(1) The Administrative Tribunals (Amendment) Ordinance, 1986 (1 of 1986) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act, as amended by the said Ordinance, shall be deemed to have been done or taken under the principal Act, as amended by this Act.
Noti. No. G.S.R. 527(E), dated July 1, 1985, published in the Gazette of India, Extra., Part II, Section 3(i), dated 1st July, 1985, p. 2
In exercise of the powers conferred by sub-section (3) of Section 1 of the Administrative Tribunals Act, 1985 (13 of 1985), the Central Government hereby appoints the 1st day of July, 1985, as the date on which the provisions of the Act, in so far as they relate to the Central Administrative Tribunals, shall come into force.
(1)
Noti. No. G.S.R. 956(E), dated December 31, 1985, published in the Gazette of India, Extra., Part II, Section 3(i), dated 31st December, 1985, p. 2 [A-11019/28/85-AT]
In exercise of the powers conferred by sub-section (4) of Section 1 of the Administrative Tribunals Act, 1985 (13 of 1985), the Central Government hereby appoints the 1st day of January, 1986 as the date on which the provisions of the Act, in so far as they relate to the Gujarat Administrative Tribunal, the Himachal Pradesh Administrative Tribunal, the Karnataka Administrative Tribunal, the Kerala Administrative Tribunal2, the Maharashtra Administrative Tribunal, the Madhya Pradesh Administrative Tribunal and the Orissa Administrative Tribunal, shall come into force.
(2)
Ministry of Personnel, Public Grievances and Pensions (Department of Personnel & Training), Noti. No. G.S.R. 647(E), dated May 25, 1988, published in the Gazette of India, Extra., Part II, Section 3(ii), dated 25th May, 1988, p. 2 [No. A-11091/17/85-AT]
In partial modification of this Department's Notification No. G.S.R. 956(E), dated 31-12-1985, published in 1986 CCL-III-173 [151] and in exercise of the powers conferred by sub-section (4) of Section 1 of the Administrative Tribunals Act, 1985 (13 of 1985), the Central Government hereby omits the words the Kerala Administrative Tribunal, occurring in line 7 of the said notification with immediate effect.
(3)
Ministry of Personnel, Public Grievances and Pensions (Department of Personnel and Training), Noti. No. G.S.R. 764, dated September 23, 1988, published in the Gazette of India, Part II, Section 3(i), dated 1st October, 1988, p. 2893[No. A-11019/16/88-AT]
In exercise of the powers conferred by sub-section (4) of Section 1 of the Administrative Tribunals Act, 1985 (13 of 1985), the Central Government hereby appoints the 30th day of September, 1988, as the date on which the provisions of the Act, in so far as they relate to the Haryana Administrative Tribunal, shall come into force.
(4)
Noti. No. G.S.R. 1254(E), dated December 5, 1986, published in the Gazette of India, Extra., Part II, Section 3(i), dated 5th December, 1986, p. 2 [No. A-11019/82/86-AT]
In exercise of the powers conferred by sub-section (4) of Section 1 of the Administrative Tribunals Act, 1985 (13 of 1985), the Central Government hereby appoints the 5th day of December, 1986, as the date on which the provisions of the Act, in so far as they relate to the Tamil Nadu Administrative Tribunal, shall come into force.
(5)
Ministry of Personnel, Public Grievances and Pensions (Department of Personnel & Training), Noti. No. G.S.R. 738(E), dated August 3, 1989, published in the Gazette of India, Extra., Part II, Section 3(i), dated 3rd August, 1989, p. 2 [No. A-11019/78/87-AT]
In exercise of the powers conferred by sub-section (4) of Section 1 of the Administrative Tribunals Act, 1985 (13 of 1985), the Central Government hereby appoints the 3rd day of August, 1989, as the date on which the provisions of the Act, in so far as they relate to the Administrative Tribunal for the State of Arunachal Pradesh, shall come into force.
