud Din Wani vs D/o Education Ut Of J & K. CAT - ['Srinagar']. LawLens](/stories/thumbnails/pay-protection-cannot-be-withdrawn-or-recovered-without-individual-determination-and-prior-f1030926f7764c7fb6d8bce15c5054b2.webp)
The applicants were serving or former Government employees who subsequently applied for posts in the School Education Department as “in-service” candidates.
4 MIN READ→
![Disciplinary authority must record tentative reasons before recording findings contrary to the inquiry officer.. RAM NARESH VERMA vs Union Of India. CAT - ['Lucknow']. LawLens](/stories/thumbnails/disciplinary-authority-must-record-tentative-reasons-before-recording-findings-contrary-to-889e01b4ccf54c20888e3cd2cf3371c6.webp)
The applicant, an employee of Bharat Sanchar Nigam Limited, was served with a charge-sheet on 14 June 2010. Following the disciplinary inquiry, the Inquiry Officer concluded that the charge was not proved.
3 MIN READ→
![Competent authority directed to decide the applicant’s representation through a reasoned, speaking order within four weeks.. ANIL KUMAR vs MUNICIPAL CORPORATION OF DELHI (GNCTD). CAT - ['Delhi']. LawLens](/stories/thumbnails/competent-authority-directed-to-decide-the-applicants-representation-through-a-reasoned-sp-eec7028ca9c14fc496f47cf01770149b.webp)
The applicant, Sh. Anil Kumar, approached the Central Administrative Tribunal under Section 19 of the Administrative Tribunals Act, 1985, seeking payment of emoluments equivalent to those paid to regularly working Foo...
2 MIN READ→
![Article 311(2)(b) cannot be invoked on presumptions; cogent reasons must establish departmental inquiry impracticability.. Gaurav Kumar vs DELHI POLICE. CAT - ['Delhi']. LawLens](/stories/thumbnails/article-311-2-b-cannot-be-invoked-on-presumptions-cogent-reasons-must-establish-department-d62b8f66fc2542b1a4a889245ee4d5ed.webp)
The applicant, a Head Constable in the Delhi Police, was posted at IGI Airport Police Station.
4 MIN READ→
![Old Pension Scheme claims require reconsideration under subsequent instructions where compassionate appointment applications preceded 1 January 2004.. SMT ATLESH vs NORTH CENTRAL RAILWAY. CAT - ['Allahabad']. LawLens](/stories/thumbnails/old-pension-scheme-claims-require-reconsideration-under-subsequent-instructions-where-comp-c18c8f9a4894412ba7633c7be2188ea7.webp)
The applicant’s husband, a railway employee, died in harness on 10 January 2003. She applied for compassionate appointment on 24 June 2003.
3 MIN READ→
![FR 56(j) permits premature retirement based on the entire service record despite pending disciplinary proceedings.. SAMUNDER SINGH vs EMPLOYEES STATE INSURANCE CORPORATION (ESIC). CAT - ['Ernakulam']. LawLens](/stories/thumbnails/fr-56-j-permits-premature-retirement-based-on-the-entire-service-record-despite-pending-di-12c5079ece954f39a5f725d944e97e66.webp)
The applicant, a Social Security Officer in the Employees’ State Insurance Corporation, was appointed as a Lower Division Clerk in 1995, regularised in 2009, and subsequently promoted to Social Security Officer in 2021.
4 MIN READ→
![A disputed Pay Matrix interpretation does not constitute an error apparent warranting review.. North Delhi Municipal Corporation vs SHAHNAZ PERVEEN. CAT - ['Delhi']. LawLens](/stories/thumbnails/a-disputed-pay-matrix-interpretation-does-not-constitute-an-error-apparent-warranting-revi-33f2dac146f3454db10b6267df7fd865.webp)
The Municipal Corporation of Delhi filed a Miscellaneous Application seeking condonation of a 161-day delay in filing a Review Application against the Tribunal’s order dated 21 May 2025 in O.A. No. 1683/2019.
2 MIN READ→
![Long-serving part-time employees performing perennial duties cannot be discriminatorily denied consideration for regularization.. Bandana Kullu vs Education. CAT - ['Kolkata']. LawLens](/stories/thumbnails/long-serving-part-time-employees-performing-perennial-duties-cannot-be-discriminatorily-de-1cfadc6d21d94264986d29209f647047.webp)
The applicant was engaged as a part-time Craft Instructor (Tailoring and Embroidery) by the Andaman and Nicobar Administration on 30 July 2001 and continued to work, subject to artificial breaks, for more than two dec...
4 MIN READ→
![Non-participation in prior litigation cannot deny similarly situated employees equal pay-scale benefits.. R Padmaja vs ORDNANCE FACTORY. CAT - ['Hyderabad']. LawLens](/stories/thumbnails/non-participation-in-prior-litigation-cannot-deny-similarly-situated-employees-equal-pay-s-260a94ba500147299b0a2e037a2bbb82.webp)
The applicants, Junior Translation Officers in Ordnance Factory Medak, challenged the respondents’ letter dated 15 February 2024 rejecting their claim for extension of the upgraded pay scale of ₹5,500–9,000 applicable...
3 MIN READ→
![A waitlisted candidate has no enforceable right to appointment against a vacancy arising after selection concludes.. Mrutyunjaya Das vs LABOUR. CAT - ['Cuttack']. LawLens](/stories/thumbnails/a-waitlisted-candidate-has-no-enforceable-right-to-appointment-against-a-vacancy-arising-a-988bd007688747a8b883fbda10615859.webp)
The respondents issued a notification dated 17 July 2009 inviting applications for a Group-D/MTS post, prescribing the age limit as 18–33 years, with relaxation for OBC candidates.
4 MIN READ→
![Similarly situated employees are entitled to enhanced pay scales notionally from 1 January 1996.. AJAY PUNAMCHAND SHAH vs REVENUE. CAT - ['Ahmedabad']. LawLens](/stories/thumbnails/similarly-situated-employees-are-entitled-to-enhanced-pay-scales-notionally-from-1-january-92bd03380b9048d6b2f430fddcf40664.webp)
The applicant, a retired Superintendent of Central GST and Customs, challenged the respondents’ rejection dated 23.07.2026 of his request for grant of the enhanced pay scale from 01.01.1996 instead of 21.04.2004.
3 MIN READ→
![Damage rent cannot be imposed before the academic session ends when railway-quarter retention is granted on educational grounds.. Gita Devi vs EAST COAST RAILWAY. CAT - ['Cuttack']. LawLens](/stories/thumbnails/damage-rent-cannot-be-imposed-before-the-academic-session-ends-when-railway-quarter-retent-6162b3de900a4662af776ecf01f17ab8.webp)
The applicant, a Senior Section Engineer in East Coast Railway, had been allotted Railway Quarter No. G/70/A (Type-III) at Accounts Colony, Khurda Road, while serving as Senior Technician in the Khurda Road Division.
4 MIN READ→
![Family pension does not forfeit the deceased subscriber’s employee NPS contribution or attributable returns.. Santokben Rana vs M/o Defence. CAT - ['Ahmedabad']. LawLens](/stories/thumbnails/family-pension-does-not-forfeit-the-deceased-subscribers-employee-nps-contribution-or-attr-80276ae2e3564a8b8894ee08956c2bc3.webp)
The applicant’s son, Shri Vikas Sureshbhai Rana, was employed as a Lower Division Clerk under the Ministry of Defence and died in service on 17 October 2011.
3 MIN READ→
![Supervisory officers may be held liable for contributory negligence despite not committing the underlying fraud.. Maltiben Rajnikant Sampat vs D/o Post. CAT - ['Ahmedabad']. LawLens](/stories/thumbnails/supervisory-officers-may-be-held-liable-for-contributory-negligence-despite-not-committing-690b2a6e32fe481991f7ac9b9dba6a67.webp)
The applicant, a retired Sub-Postmaster, was posted at Gondal Bhojrajpara Non-Delivery Sub-Post Office when fraudulent withdrawals were allegedly made from Savings Bank accounts by Shri M.C. Vyas, a Postal Assistant.
3 MIN READ→
![Enhanced pay-scale benefits cannot be confined in personam when similarly situated employees are entitled.. AMRATLAL VIRABHAI VAKIL vs REVENUE. CAT - ['Ahmedabad']. LawLens](/stories/thumbnails/enhanced-pay-scale-benefits-cannot-be-confined-in-personam-when-similarly-situated-employe-eb06aef3cd7a4852a4447bb3d311e41d.webp)
The applicant, a retired Superintendent of Central GST and Customs, challenged the respondents’ rejection dated 22 July 2026 of his request for the enhanced pay scale with effect from 1 January 1996, instead of 21 Apr...
3 MIN READ→
![Enhanced pay-scale benefits must be extended notionally from 1 January 1996 to all similarly situated employees.. TRUPTI DEVDATT DATE vs REVENUE. CAT - ['Ahmedabad']. LawLens](/stories/thumbnails/enhanced-pay-scale-benefits-must-be-extended-notionally-from-1-january-1996-to-all-similar-0c2e2a068fce4e17bd1e52dd10c7e95d.webp)
The applicant, a retired Superintendent of Central GST and Customs, challenged the respondents’ rejection dated 23 July 2026 of her claim for grant of the enhanced pay scale from 1 January 1996 instead of 21 April 2004.
3 MIN READ→
![Review jurisdiction corrects patent errors; it cannot be used to rehear and correct an erroneous decision.. P SWAIN vs D/o Post. CAT - ['Cuttack']. LawLens](/stories/thumbnails/review-jurisdiction-corrects-patent-errors-it-cannot-be-used-to-rehear-and-correct-an-erro-22146bab6b3541e18b77adce54a05447.webp)
Disciplinary proceedings were initiated against the applicant for alleged omissions and commissions in the discharge of his official duties.
3 MIN READ→
![Medically supported posting requests require reasoned consideration under applicable transfer policies, without creating any automatic entitlement.. SHAHEENA BANO vs UTS JAMMU AND KASHMIR. CAT - ['Srinagar']. LawLens](/stories/thumbnails/medically-supported-posting-requests-require-reasoned-consideration-under-applicable-trans-8fa30c995666416dbafb8abc895a2f24.webp)
The applicant, a regularized Rehbar-e-Taleem teacher in the School Education Department, sought a suitable posting within Zone Bandipora, District Bandipora, on medical and family grounds.
3 MIN READ→
![Authorities must verify parity claims and extend temporary status and regularisation benefits to similarly situated casual labourers.. MAHESH KUMAR vs General Manager, N E Rly. CAT - ['Allahabad']. LawLens](/stories/thumbnails/authorities-must-verify-parity-claims-and-extend-temporary-status-and-regularisation-benef-b62484b4d2e6443da3609d9f1be7b749.webp)
The applicants were initially engaged as substitutes/casual labourers in Group ‘D’ posts in the Traffic (Operating) Department of the North Eastern Railway.
4 MIN READ→
![Competent authority must decide pending regularisation representations by a reasoned order within eight weeks.. Denish vs TRANSPORT. CAT - ['Kolkata']. LawLens](/stories/thumbnails/competent-authority-must-decide-pending-regularisation-representations-by-a-reasoned-order-a431e8404f914dedb758e6c001e52327.webp)
The ten applicants were working as Bus Conductors under the Andaman and Nicobar Administration, primarily in various STS units and bus termini in the Nicobar and South Andaman districts.
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![Review jurisdiction cannot be invoked to introduce previously known facts omitted at the original hearing.. M/o Railways vs SATHYAN PILAI. CAT - ['Delhi']. LawLens](/stories/thumbnails/review-jurisdiction-cannot-be-invoked-to-introduce-previously-known-facts-omitted-at-the-o-249415762a25431cb7637845523e519b.webp)
Sathyan Pillai had filed OA No. 2489/2015 seeking promotionary benefits vis-à-vis his immediate junior, Anil Chopra, who had been promoted to the grade of Under Secretary and subsequently Deputy Director in the Railwa...
3 MIN READ→
![Disciplinary punishment stands where charges are proved and proceedings disclose no procedural infirmity.. NILAKSHI MISHRA vs DEPARTMENT OF POSTS. CAT - ['Guwahati']. LawLens](/stories/thumbnails/disciplinary-punishment-stands-where-charges-are-proved-and-proceedings-disclose-no-proced-c15b63c53ded4fe181737f48744f065c.webp)
The applicant, a Postal Assistant posted at the Central Processing Centre for Postal Life Insurance at Sivasagar Head Post Office, was proceeded against under Rule 14 of the CCS (CCA) Rules, 1965.
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![Respondents must treat the application as a representation and decide the claims by a speaking order within six weeks.. Rafiq Ahmad Wani vs HEALTH SERVICES. CAT - ['Srinagar']. LawLens](/stories/thumbnails/respondents-must-treat-the-application-as-a-representation-and-decide-the-claims-by-a-spea-e7abef7954964c75b203a6a0db265987.webp)
The applicant, a Class-IV/MTS employee appointed in the Health Department on 1 December 1990, was granted the first and second time-bound promotions upon completion of nine and eighteen years of service, respectively....
3 MIN READ→
![Caregiver status confers no absolute transfer right but warrants preferential consideration in the next transfer cycle.. V KAVIYARASAN vs DIRECTORATE GENERAL OF HEALTH SERVICES. CAT - ['Delhi']. LawLens](/stories/thumbnails/caregiver-status-confers-no-absolute-transfer-right-but-warrants-preferential-consideratio-b45ed9665e164fc5a2f2c374d51ae9e8.webp)
The applicant, a Drug Inspector in the Central Drugs Standard Control Organisation (CDSCO), was transferred from Krishnapatnam Port to the Jammu Sub-Zone by order dated 1 May 2025.
4 MIN READ→
![An appeal cannot be withdrawn after the appellate authority has rendered its decision.. DEEPURAJ S vs SOUTHERN RAILWAY. CAT - ['Ernakulam']. LawLens](/stories/thumbnails/an-appeal-cannot-be-withdrawn-after-the-appellate-authority-has-rendered-its-decision-7ac77effaf6c4a358de3c39c376b5a9f.webp)
The applicant, a Loco Pilot/Goods in the Southern Railway, was subjected to disciplinary proceedings for stopping a goods train at Perinad despite a run-through signal and refusing to continue working for an additiona...
3 MIN READ→
![Rule 15(1) permits only limited further inquiry; a de novo disciplinary inquiry is impermissible.. SHRI NIRANJAN CHANDRA MALAKAR vs M/O FINANCE. CAT - ['Guwahati']. LawLens](/stories/thumbnails/rule-15-1-permits-only-limited-further-inquiry-a-de-novo-disciplinary-inquiry-is-impermiss-245f75c123d04ea3992c485f15fbc4b5.webp)
The applicant, a retired Superintendent of Customs and Central Excise, was served with a charge memorandum dated 29.01.2013 under Rule 14 of the CCS (CCA) Rules, 1965, containing two articles of charge.
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![An employee awaiting regularisation in the feeder grade cannot claim ad-hoc promotion to a higher post.. JITENDRA PRATAP SINGH vs REVENUE. CAT - ['Guwahati']. LawLens](/stories/thumbnails/an-employee-awaiting-regularisation-in-the-feeder-grade-cannot-claim-ad-hoc-promotion-to-a-b2ebd29c301e4947a25a2699488b39c0.webp)
The applicant, a 2000-batch Indian Revenue Service officer, had been promoted as Deputy Commissioner in 2005, Joint Commissioner in 2010, and Additional Commissioner in 2013.
3 MIN READ→
![Authorities must examine individual HRA claims for parity with employees protected by prior orders.. Shri S Krishnan vs M/O FINANCE, D/O REVENUE. CAT - ['Guwahati']. LawLens](/stories/thumbnails/authorities-must-examine-individual-hra-claims-for-parity-with-employees-protected-by-prio-7fdae85e856c445fb860b70eb0c102db.webp)
The 54 applicants, serving or retired employees of various formations of the Central Board of Indirect Taxes and Customs (CBIC), Customs and related departments in Dimapur, Kohima, Imphal, Agartala, Jorhat and other l...
4 MIN READ→
![Pension withholding penalty is valid where disciplinary charges are established through due process.. SRI ARINDAM SOM IAS RETD vs DEPARTMENT OF PERSONNEL AND TRAINING. CAT - ['Guwahati']. LawLens](/stories/thumbnails/pension-withholding-penalty-is-valid-where-disciplinary-charges-are-established-through-du-da7ce1215fc34076ba7d25fb78d595eb.webp)
The applicant, a retired IAS officer, challenged the order dated 22.12.2023 imposing a penalty of withholding 30% of his monthly pension for five years under Rule 6 of the All India Services (Death-Cum-Retirement Bene...
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![A belated representation against APAR grading cannot revive a claim barred by delay and laches.. GOVIND RAM HINDONIA vs N.F.RAILWAY. CAT - ['Guwahati']. LawLens](/stories/thumbnails/a-belated-representation-against-apar-grading-cannot-revive-a-claim-barred-by-delay-and-la-98072de5d359492794c92342e7ece39a.webp)
The applicant, a 2002-batch Indian Railway Service of Signal Engineers officer, was transferred to the post of Dy. CSTE/Tele/Works after publication of a tender for comprehensive maintenance of an integrated security...
3 MIN READ→
![Interest is not payable on arrears arising from retrospective notional promotions without actual higher-post service.. RAFIQUE UDDIN BARBHUIYA vs MINES. CAT - ['Guwahati']. LawLens](/stories/thumbnails/interest-is-not-payable-on-arrears-arising-from-retrospective-notional-promotions-without-21a3c2ac90284a608690fd539439de51.webp)
The applicant, a retired employee of the Geological Survey of India (GSI), superannuated on 31.12.2023. He claimed that he was entitled to promotion as Assistant Store Keeper (Technical) with effect from 01.01.2001 an...
3 MIN READ→
![Courts cannot substitute their view for competent medical-board findings on fitness.. SRI JAYANTA ACHARJEE vs N.F.RAILWAY. CAT - ['Guwahati']. LawLens](/stories/thumbnails/courts-cannot-substitute-their-view-for-competent-medical-board-findings-on-fitness-74b843df78de488989be9dcbdf21611c.webp)
The applicant, a Track Maintainer-II in the N.F. Railway, developed serious back-related medical problems and was found medically unfit for the heavy physical duties of his post by the Divisional Medical Committee on...
3 MIN READ→
![Unexplained fourteen-year delay in initiating disciplinary proceedings renders the charge-sheet legally unsustainable.. SMT BHARATI CHANDA vs DEPARTMENT OF CENSUS OPERATIONS. CAT - ['Guwahati']. LawLens](/stories/thumbnails/unexplained-fourteen-year-delay-in-initiating-disciplinary-proceedings-renders-the-charge-de76434b48504f1dba4e411f89262cd7.webp)
The applicant, Smti. Bharati Chanda, was the Chairperson of a three-member Departmental Promotion Committee (DPC) constituted to consider promotions in the Directorate of Census Operations, Arunachal Pradesh. The DPC...
4 MIN READ→
![Similarly situated employees, upon verification, must receive equivalent Y-class HRA benefits.. SHRI H LALDUHSAKA vs MINISTRY OF STATISTICS & PROGRAMME IMPLEMANTATION. CAT - ['Guwahati']. LawLens](/stories/thumbnails/similarly-situated-employees-upon-verification-must-receive-equivalent-y-class-hra-benefit-8934d14e11d149f59495a0da5d652585.webp)
The six applicants, Junior Statistical Officers serving in the National Statistics Office, Field Operations Division, Regional Office, Aizawl, challenged the respondents’ denial of House Rent Allowance (HRA) at the ra...
3 MIN READ→
![Upgraded pay scales apply notionally from 1 January 1996, with actual arrears payable from 21 April 2004.. P RAMA HOLLA vs M/O FINANCE. CAT - ['Bangalore']. LawLens](/stories/thumbnails/upgraded-pay-scales-apply-notionally-from-1-january-1996-with-actual-arrears-payable-from-b0f40ed194794082b35e3fb414d289bf.webp)
The applicants, serving as Assistant Commissioners and Superintendents in various Central Tax and related formations, challenged the Office Memoranda dated 21 April 2004 and 11 May 2004 insofar as they limited the act...
3 MIN READ→
![Removal based on KSOU bridge-course qualification set aside; reinstatement ordered without arrears, subject to review.. Basavaraj M Jambagi vs DEPTT OF POSTS. CAT - ['Bangalore']. LawLens](/stories/thumbnails/removal-based-on-ksou-bridge-course-qualification-set-aside-reinstatement-ordered-without-9892d5047f6642c087fb75f052ca731c.webp)
The applicant was engaged as Gramin Dak Sevak Mail Deliverer/Mail Carrier (GDS MD/MC) at Darga Branch Office under Vijayapura Division from 31 January 2015.
3 MIN READ→
![Transfer representations must receive meaningful, complete consideration of medical and family circumstances before rejection.. UMA PRASAD vs M/O LABOUR AND EMPLOYMENT. CAT - ['Delhi']. LawLens](/stories/thumbnails/transfer-representations-must-receive-meaningful-complete-consideration-of-medical-and-fam-f1b44772a76b4e4987d3c63fc1f17a6b.webp)
The applicant, a Social Security Officer in the Employees’ State Insurance Corporation, was transferred from ESIC Headquarters, Delhi, to SRO Thane, Maharashtra, by transfer order dated 11 March 2024 pursuant to the A...
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![Relief is made contingent on the Supreme Court’s eventual determination in the analogous pending case.. Ashok Tolani vs REVENUE. CAT - ['Jaipur']. LawLens](/stories/thumbnails/relief-is-made-contingent-on-the-supreme-courts-eventual-determination-in-the-analogous-pe-0a05b6600e0644cf9facfda571d15955.webp)
The five applicants, serving as Assistant Commissioners in the Jaipur Zone of the CGST and Central Excise Department, challenged a service-related controversy concerning their entitlement to relief arising from the is...
2 MIN READ→
![Termination of a contractual employee, especially when stigmatic, requires compliance with natural justice.. Pardeep Singh Bali vs D/o Health And Medical Education Ut Of Jammu & Kashmir. CAT - ['Srinagar']. LawLens](/stories/thumbnails/termination-of-a-contractual-employee-especially-when-stigmatic-requires-compliance-with-n-ca80a7a0f584431ea16ee83eedb16eb1.webp)
The applicant was appointed as a Sanitary Inspector in the Health and Medical Education Department under Government Order No. 229-NG/2006 dated 29 January 2006, pursuant to the Jammu & Kashmir Contractual Appointment...
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![Compassionate appointment cannot be claimed as a vested right after the reasonable period has lapsed.. Sohan Lal vs M/o Mines. CAT - ['Jaipur']. LawLens](/stories/thumbnails/compassionate-appointment-cannot-be-claimed-as-a-vested-right-after-the-reasonable-period-eb1fbdbd2e744c8e89364c326a51f586.webp)
The applicant’s father, an employee of the Geological Survey of India, died on 10 September 2006. The applicant applied for compassionate appointment on 2 July 2007.
3 MIN READ→
![Prolonged consideration does not create a vested right to compassionate appointment.. Ajay Kumar Verma vs Geological Survey Of India. CAT - ['Jaipur']. LawLens](/stories/thumbnails/prolonged-consideration-does-not-create-a-vested-right-to-compassionate-appointment-2a5f2349458f42a09d253d880fc53524.webp)
The applicant’s father died on 28 October 2004. On 29 November 2004, the applicant’s mother sought compassionate appointment for the applicant’s elder brother, Mahendra Kumar; his candidature was considered on three o...
2 MIN READ→
![Failure to join the allotted promotional post defeats restoration or preferred posting claims, despite humanitarian grounds.. MS KALPNA vs KVS. CAT - ['Delhi']. LawLens](/stories/thumbnails/failure-to-join-the-allotted-promotional-post-defeats-restoration-or-preferred-posting-cla-cb960f166b62487b804ccd902ede654f.webp)
The applicant, a Primary Teacher in Kendriya Vidyalaya Sangathan (KVS), qualified in the LDCE-2022 for promotion to Head Mistress and was placed in the main panel.
3 MIN READ→
![Revised pay scales apply notionally from 1 January 1996, with monetary benefits from 21 April 2004.. S Selvi vs FINANCE. CAT - ['Chennai']. LawLens](/stories/thumbnails/revised-pay-scales-apply-notionally-from-1-january-1996-with-monetary-benefits-from-21-apr-4ca5eb2035844566bd29ff388d26515c.webp)
The applicants were employees or legal heirs of deceased employees who had served as Inspectors/Preventive Officers/Examiners and Superintendents/Appraisers in the Central Excise and Customs Department.
2 MIN READ→
![A successive application seeking substantially identical reliefs is barred by constructive res judicata.. Shyam chandra thakur vs KENDRIYA VIDYALAYA SANGATHAN (KVS). CAT - ['Delhi']. LawLens](/stories/thumbnails/a-successive-application-seeking-substantially-identical-reliefs-is-barred-by-constructive-39b8b18b3a7347bca732bb948801870d.webp)
The applicant, a retired Yoga Teacher of the Kendriya Vidyalaya Sangathan, filed the present Original Application seeking reliefs relating to payment of balance gratuity, GPF dues, pension fixation and arrears, grant...
3 MIN READ→
![Respondents must decide the representation seeking pay refixation and consequential pensionary benefits through a reasoned order.. Leelavathi vs FINANCE. CAT - ['Chennai']. LawLens](/stories/thumbnails/respondents-must-decide-the-representation-seeking-pay-refixation-and-consequential-pensio-a616174c6a334c5dae6023df6e99e19f.webp)
The applicant’s late husband joined service as a Sepoy in 1975 and was promoted as Havildar in 1987. He belonged to the Kattunaicken community, recognised as a Scheduled Tribe under the Constitution (Scheduled Tribes)...
2 MIN READ→
![Employer-caused medical absence must count as duty and qualifying service for pensionary benefits.. AMARJEET vs NORTHERN RAILWAY. CAT - ['Delhi']. LawLens](/stories/thumbnails/employer-caused-medical-absence-must-count-as-duty-and-qualifying-service-for-pensionary-b-b4adbda0f0b745e88dcaa684339e0084.webp)
The applicant, appointed as a Safaiwala in Northern Railway on 16.06.1977, superannuated on 31.07.2017. After suffering serious injuries in a road accident on 15.04.2012, he remained under medical treatment and allege...
5 MIN READ→
![Non-submission of online self-appraisal cannot automatically disqualify an employee from EPP financial upgradation.. Ashok Kumar Sahu vs Bharat Sanchar Nigam Limited. CAT - ['Jabalpur']. LawLens](/stories/thumbnails/non-submission-of-online-self-appraisal-cannot-automatically-disqualify-an-employee-from-e-211b98f9eb684a569412a8a970828971.webp)
The applicant, a retired SDO of BSNL, sought time-bound financial upgradation from the E-3 to E-4 IDA grade under the BSNL Executive Promotion Policy (EPP).
3 MIN READ→
![Eligibility creates only a right to consideration, not promotion without completing the prescribed selection process.. O P PAL vs M/o Railways. CAT - ['Jabalpur']. LawLens](/stories/thumbnails/eligibility-creates-only-a-right-to-consideration-not-promotion-without-completing-the-pre-ff5bdfe1718e426aabd12d4bcb4a6177.webp)
The applicant, a retired Senior Section Engineer in the Signal Department of West Central Railway, was initially appointed as Signal Inspector in Kota Division on 9 November 1981 and thereafter transferred to Jaipur D...
3 MIN READ→
![Regular departmental enquiry is not mandatory before imposing minor penalties under Rule 12.. RATAN SINGH THAKUR vs M/o Labour. CAT - ['Jabalpur']. LawLens](/stories/thumbnails/regular-departmental-enquiry-is-not-mandatory-before-imposing-minor-penalties-under-rule-1-84363cece17042c49e8e1700746e4941.webp)
Ratan Singh Thakur, an Assistant Provident Fund Commissioner, was served with a charge-sheet dated 1 September 2010 under Rule 12 of the Employees’ Provident Fund Staff (Classification, Control and Appeal) Rules, 1971...
3 MIN READ→
![Recovery of excess family pension is impermissible absent fraud, misrepresentation, or concealment by the pensioner.. SMT SUMAN LATA CHOUBEY vs POSTS. CAT - ['Jabalpur']. LawLens](/stories/thumbnails/recovery-of-excess-family-pension-is-impermissible-absent-fraud-misrepresentation-or-conce-922c02c8cebe4138a28a8fd6a4867178.webp)
The applicant’s husband, an employee of the respondent Postal Department, died in harness on 14 February 2005. The applicant thereafter received family pension.
3 MIN READ→
![An officer completing 20 years’ service and regularly promoted as PMO (NFSG) must be considered for CMO promotion.. Dr Satish Kumar Ratnakar vs M/o Defence. CAT - ['Jabalpur']. LawLens](/stories/thumbnails/an-officer-completing-20-years-service-and-regularly-promoted-as-pmo-nfsg-must-be-consider-1cdbb5ed2e104df6a1697af75de43e66.webp)
The applicant, Dr. Satish Kumar Ratnakar, joined the Indian Ordnance Factory Health Service as an Assistant Medical Officer on 13 July 1998. Dr. S. Sengupta joined the same service on 14 October 1998, but was placed s...
3 MIN READ→
![Promotions granted under a subsequently abeyed circular cannot be retrospectively cancelled.. M P Choudhary vs M/o Railways. CAT - ['Jabalpur']. LawLens](/stories/thumbnails/promotions-granted-under-a-subsequently-abeyed-circular-cannot-be-retrospectively-cancelle-519018b2b47f4830a4348abfb67c9b27.webp)
The applicants, railway employees, challenged the promotion of their juniors belonging to reserved categories under Railway Board Establishment Circular (“RBE”) No. 126/2010 dated 1 September 2010.
3 MIN READ→
![Promotion-based entry into the Assistant Station Master cadre counts for MACP purposes, unlike direct recruitment.. K R JAYAKUMAR vs M/o Railways. CAT - ['Ernakulam']. LawLens](/stories/thumbnails/promotion-based-entry-into-the-assistant-station-master-cadre-counts-for-macp-purposes-unl-282dda8e34834d65b8f11f2c55a5c0e4.webp)
The five applicants were employees of Southern Railway who had entered the Assistant Station Master (ASM) cadre after serving in other Railway posts, including Signaller, Commercial Clerk, Traffic Porter and Gate Keeper.
4 MIN READ→
![Continuity of service preserves service benefits but does not automatically confer retrospective promotion.. Arun Kumar Shukla vs M/o Environment And Forests. CAT - ['Jabalpur']. LawLens](/stories/thumbnails/continuity-of-service-preserves-service-benefits-but-does-not-automatically-confer-retrosp-d2f37722da1042f194c7970092895b8f.webp)
The applicant was appointed as Junior Stenographer Grade-III in 1980. He was convicted in a criminal case under Sections 451, 376 and 506 of the IPC and consequently terminated from service on 14 September 1990. The M...
3 MIN READ→
![Judicial review cannot reappreciate disciplinary evidence where findings are supported by some evidence.. JEEVAN KUMAR SAHU vs M/o Railways. CAT - ['Jabalpur']. LawLens](/stories/thumbnails/judicial-review-cannot-reappreciate-disciplinary-evidence-where-findings-are-supported-by-864bc678704d436491f348cdc3f37201.webp)
The applicant, a Loco Pilot (Goods) with South East Central Railway, was proceeded against under Rule 9 of the Railway Servants (Discipline & Appeal) Rules, 1966, for allegedly passing through Tilda Station on 16 Augu...
3 MIN READ→
![Tribunal closes contempt proceedings while related writ challenge remains pending, preserving liberty to revive.. HIMANSHI vs S Gopalakrishnan. CAT - ['Delhi']. LawLens](/stories/thumbnails/tribunal-closes-contempt-proceedings-while-related-writ-challenge-remains-pending-preservi-ded66039f29e440b8c5c91e4c82f125a.webp)
The applicant in CP No. 456/2025, along with applicants in connected contempt petitions, had instituted proceedings arising out of orders passed by the Tribunal in their respective original applications.
2 MIN READ→
![Respondents must decide the representation by a reasoned order within eight weeks; merits and limitation remain open.. RAKHI vs MUNICIPAL CORPORATION OF DELHI (GNCTD). CAT - ['Delhi']. LawLens](/stories/thumbnails/respondents-must-decide-the-representation-by-a-reasoned-order-within-eight-weeks-merits-a-15638889bfc54a78b1bb18dc715a3160.webp)
The applicants, being the widow and legal heirs of Late Shri Neeraj, sought recognition of his regularization in service and consequential monetary and terminal benefits.
2 MIN READ→
![Respondents directed to decide the pending representation through a reasoned, speaking order without adjudicating its merits.. SATBIR SINGH MANN vs MUNICIPAL CORPORATION OF DELHI (GNCTD). CAT - ['Delhi']. LawLens](/stories/thumbnails/respondents-directed-to-decide-the-pending-representation-through-a-reasoned-speaking-orde-bba68b8c9c844637b1d27ef3647ff5e2.webp)
The applicant, Satbir Singh Mann, a retired Upper Division Clerk aged 71 years, sought refixation of his pay with effect from 26 April 2000 until his retirement on 30 September 2015, issuance of a revised PPO, payment...
3 MIN READ→
![Sanctioned family pension cannot be withheld from a 100% visually disabled dependent son on hypertechnical grounds.. Shekhar vs MUNICIPAL CORPORATION OF DELHI. CAT - ['Delhi']. LawLens](/stories/thumbnails/sanctioned-family-pension-cannot-be-withheld-from-a-100-visually-disabled-dependent-son-on-0ddc05ed783e4d098e608ca6bd068094.webp)
The applicant’s father, a Safai Karamchari with the Municipal Corporation of Delhi, retired on 30 September 2017 after more than 33 years of service and was receiving pension.
3 MIN READ→
![Respondents must reconsider entitlement to Grade Pay 5400 after four years in Grade Pay 4800.. Rajesh Kumar vs DEPARTMENT OF POSTS. CAT - ['Delhi']. LawLens](/stories/thumbnails/respondents-must-reconsider-entitlement-to-grade-pay-5400-after-four-years-in-grade-pay-48-1701446ceb4f41bca09005784fe13b93.webp)
The 37 applicants are serving postal employees holding posts such as Assistant Superintendent of Posts, Inspector Posts and Superintendent of Posts in different Postal Circles.
3 MIN READ→
![Respondents must decide equal-pay representations through reasoned orders within eight weeks, without coercive action meanwhile.. KHUSHBOO vs NATIONAL INSTITUTE OF UNANI MEDICINE. CAT - ['Delhi']. LawLens](/stories/thumbnails/respondents-must-decide-equal-pay-representations-through-reasoned-orders-within-eight-wee-146ff35fcc0d40aea89b940751630c1d.webp)
The eleven applicants were working on a contractual basis with the National Institute of Unani Medicine and its establishments from 2022–23 onwards in various posts, including Data Entry Operator/Office Assistant, Acc...
3 MIN READ→
![Competent authority must verify delayed retiral-dues claims, issue a speaking order, and release admissible dues within three months.. VED PRAKASH GUPTA vs Municipal Corporation of Delhi (MCD). CAT - ['Delhi']. LawLens](/stories/thumbnails/competent-authority-must-verify-delayed-retiral-dues-claims-issue-a-speaking-order-and-rel-74eb9889e65246c7b095d3c422fdb2c2.webp)
The applicant, Ved Prakash Gupta, joined the Municipal Corporation of Delhi on 6 March 1978 and retired as a Malaria Inspector on 31 August 2017. He claimed delayed payment of retiral benefits, including commutation o...
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![Respondents must consider regularization representations in light of precedents and issue a reasoned, speaking order.. Sandeep Dilip Hapse vs Culture. CAT - ['Delhi']. LawLens](/stories/thumbnails/respondents-must-consider-regularization-representations-in-light-of-precedents-and-issue-2d7ca6582c6b4d6eac4d8904a05cf0c4.webp)
The 25 applicants were working as Multi-Tasking Staff (MTS) at various monuments and sites under the Archaeological Survey of India, including the Aurangabad and Nagpur Circles.
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![Employees acquiring amended eligibility qualifications before promotion finalization must be considered through a Review DPC.. Anju Meena vs DEPARTMENT OF SCHOOL EDUCATION AND LITERACY. CAT - ['Delhi']. LawLens](/stories/thumbnails/employees-acquiring-amended-eligibility-qualifications-before-promotion-finalization-must-d932d9d7ea7f416ebbe8ab1ea9be8777.webp)
The 21 applicants were serving as Primary Teachers (PRTs) in the Kendriya Vidyalaya Sangathan (KVS) and were eligible for consideration for promotion to Head Master on the basis of the seniority list as on 1 January 2...
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![Compassionate appointee’s Old Pension Scheme claim must be reconsidered under the subsequent DOPT clarification.. Usha Rani vs DEPARTMENT OF PERSONNEL AND TRAINING. CAT - ['Delhi']. LawLens](/stories/thumbnails/compassionate-appointees-old-pension-scheme-claim-must-be-reconsidered-under-the-subsequen-a0a02e75351b4ef1a523347990359166.webp)
The applicant, Usha Rani, challenged the order dated 1 November 2024 by which Respondent No. 2 rejected her claim for coverage under the Old Pension Scheme under the Central Civil Services (Pension) Rules, 1972, and s...
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![Routine transfer of a primary caregiver to a benchmark-disabled dependent is impermissible absent overriding administrative constraints.. D sam Thomas vs EMPLOYEES STATE INSURANCE CORPORATION (ESIC). CAT - ['Chennai']. LawLens](/stories/thumbnails/routine-transfer-of-a-primary-caregiver-to-a-benchmark-disabled-dependent-is-impermissible-42752681fd8348d682d4536d32bcdf56.webp)
The applicant, a Nursing Officer with ESIC, was initially appointed at ESIC Model Hospital, Noida, on 27 June 2009 and subsequently obtained an inter-regional transfer to ESIC Hospital, Tirunelveli, on 22 November 201...
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![Inspectors and Superintendents receive notional pay revision from 1 January 1996 and monetary benefits from 21 April 2004.. K V Baskar vs REVENUE. CAT - ['Chennai']. LawLens](/stories/thumbnails/inspectors-and-superintendents-receive-notional-pay-revision-from-1-january-1996-and-monet-f9bda0cc8ca8499a8980cc80aedacef8.webp)
The applicants were employees, or legal heirs of employees, of the Central Excise/GST and Customs Department who had served as Inspectors, Preventive Officers/Examiners and Superintendents/Appraisers.
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![Manpower shortages cannot indefinitely delay approved inter-railway transfers; employees must be relieved within six months.. Niranjan Kumar vs SOUTHERN RAILWAY. CAT - ['Ernakulam']. LawLens](/stories/thumbnails/manpower-shortages-cannot-indefinitely-delay-approved-inter-railway-transfers-employees-mu-0a7a00b8a25942b390905bcf2dd70389.webp)
The applicants, Shunting Masters in the Palghat Division of Southern Railway, were originally appointed as Pointsman-B in 2015 and 2017 and sought one-way inter-Railway transfer to Malda Division, East Central Railway...
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![Tribunals should not interfere with delayed challenges to charge memoranda after disciplinary proceedings substantially advance.. VIVEK BATRA vs REVENUE. CAT - ['Delhi']. LawLens](/stories/thumbnails/tribunals-should-not-interfere-with-delayed-challenges-to-charge-memoranda-after-disciplin-242505b23658434ab5581ee0f49ed8be.webp)
The applicant, a retired Additional Commissioner of Income Tax, was investigated by the CBI for allegedly possessing disproportionate assets during the check period from 04.01.1993 to 31.03.2005.
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![Deemed resignation for prolonged medical absence cannot bypass disciplinary proceedings; pending voluntary retirement must be accepted.. Ranjana Singhal vs KVS. CAT - ['Delhi']. LawLens](/stories/thumbnails/deemed-resignation-for-prolonged-medical-absence-cannot-bypass-disciplinary-proceedings-pe-7d15d124214a484fb6cb91a8cc861d6b.webp)
The applicant, an ex-Principal of Kendriya Vidyalaya Sangathan (KVS), had served the organisation since 1992 and was directly recruited as Principal in 2003.
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![Commission Bearer service is reckonable at 50% for pensionary benefits, subject to verification of service records.. K K Umadevi vs THE GENERAL MANAGER SOUTHERN RAILWAY HQ OFFICE PARK TOWN CHENNAI. CAT - ['Ernakulam']. LawLens](/stories/thumbnails/commission-bearer-service-is-reckonable-at-50-for-pensionary-benefits-subject-to-verificat-94ba4213084345b1b5f8d7d5be56a63a.webp)
The original applicant, K.A. Kunjunni, claimed that he entered Railway service as a Commission Bearer on 14 March 1970 and was regularised as a Catering Service/Waiter on 14 March 1981. He retired on 31 August 2010. T...
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![The statutory fifteen-year restoration period for commuted pension is valid and cannot be judicially reduced.. Bhim Prakash Sharma vs DEPARTMENT OF PERSONNEL AND TRAINING. CAT - ['Delhi']. LawLens](/stories/thumbnails/the-statutory-fifteen-year-restoration-period-for-commuted-pension-is-valid-and-cannot-be-1ffc31bf4f134eb5a4c1e8e44e53d3dd.webp)
The applicants, retired employees of All India Radio, had commuted up to 40% of their pension under the applicable pension rules and challenged the continued deduction of the commuted portion for fifteen years under R...
