CENTRESTATE-ADMINISTRATIVE-TRIBUNAL

CAT Applications

• 1.EARLY HEARING UNDER RULE 4 r/w RULE 8(3), CAT

• 2.EXEMPTION FOR DELAY IN FILING DOCUMENT UNDER RULE 4 r/w RULE 8, CAT

• 3.EX-PARTE SETTING ASIDE RULE 4 r/w RULE 8, CAT

• 4.JOINT APPLICATION RULE 4 r/w RULE 8, CAT

• 5.NEW DOCUMENT RULE 4 r/w RULE 8 (3), CAT

• 6.RESTORATION under RULE 4 r/w RULE 8(3)

• 7.CONDONATION OF DELAY under Section 21 (3) of the Administrative Tribunals Act

• 8.CONODONATION OF DELAY

• 9.IMPLEADING OF PARTY (under order 1 rule 10)

• 10.INTERIM ORDER VACATION

• 11.HC WRIT AGAINST TRIBUNAL ORDER UNDER ARTICLE 226/227 OF THE CONSTITUTION OF INDIA and Under Rule 2 of the Writ Rules

• 12.HC WRIT COMPENSATION UNDER ARTICLE 226/227 OF THE INSTITUTION OF INDIA and Under Rule 2 of the Writ Rules

• 13.APPLICATION CAT WITHDRAWAL under Rule 8 (3) of _Administrative Tribunal Rules

• 14.hi

CAT Appointments

• 1.COMPENSIATE

• 2.COMPENSATE under Section 19 of the Administrative Tribunals Act 1985.

• 3.PANCHAYAT WRONGFUL TERMINATION Under Section 19 of the Administrative Tribunals Act, 1985

• 4.PROMOTION CONTRACT Under Section 19 Administrative Tribunals Act

• 5.STANDARD WITHOUT ELIGIBILITY under Section 19 of the Administrative Tribunals Act 1985.

• 6.STANDARD CHALLENGE Under Section 19 of the Administrative Tribunals Act, 1985

• 7.TERMINATION OF CONTRACT APPOINTMENT Under Section 19 of the Administrative Tribunals Act, 1985

• 8.TERMINATION CONTRACT ELECTRIC Under Section 19 of the Administrative Tribunals Act, 1985

• 9.INTERVIEW APPOINTMENT ONLY FOR EMPLOYMENT EXCHANGE Under Section 19 of the Administrative Tribunals Act, 1985

MISCELLANEOUS

• 1.CAT CONTEMPT PETITION under Section 17 of the Administrative Tribunals Act, 1985 read with Rules 18 of the Central Administrative Tribunals (Contempt of Court Rules) 1986 and Section 12 of the Contempt of Courts Act, 1971

• 2.CAT CONTEMPT REPLY

• 3.CAT DATE OF BIRTH Under Section 19 of the Administrative Tribunals Act, 1985

• 4.CAT DECIPLINE CHARGE SHEET QUASH Under Section 19 of the Administrative Tribunals Act, 1985

• 5.CAT DECIPLINE CHARGE SHEET QUASH

• 6.CAT SUSPENSION ORDER QUASH Under Section 19 of the Administrative Tribunals Act, 1985

• 7.CAT RE JOINDER

• 8.REVIEW PETITION under section 22 (3) (f) of Administrative Tribunal Act

CAT Done

• 1.TERMINATION TO DEPRIVE REGULARISATION CONTEMPT under Section 19 of Administrative Tribunals Act, 1985

• 2.CUT OF DATE OF DEGREE RECOGNITION Under Section 19 of the Administrative Tribunals Act, 1985

• 3.EQUAL PAY Under Section 19 of the Administrative Tribunals Act, 1985

CAT Contracts

• 1.CONTRACT BIG ARTIFICIAL BREAKS under section 19 of the Administrative Tribunal Act 1985

• 2.CONTRACT EMPLOY TERMINATION STANDARD under Section 19 of the Administrative Tribunals Act, 1985

• 3.CONTRACT EMPLOYMENT TERMINATION Under Section 19 of the Administrative Tribunals Act, 1985

• 4.CONTRACT PWD TERMINATION WITHOUT IDA under Section 19 of the Administrative Tribunals Act, 1985

CAT Ex Service

• 1.Ex SERVICE under Section 19 of the State Administrative Tribunal Act, 1985.

• 2.Ex SERVICEMAN BENEFIT

• 3.CAT EXECUTION PETITION under Section 27 of the Administrative Tribunal Act, 1985

• 4.CAT JOINT APPLICATION, M.A. under Rule 4 (4) (a) of Administrative Tribunal (Procedure) Rules 1986

CAT Pay

• 1.ARREST ENHANCED MINIMUM WAGES Under Section 19 of the Administrative Tribunals Act, 1985

• 2.EQUAL PAY HEALTH Under Section 19 of the Administrative Tribunals Act, 1985

• 3.EQUAL PAY UGC SCALE DESIGNATION STATUS Under Section 19 of the Administrative Tribunals Act, 1985

• 4.EQUAL PAY VACATIONS Under Section 19 of the Administrative Tribunals Act, 1985

• 5.EQUAL PAY VACATION SALARY

• 6.RECOVERY FROM PENSION-GRATUITY Under Section 19 of the Administrative Tribunals Act, 1985

• 7.RECOVERY FROM EMPLOYEE Under Section 19 of the Administrative Tribunals Act, 1985

CAT Pension

• 1.GRANT OF DEARNESS TO RE EMPLOYED Under Section 19 of the Administrative Tribunals Act, 1985

• 2.EX- SERVICEMAN TIME NOT TAKEN Under Section 19 of the Administrative Tribunals Act, 1985

• 3.PENSION STANDARD Under Section 19 of the Administrative Tribunals Act, 1985

CAT Promotion

• 1.GENERAL DRAFT OF PROMOTION Under Section 19 of the Administrative Tribunals Act, 1985

• 2.DISABILITY IN SERVICE

• 3.NO PROMOTION AVENUE

• 4.NO PROMOTION AVENUE

CAT Reply

• 1.REPLY BY EMPLOYER ON TRANSFER

• 2.REPLY BY RESPONDENT

• 3.REPLY CONDONATION IN DELAY TO REPLY

• 4.REPLY PERMANENT APPOINTMENT

• 5.REPLY SELECTION CHALLENGE

CAT Transfer

• 1.TRANSFER AFTER SHORT PERIOD (APPLICATION UNDER SECTION 19 OF THE ADMINISTRATIVE TRIBUNALS ACT, 1985)

• 2.TRANSFER REMOTE FROM REMOTE (APPLICATION UNDER SECTION 19 OF THE ADMINISTRATIVE TRIBUNALS ACT, 1985)

• 3.TRANSFER BETWEEN PROJECT (APPLICATION UNDER SECTION 19 OF THE ADMINISTRATIVE TRIBUNALS ACT, 1985)

• 4.TRANSFER DAILY WAGER AT DISTANT PLACE (APPLICATION UNDER SECTION 19 OF THE ADMINISTRATIVE TRIBUNALS ACT, 1985)

• 5.TRANSFER NOT AFTER COMPLETING PERIOD (APPLICATION UNDER SECTION 19 OF THE ADMINISTRATIVE TRIBUNALS ACT, 1985)