(6)
Ministry of Personnel, Public Grievances and Pensions (Department of Personnel & Training), Noti. No. G.S.R. 921(E), dated October 25, 1989, published in the Gazette of India, Extra., Part II, Section 3(i), dated 25th October, 1989, p. 2 [No. A-11019/9/88-AT]
In exercise of the powers conferred by sub-section (4) of Section 1 of the Administrative Tribunals Act, 1985 (13 of 1985), the Central Government hereby appoints the 1st day of November, 1989, as the date on which the provisions of the Act, in so far as they relate to the Andhra Pradesh Administrative Tribunal, shall come into force.
(7)
Ministry of Personnel, Public Grievances and Pensions (Deptt. of Personnel and Training), Noti. No. S.O. 715(E), dated October 22, 1991, published in the Gazette of India, Extra., Part II, Section 3(ii), dated 22nd October, 1991, p. 2 [No. 11019/61/89-AT]
In exercise of the powers conferred by sub-section (4) of Section 1 of the Administrative Tribunals Act, 1985 (13 of 1985), the Central Government hereby appoints the 22nd day of October, 1991, as the date on which the provisions of the Act, in so far as they relate to an Administrative Tribunal for the State of Bihar, shall come into force.
(8)
Noti. No. G.S.R. 227(E), dated March 7, 2000, published in the Gazette of India, Extra., Part II, Section 3(i), dated 7th March, 2000, p. 1 [A-11014/29/94-AT]
In exercise of the powers conferred by sub-section (4) of Section 1 of the Administrative Tribunals Act, 1985 (13 of 1985), the Central Government hereby appoints the 7th day of March, 2000 as the date on which the provisions of the said Act, in so far as they relate to the Punjab Administrative Tribunal, shall come into force.
Noti. No. G.S.R. 764(E), dated September 29, 1985, published in the Gazette of India, Extra., Part II, Section 4(i), dated 28th September, 1985, p. 2 [A-11019/13/85-AT]
In exercise of the powers conferred by sub-section (1) of Section 4 of the Administrative Tribunals Act, 1985 (13 of 1985), and in supersession of Notification No. G.S.R. 667(E), dated 20th August, 1985, the Central Government hereby establishes the Central Administrative Tribunal with effect from the 1st day of November, 1985, which shall be the appointed day within the meaning of clause (c) of Section 3 of the Act.
(1)
Noti. No. G.S.R. 934(E), dated July 4, 1986, published in the Gazette of India, Extra., Part II, Section 3(i), dated 4th July, 1986, p. 1 [No. A-11019/5/86-AT]
In exercise of the powers conferred by sub-section (2) of Section 4 of the Administrative Tribunals Act, 1985 (13 of 1985), the Central Government on receipt of a request in this behalf from the Government of Orissa, hereby establishes the Orissa Administrative Tribunal with effect from the 14th July, 1986, which shall be the appointed day within the meaning of clause (c) of Section 3 of the Act.
(2)
Noti. No. G.S.R. 1045(E), dated August 26, 1986, published in the Gazette of India, Extra., Part II, Section 3(i), dated 26th August, 1986, p. 2 [A-11019/28/85-AT]
In exercise of the powers conferred by sub-section (2) of Section 4 of the Administrative Tribunals Act, 1985 (13 of 1985), the Central Government, on receipt of a request in this behalf from the Government of Himachal Pradesh, hereby establishes the Himachal Pradesh Administrative Tribunal with effect from the 1st day of September, 1986 which shall be the appointed day within the meaning of clause (c) of Section 3 of the Act.
(3)
Noti. No. G.S.R. 1129(E), dated October 3, 1986, published in the Gazette of India, Extra., Part II, Section 3(i), dated 3rd October, 1986, p. 1 [No. A-11019/20/86-AT]
In exercise of the powers conferred by sub-section (2) of Section 4 of the Administrative Tribunals Act, 1985 (13 of 1985), the Central Government, on receipt of a request in this behalf from the Government of Karnataka, hereby establishes the Karnataka Administrative Tribunal with effect from the 6th day of October, 1986 which shall be the appointed day within the meaning of clause (c) of Section 3 of the Act.