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![The fifteen-year restoration period for commuted pension is valid and cannot be judicially shortened.. Ashok Kumar Shah vs PENSIONS AND PENSIONERS WELFARE. CAT - ['Delhi']. LawLens](/stories/thumbnails/the-fifteen-year-restoration-period-for-commuted-pension-is-valid-and-cannot-be-judicially-8357e6aa6ee44378959558ae778a4e86.webp)
The applicant, a retired Government employee who superannuated on 31 May 2011, had commuted a portion of his pension. Approximately ₹8,130 per month was deducted from his pension from June 2011 onwards towards recover...
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![Authorities must decide the pending GPF-release representation by a reasoned, speaking order within four weeks.. ASHOK KUMAR vs Delhi Secretariat. CAT - ['Delhi']. LawLens](/stories/thumbnails/authorities-must-decide-the-pending-gpf-release-representation-by-a-reasoned-speaking-orde-ffd5b700921442c0a0a869d80b0ebe4c.webp)
The applicant initially joined the Delhi Energy Development Agency (DEDA) as a Chowkidar on daily wages and was regularised in service on 19 June 1993.
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![Transfer must remain in abeyance pending reasoned disposal of the employee’s representation.. LOKANATHA M vs DEPARTMENT OF POSTS. CAT - ['Bangalore']. LawLens](/stories/thumbnails/transfer-must-remain-in-abeyance-pending-reasoned-disposal-of-the-employees-representation-e462b660f6e04589a04536b0729278d7.webp)
The applicant, while serving as Superintendent of Post Offices (SPOs), Mandya, was transferred and posted as Senior Postmaster, Mangaluru Head Post Office, by order dated 2 January 2026 and assumed charge on 13 Januar...
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![Respondents must decide the representation for final pensionary benefits through a reasoned order within six weeks.. PREM KUMAR RAI vs GNCTD. CAT - ['Delhi']. LawLens](/stories/thumbnails/respondents-must-decide-the-representation-for-final-pensionary-benefits-through-a-reasone-f72e2eac7f8b4984bc7176e1ec5440eb.webp)
The applicant, a retired Lecturer (English) in the Directorate of Education, Government of NCT of Delhi, superannuated on 31 December 2010.
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![Respondents must consider regularization representations in light of applicable precedents and pass a reasoned order.. Siddharth Dsharath Tayade vs Culture. CAT - ['Delhi']. LawLens](/stories/thumbnails/respondents-must-consider-regularization-representations-in-light-of-applicable-precedents-409583996e8b42d591215acdfcca6c42.webp)
The 20 applicants were working as casual labourers with the Archaeological Survey of India and claimed to have rendered more than ten years of service.
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![Application dismissed for non-prosecution after applicants failed to provide instructions to their counsel.. SAGAR MAL JINJAWARIYA vs SOUTH CENTRAL RAILWAY. CAT - ['Hyderabad']. LawLens](/stories/thumbnails/application-dismissed-for-non-prosecution-after-applicants-failed-to-provide-instructions-b1a7e583662b4f32ad49da2edf05457b.webp)
The 16 applicants, employed as Goods Train Managers in the South Central Railway, Nanded Division, challenged the seniority list dated 13 January 2022 for the post of Goods Guard.
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![Eligibility for the Old Pension System turns on the date of compassionate appointment application, not appointment.. SUKANTA KUMAR SAHOO vs M/o Railways. CAT - ['Cuttack']. LawLens](/stories/thumbnails/eligibility-for-the-old-pension-system-turns-on-the-date-of-compassionate-appointment-appl-efb6917841cc48bea6001abc7f4ba962.webp)
The applicant’s father died in service on 21.09.2002.
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![Compassionate appointees who applied before 1 January 2004 must be considered under CCS Pension Rules, 2021.. Bibhudutta Dalei vs DEPARTMENT OF POSTS. CAT - ['Cuttack']. LawLens](/stories/thumbnails/compassionate-appointees-who-applied-before-1-january-2004-must-be-considered-under-ccs-pe-9b1367283b2f4ceba3a9b1ad8b75fbfe.webp)
The applicant, a Sub-Postmaster under Bhadrak Division, sought a direction to be shifted from the National Pension System (NPS) to the Old Pension System.
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![Review DPC directed to extend PwD reservation benefits retrospectively from 30 June 2016 under applicable policy.. S G S Sisodia vs HOME AFFAIRS. CAT - ['Delhi']. LawLens](/stories/thumbnails/review-dpc-directed-to-extend-pwd-reservation-benefits-retrospectively-from-30-june-2016-u-bda245b2d2684126a7bb51eb1ff5532f.webp)
The seven applicants, officers of the Delhi Administration Subordinate Services (DASS) Grade-I, sought assignment of panel year 2016 for the purpose of extending reservation benefits applicable to Persons with Disabil...
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![Frequent premature transfers do not warrant judicial interference absent mala fides or statutory violation.. mukhtar ahmad khuroo vs REVENUE DEPARTMENT. CAT - ['Srinagar']. LawLens](/stories/thumbnails/frequent-premature-transfers-do-not-warrant-judicial-interference-absent-mala-fides-or-sta-4c2b6d056d6242a5b5b0063672599c7e.webp)
The applicant, a Patwari, challenged order No. 16-DCS of 2022 dated 26 May 2022, whereby he was transferred and posted as Patwari, Halqa Anchar, Tehsil Eidgah, Srinagar.
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![Application dismissed for want of instructions after applicants failed to communicate with counsel despite repeated opportunities.. K S ASHOKAN vs Central Excise & Customs. CAT - ['Chennai']. LawLens](/stories/thumbnails/application-dismissed-for-want-of-instructions-after-applicants-failed-to-communicate-with-763df4711ed74022be7765bf03dd42b5.webp)
The applicants, who joined as Preventive Officers in 1994 and were promoted as Superintendents of Customs in 2003, challenged their provisional reversion and subsequent re-promotion orders.
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![Authorities must decide pensionary claims by reasoned order within eight weeks and release admissible benefits within four further weeks.. Bashir ahmad zargar vs POWER DEVELOPMENT DEPARTMENT. CAT - ['Srinagar']. LawLens](/stories/thumbnails/authorities-must-decide-pensionary-claims-by-reasoned-order-within-eight-weeks-and-release-d9aa2bb3508d499a9d960e70f0b4d6a9.webp)
The applicant, a retired employee aged 67 years, alleged that despite the expiry of more than eight years from his retirement, the respondents had not finalized or sanctioned his pension or released his retiral benefi...
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![Authorities must decide pension and retiral-benefit claims by a reasoned order within eight weeks.. Manzoor ahmad khoker vs POWER DEVELOPMENT DEPARTMENT. CAT - ['Srinagar']. LawLens](/stories/thumbnails/authorities-must-decide-pension-and-retiral-benefit-claims-by-a-reasoned-order-within-eigh-d540f9c9a8464615950523d1254eab95.webp)
The applicant, a retired employee aged 62 years, alleged that despite the lapse of more than one year from his retirement, the respondents had not finalised or released his pensionary and retiral benefits, including p...
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![Pay-recovery claims must be reconsidered under settled law where employees made no misrepresentation or fraud.. Javed Ahmad vs Union Of India. CAT - ['Srinagar']. LawLens](/stories/thumbnails/pay-recovery-claims-must-be-reconsidered-under-settled-law-where-employees-made-no-misrepr-bc9caf57383d43e0985b243775cc9a6d.webp)
The applicants, employees of Prasar Bharati working under the administrative control of the Doordarshan Kendra, Srinagar, challenged communications/order(s) proposing reduction of their pay and recovery of alleged exc...
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![A pre-existing charge-sheet cannot trigger deemed sealed cover after a Review DPC recommends promotion.. Vimal Kumar Khetan vs HOUSING AND URBAN AFFAIRS. CAT - ['Delhi']. LawLens](/stories/thumbnails/a-pre-existing-charge-sheet-cannot-trigger-deemed-sealed-cover-after-a-review-dpc-recommen-0f3660948e6c480886b79effbdc21aff.webp)
The applicant, an Executive Engineer (E&M) in CPWD, claimed regular promotion to Superintending Engineer (E&M) against the panel year 2015–16.
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![Contempt petition closed after compliance, with liberty to pursue unresolved grievances in accordance with law.. Kailesh namdeo Chowdhary vs SH. RAJESH KUMAR SINGH, DEFENCE. CAT - ['Delhi']. LawLens](/stories/thumbnails/contempt-petition-closed-after-compliance-with-liberty-to-pursue-unresolved-grievances-in-35cfbd8eca6943a89b8cab1e2d7964f9.webp)
The 23 applicants were serving or retired Civilian Mechanical Transport Drivers attached to 2 Wing, Air Force, C/o 56 APO.
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![Studying Computer Science within another degree does not satisfy a prescribed Bachelor’s Degree in Computer Science.. Lalit Singh vs DEPARTMENT OF PERSONNEL AND TRAINING. CAT - ['Delhi']. LawLens](/stories/thumbnails/studying-computer-science-within-another-degree-does-not-satisfy-a-prescribed-bachelors-de-d649f1f82c8244789cf7cd59ad8e690d.webp)
The applicant applied for the post of Data Processing Assistant Grade-A pursuant to Advertisement No. Phase-IX/2021.
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![Medical fitness alone confers no indefeasible right to appointment absent requisite merit.. Sandeep vs M/o Railways. CAT - ['Delhi']. LawLens](/stories/thumbnails/medical-fitness-alone-confers-no-indefeasible-right-to-appointment-absent-requisite-merit-4cec64f6e7704aa88567d7538818c599.webp)
The applicant, a Scheduled Caste candidate, participated in the recruitment process initiated by Northern Railway under Employment Notice No. 220-E/Open Mkt./RRC/2012 for Group ‘D’ posts.
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![Withdrawal without adjudication on merits does not bar a fresh application on the same cause.. Rajender Kumar vs M/O DEFENCE. CAT - ['Delhi']. LawLens](/stories/thumbnails/withdrawal-without-adjudication-on-merits-does-not-bar-a-fresh-application-on-the-same-cau-8e3fc1d3d1374d4db87c1bc334d6dfe1.webp)
The applicants filed Review Application No. 81/2026 seeking recall of the Tribunal’s order dated 30 April 2026, by which OA No. 1691/2026 had been dismissed as withdrawn.
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![Review jurisdiction cannot be invoked to reargue merits or introduce grounds not previously urged.. SACHIN KUMAR vs DIRECTORATE OF EDUCATION. CAT - ['Delhi']. LawLens](/stories/thumbnails/review-jurisdiction-cannot-be-invoked-to-reargue-merits-or-introduce-grounds-not-previousl-9835926874954949aa8bb8b7309b3def.webp)
The review applicants challenged the Tribunal’s order dated 20 March 2026 in O.A. No. 3064/2023.
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![Contempt proceedings were discharged after contractual Mali employees were granted Level-1 7th CPC pay parity and consequential benefits.. RAM KUMAR vs ASHWANI KUMAR COMMISSIONER MUNICIPAL CORPORATION OF DELHI. CAT - ['Delhi']. LawLens](/stories/thumbnails/contempt-proceedings-were-discharged-after-contractual-mali-employees-were-granted-level-1-8eacf702b75649f7803b675a7e0d8c5c.webp)
The applicants were contractual Mali employees engaged in different zones of the Municipal Corporation of Delhi.
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![Non-communication of a compassionate appointment order warrants reasoned reconsideration after hearing the appointee.. Arif Ramzan Parray vs GENERAL ADMINISTRATIVE DEPARTMENT. CAT - ['Srinagar']. LawLens](/stories/thumbnails/non-communication-of-a-compassionate-appointment-order-warrants-reasoned-reconsideration-a-d7fe4afbaf2f4fd5bbdcc3e0cbecda54.webp)
The applicant’s father, Late Mohammad Ramzan Parray, an Assistant Lineman in the Jal Shakti Department, died in harness. The applicant applied for compassionate appointment under the Jammu and Kashmir Compassionate Ap...
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![Authorities must examine similarly situated employees’ claims under precedent and extend equivalent benefits upon established equivalence.. VED PARKASH vs GENERAL ADMINISTRATIVE DEPARTMENT. CAT - ['Jammu']. LawLens](/stories/thumbnails/authorities-must-examine-similarly-situated-employees-claims-under-precedent-and-extend-eq-7786f4844f4c4a89b461f49720a967cf.webp)
The 164 applicants, former police personnel, filed the Original Application under Section 19 of the Administrative Tribunals Act, 1985, challenging condition (v) of Government Order No. 229-F dated 17 October 2014.
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![Authorities must examine transfer claims for parity with applicable precedent and issue a reasoned order.. ALIYA FAROOQ vs SCHOOL EDUCATION DEPARTMENT. CAT - ['Jammu']. LawLens](/stories/thumbnails/authorities-must-examine-transfer-claims-for-parity-with-applicable-precedent-and-issue-a-b97f609470194bde8d672470adcdbf2b.webp)
The applicant, Aliya Farooq, a Teacher Grade-II/General Line Teacher, sought transfer or posting against an available sanctioned post at a nearby Government school in Zone Ghat or Zone Doda.
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![Authorities must decide pensionary and retiral-benefit claims through a reasoned order within eight weeks.. Habibullah khan vs HOME DEPARTMENT. CAT - ['Srinagar']. LawLens](/stories/thumbnails/authorities-must-decide-pensionary-and-retiral-benefit-claims-through-a-reasoned-order-wit-d0cbe8a8119c48fbabe7df9f2d353488.webp)
The applicant, Habibullah Khan, a retired Sub-Inspector of the Jammu & Kashmir Police Department, entered government service as a Police Constable in 1982 and retired on superannuation in 2022 after approximately four...
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![Continuous temporary-status service entitles dependants to family pension despite absence of formal regularisation.. SMT SUSHILA DEVI vs DEPARTMENT OF POSTS. CAT - ['Allahabad']. LawLens](/stories/thumbnails/continuous-temporary-status-service-entitles-dependants-to-family-pension-despite-absence-0006d1f107144299ac3b945914aae9ff.webp)
The applicant, widow of Late Subedar Tripathi, sought family pension and other retiral benefits arising from her husband’s service with the Department of Posts.
3 MIN READ→
![Transfer order cannot be acted upon pending a reasoned decision on the employee’s representation.. Mohd Iqbal Shah vs UT of JK through Commissioner Secretary School Education Department. CAT - ['Srinagar']. LawLens](/stories/thumbnails/transfer-order-cannot-be-acted-upon-pending-a-reasoned-decision-on-the-employees-represent-5cc646c97a164af8bef11cd516b1a9f3.webp)
The applicant, serving as District Education Planning Officer, Kupwara, and holding the additional charge of Deputy Chief Education Officer, Kupwara, was transferred under Government Order No. 368-JK(Edu) of 2026 date...
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![Pay and pension may be re-fixed, but recovery from retirees is barred absent fraud or misrepresentation.. Gulam Mohi ud Din Khan vs JAL SHAKTI DEPARTMENT. CAT - ['Srinagar']. LawLens](/stories/thumbnails/pay-and-pension-may-be-re-fixed-but-recovery-from-retirees-is-barred-absent-fraud-or-misre-29c8062f28e446a3b137fe1fb745edfe.webp)
The applicant, a retired employee of the Jal Shakti (PHE) Department and a senior citizen, retired on 31 January 2023 after more than 30 years of service.
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![RBE No. 41/2013 cannot retrospectively withdraw grade-pay benefits validly granted under earlier instructions.. MOHAMMAD ANWAR KHAN vs M/o Defence. CAT - ['Allahabad']. LawLens](/stories/thumbnails/rbe-no-41-2013-cannot-retrospectively-withdraw-grade-pay-benefits-validly-granted-under-ea-d825d8900cf0403f90d903a2a4e3d6a6.webp)
The applicants were running staff of the Indian Railways who had been medically decategorized from their respective locomotive duties and accommodated in suitable alternative stationary posts.
3 MIN READ→
![Pending recall proceedings do not stay execution absent an operative stay order.. CHAND MIYAN vs NORTH CENTRAL RAILWAY. CAT - ['Allahabad']. LawLens](/stories/thumbnails/pending-recall-proceedings-do-not-stay-execution-absent-an-operative-stay-order-c32c4533e10c4f31a8586033a399f87e.webp)
The applicant sought execution of the Tribunal’s judgment dated 8 February 2006 in O.A. No. 321 of 2004, by which the respondents’ order dated 2 September 2003 was quashed and the applicant was held entitled to reinst...
3 MIN READ→
![Inclusion in a waiting list creates no enforceable appointment right absent a mandatory recruitment rule.. A SENDILKUMAR vs Ut Of Pondicherry. CAT - ['Chennai']. LawLens](/stories/thumbnails/inclusion-in-a-waiting-list-creates-no-enforceable-appointment-right-absent-a-mandatory-re-93edc2c1603f4d5592612e57e46fd6ad.webp)
The applicants sought appointment as Upper Division Clerks under the Scheduled Caste category, with consequential benefits, pursuant to the recruitment notification dated 11 August 2015 for 503 vacancies. They were pl...
4 MIN READ→
![Original application closed at applicants’ counsel’s request, with no order as to costs.. V VENUGOPALAN vs M/o Finance. CAT - ['Chennai']. LawLens](/stories/thumbnails/original-application-closed-at-applicants-counsels-request-with-no-order-as-to-costs-bf82e037ddb64058b7cc92d9e6d8c3cf.webp)
The 18 applicants were serving as Superintendents of Customs and challenged the proposed promotions to the grade of Assistant Commissioner of Customs and Central Excise.
2 MIN READ→
![Inclusion in a waiting list creates no enforceable right to appointment absent mandatory rules.. K SRINIVASA RAGHAVAN vs Ut Of Pondicherry. CAT - ['Chennai']. LawLens](/stories/thumbnails/inclusion-in-a-waiting-list-creates-no-enforceable-right-to-appointment-absent-mandatory-r-3f42fd75e62140778c5f18ea1387425f.webp)
The applicant applied pursuant to the notification dated 11 August 2015 for recruitment to 503 posts of Upper Division Clerk and possessed a B.B.A. degree and Higher Grade Typewriting qualifications in English and Tamil.
3 MIN READ→
![Premature repatriation of a deputationist without prescribed notice and natural justice is invalid.. Viswanathan vs INTELLIGENCE BUREAU. CAT - ['Chennai']. LawLens](/stories/thumbnails/premature-repatriation-of-a-deputationist-without-prescribed-notice-and-natural-justice-is-23cc6014bcf846c4a6badad5b69d4e3f.webp)
The applicants, employees of the Tamil Nadu Police, were serving on deputation with the Bureau of Immigration, Chennai.
3 MIN READ→
![Meritorious sports-person reservation is unavailable for direct recruitment to Group B posts.. S MURUGAN vs Ut Of Pondicherry. CAT - ['Chennai']. LawLens](/stories/thumbnails/meritorious-sports-person-reservation-is-unavailable-for-direct-recruitment-to-group-b-pos-303dcbd061014b76af77c2b10eb6fe0d.webp)
The applicant challenged the Puducherry Health Department’s notification dated 3 September 2017 inviting applications for 55 posts of Staff Nurse, as well as the subsequent selection and appointment of respondents 3 t...
3 MIN READ→
![ESIC Social Security Officers are entitled to Sixth CPC pay refixation and consequential arrears.. FRANCIS RYALL vs M/o Labour. CAT - ['Chennai']. LawLens](/stories/thumbnails/esic-social-security-officers-are-entitled-to-sixth-cpc-pay-refixation-and-consequential-a-f25ab7e2ba844191bb18bf75573a4572.webp)
The Applicant, a retired Branch Manager/Superintendent/Social Security Officer (SSO) of the Employees’ State Insurance Corporation (ESIC), was promoted to the relevant cadre on 31 January 2006 and retired on 31 Januar...
4 MIN READ→
![Additional remuneration under FR 49(iii) is unavailable for holding same-cadre posts in different offices.. C A GEORGE vs M/o Finance. CAT - ['Chennai']. LawLens](/stories/thumbnails/additional-remuneration-under-fr-49-iii-is-unavailable-for-holding-same-cadre-posts-in-dif-d1d440ac14b04454b14ee19f4346f471.webp)
The applicant, a retired Senior Private Secretary in the Income Tax Department, was substantively posted as Private Secretary to the Commissioner of Income Tax (Central)-II, Chennai. Pursuant to an order dated 12 Nove...
3 MIN READ→
![Contractual service does not entitle a wait-listed candidate to age relaxation or appointment.. DR V PRABHA SIVASHANKAR vs Ut Of Pondicherry. CAT - ['Chennai']. LawLens](/stories/thumbnails/contractual-service-does-not-entitle-a-wait-listed-candidate-to-age-relaxation-or-appointm-0c5fa3d1fb5c4aca9ea55f23c77dc72c.webp)
The applicant, an Assistant Professor in Law engaged on a contractual basis at Dr. Ambedkar Government Law College, Puducherry, possessed an LL.B., LL.M., NET qualification and Ph.D., and had served as an Assistant Pr...
3 MIN READ→
![Proven misappropriation of public funds warrants removal from engagement, irrespective of the amount involved.. G MEGANATHAN vs D/o Post. CAT - ['Chennai']. LawLens](/stories/thumbnails/proven-misappropriation-of-public-funds-warrants-removal-from-engagement-irrespective-of-t-78e677488aa24cfb9c41b15c52ed0d11.webp)
The applicant, a Gramin Dak Sevak Mail Deliverer at Peralam Sub-Office, was proceeded against under Rule 10 of the GDS (Conduct and Engagement) Rules, 2011 for allegedly misappropriating three Old Age Pension electron...
4 MIN READ→
![Failure to qualify the SAS examination within permissible chances justifies AAO termination and bars prior pay protection.. S ADHINARAYANAN vs Comptroller And Auditor-general Of India. CAT - ['Chennai']. LawLens](/stories/thumbnails/failure-to-qualify-the-sas-examination-within-permissible-chances-justifies-aao-terminatio-a341ac282c764002b7b66b49f39f3c4a.webp)
The applicant was directly recruited through the Staff Selection Commission as Section Officer (Commercial)/Assistant Audit Officer (Commercial) and joined on 8 September 2008.
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![Meeting minimum residency and APAR norms does not confer an enforceable right to promotion under a merit-based scheme.. Butukuri Koti Reddy vs DEPARTMENT OF ATOMIC ANERGY. CAT - ['Hyderabad']. LawLens](/stories/thumbnails/meeting-minimum-residency-and-apar-norms-does-not-confer-an-enforceable-right-to-promotion-71e8d90752a24c4d9f2dc25d7ed6d18e.webp)
The applicant, a Scientific Officer/G in the Department of Atomic Energy, was promoted to the SO/G grade with effect from 1 July 2014.
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![Selection-related representation must be decided after hearing within 30 days; disputed promotee cannot join meanwhile.. T DAMODARA MURTHY vs RAILWAY BOARD. CAT - ['Hyderabad']. LawLens](/stories/thumbnails/selection-related-representation-must-be-decided-after-hearing-within-30-days-disputed-pro-74b7e59a427b44978375388ee62d3c20.webp)
The applicant, a Chief Health and Malaria Inspector in South Central Railway, participated in a selection process for three unreserved vacancies to the Group-B post of Assistant Health Officer.
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![Prior NOCs cannot justify indefinitely withholding inter-railway transfers due to staffing shortages.. INDRA RAJ MEENA vs SOUTHERN RAILWAY. CAT - ['Ernakulam']. LawLens](/stories/thumbnails/prior-nocs-cannot-justify-indefinitely-withholding-inter-railway-transfers-due-to-staffing-3f18391af483410b9cdd3b1367a9e56b.webp)
The 17 applicants, employed as Loco Pilots, Senior Assistant Loco Pilots and related categories in the Trivandrum Division of Southern Railway, had sought inter-Railway/inter-divisional own-request transfers to the Ja...
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![No further pay fixation is admissible on promotion to a lower Grade Pay after higher MACP upgradation.. G VENKATARAMAN vs M/o Railways. CAT - ['Chennai']. LawLens](/stories/thumbnails/no-further-pay-fixation-is-admissible-on-promotion-to-a-lower-grade-pay-after-higher-macp-4bc717b98a044cbb98531469d5373acf.webp)
The applicant, a retired Assistant Divisional Mechanical Engineer (ADME) of Southern Railway, was earlier serving as a Senior Section Engineer (SSE), Group ‘C’, carrying Grade Pay of ₹4,600.
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![Employees of Railway Institutes and Clubs are not Railway employees; absorption claims are not maintainable.. BRIJESH KUMAR vs NORTH EASTERN RAILWAY. CAT - ['Allahabad']. LawLens](/stories/thumbnails/employees-of-railway-institutes-and-clubs-are-not-railway-employees-absorption-claims-are-9a45d413f8eb406e859ecdc7ec816893.webp)
The applicant claimed that he had been engaged since 2004 as a casual labourer/chowkidar under the Entertainment Institute, North Eastern Railway, Mailani, and had received progressively enhanced monthly remuneration,...
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![A void second marriage confers no spousal pension rights; family pension belongs to the first legally wedded wife.. Smt Archana Devi vs Union Of India. CAT - ['Allahabad']. LawLens](/stories/thumbnails/a-void-second-marriage-confers-no-spousal-pension-rights-family-pension-belongs-to-the-fir-6b695b7bc7c344ed9bcd77ce2b3b598a.webp)
Late Deepchand was employed as a Tradesman at Central Ordinance Depot, Cheoki, and died in harness on 27 July 2020.
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![Non-supply of defence documents vitiates disciplinary proceedings only upon proof of material prejudice.. K KULANDAIVEL vs M/o Communications. CAT - ['Chennai']. LawLens](/stories/thumbnails/non-supply-of-defence-documents-vitiates-disciplinary-proceedings-only-upon-proof-of-mater-a700fbc94ae94cbcad6e7e37d0cac3aa.webp)
The applicant, a Gramin Dak Sevak Branch Postmaster at Sadayampatti Branch Office, was placed off duty with effect from 15 April 2015 and subsequently issued a charge memorandum under Rule 10 of the GDS (Conduct and E...
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![Selection does not confer an indefeasible right to appointment where bona fide administrative reasons justify non-filling of posts.. T N NITHYA vs Ut Of Pondicherry. CAT - ['Chennai']. LawLens](/stories/thumbnails/selection-does-not-confer-an-indefeasible-right-to-appointment-where-bona-fide-administrat-90ce8a28986b4947995b861acd89877d.webp)
The Government of Puducherry issued a notification dated 9 June 2014 inviting applications for 11 posts of Lecturers (Physical Education).
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![Pharmacists’ two-year financial upgradation must be counted while determining subsequent MACP benefits.. G BABU vs M/o Railways. CAT - ['Chennai']. LawLens](/stories/thumbnails/pharmacists-two-year-financial-upgradation-must-be-counted-while-determining-subsequent-ma-6f72dfeb5dba4591b13d737c40deb888.webp)
The applicants, retired Pharmacists of the Southern Railway, challenged the denial of the third financial upgradation under the Modified Assured Career Progression Scheme (MACPS) in Grade Pay (GP) of ₹5,400.
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![Respondents must consider the petitioner’s representation and issue a reasoned order within eight weeks.. NOOR MOHAMMAD RATHER vs Irrigation and Flood Control Department. CAT - ['Srinagar']. LawLens](/stories/thumbnails/respondents-must-consider-the-petitioners-representation-and-issue-a-reasoned-order-within-1d99eaa91a1a44f1bc8041dd36657451.webp)
The petitioner was appointed as a Khalasi in the Public Health Engineering Department on 10 November 1976, promoted as Cleaner in 1981 and subsequently as Driver.
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![Railway authorities must consider and dispose of the overtime allowance representation within 90 days.. DINOOP VO vs M/O RAILWAYS. CAT - ['Ernakulam']. LawLens](/stories/thumbnails/railway-authorities-must-consider-and-dispose-of-the-overtime-allowance-representation-wit-c9b246f64c6c402aa61a0ab2b2e9cb7f.webp)
The 33 applicants, serving or retired Gate Keepers of the Southern Railway, Alappuzha Section, claimed entitlement to overtime allowance on the basis of the benefit allegedly granted in the Tribunal’s earlier order da...
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![Pending overtime-allowance representation must be decided within 90 days without adjudicating entitlement.. LAJ P R vs SOUTHERN RAILWAY. CAT - ['Ernakulam']. LawLens](/stories/thumbnails/pending-overtime-allowance-representation-must-be-decided-within-90-days-without-adjudicat-83d763572a9c4c41ab19ffb62f27b628.webp)
The applicant, a Motor Vehicle Driver-I in the Southern Railway, claimed that he belonged to the continuous-service category and was entitled to overtime allowance for duties performed beyond 96 hours in a fortnight.
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![Premature retirement under FR 56(j) by an incompetent authority is void and cannot be cured by subsequent rejection.. A V Prem Nath vs UNION OF INDIA. CAT - ['Delhi']. LawLens](/stories/thumbnails/premature-retirement-under-fr-56-j-by-an-incompetent-authority-is-void-and-cannot-be-cured-4f270c9fd34d49cba81712f76910a65b.webp)
The applicant, a 1997-batch DANICS officer appointed on 1 May 1998, claimed entitlement to Selection Grade from 1 January 2006, JAG-II from 1 January 2011, and JAG-I from 1 January 2016.
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![Administrative work-arrangement transfers within the same grade are not ordinarily open to employee challenge.. LINCE THOMAS vs PRINCIPAL CHIEF PERSONNEL OFFICER SOUTHERN RAILWAY CHENNAI. CAT - ['Ernakulam']. LawLens](/stories/thumbnails/administrative-work-arrangement-transfers-within-the-same-grade-are-not-ordinarily-open-to-545f61387bec46a196e1a681d2656b84.webp)
The applicant, a Technician Grade-I (Mechanical) working at the Diesel Loco Shed, Ernakulam, challenged an order transferring him to the C&W Marshalling Yard, Ernakulam, for maintenance of a Diesel Hydraulic 140-T Bre...
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![Upgraded pay scales apply notionally from 1 January 1996 and actually from 21 April 2004, with arrears payable accordingly.. RAMA SHARMA vs M/O FINANCE. CAT - ['Bangalore']. LawLens](/stories/thumbnails/upgraded-pay-scales-apply-notionally-from-1-january-1996-and-actually-from-21-april-2004-w-f658533ac34a43b8b520f2d81b6df57a.webp)
The applicant, widow of late Shri Arvind Kumar Sharma, challenged the restriction contained in the Ministry of Finance Office Memorandum dated 21 April 2004 and the consequential communication dated 11 May 2004, insof...
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![Subsequent exoneration does not retrospectively invalidate a finalized promotion select list.. UNNIKRISHNAN M vs M/o Environment And Forests. CAT - ['Ernakulam']. LawLens](/stories/thumbnails/subsequent-exoneration-does-not-retrospectively-invalidate-a-finalized-promotion-select-li-ce80a0e84f2f4887857271e8b4341c42.webp)
The applicant, a Deputy Conservator of Forests (Non-Cadre), became eligible for consideration for promotion to the Indian Forest Service (IFS) under the promotion quota after completing the requisite qualifying servic...
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![Recovery of alleged excess pay from a retired Group C employee’s gratuity is impermissible.. YOGENDRA PRASAD SHARMA vs Union Of India. CAT - ['Lucknow']. LawLens](/stories/thumbnails/recovery-of-alleged-excess-pay-from-a-retired-group-c-employees-gratuity-is-impermissible-ce9e867d3e924c1e8a23f8991bd63861.webp)
The applicant, a former Head Constable in the Railway Protection Force, was medically de-categorised in August 2012 and subsequently appointed to an alternative post of Office Superintendent in the Northern Railway on...
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![An ODL degree cannot satisfy recruitment rules expressly requiring a full-time degree.. DR S KANNAN vs INSTITUTE OF HOTEL MANAGEMENT CATERING TECHNOLOGY AND APPLIED NUTRITION. CAT - ['Bangalore']. LawLens](/stories/thumbnails/an-odl-degree-cannot-satisfy-recruitment-rules-expressly-requiring-a-full-time-degree-ef146d4ec11d42c0a1c4f5a40142d3f0.webp)
The applicant, Dr. S. Kannan, serving as Principal of the Food Craft Institute, Mysore, applied for the post of Principal under Category ‘A’ pursuant to the respondents’ recruitment notification.
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![Application disposed as infructuous after respondents issued a final seniority list addressing applicants’ grievance.. sHAKTI KUMAR vs HEALTH AND FAMILY WELFARE. CAT - ['Patna']. LawLens](/stories/thumbnails/application-disposed-as-infructuous-after-respondents-issued-a-final-seniority-list-addres-c9141930187b4079bed8c828896b58ce.webp)
The six applicants, Nursing Officers associated with the NORCET-2020 batch at AIIMS, Deoghar, challenged the respondents’ action concerning their inter se seniority.
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![Competent authority must decide a fresh representation by a reasoned order within 45 days.. Asha Devi vs EAST CENTRAL RAILWAY. CAT - ['Patna']. LawLens](/stories/thumbnails/competent-authority-must-decide-a-fresh-representation-by-a-reasoned-order-within-45-days-5c98b865b7d4433b99eb02495ca9661b.webp)
The applicant, Asha Devi, approached the Central Administrative Tribunal against the Union of India and railway authorities.
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![Upgraded pay scales apply notionally from 1 January 1996 and actually from 21 April 2004.. P H HEMANTH KUMAR vs REVENUE. CAT - ['Bangalore']. LawLens](/stories/thumbnails/upgraded-pay-scales-apply-notionally-from-1-january-1996-and-actually-from-21-april-2004-df9263192700487d9daa8b3a6a399922.webp)
The applicant, Shri P.H. Hemanth Kumar, working as a Recovery Officer in the Debt Recovery Tribunal-I, Karnataka, challenged the respondents’ Office Memoranda dated 21 April 2004 and 11 May 2004, insofar as they grant...
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![Post-superannuation challenge to dismissal fails; retiral benefits may be pursued only upon acquittal.. Manohar Prasad vs D/o Posts. CAT - ['Kolkata']. LawLens](/stories/thumbnails/post-superannuation-challenge-to-dismissal-fails-retiral-benefits-may-be-pursued-only-upon-952bb65805134b3eb584dc223c8196a7.webp)
The applicant, a postal employee, was dismissed from service by the Senior Superintendent of Post Offices, Jalpaiguri Division, by order dated 20.12.2021 for alleged involvement in a fraud amounting to approximately ₹...
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![An otherwise eligible unmarried daughter cannot be denied family pension solely for omission from service records.. Kumari Usha jain vs RAILWAY. CAT - ['Delhi']. LawLens](/stories/thumbnails/an-otherwise-eligible-unmarried-daughter-cannot-be-denied-family-pension-solely-for-omissi-d5f0e6353cd1407ab0a1294bc657b4f1.webp)
Late Shanti Prasad Jain, a Head Goods Clerk in the Railways, retired on 31 August 1981 and died on 8 December 1991. After his death, his widow, Angoori Devi, was sanctioned and paid a post-retiral benefit described in...
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![Manifestly erroneous or ambiguous answer keys warrant cancellation and pro-rata marks for all candidates.. VIVEK SHARMA vs STAFF SELECTION COMMISSION (SSC). CAT - ['Delhi']. LawLens](/stories/thumbnails/manifestly-erroneous-or-ambiguous-answer-keys-warrant-cancellation-and-pro-rata-marks-for-18207181c8764ab9ab27e61eb25049d0.webp)
The applicants participated in the Staff Selection Commission examination for appointment as Constable Driver (Male) in Delhi Police. They cleared the Physical Endurance and Measurement Test and the Driving Trade Test...
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![RTP service must be counted for consequential benefits of similarly situated employees, subject to verification.. Saroj Bala vs DEPARTMENT OF POSTS. CAT - ['Delhi']. LawLens](/stories/thumbnails/rtp-service-must-be-counted-for-consequential-benefits-of-similarly-situated-employees-sub-4b978adf7d6e4eaf986d8d04a609dfe1.webp)
The 15 applicants were former employees or dependants of employees of the Department of Posts who had initially rendered service under the Reserved Trained Pool (“RTP”) Scheme and were subsequently absorbed or appoint...
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![Subsequent EWS certificates cannot retrospectively establish eligibility for an earlier financial year.. Shrishti Singh vs GNCTD. CAT - ['Delhi']. LawLens](/stories/thumbnails/subsequent-ews-certificates-cannot-retrospectively-establish-eligibility-for-an-earlier-fi-19c22ad9b9e243feb585bc688b2c47cd.webp)
The applicant applied for the post of TGT (Hindi) Female, Post Code 33/21, under the EWS category.
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![An examination cannot be cancelled on suspicion absent cogent evidence of widespread malpractice.. KAMNA GUPTA vs KVS. CAT - ['Delhi']. LawLens](/stories/thumbnails/an-examination-cannot-be-cancelled-on-suspicion-absent-cogent-evidence-of-widespread-malpr-cd5b5ca997a74f33a595e3e6a5280ad7.webp)
The applicants participated in the recruitment examination conducted pursuant to Advertisement No. 15/2022 for 355 posts of Librarian in the Kendriya Vidyalaya Sangathan (“KVS”). The written examination was conducted...
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![A valid Government pension option cannot be retrospectively altered to impose IDA pension.. RAM ASHREY YADAV vs M/o Civil Aviation And Tourism. CAT - ['Allahabad']. LawLens](/stories/thumbnails/a-valid-government-pension-option-cannot-be-retrospectively-altered-to-impose-ida-pension-45bf7bdfebf14417beba764385d9e266.webp)
The applicant joined the Civil Aviation Department as a Driver on 17 August 1965 and was subsequently absorbed into the National Airports Authority of India (NAAI) in 1989. He claimed to have exercised an option to re...
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![Authorities must decide pending representations on parity claims without the Tribunal adjudicating their merits.. Sanjeev Roy vs INCOME TAX DEPARTMENT. CAT - ['Kolkata']. LawLens](/stories/thumbnails/authorities-must-decide-pending-representations-on-parity-claims-without-the-tribunal-adju-f887b470e515468e85dfd9bcdf7dddb4.webp)
The applicants, who had served as Inspectors in the Central Excise Department and thereafter joined the Income Tax Department after technical resignation, challenged the prospective implementation of revised pay scale...
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![An employee denied MACP for a below-benchmark APAR must first seek its upgradation from the competent authority.. Palash Kumar Roy vs CLW. CAT - ['Kolkata']. LawLens](/stories/thumbnails/an-employee-denied-macp-for-a-below-benchmark-apar-must-first-seek-its-upgradation-from-th-3974b5fad7984f32bf9fe7d245e95e64.webp)
The applicant, a retired Office Superintendent of Chittaranjan Locomotive Works, retired on 31.01.2024.
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![Tribunal directed consideration of pending representations by a reasoned order, leaving merits and limitation open.. ARINDAM DAS vs BHARAT SANCHAR NIGAM LIMITED. CAT - ['Kolkata']. LawLens](/stories/thumbnails/tribunal-directed-consideration-of-pending-representations-by-a-reasoned-order-leaving-mer-072e42ccfd214cb8b6d19c8b2d3e6bb3.webp)
The applicant, an employee of BSNL and presently working as a Junior Engineer, was initially appointed as Group “D” staff in 1998 and subsequently promoted as a Telephone Mechanic.
3 MIN READ→
![Respondents directed to decide applicants’ representation through a reasoned, speaking order without adjudicating the merits.. Harisharan vs Culture. CAT - ['Delhi']. LawLens](/stories/thumbnails/respondents-directed-to-decide-applicants-representation-through-a-reasoned-speaking-order-ca91c8a23a4742bc9c3eba6cce5b10f9.webp)
The 28 applicants were working as Watch & Ward staff under the Archaeological Survey of India, Dehradun Circle.
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![A transfer violating approved policy and effected by an incompetent committee is invalid.. Jayashree Talwar vs Dattopant Thengadi National Board For Workers Education & Development. CAT - ['Delhi']. LawLens](/stories/thumbnails/a-transfer-violating-approved-policy-and-effected-by-an-incompetent-committee-is-invalid-68c01abe59c14c6799d69045deb1f0cc.webp)
The applicant, Jayashree Talwar, was functioning as Deputy Director (Headquarters) Incharge at the Dattopant Thengadi National Board for Workers Education and Development. By transfer order dated 22 May 2025, she was...
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![Competent authorities must consider documented health constraints and constitute the employee’s medical board at Srinagar.. SHABNUM HUSSAIN BHAT vs DEFENCE. CAT - ['Srinagar']. LawLens](/stories/thumbnails/competent-authorities-must-consider-documented-health-constraints-and-constitute-the-emplo-cc94161800094543a5840ecb29e4875e.webp)
The applicant challenged order No. 20902/Civ Est dated 24 July 2026, whereby the respondents constituted a Medical Board and notified 25 August 2026 for the applicant’s medical examination at Associated Hospital, GMC,...
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![Competent authority must consider pending regularisation representations and issue a reasoned decision after individual verification.. Appal Raju vs HOME AFFAIRS. CAT - ['Kolkata']. LawLens](/stories/thumbnails/competent-authority-must-consider-pending-regularisation-representations-and-issue-a-reaso-99199d31d2c04e0aa523e2609b979f95.webp)
The eight applicants were employees working as mazdoors, sweepers, and a computer assistant under the Directorate of Shipping Services, Andaman and Nicobar Administration.
