Administrative Tribunals Act Archives

Del HC | ‘Service Matter’ concerning persons working under Central Govt. Hospitals under Ministry of Railways. Under which provision will they be governed? HC states

Delhi High Court: Jyoti Singh, J., held that ‘service matter’ concerning the persons working in various Central Government Hospitals under the Ministry

Case Briefs Tribunals/Commissions/Regulatory Bodies

CAT | “Advocates who take shortcuts are bound to be cut short”: CAT, while holding Advocate guilty of contempt; lets him off with severe warning

Central Administrative Tribunal (CAT): A Division Bench of Justice L. Narasimha Reddy (Chairman) and A.K. Bishnoi (Administrative Member) took Suo Motu cognizance

Case Briefs Supreme Court

CAT Chairman cannot stay the proceedings pending before a larger bench of High Court

Supreme Court: Explaining the scope of the powers of the Chairman of the Central Administrative Tribunal (CAT), the Bench of R. Banumathi