(4)
Ministry of Personnel, Public Grievances and Pensions (Department of Personnel & Training), Noti. No. G.S.R. 753(E), dated June 29, 1988, published in the Gazette of India, Extra., Part II, Section 3(i), dated 29th June, 1988, p. 2 [No. A-11013/44/86-AT]
In exercise of the powers conferred by sub-section (2) of Section 4 of the Administrative Tribunals Act, 1985 (13 of 1985), the Central Government, on receipt of a request in this behalf from the Government of Madhya Pradesh, hereby establishes the Madhya Pradesh Administrative Tribunal with effect from the 2nd August, 1988, which shall be the appointed day within the meaning of clause (c) of Section 3 of the Act.
(5)
Ministry of Personnel, Public Grievances and Pensions (Department of Personnel & Training), Noti. No. G.S.R. 1150(E), dated December 6, 1988, published in the Gazette of India, Extra., Part II, Section 3(i), dated 6th December, 1988, p. 2 [No. A-11019/82/86-AT]
In exercise of the powers conferred by sub-section (2) of Section 4 of the Administrative Tribunals Act, 1985 (13 of 1985), the Central Government, on receipt of a request in this behalf from the Government of Tamil Nadu, hereby establishes the Tamil Nadu Administrative Tribunal with effect from the 12th December, 1988, which shall be the appointed day within the meaning of clause (c) of Section 3 of the Act.
(6)
Ministry of Personnel, Post Graduate and Pensions (Department of Personnel and Training), Noti. No. G.S.R. 311(E), dated June 21, 1991, published in the Gazette of India, Extra., Part II, Section 3(i), dated 21st June, 1991, p. 2 [No. A-12026/3/86-AT]
In exercise of the powers conferred by sub-section (2) of Section 4 of the Administrative Tribunals Act, 1985 (13 of 1985), the Central Government, on receipt of a request in this behalf from the Government of Maharashtra, hereby establishes the Maharashtra Administrative Tribunal with effect from the eighth day of July, 1991 which shall be the appointed day within the meaning of clause (c) of Section 3 of the Act.
(7)
Ministry of Personnel, Post Graduate and Pensions (Deptt. of Personnel and Training), Noti. No. G.S.R. 21(E), dated January 10, 1995, published in the Gazette of India, Extra., Part II, Section 3(i), dated 10th January, 1995, p. 2, No. 15 [No. A-11014/6/93-AT]
In exercise of the powers conferred by sub-section (2) of Section 4 of the Administrative Tribunals Act, 1985 (13 of 1985), the Central Government, on receipt of a request in this behalf from the Government of West Bengal, hereby establishes the West Bengal Administrative Tribunal with effect from the 16th day of January, 1995, which shall be the appointed day within the meaning of clause (c) of Section 3 of the said Act.
Central Administrative Tribunals, Principal Bench, New Delhi, Order No. 1/32/87-JA, dated June 26, 1987 endorsed to the Hon'ble Vice-Chairman, Central Administrative Tribunal, Principal Bench, New Delhi and Hon'ble Members of all the Benches of the Central Administrative Tribunal
In exercise of the powers conferred by sub-section (6) of Section 5 of the Administrative Tribunals Act, 1985, I, K. Madhava Reddy, Chairman, Central Administrative Tribunal, hereby authorise all members of the Central Administrative Tribunal to function as a Bench consisting of single member and exercise the jurisdiction, powers and authority of the Tribunal in respect of such cases or class of such cases as are specified below with effect from 29-6-1987:
(a) Cases relating to change of date of birth.
(b) Cases relating to postings/transfers.
(c) Cases relating to entry(s) in character rolls made otherwise than as a measure of penalty under Central Civil Services (Classification, Control and Appeal) Rules, 1965.