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![A debarment for impersonation requires corroborative evidence beyond photo-analysis showing a 98% match.. MOHIT vs UNION OF INDIA. CAT - ['Delhi']. LawLens](/stories/thumbnails/a-debarment-for-impersonation-requires-corroborative-evidence-beyond-photo-analysis-showin-226ea3e85713443cbcd47495f835c48d.webp)
The applicant, Mohit, appeared in the Multi-Tasking (Non-Technical) Staff Examination, 2020 under Roll No. 2201338912 and was declared qualified. He secured Rank No. 27 and was allocated the Directorate of Plant Prote...
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![Long-serving casual employees cannot be denied regularization when similarly situated workers have been regularized.. Amaresh Pati vs CENTRAL BOARD OF DIRECT TAXES. CAT - ['Cuttack']. LawLens](/stories/thumbnails/long-serving-casual-employees-cannot-be-denied-regularization-when-similarly-situated-work-08e3f3329ae64e5b8196b5fc147ed55b.webp)
The four applicants were working as Casual Workers (Group-D) in offices of the Income Tax Department and had allegedly served continuously and uninterruptedly since 2009/2010.
3 MIN READ→
![Respondents must decide the applicants’ representation by a reasoned, speaking order within thirty days.. RAVEEN vs DSSSB (GNCTD). CAT - ['Delhi']. LawLens](/stories/thumbnails/respondents-must-decide-the-applicants-representation-by-a-reasoned-speaking-order-within-31a9528822c148e5ab5bc92cc46b574e.webp)
The applicants participated in the Typing Skill Test conducted by the Delhi Subordinate Services Selection Board (DSSSB) on 27 July 2026 for clerical/typing posts under Post Code 802/23, relating to Serial Nos. 1, 3,...
3 MIN READ→
![Compassionate appointment claims require fresh merits-based consideration where circumstances and comparative merit may change.. Anand Ambedkar vs DEPARTMENT OF POSTS. CAT - ['Lucknow']. LawLens](/stories/thumbnails/compassionate-appointment-claims-require-fresh-merits-based-consideration-where-circumstan-42d826e94c5c4bf4b3bd4680f6cbd304.webp)
The applicant’s mother, an MTS employee of the respondents, died in harness on 25 January 2014, leaving behind her husband, two daughters and two sons, including the applicant.
3 MIN READ→
![Authorities must consider promotion claims and pass a reasoned, speaking order within eight weeks.. farooq ahmad dar vs FOREST ENVIRONMENT AND ECOLOGY DEPARTMENT. CAT - ['Srinagar']. LawLens](/stories/thumbnails/authorities-must-consider-promotion-claims-and-pass-a-reasoned-speaking-order-within-eight-6ab7706d54d94425b320ec82402ff85d.webp)
The applicant joined government service as a Forester on 22 June 1978, was promoted as Range Officer Grade-I on 18 February 1986, confirmed on 1 May 1992, and became eligible for promotion as Assistant Conservator of...
3 MIN READ→
![Authorities must permit a scheduled review medical examination before excluding a recruitment candidate declared medically unfit.. POOJA vs HOME AFFAIRS. CAT - ['Delhi']. LawLens](/stories/thumbnails/authorities-must-permit-a-scheduled-review-medical-examination-before-excluding-a-recruitm-8c6acc1ed9764b4783ee24e744ab65d7.webp)
The applicant, Pooja, participated in the recruitment process for the post of Constable (Executive) (Male and Female) in the Delhi Police Examination, 2023.
3 MIN READ→
![Similarly situated Laboratory Attendants are entitled to equivalent pay-scale and ACP benefits, subject to eligibility.. Chaman Lall vs Education. CAT - ['Kolkata']. LawLens](/stories/thumbnails/similarly-situated-laboratory-attendants-are-entitled-to-equivalent-pay-scale-and-acp-bene-888ed0be7a204600a029e484ddf5176a.webp)
The applicant was initially appointed as a Laboratory Attendant on a temporary basis on 2 February 1987 and was confirmed in that post with effect from 2 February 1992.
4 MIN READ→
![Long-serving casual labourers performing regular duties must receive 1/30th minimum pay plus DA and be considered for regularization.. SMT S D SRIVASTAVA vs Archoelogical Survey Of India. CAT - ['Allahabad']. LawLens](/stories/thumbnails/long-serving-casual-labourers-performing-regular-duties-must-receive-1-30th-minimum-pay-pl-545c373533744ff49cae0672d629ab9b.webp)
The applicant’s husband was working as a casual labourer in the Archaeological Survey of India and had been granted temporary status under the DoPT Office Memorandum dated 10 September 1993. He died while in service o...
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![Family pension claims cannot be rejected solely for absence of the spouse’s name in service records; thorough inquiry is mandatory.. SHAH BANO vs 508 ARMY BASE WORKSHOP. CAT - ['Allahabad']. LawLens](/stories/thumbnails/family-pension-claims-cannot-be-rejected-solely-for-absence-of-the-spouses-name-in-service-eba6be26a89b4a17841f9a6d42f72d40.webp)
The applicant claimed to be the legally wedded wife of late Sabir Hussain, a retired employee of the respondents’ department.
3 MIN READ→
![An appointee who accepts and joins an alternative Group C post cannot later claim the advertised post.. SANJEEV KUMAR vs NORTHERN RAILWAY. CAT - ['Allahabad']. LawLens](/stories/thumbnails/an-appointee-who-accepts-and-joins-an-alternative-group-c-post-cannot-later-claim-the-adve-deeae39864ed4f889830de2967054659.webp)
The applicant participated in the recruitment process conducted pursuant to Employment Notice No. 01/2018 for the post of Technician Grade III/Bridge and was included in the panel prepared by the Railway Recruitment B...
3 MIN READ→
![Courts should not interfere with intra-city administrative transfers absent proven mala fides or statutory violation.. Ravi Kant Pandey vs Department of Defence Production. CAT - ['Allahabad']. LawLens](/stories/thumbnails/courts-should-not-interfere-with-intra-city-administrative-transfers-absent-proven-mala-fi-07eee0bca6bc40c1b2ddafb3c7c02d22.webp)
The applicant, a Lower Division Clerk posted at the Controllerate of Quality Assurance (T&C), Kanpur, challenged the transfer order dated 30 June 2026 and relieving order dated 3 July 2026, by which he was transferred...
3 MIN READ→
![Courts cannot reappraise APAR gradings absent procedural illegality, arbitrariness, or proven bias.. Ramendra Tiwari vs Union Of India. CAT - ['Lucknow']. LawLens](/stories/thumbnails/courts-cannot-reappraise-apar-gradings-absent-procedural-illegality-arbitrariness-or-prove-2ed62f914c004646b35a42bd6f646e55.webp)
The applicant’s APAR gradings for 2006–07 and 2007–08 were recorded as “Good”, below the “Very Good” benchmark prescribed for promotion.
4 MIN READ→
![Termination of a GDS after three years requires compliance with prescribed disciplinary procedure and natural justice.. Dhirendra Kumar Mishra vs POST UP CIRCLE. CAT - ['Lucknow']. LawLens](/stories/thumbnails/termination-of-a-gds-after-three-years-requires-compliance-with-prescribed-disciplinary-pr-acfc15f0772c4fe89accffee1559caaa.webp)
The applicant was appointed as Gramin Dak Sevak (GDS), Jahnaipur, pursuant to a notification dated 12 February 2009 and an appointment order dated 25 June 2009. Following a complaint alleging that he was second in the...
3 MIN READ→
![Pending compassionate appointment claims are governed by amended rules requiring legally recognized adoption.. Mohamad Ibrahim Banday vs D/o General Administration Ut Of J&k. CAT - ['Srinagar']. LawLens](/stories/thumbnails/pending-compassionate-appointment-claims-are-governed-by-amended-rules-requiring-legally-r-d755224cdde6404bb0519eb6ca7033bc.webp)
The applicant claimed to have been adopted during infancy by Kaloo Banday, a Muslim Government employee serving as a Helper in the Public Health Engineering Department, who died in harness on 15 February 2004.
4 MIN READ→
![Compassionate appointment may exclude adopted children where applicable personal law does not recognize adoption.. Manzoor Ahmad Teeli vs D/o General Administration Ut Of J&k. CAT - ['Srinagar']. LawLens](/stories/thumbnails/compassionate-appointment-may-exclude-adopted-children-where-applicable-personal-law-does-19b1491613b04d9da519bfb1cb6993a0.webp)
The applicant claimed to be the adopted son of Bashir Ahmad Teeli, an Assistant Lineman in the Public Health Engineering Department who died in harness on 13 July 2010.
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![Erroneous pay fixation may be corrected prospectively, but recovery is barred absent employee fraud or misrepresentation.. Ghulam rasool dar vs JAL SHAKTI DEPARTMENT. CAT - ['Srinagar']. LawLens](/stories/thumbnails/erroneous-pay-fixation-may-be-corrected-prospectively-but-recovery-is-barred-absent-employ-7cce42d5d52a425391157c47ba38d3d8.webp)
The applicant, a Class-IV Helper, was appointed in the respondent department with effect from 1 April 1994 and retired on 28 February 2025. During service, he was granted upgradation of pay under SRO-59 of 1990 with e...
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![Authorities must consider compassionate appointment claims, including parity with similarly situated candidates, through a reasoned order.. toibah gull vs GENERAL ADMINISTRATIVE DEPARTMENT. CAT - ['Srinagar']. LawLens](/stories/thumbnails/authorities-must-consider-compassionate-appointment-claims-including-parity-with-similarly-1f9dd4a015de446d8144e575abf870d6.webp)
The applicant’s mother, Haseena Akhter, was serving as a Teacher in Zone P/S Larkipora (B) and died during active service on 16 December 2015.
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![Authorities must decide the regularisation claim by a reasoned order without prejudging its merits.. Jawaida Bano vs EDUCATION. CAT - ['Srinagar']. LawLens](/stories/thumbnails/authorities-must-decide-the-regularisation-claim-by-a-reasoned-order-without-prejudging-it-c3f15a26827643b5aa0c329811996bb1.webp)
The applicant was engaged in 2005 as an Education Volunteer at an EGS Centre under the Rehbar-e-Taleem pattern.
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![Further promotion is unavailable without completing the mandatory two-year residency period in the feeder grade.. JAMES J vs M/o Railways. CAT - ['Ernakulam']. LawLens](/stories/thumbnails/further-promotion-is-unavailable-without-completing-the-mandatory-two-year-residency-perio-655f2e54f2d04e288c4fae68292726fb.webp)
The applicant, J. James, retired as Technician Grade I (Welder), Southern Railway, on 30 November 2014, in PB-1 with Grade Pay of ₹2,800.
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![Respondents must decide the applicant’s claims as a representation by a reasoned order within six weeks.. Majloon Ahmad Lone vs Jammu & Kashmir Police. CAT - ['Srinagar']. LawLens](/stories/thumbnails/respondents-must-decide-the-applicants-claims-as-a-representation-by-a-reasoned-order-with-3372da659c65452fb405fa9fdba0c669.webp)
The applicant was selected and appointed as a Constable by Order No. 2055 of 1997 dated 13 November 1997.
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![A senior employee’s pay must be stepped up when a junior in the same cadre and post draws higher pay.. Nirmal Dev vs N E Rly.. CAT - ['Allahabad']. LawLens](/stories/thumbnails/a-senior-employees-pay-must-be-stepped-up-when-a-junior-in-the-same-cadre-and-post-draws-h-9f64fdc124814a90ad0adf013f00b440.webp)
The applicant, Nirmal Dev, was appointed on 1 June 1979 in the Controller of Stores/PCMM office, North-Eastern Railway, and was subsequently promoted through the same cadre along with Shri Shivakant Singh, who was jun...
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![Employees actually discharging higher-post duties may claim corresponding pay differences despite lacking formal promotion.. Dinesh Kumar Yadav vs M/o Railways. CAT - ['Allahabad']. LawLens](/stories/thumbnails/employees-actually-discharging-higher-post-duties-may-claim-corresponding-pay-differences-2188bef35b6a44a194c0614c616fb4a5.webp)
The applicants were substantive Group ‘D’ employees of the Railway Administration, appointed as Parcel Porters pursuant to directions of the Supreme Court.
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![Termination for criminal-case concealment cannot stand where the applicant’s name was deleted during investigation.. RAVI PAL vs POST UP CIRCLE. CAT - ['Allahabad']. LawLens](/stories/thumbnails/termination-for-criminal-case-concealment-cannot-stand-where-the-applicants-name-was-delet-3cc583ec9b6c4386912498527c678eb3.webp)
The applicant applied for engagement as a Gramin Dak Sevak (Branch Postmaster) and, after verification and training, joined the post at Galla Mandi on 4 July 2023.
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![Candidates scoring below the prescribed cutoff cannot claim appointment after completion of the recruitment process.. SITESH PRASAD vs Rrb (e Railway). CAT - ['Kolkata']. LawLens](/stories/thumbnails/candidates-scoring-below-the-prescribed-cutoff-cannot-claim-appointment-after-completion-o-471401bad3d9424f8769be8f73f276a2.webp)
The applicant participated in the recruitment process conducted pursuant to Centralized Employment Notice No. 03/2012 issued by the Railway Recruitment Board (“RRB”) and appeared in the preliminary examination, which...
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![Authorities must consider relevant caregiving and medical circumstances before implementing an employee’s transfer.. Bishal Gourav vs Department of Telecommunication. CAT - ['Kolkata']. LawLens](/stories/thumbnails/authorities-must-consider-relevant-caregiving-and-medical-circumstances-before-implementin-7da45a924b4b4fc387075d605a880093.webp)
The applicant, a Sub-Divisional Engineer with BSNL Kolkata Telephones and officer-bearer of the BSNL Employees Association, was transferred from Kolkata Telephones District to Karnataka Circle by Office Order dated 9...
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![Administrative delay beyond three months attracts GPF-rate interest on gratuity and leave salary.. ASHOK KUMAR vs NORTHERN RAILWAY. CAT - ['Allahabad']. LawLens](/stories/thumbnails/administrative-delay-beyond-three-months-attracts-gpf-rate-interest-on-gratuity-and-leave-8dcf693f51ba4dc3842bcac4b6d5fcef.webp)
The applicant, Ashok Kumar, a retired Railway employee, superannuated on 31 December 2023 after more than 36 years of service, while holding the post of Chief O.S. under the Construction Organisation. His lien was wit...
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![Repeated representations cannot revive a stale service claim barred by delay and laches.. Shri Nagen Das vs N.F.RAILWAY. CAT - ['Guwahati']. LawLens](/stories/thumbnails/repeated-representations-cannot-revive-a-stale-service-claim-barred-by-delay-and-laches-da6d8ae55ebf49b8a9d61dffe3b1dc6f.webp)
The applicant, a Track Maintainer-II in the North Eastern Frontier Railway, sought promotional monetary benefits, arrears of salary, increments, revised grade pay, and correction of his service records from 30.08.2012...
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![Charge memorandum issued by an unauthorized disciplinary authority is liable to be quashed.. SRI NABAJIT DAS vs SSB. CAT - ['Guwahati']. LawLens](/stories/thumbnails/charge-memorandum-issued-by-an-unauthorized-disciplinary-authority-is-liable-to-be-quashed-b2709de9dffd4fa4a2f5412b44702a89.webp)
The applicant, an Assistant Engineer Grade-I in the Sashastra Seema Bal (SSB), was served with a charge memorandum dated 10.02.2016 under Rule 14 of the CCS (CCA) Rules, 1965, containing six articles of charge concern...
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![A dependent brother of an unmarried railway employee merits reconsideration after verifying dependency and family finances.. LAXMI DEVI vs NORTH CENTRAL RAILWAY. CAT - ['Allahabad']. LawLens](/stories/thumbnails/a-dependent-brother-of-an-unmarried-railway-employee-merits-reconsideration-after-verifyin-50ed7b9ac8804630a2d522d9ae561d4f.webp)
Late Om Prakash, a Railway employee working as a call boy, died in harness in 2008, leaving behind his wife, two sons and two daughters.
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![Settled seniority cannot be altered after decades without satisfactory justification and an opportunity of hearing.. SHRI P J VIJAYAKAR vs ENVIRONMENT AND FOREST. CAT - ['Guwahati']. LawLens](/stories/thumbnails/settled-seniority-cannot-be-altered-after-decades-without-satisfactory-justification-and-a-aede0cc3789b45c5bf477fe3eba599c6.webp)
The applicant and Respondent No. 5 were selected through the Indian Forest Service Examination, 1992. Although the applicant ranked higher in the UPSC merit list, Respondent No. 5 was subsequently shown as senior in a...
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![Dismissal for proved negligence was disproportionate; authority directed to impose a lesser major penalty.. SRI MANIK LAL DEY vs DEPARTMENT OF POSTS. CAT - ['Guwahati']. LawLens](/stories/thumbnails/dismissal-for-proved-negligence-was-disproportionate-authority-directed-to-impose-a-lesser-b8bd3a8c98c944c5a9e76eedffa0e248.webp)
The applicant, a Gramin Dak Sevak Mail Deliverer/Mail Carrier at Rakhalbasti Branch Office, was issued a show-cause notice dated 29 October 2018 alleging absence from duty, failure to open the Branch Office, non-respo...
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![Restoration of revised IPS allotment year entitles officer to retrospective Selection Grade and consequential pensionary benefits.. SMARAJIT KANUNGOE vs DEPARTMENT OF PERSONNEL AND TRAINING. CAT - ['Guwahati']. LawLens](/stories/thumbnails/restoration-of-revised-ips-allotment-year-entitles-officer-to-retrospective-selection-grad-752e138438fc48269c287081c9448d50.webp)
The applicant, a retired IPS officer, was initially allotted 1999 as his year of allotment in the Tripura cadre and was granted Selection Grade with effect from 09 April 2012.
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![Ad hoc temporary service cannot count toward regular-cadre seniority absent specific judicial direction.. Sri Kaushik Bhattacharjee vs HOME AFFAIRS. CAT - ['Guwahati']. LawLens](/stories/thumbnails/ad-hoc-temporary-service-cannot-count-toward-regular-cadre-seniority-absent-specific-judic-d272da7fdda9488797a81fd1bdf092e8.webp)
The applicant was initially appointed as Draftsman Grade-II on an ad hoc basis for the 1991 Census, with effect from 16.04.1991, against a post expressly created for temporary census work.
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![Promotions neutralised by post or pay-scale merger must be ignored for MACP purposes.. Sri Sumitra Das vs N.F.RAILWAY. CAT - ['Guwahati']. LawLens](/stories/thumbnails/promotions-neutralised-by-post-or-pay-scale-merger-must-be-ignored-for-macp-purposes-db6b530c95ed46b79b298737a7825e5f.webp)
The applicant joined the Railways as Permanent Way Mistry on 12.04.1989 after appointment dated 14.03.1989 and underwent in-service training until 09.05.1990, joining the working post on 10.05.1990. He was promoted as...
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![Retrospective temporary status does not automatically confer regularization or entitlement to GPF coverage.. SRI GAJEN BARUAH vs BHARAT SANCHAR NIGAM LIMITED. CAT - ['Guwahati']. LawLens](/stories/thumbnails/retrospective-temporary-status-does-not-automatically-confer-regularization-or-entitlement-e45caad136ae4a48ad23968d601c482c.webp)
The applicants were engaged as Casual Labourers under the erstwhile Department of Telecommunications in 1988.
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![Medical unfitness cannot rest solely on deformity without assessing functional fitness for the post.. Ashish Kumar vs Govt. Of Nctd. CAT - ['Delhi']. LawLens](/stories/thumbnails/medical-unfitness-cannot-rest-solely-on-deformity-without-assessing-functional-fitness-for-10283635e8ca46168ce23ec27003fef6.webp)
The applicant applied for appointment as a Constable (Driver) in the Delhi Police.
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![Authorities may require clarification of conflicting dates of birth before processing compassionate appointment claims.. BIJOY KUMAR SHARMA vs SOUTH EASTERN RAILWAY. CAT - ['Kolkata']. LawLens](/stories/thumbnails/authorities-may-require-clarification-of-conflicting-dates-of-birth-before-processing-comp-d5dc6761fd4a46b7a471135216dc5884.webp)
The applicant, Bijoy Kumar Sharma, claimed compassionate appointment as the son of Late Ram Chandra Sharma, an employee of the South Eastern Railway who died in service on 23 May 2015.
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![Dismissal for proved financial misconduct involving public funds is not disproportionate.. AJAY KUMAR vs INFORMATION TECHNOLOGY DEPARTMENT. CAT - ['Jammu']. LawLens](/stories/thumbnails/dismissal-for-proved-financial-misconduct-involving-public-funds-is-not-disproportionate-582d896f10fe4a39ac4f0c85f29340d1.webp)
The applicant, Ajay Kumar Sharma, served as Sub-Postmaster, Nowshera, from 1 August 2011 to 31 July 2016.
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![Reorganisation transitional provisions do not guarantee completion of a Public Service Commission Chairman’s original tenure.. Abdul Latief Deva vs D/o General Administration Ut Of J&k. CAT - ['Jammu']. LawLens](/stories/thumbnails/reorganisation-transitional-provisions-do-not-guarantee-completion-of-a-public-service-com-38a673784e2744b1a40bd01ad1babfca.webp)
The applicant, Abdul Latief Deva, was appointed Chairman of the Jammu and Kashmir Public Service Commission (JKPSC) through SRO 234 dated 23.07.2015.
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![Once a pay anomaly is recognized, actual stepping-up benefits follow from the effective date.. SNEH LATA vs D/o Forests Ut Of Jammu & Kashmir. CAT - ['Jammu']. LawLens](/stories/thumbnails/once-a-pay-anomaly-is-recognized-actual-stepping-up-benefits-follow-from-the-effective-dat-4d8a0ddc2fd9436094f7de4b9638aa3f.webp)
The applicant, Sneh Lata, was appointed as a Junior Assistant in the Forest Department on 22.09.1979, received first and second Time Bound/In-situ Promotions, and was promoted as Senior Assistant in 2005.
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![Subsequent repeal cannot defeat a regularization claim processed while the statutory scheme remained in force.. UMESH KUMAR vs FLORICULTURE PARKS AND GARDEN DEPARTMENT. CAT - ['Jammu']. LawLens](/stories/thumbnails/subsequent-repeal-cannot-defeat-a-regularization-claim-processed-while-the-statutory-schem-0be3084907634838816ba4eda31263ea.webp)
The applicant was selected for Mali training in 2003–04 and was engaged as a contractual Gardener (Mali) on consolidated remuneration by order dated 30.12.2004.
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![A senior is entitled to corresponding notional benefits granted retrospectively to a junior after seniority revision.. Shyam Bijyal vs GENERAL ADMINITRATIVE DEPARTMENT. CAT - ['Jammu']. LawLens](/stories/thumbnails/a-senior-is-entitled-to-corresponding-notional-benefits-granted-retrospectively-to-a-junio-ec7e78b9b67b4360a04509c3e91850c4.webp)
The applicant, a direct recruit of the 1984 batch appointed as Information Officer, challenged his placement in the Information Department’s seniority list.
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![Indefinite in-charge arrangements cannot substitute regular promotions or confer preferential promotional rights.. Dr Kulbhushan Abrol vs D/o Animal Husbandry. CAT - ['Jammu']. LawLens](/stories/thumbnails/indefinite-in-charge-arrangements-cannot-substitute-regular-promotions-or-confer-preferent-22d3bd172627401fa6fd950790f0e5c6.webp)
The applicants were Veterinary Assistant Surgeons and members of the Jammu and Kashmir Animal Husbandry Gazetted Service. They relied on the final seniority list issued under Government Order No. 117-ASH of 2020 and c...
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![Reinstatement and service benefits cannot be conditioned on an undertaking admitting unproved misconduct.. Des Raj Singh vs The Principal Secretary To Govt Secretariate. CAT - ['Jammu']. LawLens](/stories/thumbnails/reinstatement-and-service-benefits-cannot-be-conditioned-on-an-undertaking-admitting-unpro-4604a5795b354eecbea9cdad7e9bb177.webp)
The applicant, initially appointed as a Teacher and subsequently promoted as a Master on 26.03.2013, was transferred to Government High School, Thanda Pani, District Doda, where he joined on 01.08.2013.
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![Reservation of regularization slots for litigating candidates creates no parity right for other employees.. Reena Gupta vs AGRICULTURE PRODUCTION DEPARTMENT. CAT - ['Jammu']. LawLens](/stories/thumbnails/reservation-of-regularization-slots-for-litigating-candidates-creates-no-parity-right-for-7d8b71201adc4678960517016c2e2bc0.webp)
The applicants were engaged as Rehbar-e-Zirat (REZs) in 2008 and were subsequently regularized as Village Agriculture Extension Assistants (VAEAs) in Phase III with effect from 01.04.2016 under Agriculture Order No. 1...
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![Regularization claims cannot be mechanically rejected for delayed bio-data without determining responsibility for the delay.. Ammatul Matien vs Directorate Of School Education Ut Of J&k. CAT - ['Jammu']. LawLens](/stories/thumbnails/regularization-claims-cannot-be-mechanically-rejected-for-delayed-bio-data-without-determi-f33478e4cd8c493a8d35f2316a9cfb2c.webp)
The applicant claimed that she was engaged as a Maktab Teacher at Maktab School, Nagbal-Thanthar, on 25 March 1997, on consolidated remuneration of ₹100 per month, and continuously discharged teaching duties after the...
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![State authorities must pay prescribed remuneration for Registrar services actually rendered, despite delayed retrospective resignation acceptance.. Dr Mubashar Mashqoor Mir vs HEALTH AND MEDICAL EDUCATION DEPARTMENT. CAT - ['Jammu']. LawLens](/stories/thumbnails/state-authorities-must-pay-prescribed-remuneration-for-registrar-services-actually-rendere-c2c5115f10e44d2499b28aa06b9b9231.webp)
The applicant was appointed as a Medical Officer in the J&K Health Department pursuant to Government Order No. 333-HME of 2018 dated 29 May 2018 and was posted at Emergency Hospital, Batote.
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![Tribunals cannot substitute their assessment for competent authorities’ determination of academic qualification equivalence.. Aamir Ishaq Shah vs D/o Higher Education Ut Of J&k. CAT - ['Jammu']. LawLens](/stories/thumbnails/tribunals-cannot-substitute-their-assessment-for-competent-authorities-determination-of-ac-3bf970433b834c37bfb8fcd6c7b0a98e.webp)
The applicant possessed a B.Tech. in Agricultural Engineering from SKUAST, an M.Tech. in Hydrology from IIT Roorkee, and had qualified the NET in Land and Water Management Engineering
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![A candidate’s EWS claim must be reconsidered against an available vacancy without disturbing existing appointments.. Harshwardhan Sharma vs HOME DEPARTMENT. CAT - ['Jammu']. LawLens](/stories/thumbnails/a-candidates-ews-claim-must-be-reconsidered-against-an-available-vacancy-without-disturbin-439679095f7d406a8a3cd78b3e48dde5.webp)
The applicant participated in the recruitment process for Constables in the 02 Border Battalions of the J&K Police pursuant to notifications dated 9 March 2019 and 11 January 2022.
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![Commendations and cash rewards do not create an enforceable right to out-of-turn promotion.. Subash Thakur vs HOME DEPARTMENT. CAT - ['Jammu']. LawLens](/stories/thumbnails/commendations-and-cash-rewards-do-not-create-an-enforceable-right-to-out-of-turn-promotion-b7924583a3444e6b86bb8fda01fb0615.webp)
The applicant, a police constable enrolled in the Jammu and Kashmir Police on 2 December 1994, served in various police and CID establishments, including militancy-affected areas.
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![Authorities must decide the employees’ promotion claim before convening the DPC, without prejudging its merits.. Khursheed Ahmad Lone vs HEALTH AND MEDICAL EDUCATION DEPARTMENT. CAT - ['Srinagar']. LawLens](/stories/thumbnails/authorities-must-decide-the-employees-promotion-claim-before-convening-the-dpc-without-pre-5279e293835b41cbae4f20f4f8ba03a6.webp)
The applicants were long-serving Technician Grade-I employees of Sher-i-Kashmir Institute of Medical Sciences (SKIMS), appointed under the earlier recruitment framework on the basis of technical/diploma qualifications...
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![An application bypassing an available statutory appeal is not maintainable.. Hukum Chandra vs NORTH CENTRAL RAILWAY. CAT - ['Allahabad']. LawLens](/stories/thumbnails/an-application-bypassing-an-available-statutory-appeal-is-not-maintainable-7489cc8af8104df7972f1e24daa71fa7.webp)
The applicant, Hukum Chandra, serving as Chief Office Superintendent in the Engineering Department, Track Machine Depot, North Central Railway, challenged the punishment order dated 6 April 2026 and connected orders b...
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![Interim relief cannot revive a contractual engagement terminated before proceedings commenced.. Prem Sagar gupta vs HEALTH AND FAMILY WELFARE. CAT - ['Allahabad']. LawLens](/stories/thumbnails/interim-relief-cannot-revive-a-contractual-engagement-terminated-before-proceedings-commen-32471a33c9d64af3bbe43413a42061b6.webp)
The applicant was initially appointed by HLL Lifecare Limited as Business Development Executive-III on a fixed-term contractual basis on 30 June 2012 and was subsequently appointed/promoted as Business Development Exe...
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![Extraordinary unexplained delay cannot be condoned to revive stale service claims.. Santosh Kumar Shukla vs DEPARTMENT OF POSTS. CAT - ['Allahabad']. LawLens](/stories/thumbnails/extraordinary-unexplained-delay-cannot-be-condoned-to-revive-stale-service-claims-807745872d044999a44ea598075720ff.webp)
The applicant, initially appointed as a Group-D Packer in 1965 and subsequently as a Postman in 1970, qualified in the Limited Departmental Competitive Examination for appointment as Postal Assistant in 1980. Before h...
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![Full compliance through recalculation and payment of outstanding interest warrants closure of contempt proceedings.. Bindraban vs MS VANDITA KAUL, SECRETARY, MINISTRY OF COMMUNICATION AND I.T.(DEPT.OF POSTS), DAK BHAWAN, NEW DELHI.. CAT - ['Allahabad']. LawLens](/stories/thumbnails/full-compliance-through-recalculation-and-payment-of-outstanding-interest-warrants-closure-26dc2d9e970e4327ab8fd59db81ab54f.webp)
The applicant filed a contempt petition under Section 17 of the Administrative Tribunals Act, 1985, alleging non-compliance with the Tribunal’s order dated 9 November 2023 in O.A. No. 425/2019.
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![Transfer authorities must consider policy-based posting preferences and provide rational reasons for rejecting them.. Prabhat Pandey vs EMPLOYMENT PROVIDENT FUND. CAT - ['Allahabad']. LawLens](/stories/thumbnails/transfer-authorities-must-consider-policy-based-posting-preferences-and-provide-rational-r-cf3f61f891ac414ba0291330a477bcd8.webp)
The applicant, a Social Security Assistant appointed in the EPFO on 12 June 2009 and posted at New Delhi, applied for permanent inter-State transfer to Uttar Pradesh under the EPFO Group-C Transfer Policy dated 30 Jan...
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![An appointment letter confers no right to appointment where the prescribed qualification is unrecognised.. Deva Ram vs Central Water Commission. CAT - ['Ahmedabad']. LawLens](/stories/thumbnails/an-appointment-letter-confers-no-right-to-appointment-where-the-prescribed-qualification-i-057190d296a143c3a946ffea7ab34160.webp)
The applicant applied for appointment as a Skilled Work Assistant (SWA) in the Work Charged Establishment of the Central Water Commission pursuant to a recruitment notice requiring Matriculation/ITI or an equivalent q...
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![Compassionate appointment cannot be claimed after prolonged delay once the financial crisis has passed.. NITESH KUMAR vs NORTH CENTRAL RAILWAY. CAT - ['Allahabad']. LawLens](/stories/thumbnails/compassionate-appointment-cannot-be-claimed-after-prolonged-delay-once-the-financial-crisi-5acf279a3f5342bca3319951872f722d.webp)
The applicant’s father, a Railway employee working as a Driver, died in harness on 15 February 2006, leaving behind his widow and nine children.
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![Respondents must consider the application as a representation and issue a reasoned decision within eight weeks, without prejudging merits.. Jalal ud Din Trag vs UTS JAMMU AND KASHMIR. CAT - ['Srinagar']. LawLens](/stories/thumbnails/respondents-must-consider-the-application-as-a-representation-and-issue-a-reasoned-decisio-b5bf5828716a478ba90b7c99e2ac4a7f.webp)
The applicant, a former Lecturer in Physics at Government Degree College, Anantnag, claimed that he was initially engaged in 1994 and was removed from service in violation of the order dated 9 September 1998 passed in...
3 MIN READ→
![Compassionate appointment is not a vested right after three unsuccessful scheme-based considerations.. G Lakshmi Parvathi vs BSNL. CAT - ['Hyderabad']. LawLens](/stories/thumbnails/compassionate-appointment-is-not-a-vested-right-after-three-unsuccessful-scheme-based-cons-c5250d1c5aec4fccb75d0ddb46256a75.webp)
The applicant’s husband, a Telecom Mechanic employed by BSNL, died in harness on 30 December 2012, leaving behind the applicant and their daughter.
3 MIN READ→
![Subsequent repayment does not erase proved misconduct involving Government money.. SUNIL DUTT vs POST UP CIRCLE. CAT - ['Allahabad']. LawLens](/stories/thumbnails/subsequent-repayment-does-not-erase-proved-misconduct-involving-government-money-093425b179434252a95a4c3b40ec41ed.webp)
The applicant, a Grameen Dak Sevak/Branch Postmaster at Ghillor Branch Post Office, was entrusted with India Post Payments Bank (IPPB) transactions.
4 MIN READ→
![Notional retrospective promotion does not entitle an employee to arrears absent actual service.. Ratnesh Kumar vs Indian Council Of Agricultural Research. CAT - ['Allahabad']. LawLens](/stories/thumbnails/notional-retrospective-promotion-does-not-entitle-an-employee-to-arrears-absent-actual-ser-4f4a3f70ab6541eabdc03bd3121aedbb.webp)
The applicant, an Administrative Officer in the Indian Council of Agricultural Research (ICAR), was placed at Serial No. 10 in the final seniority list dated 13 June 1996.
3 MIN READ→
![Compassionate appointment claims must be reconsidered afresh with head-wise assessment and a reasoned order.. Rajesh Kumar vs M/o Defence. CAT - ['Allahabad']. LawLens](/stories/thumbnails/compassionate-appointment-claims-must-be-reconsidered-afresh-with-head-wise-assessment-and-7a6520dc00a040c8a454eee2f514e749.webp)
The applicant’s father, who was employed as a Chowkidar under the Military Engineering Services, died on 15 February 2000.
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![Belated challenges to duly communicated APAR gradings cannot be entertained after promotion non-selection.. Dr Dinesh Kumar Singh vs General Manager, N E Rly. CAT - ['Allahabad']. LawLens](/stories/thumbnails/belated-challenges-to-duly-communicated-apar-gradings-cannot-be-entertained-after-promotio-224b8a9aa20143fd9d6a2d544bb7d275.webp)
The applicant, a Senior Divisional Medical Officer in the North Eastern Railway, became eligible for consideration for promotion to the Senior Administrative Grade (SAG) after completing seven years in the Selection G...
4 MIN READ→
![A second wife married during the first marriage’s subsistence is ineligible for family pension.. SMT KUSUMA DEVI vs Ordnance clothing Factory. CAT - ['Allahabad']. LawLens](/stories/thumbnails/a-second-wife-married-during-the-first-marriages-subsistence-is-ineligible-for-family-pens-a5c95d59f97d410295cdcf9c04e6f738.webp)
Late Chhote Lal was appointed as a Skilled Tailor in the Ordnance Clothing Factory, Shahjahanpur, on 3 August 1963. He had married Smt. Urmila Devi in 1962. The applicant, Smt. Kusuma Devi, claimed that Urmila Devi ha...
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![Repeated representations cannot revive a stale cause of action or extend limitation.. N A Khan vs M/o Finance. CAT - ['Jabalpur']. LawLens](/stories/thumbnails/repeated-representations-cannot-revive-a-stale-cause-of-action-or-extend-limitation-0b71eea6664e4f4994aff7273b5bb0cc.webp)
The applicant, a retired Assistant Commissioner of Income Tax, sought directions for payment of rewards in respect of 43 income-tax assessment cases under the Government’s 1985 Reward Scheme for uncovering tax evasion...
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![Judicial review cannot reappraise disciplinary evidence or substitute punishment absent perversity or procedural violation.. LRS SMT ANPOORNA KHAMPARIYA vs M/o Communications. CAT - ['Jabalpur']. LawLens](/stories/thumbnails/judicial-review-cannot-reappraise-disciplinary-evidence-or-substitute-punishment-absent-pe-8afc3035e8344914bb0267eb4e645717.webp)
The applicant, a Postal Assistant appointed in 1992, was serving as Sub-Postmaster, Bahoribandh.
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![Respondents directed to decide the applicant’s promotion and seniority claims by a reasoned order within six weeks.. Ghulam nabi mir vs Irrigation and Flood Control Department. CAT - ['Srinagar']. LawLens](/stories/thumbnails/respondents-directed-to-decide-the-applicants-promotion-and-seniority-claims-by-a-reasoned-02c483d5d8324168be300f7ae24f47ab.webp)
The applicant stated that he was engaged as a daily wager in the Irrigation and Flood Control Division, Handwara, with effect from 31 July 1985.
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![Withheld-salary claim must be decided as a representation by a reasoned order within six weeks, subject to eligibility.. Dr Aaqib Mohi ud Din Pandit vs HEALTH AND MEDICAL EDUCATION DEPARTMENT. CAT - ['Srinagar']. LawLens](/stories/thumbnails/withheld-salary-claim-must-be-decided-as-a-representation-by-a-reasoned-order-within-six-w-015852fc2f0f43bab411d617335fc9ad.webp)
The applicant was engaged as a Junior Resident in the Department of General Medicine, Government Medical College, Handwara, on an academic arrangement basis, pursuant to Office Order No. 23 dated 16 December 2023, and...
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![Authorities must consider the application as a representation and issue a reasoned order within eight weeks.. zulfkar ali bhat vs University of Kashmir. CAT - ['Srinagar']. LawLens](/stories/thumbnails/authorities-must-consider-the-application-as-a-representation-and-issue-a-reasoned-order-w-bc618c3d44924809909eefa699d52e6e.webp)
The applicant had applied for the post of Coach (Kayaking & Canoeing), initially advertised in 2018. That selection process was not completed on the ground that fewer than five eligible candidates were available.
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![OT and CSR/CSSD Assistants are entitled to provisional Grade Pay of Rs. 2,400 with arrears from 22 August 2014.. Shashikant Asode vs EMPLOYEES STATE INSURANCE CORPORATION (ESIC). CAT - ['Bangalore']. LawLens](/stories/thumbnails/ot-and-csr-cssd-assistants-are-entitled-to-provisional-grade-pay-of-rs-2-400-with-arrears-4adb89a03fdd4204b3063251f263ce64.webp)
The 41 applicants, employed as CSR Assistants, OT Assistants, CSSD/CSR Assistants and related technical staff under the Employees’ State Insurance Corporation (“ESIC”), challenged Order No. 532/GLBMC/A/20/11/MISCELLAN...
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![Administrative delay cannot prejudice ultimately selected candidates’ entitlement to notional seniority and consequential benefits, without back wages.. RAKESH GUPTA vs GENERAL ADMINISTRATIVE DEPARTMENT. CAT - ['Jammu']. LawLens](/stories/thumbnails/administrative-delay-cannot-prejudice-ultimately-selected-candidates-entitlement-to-notion-9d60b87dada342229fb9231d98b801e1.webp)
The applicants had applied pursuant to Advertisement Notice No. 01 of 2006 dated 20 March 2006 for 165 Class-IV posts in District Udhampur and participated in the interview process conducted between November and Decem...
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![Review jurisdiction cannot secure substantive relief absent an error apparent on the record.. RIAZ AHMED AATOO vs SCHOOL EDUCATION DEPARTMENT. CAT - ['Jammu']. LawLens](/stories/thumbnails/review-jurisdiction-cannot-secure-substantive-relief-absent-an-error-apparent-on-the-recor-8bfeeb41f96542968222e9b3a6bd8977.webp)
The applicant, Raiz Ahmed Aatoo, filed a Review Application seeking review or modification of the Tribunal’s order dated 25 August 2026 in O.A. No. 61/1175/2026.
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![OT Assistants are entitled to provisional Grade Pay of ₹2,400 with arrears from 22 August 2014.. Hanamantray Madar vs EMPLOYEES STATE INSURANCE CORPORATION (ESIC). CAT - ['Bangalore']. LawLens](/stories/thumbnails/ot-assistants-are-entitled-to-provisional-grade-pay-of-2-400-with-arrears-from-22-august-2-fc135773b42a425eac27209fc7de91e7.webp)
The ten applicants, employed as OT Assistants under the Employees’ State Insurance Corporation (ESIC), challenged the decision/order dated 11/12 July 2025 issued by the Medical Superintendent, ESIC Medical College, Ka...
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![Authorities must decide, within a reasonable time, claims to convert removal from service into compulsory retirement.. NARASAMMA vs M/O DEFENCE. CAT - ['Bangalore']. LawLens](/stories/thumbnails/authorities-must-decide-within-a-reasonable-time-claims-to-convert-removal-from-service-in-1d8594af728441d79390e88e77000b6c.webp)
Late Shri S. Lakkanna, husband of the applicant, was appointed as a temporary Gardener in 1981 and was subsequently made quasi-permanent with effect from 27 June 1984.
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![Settled seniority cannot be reopened after decades where it prejudices crystallised rights of others.. M PADMAJA vs DEPARTMENT OF POSTS. CAT - ['Bangalore']. LawLens](/stories/thumbnails/settled-seniority-cannot-be-reopened-after-decades-where-it-prejudices-crystallised-rights-99904b2e75f9437cacc6c046911682cb.webp)
The applicant, appointed as a Postal Assistant on 20 June 1991 and confirmed on 20 June 1993, challenged the order dated 9 September 2024 and its consequential endorsement dated 24 September 2024, by which her seniori...
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![Discriminatory denial of regularization and pension to similarly situated temporary-status employees violates Articles 14 and 16.. Rajendra Prasad vs D/o Post. CAT - ['Allahabad']. LawLens](/stories/thumbnails/discriminatory-denial-of-regularization-and-pension-to-similarly-situated-temporary-status-4bccf4996b654d6194512c5132fd12ba.webp)
The applicants were engaged by the Postal Department as Contingent Paid (CP) employees, including sweepers, farrashes, a waterman and a mali, between 1981 and 1996.
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![Authorities must reconsider transfers disturbing cadre integrity and issue a reasoned speaking order.. Mohammad Iqbal Bhat vs HEALTH SERVICES. CAT - ['Srinagar']. LawLens](/stories/thumbnails/authorities-must-reconsider-transfers-disturbing-cadre-integrity-and-issue-a-reasoned-spea-c0af6796aa0c4213af3167692232a736.webp)
The applicant, Mohammad Iqbal Bhat, serving as a House Keeper at the Boys Hostel, Bemina, challenged Order No. GDC/Estt/File-196/e-file-16 (2022-02) 6798-6805 dated 31 August 2026, by which he was transferred to the o...
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![Competent authority must decide the pending seniority representation by a reasoned, speaking order within three months.. Rakesh Kumar and other vs Banaras Locomotive Works. CAT - ['Allahabad']. LawLens](/stories/thumbnails/competent-authority-must-decide-the-pending-seniority-representation-by-a-reasoned-speakin-03a8d078e4a6480cba51dafe7a93a448.webp)
The applicants were recruited through the Railway Recruitment Board to the post of Technician-III pursuant to the final result dated 22 March 2005 and panel dated 23 March 2005.
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![Seniority disputes cannot be reopened after unreasonable delay that unsettles an established service position.. Mohneesh Kumar Shriwastav vs M/o Defence. CAT - ['Jabalpur']. LawLens](/stories/thumbnails/seniority-disputes-cannot-be-reopened-after-unreasonable-delay-that-unsettles-an-establish-5d4786882dbb427bb4f5a34f4ba5540a.webp)
The applicants were appointed in 2013 as Fitter in Semi-Skilled grades in different trades at Ordnance Factory, Khamaria. Respondents 4–7 were similarly appointed in different Fitter trades.
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![Competent authorities must decide pending service representations through reasoned, speaking orders within the prescribed timeframe.. Mohammad asif ali vs NORTH EASTERN RAILWAY. CAT - ['Allahabad']. LawLens](/stories/thumbnails/competent-authorities-must-decide-pending-service-representations-through-reasoned-speakin-d044ecc3b2414cf98ee23e917bf12065.webp)
The applicant, a former employee of the North Eastern Railway, was removed from service on 13 January 2003 for unauthorised absence.
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![Penalty set aside where overlapping medical claims involved actual expenses and no established mala fide intent.. Nazar Ali vs M/o Defence. CAT - ['Jabalpur']. LawLens](/stories/thumbnails/penalty-set-aside-where-overlapping-medical-claims-involved-actual-expenses-and-no-establi-c6a190f01b064b8198457b23f654e814.webp)
The applicant, a High Skilled Fitter employed at Grey Iron Foundry, Jabalpur, was charged under Rule 14 of the CCS (CCA) Rules, 1965, for submitting medical reimbursement bills from Jabalpur Hospital and Research Cent...
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![Execution cannot proceed after the underlying tribunal order is set aside by the High Court.. JAWAHAR LAL vs CENTRAL EXCISE & CUSTOMS. CAT - ['Allahabad']. LawLens](/stories/thumbnails/execution-cannot-proceed-after-the-underlying-tribunal-order-is-set-aside-by-the-high-cour-ce32805b074142af999de0fd07548b61.webp)
The applicants, Jawahar Lal and Shyam, were working as casual labourers in the office of the Commissioner, Central Excise & Service Tax, Allahabad.
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![Selection guidelines issued mid-process may apply if introduced before the relevant stage and consistent with governing rules.. Rajan Kumar Pandey vs RCF. CAT - ['Lucknow']. LawLens](/stories/thumbnails/selection-guidelines-issued-mid-process-may-apply-if-introduced-before-the-relevant-stage-a59b0855a59a4bdf8049e6860ef40ec1.webp)
The respondents issued a notification dated 7 August 2021 for selection to 20 posts of Junior Engineer (Workshop) under the 25% Intermediate Apprentice Quota. The applicant, a Technician Grade-I, participated in the w...
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![Dearness allowance effective after retirement cannot be included in calculating gratuity or leave encashment.. PRAMOD KUMAR SHRIVASTAVA vs Comptroller And Auditor-general Of India. CAT - ['Jabalpur']. LawLens](/stories/thumbnails/dearness-allowance-effective-after-retirement-cannot-be-included-in-calculating-gratuity-o-3a23fb4661414e58a4b2a905194f61c8.webp)
The applicant, a retired Senior Audit Officer, was born on 1 January 1948 and superannuated on 31 December 2007 (afternoon), one day before attaining 60 years, pursuant to the applicable retirement rules.
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![Judicial review cannot substitute executive judgment in administrative decisions to disband Territorial Army units.. SHADAB JAMAL vs ARMY HEAD QUARTERS. CAT - ['Allahabad']. LawLens](/stories/thumbnails/judicial-review-cannot-substitute-executive-judgment-in-administrative-decisions-to-disban-17a2c51b752a4ceea22ef25f537fe5ef.webp)
The five applicants were commissioned officers serving in 970 Jhansi Unit, Railway Engineer Regiment, Territorial Army, while being employed in various posts under the Indian Railways
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![Recovery of excess salary payments is impermissible absent employee fraud or misrepresentation where departmental error caused fixation.. MANOJ KUMAR vs DEPTT OF POSTS. CAT - ['Patna']. LawLens](/stories/thumbnails/recovery-of-excess-salary-payments-is-impermissible-absent-employee-fraud-or-misrepresenta-ae2e9555a46045b9a5587a1853bc0098.webp)
The applicant, a Postal Assistant presently working as HSG-II in Patna GPO, was granted financial upgradations under the MACP Scheme, including the second MACP in Pay Level-6 with effect from 03.05.2016.
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![Competent authorities must decide fresh representations by reasoned orders without prejudging entitlement.. Rajesh Kumar Nigam vs REVENUE. CAT - ['Lucknow']. LawLens](/stories/thumbnails/competent-authorities-must-decide-fresh-representations-by-reasoned-orders-without-prejudg-bc6d76fdea1e46d7b4b596986ff424e5.webp)
The eight applicants were retired officers of the Central Excise/CGST department, including Inspectors, Superintendents and Assistant Commissioners serving under the Lucknow Zone.
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![Competent authority must determine disputed absence and medical claims under applicable rules through a reasoned order.. CHANDRA JYOTI KUMAR vs EAST CENTRAL RAILWAY. CAT - ['Patna']. LawLens](/stories/thumbnails/competent-authority-must-determine-disputed-absence-and-medical-claims-under-applicable-ru-7961dc92e2994c7c98fef2fc0275ad67.webp)
The applicant, an employee of East Central Railway, challenged his transfer order dated 15.09.2022.
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![Recovery from pay is lawful where an employee’s negligence causes pecuniary loss to the Government.. UMESH PD SINGH vs Postal. CAT - ['Patna']. LawLens](/stories/thumbnails/recovery-from-pay-is-lawful-where-an-employees-negligence-causes-pecuniary-loss-to-the-gov-7470f19c2d2d4e959daa99b9f2d25f29.webp)
The applicant, a Postal Assistant at Sarai Sub Post Office, was deputed to Bhagwanpur Sub Post Office from 26 May 2017 to 20 August 2017 and also discharged the duties of Sub-Postmaster on 3 August 2017.
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![Respondents must treat the application as a representation and decide it by a reasoned order within eight weeks.. HILAL AHMAD SHEIKH vs SCHOOL EDUCATION DEPARTMENT. CAT - ['Srinagar']. LawLens](/stories/thumbnails/respondents-must-treat-the-application-as-a-representation-and-decide-it-by-a-reasoned-ord-399831112bfc4d5da4d42fa2365bd185.webp)
The applicant was originally placed at Serial No. 5 in the Open Merit waiting list for the post of Urdu Teacher, District Cadre Anantnag, advertised under Notification No. 06/2017 dated 28 December 2017.
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![A sanctioned leave cannot be revoked without demonstrated public-service exigency and observance of natural justice.. N P ARORA vs Employees State Insurance Corporation. CAT - ['Allahabad']. LawLens](/stories/thumbnails/a-sanctioned-leave-cannot-be-revoked-without-demonstrated-public-service-exigency-and-obse-a2c019ff03224037ba41cf944d43b27d.webp)
The applicant, an employee of the Employees’ State Insurance Corporation who had joined service on 29 January 1980, applied for Earned Leave/Half Pay Leave for the period from 6 February 2014 to 20/22 March 2015.
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![Recovery of excess salary from Group C employee is impermissible absent fraud, misrepresentation, or concealment.. PARAMJEET KUMAR vs Railway Electrification (CORE). CAT - ['Allahabad']. LawLens](/stories/thumbnails/recovery-of-excess-salary-from-group-c-employee-is-impermissible-absent-fraud-misrepresent-ab0de55b9ed64787a10359249748c6de.webp)
The applicant, a Railway employee, was appointed as Office Clerk-cum-Typist on 28 December 1999 and was subsequently promoted as Senior Clerk. He was promoted as Office Superintendent with effect from 5 February 2018....
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![Stigmatic contractual termination requires observance of natural justice before adverse imputations are recorded.. Saqib Mushtaq vs Navodaya Vidyalaya Samiti. CAT - ['Srinagar']. LawLens](/stories/thumbnails/stigmatic-contractual-termination-requires-observance-of-natural-justice-before-adverse-im-e3defe0704f2438d9dc555df40175d8c.webp)
The applicant was engaged as a contractual GPT/PGT IT Teacher at Jawahar Navodaya Vidyalaya, Lolab, Kupwara, for the academic session 2024–25, up to 31 March 2025, pursuant to an engagement order dated 14 June 2024.
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![Erroneous pay fixation may be corrected prospectively, but recovery is barred absent employee fraud or misrepresentation.. Ghulam Hassan Dar vs JAL SHAKTI DEPARTMENT. CAT - ['Srinagar']. LawLens](/stories/thumbnails/erroneous-pay-fixation-may-be-corrected-prospectively-but-recovery-is-barred-absent-employ-9e545fec22ff4078867c967906cf8d2e.webp)
The applicant, an Assistant Lineman, was granted upgradation under SRO-59 of 1990 pursuant to Chief Engineer’s Order No. PHE/Estt/16854-55 dated 21 November 2016, following a Finance Department clarification dated 8 J...
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![Respondents must decide the applicant’s pay-scale grievance through a speaking order within four weeks.. Mohammad Yousuf Lone vs D/o Agriculture Production Ut Of Jammu & Kashmir. CAT - ['Srinagar']. LawLens](/stories/thumbnails/respondents-must-decide-the-applicants-pay-scale-grievance-through-a-speaking-order-within-f29656af91c6451cbef81d6913de0279.webp)
The applicant, an employee of the Cooperative Societies Department, claimed that he had been wrongly placed in the pre-revised pay scale of Rs. 410–780 instead of Rs. 900–1830 with effect from 11 September 1989.
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![Contempt petition closed with liberty to revive upon non-compliance within four weeks.. Vinod Kumar Saini vs PUNYA SALILA SRIVASTAVA, SECRETARY, M/O HEALTH AND FAMILY WELFARE. CAT - ['Delhi']. LawLens](/stories/thumbnails/contempt-petition-closed-with-liberty-to-revive-upon-non-compliance-within-four-weeks-d447db0a0c694f7f86cb90c95f84cb59.webp)
The applicants, serving as Staff Nurses (Group-B), instituted Contempt Petition No. 756/2025 in connection with OA No. 586/2021, alleging non-compliance with the directions issued by the Tribunal.
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![Applicants may revive contempt proceedings within four weeks if Tribunal directions remain incompletely complied with.. Prakash Rathod vs MS. PUNYA SALILA SRIVASTAVA, SECRETARY, M/O HEALTH AND FAMILY WELFARE. CAT - ['Delhi']. LawLens](/stories/thumbnails/applicants-may-revive-contempt-proceedings-within-four-weeks-if-tribunal-directions-remain-93c4d4683bc941b297188cace743e123.webp)
The applicants, serving as Staff Nurses at Dr. Ram Manohar Lohia Hospital, instituted Contempt Petition No. 745/2025 alleging non-compliance with the directions issued by the Tribunal in OA No. 1877/2019.
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![Eligibility or participation in a promotion selection creates no vested right to promotion.. NEERAJ vs NOTHERN RAILWAY. CAT - ['Delhi']. LawLens](/stories/thumbnails/eligibility-or-participation-in-a-promotion-selection-creates-no-vested-right-to-promotion-fc0d7f27c8cf4d78a22cba51f8e31409.webp)
The applicants, employees of Northern Railway, participated in the promotion process for the post of Technician-III pursuant to Notification No. 25/2025 dated 11 August 2025.
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![Contempt petition closed with liberty to revive upon incomplete compliance within four weeks.. Jitendra vs SH. PUNY A SALILA SRIVASTAVA & ANR. CAT - ['Delhi']. LawLens](/stories/thumbnails/contempt-petition-closed-with-liberty-to-revive-upon-incomplete-compliance-within-four-wee-0861fc4c6f6548c68fc146b31711c273.webp)
The applicants, 111 Staff Nurses, instituted Contempt Petition No. 763/2025 in connection with OA No. 646/2021 before the Central Administrative Tribunal, alleging non-compliance with the Tribunal’s earlier directions.
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![Fifty per cent of part-time Community Worker service must count toward pension, ACP/MACP, and consequential benefits.. NIRMAL DOGRA vs MUNICIPAL CORPORATION OF DELHI. CAT - ['Delhi']. LawLens](/stories/thumbnails/fifty-per-cent-of-part-time-community-worker-service-must-count-toward-pension-acp-macp-an-9e0ac8d3c936443497d06ee22e3ffb17.webp)
The applicants, former part-time Community Workers, sought quashing of the respondents’ order dated 29 August 2022 and a direction to count their entire part-time service—Applicant No. 1’s service from 2 April 1983 to...
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![Sealed-cover procedure is valid when a charge memorandum precedes the DPC meeting.. Virendra Singh Khaira vs TRANSPORT. CAT - ['Delhi']. LawLens](/stories/thumbnails/sealed-cover-procedure-is-valid-when-a-charge-memorandum-precedes-the-dpc-meeting-753d9d0905d94457b0442173370bb27a.webp)
The applicant, a Chief Engineer in the Ministry of Road Transport & Highways, served as Regional Officer, Patna, from 17 October 2022 to 9 June 2023. Disciplinary proceedings were initiated against him under Rule 16 o...
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![Dismissal founded on conviction requires reconsideration when appellate court grants benefit under Section 12.. Dharmendra Kumar vs Govt. Of Nctd. CAT - ['Delhi']. LawLens](/stories/thumbnails/dismissal-founded-on-conviction-requires-reconsideration-when-appellate-court-grants-benef-2ba5a1b102b546aca4748d27582ae10a.webp)
The applicant, a Group ‘C’ employee, was dismissed from service by order dated 16 May 2018 on the basis of his conviction in FIR No. 117/2007 for offences under Sections 325/149 of the Indian Penal Code.
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![Tribunal cannot reappreciate disciplinary evidence absent procedural illegality, perversity, or shocking disproportionality.. NARESH CHAND SHARMA vs Delhi Transport Corporation (DTC). CAT - ['Delhi']. LawLens](/stories/thumbnails/tribunal-cannot-reappreciate-disciplinary-evidence-absent-procedural-illegality-perversity-95199a3c854747a683a155e530584457.webp)
The applicant, a DTC Driver, was served with a charge-sheet dated 17.03.2020 alleging insubordination, use of abusive language and threatening behaviour towards a superior officer.
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![Subsequent adjustment of promoted candidates creates no vacancies for next-in-merit candidates.. Tara Chand vs Comm. Of Police. CAT - ['Delhi']. LawLens](/stories/thumbnails/subsequent-adjustment-of-promoted-candidates-creates-no-vacancies-for-next-in-merit-candid-b4b04e850fd44804aa40d53a73b1f1e8.webp)
The applicants, Constables (Executive) in the Delhi Police, participated in the Promotion List “A” Test–2015 for promotion to Head Constable (Executive), against 495 notified vacancies.
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![ACP upgradation to the pre-revised Rs. 3050–4590 scale must be counted under MACPS.. Sukhnandni Rani vs M/o Defence. CAT - ['Delhi']. LawLens](/stories/thumbnails/acp-upgradation-to-the-pre-revised-rs-30504590-scale-must-be-counted-under-macps-8266937263c24bf68faf5ebd6ffcafaa.webp)
The applicant, a retired Ward Sahayika, was appointed on 25 January 1973 and retired on 31 January 2009 after approximately 36 years of service.
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![A party’s failure to challenge an adverse order bars later reopening through others’ successful appeal.. Dinesh Kumar Meena vs REVENUE. CAT - ['Delhi']. LawLens](/stories/thumbnails/a-partys-failure-to-challenge-an-adverse-order-bars-later-reopening-through-others-success-59d83f1a53064276be2578b3f5088ccb.webp)
The applicant, an Appraiser in the Customs Department, was Applicant No. 16 in O.A. No. 224/2015 before the Mumbai Bench of the Central Administrative Tribunal. The applicants in that proceeding sought, inter alia, co...
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![Minister of State is not a disciplinary authority for Group A officers absent valid delegation.. SUBBIAH SRIDHAR vs EXTERNEL AFFAIRS. CAT - ['Delhi']. LawLens](/stories/thumbnails/minister-of-state-is-not-a-disciplinary-authority-for-group-a-officers-absent-valid-delega-f2c3fb6d79a14f81b966e9941e47d287.webp)
The applicant joined Central Government service in 1987 and was promoted to Under Secretary in the Ministry of External Affairs.
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![Competent authorities must decide pending representations through reasoned and speaking orders within six weeks.. Tej Ram vs Development Department (GNCTD). CAT - ['Delhi']. LawLens](/stories/thumbnails/competent-authorities-must-decide-pending-representations-through-reasoned-and-speaking-or-24f60ebb5efd4a0f8a23b0d339fa7196.webp)
The applicants, Shri Tej Ram and Shri Sant Raj, filed the Original Application seeking a direction to the competent authority among the respondents to consider and decide their pending representations dated 02.06.2025...
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![Retired government employees receiving fixed medical allowance remain entitled to reimbursement for emergency indoor treatment.. HARBHAJAN SINGH vs DEFENCE. CAT - ['Chandigarh']. LawLens](/stories/thumbnails/retired-government-employees-receiving-fixed-medical-allowance-remain-entitled-to-reimburs-6e479ded40e34a73b1f89cc76926f9ba.webp)
The applicant, a retired Office Superintendent, retired from government service on 31 March 2017 and was receiving pension under PPO No. C/DAD/16379/2014.
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![Gratuity withheld without pending proceedings at retirement attracts interest despite later dropped disciplinary proceedings.. D S jaspal vs DEPARTMENT OF PERSONNEL AND TRAINING. CAT - ['Chandigarh']. LawLens](/stories/thumbnails/gratuity-withheld-without-pending-proceedings-at-retirement-attracts-interest-despite-late-c1068327400245a8861cd2bdd25693f8.webp)
The applicant, a retired IAS officer and former Principal Secretary to the Government of Punjab, retired on 31 December 2011.
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![Group B status alone cannot disentitle employees to Patient Care Allowance where exposure remains unchanged.. Himanshu Sharma vs HEALTH AND FAMILY WELFARE. CAT - ['Chandigarh']. LawLens](/stories/thumbnails/group-b-status-alone-cannot-disentitle-employees-to-patient-care-allowance-where-exposure-28483b7d90714db585b00e00f509830a.webp)
The applicants, Office Superintendents belonging to Group ‘B’ ministerial cadre and working at the Central Research Institute (CRI), Kasauli, challenged the respondents’ decision to stop payment of Hospital Patient Ca...
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![Railway Gatemen are entitled to overtime allowance for work exceeding eight hours daily.. Joginder Lal vs Gm N.rly.. CAT - ['Chandigarh']. LawLens](/stories/thumbnails/railway-gatemen-are-entitled-to-overtime-allowance-for-work-exceeding-eight-hours-daily-ef291f656f5b40ea89a06b9845614a66.webp)
The applicants were employed as Gatemen at roadside level crossings under the Northern Railway, Ambala Division.
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![Prior litigation preserves retirees’ entitlement to notional-increment pension from the increment’s due date.. Raminder Singh vs REVENUE. CAT - ['Chandigarh']. LawLens](/stories/thumbnails/prior-litigation-preserves-retirees-entitlement-to-notional-increment-pension-from-the-inc-70d0767a021440c1bdef20083b64da3c.webp)
The applicant, a retired Superintendent of the CGST Department, superannuated on 30 June 2020.
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![Widow of a deceased temporary-status casual labourer is entitled to family pension through deemed regularisation.. Smt Radha vs General Manager N C Rly. CAT - ['Allahabad']. LawLens](/stories/thumbnails/widow-of-a-deceased-temporary-status-casual-labourer-is-entitled-to-family-pension-through-4c34f817c82f41558eceb288704dd210.webp)
The applicant’s husband, late Shri Ram Khilari, was engaged as a casual labourer by the Railways on 24 August 1976 and was subsequently granted monthly-rated casual labourer/temporary status on 3 January 1987. He cont...
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![Gratuity cannot be withheld indefinitely for unrelated pending criminal proceedings; release with interest is mandatory.. JAGDISH PRASAD vs Field Gun Factory. CAT - ['Allahabad']. LawLens](/stories/thumbnails/gratuity-cannot-be-withheld-indefinitely-for-unrelated-pending-criminal-proceedings-releas-b747dbc250224e60ad326c9387d68469.webp)
The applicant, Jagdish Prasad, retired as Fitter Electronics (MCM) from the respondent department upon attaining superannuation on 31 July 2015.
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![Inspectors and Superintendents are entitled to notional revised pay from 1 January 1996 and monetary benefits from 21 April 2004.. R Arun Singh vs FINANCE. CAT - ['Chennai']. LawLens](/stories/thumbnails/inspectors-and-superintendents-are-entitled-to-notional-revised-pay-from-1-january-1996-an-7702cfbc67014c6c93e2af336af6ff70.webp)
The applicant, who had served as an Inspector and subsequently as a Superintendent, Assistant Commissioner and Assistant Director in the Central Excise and Customs Department, retired on 30 June 2020.
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![Revised pay scales apply notionally from 1 January 1996 and monetarily from 21 April 2004.. S Bojan vs FINANCE. CAT - ['Chennai']. LawLens](/stories/thumbnails/revised-pay-scales-apply-notionally-from-1-january-1996-and-monetarily-from-21-april-2004-a320e27b01d34f19831faef229b784fb.webp)
The applicants were retired employees of the Central Excise Department who had served as Inspectors and Superintendents of Central Excise.
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![Original application closed as infructuous after respondents redressed the applicant’s grievance.. Dharmaveer Prasad vs SOUTHERN RAILWAY. CAT - ['Chennai']. LawLens](/stories/thumbnails/original-application-closed-as-infructuous-after-respondents-redressed-the-applicants-grie-17eccf784aab4dad8f72b93f5c97e3f2.webp)
The applicant, a Track Maintainer Grade III in Southern Railway, challenged Office Order dated 4 December 2025 and consequential orders dated 24 February 2026, by which he was redeployed from Pointsman-A to Track Main...
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![Wrongfully excluded candidates are entitled to notional seniority from the appointment date of the same selection process.. Kunzes Dolma vs EDUCATION UT OF LADAKH. CAT - ['Jammu']. LawLens](/stories/thumbnails/wrongfully-excluded-candidates-are-entitled-to-notional-seniority-from-the-appointment-dat-42cf013a9e274d1a8e201eea1aff2c21.webp)
The applicant applied pursuant to Notification No. 06-PSC of 2008 for the post of Lecturer, Computer Science (10+2), against an ST-category vacancy. She qualified the screening test but her candidature was rejected in...
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![An adverse APAR cannot rely on undisclosed material without affording an effective opportunity to respond.. STEPHEN M vs UNION OF INDIA. CAT - ['Delhi']. LawLens](/stories/thumbnails/an-adverse-apar-cannot-rely-on-undisclosed-material-without-affording-an-effective-opportu-fad22537c80845918b9cecee7361d654.webp)
The applicant, a Section Officer in the Intelligence Bureau, challenged adverse APAR-related decisions concerning two assessment periods: 1 April 2018–10 December 2018 and 2021–2022.
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![Transfer policy does not confer a vested right to particular posting or completion of an uncompleted tenure.. Mohd Yasin vs M/O FINANCE, D/O REVENUE. CAT - ['Delhi']. LawLens](/stories/thumbnails/transfer-policy-does-not-confer-a-vested-right-to-particular-posting-or-completion-of-an-u-e770cff370294e1a924315879d7c609a.webp)
The applicant, an Inspector of Income Tax, had earlier served in the Investigation Establishment from September 2013 until November 2014, for approximately one year, and therefore did not complete the prescribed three...
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![A candidate possessing the prescribed qualification cannot be rejected solely for failing to upload its certificate.. SURYA PRAKASH MISHRA vs NIELIT. CAT - ['Delhi']. LawLens](/stories/thumbnails/a-candidate-possessing-the-prescribed-qualification-cannot-be-rejected-solely-for-failing-1eb48c559da24aebadbcef555793cab1.webp)
NIELIT issued Advertisement No. A-12/4/2023-Administrator for four posts of Senior Assistant—two in the unreserved category and two in the OBC category.
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![Voluntary retirement becomes effective upon notice expiry unless refusal is communicated beforehand.. Raj Kumar Saini vs LABOUR AND EMPLOYMENT (MS). CAT - ['Delhi']. LawLens](/stories/thumbnails/voluntary-retirement-becomes-effective-upon-notice-expiry-unless-refusal-is-communicated-b-50deb833e52744dbb2087dd8519006bf.webp)
The applicant, an Upper Division Clerk in the Employees’ State Insurance Corporation, had joined service on 11 August 1992 and completed more than twenty years of qualifying service.
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![Discretionary out-of-turn promotion requires fair, year-wise consideration; administrative delay cannot prejudice eligible candidates.. HC Exe Arun Kumar Bhati vs DELHI POLICE. CAT - ['Delhi']. LawLens](/stories/thumbnails/discretionary-out-of-turn-promotion-requires-fair-year-wise-consideration-administrative-d-49bdcc8f2d6c4c3cbd2cfb3e99495a8c.webp)
The applicant, a Head Constable (Executive) in the Delhi Police, was appointed as a Constable on 07.06.2009 and promoted as Head Constable in November 2021. While posted at AHTU West, he recovered 72 missing children/...
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![Railway authorities must reconstruct missing leave accounts under prescribed rules and cannot penalize employees for recordkeeping failures.. Ram Singh Rawat vs M/o Railways. CAT - ['Delhi']. LawLens](/stories/thumbnails/railway-authorities-must-reconstruct-missing-leave-accounts-under-prescribed-rules-and-can-13ef2678db0f4f3fb14b6f695d4ee3dd.webp)
Late Shri Ram Singh Rawat was appointed as Assistant Station Master in the Northern Railway, Bikaner Division, on 02.10.1987.
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![Subsequent relaxation of deputation debarment cannot retrospectively validate an invalid nomination.. Neeru Garg vs HOME AFFAIRS. CAT - ['Delhi']. LawLens](/stories/thumbnails/subsequent-relaxation-of-deputation-debarment-cannot-retrospectively-validate-an-invalid-n-d089f1c1ed09454eb1f8efe306492fae.webp)
The Applicants, Arun Mohan Joshi and Neeru Garg, were IPS officers of the Uttarakhand Cadre substantively holding the rank of Inspector General (IG).
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![Retirement before promotion is effectuated bars retrospective promotion and consequential financial benefits.. S S Rawat vs Indian Council Of Agricultural Research. CAT - ['Delhi']. LawLens](/stories/thumbnails/retirement-before-promotion-is-effectuated-bars-retrospective-promotion-and-consequential-448a76e570d84c888a923fa49ccbaa0b.webp)
The applicant joined the Indian Council of Agricultural Research (ICAR) as an Assistant on 30 March 1985 and was promoted as Assistant Administrative Officer (AAO) on 26 October 1998. The next promotional post was Adm...
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![Mechanical rejection of transfer representations without considering medical and family circumstances is unsustainable.. SHALLU TOTEJA vs M/O LABOUR AND EMPLOYMENT. CAT - ['Delhi']. LawLens](/stories/thumbnails/mechanical-rejection-of-transfer-representations-without-considering-medical-and-family-ci-2636a9b362ba47ed9b961555d545edd2.webp)
The applicant, a Social Security Officer in ESIC, was transferred from Directorate (Medical), Delhi to SRO Marol, Maharashtra by Office Order dated 11 March 2024.
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![Termination of a police constable was set aside where acquittal followed absence of incriminating evidence.. RAJA RAM vs GNCTD. CAT - ['Delhi']. LawLens](/stories/thumbnails/termination-of-a-police-constable-was-set-aside-where-acquittal-followed-absence-of-incrim-ae8bb62b882e4de0a5ac7c7f1ed6156f.webp)
The applicant, Raja Ram, was provisionally selected and appointed as Constable (Executive) in the Delhi Police.
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![Regularisation must be followed by consequential benefits in accordance with the governing judgment.. Ritika Arora vs SHRI KESHAV CHANDRA & ANR. CAT - ['Delhi']. LawLens](/stories/thumbnails/regularisation-must-be-followed-by-consequential-benefits-in-accordance-with-the-governing-1774572299c84dd88b91c39e929dfaff.webp)
The 21 applicants, working as Auxiliary Nurse Midwives (ANMs) with the NDMC, initiated contempt proceedings alleging incomplete compliance with the Tribunal’s directions and the consequential judgment of the High Court.
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![Prolonged unexplained delay cannot be condoned merely on sympathetic grounds or compassionate appointment claims.. Jitender Kumar vs DEPARTMENT OF POSTS. CAT - ['Delhi']. LawLens](/stories/thumbnails/prolonged-unexplained-delay-cannot-be-condoned-merely-on-sympathetic-grounds-or-compassion-8590236e4ec04f3fa83d982f3e82eca2.webp)
The applicant challenged orders dated 11.06.2019 and 31.07.2019 concerning rejection of his claim for appointment on compassionate grounds.
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![Competent authority must independently consider the disciplinary grievance and pass a reasoned order after effective hearing.. LALA RAM SHARMA vs ECONOMIC AFFAIRS. CAT - ['Delhi']. LawLens](/stories/thumbnails/competent-authority-must-independently-consider-the-disciplinary-grievance-and-pass-a-reas-b3d5dd2464a944d79cdb33a35046a54a.webp)
The applicant, a retired Section Officer of the Department of Economic Affairs, challenged departmental proceedings initiated against him under Rule 9 of the CCS (Pension) Rules, 1972, read with Rule 14 of the CCS (CC...
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![Compassionate appointment claims must be objectively assessed under each prescribed criterion with recorded points.. ANUBHAV GANGULY vs ACCOUNTANT GENERAL (A AND E) -I U P ALLAHABAD. CAT - ['Allahabad']. LawLens](/stories/thumbnails/compassionate-appointment-claims-must-be-objectively-assessed-under-each-prescribed-criter-b412943a22264b99ab80e3c2b894d144.webp)
The applicant’s father, Late Shri Gautam Ganguly, a Senior Accountant in the office of the Principal Accountant General (A&E)-I, Allahabad, died in harness on 28 November 2010. The applicant’s mother applied for compa...
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![A senior employee is not entitled to pay stepping-up when a junior receives higher pay through MACP.. C S Chouhan vs M/o Communications. CAT - ['Jabalpur']. LawLens](/stories/thumbnails/a-senior-employee-is-not-entitled-to-pay-stepping-up-when-a-junior-receives-higher-pay-thr-7a2834f27d244eccb19e87c5329dddc5.webp)
The applicant, a retired Assistant Accounts Officer (AAO), had initially served as a Clerk and subsequently worked as a Senior Accountant before being promoted as AAO with effect from 1 January 2008.
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![Part-time service in a non-government regimental institute confers no right to age relaxation or regularization.. Bal Krishna Yadav vs M/o Defence. CAT - ['Jabalpur']. LawLens](/stories/thumbnails/part-time-service-in-a-non-government-regimental-institute-confers-no-right-to-age-relaxat-99420e7da3464110826898700a16434e.webp)
The applicant claimed that he was appointed as a casual labourer on 1 July 1996 after his name was requisitioned from the Employment Exchange and that he continuously worked under the administrative control of Respond...
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![Promotions after merger of equivalent posts are not protected and may be cancelled.. Himanshu Shrivastava vs M/o Defence. CAT - ['Jabalpur']. LawLens](/stories/thumbnails/promotions-after-merger-of-equivalent-posts-are-not-protected-and-may-be-cancelled-aaacb10607994d7a8a29c8948a841e5b.webp)
The applicant, while serving as Chargeman Grade II, was promoted to Chargeman Grade I by order dated 20 November 2008, with revised-pay benefits under Fundamental Rule 22(1)(a)(1).
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![Courts cannot interfere with transfers absent mala fides or violation of statutory provisions.. UDAY KANT VERMA vs DEFENCE. CAT - ['Jabalpur']. LawLens](/stories/thumbnails/courts-cannot-interfere-with-transfers-absent-mala-fides-or-violation-of-statutory-provisi-67347fd403344c53a6e3d5958826aaa1.webp)
The applicant, a UDC posted at The Infantry School, Mhow, was transferred to JL Wing, Belgaum under the Turn Over Scheme for Defence Civilian Employees by order dated 11 February 2023. He challenged the transfer, cont...
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![Unexplained eight-year delay attributable to litigant’s inaction defeats recall of dismissal for non-prosecution.. R A KASHYAP vs UNION OF INDIA. CAT - ['Lucknow']. LawLens](/stories/thumbnails/unexplained-eight-year-delay-attributable-to-litigants-inaction-defeats-recall-of-dismissa-d45a989b7fc84956b392974163194eb2.webp)
The applicant’s Original Application challenging service-related issues was dismissed for default and non-prosecution on 20 November 2017 because no steps had been taken and the applicant was absent despite an earlier...
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![A disciplinary penalty cannot rest on an attendance-register requirement introduced after the alleged misconduct.. KAMAL SINGH NIGWAL vs WEST CENTRAL RAILWAY. CAT - ['Jabalpur']. LawLens](/stories/thumbnails/a-disciplinary-penalty-cannot-rest-on-an-attendance-register-requirement-introduced-after-76600707137f4dcdb287c1957a3227c3.webp)
The applicant, a Senior Section Engineer (Track Machine) with West Central Railway, was issued a minor-penalty charge sheet in Form SF-11 dated 27 November 2020.
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![An APAR rating cannot be downgraded without prior notice and opportunity to represent.. Ram Prawesh Yadav vs RAILWAY BOARD. CAT - ['Lucknow']. LawLens](/stories/thumbnails/an-apar-rating-cannot-be-downgraded-without-prior-notice-and-opportunity-to-represent-70ae741f31214269b40ffe0a9ef2cd5a.webp)
The applicant, while serving as Chief Engineer under the South East Central Railway, was awarded an overall APAR grading of 4 for the period from 1 April 2020 to 28 February 2021 by the reporting authority, which was...
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![CAT cannot condone delay in filing review applications beyond Rule 17(1)’s thirty-day limitation.. Smt Rubina Siddique vs M/O RAILWAYS. CAT - ['Jabalpur']. LawLens](/stories/thumbnails/cat-cannot-condone-delay-in-filing-review-applications-beyond-rule-17-1-s-thirty-day-limit-4b55cfd2d0a44e0da1e3bccdb4d55951.webp)
The applicant sought review of the Tribunal’s order dated 20 June 2022 passed in O.A. No. 224 of 2016.
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![Respondents must decide promotion representations by a reasoned speaking order within four weeks.. quasar shafi vs SOCIAL WELFARE. CAT - ['Srinagar']. LawLens](/stories/thumbnails/respondents-must-decide-promotion-representations-by-a-reasoned-speaking-order-within-four-8a34c8fac3e74d9d9cf41fca9f207d29.webp)
The applicants were Anganwari Workers in the Jammu & Kashmir Social Welfare/ICDS Department and claimed eligibility for promotion to the post of Supervisor under the applicable recruitment rules, which reserved 25% of...
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![Identically situated non-litigants are entitled to identical notional retrospective appointment benefits.. ZEENAT HUSSAIN SHAH vs SCHOOL EDUCATION DEPARTMENT. CAT - ['Jammu']. LawLens](/stories/thumbnails/identically-situated-non-litigants-are-entitled-to-identical-notional-retrospective-appoin-84769533631f413eb6c0fa7fe7c18f5c.webp)
The applicants participated in the Class-IV recruitment process initiated through Advertisement Notice No. 1 of 1998.
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![Portal non-configuration cannot defeat legally recognized equivalence of Fauquania to Class X.. EKHLASUR RAHMAN vs Postal. CAT - ['Patna']. LawLens](/stories/thumbnails/portal-non-configuration-cannot-defeat-legally-recognized-equivalence-of-fauquania-to-clas-812ae582efb34f71b7e038f9a5911f79.webp)
The applicants challenged their inability to apply online for engagement to posts under the Gramin Dak Sevak (GDS) cadre pursuant to the Department of Posts’ notification dated 18.09.2017.
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![Repeated non-appearance by applicants warrants dismissal of the original application for want of prosecution.. Saumya Awasthi vs REVENUE. CAT - ['Jabalpur']. LawLens](/stories/thumbnails/repeated-non-appearance-by-applicants-warrants-dismissal-of-the-original-application-for-w-02372af3071e483584ced60e27593783.webp)
The applicants, 27 Tax Assistants, instituted Original Application No. 1259 of 2025 before the Central Administrative Tribunal, Jabalpur Bench, against the Union of India, authorities of the Income Tax Department, and...
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![Claims involving settled issues must be considered in accordance with binding precedent within 90 days.. SUKHDEV GOSH DASTIDAR vs FINANCE. CAT - ['Jabalpur']. LawLens](/stories/thumbnails/claims-involving-settled-issues-must-be-considered-in-accordance-with-binding-precedent-wi-7ffb08805b154fa19e87e61f2b87c706.webp)
Twenty applicants, consisting of serving and retired officers of the CGST/Central Excise Department, challenged the respondents’ action concerning the same subject matter and reliefs previously considered by the Jabal...
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![Similarly situated waiting-list candidates must receive equal consideration for revalidation and operation of the list.. MOHD ASLAM vs GENERAL ADMINISTRATIVE DEPARTMENT. CAT - ['Jammu']. LawLens](/stories/thumbnails/similarly-situated-waiting-list-candidates-must-receive-equal-consideration-for-revalidati-4f5fdd3c552e48eda10860d785dde6de.webp)
The Jammu and Kashmir Services Selection Board issued Advertisement Notification No. 06 of 2017 dated 28 December 2017 for recruitment of Urdu Teachers, including five posts in District Reasi. The applicant participat...
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![Once the claimed relief is granted, the original application becomes infructuous and is dismissed.. Sudhir Kumar Gupta vs M/o Finance. CAT - ['Jabalpur']. LawLens](/stories/thumbnails/once-the-claimed-relief-is-granted-the-original-application-becomes-infructuous-and-is-dis-576d5d86803046a1b6e3d84a70e52ecc.webp)
Thirty applicants, serving in various posts in the Income Tax Department, instituted Original Application No. 536 of 2017 before the Central Administrative Tribunal, Jabalpur Bench, against the Union of India, the Cen...
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![Respondents must reconsider the transfer representation in light of the Committee’s recommendation and maintain status quo pending decision.. Santosh Kumar Haldkar vs TELECOMMUNICATION. CAT - ['Jabalpur']. LawLens](/stories/thumbnails/respondents-must-reconsider-the-transfer-representation-in-light-of-the-committees-recomme-fefb12b9f8f54bd3a6c1f86eb741d72e.webp)
The applicant, a Sub-Divisional Engineer with BSNL, challenged his transfer order dated 9 May 2026.
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![The original application was dismissed as withdrawn upon the applicants’ request.. AMIT CHAURASIA vs M/o Railways. CAT - ['Jabalpur']. LawLens](/stories/thumbnails/the-original-application-was-dismissed-as-withdrawn-upon-the-applicants-request-7dea3938b5204253af874cab7e4b87fc.webp)
The 22 applicants, serving as Senior Assistant Loco Pilots in the Bhopal Division of West Central Railway, instituted the Original Application against the Union of India and railway authorities, along with private res...