(d) Cases relating to allotment and eviction from government accommodation.
(e) Cases relating to fixation of pay.
(f) Cases relating to claims of travelling allowance, medical reimbursement, leaves, joining time, transfer, T.A., L.T.C. and overtime.
(g) Cases relating to crossing of efficiency bar.
(h) Cases relating to grant of family pension.
(i) Cases relating to grant or refusal to grant of advances/loans.
(j) Cases relating to stagnation increment(s).
(k) Cases relating to grant of passes to Railway Employees.
2. All cases specified in para 1 above shall be posted for admission before a single-member Bench. If the single-member Bench is of the view that any such case is not fit for admission, it shall order such a case to be posted before a Bench of two members.
3. Notwithstanding anything contained in Para 1 above, if at any stage of hearing of any such case or matter, it appears to the Chairman or such single member that the case or matter is of such a nature that it ought to be heard by a Bench consisting of two members it may, subject to the proviso to sub-section (6) of Section 5 of the Administrative Tribunals Act, 1985, be referred by the Chairman or such Member, as the case may be, to a bench consisting of two members.
4. All urgent matters for admission and interim orders which are moved for hearing during vacation shall be heard by a Vacation Bench which shall ordinarily consist of a single member. The Chairman may, constitute a Bench of two members also as a vacation bench. However, if the single member sitting as a vacation bench is of the view that any case is not fit for admission, he shall order that such a matter be posted before a bench of two members, immediately after the vacation.
5. A Bench of a single member or a Bench of more than one member, as the case may be, shall be constituted in the case of Principal Bench by the Chairman and in his absence by the Vice-Chairman of the Principal Bench and in case of other Benches by the Vice-Chairman of the respective Benches and in their absence by the Chairman.
(1)
Noti. No. G.S.R. 823(E), dated October 31, 1985, published in the Gazette of India, Extra., Part II, Section 3(i), dated 31st October, 1985, p. 1 [A-11019/31(1)/85-AT]
In exercise of the powers conferred by sub-section (7) of Section 5 of the Administrative Tribunals Act, 1985 (13 of 1985), and in supersession of the notification of the Government of India in the Ministry of Personnel and Training, Administrative Reforms and Public Grievances and Pension (Department of Personnel and Training) No. G.S.R. 609(E), dated 26th July, 1985 (published in CCL-III-250), the Central Government hereby specifies:
(1) Delhi as the place at which the Principal Bench and the Additional Bench I and Additional Bench II of the Central Administrative Tribunal shall ordinarily sit; and
(2) Allahabad, Bombay, Calcutta and Madras as the places at which the other Additional Benches of the Central Administrative Tribunal shall ordinarily sit.
(2)
Noti. No. G.S.R. 309(E), dated February 20, 1986, published in the Gazette of India, Extra., Part II, Section 3(i), dated 20th February, 1986, p. 2 [No. A-11019/31(1)/85-AT]
In exercise of the powers conferred by sub-section (7) of Section 5 of the Administrative Tribunals Act, 1985 (13 of 1985), and in continuation of the notification of the Government of India in the Ministry of Personnel and Training, Administrative Reforms and Public Grievances and Pensions (Department of Personnel and Training), No. G.S.R. 823(E), dated the 31st October, 1985 [published in 1986 CCL-III-124 (103)], the Central Government hereby specifies Bangalore, Chandigarh and Guwahati as the places at which the Benches of the Central Administrative Tribunal shall ordinarily sit with effect from the 3rd March, 1986.