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![Ad hoc promotion to Senior Scale bars option for pay fixation from the next increment date.. SHESH NATH RAI vs RAILWAY. CAT - ['Patna']. LawLens](/stories/thumbnails/ad-hoc-promotion-to-senior-scale-bars-option-for-pay-fixation-from-the-next-increment-date-6af113b53baa42cea61bc4ea95931862.webp)
The applicant, a Railway officer, was granted promotion to the Senior Scale on an ad hoc basis with effect from 26.02.2013.
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![Recovery of excess advance-increment payments is impermissible absent employee fraud or misrepresentation.. KUNDAN SINGH vs Indian Council Of Agricultural Research. CAT - ['Allahabad']. LawLens](/stories/thumbnails/recovery-of-excess-advance-increment-payments-is-impermissible-absent-employee-fraud-or-mi-b73a0b51733948079e32ca0f915a5796.webp)
The applicants were technical personnel of the Indian Veterinary Research Institute, working in the T-9 grade under the ICAR Technical Service Rules (TSR).
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![Refund of deposited amounts is premature until disciplinary proceedings finally determine liability.. SURENDRA NATH DUBEY vs DEPARTMENT OF POSTS. CAT - ['Allahabad']. LawLens](/stories/thumbnails/refund-of-deposited-amounts-is-premature-until-disciplinary-proceedings-finally-determine-c57bca30eec74c09a09c5f5e9c46d4fe.webp)
The applicant, while serving as Sub-Postmaster, Chandiya Post Office, was subjected to a preliminary inquiry concerning alleged irregularities in manual posting under different POSB GL heads in the SAP system during 0...
3 MIN READ→
![Pending Rule 16 minor-penalty proceedings cannot justify withholding post-retiral pension or gratuity.. ANIL KUMAR GUPTA vs EMPLOYEES PROVIDEND FUND ORGANISATION (EPFO). CAT - ['Allahabad']. LawLens](/stories/thumbnails/pending-rule-16-minor-penalty-proceedings-cannot-justify-withholding-post-retiral-pension-a6ad89240960478ab5001f722f1aaa92.webp)
The applicant, a retired Section Supervisor of the Employees’ Provident Fund Organisation (EPFO), was appointed as a Clerk on 10 October 1983 and retired on attaining superannuation on 30 November 2021.
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![Removal for unauthorized absence was upheld where the employee ignored disciplinary proceedings and filed a delayed appeal.. Rupesh Kumar chandela vs NORTH EASTERN RAILWAY. CAT - ['Allahabad']. LawLens](/stories/thumbnails/removal-for-unauthorized-absence-was-upheld-where-the-employee-ignored-disciplinary-procee-2ca4cbcd8062466b8480fe65b7f89f4d.webp)
The applicant was appointed as an Assistant Loco Pilot in the North Eastern Railway in 2009 and was subsequently posted as Loco Pilot Shunter (Diesel) at Gonda. He remained absent from duty from 17 August 2017, after...
3 MIN READ→
![Provisional GDS deployment without prescribed selection creates no right to regular appointment or continuance.. Surendra Upadhyay vs M/o Communications. CAT - ['Allahabad']. LawLens](/stories/thumbnails/provisional-gds-deployment-without-prescribed-selection-creates-no-right-to-regular-appoin-f820aa07a3e541a8a776fd99e2784840.webp)
The applicant was initially engaged provisionally as a Gramin Dak Sevak Mail Deliverer (GDS MD) at Bindra Bazar on 23 February 2003.
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![Children of a second marriage are entitled to family pension irrespective of the marriage’s validity, subject to applicable rules.. HARI NIWAS vs Ordnance clothing Factory. CAT - ['Allahabad']. LawLens](/stories/thumbnails/children-of-a-second-marriage-are-entitled-to-family-pension-irrespective-of-the-marriages-8d87efb6873248d39bcee617b8f7cda7.webp)
The applicants, Hari Niwas and Shridevi, were the children of Fakire Lal, who retired as a Tailor from Ordnance Clothing Factory, Shahjahanpur, on 31 December 2002 and died on 24 December 2005 while receiving pension.
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![Post preference creates no vested right where appointment depends on vacancies and administrative exigencies.. JITENDRA KUMAR vs General Manager N C Rly. CAT - ['Allahabad']. LawLens](/stories/thumbnails/post-preference-creates-no-vested-right-where-appointment-depends-on-vacancies-and-adminis-c9f2c3fc309a445684679fdbf803cc7e.webp)
The applicants responded to the Railway Recruitment Cell’s notification dated 19 December 2010 for various erstwhile Group ‘D’ posts carrying Grade Pay of ₹1,800, including Helper-II Mechanical C&W.
4 MIN READ→
![PwBD employees are entitled to consideration for notional promotion from their eligibility dates, subject to prescribed conditions.. SANJEEV KUMAR CHAUHAN vs CENTRAL BOARD OF INDIRECT TAXES A& CUSTOMS. CAT - ['Allahabad']. LawLens](/stories/thumbnails/pwbd-employees-are-entitled-to-consideration-for-notional-promotion-from-their-eligibility-7974e03472e14c94a7b58c33c2e945d8.webp)
The four applicants were Inspectors in the Central GST/Central Excise Department and persons with benchmark disabilities. Applicant No. 1 joined on 29 December 2009 and claimed eligibility for promotion as Superintend...
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![Tribunal declines to entertain disciplinary challenge where statutory appellate remedy remains unexhausted.. Bal kishan singh vs NORTHERN RAILWAY. CAT - ['Allahabad']. LawLens](/stories/thumbnails/tribunal-declines-to-entertain-disciplinary-challenge-where-statutory-appellate-remedy-rem-abce5efb7920421fb519f0f7e4f486c1.webp)
The applicant, a Pointsman/HRDR in Northern Railway, was appointed after being declared successful in the respondents’ recruitment process. Subsequently, information obtained during a vigilance exercise allegedly indi...
3 MIN READ→
![Four years’ regular service in Grade Pay ₹4,800 entitles employees to NFG Grade Pay ₹5,400.. Neeraj Kumar vs DIRECTORATE OF ORDNANCE. CAT - ['Allahabad']. LawLens](/stories/thumbnails/four-years-regular-service-in-grade-pay-4-800-entitles-employees-to-nfg-grade-pay-5-400-b1ecbdb2c9744a62a25ed7619dd1b81e.webp)
The applicant, an ex-Junior Works Manager of Ordnance Factory, Kanpur, was placed in Grade Pay of ₹4,800 with effect from 4 June 2011 and superannuated on 30 September 2024.
3 MIN READ→
![Respondents directed to decide MACP representations by a reasoned, speaking order within three months.. Ram Ranjan Choubey vs NORTH EASTERN RAILWAY. CAT - ['Allahabad']. LawLens](/stories/thumbnails/respondents-directed-to-decide-macp-representations-by-a-reasoned-speaking-order-within-th-9d1ee23971214f50a1e5add41b83966e.webp)
Sixteen serving employees of the North Eastern Railway, working principally as Loco Pilots in the Lucknow Division, claimed entitlement to the third financial upgradation under the Modified Assured Career Progression...
3 MIN READ→
![Respondents must decide the pending representation by a reasoned, speaking order within three months.. Pradeep Kumar vs NORTH CENTRAL RAILWAY. CAT - ['Allahabad']. LawLens](/stories/thumbnails/respondents-must-decide-the-pending-representation-by-a-reasoned-speaking-order-within-thr-b147584c032d48af8ca281ffa2f33986.webp)
The applicant, Pradeep Kumar, was serving as SSE/Signal in the North Central Railway and retired on 31 March 2026.
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![Respondents directed to decide the retirement-increment claim by a reasoned order within eight weeks.. Ghulam Muhammad Parray vs JAL SHAKTI DEPARTMENT. CAT - ['Srinagar']. LawLens](/stories/thumbnails/respondents-directed-to-decide-the-retirement-increment-claim-by-a-reasoned-order-within-e-4039416d8acf41339b4183848e5a595c.webp)
The applicant, Ghulam Muhammad Parray, a former Senior Assistant, superannuated from service on 30 June 2016, having completed the qualifying service necessary for earning the annual increment that fell due on 1 July...
3 MIN READ→
![Similarly situated employees cannot be denied TBP financial upgradation solely because their promotional appointments were ad hoc.. A K PATHAK vs NEW DELHI MUNICIPAL CORPORATION. CAT - ['Delhi']. LawLens](/stories/thumbnails/similarly-situated-employees-cannot-be-denied-tbp-financial-upgradation-solely-because-the-b3dc1522387f4de79b828475ad651568.webp)
The applicants, retired Junior Engineers/Assistant Engineers and Executive Engineers of the NDMC Civil Engineering Department, were appointed between 1972 and 1997 and were subsequently promoted as Executive Engineers...
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![Unverified, unauthorised casual service does not entitle workers to screening or seniority-list inclusion.. SURENDRA THAKUR vs Divisional Railway Manager N E Rly. CAT - ['Allahabad']. LawLens](/stories/thumbnails/unverified-unauthorised-casual-service-does-not-entitle-workers-to-screening-or-seniority-3ac5564479bf4ed5b0af80539a88ef63.webp)
The eight applicants claimed that they had been engaged as daily-wage/substitute “Awaji Gair Safaiwalas” at different stations of the North Eastern Railway between 1983 and 1988/1991, with intermittent periods of serv...
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![Transfer challenge must be decided by a reasoned order, with joining protected meanwhile.. RAMAN SHARMA vs BSNL. CAT - ['Jammu']. LawLens](/stories/thumbnails/transfer-challenge-must-be-decided-by-a-reasoned-order-with-joining-protected-meanwhile-913f630db0b64b579c6471f3ba741472.webp)
The applicant, Raman Kumar, an Assistant General Manager posted in the Jammu and Kashmir Telecom Circle, challenged BSNL’s transfer order dated 9 May 2026 transferring him from the Jammu and Kashmir Circle to Kolkata...
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![Policy decisions lie with the administration; respondents must decide employees’ representations through a reasoned, speaking order.. K S ELANGO vs D/o Atomic Energy. CAT - ['Chennai']. LawLens](/stories/thumbnails/policy-decisions-lie-with-the-administration-respondents-must-decide-employees-representat-547084c2bbc14168822d57c5624aa4ac.webp)
The applicants, employees of the Pathology Division of the Department of Atomic Energy Hospital, Kalpakkam, were required to perform regular eight-hour duties, field work, shift duties and emergency call duties.
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![Temporary PPO employees in Nepal are entitled to pension under the CCS Temporary Service Rules.. SHASHI PRAKASH GURUNG vs DEFENCE. CAT - ['Delhi']. LawLens](/stories/thumbnails/temporary-ppo-employees-in-nepal-are-entitled-to-pension-under-the-ccs-temporary-service-r-e47451ac97fa4e5ba9fba83cfc609760.webp)
The applicants were employees of the Pension Paying Offices of the Embassy of India at Pokhara/Dharan/Kathmandu, Nepal. They had been locally appointed in temporary capacities and served for lengthy periods, some exce...
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![Applicants’ retirement rendered the challenge to the Director-selection process infructuous.. R RAVEENDRAN vs UT OF PONDICHERRY. CAT - ['Chennai']. LawLens](/stories/thumbnails/applicants-retirement-rendered-the-challenge-to-the-director-selection-process-infructuous-84b5fa0988a34d769043e1361f3fb1cb.webp)
JIPMER issued Notification No. Admin.I(29)/2017 dated 18 November 2017 inviting applications for appointment to the post of Director, prescribing qualifications including a high postgraduate qualification, at least te...
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![Recruiting authority must decide the candidate’s representation by a speaking, reasoned order, leaving merits open.. C Vijin vs RAILWAY. CAT - ['Chennai']. LawLens](/stories/thumbnails/recruiting-authority-must-decide-the-candidates-representation-by-a-speaking-reasoned-orde-d4be34636bf94b119e8bbcd9f77157c8.webp)
The Railway Recruitment Boards issued Centralized Employment Notice (CEN) No. 01/2024 dated 20 January 2024 for recruitment to the post of Assistant Loco Pilot, with zone-wise vacancies. The applicant opted for the Ch...
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![Contempt jurisdiction cannot grant fresh relief beyond explicit directions absent willful disobedience.. S MAHARANA vs MEDICAL COUNCIL OF INDIA, M/O HEALTH AND FAMILY WELFARE. CAT - ['Cuttack']. LawLens](/stories/thumbnails/contempt-jurisdiction-cannot-grant-fresh-relief-beyond-explicit-directions-absent-willful-1517e674d79642a0877f556bc8776e80.webp)
The applicant, a Clerk-cum-Typist working on a temporary basis since 31 March 1982 under the Human Reproduction Research Centre, ICMR, at SCB Medical College and Hospital, Cuttack, retired on 30 April 2022 without reg...
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![Competent authority directed to decide the premature-retirement representation by a reasoned order within three months.. V Dhanasekar vs Council of Scientific and Industrial Research. CAT - ['Chennai']. LawLens](/stories/thumbnails/competent-authority-directed-to-decide-the-premature-retirement-representation-by-a-reason-4e289f7f9d4e4327a80fa0f8c88da888.webp)
The applicant, appointed as Assistant Executive Engineer (Civil) in the Central Leather Research Institute on 2 August 2006, joined service on 14 August 2006. He subsequently remained absent on prolonged leave, attrib...
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![Authorities must consider pending PwBD seniority and promotion claims before finalising the promotional exercise.. MOHAMMAD SHAFI BUDOO vs POWER DEVELOPMENT DEPARTMENT. CAT - ['Srinagar']. LawLens](/stories/thumbnails/authorities-must-consider-pending-pwbd-seniority-and-promotion-claims-before-finalising-th-91d322de981b4d46ae382c7eb76ff831.webp)
The applicant, a person with an assessed permanent locomotor disability of 80%, was appointed as a Junior Engineer (Electrical) against a post reserved for Persons with Disabilities pursuant to the judgment in Mohamma...
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![Continued suspension must be reviewed under applicable rules through a reasoned, speaking order.. Aijaz Ahmad Sheikh vs REVENUE DEPARTMENT. CAT - ['Srinagar']. LawLens](/stories/thumbnails/continued-suspension-must-be-reviewed-under-applicable-rules-through-a-reasoned-speaking-o-ccd69117075047de9131440c8eaceee3.webp)
The applicant, a Government employee serving as a Patwari in the Revenue Department and posted at Patwar Halqa Sogam, Tehsil Lolab, District Kupwara, was arrested in connection with FIR No. 11/2026 registered under Se...
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![Authorities must consider promotion claims under applicable rules and issue a reasoned order.. Sayar ahmad laway vs RURAL DEVELOPMENT DEPARTMENT. CAT - ['Srinagar']. LawLens](/stories/thumbnails/authorities-must-consider-promotion-claims-under-applicable-rules-and-issue-a-reasoned-ord-a9bdd1f1faa34f4ea46334646a8e57bc.webp)
The applicant, a serving employee of the Rural Development Department, Jammu & Kashmir, posted in District Kulgam, was recorded in the departmental records as a “Mali” following correction by the competent authority.
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![Competent authority must decide promotion-related claims by a reasoned order within eight weeks.. Ghulam Qadir War vs TOURISM. CAT - ['Srinagar']. LawLens](/stories/thumbnails/competent-authority-must-decide-promotion-related-claims-by-a-reasoned-order-within-eight-40ae5304c9c54ffcac71475123fd7106.webp)
The applicant, a retired Driver/Officiating Chauffeur of the J&K Tourism Department, was initially appointed as a regular Driver on 1 November 1986 and superannuated on 19 July 2019.
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![Tribunal directed consideration of fresh representations by a reasoned order without adjudicating the merits.. N Natarajan vs DEP OF CULTURE. CAT - ['Chennai']. LawLens](/stories/thumbnails/tribunal-directed-consideration-of-fresh-representations-by-a-reasoned-order-without-adjud-92363329ab404524bff0b986aa8078c4.webp)
The 24 applicants claimed to be working as casual/temporary workers under the Archaeological Survey of India in and around Chennai, Vellore, Kancheepuram, Thanjavur, Pudukkottai and Puducherry.
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![Pension and retiral-benefit claims must be decided by a reasoned order within six weeks.. Mohammad Yousuf Mir vs PUBLIC WORK DEPARTMENT R AND B. CAT - ['Srinagar']. LawLens](/stories/thumbnails/pension-and-retiral-benefit-claims-must-be-decided-by-a-reasoned-order-within-six-weeks-4f6426a67f1b4107b4924f5eb1cbd347.webp)
The applicant, a Work Supervisor in the Roads and Buildings Department, retired on superannuation on 31 March 2026 after rendering service without any alleged misconduct or fraud.
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![Rule 14(ii) dismissal is unsustainable without cogent reasons demonstrating that departmental inquiry was impracticable.. D BABU vs SOUTH WESTERN RAILWAY. CAT - ['Bangalore']. LawLens](/stories/thumbnails/rule-14-ii-dismissal-is-unsustainable-without-cogent-reasons-demonstrating-that-department-2b68209d9c314515b6316f5f504c846b.webp)
The applicant, a Railway Technician Grade-I, was dismissed from service on 01.09.2020 under Rule 14(ii) of the Railway Servants (Discipline & Appeal) Rules, 1968, without issuance of a charge memorandum or conduct of...
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![Temporary PPO employees in Nepal are entitled to pension under the CCS Temporary Service Rules.. BUDHI MAN THAPA vs DEFENCE. CAT - ['Delhi']. LawLens](/stories/thumbnails/temporary-ppo-employees-in-nepal-are-entitled-to-pension-under-the-ccs-temporary-service-r-70676cab621b4c029d12989bea96d445.webp)
The applicants were employees of the Pension Paying Offices of the Embassy of India at Pokhara/Dharan/Kathmandu, Nepal. They had been locally appointed in temporary capacities and served for lengthy periods, some exce...
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![Reimbursement for non-empanelled private hospital treatment requires proof of a genuine medical emergency.. RAMJEE RAI vs RAILWAY. CAT - ['Patna']. LawLens](/stories/thumbnails/reimbursement-for-non-empanelled-private-hospital-treatment-requires-proof-of-a-genuine-me-c8f0ae2944b14652b66be00abee9ecc9.webp)
The applicant, a retired Stock Verifier of East Central Railway, claimed reimbursement of medical expenses incurred for the treatment of his wife, Chinta Devi, at Paras HMRI Hospital, Patna.
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![Repeated representations do not extend limitation; stale promotion claims are barred by delay and laches.. Naresh Kumar vs DR RAM MANOHAR LOHIA HOSPITAL (RMLH). CAT - ['Delhi']. LawLens](/stories/thumbnails/repeated-representations-do-not-extend-limitation-stale-promotion-claims-are-barred-by-del-d912cf8c83bd4ef7a16e4b07e68cf965.webp)
The applicant, a Technical Supervisor (Radiology) at Dr. Ram Manohar Lohia Hospital, claimed retrospective promotion to the post of Senior Radiographer against an SC-reserved roster point with effect from 1 October 19...
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![Employees appointed before SRO-400’s implementation are entitled to the Old Pension Scheme and consequential benefits.. Arshad Hussain malik vs HOME DEPARTMENT. CAT - ['Srinagar']. LawLens](/stories/thumbnails/employees-appointed-before-sro-400s-implementation-are-entitled-to-the-old-pension-scheme-78d4b259df5c433c9f29f6f74f72efe4.webp)
The applicants, police personnel, were selected pursuant to Police Headquarters Advertisement Notification No. Pers-A:7/09/6817–6916 dated 07 February 2009 for recruitment as Constables in the 16th to 20th J&K Armed P...
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![Vague disciplinary charges denying an effective defence vitiate the inquiry and consequential punishment.. Shri Vijay Kumar Meena vs MUNICIPAL CORPORATION OF DELHI. CAT - ['Delhi']. LawLens](/stories/thumbnails/vague-disciplinary-charges-denying-an-effective-defence-vitiate-the-inquiry-and-consequent-ea7cb15d13c14f16870ebb5addf27337.webp)
The applicant, a Junior Engineer (Civil) in the MCD, was issued a charge memorandum dated 15.01.2016 concerning a proposal submitted by him in 2009–2010 for granting permission to M/s Indraprastha Lawn to hold social...
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![Authorities must decide compassionate appointment claims under SRO-43 by a reasoned order within eight weeks.. MOHAMMAD IQBAL PANDITH vs POWER DEVELOPMENT DEPARTMENT. CAT - ['Srinagar']. LawLens](/stories/thumbnails/authorities-must-decide-compassionate-appointment-claims-under-sro-43-by-a-reasoned-order-b2bf55a000514d0f95b27914941a34cb.webp)
The applicant’s father, Mohammad Altaf Pandit, was serving as a Line Man Grade-II in the Power Development Department when he died in harness on 29 August 2024.
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![Review jurisdiction cannot be used to seek enhanced relief or reappraise merits.. M Shanmugam vs DEPARTMENT OF PERSONNEL AND TRAINING. CAT - ['Delhi']. LawLens](/stories/thumbnails/review-jurisdiction-cannot-be-used-to-seek-enhanced-relief-or-reappraise-merits-21da9163a3df4b4fa7f056522175a5ff.webp)
The applicant had earlier filed OA No. 652/2026, which was disposed of by order dated 07.07.2026 in terms of the Tribunal’s earlier decision in OA No. 3783/2024.
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![Tribunal directed consideration of fresh representations by a reasoned order without adjudicating the merits.. N Natarajan vs DEP OF CULTURE AND ORS. CAT - ['Chennai']. LawLens](/stories/thumbnails/tribunal-directed-consideration-of-fresh-representations-by-a-reasoned-order-without-adjud-2f8df80929ea44bd94fc641576eef9ea.webp)
The 24 applicants claimed to be working as casual/temporary workers under the Archaeological Survey of India in and around Chennai, Vellore, Kancheepuram, Thanjavur, Pudukkottai and Puducherry.
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![Successive representations cannot reopen concluded claims; constructive res judicata bars repetitive litigation.. Yogesh Kumar vs HEALTH AND FAMILY WELFARE. CAT - ['Delhi']. LawLens](/stories/thumbnails/successive-representations-cannot-reopen-concluded-claims-constructive-res-judicata-bars-r-9e1be16dc8ce4980a30638e3f42be88f.webp)
The applicants were contractual Laboratory Assistants and Laboratory Technicians at Dr. Ram Manohar Lohia Hospital, engaged from 2009–2010 after responding to hospital advertisements, participating in interviews and b...
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![Disciplinary findings supported by some evidence are not subject to appellate reappraisal in judicial review.. S P Dogra vs D/o Post. CAT - ['Chandigarh']. LawLens](/stories/thumbnails/disciplinary-findings-supported-by-some-evidence-are-not-subject-to-appellate-reappraisal-14e4581044ad4887a288bdc9d17d86b8.webp)
The applicant, a retired Section Supervisor in the Department of Posts, was proceeded against regarding alleged irregularities in transactions involving MIS Accounts Nos. 17110, 17111 and 17112 and SB Account No. 4364...
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![Dispensing with departmental inquiry under Article 311(2)(b) requires objective, contemporaneous material establishing impracticability.. Balwinder Singh vs Ut Police Chandigarh. CAT - ['Chandigarh']. LawLens](/stories/thumbnails/dispensing-with-departmental-inquiry-under-article-311-2-b-requires-objective-contemporane-db5a93e51b1546d785f757a0f5d2f0c8.webp)
The applicants were serving police personnel who were dismissed from service under clause (b) of the second proviso to Article 311(2) of the Constitution, without conducting a departmental inquiry, following registrat...
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![Long service does not confer automatic regularization; eligibility must be considered under applicable policy against sanctioned posts.. SHEELA DEVI vs D/o Post. CAT - ['Chandigarh']. LawLens](/stories/thumbnails/long-service-does-not-confer-automatic-regularization-eligibility-must-be-considered-under-4e5fcea37feb427ab8fef6d34e3b4007.webp)
The applicant had allegedly been engaged as a part-time/contingent-paid Sweeper at the Head Post Office, Patiala, since 1977.
3 MIN READ→
![Past service in a previous region counts toward promotion eligibility despite inter-region transfer.. AKSHAYA KUMAR SAHOO vs REVENUE. CAT - ['Cuttack']. LawLens](/stories/thumbnails/past-service-in-a-previous-region-counts-toward-promotion-eligibility-despite-inter-region-b2d1748dceb24f0f87ef323b28edc199.webp)
The applicant was appointed as a Tax Assistant in the Rajasthan Region on 8 January 2016. He subsequently obtained an inter-charge transfer, on compassionate grounds and on bottom-seniority terms, to the Odisha Region...
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![Disciplinary findings based on unproved documents and preliminary-inquiry statements cannot sustain punishment.. Anil Kumar Gupta vs Bharat Sanchar Nigam Ltd. CAT - ['Allahabad']. LawLens](/stories/thumbnails/disciplinary-findings-based-on-unproved-documents-and-preliminary-inquiry-statements-canno-bf30f0b916f44839843d4fb2c25d0e73.webp)
The applicant, a Junior Telecom Officer of BSNL, was functioning as SDE (MS)-cum-Nodal Officer at Paharia, Varanasi. He barred the incoming facility of mobile number 9453781568 on 6, 9 and 24 July 2012, allegedly at t...
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![Daily-wage workers cannot be replaced through outsourcing; their direct engagement must continue subject to Supreme Court outcome.. NASREEN PARVEEN vs Navodaya Vidyalaya Samiti. CAT - ['Chandigarh']. LawLens](/stories/thumbnails/daily-wage-workers-cannot-be-replaced-through-outsourcing-their-direct-engagement-must-con-e3d87f56450e4bac89268ca11655362d.webp)
The applicants were working as daily-wage, casual, or contractual Group ‘D’ workers in various Jawahar Navodaya Vidyalayas in Jammu and Kashmir, including as mess helpers, sweepers, gardeners, electricians-cum-plumber...
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![Compassionate appointment is unavailable where delayed claims and financial assessment negate immediate indigence.. TAPAS CHAUHAN vs POSTS. CAT - ['Jabalpur']. LawLens](/stories/thumbnails/compassionate-appointment-is-unavailable-where-delayed-claims-and-financial-assessment-neg-dc462364ac214c7383489b8def534c2d.webp)
The applicant’s father, who was employed as a Dak Assistant, died in harness on 27 December 2004. The applicant applied for compassionate appointment on 28 October 2015.
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![Dependent mother has priority over father for family pension of a deceased unmarried railway employee.. KANTI DEVI vs NORTHERN RAILWAY. CAT - ['Allahabad']. LawLens](/stories/thumbnails/dependent-mother-has-priority-over-father-for-family-pension-of-a-deceased-unmarried-railw-d635476941814a02bcf191ab75536d97.webp)
Late Satish Kumar Singh, the applicant’s unmarried son, was appointed as a Helper Khalasi in the Western Railway and subsequently joined as a Technician Track Machine in the Northern Railway on 14 July 2020.
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![An employee cannot claim retrospective promotion or notional benefits after retirement without assuming promotional duties.. Bhori Devi LRS Ram Singh Meena vs RAILWAY. CAT - ['Jaipur']. LawLens](/stories/thumbnails/an-employee-cannot-claim-retrospective-promotion-or-notional-benefits-after-retirement-wit-cdef6a8998f14db8b8225e4c638e8a3b.webp)
Shri Ram Singh Meena, the original applicant, sought promotion to the post of Senior Stock Verifier from the date on which his juniors were promoted.
3 MIN READ→
![Pensioners residing in non-CGHS areas cannot claim reimbursement under CS (MA) Rules without CGHS coverage.. LRS MISS SANGEETA GUPTA vs M/o Finance. CAT - ['Jabalpur']. LawLens](/stories/thumbnails/pensioners-residing-in-non-cghs-areas-cannot-claim-reimbursement-under-cs-ma-rules-without-a2590472cfbe41609323407593d45f4d.webp)
The applicant, a retired Central Government employee residing in Gwalior, a non-CGHS-covered area, sought reimbursement of ₹6,04,718.23 incurred towards the indoor treatment of his wife at Max Institute, Saket Nagar,...
3 MIN READ→
![J&K Tribunal quashes 16-year suspension of forest employee without charge sheet or departmental inquiry, orders reinstatement. ITLAQ AHMED vs FOREST ENVIRONMENT AND ECOLOGY DEPARTMENT. CAT - ['Jammu']. LawLens](/stories/thumbnails/j-k-tribunal-quashes-16-year-suspension-of-forest-employee-without-charge-sheet-or-departm-2103c78fa33f40fb91f321e93b9a0474.webp)
The applicant, a Chowkidar/Beat Guard in the Jammu & Kashmir Forest Department, was arrested in FIR No. 18/2010 for allegedly demanding and accepting ₹15,000 as illegal gratification in connection with the sanction of...
3 MIN READ→
![Screening committees may adopt additional shortlisting criteria without altering advertised essential qualifications.. Ankit Soni vs Council Of Scientific And Industrial Research. CAT - ['Jaipur']. LawLens](/stories/thumbnails/screening-committees-may-adopt-additional-shortlisting-criteria-without-altering-advertise-e86c9e60608746c5a8ca6f82d4d9f2ed.webp)
The Council of Scientific and Industrial Research issued Advertisement No. 3/2017 dated 3 August 2017 for one unreserved post of Scientist (CPS-4).
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![Invalid pension requires proof of permanent incapacity; temporary mental unfitness for duty is insufficient.. RAM NATH vs M/o Finance. CAT - ['Allahabad']. LawLens](/stories/thumbnails/invalid-pension-requires-proof-of-permanent-incapacity-temporary-mental-unfitness-for-duty-2561cdf4596f4b6990d32ac2b5b2e94d.webp)
Shri Ram Nath, a Senior Auditor under the respondents, suffered an accident on 22 May 2011 and thereafter developed mental-health problems that affected his ability to perform Government duties.
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![Disciplinary findings based solely on unproved documents are unsustainable and must be quashed.. Arun Kumar vs M/o Railways. CAT - ['Allahabad']. LawLens](/stories/thumbnails/disciplinary-findings-based-solely-on-unproved-documents-are-unsustainable-and-must-be-qua-c19ec02d86994991a39485387f43071e.webp)
The applicant, an SSE/Mechatronics in the Diesel Locomotive Workshop, Varanasi, was deputed on 24 February 2015 to collect documents from M/s Three Star Engineering Works Pvt. Ltd. for a tender requiring an “A” Class...
3 MIN READ→
![Seniors cannot claim promotion parity where juniors possess different prescribed qualifications and eligibility requirements.. MAUJI SINGH vs M/o Defence. CAT - ['Allahabad']. LawLens](/stories/thumbnails/seniors-cannot-claim-promotion-parity-where-juniors-possess-different-prescribed-qualifica-ecd40c1cd77b419dbddbca270566826e.webp)
The applicants, employees of the Corps of Electronics and Mechanical Engineers, held diploma qualifications in engineering and had served in the technical cadre, ultimately being appointed/promoted as Assistant Foreme...
3 MIN READ→
![Interest on retiral dues cannot be claimed afresh after prior adjudication without an interest award.. SHREE KRISHNA vs CENTRAL EXCISE AND CUSTOMS. CAT - ['Allahabad']. LawLens](/stories/thumbnails/interest-on-retiral-dues-cannot-be-claimed-afresh-after-prior-adjudication-without-an-inte-74ac750384254a758114f0d45e7de095.webp)
The applicant’s father was appointed as a Sepoy in the Central Excise Department on 3 May 1956. After suffering an accident while on duty in 1975, he allegedly became incapable of performing his duties. He sought disc...
3 MIN READ→
![Eligible employees retiring before the increment date receive a notional increment solely for pension fixation.. SHAMBHU NATH GUPTA vs M/O FINANCE, D/O REVENUE. CAT - ['Allahabad']. LawLens](/stories/thumbnails/eligible-employees-retiring-before-the-increment-date-receive-a-notional-increment-solely-077c2ab83d794432bd393173ab5a5e68.webp)
The applicants were retired Central Government income-tax officials. Applicant No. 1 retired as Additional Commissioner of Income Tax on 30 June 2007, while Applicant No. 2 retired as Income Tax Officer on 30 June 2019.
3 MIN READ→
![Long-serving whole-time contingency-paid employees are entitled to pension despite absence of formal regularization.. CHAMELA DEVI vs DEPARTMENT OF POST. CAT - ['Allahabad']. LawLens](/stories/thumbnails/long-serving-whole-time-contingency-paid-employees-are-entitled-to-pension-despite-absence-40a3fde123464b01a362758d66f69240.webp)
Late Shri Ram Das Prajapati, husband of the applicant, was engaged by the Department of Posts as a Contingency Paid Gardner/Mali on 11 December 1977.
3 MIN READ→
![Recovery of excess payment from a Group C employee is impermissible absent fraud or misrepresentation.. Mool Chandra Sahu vs DEPARTMENT OF POSTS. CAT - ['Allahabad']. LawLens](/stories/thumbnails/recovery-of-excess-payment-from-a-group-c-employee-is-impermissible-absent-fraud-or-misrep-98268270b24a4a579bd5f15989ddd906.webp)
The applicant, originally engaged as an Extra Departmental Branch Postmaster on 21 November 1996, was promoted to the Postman cadre through the LDCE on 31 December 2022.
3 MIN READ→
![Pending HRA-recovery litigation does not preclude payment of eligible leave encashment with GPF-rate interest.. HEERA SINGH vs DIRECTORATE GENERAL OF QUALITY ASSURANCE (DGQA). CAT - ['Allahabad']. LawLens](/stories/thumbnails/pending-hra-recovery-litigation-does-not-preclude-payment-of-eligible-leave-encashment-wit-2a1dbabad4af44d9a7866c5505b2e81d.webp)
The applicant, Heera Singh Gill, was appointed as a Civil Motor Driver on 10 March 2005 and was not allotted government accommodation. Pursuant to the Ministry of Defence’s letter dated 13 June 2005, he was paid House...
3 MIN READ→
![Transfer during disciplinary proceedings is not punitive absent mala fides or statutory violation.. Saurabh Tiwari vs LABOUR AND EMPLOYMENT (MS). CAT - ['Allahabad']. LawLens](/stories/thumbnails/transfer-during-disciplinary-proceedings-is-not-punitive-absent-mala-fides-or-statutory-vi-b0b1b6f67ecc4b2c9338527192026ef0.webp)
The applicant, Saurabh Tiwari, was serving as a Senior Social Security Assistant at the EPFO Regional Office, Kanpur. By office order dated 17 July 2026, he was temporarily transferred from Kanpur to Gorakhpur for 120...
4 MIN READ→
![Over-aged ex-casual railway labourers are entitled to ₹8 lakh compensation instead of appointment.. Arjun vs General Manager, N E Rly. CAT - ['Allahabad']. LawLens](/stories/thumbnails/over-aged-ex-casual-railway-labourers-are-entitled-to-8-lakh-compensation-instead-of-appoi-4d0451f9b27b4010818de71356b8709a.webp)
The 17 applicants were former casual labourers engaged under the Railway construction and other organisations between 1978–81 and thereafter.
3 MIN READ→
![A minor-penalty disciplinary authority may institute proceedings for major penalties under Rule 13(2).. SAURABH TRIVEDI vs M/O DEFENCE. CAT - ['Allahabad']. LawLens](/stories/thumbnails/a-minor-penalty-disciplinary-authority-may-institute-proceedings-for-major-penalties-under-d19002deb576421394e09113faaedb87.webp)
The applicant, a Barrack and Store Officer (BSO), Group ‘B’ Gazetted Officer in the Military Engineer Services, was posted at GE (West), Prayagraj.
4 MIN READ→
![Benefits under SRO 149, once extended, cannot be withdrawn or recovered from retired employees.. PRETHVI RAJ vs JAL SHAKTI DEPARTMENT. CAT - ['Jammu']. LawLens](/stories/thumbnails/benefits-under-sro-149-once-extended-cannot-be-withdrawn-or-recovered-from-retired-employe-cf2d9e5dfd3e41f8af272574a2192cf6.webp)
The applicants, retired employees of the Jal Shakti Department, challenged communications issued by the respondents refusing to process their pension cases by taking into account the benefits allegedly available under...
3 MIN READ→
![Third MACP must grant the next higher grade pay, not repeat the existing grade pay.. VINOD KUMAR MISHRA vs Union Of India. CAT - ['Allahabad']. LawLens](/stories/thumbnails/third-macp-must-grant-the-next-higher-grade-pay-not-repeat-the-existing-grade-pay-95a3f7cdddf2448db9fe813b66bb9677.webp)
The applicants were Tailors/Master Craftsmen (MCM) working at Ordnance Equipment Factory, Kanpur. They had initially been appointed as Semi-Skilled Tailors in or around 1983, were subsequently designated as Skilled Wo...
3 MIN READ→
![Respondents must treat the application as a representation and decide it by a reasoned order within eight weeks.. PREM NATH vs FOOD CIVIL SUPPLIES AND CONSUMER AFFAIRS. CAT - ['Jammu']. LawLens](/stories/thumbnails/respondents-must-treat-the-application-as-a-representation-and-decide-it-by-a-reasoned-ord-b88a173793784f4dae643feb10e91a5b.webp)
The applicants, Prem Nath, Mohd. Wasim and Ijod Hussain, sought consideration for promotion to the post of Chief Inspector in the Food, Civil Supplies & Consumer Affairs Department.
2 MIN READ→
![Pay fixation under Rule 11, not Rule 7, applies to employees promoted before revised-pay adoption who opted from promotion date.. ANIL KUMAR & ORS vs General Manager N C Rly. CAT - ['Allahabad']. LawLens](/stories/thumbnails/pay-fixation-under-rule-11-not-rule-7-applies-to-employees-promoted-before-revised-pay-ado-ff90b7d9eeba468e8f873872fd10d767.webp)
The applicants, Railway employees serving as Senior Section Officers (Accounts), were initially appointed as Junior Accounts Assistants, promoted as Accounts Assistants in the pre-revised scale of ₹5,500–9,000, and th...
4 MIN READ→
![Post-acquittal representation against dismissal must be considered under Rule 12 by the competent authority.. VINIT YADAV vs HOME AFFAIRS. CAT - ['Delhi']. LawLens](/stories/thumbnails/post-acquittal-representation-against-dismissal-must-be-considered-under-rule-12-by-the-co-c979b525ee9a4311a0f3bf3d9621b50c.webp)
The applicant, Vinit Yadav, a Delhi Police employee, was dismissed from service by order dated 16 September 2021 under Article 311(2)(b) of the Constitution, without holding a departmental inquiry, on account of his a...
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![Inordinate and unexplained delay bars a service claim; subsequent representations cannot revive a stale cause of action.. G DEVY vs UT OF PUDUCHERRY. CAT - ['Chennai']. LawLens](/stories/thumbnails/inordinate-and-unexplained-delay-bars-a-service-claim-subsequent-representations-cannot-re-a670c001c05f4abd8d3c3db7aa76045c.webp)
The applicant, holding B.Sc. and M.Sc. degrees in Chemistry and a B.Ed., participated in the respondents’ selection process for the post of Lecturer (Chemistry) pursuant to the notification dated 5 July 2019. She was...
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![Successive promotions on consecutive days render the employee’s DNI pay-fixation option unavailable.. S RAJAGOPAL vs Bharat Sanchal Nigam Limited. CAT - ['Chennai']. LawLens](/stories/thumbnails/successive-promotions-on-consecutive-days-render-the-employees-dni-pay-fixation-option-una-f9479108060a4e2fa61e6cd938c70da1.webp)
The Applicant, a retired Chief Telegraph Master, entered service as a Clerk on 8 December 1954 and was subsequently appointed as a Telegraphist on 18 May 1961. He retired on 30 June 1992. Having completed the requisit...
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![Tribunals cannot reassess disciplinary evidence or substitute punishment absent procedural illegality or shocking disproportionality.. G PADMAVATHY vs M/o Railways. CAT - ['Chennai']. LawLens](/stories/thumbnails/tribunals-cannot-reassess-disciplinary-evidence-or-substitute-punishment-absent-procedural-6c8eef703dbe46eeb3b15fb60ea09a9c.webp)
The Applicant, appointed as a Khalasi on compassionate grounds in 1990, was transferred to Erode and later worked as Helper Grade-I.
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![Essential qualifications prescribed by recruitment rules cannot be relaxed for individual candidates.. R LAKSHMINARAYANAN BHARANI vs Ut Of Pondicherry. CAT - ['Chennai']. LawLens](/stories/thumbnails/essential-qualifications-prescribed-by-recruitment-rules-cannot-be-relaxed-for-individual-76ab6c44979f46288769069ca81a78fa.webp)
The applicants, residents of Puducherry, were qualified for appointment as Guest Trained Graduate Teachers (English).
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![Retrospective pay fixation cannot be restricted to association members; similarly situated employees are entitled to equal benefits.. P Srinivasa Raghavan vs FINANCE. CAT - ['Chennai']. LawLens](/stories/thumbnails/retrospective-pay-fixation-cannot-be-restricted-to-association-members-similarly-situated-5adf363d07534b08be1528b5dbf1cf42.webp)
The applicants were retired Income Tax Department employees who had served as Inspectors of Income Tax and Income Tax Officers on 1 January 1996, and some were later promoted to higher posts before retirement.
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![Competent authority must decide a timely representation seeking recruitment-rule relaxation by a reasoned order within 30 days.. AMIT vs DIRECTORATE OF EDUCATION (GNCTD). CAT - ['Delhi']. LawLens](/stories/thumbnails/competent-authority-must-decide-a-timely-representation-seeking-recruitment-rule-relaxatio-e98b397561e441179fccf5cca7d1f8df.webp)
The 45 applicants, serving as TGTs/PGTs in the Directorate of Education, GNCTD, challenged the Vice Principal Recruitment Rules, 2018 and UPSC Special Advertisement No. 51/2026 insofar as they allegedly required TGTs/...
3 MIN READ→
![Departmental dismissal cannot rest solely on a coerced confession without corroborating evidence.. THOMTE THANGCHINKHUP vs EXTERNEL AFFAIRS. CAT - ['Delhi']. LawLens](/stories/thumbnails/departmental-dismissal-cannot-rest-solely-on-a-coerced-confession-without-corroborating-ev-e41dca5caf9e4f43a67cd77ce87f8675.webp)
The applicant, who served as an Assistant/Assistant (Accounts) at the Embassy of India, Seoul from 5 August 2005 to 30 September 2008, was proceeded against under Rule 14 of the CCS (CCA) Rules, 1965 for alleged defal...
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![Administrative delay cannot prejudice promotion; eligible service awards must be considered through a Review DPC.. MONU KUMAR vs NORTHERN RAILWAY. CAT - ['Delhi']. LawLens](/stories/thumbnails/administrative-delay-cannot-prejudice-promotion-eligible-service-awards-must-be-considered-2af0edd7f14e4375b038bac9ffcc8a9d.webp)
The applicant, an employee of Northern Railway, applied for selection to three posts of Staff & Welfare Inspector under the 35% Limited Departmental Competitive Examination quota pursuant to notification dated 25 Augu...
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![Authorities must decide NPS-to-OPS conversion representations by reasoned orders under applicable rules, including parity claims.. Shunita Devi vs DELHI JAL BOARD. CAT - ['Delhi']. LawLens](/stories/thumbnails/authorities-must-decide-nps-to-ops-conversion-representations-by-reasoned-orders-under-app-809952c7ff2741f6b57fe744eeaf1362.webp)
The applicant, Smt. Shunita Devi, widow of Late Umed Singh, filed an Original Application under Section 19 of the Administrative Tribunals Act, 1985, challenging the respondents’ failure to extend the Old GPF/Pension...
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![Judicial review of DPC assessments is limited absent arbitrariness, mala fides, or illegality.. KAUSHALENDER KUMAR SINGH vs DELHI POLICE. CAT - ['Delhi']. LawLens](/stories/thumbnails/judicial-review-of-dpc-assessments-is-limited-absent-arbitrariness-mala-fides-or-illegalit-61c212d222254c44813ba93c41fb678c.webp)
The applicant was enrolled as a Constable (Executive) in the Delhi Police on 15.10.1991 and promoted as Head Constable (Executive) in 2006. His service record contained a “C”/adverse ACR for 2014–15, based, inter alia...
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![Permanent 100% pension cut upheld for thirteen years of unauthorised absence.. M P Khosla vs M/o Railways. CAT - ['Delhi']. LawLens](/stories/thumbnails/permanent-100-pension-cut-upheld-for-thirteen-years-of-unauthorised-absence-5a30f00b32214f8b9d25125648f6de62.webp)
The applicant, a railway employee who joined service in 1964, was working as Chief Inspector of Works at Railway Coach Factory, Kapurthala (“RCF”). He was repatriated to Northern Railway by order dated 20 March 1991 a...
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![Mere FIR pendency cannot justify withholding leave encashment absent statutory proceedings and a recovery finding.. Ghulam Mohammad Dar vs HEALTH AND MEDICAL EDUCATION DEPARTMENT. CAT - ['Srinagar']. LawLens](/stories/thumbnails/mere-fir-pendency-cannot-justify-withholding-leave-encashment-absent-statutory-proceedings-f4cf0b3972a4443fafc73124c56877d2.webp)
The applicant, a retired Senior Assistant in the Health and Medical Education Department, superannuated on 30 September 2017. Although his pensionary benefits were sanctioned, his claim for leave salary/cash equivalen...
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![An expired NOC confers no vested right to inter-divisional transfer or joining.. GANGA CHARAN MEENA vs WEST CENTRAL RAILWAY. CAT - ['Jaipur']. LawLens](/stories/thumbnails/an-expired-noc-confers-no-vested-right-to-inter-divisional-transfer-or-joining-7f3d9c99bac5461a852edd3658f47922.webp)
The applicant, an ST-category employee posted as a Loco Pilot (Goods) in the Guntakal Division of South Central Railway, sought an own-request inter-divisional transfer to the Kota Division of West Central Railway.
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![Upgraded pay from 1 January 1996 must be granted where facts mirror binding precedent.. BANWARI LAL MEENA vs REVENUE. CAT - ['Jaipur']. LawLens](/stories/thumbnails/upgraded-pay-from-1-january-1996-must-be-granted-where-facts-mirror-binding-precedent-32d55119321c4dcca3ac9a369a12cf36.webp)
The applicant, an Inspector/Superintendent under the Department of Revenue, challenged the respondents’ decision dated 28 August 2025 granting him the upgraded pay scale of ₹6,500–10,500 with effect from 21 April 2004...
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![Identically situated Inspectors and Superintendents qualify for upgraded pay scales notionally from 1 January 1996.. MAHABIR SINGH MEENA vs M/O FINANCE, D/O REVENUE. CAT - ['Jaipur']. LawLens](/stories/thumbnails/identically-situated-inspectors-and-superintendents-qualify-for-upgraded-pay-scales-notion-38cd9d379f5243be8428b74084f1715a.webp)
The applicant, an employee under the Department of Revenue, challenged the grant of an upgraded/revised pay scale from 21 April 2004 instead of 1 January 1996.
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![Challenge to a charge memo is premature where alleged private conduct could constitute misconduct under service rules.. Selvanagarathinam vs HOME AFFAIRS. CAT - ['Chennai']. LawLens](/stories/thumbnails/challenge-to-a-charge-memo-is-premature-where-alleged-private-conduct-could-constitute-mis-61fe70abfb3b48d7afd4303f297fa837.webp)
The applicant, an IPS officer, challenged the fresh charge memorandum dated 11 November 2024 issued under Rule 8(1) of the All India Services (Discipline and Appeal) Rules, 1969, concerning allegations arising from hi...
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![Upon exoneration, sealed-cover recommendations require notional promotion from the immediate junior’s promotion date.. S SIVANESAN vs Ut Of Pondicherry. CAT - ['Chennai']. LawLens](/stories/thumbnails/upon-exoneration-sealed-cover-recommendations-require-notional-promotion-from-the-immediat-c3a3499ea447486db7a495a5c2c89174.webp)
The applicant joined the Puducherry Electricity Department as Tester Grade-II in 1984 and was appointed as Junior Engineer in 1986. He possessed a Diploma in Electrical Engineering and a B.E. degree in Electrical and...
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![Judicial review cannot reappraise disciplinary evidence absent natural justice violations, procedural irregularity, or perversity.. I KALIAPERUMAL vs Controller-general Of Accounts. CAT - ['Chennai']. LawLens](/stories/thumbnails/judicial-review-cannot-reappraise-disciplinary-evidence-absent-natural-justice-violations-fae3436265324ba49311406838a126ad.webp)
The Applicant, an Assistant Audit Officer and member of Civil Party 4, participated in the audit of the Joint Director of Health Services, Krishnagiri, from 1 September 2014 to 12 September 2014.
3 MIN READ→
![Removal of a teacher for proved misconduct toward female students upheld; inquiry satisfied natural justice.. V SIVAGURUNATHAN vs Ut Of Pondicherry. CAT - ['Chennai']. LawLens](/stories/thumbnails/removal-of-a-teacher-for-proved-misconduct-toward-female-students-upheld-inquiry-satisfied-3515396e4d7a48649f87de8dc71fb35c.webp)
The applicant, a Trained Graduate Teacher in the Puducherry Education Department, was transferred to Akka Swamigal Government Middle School, Vaithikuppam. He was suspended on 20 March 2017 pending disciplinary proceed...
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![Judicial review cannot reassess disciplinary evidence absent procedural unfairness, perversity, or jurisdictional error.. I KALIAPERUMAL vs Comptroller And Auditor-general Of India. CAT - ['Chennai']. LawLens](/stories/thumbnails/judicial-review-cannot-reassess-disciplinary-evidence-absent-procedural-unfairness-pervers-ead06001ad924e5aa2b69cde374a440b.webp)
The applicant, an Assistant Audit Officer, was deputed to audit the Joint Director of Health Services, Krishnagiri, from 1–12 September 2014.
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![An employee’s NEPP option to retain BCR promotion is binding and precludes claiming earlier upgradation.. P S Hassan vs Bharat Sanchar Nigam Ltd. CAT - ['Ernakulam']. LawLens](/stories/thumbnails/an-employees-nepp-option-to-retain-bcr-promotion-is-binding-and-precludes-claiming-earlier-e9b4aa92b6004d1f9cfa44faf4580220.webp)
The applicants, who entered service as Linemen in the erstwhile Department of Telecommunications in 1981, were promoted as Telecom Mechanics in 1997 and granted OTBP on 1 December 1998. After BSNL was constituted on 1...
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![Removal is proportionate for proven misappropriation of public funds after adequate disciplinary opportunity.. C RAMACHANDRAN vs D/o Post. CAT - ['Chennai']. LawLens](/stories/thumbnails/removal-is-proportionate-for-proven-misappropriation-of-public-funds-after-adequate-discip-e228755dcc274e1d813eee6c82b6d06a.webp)
The applicant was appointed as an Extra Departmental Delivery Agent in 1997 and was subsequently accommodated as a GDS Branch Postmaster at Thottivalasu Branch Office.
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![A higher qualification cannot cure non-compliance with expressly prescribed essential qualifications absent an enabling rule.. Reshma K vs DEPARTMENT OF PERSONNEL AND TRAINING. CAT - ['Ernakulam']. LawLens](/stories/thumbnails/a-higher-qualification-cannot-cure-non-compliance-with-expressly-prescribed-essential-qual-d6c74114de6748bb814e7f52bb9ecb12.webp)
The Staff Selection Commission issued a recruitment notification for Statistical Investigator Grade-II in the Office of the Registrar General of India. Clause 8.3.1 required a bachelor’s degree in any subject with Sta...
3 MIN READ→
![Seniority cannot be retrospectively claimed for a period when the employee was not borne on the cadre.. J MOHAN vs Ut Of Pondicherry. CAT - ['Chennai']. LawLens](/stories/thumbnails/seniority-cannot-be-retrospectively-claimed-for-a-period-when-the-employee-was-not-borne-o-2b43c4f87a974af48250578b94752e56.webp)
The applicant was selected for appointment as a Lower Division Clerk (LDC) in the Government of Puducherry and was placed at Rank No. 192 in the 2001 selection list.
3 MIN READ→
![Long service as a voucher-paid driver does not confer a right to regularisation.. V KUZHANDAIVELU vs Ut Of Pondicherry. CAT - ['Chennai']. LawLens](/stories/thumbnails/long-service-as-a-voucher-paid-driver-does-not-confer-a-right-to-regularisation-ac577d9b279246e491a1d9a7a9a516c2.webp)
The applicant claimed that he had worked continuously as a Daily Rated Driver, Grade-III, from 14 February 2006 and sought regularisation from the date on which similarly situated Drivers were regularised, along with...
3 MIN READ→
![Essential qualifications prescribed by recruitment rules cannot be relaxed for individual candidates.. K SEKAR vs M/o Railways. CAT - ['Chennai']. LawLens](/stories/thumbnails/essential-qualifications-prescribed-by-recruitment-rules-cannot-be-relaxed-for-individual-12df0d8724554159a2648dc5396c0dca.webp)
The applicants, residents of Puducherry, were qualified for appointment as Guest Trained Graduate Teachers (English).
3 MIN READ→
![Authorities must decide the pensionary claim for five-year qualifying-service addition through a reasoned order.. Ghulam Rasool Khan vs Accountant General (a & E) J & K Srinagar. CAT - ['Srinagar']. LawLens](/stories/thumbnails/authorities-must-decide-the-pensionary-claim-for-five-year-qualifying-service-addition-thr-b4a9947647224ed28e720b9a8ccfb950.webp)
The applicant, initially employed by the Fallah-i-Aam Trust, was appointed as a teacher in the J&K Education Department on 15 April 1991 and was allegedly regularised in 2004. He voluntarily retired on health grounds...
3 MIN READ→
![Erroneous family-pension recovery must be quashed where the revised PPO confirms no overpayment.. VEENA KASHYAP vs NORTHERN RAILWAY. CAT - ['Lucknow']. LawLens](/stories/thumbnails/erroneous-family-pension-recovery-must-be-quashed-where-the-revised-ppo-confirms-no-overpa-5c2b70fe8ea8462599b030ed7b490410.webp)
The applicant’s husband, Indu Bhushan Kashyap, retired from Northern Railway on 30 September 2007 and died on 16 October 2013. The applicant thereafter received family pension.
3 MIN READ→
![Retired SAI employees are entitled to medical reimbursement at serving-employee rates where service rules are silent.. Mohammad Raza vs DEPARTMENT OF SPORTS. CAT - ['Lucknow']. LawLens](/stories/thumbnails/retired-sai-employees-are-entitled-to-medical-reimbursement-at-serving-employee-rates-wher-09406fafaf984dc288e44d07f5ac3ec7.webp)
The applicant, a retired Hockey Coach of the Sports Authority of India (SAI), retired on 31 August 2016. His wife, who suffered from a kidney ailment, died on 14 October 2020. In October 2020, the applicant submitted...
3 MIN READ→
![Casual labourers cannot claim regularization without documentary proof of continuous service and subsisting engagement.. abdul hameed dar and others vs JAL SHAKTI DEPARTMENT. CAT - ['Srinagar']. LawLens](/stories/thumbnails/casual-labourers-cannot-claim-regularization-without-documentary-proof-of-continuous-servi-1a4d7f9a82704101b014bd53e359cce4.webp)
Thirty-nine applicants claimed to have been engaged as Need Based Casual Labourers in the Jal Shakti Department on different dates from 2006–2007 and to have continuously worked thereafter. They relied on departmental...
4 MIN READ→
![Tribunal permits withdrawal of transfer challenge with liberty to pursue remedies in accordance with law.. RAM BHAGAT vs UNION OF INDIA. CAT - ['Delhi']. LawLens](/stories/thumbnails/tribunal-permits-withdrawal-of-transfer-challenge-with-liberty-to-pursue-remedies-in-accor-789e2a4e280048dd9b2479a21f6431e8.webp)
The applicant, an Office Superintendent posted in New Delhi, challenged the transfer order dated 22 July 2026 transferring him from Delhi to Mumbai.
2 MIN READ→
![A party cannot seek review after consenting to directions, absent an error apparent on the record.. GNCTD vs AJAY KUMAR. CAT - ['Delhi']. LawLens](/stories/thumbnails/a-party-cannot-seek-review-after-consenting-to-directions-absent-an-error-apparent-on-the-d6622f3cc5ac47eb86bec41158f10c93.webp)
Ajay Kumar had filed OA No.1257/2026 challenging his declaration as medically unfit for appointment as Constable (Executive) in Delhi Police on compassionate grounds, based on the findings of the Detailed Medical Exam...
3 MIN READ→
![Contractual teachers’ services shall continue pending reasoned decisions on their regularization representations until 31 March 2027.. UMA vs MUNICIPAL CORPORATION OF DELHI (GNCTD). CAT - ['Delhi']. LawLens](/stories/thumbnails/contractual-teachers-services-shall-continue-pending-reasoned-decisions-on-their-regulariz-b015cb080c974a60b246560a1127309c.webp)
The 20 applicants were working as contractual Primary Teachers—Hindi or Urdu—with the Municipal Corporation of Delhi (MCD), having been appointed between 2008 and 2013.
2 MIN READ→
![Competent authority must decide the applicant’s eligibility representation through a reasoned and speaking order.. AKANSHA SHARMA vs HEALTH AND FAMILY WELFARE. CAT - ['Delhi']. LawLens](/stories/thumbnails/competent-authority-must-decide-the-applicants-eligibility-representation-through-a-reason-cd1574a3caa54f528b0bd8dcc494c3af.webp)
The applicant applied for the post of Workshop Technician Grade-II (R&AL) under the Common Recruitment Examination (CRE)-2024.
2 MIN READ→
![One-time relaxation under recruitment rules cannot benefit employees appointed after their notification.. AJAY KUMAR vs CENTRAL EXCISE AND CUSTOMS. CAT - ['Kolkata']. LawLens](/stories/thumbnails/one-time-relaxation-under-recruitment-rules-cannot-benefit-employees-appointed-after-their-a9d219c9435b46099da9c608a105ed32.webp)
The applicants were working as Tax Assistants in the Central Board of Indirect Taxes and Customs (CBIC). Four applicants were subsequently promoted as Executive Assistants during the pendency of the proceedings.
3 MIN READ→
![A fresh disciplinary inquiry cannot be ordered merely to cure evidentiary omissions in a completed inquiry.. BRIJ BHUSHAN SHARMA vs DELHI DEVELOPMENT AUTHORITY. CAT - ['Delhi']. LawLens](/stories/thumbnails/a-fresh-disciplinary-inquiry-cannot-be-ordered-merely-to-cure-evidentiary-omissions-in-a-c-6431f01ada6943f2b152b658e10d8535.webp)
The applicant, a Surveyor with the Delhi Development Authority (DDA), was served with a charge memorandum dated 24 January 2014 under Regulation 25 of the DDA Conduct, Disciplinary and Appeal Regulations, 1999.
3 MIN READ→
![Movement from unskilled to semi-skilled post is not a promotion for ACP purposes.. T R PETER vs M/o Defence. CAT - ['Chennai']. LawLens](/stories/thumbnails/movement-from-unskilled-to-semi-skilled-post-is-not-a-promotion-for-acp-purposes-5e415a64b0284ebaa71a9c33c4f3d1cb.webp)
The applicant, an employee of the Engine Factory, Avadi, was initially appointed as a Labourer (Unskilled/Labourer ‘B’). After passing a trade test, he moved to the post of Press Operator (Semi-Skilled) with effect fr...
4 MIN READ→
![Failure to review deemed suspension within 90 days renders subsequent continuation orders invalid.. Sunil Kumar vs GNCTD. CAT - ['Delhi']. LawLens](/stories/thumbnails/failure-to-review-deemed-suspension-within-90-days-renders-subsequent-continuation-orders-5e6f2f8a514842f38db3af63a2c9259b.webp)
The applicant, a DASS Grade I officer, was appointed as DASS Grade II in 2007 and promoted with effect from 1 January 2013.
3 MIN READ→
![Gross computational errors in seniority fixation must be rectified despite delay and laches.. D AMUDHA vs Ut Of Pondicherry. CAT - ['Chennai']. LawLens](/stories/thumbnails/gross-computational-errors-in-seniority-fixation-must-be-rectified-despite-delay-and-lache-b4b59675d2cb491490d2e45ed01ea4af.webp)
The applicant applied for appointment as Staff Nurse pursuant to the respondent’s notification dated 18 May 2001.
3 MIN READ→
![Authorities cannot keep compassionate appointment applications on hold pending clarity on GOCO implementation.. PALAS THAPA vs 507 ARMY BASE WORKSHOP. CAT - ['Kolkata']. LawLens](/stories/thumbnails/authorities-cannot-keep-compassionate-appointment-applications-on-hold-pending-clarity-on-7bd00d02293440c7bdab72bb716356a2.webp)
Late Pradip Kumar Thapa, an Ex-Fitter employed at 507 Army Base Workshop, died in harness on 18 January 2020, leaving behind his widow, Smt. Radha Thapa, and son, Palas Thapa.
3 MIN READ→
![Inspectors and Superintendents are entitled to revised pay notionally from 1996 and monetarily from 2004.. K R Umarani vs FINANCE. CAT - ['Chennai']. LawLens](/stories/thumbnails/inspectors-and-superintendents-are-entitled-to-revised-pay-notionally-from-1996-and-moneta-7ac3371bf6ef4f938ff10b8f68c80a31.webp)
The applicants were the spouses and legal heirs of deceased employees who had served as Inspectors/Preventive Officers/Examiners and Superintendents in the Central Excise and Customs Departments.
3 MIN READ→
![A second wife in a subsisting first marriage is ineligible for family pension.. Smt Geeta Devi vs General Managar, N Rly. CAT - ['Allahabad']. LawLens](/stories/thumbnails/a-second-wife-in-a-subsisting-first-marriage-is-ineligible-for-family-pension-ea229796865d49a88233863366c76545.webp)
The applicant, Smt. Geeta Devi, claimed to have married Late Shri Janmejay Verma, a Loco Pilot in the Northern Railway, on 25 August 2007 and had two children with him.
3 MIN READ→
![An implemented promotion cannot be retrospectively cancelled without hearing the employee absent fraud or misrepresentation.. ASHOK DEOGAM vs Railway. CAT - ['Patna']. LawLens](/stories/thumbnails/an-implemented-promotion-cannot-be-retrospectively-cancelled-without-hearing-the-employee-bd0f3912184643cea313f545675aa8b3.webp)
The applicant, an employee initially appointed in the Integral Coach Factory, Chennai (“ICF”), opted for transfer to the newly established Rail Wheel Plant/CWP, Bela, while retaining his lien and seniority in the pare...
4 MIN READ→
![Authorities cannot rely on a quashed order; compassionate appointment claims must be reconsidered afresh.. SMT SUNITA vs M/o Defence. CAT - ['Allahabad']. LawLens](/stories/thumbnails/authorities-cannot-rely-on-a-quashed-order-compassionate-appointment-claims-must-be-recons-09c50c04506a4338a2ca83f0d14b79dc.webp)
The applicant’s husband, a Lower Division Clerk employed at Central Ordnance Depot, Jabalpur, died in an accident on 17 November 2010 after approximately seven years of service.
3 MIN READ→
![Family pension claims by disabled children require specific functional assessment and a reasoned determination of livelihood capacity.. VASIM KHAN vs NORTH CENTRAL RAILWAY. CAT - ['Allahabad']. LawLens](/stories/thumbnails/family-pension-claims-by-disabled-children-require-specific-functional-assessment-and-a-re-497385bc8f6545bc937636351109c56b.webp)
The applicant’s father, Sakbar Khan, a Railway Gangman, died in harness in 2002.
3 MIN READ→
![Family pension is unavailable where a compulsorily retired railway employee lacks ten years’ qualifying service.. SMT GEETA YADAV vs NORTH CENTRAL RAILWAY. CAT - ['Allahabad']. LawLens](/stories/thumbnails/family-pension-is-unavailable-where-a-compulsorily-retired-railway-employee-lacks-ten-year-77a3767fbb0545d1b06c7024034af633.webp)
Late Sher Singh, the applicant’s husband, was employed as a Gangman with the North Central Railway. He remained absent from duty from 4 January 2003 to 3 September 2003, allegedly on medical grounds, and was issued a...
3 MIN READ→
![Mere cadre options or seniority-list inclusion creates no vested right to automatic absorption or preferred posting.. ANURAG YADAV vs CAG. CAT - ['Jaipur']. LawLens](/stories/thumbnails/mere-cadre-options-or-seniority-list-inclusion-creates-no-vested-right-to-automatic-absorp-832193a0fa0c4fceae8e730d30a23b47.webp)
The applicant, an Assistant Audit Officer appointed in 2018 under the Principal Accountant General (Audit-I), Tamil Nadu, was permitted to proceed on deputation to the Finance & Communication Branch of the Indian Audi...
4 MIN READ→
![Withdrawal of NFU for want of vigilance clearance is valid; recovery after five years is impermissible absent misrepresentation.. DEEPAK M GANEYAN vs REVENUE. CAT - ['Bangalore']. LawLens](/stories/thumbnails/withdrawal-of-nfu-for-want-of-vigilance-clearance-is-valid-recovery-after-five-years-is-im-b97976870cea4885b487d98bacd0167b.webp)
The applicant, appointed as Inspector of Central Excise on 21.09.1990 and promoted as Superintendent of Central Excise with effect from 21.09.2002, was granted the higher Grade Pay of ₹5,400 in Pay Band–2 on a non-fun...
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![Contempt proceedings are dropped after respondents comply with the tribunal’s underlying order.. LAZARUS LUNJALA AND OTHERS vs P.ANANTH, GENERAL MANAGER, SOUTH WESTERN RAILWAY, HUBBALLI AND OTHERS. CAT - ['Bangalore']. LawLens](/stories/thumbnails/contempt-proceedings-are-dropped-after-respondents-comply-with-the-tribunals-underlying-or-be49574ed4d54ea6aa2c7d94373c6549.webp)
The petitioners filed a contempt petition alleging breach and wilful disobedience of the Tribunal’s order dated 6 January 2026 passed in O.A. No. 170/00392/2025.
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![Selections will not be disturbed where challengers rank below the cutoff and allege unsupported mala fides.. Gurmeet Kour vs D/o Education Ut Of J & K. CAT - ['Srinagar']. LawLens](/stories/thumbnails/selections-will-not-be-disturbed-where-challengers-rank-below-the-cutoff-and-allege-unsupp-1631b165bcd440d08c08d779723ab8ea.webp){kind=icon}
The applicants challenged the selection of private respondents as Physical Education Teachers in District Pulwama pursuant to Advertisement Nos. 3 of 2006 and 6 of 2008.
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![Authority directed to consider notional appointment and seniority claims without prejudging their merits.. AFSHANA ANJUM BABA vs FOREST ENVIRONMENT AND ECOLOGY DEPARTMENT. CAT - ['Srinagar']. LawLens](/stories/thumbnails/authority-directed-to-consider-notional-appointment-and-seniority-claims-without-prejudgin-0fdb812383794ca0825f0b1f051b1e64.webp)
The applicants participated in the selection process for the post of Range Officer Grade-I in the J&K Forest Department pursuant to the Public Service Commission’s advertisement dated 15 March 2018.
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![Respondents must decide claims for second in-situ promotion and pay stepping-up through a reasoned order.. GHULAM NABI KHAN vs SCHOOL EDUCATION DEPARTMENT. CAT - ['Srinagar']. LawLens](/stories/thumbnails/respondents-must-decide-claims-for-second-in-situ-promotion-and-pay-stepping-up-through-a-f09791de79ae465cbe29be7e0de3e324.webp)
The applicant, appointed as a General Line Teacher in 1989, was promoted as Master on 3 August 2006 and subsequently functioned as In-charge Lecturer in 2019.
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![Notional appointment benefits run from qualification-equivalence date, but no back wages accrue for intervening non-service.. rifat john vs University of Kashmir. CAT - ['Srinagar']. LawLens](/stories/thumbnails/notional-appointment-benefits-run-from-qualification-equivalence-date-but-no-back-wages-ac-60a28b0b81e54e9ab198088ff0fa3304.webp)
The University of Kashmir invited applications for the post of Lecturer in Botany through advertisement dated 14 January 2004. Rifat John, who possessed an M.Sc. in Environmental Botany, a Ph.D., and NET-JRF and GATE...
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![Administrative inability to relieve an employee cannot defeat an ordered financial upgradation with retrospective effect.. K Neelappa Naik vs SOUTH WESTERN RAILWAY. CAT - ['Bangalore']. LawLens](/stories/thumbnails/administrative-inability-to-relieve-an-employee-cannot-defeat-an-ordered-financial-upgrada-29f4918c5a0149f9a56c4c883505d977.webp)
The applicant, a Chief Office Superintendent in Level 7, was working in the South Western Railway Construction Organisation at Hubballi, while his lien and seniority were maintained in the Mysuru Division.
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![Senior posts must be filled by regular substantive appointment within six weeks; interim in-charge arrangements may continue meanwhile.. DR ALTAF HUSSAIN CHALKOO vs HEALTH AND MEDICAL EDUCATION DEPARTMENT. CAT - ['Srinagar']. LawLens](/stories/thumbnails/senior-posts-must-be-filled-by-regular-substantive-appointment-within-six-weeks-interim-in-ec3adfccbf6743db819ac76bca79ed2d.webp)
The applicant, Dr. Altaf Hussain Chalkoo, was a Professor and Head of the Department of Oral Medicine and Radiology at Government Dental College, Srinagar.
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![A prior stepping-up with another junior does not bar statutory stepping-up under Rule 7.. NARASIMHA MURTHY S vs CONTROLLER GENERAL OF DEFENCE ACCOUNTS (CGDA)). CAT - ['Bangalore']. LawLens](/stories/thumbnails/a-prior-stepping-up-with-another-junior-does-not-bar-statutory-stepping-up-under-rule-7-e799549206804d4f8b7f67421820b6ad.webp)
The four applicants, serving or retired Senior Accounts Officers in the Defence Accounts Department, challenged the rejection of their claims for stepping up of pay with reference to their respective juniors.
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![Retrospective downgrading of a temporary post is impermissible and cannot support recovery of paid salary.. RAM PRAKASH GUPTA DEAD SUBSTITUTED BY SMT DHAN DEVI GUPTA vs Union Of India. CAT - ['Lucknow']. LawLens](/stories/thumbnails/retrospective-downgrading-of-a-temporary-post-is-impermissible-and-cannot-support-recovery-8c619b9c417c4f32856678233f34e10d.webp)
Ram Prakash Gupta, the original applicant, was appointed as a Clerk on 14 May 1965 and was allowed to work as Deputy Postmaster/Postmaster in the HSG-I cadre at Fatehgarh on a temporary basis, at his own request and c...
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![Administrative transfers should not be interfered with absent mala fides or statutory violation.. Axay Kumar vs NORTHERN RAILWAY. CAT - ['Delhi']. LawLens](/stories/thumbnails/administrative-transfers-should-not-be-interfered-with-absent-mala-fides-or-statutory-viol-824fb09c34424af38381de3af0ad3294.webp)
The applicant, a Train Manager (formerly Goods Guard), had been transferred to Delhi Division in 2008 and was promoted as Senior Goods Guard/Train Manager in 2022; he was selected as Train Manager Counselor in 2024.
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![Respondents must consider promotion claims and issue a reasoned order without granting automatic promotion.. Abdul rehman mir vs POWER DEVELOPMENT DEPARTMENT. CAT - ['Srinagar']. LawLens](/stories/thumbnails/respondents-must-consider-promotion-claims-and-issue-a-reasoned-order-without-granting-aut-a6b16321e247402e8c711e2c77f9ffc9.webp)
The applicants, employees working as Lineman-II/Executive Staff in the Kashmir Power Development Corporation Limited, claimed to have rendered more than two decades of service but lacked an effective promotional avenue.
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![Pension Payment Orders Alone Do Not Establish Reviewable Errors in Pay Fixation. Shubh Kanta Bali vs KENDRIYA VIDYALAYA SANGHTHAN. CAT - ['Delhi']. LawLens](/stories/thumbnails/pension-payment-orders-alone-do-not-establish-reviewable-errors-in-pay-fixation-f95a3cd9a1db4b539f4b44cbc9fed922.webp)
The review applicant, a retired TGT (Hindi) of Kendriya Vidyalaya Sangathan, had filed O.A. No. 388/2019 seeking revision of her pay and pension at par with Smt. Pushpa Sharma, retrospective benefits from 1 January 19...
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![Competent authority must decide applicants’ MACP representations by a reasoned, speaking order within three months.. Shailendra Dhar Dwivedi vs NORTHERN RAILWAY. CAT - ['Lucknow']. LawLens](/stories/thumbnails/competent-authority-must-decide-applicants-macp-representations-by-a-reasoned-speaking-ord-8604c919d20745e48ff4f2a93c3504a3.webp)
The twelve applicants, employees of the Northern Railway, sought financial upgradation under the Modified Assured Career Progression (MACP) Scheme by treating the period of training preceding their appointment as qual...
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![Departmental Clerks opting into the Common Cadre must be included in a consolidated seniority list.. Vikash Sharma vs Govt. Medical College, Chandigarh. CAT - ['Chandigarh']. LawLens](/stories/thumbnails/departmental-clerks-opting-into-the-common-cadre-must-be-included-in-a-consolidated-senior-b56595fc3d184492a57c69db21d5fe5c.webp)
The applicants were Clerks/Junior Assistants appointed in various departments of the Chandigarh Administration before the introduction of the Common Cadre Recruitment Rules, 2015.
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![Family pension requires proof of statutory eligibility, relationship, and dependency; nomination alone is insufficient.. KM REHANA BEGUM vs Ordnance clothing Factory. CAT - ['Allahabad']. LawLens](/stories/thumbnails/family-pension-requires-proof-of-statutory-eligibility-relationship-and-dependency-nominat-10fed670614c40668a3edf148a9f3d3a.webp)
The applicant, Km. Rehana Begum, claimed to be the unmarried daughter of Late Mohammad Yameen, a retired employee of the Ordnance Clothing Factory, Shahjahanpur, who died on 3 July 1999 while receiving pension from th...
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![Review jurisdiction cannot introduce fresh pleadings or reargue merits absent an error apparent on the record.. Reena vs STAFF SELECTION COMMISSION. CAT - ['Delhi']. LawLens](/stories/thumbnails/review-jurisdiction-cannot-introduce-fresh-pleadings-or-reargue-merits-absent-an-error-app-4dc8b6c2bdfd4f4683deecfa4e5968b5.webp)
The applicant challenged the Staff Selection Commission’s final selection list dated 06.07.2018 for the post of Assistant Archivist pursuant to Advertisement No. ER-02/2015, alleging that ineligible candidates had bee...
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![Unchallenged rejection of absorption bars subsequent regularization claims as stale and defeated by laches.. R C BADJENA vs Steel Authority Of India. CAT - ['Cuttack']. LawLens](/stories/thumbnails/unchallenged-rejection-of-absorption-bars-subsequent-regularization-claims-as-stale-and-de-365b99c8f20d4663b4feb9ea552ee2c9.webp)
The applicant claimed that he had initially been engaged under a contractor at Rourkela Steel Plant on 01.01.1983 and thereafter continued as contract labour through different contractors until 31.08.1994.
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![Afternoon joining date counts as qualifying service for migration from NPS to UPS.. SRI MAHENDRA KUMAR NANDA vs DEPTT OF POSTS. CAT - ['Cuttack']. LawLens](/stories/thumbnails/afternoon-joining-date-counts-as-qualifying-service-for-migration-from-nps-to-ups-73f4ca7f412c421aa4571c0b8b9b8239.webp)
The applicant, formerly a Gramin Dak Sevak Branch Postmaster, qualified in the 2015 Limited Departmental Competitive Examination for appointment to the Postman cadre.
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![Interim relief cannot revive a contractual engagement terminated before proceedings commenced.. PREM SAGAR GUPTA vs HEALTH AND FAMILY WELFARE. CAT - ['Allahabad']. LawLens](/stories/thumbnails/interim-relief-cannot-revive-a-contractual-engagement-terminated-before-proceedings-commen-bab916454725403f937c810b3291d83a.webp)
The applicant was initially appointed by HLL Lifecare Limited as Business Development Executive-III on a fixed-term contractual basis on 30 June 2012 and was subsequently appointed/promoted as Business Development Exe...
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![Unexplained departmental delay in pension arrears warrants 8% interest until payment.. SATYANANDA NAYAK vs SURVEY OF INDIA. CAT - ['Cuttack']. LawLens](/stories/thumbnails/unexplained-departmental-delay-in-pension-arrears-warrants-8-interest-until-payment-cce14476d0924f17bd9da6f0e9731520.webp)
The applicant, a retired Draftsman Grade-I of the Survey of India, superannuated on 31 August 2014.
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![Authorities must decide promotion claims through a reasoned order within six weeks, subject to eligibility and applicable rules.. mustafa kamal and others vs GENERAL ADMINISTRATIVE DEPARTMENT UT OF LADAKH. CAT - ['Srinagar']. LawLens](/stories/thumbnails/authorities-must-decide-promotion-claims-through-a-reasoned-order-within-six-weeks-subject-0976d620c3234444b520e67016595fc6.webp)
The six applicants were appointed as Junior Engineers (Electrical) in the Power Development Department in 2009 and, following reorganisation, their services were allocated to the Union Territory of Ladakh.
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![Compassionate appointees who applied before 1 January 2004 qualify for the Old Pension Scheme.. Netrananda Panda vs EAST COAST RAILWAY. CAT - ['Cuttack']. LawLens](/stories/thumbnails/compassionate-appointees-who-applied-before-1-january-2004-qualify-for-the-old-pension-sch-fd8e22561cc7452e97753370320f5100.webp)
The applicant’s father died on 10 October 2000.
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![An ICC report does not bar the Disciplinary Authority from initiating Rule 14 proceedings.. Dr Susanta Kumar Padhy vs AIIMS. CAT - ['Cuttack']. LawLens](/stories/thumbnails/an-icc-report-does-not-bar-the-disciplinary-authority-from-initiating-rule-14-proceedings-68ecf43960594913a4b2c0a5cdd59db4.webp)
The applicant, an Additional Professor in the Department of Psychiatry at AIIMS, Bhubaneswar, challenged the Internal Complaints Committee’s report dated 30 April 2021 and the charge memorandum dated 11 December 2021...
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![Retrospective promotion cannot be claimed merely on apparent vacancy absent a clear sanctioned vacancy and enforceable service right.. ASHOK KUMAR RAY vs RAILWAY. CAT - ['Patna']. LawLens](/stories/thumbnails/retrospective-promotion-cannot-be-claimed-merely-on-apparent-vacancy-absent-a-clear-sancti-5143c48540314fb88fe16e3fc97032ed.webp)
The applicant was appointed as a Khalasi on compassionate grounds in 1993 following the death of his father in harness. He was promoted as Cable Jointer in 2001 and subsequently placed in Cable Jointer Grade-II pursua...
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![Interest on delayed settlement dues is payable from submission of the succession certificate, not the date of death.. Mohan Lal Yadav vs NORTHERN RAILWAY. CAT - ['Lucknow']. LawLens](/stories/thumbnails/interest-on-delayed-settlement-dues-is-payable-from-submission-of-the-succession-certifica-9eba582883f0479e91c92c168affbfa7.webp)
Dhunni Lal, an employee working as a Gateman under the Northern Railway, died on 9 October 2002. The applicant, his nephew, claimed Dhunni Lal’s settlement dues on the basis of a Will dated 18 June 1998. As the applic...
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![Similarly situated casual labourers cannot be denied temporary status and consequential benefits under the 1991 scheme.. D K MOHANTA vs D/o Post. CAT - ['Cuttack']. LawLens](/stories/thumbnails/similarly-situated-casual-labourers-cannot-be-denied-temporary-status-and-consequential-be-a5f2602a140c4f06b59ab38a56b938ef.webp)
The applicant was engaged as a casual labourer/mail escort on 27 June 1988 in the Baripada–Deuli mail line. He claimed entitlement to temporary status and consequential regularisation under the Department of Posts’ Ca...
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![Continuous temporary-status service under Rule 154(a) qualifies for pension despite no formal regularisation.. RAM LAL vs POST UP CIRCLE. CAT - ['Allahabad']. LawLens](/stories/thumbnails/continuous-temporary-status-service-under-rule-154-a-qualifies-for-pension-despite-no-form-557b1d451d664be7a1658d09c1192da9.webp)
The applicant was engaged as a Contingency Paid Chowkidar in the Department of Posts on 06.09.1986 and was granted temporary status on 10.07.1991.
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![Judicial review cannot substitute fresh examination evaluation absent demonstrable arbitrariness, procedural illegality, or mala fides.. ANIL KUMAR SINGH vs RAILWAY. CAT - ['Patna']. LawLens](/stories/thumbnails/judicial-review-cannot-substitute-fresh-examination-evaluation-absent-demonstrable-arbitra-466107620354448bb88cddc38f79c1de.webp)
The applicant, a Technician-I (Telecom) in North Frontier Railway, participated in a selection conducted under the 20% Limited Departmental Competitive Examination quota for one post of Junior Engineer (Telecom). The...
4 MIN READ→
![Past service before inter-charge compassionate transfer counts toward promotional eligibility, despite loss of seniority.. Bhuban Mohan Behera vs REVENUE. CAT - ['Cuttack']. LawLens](/stories/thumbnails/past-service-before-inter-charge-compassionate-transfer-counts-toward-promotional-eligibil-35f515319e23417f950dd84efd7483b6.webp)
The applicant was appointed as Stenographer Grade-III in the Mumbai Region on 24 February 2009 and was promoted as Stenographer Grade-II by order dated 2 January 2014.
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![Prior regular service remains countable for promotion eligibility after inter-charge transfer.. Satya Ranjan Barik vs REVENUE. CAT - ['Cuttack']. LawLens](/stories/thumbnails/prior-regular-service-remains-countable-for-promotion-eligibility-after-inter-charge-trans-c1b6c9b8e7434ad593c9c68432570be0.webp)
The applicant was appointed as a Tax Assistant in the Tamil Nadu & Puducherry Region on 15.09.2010.
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![Regular service rendered before compassionate inter-charge transfer counts toward promotion eligibility despite bottom seniority placement.. Abhishek Mishra vs REVENUE. CAT - ['Cuttack']. LawLens](/stories/thumbnails/regular-service-rendered-before-compassionate-inter-charge-transfer-counts-toward-promotio-11de28c87d324935a1fcea7ab9fc25f2.webp)
The applicant was appointed as a Tax Assistant under the Mumbai Region on 1 January 2008 and was promoted as Senior Tax Assistant on 21 August 2012.