(3)
Noti. No. G.S.R. 907(E), dated June 25, 1986, published in the Gazette of India, Extra., Part II, Section 3(i), dated 25th June, 1986, pp. 1-2 [No. A-11019/31(1)/95-AT]
In exercise of the powers conferred by sub-section (7) of Section 5 of the Administrative Tribunals Act, 1985 (13 of 1985), and in continuation of the notification of the Government of India in the Ministry of Personnel, Public Grievances and Pensions (Department of Personnel and Training) No. G.S.R. 309(E), dated the 20th February, 1986 [published in 1986 CCL-III-308 (240)], the Central Government hereby specifies Cuttack, Jabalpur, Jodhpur and Patna as the places at which the Benches of the Central Administrative Tribunal shall ordinarily sit with effect from the 30th June, 1986.
(4)
Noti. No. G.S.R. 920(E), dated June 27, 1986, published in the Gazette of India, Extra., Part II, Section 3(i), dated 27th June, 1986, p. 1 [A-11019/31(1)/85-AT]
In exercise of the powers conferred by sub-section (7) of Section 5 of the Administrative Tribunals Act, 1985 (13 of 1985), and in continuation of the notification of the Government of India in the Ministry of Personnel, Public Grievances and Pensions (Department of Personnel and Training) G.S.R. No. 908(E), dated the 25th June, 1986, the Central Government hereby specifies Ahmedabad and Hyderabad as the places at which the Benches of the Central Administrative Tribunal shall ordinarily sit with effect from the 30th June, 1986.
(5)
Ministry of Personnel, Public Grievances and Pensions (Department of Personnel & Training), Noti. No. G.S.R. 896(E), dated September 1, 1988, published in the Gazette of India, Extra., Part II, Section 3(i), dated 1st September, 1988, p. 1 [No. A-11019/41(1)/85-AT]
In exercise of the powers conferred by sub-section (7) of Section 5 of the Administrative Tribunals Act, 1985 (13 of 1985) and in continuation of the notification of the Government of India in the Ministry of Personnel, Public Grievances and Pensions (Department of Personnel and Training) G.S.R. No. 920-E, dated the 27th June, 1986 [published in 1986 CCL-III-481 (372)], the Central Government hereby specifies Ernakulam as the place at which the Bench of the Central Administrative Tribunal shall ordinarily sit with effect from the 1st September, 1988.
(6)
Ministry of Personnel, Post Graduate and Pensions (Deptt. of Personnel and Training), Noti. No. G.S.R. 630(E), dated October 15, 1991, published in the Gazette of India, Extra., Part II, Section 3(i), dated 15th October, 1991, p. 2 [No. A-11019/31(i)/85-AT]
In exercise of the powers conferred by sub-section (7) of Section 5 of the Administrative Tribunals Act, 1985 (13 of 1985), and in continuation of the notification of the Government of India in the Ministry of Personnel, Public Grievances and Pensions (Department of Personnel and Training) No. A. 11019/31(i)/85-AT, dated the 1st September, 1988, the Central Government hereby specifies Lucknow and Jaipur as the places at which the Bench of the Central Administrative Tribunal shall ordinarily sit.