3 MIN READ→
![Transfer rejection orders must state cogent administrative reasons, particularly when children’s education warrants retention.. SAKTHIVEL A vs DEPARTMENT OF WATER RESOURCES, RIVER DEVELOPMENT AND GANGA REJUVENATION. CAT - ['Bangalore']. LawLens](/stories/thumbnails/transfer-rejection-orders-must-state-cogent-administrative-reasons-particularly-when-child-9a2858ff245a4d50a3f4b6fe215918ca.webp)
The applicant, a Scientist ‘D’ in the Central Ground Water Board (CGWB), was posted at the South Western Region, Bengaluru, since 2021.
4 MIN READ→
![Tribunal granted liberty to raise pay-parity grievances before the Eighth Pay Commission and Railway Board.. Srijib Ranjan Saha vs C L W. CAT - ['Kolkata']. LawLens](/stories/thumbnails/tribunal-granted-liberty-to-raise-pay-parity-grievances-before-the-eighth-pay-commission-a-807de58bd159473da44ab48ee6c1a9c4.webp)
The applicant, an Operation Theatre Assistant/Dresser-II at K.G. Hospital, Chittaranjan Locomotive Works, claimed pay parity and promotional avenues comparable to Operation Theatre Assistants/Technicians in institutio...
3 MIN READ→
![A belated post-retirement claim for promotional benefits was dismissed.. HUSSASIN ANSARI vs POSTS. CAT - ['Kolkata']. LawLens](/stories/thumbnails/a-belated-post-retirement-claim-for-promotional-benefits-was-dismissed-74f90db298ff47afbf7cec68c49f00a7.webp)
The applicant was appointed as a cleaner on 17 May 1982 and was subsequently promoted to Staff Car Driver (Ordinary Grade), Grade-II and Grade-I, with substantive entry into the Ordinary Grade on 1 March 1987. He was...
3 MIN READ→
![Competent authority must decide the pending representation through a reasoned and speaking order.. Digamber Karmali vs S E Railway. CAT - ['Kolkata']. LawLens](/stories/thumbnails/competent-authority-must-decide-the-pending-representation-through-a-reasoned-and-speaking-5d34f4510210475293eefde98dd661a3.webp)
The applicant, a Loco Pilot (Mail/Express) with South Eastern Railway, passed the Bhadrak Home Signal at Danger while operating Train No. 12882 Down, attributing the incident to dense fog.
2 MIN READ→
![Revised pay fixation is notional from 1 January 1996, with monetary benefits payable from 21 April 2004.. S Mythili vs FINANCE. CAT - ['Chennai']. LawLens](/stories/thumbnails/revised-pay-fixation-is-notional-from-1-january-1996-with-monetary-benefits-payable-from-2-be0b87dbac974258a70124b6c6947ce7.webp)
The applicants were Inspectors/Preventive Officers/Examiners and Superintendents/Appraisers in the Central Excise and Customs Departments, or legal heirs of deceased employees. Before 1 January 1996, Inspectors/Preven...
3 MIN READ→
![Interest is not payable on delayed MACP benefits where the employee initially failed the prescribed benchmark.. SWAPAN KUMAR PAUL vs POSTS. CAT - ['Kolkata']. LawLens](/stories/thumbnails/interest-is-not-payable-on-delayed-macp-benefits-where-the-employee-initially-failed-the-p-348d1c00d2df4f33957da15be0305788.webp)
The applicant, a retired Assistant Postmaster, was granted MACP-II with effect from 1 September 2008, and MACP-III became due from 1 September 2018.
3 MIN READ→
![Inspectors and Superintendents are entitled to notional revised pay from 1 January 1996 and monetary benefits from 21 April 2004.. G MANUJULA vs FINANCE. CAT - ['Chennai']. LawLens](/stories/thumbnails/inspectors-and-superintendents-are-entitled-to-notional-revised-pay-from-1-january-1996-an-710d4a12c51745ca9948af609f68033a.webp)
The applicants were serving or retired employees, or the spouse of a deceased employee, who had held the posts of Inspector of Central Excise/Preventive Officer/Examiner and Superintendent of Central Excise/Appraiser.
3 MIN READ→
![Respondents must decide pending pay-fixation representations by reasoned order and extend benefits to similarly situated employees.. Anadi Kumar Biswas vs INCOME TAX DEPARTMENT. CAT - ['Kolkata']. LawLens](/stories/thumbnails/respondents-must-decide-pending-pay-fixation-representations-by-reasoned-order-and-extend-5533ab7de50e4048b77dc33ab60642e3.webp)
The 40 applicants, employees under the respondent Income Tax Department, approached the Central Administrative Tribunal under Section 19 of the Administrative Tribunals Act, 1985, seeking refixation of their pay under...
3 MIN READ→
![A married daughter qualifies for compassionate appointment only upon proving wholly dependent status at the employee’s death.. RADHA KUSHWAH vs POSTS. CAT - ['Jabalpur']. LawLens](/stories/thumbnails/a-married-daughter-qualifies-for-compassionate-appointment-only-upon-proving-wholly-depend-f547e96b7b8c4718aee4400932a5038d.webp)
The applicant’s father, a Gramin Dak Sevak, died in harness on 22 September 2016, leaving behind one son and four daughters; all the children were married at the relevant time.
3 MIN READ→
![Pay parity must be extended to similarly situated employees from the date comparable employees receive the higher scale.. WAHID SABOOR vs SKILL DEVELOPMENT. CAT - ['Jammu']. LawLens](/stories/thumbnails/pay-parity-must-be-extended-to-similarly-situated-employees-from-the-date-comparable-emplo-607ce3151c3c47b98243d2264405248f.webp)
The applicants were selected through the J&K Service Selection Board pursuant to Advertisement Notice No. 03 of 2007 and appointed as Librarians in the ITI Sector in 2009 against nine posts created under the Prime Min...
4 MIN READ→
![Competent authority must decide pending land-loser appointment representations by a reasoned order within three months.. MANAS KUMAR SANTRA vs SOUTH EASTERN RAILWAY. CAT - ['Kolkata']. LawLens](/stories/thumbnails/competent-authority-must-decide-pending-land-loser-appointment-representations-by-a-reason-c86f10637f4243fa93936154f01e540c.webp)
The applicants, Manas Kumar Santra and Proloy Kumar Santra, approached the Central Administrative Tribunal under Section 19 of the Administrative Tribunals Act, 1985, seeking appointment for Applicant No. 2 under the...
3 MIN READ→
![Competent authority must decide the representation seeking OPS coverage by a reasoned order within three months.. Ramji Yadav vs DEPARTMENT OF POSTS. CAT - ['Allahabad']. LawLens](/stories/thumbnails/competent-authority-must-decide-the-representation-seeking-ops-coverage-by-a-reasoned-orde-b4d91fd7a70f48db8c02ae1369ca14f9.webp)
The applicant was initially appointed as a Telegraph Messenger in the Department of Posts on 17 March 1984, was subsequently absorbed/adjusted as an EDR on 29 March 1995, and was promoted as MTS on 21 February 2017.
3 MIN READ→
![Competent authority must decide the pending representation through a reasoned, speaking order within three months.. SUDHIN KUMAR BERA vs SOUTH EASTERN RAILWAY. CAT - ['Kolkata']. LawLens](/stories/thumbnails/competent-authority-must-decide-the-pending-representation-through-a-reasoned-speaking-ord-891638291de44d95ac426438622bd290.webp)
The applicants, residents of Purba Medinipur, approached the Central Administrative Tribunal under Section 19 of the Administrative Tribunals Act, 1985, seeking appointment of Applicant No. 2 under the Railway’s land-...
3 MIN READ→
![Recurring Hospital Patient Care Allowance claims warrant condonation of delay in filing the application.. Pushpa Arya vs M/O DEFENCE. CAT - ['Delhi']. LawLens](/stories/thumbnails/recurring-hospital-patient-care-allowance-claims-warrant-condonation-of-delay-in-filing-th-84cdc507c1804969a4f53cfba01dc53a.webp)
The applicant, Pushpa Arya, was working as a Female Attendant at the Family Welfare Centre (CL-II), Military Hospital, Ranikhet.
2 MIN READ→
![Contempt proceedings cannot adjudicate promotion claims beyond the scope of the original litigation.. DEEPAK vs Sanjay Singh and another M/O URBAN DEVELOPMENT. CAT - ['Delhi']. LawLens](/stories/thumbnails/contempt-proceedings-cannot-adjudicate-promotion-claims-beyond-the-scope-of-the-original-l-ac64919ebfd8433789b93f121d03e5ef.webp)
The applicants instituted contempt petitions alleging non-compliance with directions issued by the Tribunal in the underlying original applications.
2 MIN READ→
![Respondents must decide pending representations through a reasoned and speaking order within six weeks.. Smt Parwati Rathor vs NORTHERN RAILWAY. CAT - ['Delhi']. LawLens](/stories/thumbnails/respondents-must-decide-pending-representations-through-a-reasoned-and-speaking-order-with-86f4aab98b974d32ae0a1d392685e517.webp)
The applicant, Smt. Parwati Rathor, Chief Nursing Superintendent at Northern Railway Central Hospital, approached the Tribunal concerning deficiencies in the accommodation allotted to her.
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![NFU to Grade Pay ₹5,400 cannot be denied solely because ₹4,800 was obtained through ACP/MACP.. Man Mohan Saklani vs EARTH SCIENCES. CAT - ['Delhi']. LawLens](/stories/thumbnails/nfu-to-grade-pay-5-400-cannot-be-denied-solely-because-4-800-was-obtained-through-acp-macp-f0ecb2c78dfe4f2183c7118934c8cfdc.webp)
The applicants, serving and retired Group ‘B’ officers of the India Meteorological Department, including Meteorologists ‘A’ and ‘B’ and one Scientific Officer, had reached Grade Pay (GP) ₹4,800 through regular promoti...
3 MIN READ→
![Pre-2004 GDS service counts toward qualifying service for the Old Pension Scheme after regular appointment.. SATYA PAL SINGH vs POSTS. CAT - ['Allahabad']. LawLens](/stories/thumbnails/pre-2004-gds-service-counts-toward-qualifying-service-for-the-old-pension-scheme-after-reg-cdd85109568546c3898f004f00c64311.webp)
The applicant was engaged as an Extra-Departmental Branch Postmaster (EDBPM)/Gramin Dak Sevak at Village Baparsi, Meerut, in 1979, and assumed charge on 4 September 1979.
3 MIN READ→
![Competent authority must decide APAR-related MACP representations by a reasoned, speaking order.. Prem chnadra vs NORTH EASTERN RAILWAY. CAT - ['Allahabad']. LawLens](/stories/thumbnails/competent-authority-must-decide-apar-related-macp-representations-by-a-reasoned-speaking-o-708ebe05dd8f43939e19881e462411f0.webp)
The applicant was appointed as a Health Inspector on 28 November 1995 and was subsequently promoted as Food Inspector on 10 September 1999.
2 MIN READ→
![Railways must prepare replacement panels and consider eligible candidates for vacancies caused by non-joining.. ASIMA BISWAS MONDAL vs EASTERN RAILWAY. CAT - ['Kolkata']. LawLens](/stories/thumbnails/railways-must-prepare-replacement-panels-and-consider-eligible-candidates-for-vacancies-ca-f6015582b99d4a03b996679bd8073519.webp)
The applicants participated in the recruitment process initiated by Eastern Railway through Employment Notice No. 0110 dated 14.12.2010 for erstwhile Group ‘D’ posts carrying Grade Pay of Rs. 1,800.
4 MIN READ→
![Railways must prepare replacement panels and consider eligible candidates for vacancies caused by non-joining.. SURAJ KANTI PAL vs RAILWAY RECRUITMENT CELL(E R). CAT - ['Kolkata']. LawLens](/stories/thumbnails/railways-must-prepare-replacement-panels-and-consider-eligible-candidates-for-vacancies-ca-c00c829d86fa46219146db1ce3c95880.webp)
The applicants participated in the recruitment process initiated by Eastern Railway through Employment Notice No. 0110 dated 14.12.2010 for erstwhile Group ‘D’ posts carrying Grade Pay of Rs. 1,800.
4 MIN READ→
![Railway administration may order re-medical examination where prior medical decategorization is doubtful.. Amit Sen Gupta vs M/o Railways. CAT - ['Allahabad']. LawLens](/stories/thumbnails/railway-administration-may-order-re-medical-examination-where-prior-medical-decategorizati-07a16b5320bd42b8910fc2beebf05a8c.webp)
The applicant, a Goods Guard in the East Central Railway, fell ill and was declared medically unfit for train-running and passing duties by the Divisional Medical Committee on 5 November 2015.
3 MIN READ→
![Railway administration may order re-medical examination where an employee’s prior medical assessment is doubtful.. Gautam Kumar vs M/o Railways. CAT - ['Allahabad']. LawLens](/stories/thumbnails/railway-administration-may-order-re-medical-examination-where-an-employees-prior-medical-a-48c569f551a048e18f303ec7c3e888d3.webp)
The applicant, a Railway Technician appointed in 2011, was declared medically unfit for train-running and passing duties by the Divisional Medical Committee on 19 January 2016.
2 MIN READ→
![Administrative delay in settling retiral benefits mandates 6% interest from the day after retirement.. Chiman Lal vs General Managar, N Rly. CAT - ['Allahabad']. LawLens](/stories/thumbnails/administrative-delay-in-settling-retiral-benefits-mandates-6-interest-from-the-day-after-r-a04b8753213c48179856f97689ffcd1d.webp)
The applicant, a Railway employee who ultimately served as a Hospital Attendant, retired on superannuation on 31 August 2015.
3 MIN READ→
![Competent Authority Directed to Reconsider Pay-Fixation Claims and Pass a Reasoned, Speaking Order. Ashish kuntal and other vs DEPARTMENT OF POSTS. CAT - ['Allahabad']. LawLens](/stories/thumbnails/competent-authority-directed-to-reconsider-pay-fixation-claims-and-pass-a-reasoned-speakin-70e41b14f630411085391e53111aeb3c.webp)
The 19 applicants are employees serving as T/Mates at the Central Ordnance Depot, Agra. They sought fixation of pay under the CCS (Revised Pay) Rules, 2016, in accordance with their option for fixation under Fundament...
3 MIN READ→
![Railway Administration may recover damage rent from DCRG for unauthorised post-retirement quarter retention.. Devendra Kumar Bharadwaj vs General Manager N C Rly. CAT - ['Allahabad']. LawLens](/stories/thumbnails/railway-administration-may-recover-damage-rent-from-dcrg-for-unauthorised-post-retirement-4c388fac6f874675aee865b9548cbf57.webp)
The applicant, a retired Senior Section Engineer of North Central Railway, was granted voluntary retirement after more than 32 years of service pursuant to the Tribunal’s earlier directions in O.A. No. 70 of 2018.
3 MIN READ→
![Pendency of a writ petition cannot, by itself, justify denying an employee’s MACP claim.. NORTH CENTRAL RAILWAY vs RAM SINGH RATHORE. CAT - ['Allahabad']. LawLens](/stories/thumbnails/pendency-of-a-writ-petition-cannot-by-itself-justify-denying-an-employees-macp-claim-4100eadc9a54418db183772173cb68fe.webp)
Ram Singh Rathore, a railway employee, sought grant of the 3rd financial upgradation under the Modified Assured Career Progression (MACP) Scheme.
3 MIN READ→
![Railway authorities must expeditiously relieve selected employees in phases upon release of intake quota, with reasoned orders.. Anoop Pandey and other vs NORTH CENTRAL RAILWAY. CAT - ['Allahabad']. LawLens](/stories/thumbnails/railway-authorities-must-expeditiously-relieve-selected-employees-in-phases-upon-release-o-49083223915f411a9598ed3040430014.webp)
The ten applicants, railway employees, filed the Original Application under Section 19 of the Administrative Tribunals Act, 1985, challenging the speaking order dated 26 February 2026 and the related letter dated 10 F...
3 MIN READ→
![Authorities must provide reasoned reconsideration of answer-key objections before deciding promotion on merit.. Aniruddha Kumar Shukla vs General Manager N C Rly. CAT - ['Allahabad']. LawLens](/stories/thumbnails/authorities-must-provide-reasoned-reconsideration-of-answer-key-objections-before-deciding-4684c8f142384979ac668bef80ecead4.webp)
The applicant challenged the panel dated 23 August 2018 for promotion to the post of Loco Inspector in Pay Matrix Level-7, Grade Pay of ₹4,600, pursuant to the notification dated 11 January 2016.
3 MIN READ→
![Candidature cannot be cancelled solely on FIR allegations when the candidate was in Column 12 and proceedings were quashed.. Ankit Singh vs UNION OF INDIA. CAT - ['Delhi']. LawLens](/stories/thumbnails/candidature-cannot-be-cancelled-solely-on-fir-allegations-when-the-candidate-was-in-column-da11ca74d9a944139f0f7c0823b2b271.webp)
The applicant, Ankit Singh, was a candidate for appointment as Constable (Driver), Male, in the Delhi Police.
3 MIN READ→
![Respondents must decide the PE&MT disqualification representation by a reasoned speaking order within 30 days.. SHEETAL vs UNION OF INDIA. CAT - ['Delhi']. LawLens](/stories/thumbnails/respondents-must-decide-the-pe-mt-disqualification-representation-by-a-reasoned-speaking-o-076cc8095adc4fd1bc59dc6f799bde1a.webp)
The applicant, Sheetal, aged about 23 years, applied for recruitment to the post of Constable (Executive) Female in the Delhi Police Examination, 2025, pursuant to the Examination Notification dated 22 September 2025.
2 MIN READ→
![Recruiting authority directed to decide pending candidature representations by a reasoned speaking order within 30 days.. Bharat Bhushan vs GNCTD. CAT - ['Delhi']. LawLens](/stories/thumbnails/recruiting-authority-directed-to-decide-pending-candidature-representations-by-a-reasoned-864ac358b6a246c5a28325a3528c5831.webp)
The Delhi Subordinate Services Selection Board issued Advertisement No. 05/2024 dated 05.03.2024 for the post of Assistant Director (Horticulture), Post Code 28/24.
2 MIN READ→
![Withdrawal of premature retirement orders entails consequential service benefits, while permitting fresh orders in accordance with law.. Naveen Prakash Nimesh vs STEEL AUTHORITY OF INDIA LIMITED (SAIL). CAT - ['Delhi']. LawLens](/stories/thumbnails/withdrawal-of-premature-retirement-orders-entails-consequential-service-benefits-while-per-560b0f47840c46c98d9b555985cfc168.webp)
The applicant, Shri Naveen Prakash Nimesh, an AGM in the Steel Authority of India Ltd. (SAIL), challenged an order dated 11 February 2025 prematurely retiring him under Rule 4.0(3) of the SAIL Conduct, Discipline and...
3 MIN READ→
![A B.Tech. in Electrical and Electronics Engineering does not satisfy subject-specific TGT Natural Science qualifications.. Shivansh vs DIRECTORATE OF EDUCATION. CAT - ['Delhi']. LawLens](/stories/thumbnails/a-b-tech-in-electrical-and-electronics-engineering-does-not-satisfy-subject-specific-tgt-n-acb2f943271745e49c90cefcd76dc94c.webp)
The applicant, belonging to the Unreserved category, applied for the post of TGT (Natural Science) (Male), Post Code 35/21, pursuant to DSSSB Advertisement No. 02/21 dated 12 May 2021. He appeared in the computer-base...
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![Removal of a GDS employee is justified where misappropriation is proved and public trust is lost.. Pramod Kumar Tiwari vs D/o Post. CAT - ['Allahabad']. LawLens](/stories/thumbnails/removal-of-a-gds-employee-is-justified-where-misappropriation-is-proved-and-public-trust-i-1a41a5fd2950473794b83c8126021aa3.webp)
The applicant, a Gramin Dak Sewak Branch Post Master (GDSBPM), was charge-sheeted under Rule 10 of the GDS (Conduct and Employment) Rules, 2001, for alleged misappropriation of three Money Order amounts by forging the...
3 MIN READ→
![Unrecognized Uttar Pradesh State Open School certificates do not establish eligibility for GDS appointment.. Madan Lal Swami vs M/o Communications. CAT - ['Jodhpur']. LawLens](/stories/thumbnails/unrecognized-uttar-pradesh-state-open-school-certificates-do-not-establish-eligibility-for-f00b09a136674ee7a60a113bea4ceda7.webp)
The applicants challenged their non-selection for the post of Gramin Dak Sevak (GDS) pursuant to the Department of Posts’ advertisement dated 3 March 2016.
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![Authorities must decide the compassionate-appointment claim by a reasoned speaking order within eight weeks.. Zahoor Ahmad Akhoon vs M/o Culture. CAT - ['Srinagar']. LawLens](/stories/thumbnails/authorities-must-decide-the-compassionate-appointment-claim-by-a-reasoned-speaking-order-w-d9d97f2aa94840a98df9aca9a3781a7a.webp)
The applicant’s father, Bashir Ahmad Akhoon, was employed as a Junior Foreman (Horticulture) with the Archaeological Survey of India and died in service on 21 April 2008, leaving behind his wife, one daughter, and thr...
3 MIN READ→
![Employees performing higher-post duties are entitled to corresponding pay despite expiry of their ad hoc promotion.. Balveer Singh vs M/o Communications. CAT - ['Jaipur']. LawLens](/stories/thumbnails/employees-performing-higher-post-duties-are-entitled-to-corresponding-pay-despite-expiry-o-612d216135e84a2e92a65fae2d9d7e19.webp)
The applicants, three postal employees holding the post of Postmaster Grade-I, were promoted to Postmaster Grade-II on an ad hoc basis for eleven months by order dated 10 June 2016, pursuant to a one-time relaxation o...
5 MIN READ→
![Employees performing higher duties are entitled to corresponding pay, despite expiry of their ad hoc promotion.. Rakesh Pareek vs D/o Post. CAT - ['Jaipur']. LawLens](/stories/thumbnails/employees-performing-higher-duties-are-entitled-to-corresponding-pay-despite-expiry-of-the-07470fe6f4da4bebadc806653e799ef8.webp)
The applicant, an employee of the Department of Posts, was promoted from Postmaster Grade-I to Postmaster Grade-II on an ad hoc basis for eleven months by order dated 10 June 2016.
5 MIN READ→
![Administrative transfers must not substantially impair an employee’s ability to participate in pending criminal proceedings.. DEEP NARAYAN YADAV vs CGDA. CAT - ['Delhi']. LawLens](/stories/thumbnails/administrative-transfers-must-not-substantially-impair-an-employees-ability-to-participate-a658b8f7530d40cd81d7f71fa52e5c62.webp)
The applicant, a Senior Auditor in the Defence Accounts Department, had been posted in Delhi since May 2016 and was last posted at the Principal Controller of Defence Accounts, New Delhi.
4 MIN READ→
![Resignation forfeits past service for pension unless covered by Rule 26(2)’s governmental-appointment exception.. SHRI PAL vs POST UP CIRCLE. CAT - ['Allahabad']. LawLens](/stories/thumbnails/resignation-forfeits-past-service-for-pension-unless-covered-by-rule-26-2-s-governmental-a-ab45bc73fdc84e9082139652c70b6914.webp)
The applicant, a retired Postal Assistant, claimed that he was appointed in the Postal Department on 04.01.1983 on a regular and permanent post and that variations in his name in departmental records referred to the s...
3 MIN READ→
![Retrospective promotion cannot be granted where no live vacancies existed during the relevant years.. B. VENKATESHAN vs M/o Home Affairs. CAT - ['Delhi']. LawLens](/stories/thumbnails/retrospective-promotion-cannot-be-granted-where-no-live-vacancies-existed-during-the-relev-1ec74c5d999d4db5a53514eab5073477.webp)
The applicants, Data Processing Assistant Grade ‘B’ employees of the National Crime Records Bureau, sought retrospective promotion and regularisation from the dates on which they claimed to have completed the requisit...
3 MIN READ→
![Deputationists have no vested right to extension beyond the sanctioned deputation period.. DEENDAYAL JANGIR vs COMPTROLLER AND AUDITOR GENERAL OF INDIA. CAT - ['Jaipur']. LawLens](/stories/thumbnails/deputationists-have-no-vested-right-to-extension-beyond-the-sanctioned-deputation-period-cd12a6cf998d47ed8f933f2920146dae.webp)
The applicant was initially placed on deputation by order dated 29 July 2021 for one year.
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![Employees have no enforceable right to a posting of their choice.. Khursheed Ahmad Bhat vs Pwd (r&b). CAT - ['Srinagar']. LawLens](/stories/thumbnails/employees-have-no-enforceable-right-to-a-posting-of-their-choice-a66389b9800d44cda61553d2d76f9b81.webp)
The applicant, an Assistant Engineer in the Public Works (R&B) Department, had been deputed to the Public Health Engineering/I&FC Department and subsequently recalled by his parent department and deputed to the Srinag...
2 MIN READ→
![Subsequent competent-authority adjustment and promotions overtook the challenge, rendering merits adjudication unnecessary.. Karuna Nand Jha vs General Manager N C Rly. CAT - ['Allahabad']. LawLens](/stories/thumbnails/subsequent-competent-authority-adjustment-and-promotions-overtook-the-challenge-rendering-66adf8c104a04ab68452dca407bd050e.webp)
The applicant, an Assistant Loco Pilot/Loco Pilot (Goods) in the North Central Railway, was medically decategorised on 11.12.2017 and found unfit for foot-plate duties, but fit for alternative employment in A-2 and be...
3 MIN READ→
![An APAR grading not challenged within the prescribed period cannot be reopened after subsequent rule changes.. Sunil Mittal vs M/o Railways. CAT - ['Jaipur']. LawLens](/stories/thumbnails/an-apar-grading-not-challenged-within-the-prescribed-period-cannot-be-reopened-after-subse-61200ad6dd9f4e75b2beb0c7dfb13255.webp)
The applicant challenged his “Average” grading in the Annual Performance Appraisal Report (APAR) for 2011–2012.
3 MIN READ→
![Authorities must consider and decide an employee’s GPF release representation in accordance with law within six weeks.. TARIQ AHMAD SHEIKH vs HEALTH AND MEDICAL EDUCATION DEPARTMENT. CAT - ['Srinagar']. LawLens](/stories/thumbnails/authorities-must-consider-and-decide-an-employees-gpf-release-representation-in-accordance-c654392978f34b02a5aeeadb5883f642.webp)
The applicant, initially appointed as a Class-IV employee, was regularized in service on 9 January 1996 and subsequently promoted on an officiating basis to the post of Driver in 2018.
2 MIN READ→
![Removal from service for a trivial discrepancy following denial of defence assistance is impermissibly disproportionate.. DIPANKAR DEY vs EASTERN RAILWAY. CAT - ['Kolkata']. LawLens](/stories/thumbnails/removal-from-service-for-a-trivial-discrepancy-following-denial-of-defence-assistance-is-i-4af6106e0a844d2dbfe01cbfab59a8d5.webp)
Applicant No. 1, a Railway employee appointed on compassionate grounds and subsequently working as Senior Clerk after medical decategorisation, suffered from severe cardiac disease and a 62% permanent hearing disability.
4 MIN READ→
![Uncommunicated APARs cannot be relied upon for promotion; a Review DPC must reassess the candidate.. Santosh Kumar Singh vs S E Railway. CAT - ['Kolkata']. LawLens](/stories/thumbnails/uncommunicated-apars-cannot-be-relied-upon-for-promotion-a-review-dpc-must-reassess-the-ca-b05cee4bed1b43979a70cd667990b8fc.webp)
The South Eastern Railway issued a notification dated 23 February 2017 to fill 34 posts of Intermediate Apprentice Mechanics/Junior Engineer (Mechanical) under the 25% promotional quota.
3 MIN READ→
![A revisional authority cannot predetermine enhanced punishment before considering the delinquent’s representation.. JUGLA SHARAN TIWARI DEAD SUBSITUTED SURENDRA KUMAR vs POST UP CIRCLE. CAT - ['Lucknow']. LawLens](/stories/thumbnails/a-revisional-authority-cannot-predetermine-enhanced-punishment-before-considering-the-deli-a4c9bde952424d799706f9e596f4d135.webp)
The applicant, Jugla Saran Tiwari, was employed as a Gramin Dak Sevak/Postmaster in the Postal Department. A charge-sheet was issued to him on 3 January 1997 for alleged violations of Rule 17 of the EDA (Conduct and S...
3 MIN READ→
![Review lies only for a demonstrated error apparent or new evidence, not reargued factual distinctions.. THE SECRETARY MINISTRY OF TELECOMMUNICATION NEW DELHI vs P V KRISHNAKUMAR. CAT - ['Ernakulam']. LawLens](/stories/thumbnails/review-lies-only-for-a-demonstrated-error-apparent-or-new-evidence-not-reargued-factual-di-0a276a3567984379bbb61b1cdb12b97b.webp)
The Review Applicants—primarily Bharat Sanchar Nigam Limited and its officers—sought review of the common order dated 25 August 2025 passed in the connected Original Applications concerning the service claims of the r...
3 MIN READ→
![Authorities must consider casual labourers’ claims under applicable schemes and release legitimately earned unpaid wages.. Asif Ahmad Rather vs D/o Tourism Ut Of J&k. CAT - ['Srinagar']. LawLens](/stories/thumbnails/authorities-must-consider-casual-labourers-claims-under-applicable-schemes-and-release-leg-47600bb03dea4bafac8929664d00c187.webp)
The applicants in the lead matter and the connected transfer applications claimed to have been engaged as casual labourers by the Tourism Department between 2007 and 2014 and to have worked at various tourist establis...
3 MIN READ→
![A prior higher pay scale counts as first ACP upgradation, entitling employees to second ACP after 24 years.. MUKUNDAN P A vs M/o Defence. CAT - ['Ernakulam']. LawLens](/stories/thumbnails/a-prior-higher-pay-scale-counts-as-first-acp-upgradation-entitling-employees-to-second-acp-da7c0f5e628543ee96062304eaf994d9.webp)
The applicant, a retired Assistant Engineer (Civil) in the Military Engineer Services, joined service as a Junior Engineer (Civil) on 26 March 1973 and retired on 30 September 2009 after more than 36 years of service.
4 MIN READ→
![Mere pendency of a criminal case without framed charges cannot justify indefinite withholding of retiral benefits.. NARESH KUMAR SOOD vs NORTHERN RAILWAY. CAT - ['Chandigarh']. LawLens](/stories/thumbnails/mere-pendency-of-a-criminal-case-without-framed-charges-cannot-justify-indefinite-withhold-c2c02a13b2ef4afca0dbfd6f5403c350.webp)
The applicant, a retired Chief Enquiry-cum-Reservation Supervisor of Northern Railway, superannuated on 31.08.2021.
3 MIN READ→
![Benefits granted in settled service litigation must extend to all similarly situated employees.. YASH PAUL vs DEFENCE. CAT - ['Delhi']. LawLens](/stories/thumbnails/benefits-granted-in-settled-service-litigation-must-extend-to-all-similarly-situated-emplo-2ed4029b943d4f9e827cdf459a4a442c.webp)
The ten applicants were initially appointed as Store Keepers and were subsequently promoted through the posts of Senior Store Keeper, Store Superintendent and Senior Store Superintendent, ultimately retiring as Ordnan...
4 MIN READ→
![Courts cannot direct age relaxation; the competent authority must decide such relaxation in accordance with applicable rules.. Mahjabeena Akhter vs D/o Civil Secretariat, J& K. CAT - ['Srinagar']. LawLens](/stories/thumbnails/courts-cannot-direct-age-relaxation-the-competent-authority-must-decide-such-relaxation-in-4424da32661047168e59cad78bc8cf6b.webp)
The applicant possessed a 10+2 qualification in Science and a four-year General Nursing Training qualification.
3 MIN READ→
![The 35-year minimum age applies equally to both promotional channels.. DURGESH KUMAR PANDEY vs DEPARTMENT OF EDUCATION. CAT - ['Delhi']. LawLens](/stories/thumbnails/the-35-year-minimum-age-applies-equally-to-both-promotional-channels-fe21c752b3b04c17ae6beff7b9ce36f3.webp)
The 27 applicants were serving as Primary Teachers (PRTs) in the Kendriya Vidyalaya Sangathan and sought consideration for promotion to the post of Headmaster.
4 MIN READ→
![Belated NPS-to-OPS option accepted where inadequate notice coincides with exceptional personal circumstances.. Suparna Bhattacharyya vs MUNICIPAL CORPORATION OF DELHI. CAT - ['Delhi']. LawLens](/stories/thumbnails/belated-nps-to-ops-option-accepted-where-inadequate-notice-coincides-with-exceptional-pers-7c8787f82cbe418bbca83c0398defd97.webp)
The applicant applied pursuant to the MCD advertisement dated 23 August 2003 for appointment as Medical Officer, was selected, and joined as General Duty Medical Officer-II after appointment proceedings completed in 2...
4 MIN READ→
![Subsequent posting renders the original posting relief infructuous but preserves claims for antedated seniority.. Kalagatha Panidhar vs CSIR - INDIAN INSTITUTE OF CHEMICAL TECHNOLOGY. CAT - ['Hyderabad']. LawLens](/stories/thumbnails/subsequent-posting-renders-the-original-posting-relief-infructuous-but-preserves-claims-fo-cb55506d9b83464291739111a9772d41.webp)
The applicant joined CSIR-IICT, Hyderabad as Junior Secretariat Assistant on 19 July 2016 and was promoted as Senior Secretariat Assistant with effect from 1 January 2020. He was also appointed Assistant Section Offic...
4 MIN READ→
![Administrative lapse denying an eligible employee promotion warrants notional promotion with consequential benefits.. REKHA RANI vs Education Deptt., Ut Chandigarh. CAT - ['Chandigarh']. LawLens](/stories/thumbnails/administrative-lapse-denying-an-eligible-employee-promotion-warrants-notional-promotion-wi-6a69d561493e4ab585d42f9aba3b2c4f.webp)
The applicant, appointed as a Clerk on 6 April 1990 and later promoted as Senior Assistant, possessed B.A., B.Ed. qualifications with Hindi as an elective subject and claimed eligibility for promotion as Mistress (Hin...
4 MIN READ→
![Competent authority must decide the pending representation by a reasoned, speaking order within four weeks.. Mohit Kumar vs CHANDIGARH ADMINISTRATION. CAT - ['Chandigarh']. LawLens](/stories/thumbnails/competent-authority-must-decide-the-pending-representation-by-a-reasoned-speaking-order-wi-d82f7b62f5184602a471139d494686ee.webp)
The applicant, a Clerk in the Engineering Department of the Chandigarh Administration, applied on 2 July 2025 for out-of-turn government accommodation on medical grounds, citing his father’s severe road accident and s...
2 MIN READ→
![A 35-year minimum age requirement applies equally to promotion and LDE quotas.. S MANJU vs KENDRIYA VIDYALAYA SANGATHAN (KVS). CAT - ['Delhi']. LawLens](/stories/thumbnails/a-35-year-minimum-age-requirement-applies-equally-to-promotion-and-lde-quotas-e2a04b45e6444634adc6d2f5ae6ec81b.webp)
The 14 applicants were serving as Primary Teachers (PRTs) in the Kendriya Vidyalaya Sangathan and sought consideration for promotion to Headmaster.
3 MIN READ→
![A coordinate bench must follow a High Court-affirmed decision on the same issue.. AWADHESH MAURYA vs M/o Finance. CAT - ['Delhi']. LawLens](/stories/thumbnails/a-coordinate-bench-must-follow-a-high-court-affirmed-decision-on-the-same-issue-58c0f8ec1d11428b88d5249d07f387ff.webp)
The applicants, serving as Inspectors of Central Excise, challenged the respondents’ communication/order dated 1 July 2019 concerning the review of the Departmental Promotion Committee and apprehended reversion from t...
3 MIN READ→
![Recovery of excess pay from a retired Group C employee is impermissible absent misrepresentation.. Jagjit Pal Singh vs M/O RAILWAYS. CAT - ['Chandigarh']. LawLens](/stories/thumbnails/recovery-of-excess-pay-from-a-retired-group-c-employee-is-impermissible-absent-misrepresen-20253394256e4cd78b05c55308cbca4c.webp)
The applicant, a retired Railway Carpenter (MCM), superannuated on 31 July 2024.
3 MIN READ→
![Re-engagement was remitted for reconsideration upon medical fitness certificates and non-criminality affidavits.. Ankit kumar vs MUNICIPAL CORPORATION OF DELHI. CAT - ['Delhi']. LawLens](/stories/thumbnails/re-engagement-was-remitted-for-reconsideration-upon-medical-fitness-certificates-and-non-c-e966b3b62fe14d829071b09f02f46a0e.webp)
The applicant, Ankit Kumar, had earlier been engaged as a Compassionate Ground Substitute Paryavaran Sahayak (Safai Karamchari) in Ward No. 231/23E of the erstwhile East Delhi Municipal Corporation.
2 MIN READ→
![Authorities must consider compassionate appointment claims under SRO-43 by a reasoned order, subject to eligibility.. Saiem Iqbal Minor Son Of Late Mohammad Iqbal Bhat vs D/o Civil Secretariat, J& K. CAT - ['Srinagar']. LawLens](/stories/thumbnails/authorities-must-consider-compassionate-appointment-claims-under-sro-43-by-a-reasoned-orde-17b35536cb70429b8a6c7bedacbb7c41.webp)
The petitioner, Saiem Iqbal, a minor, approached the Tribunal through his paternal uncle seeking consideration for compassionate appointment under SRO-43 of 1994, following the death-in-harness of his father, Mohammad...
2 MIN READ→
![Banks may recover excess family pension payments made due to their own administrative error.. Alpana Tantubai vs S E Railway. CAT - ['Kolkata']. LawLens](/stories/thumbnails/banks-may-recover-excess-family-pension-payments-made-due-to-their-own-administrative-erro-b342edcee3a3403c8f1d817adb8b0092.webp)
Late Shivnath Tantubai, a Railway employee, died in service on 08.02.2006. His first wife had predeceased him, leaving two unmarried daughters; he subsequently married the applicant, Smt. Alpana Tantubai, in 1994, and...
3 MIN READ→
![Authorities cannot selectively repatriate similarly situated employees; differential treatment is arbitrary and discriminatory.. Prakash gaurav vs POSTS. CAT - ['Kolkata']. LawLens](/stories/thumbnails/authorities-cannot-selectively-repatriate-similarly-situated-employees-differential-treatm-03262d9f9c864ebeb09a41e0aa4dcf6e.webp)
The applicant, a Postal Assistant initially posted in Contai Division, was transferred to Kolkata GPO on his own request in 2023.
2 MIN READ→
![Pensionary benefits claims cannot be rejected without proper inquiry and reasonable opportunity of hearing.. Minakshi yadav and others vs NORTHERN RAILWAY. CAT - ['Allahabad']. LawLens](/stories/thumbnails/pensionary-benefits-claims-cannot-be-rejected-without-proper-inquiry-and-reasonable-opport-8514a460c2cb4c69bf1c9d1b21c327f6.webp)
The applicants, namely Minakshi Yadav @ Meenu, Nitesh Kumar @ Raja Munna, and Nagesh Kumar, claimed pension and post-retiral benefits arising from the service of their deceased father, Late Ramchandra Prasad, a Chauki...
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![Employees who miss repeated deadlines cannot claim a further opportunity to re-exercise pay-fixation options.. V MADHAVIKUTTY vs Indian Council of Agricultural Research. CAT - ['Ernakulam']. LawLens](/stories/thumbnails/employees-who-miss-repeated-deadlines-cannot-claim-a-further-opportunity-to-re-exercise-pa-eb516905b714458485f1cac0b7ad4336.webp)
The applicants were employees of ICAR-CPCRI, Regional Station, Krishnapuram.
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![One-time increments granted under the pay-fixation clarification cannot be withdrawn from similarly situated employees.. VIJAYAN N vs REVENUE. CAT - ['Ernakulam']. LawLens](/stories/thumbnails/one-time-increments-granted-under-the-pay-fixation-clarification-cannot-be-withdrawn-from-74411e51203e4cadbf71296d2db5436e.webp)
The applicant, a retired Deputy Commissioner of Central Tax and Central Excise, had joined service as an Inspector in 1984 and was subsequently promoted as Superintendent and Assistant Commissioner. His pay was fixed...
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![Respondents granted two months to verify and disburse arrears, with liberty to revive contempt proceedings upon default.. RAJ MOHAN SINGH vs MS. PURVA GARG AND OTHERS. CAT - ['Chandigarh']. LawLens](/stories/thumbnails/respondents-granted-two-months-to-verify-and-disburse-arrears-with-liberty-to-revive-conte-4640a36f6f3641cca5a2e2d5c924ab23.webp)
The 90 petitioners instituted a contempt petition alleging non-compliance with the directions issued in OA No. 1277/2018.
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![Respondents received two months to verify and disburse arrears, with liberty to revive proceedings upon default.. KANCHAN APPLICANT NO 5 IN OA AND ORHERS vs MS. PRERNA PURI. CAT - ['Chandigarh']. LawLens](/stories/thumbnails/respondents-received-two-months-to-verify-and-disburse-arrears-with-liberty-to-revive-proc-5828801d666443cfab0430b5c07e62de.webp)
The petitioners, serving or formerly serving employees/teachers under the Chandigarh Administration, instituted Contempt Petition No. 106/2026 in connection with OA No. 1277/2018, alleging non-compliance with the dire...
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![Adhikari Pariksha certificates issued by Gurukul Vishwavidyalaya until 2008 are valid High School equivalents.. PRAVEEN GAUTAM vs General Managar, N Rly. CAT - ['Allahabad']. LawLens](/stories/thumbnails/adhikari-pariksha-certificates-issued-by-gurukul-vishwavidyalaya-until-2008-are-valid-high-0fd925b4a7ce4101ae5812c90191edc0.webp)
The applicant responded to the Railway Recruitment Cell’s advertisement dated 30 December 2013 for recruitment to Group ‘D’ posts and was selected for the post of Carriage Cleaner after clearing the selection stages.
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![Reinstated employees are entitled to continuity, seniority and notional pay fixation, with arrears limited to three years.. Atulkumar B Solanki vs DEPARTMENT OF POSTS. CAT - ['Delhi']. LawLens](/stories/thumbnails/reinstated-employees-are-entitled-to-continuity-seniority-and-notional-pay-fixation-with-a-4d18783695634141ba3cb382c91d0082.webp)
The applicant, Atul Kumar B. Solanki, was initially appointed on 11 February 2014 and was serving as a Sorting Assistant at SRO Bhuj, RMS “RJ” Division.
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![Part-time service cannot count as regular service for ACP/MACP absent proof of full-time work.. SHYAM SWAROOP BHATNAGAR vs MUNICIPAL CORPORATION OF DELHI. CAT - ['Delhi']. LawLens](/stories/thumbnails/part-time-service-cannot-count-as-regular-service-for-acp-macp-absent-proof-of-full-time-w-0f0e16b04bc84b84ac14bab7af807ea2.webp)
The five applicants had initially joined the Municipal Corporation of Delhi as Community Workers (Part Time) between 1981 and 1984 and were subsequently regularized through separate office orders.
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![Reinstatement requires continuity of service, seniority and notional pay fixation despite a “No Work, No Pay” clause.. SUMIT vs DEPARTMENT OF POSTS. CAT - ['Delhi']. LawLens](/stories/thumbnails/reinstatement-requires-continuity-of-service-seniority-and-notional-pay-fixation-despite-a-95f3b7ad35c14f63b14341b718f33b7b.webp)
The applicant, Sumit, was initially appointed as a Postal Assistant against the 2011–12 vacancy year and had been serving from 11 February 2014.
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![Competent authority must decide pending representations through a reasoned, speaking order within six weeks.. Dr Keshav Kumar Sharma vs GNCTD. CAT - ['Delhi']. LawLens](/stories/thumbnails/competent-authority-must-decide-pending-representations-through-a-reasoned-speaking-order-44b51f150d7045c58ccec0a76cc61bef.webp)
The applicant, a Veterinary Officer/Veterinary Assistant Surgeon under the Government of NCT of Delhi, challenged the denial of financial upgradations under the Dynamic Assured Career Progression (DACP) Scheme.
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![Authorities must decide the representation and complete substantive appointment proceedings within four weeks, strictly according to law.. Dr Abdul Rehman vs HEALTH AND MEDICAL EDUCATION DEPARTMENT. CAT - ['Srinagar']. LawLens](/stories/thumbnails/authorities-must-decide-the-representation-and-complete-substantive-appointment-proceeding-16fa97be577546919495d2fedc2e938c.webp)
The applicant was initially appointed against a migrant vacancy in 1997 and his services were regularised in 2007.
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![Current office-holders must be impleaded to report complete compliance with subsisting tribunal directions.. Ms Punya Salila Srivastava, Secretary, HEALTH AND FAMILY WELFARE & others vs DR AK SINGH. CAT - ['Delhi']. LawLens](/stories/thumbnails/current-office-holders-must-be-impleaded-to-report-complete-compliance-with-subsisting-tri-076916923be345399da5ee6472acc735.webp)
The applicant, Dr. A.K. Singh, joined the Medical Stores Organisation under the Directorate General of Health Services in 1982. He alleged that his in-situ promotions were withheld because of departmental and criminal...
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![Recovery of overpaid allowances from retirement gratuity is permissible where the employee undertook to refund excess payments.. Sri Kunchok Tempa vs HOME AFFAIRS. CAT - ['Guwahati']. LawLens](/stories/thumbnails/recovery-of-overpaid-allowances-from-retirement-gratuity-is-permissible-where-the-employee-ab23072476c448d6894dcdce1dc3546f.webp)
The applicant, who served in the Intelligence Bureau and retired as Assistant Central Intelligence Officer-I, challenged the recovery of ₹1,59,900 from his retirement gratuity of ₹13,33,167 pursuant to PPO No. 2340823...
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![Recovery of irregular SDA payments is permissible from Group B employees who furnished refund undertakings.. Shri Achyut Barman vs All India Radio. CAT - ['Guwahati']. LawLens](/stories/thumbnails/recovery-of-irregular-sda-payments-is-permissible-from-group-b-employees-who-furnished-ref-c9e86ee6b2eb46d9b1ee07715028dddb.webp)
The applicants, employees of Prasar Bharati/Doordarshan Kendra, Guwahati, challenged the speaking order-cum-recovery order dated 21.08.2024, whereby recovery of Special Duty Allowance (“SDA”) arrears paid to them for...
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![Selection is invalid when the Search-cum-Selection Committee violates mandatory requirements for external and domain-expert members.. DR JITENDRA KUMAR SAINI vs UNION OF INDIA. CAT - ['Delhi']. LawLens](/stories/thumbnails/selection-is-invalid-when-the-search-cum-selection-committee-violates-mandatory-requiremen-a23d042b1abb45429bfbffc73215a9dd.webp)
The applicant, a senior medical officer at the National Institute of Tuberculosis and Respiratory Diseases (NITRD), applied for the post of Director pursuant to the advertisement dated 13.12.2023 and was shortlisted a...
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![Administrative delay cannot deprive a qualified employee of notional promotion and pensionary benefits after retirement.. Batti Lal Mahawar vs M/o Railways. CAT - ['Delhi']. LawLens](/stories/thumbnails/administrative-delay-cannot-deprive-a-qualified-employee-of-notional-promotion-and-pension-e59327d409a84e3ea556e3b81fbf11ac.webp)
The applicant was appointed as a Railway Khalasi on 03.07.1986 and was subsequently promoted to Senior Technician.
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![Statutory reckoning of approved service governs LDCE eligibility, not merely actual date of appointment.. Narendra Kumar Sahoo vs Union Public Service Commission. CAT - ['Delhi']. LawLens](/stories/thumbnails/statutory-reckoning-of-approved-service-governs-ldce-eligibility-not-merely-actual-date-of-5e270c9fdc2a4700b7675f343e3f7698.webp)
The applicant, a Cypher Assistant in the Ministry of External Affairs (MEA), challenged the UPSC’s final result dated 24.07.2013 for the Combined Section Officers’/Stenographers’ Grade ‘B’/Grade ‘I’ Limited Department...
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![Recruiting authorities may strictly enforce notified qualifications; courts cannot expand them through judicially determined equivalence.. ANANTHURAJ KB vs RAIL BHAWAN. CAT - ['Ernakulam']. LawLens](/stories/thumbnails/recruiting-authorities-may-strictly-enforce-notified-qualifications-courts-cannot-expand-t-cbdf7f6df6534556801b2ed78d7021cc.webp)
The Railway Recruitment Board issued Centralised Employment Notice No. 01/2024 for recruitment to the post of Assistant Loco Pilot. The prescribed qualifications included Matriculation/SSLC with specified ITI or appre...
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![Continuous State Government service must be counted for Central MACP benefits after absorption.. SAROJ KUMARI vs HEALTH AND FAMILY WELFARE. CAT - ['Delhi']. LawLens](/stories/thumbnails/continuous-state-government-service-must-be-counted-for-central-macp-benefits-after-absorp-f8295db1202740b6b9b894eddff8f628.webp)
The applicant was initially appointed as an Auxiliary Nurse Midwife (ANM) in the Haryana Government on an ad hoc basis on 02.07.1988, and her services were regularised with effect from 03.12.1990.
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![Statutory female age ceiling cannot be enhanced by general age-limit revision absent rule amendment.. PRITI DUA vs GNCTD. CAT - ['Delhi']. LawLens](/stories/thumbnails/statutory-female-age-ceiling-cannot-be-enhanced-by-general-age-limit-revision-absent-rule-0b15c20d25c44ca7a4555d3af3b5e6f8.webp)
The applicant, born on 09.04.1976 and belonging to the Unreserved category, had worked continuously as a TGT (Social Science) Guest Teacher with the Directorate of Education, GNCTD, since 2013.
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![Authorities must decide representations for enhanced honorarium through a reasoned order within six weeks.. RAJIV GUPTA vs RAIL BHAWAN. CAT - ['Delhi']. LawLens](/stories/thumbnails/authorities-must-decide-representations-for-enhanced-honorarium-through-a-reasoned-order-w-67772fe8995b4517a1923a93826f36d0.webp)
The 16 applicants were former railway Cashiers, Senior Cashiers, Inspectors Cashier, and cash-and-pay staff of North Central Railway.
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![Transfer was deferred pending a reasoned decision on the employee’s representation.. Neeraj Kumar vs DEFENCE. CAT - ['Delhi']. LawLens](/stories/thumbnails/transfer-was-deferred-pending-a-reasoned-decision-on-the-employees-representation-73f5bc6c9fd348238ec6b1a4996b688b.webp)
Neeraj Kumar, a Senior Administrative Assistant posted at GE (E), Delhi Cantt., was elected Senior Vice-President of the recognised All India MES Admin Cadre and Ministerial Staff Association for the term from 1 March...
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![Employees retiring on 30 June or 31 December are entitled to one notional increment for pension fixation.. CHITRANJAN SINGH vs DEPTT OF POSTS. CAT - ['Delhi']. LawLens](/stories/thumbnails/employees-retiring-on-30-june-or-31-december-are-entitled-to-one-notional-increment-for-pe-30f772246aa94debba845cb50e013411.webp)
The applicants were retired employees of the Department of Posts, Bihar Circle. Applicant No. 1 retired as Sub-Postmaster, Dighwara Sub-Office, on 30 June 2023; Applicant No. 2 retired as Sub-Postmaster, Jalalpur Baza...
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![Authorities must fairly inquire into a divorced daughter’s marital status before deciding family-pension eligibility.. AYESHA BEE vs AGRICULTURAL RESEARCH AND EDUCATION. CAT - ['Allahabad']. LawLens](/stories/thumbnails/authorities-must-fairly-inquire-into-a-divorced-daughters-marital-status-before-deciding-f-b7edbb5001f040108b15594a2c30d1e0.webp)
The applicant’s father, an employee of ICAR–Indian Veterinary Research Institute, retired on 31 March 1995 and died on 7 December 2012. Her mother had predeceased him on 26 June 2005. Claiming to be the deceased pensi...
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![Pension revision is based on the pay scale held at retirement, not the post’s subsequent upgraded scale.. C GANESAN vs M/o Railways. CAT - ['Chennai']. LawLens](/stories/thumbnails/pension-revision-is-based-on-the-pay-scale-held-at-retirement-not-the-posts-subsequent-upg-a36ddc8cef4e4e03ade087e4cbe5830b.webp)
The applicant, appointed in the Railway Accounts Department in 1961, was promoted through the departmental accounting examinations and ultimately served as an Assistant Accounts Officer (AAO), a Group ‘B’ gazetted post.
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![Disciplinary penalty stands where postal employee’s violations of prescribed savings-account procedures are proved.. N GOVINDARAJU vs D/o Post. CAT - ['Chennai']. LawLens](/stories/thumbnails/disciplinary-penalty-stands-where-postal-employees-violations-of-prescribed-savings-accoun-e4c305dfa4cd47608a16c82e242f17a5.webp)
The applicant, a Postal Assistant who had served as Sub-Postmaster, Vadapathimangalam SO, credited the maturity proceeds of five MIS accounts, totalling ₹1,98,500, into the SB account of the depositor, Smt. K. Thulasi...
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![Final ruling is omitted; the decisive legal principle cannot be reliably determined.. P RAVI @ RATHINAVELCHAMY vs M/o Communications. CAT - ['Chennai']. LawLens](/stories/thumbnails/final-ruling-is-omitted-the-decisive-legal-principle-cannot-be-reliably-determined-35d666a1810e46c394c6cd692f239826.webp)
The applicant, a Gramin Dak Sevak Branch Postmaster at Illanjembur Branch Office, was issued a charge-sheet under Rule 10 on 04.10.2012 for alleged irregularities in the payment of e-Money Orders to certain beneficiar...
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![Competent authority must decide employees’ repatriation claims by a reasoned order within six weeks.. PARVEEN KUMAR vs GENERAL ADMINISTRATIVE DEPARTMENT. CAT - ['Jammu']. LawLens](/stories/thumbnails/competent-authority-must-decide-employees-repatriation-claims-by-a-reasoned-order-within-s-9dfddbfa058d41249fe5f52c7cd69267.webp)
The 18 applicants are General Line Teachers, domiciled in the Union Territory of Jammu and Kashmir, who were appointed against district-cadre posts in Leh/Kargil before the reorganisation of the erstwhile State of Jam...
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![Tribunal directs competent authority to decide promotional-cadre grievance by a reasoned, speaking order.. MOHD SHAFI vs SHEEP HUSBANDRY DEPARTMENT UT OF LADAKH. CAT - ['Jammu']. LawLens](/stories/thumbnails/tribunal-directs-competent-authority-to-decide-promotional-cadre-grievance-by-a-reasoned-s-2ad7068266a94e43b5bc49d2d25f6833.webp)
The applicant, an Assistant Stockman in the Sheep Husbandry Department, UT of Ladakh, claimed that under the recruitment rules applicable before the reorganisation of the erstwhile State of Jammu and Kashmir, the post...
3 MIN READ→
![The Tribunal may treat an Original Application as a representation and direct a reasoned decision without ruling on merits.. Dinesh Bhatt vs AIIMS. CAT - ['Delhi']. LawLens](/stories/thumbnails/the-tribunal-may-treat-an-original-application-as-a-representation-and-direct-a-reasoned-d-e6b5eb8ceb6642e4aa75007e9433c6a0.webp)
The applicant claimed that he had been continuously working as a Junior Administrative Officer (JAO) at AIIMS, Rishikesh since 18 March 2013, against a sanctioned and perennial post, while functioning under the direct...
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![Application treated as representation; competent authority directed to decide claims through a reasoned order.. NITIN KUMAR YADAV vs AIIMS. CAT - ['Delhi']. LawLens](/stories/thumbnails/application-treated-as-representation-competent-authority-directed-to-decide-claims-throug-6a9650dea392445c82f02e578806e2f6.webp)
The applicant claimed continuous engagement as a Junior Engineer (Electrical) through successive outsourcing agencies, allegedly since 2 September 2016, against a sanctioned and perennial post at AIIMS Rishikesh.
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![An Original Application may be treated as a representation for a reasoned decision without adjudicating its merits.. PRAVEEN VYAS vs AIIMS. CAT - ['Delhi']. LawLens](/stories/thumbnails/an-original-application-may-be-treated-as-a-representation-for-a-reasoned-decision-without-06420718e03b4bc1b7b248973abc7b7a.webp)
The applicant, Praveen Vyas, claimed that he had been continuously working as a Junior Engineer (Electrical) at AIIMS Rishikesh since 22 March 2016 through successive outsourcing agencies.
3 MIN READ→
![Administrative uncertainty cannot defeat reserved-category candidature where delayed certificate submission was not attributable to the applicant.. Vikram Mor vs D/o Post. CAT - ['Chandigarh']. LawLens](/stories/thumbnails/administrative-uncertainty-cannot-defeat-reserved-category-candidature-where-delayed-certi-3af923ef074f4304aa74a882965a5755.webp)
The respondents invited applications for recruitment to the posts of Postal Assistant/Sorting Assistant in the Haryana Postal Circle, with 27.03.2014 as the last date for submission of applications.
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![An ad hoc authority cannot impose dismissal, a major penalty, under the CCS (CCA) Rules.. Amit Chopra vs D/o Post. CAT - ['Chandigarh']. LawLens](/stories/thumbnails/an-ad-hoc-authority-cannot-impose-dismissal-a-major-penalty-under-the-ccs-cca-rules-1941b87f7ad748369d37b1572082283b.webp)
The applicant, a Postal Assistant appointed by the Superintendent of Post Offices, Ambala Division, was served with a major-penalty charge-sheet under Rule 14 of the CCS (CCA) Rules, 1965, alleging misappropriation of...
4 MIN READ→
![Recovery of excess pay from retired employees’ retiral dues is impermissible absent misrepresentation.. Manjit Singh vs M/O RAILWAYS. CAT - ['Chandigarh']. LawLens](/stories/thumbnails/recovery-of-excess-pay-from-retired-employees-retiral-dues-is-impermissible-absent-misrepr-7b5c68327284403babd7d9627961a2cf.webp)
The applicant, Manjit Singh, joined Northern Railway as a Diesel Cleaner in November 1987 and was subsequently promoted to various posts, ultimately serving as Chief Ticket Inspector before retiring on 31 December 2024.
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![An original application becomes infructuous once the applicant’s grievance is fully redressed.. DR POLASH BORA vs EMPLOYEES STATE INSURANCE CORPORATION (ESIC). CAT - ['Guwahati']. LawLens](/stories/thumbnails/an-original-application-becomes-infructuous-once-the-applicants-grievance-is-fully-redress-23e0640a06c74859b79f27f06f61d02a.webp)
The applicant challenged the ESIC authorities’ orders concerning his transfer and rejection of his grievance, including Office Order No. 127 of 2023 dated 10 November 2023 and the Financial Commissioner’s order dated...
2 MIN READ→
![A signed undertaking binds a retiree to recovery of overpaid allowances from gratuity.. Jyoti Prasad Das vs INTELLIGENCE BUREAU. CAT - ['Guwahati']. LawLens](/stories/thumbnails/a-signed-undertaking-binds-a-retiree-to-recovery-of-overpaid-allowances-from-gratuity-caa71afbe2a949ba8683f87295068ea0.webp)
The applicant was appointed as a Security Assistant in the Intelligence Bureau on 11 May 1987 and retired on superannuation on 30 April 2024 as Assistant Central Intelligence Officer-I after approximately 37 years of...
3 MIN READ→
![Recovery of excess pension payments from retired Group ‘C’ employees is impermissible absent fraud or misrepresentation.. RAJ KUMAR SAIN vs NORTH CENTRAL RAILWAY. CAT - ['Allahabad']. LawLens](/stories/thumbnails/recovery-of-excess-pension-payments-from-retired-group-c-employees-is-impermissible-absent-f76ed4f8881e41e484fc73002d5032e1.webp)
The applicant was appointed as an Apprentice Assistant Driver in 1992 and was subsequently promoted to various posts, ultimately serving as Chief Loco Inspector.
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![Termination based solely on adverse CFSL reports, without inquiry, is legally unsustainable.. KARMJEET YADAV vs D/O POST. CAT - ['Delhi']. LawLens](/stories/thumbnails/termination-based-solely-on-adverse-cfsl-reports-without-inquiry-is-legally-unsustainable-9666f908dbde4e81b97fbca79cdad177.webp)
The applicant was appointed as a Postal Assistant pursuant to the Postal Assistant/Sorting Assistant Direct Recruitment Examination for 2013–14, through an appointment letter dated 10 April 2015, and joined service on...
4 MIN READ→
![Competent authority must consider one-time age relaxation for overage contractual candidates qualifying on merit.. MANJU BALA vs Department of Education. CAT - ['Delhi']. LawLens](/stories/thumbnails/competent-authority-must-consider-one-time-age-relaxation-for-overage-contractual-candidat-09b9126741d1499b82986a30e02d1f35.webp)
The 14 applicants were contractual teachers serving under the respondents for approximately 14–20 years. They challenged the refusal to grant them age relaxation beyond the five-year limit prescribed for contractual e...
3 MIN READ→
![Mere naming in an FIR, without charge-sheeting, cannot alone justify denial of police appointment.. Mohit Kumar vs DELHI POLICE. CAT - ['Delhi']. LawLens](/stories/thumbnails/mere-naming-in-an-fir-without-charge-sheeting-cannot-alone-justify-denial-of-police-appoin-ad8b4fc9646d4596a7247cdad79671f5.webp)
The applicant, Mohit Kumar, a recruit Constable (Driver) selected for Delhi Police-2022, was denied appointment after the respondents issued a show-cause notice dated 4 April 2024 and cancelled his candidature by orde...
3 MIN READ→
![Candidates under the Anganwadi Worker sub-category must possess the prescribed ten years’ experience, notwithstanding a bachelor’s degree.. Doli Verma vs Women And Child Development. CAT - ['Delhi']. LawLens](/stories/thumbnails/candidates-under-the-anganwadi-worker-sub-category-must-possess-the-prescribed-ten-years-e-90f5602d508348958842d122df924cb2.webp)
The applicants challenged Rejection Notice No. 260 dated 22 June 2018, by which their candidature for the post of Supervisor Grade-II (Female), Post Code No. 212/14, pursuant to Advertisement No. 02/2014 issued throug...
3 MIN READ→
![Absence of a stay requires implementation of tribunal directions, subject to refund undertaking pending appeal.. Virendra Singh vs DEFENCE. CAT - ['Delhi']. LawLens](/stories/thumbnails/absence-of-a-stay-requires-implementation-of-tribunal-directions-subject-to-refund-underta-a8eb6cfa2f4a49a195d9acb0fc2d530e.webp)
The applicant, Virendera Singh, a Master Craftsman posted at Ordinance Factory, Dehradun, filed the Original Application under Section 19 of the Administrative Tribunals Act, 1985. He challenged orders dated 1 Decembe...
2 MIN READ→
![Contempt petition closed as underlying original application was remanded for fresh consideration.. Sandeep Sharma vs Keshav Chandra, Chairperson, NEW DELHI MUNICIPAL COUNCIL and ors. CAT - ['Delhi']. LawLens](/stories/thumbnails/contempt-petition-closed-as-underlying-original-application-was-remanded-for-fresh-conside-660798a135f2435cba0283e083c9ba6c.webp)
The applicants, who were working as Section Officers (Horticulture) on contract basis with the New Delhi Municipal Council (NDMC), instituted Contempt Petition No. 482/2026 in relation to OA No. 2907/2019 against the...
1 MIN READ→
![Similarly situated industrial employees are entitled to Dress Allowance under established precedent.. Akshay vs DEFENCE. CAT - ['Chandigarh']. LawLens](/stories/thumbnails/similarly-situated-industrial-employees-are-entitled-to-dress-allowance-under-established-e3c68df9757444d7a38954fd9f6dc657.webp)
The 37 applicants are Group ‘C’ civilian and industrial employees working as Tradesman Mates in the office of the Commandant, 2 Corps, Ordnance Maintenance Company, Ambala.
3 MIN READ→
![Review jurisdiction cannot be used to reappreciate facts or seek rehearing on merits.. RUKHSANA KHATOON vs RAIS ALI & ORS. CAT - ['Delhi']. LawLens](/stories/thumbnails/review-jurisdiction-cannot-be-used-to-reappreciate-facts-or-seek-rehearing-on-merits-18b9fd1f8cd3407996c12eb98d671dbb.webp)
Rais Ali, the original applicant in OA No. 3480/2024, had challenged his dismissal and the consequential departmental proceedings before the Tribunal.
4 MIN READ→
![Merged pay scales cannot diminish ACP/MACP entitlements; financial upgradations must follow the promotional hierarchy.. Tilak Raj vs GARRISON ENGINEER. CAT - ['Chandigarh']. LawLens](/stories/thumbnails/merged-pay-scales-cannot-diminish-acp-macp-entitlements-financial-upgradations-must-follow-45ccd7b310d04c21911efdd07818e0fe.webp)
The 26 applicants were retired Group-C civilian employees of the Military Engineering Services, Ministry of Defence, who had initially been appointed as Mazdoors between 1977 and 1982 and were subsequently re-designat...
4 MIN READ→
![Competent authority must decide pending study leave applications by a reasoned, speaking order within two weeks.. Bijander Kumar Saini vs DEFENCE. CAT - ['Delhi']. LawLens](/stories/thumbnails/competent-authority-must-decide-pending-study-leave-applications-by-a-reasoned-speaking-or-07330d63098d4016afae736c87c0a8f3.webp)
The applicant, an officer of the Indian Defence Service of Engineers posted as Director (E/M), appeared in the GATE examination on 14 February 2026 after obtaining permission from the competent authority.
2 MIN READ→
![Procedural defects in disciplinary proceedings require continuation from the stage of defect, not quashing of proceedings.. SHYAM SINGH vs TRANSPORT DEPARTMENT. CAT - ['Delhi']. LawLens](/stories/thumbnails/procedural-defects-in-disciplinary-proceedings-require-continuation-from-the-stage-of-defe-3ef28b85330c4d948147551f4573dd35.webp)
The applicants, employees of the Government of NCT of Delhi, challenged show-cause notices dated 12.07.2024 and 18.07.2024 and charge memoranda dated 05.08.2024, whereby disciplinary proceedings were initiated against...
3 MIN READ→
![Inspectors and Superintendents are entitled to revised pay notionally from 1.1.1996, with monetary benefits from 21.4.2004.. P Vijayakumar vs FINANCE. CAT - ['Chennai']. LawLens](/stories/thumbnails/inspectors-and-superintendents-are-entitled-to-revised-pay-notionally-from-1-1-1996-with-m-3e6ead698eb14690a156414f5fc9ebed.webp)
The applicants were serving or retired officers who had held the posts of Inspector of Central Excise and Superintendent of Central Excise.
3 MIN READ→
![Authorities must reconsider a widow’s transfer representation under policy by reasoned order, maintaining status quo meanwhile.. Smt Monika Dutta vs DEFENCE. CAT - ['Kolkata']. LawLens](/stories/thumbnails/authorities-must-reconsider-a-widows-transfer-representation-under-policy-by-reasoned-orde-d3538a5c0e9349a5b5b53f4f68d35ce9.webp)
The applicant, Smt. Monika Dutta, a Senior Auditor in the Office of the Principal Controller of Accounts (Factories), challenged Office Order No. X/10050/Seniority/2025/TR-401 to 592 dated 27 February 2026, by which s...
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![Allowance under Rule 9-A requires 100% disability; a 50% disability claimant is ineligible.. Deb Singh vs SHRI RACHNA SHAH. CAT - ['Delhi']. LawLens](/stories/thumbnails/allowance-under-rule-9-a-requires-100-disability-a-50-disability-claimant-is-ineligible-4c4ec1f6f8c241e58fa26ec48da5acc0.webp)
The petitioner, a retired Group ‘C’ driver, had suffered 50% disability during service. He was subsequently continued in Government service in a different capacity and later retired on attaining superannuation, while...
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![Successive representations and recurring pension claims cannot revive stale claims or justify extraordinary delay.. Rajender Prasad Kaushik vs GNCTD. CAT - ['Delhi']. LawLens](/stories/thumbnails/successive-representations-and-recurring-pension-claims-cannot-revive-stale-claims-or-just-ee203c0106224586918809c7ce999725.webp)
The applicant, a former Lecturer (English), sought counting of his past service with the MCD from 14.12.1983 to 18.09.1991 for qualifying service, pay fixation, and consequential revision of pension.
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![Departmental inquiry must conclude within four months after affording cross-examination and relevant defence evidence opportunities.. Surendra Singhai vs HOUSING AND URBAN DEVELOPMENT CORPORATION (HUDCO). CAT - ['Delhi']. LawLens](/stories/thumbnails/departmental-inquiry-must-conclude-within-four-months-after-affording-cross-examination-an-9b303ada4a884169961352b3a9a59062.webp)
The applicant, a retired General Manager (Projects) of HUDCO, challenged, among other matters, the interlocutory orders dated 19 December 2025 and 10 July 2026 passed by the Inquiring Authority in a departmental inqui...
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![Contempt petition closed after implementation of the Tribunal’s order and release of applicants’ GPF numbers.. PRAKASH DHINGRA AND ORS vs DMC. CAT - ['Delhi']. LawLens](/stories/thumbnails/contempt-petition-closed-after-implementation-of-the-tribunals-order-and-release-of-applic-8ce48e0fdf11417e835586f515f3ed2e.webp)
Fifteen employees of the Municipal Corporation of Delhi, including school attendants, chowkidars, a nursery aya, and a safai karamchari, instituted contempt proceedings alleging non-compliance with the Tribunal’s orde...
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![A finding of malingering requires clear, cogent, and unambiguous medical evidence.. Dharmatma Singh vs General Manager, N E Rly. CAT - ['Allahabad']. LawLens](/stories/thumbnails/a-finding-of-malingering-requires-clear-cogent-and-unambiguous-medical-evidence-cceb7a3c818d4b65bebebcb59b5f7b08.webp)
The applicant was appointed on compassionate grounds as a Line Clear Porter in the North Eastern Railway on 15 June 2005 and was subsequently promoted as a Kantawala.
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![Prolonged suspension without departmental chargesheet cannot continue solely because criminal proceedings remain pending.. Vivek Kumar singh vs CENTRAL BOARD OF EXCISE AND CUSTOM. CAT - ['Allahabad']. LawLens](/stories/thumbnails/prolonged-suspension-without-departmental-chargesheet-cannot-continue-solely-because-crimi-497b295ad30c45f19c45df3691f94c5d.webp)
The applicant, an Inspector in the Central Goods and Services Tax Department, was arrested by the CBI on 9 April 2025 in connection with RC No. 1202025A0007, registered under the Prevention of Corruption Act, 1988 and...
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![Employees’ GPF-cum-Pension claims must be decided under precedent, subject to the Supreme Court’s final outcome.. PANNA RAM SHARMA vs KENDRIYA VIDYALAYA SANGATHAN (KVS). CAT - ['Delhi']. LawLens](/stories/thumbnails/employees-gpf-cum-pension-claims-must-be-decided-under-precedent-subject-to-the-supreme-co-7164e962d7fc4a9683fba46e45c2b451.webp)
The applicants, comprising retired and senior employees of the Kendriya Vidyalaya Sangathan (KVS), sought coverage under the GPF-cum-Pension Scheme and corresponding retirement benefits under the CCS (Pension) Rules,...
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![An employee has no right to remain posted indefinitely at one station.. Ritu vs DEPTT OF ELECTRONICS INFORMATION TECHNOLOGY. CAT - ['Chandigarh']. LawLens](/stories/thumbnails/an-employee-has-no-right-to-remain-posted-indefinitely-at-one-station-7165d8c45b6c4079a61c56eb3aaf58c9.webp)
The applicant, an Assistant Director (Finance) in the National Institute of Electronics and Information Technology (NIELIT), had served at the Chandigarh/Ropar station since 1997 and had not previously been transferred.
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![Unexplained delay bars retrospective promotion and consequential pensionary claims.. B Radhakrishnan Nair vs SOUTHERN RAILWAY. CAT - ['Ernakulam']. LawLens](/stories/thumbnails/unexplained-delay-bars-retrospective-promotion-and-consequential-pensionary-claims-625c741674ed4e499c4f9c30b84f267d.webp)
The applicant, a retired Railway employee, entered service as a Traffic Porter on 18 September 1980 and was subsequently promoted as Pointsman-A.
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![Medically de-categorized railway employees must be accommodated in posts carrying equivalent grade pay.. Pawan Kumar vs Gm N.rly.. CAT - ['Chandigarh']. LawLens](/stories/thumbnails/medically-de-categorized-railway-employees-must-be-accommodated-in-posts-carrying-equivale-e1732449846d4516be6a110d9c51e9f9.webp)
The applicant, a Railway employee, joined as Diesel Cleaner in 1988 and was ultimately promoted as Technician Grade-I (Mechanical) in Grade Pay (GP) of ₹2,800.
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![Courts cannot direct one-time age relaxation where recruitment rules and policy provide none.. REKHA V V vs UT OF PUDUCHERRY. CAT - ['Chennai']. LawLens](/stories/thumbnails/courts-cannot-direct-one-time-age-relaxation-where-recruitment-rules-and-policy-provide-no-eac1bf3408034ffd9542854f6b94299b.webp)
The applicant, a 34-year-old resident of the Mahe region of Puducherry, possessed a Bachelor’s degree in Economics and a B.Ed. qualification and belonged to the OBC category.
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![Retrospective regularisation cannot be granted for a post the applicant was never appointed to hold.. K K GANESAN vs D/o Post. CAT - ['Chennai']. LawLens](/stories/thumbnails/retrospective-regularisation-cannot-be-granted-for-a-post-the-applicant-was-never-appointe-914b52827e8841468e4422e04fcb21d1.webp)
The original applicant was sponsored by the Employment Exchange and, pursuant to the Departmental Selection Committee proceedings dated 12 April 1983, was selected as a stand-by driver on daily-wage basis, while three...
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![Acquittal after criminal custody does not entitle a GDS employee to full TRCA for the put-off-duty period.. Santhosh Solomon vs DEPARTMENT OF POSTS. CAT - ['Ernakulam']. LawLens](/stories/thumbnails/acquittal-after-criminal-custody-does-not-entitle-a-gds-employee-to-full-trca-for-the-put-8c715662dbbc40f2b9e0aed2663fb9a3.webp)
The applicant, an Assistant Branch Post Master, was arrested and detained in custody in connection with a criminal case.
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![An uncommunicated cancellation order cannot defeat a compassionate-appointment claim.. Ali Mohammad Lone vs D/o Home Ut Of Jammu & Kashmir. CAT - ['Srinagar']. LawLens](/stories/thumbnails/an-uncommunicated-cancellation-order-cannot-defeat-a-compassionate-appointment-claim-f6ff7d14a76341119eb16213d98700c5.webp)
The applicant challenged PHQ Order No. 2561 of 2011 dated 5 August 2011, by which his claim for compassionate appointment was rejected, and PHQ Order No. 955 of 2003 dated 6 March 2003, which allegedly cancelled the e...
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![Compassionate appointment claims require reasoned reconsideration complying with judicial directions and addressing alleged parity.. Waseem Hussain Rather vs TELECOMMUNICATION. CAT - ['Srinagar']. LawLens](/stories/thumbnails/compassionate-appointment-claims-require-reasoned-reconsideration-complying-with-judicial-c029f48545964ab2883be596ad67c4a4.webp)
The applicant’s father, Late Ghulam Hassan Rather, was employed as a Beldar in the Civil Construction Wing of All India Radio, Srinagar, and died in an accident while in service on 7 September 2012.
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![Review jurisdiction cannot be invoked to raise fresh contentions or seek rehearing.. D K Yadav vs EAST DELHI MUNICIPAL CORPORATION (EDMC). CAT - ['Delhi']. LawLens](/stories/thumbnails/review-jurisdiction-cannot-be-invoked-to-raise-fresh-contentions-or-seek-rehearing-e0386f051bd4457e8900c76c89357549.webp)
The Review Applicants challenged the Tribunal’s order dated 26 May 2026, by which their Original Application was disposed of with a direction that they would be bound by, and receive the benefit of, the final decision...
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![A disciplinary penalty cannot stand on vague charges, no evidence, and non-speaking findings.. Sugreev Singh Gurjar vs NORTH WESTERN RAILWAY. CAT - ['Jaipur']. LawLens](/stories/thumbnails/a-disciplinary-penalty-cannot-stand-on-vague-charges-no-evidence-and-non-speaking-findings-206760dab5744836a08b267015e07863.webp)
The Applicant, a Gateman in the North Western Railway, was on duty at Level Crossing Gate No. LC-193 during the night of 13/14 August 2021. During a night inspection by the Senior Divisional Safety Officer, he was all...
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![Employees cannot claim promotion contrary to statutory rules; courts may only direct objective consideration of rule amendments.. Pankaj Dubey vs D/o Forests Ut Of Jammu & Kashmir. CAT - ['Jammu']. LawLens](/stories/thumbnails/employees-cannot-claim-promotion-contrary-to-statutory-rules-courts-may-only-direct-object-56454718b1894dbdbfee792f2bee9855.webp)
The applicants were Class-IV employees of the Jammu and Kashmir Forest Protection Force (FPF), serving as Orderlies, Chowkidars and Safaiwalas. They claimed that, although designated as Class-IV employees, they were e...
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![A belated post-retirement claim for retrospective pay benefits is barred by delay and laches.. Chuni Lal Pandita vs HOME DEPARTMENT. CAT - ['Jammu']. LawLens](/stories/thumbnails/a-belated-post-retirement-claim-for-retrospective-pay-benefits-is-barred-by-delay-and-lach-9297ef01e4da49aa91d6baf5decfdc51.webp)
The applicant, an ITI-trained electrician, was appointed as Constable (Electrician) in the J&K Police under Order No. 483/1983 dated 6 August 1983.
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![Cadre restructuring decisions do not create vested rights to retrospective promotional benefits.. R S GUPTA vs M/o Defence. CAT - ['Allahabad']. LawLens](/stories/thumbnails/cadre-restructuring-decisions-do-not-create-vested-rights-to-retrospective-promotional-ben-e9765cbc7ae5431e8b1c3712706901ab.webp)
The applicants were retired employees of the Army Ordnance Corps (AOC) belonging to its clerical cadre. They challenged the alleged disparity between the promotional avenues available to the clerical cadre and those a...
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![Compassionate appointment cannot be claimed after prolonged delay once the immediate financial crisis has passed.. AJAY SAXENA vs Comptroller And Auditor general Of India. CAT - ['Jabalpur']. LawLens](/stories/thumbnails/compassionate-appointment-cannot-be-claimed-after-prolonged-delay-once-the-immediate-finan-c1147bff0cd945cf99ca91a4de8b0f3d.webp)
The applicant’s father, who was employed as a Record Keeper in the office of the Accountant General, Gwalior, died in harness on 8 January 2010. At that time, the applicant was 11 years old and a minor.
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![A subsequent permanent disability certificate cannot retrospectively cure ineligibility under a recruitment notification.. Sudheer Sharma vs M/o Railways. CAT - ['Jammu']. LawLens](/stories/thumbnails/a-subsequent-permanent-disability-certificate-cannot-retrospectively-cure-ineligibility-un-204d1e5712e24bdda8869e57bccdfd82.webp)
The Railway Recruitment Board issued CEN No. 02/2019 for paramedical posts, including Health & Malaria Inspector Grade-III, with suitability for persons with locomotor disabilities.
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![Advance increments granted under an incentive scheme must count toward pension despite incomplete formal absorption.. Ajit Singh vs M/o Railways. CAT - ['Delhi']. LawLens](/stories/thumbnails/advance-increments-granted-under-an-incentive-scheme-must-count-toward-pension-despite-inc-e4d0f6272fc742e7b9f6d679ddd3a7bc.webp)
The applicant, a retired Group ‘C’ Railway employee, exercised his option under the Railway Board’s incentive scheme dated 25 February 2009 for joining the Rail Coach Factory, Rae Bareli, which offered three advance i...
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![Combined family income cannot be mechanically attributed as an unmarried daughter’s individual income for family pension eligibility.. Diksha Choudhary vs UNION OF INDIA. CAT - ['Jammu']. LawLens](/stories/thumbnails/combined-family-income-cannot-be-mechanically-attributed-as-an-unmarried-daughters-individ-1107bd55f64e420dbf34f15d9fa965c9.webp)
The applicant, Diksha Choudhary, is the unmarried daughter of Late Smt. Devi Rani, a Constable in IRP 15th Battalion, J&K Police, who died in harness on 17 July 2019. At that time, the applicant was a minor. Family pe...
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![Authorities must pass a reasoned, speaking order on the show-cause reply after considering relevant precedent.. MONU KUMAR BIJAWAT vs HOME AFFAIRS. CAT - ['Delhi']. LawLens](/stories/thumbnails/authorities-must-pass-a-reasoned-speaking-order-on-the-show-cause-reply-after-considering-b6ceed25628e49dfbe5ac542f035be83.webp)
The applicant challenged the respondents’ action concerning his offer of appointment, after a show-cause notice dated 06.07.2026 was issued to him.
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![Long-serving contractual employees selected through open recruitment are entitled to reinstatement and regularization with age relaxation.. SHRIKANT T SURYAVANSHI vs INDIAN COUNCIL OF MEDICAL RESEARCH. CAT - ['Bangalore']. LawLens](/stories/thumbnails/long-serving-contractual-employees-selected-through-open-recruitment-are-entitled-to-reins-9579a52bc121457da62f0024f50b42f2.webp)
The applicant was engaged by the Regional Medical Research Centre, ICMR, Belagavi, as a Mali pursuant to a newspaper advertisement, interview and verification of his qualifications in 2006. He joined on 13.10.2006 on...
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![Competent authority must decide deputation-cum-absorption representation by a reasoned order within eight weeks.. Mahender Singh vs DY. COMPTROLLER AND AUDITOR GENERAL OF INDIA. CAT - ['Chandigarh']. LawLens](/stories/thumbnails/competent-authority-must-decide-deputation-cum-absorption-representation-by-a-reasoned-ord-e5d3a9a4165f4312ae4af5a7642af2b0.webp)
The applicant, Mahender Singh, was working as a Senior Translation Officer in the Rajbhasha Cadre in the Office of the Accountant General (Audit-II), Punjab. He qualified the SAS Examination-I of 2024 in the Civil Acc...
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![Approved DPC empanelment requires consideration for notional promotion where vacancy denial remains unsubstantiated.. Varendara Singh Saini vs M/o Railways. CAT - ['Chandigarh']. LawLens](/stories/thumbnails/approved-dpc-empanelment-requires-consideration-for-notional-promotion-where-vacancy-denia-b9317baa73614f2c99ae07341daa3c3c.webp)
The applicant joined the Railways as Junior Engineer (Mechanical) on 10 November 1986 and was promoted as Assistant Works Manager (Junior Scale Officer), Group ‘B’, with effect from 30 September 2014.
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