(1)
Noti. No. G.S.R. 730(E), dated May 2, 1986, published in the Gazette of India, Extra., Part II, Section 3(i), dated 2nd May, 1986, p. 2 [No. A-11019/16/86-AT] as amended by Notification No. G.S.R. 1172(E), dated 31-10-1986 [No. A-11019/16/86-AT], G.S.R. 84(E), dated 6-2-1987 [No. A-11019/97/86-AT] and G.S.R. 409(E), dated 20-4-1987
In exercise of the powers conferred by sub-section (2) of Section 14 of the Administrative Tribunals Act, 1985 (13 of 1985), the Central Government hereby specifies the 12th day of May, 1986, as the date on and from which the provisions of sub-section (3) of Section 14 of the said Act shall apply to the corporations or societies and other authorities, mentioned in the Schedule below, being the corporations or societies and other authorities owned or controlled by Government:
| Sl. No. |
Name of the corporation/society/other authority |
|
| (1) |
(2) |
(3) |
| 1. |
Central Board of Trustees constituted under the Employees' Provident Funds and Miscellaneous Provisions Act, 1952. |
Statutory Body |
| 2. |
Employees' State Insurance Corporation |
Corporation |
| 3. |
Central Board for Workers' Education |
Registered society |
| 4. |
National Labour Institute |
Registered society |
| 5. |
National Council of Safety in Mines, Dhanbad |
Registered society |
| 6. |
Council of Scientific and Industrial Research3 |
Society |
| 7. |
Central Social Welfare Board4 |
An authority controlled by Government |
| 8. |
Indian Council of Agricultural Research5 |
A society controlled by the Government |
| 6[9. |
Sports Authority of India |
A society controlled by the Government] |
| 7[10. |
National Council for Hotel Management and Catering Technology, Library Avenue, Pusa, New Delhi-110 012 |
Registered under Societies Registration Act, 1860 |
| 11. |
Institute of Hotel Management, Catering and Nutrition, Library Avenue, Pusa, New Delhi-110 012 |
Registered under Societies Registration Act, 1860 |
| 12. |
Institute of Hotel Management, Catering Technology and Applied Nutrition, Veer Sawarkar Marg, Dadar, Mumbai-400 028 |
Registered under Societies Registration Act, 1860 |
| 13. |
Institute of Hotel Management, Catering Technology and Applied Nutrition, CIT Campus, Tharamani PO, Chennai-600 113 |
Registered under Societies Registration Act, 1860 |
| 14. |
Institute of Hotel Management, Catering Technology and Applied Nutrition, P-16, Taratola Road, Calcutta-700 088. |
Registered under Societies Registration Act, 1860 |
| 15. |
Institute of Hotel Management, Catering Technology and Applied Nutrition, PO Alto Porvorim, Bardez, Goa-403 521. |
Registered under Societies Registration Act, 1860 |
| 16. |
Institute of Hotel Management, Catering Technology and Applied Nutrition, SJ Polytechnic Campus, Bangalore-560 001. |
Registered under Societies Registration Act, 1860 |
| 17. |
Institute of Hotel Management, Catering and Nutrition, Sector-G, Aliganj, Lucknow-226 020. |
Registered under Societies Registration Act, 1860 |
| 18. |
Institute of Hotel Management, Catering Technology and Applied Nutrition, F Row, DD Colony, Vidyanagar, Hyderabad-500 007. |
Registered under Societies Registration Act, 1860 |
| 19. |
Institute of Hotel Management, Catering and Nutrition, Government Poly Compound, Ambawadi, Ahmedabad-380 015. |
Registered under Societies Registration Act, 1860 |
| 20. |
Institute of Hotel Management, Catering Technology and Applied Nutrition, VSS Nagar, Bhubaneswar-751 004. |
Registered under Societies Registration Act, 1860 |
| 21. |
Institute of Hotel Management, Catering Technology and Applied Nutrition, Sikar Road, Jaipur-302 016. |
Registered under Societies Registration Act, 1860 |
| 22. |
Institute of Hotel Management, Catering Technology and Applied Nutrition, 1100 Qrts., Near Academy of Admn., Bhopal-462 016. |
Registered under Societies Registration Act, 1860 |
| 23. |
Institute of Hotel Management, Catering Technology and Applied Nutrition, Nehru Park, Bouluevard Road, Srinagar-190 001. |
Registered under Societies Registration Act, 1860 |
| 24. |
Institute of Hotel Management, Catering Technology and Applied Nutrition, AIDC Building, G.S. Road, (ABC Stoppage), Bhangagarh, Guwahati-781 005. |
Registered under Societies Registration Act, 1860 |
| 25. |
Institute of Hotel Management, Catering Technology and Applied Nutrition, Kherapatti Colony, Opp. Sirdisai Baba Mandir, Gwalior-474 002. |
Registered under Societies Registration Act, 1860 |
| 26. |
Institute of Hotel Management, Catering Technology and Applied Nutrition, G.V. Raja Road, Kovalam PO, Thiruvananathapuram-695 527. |
Registered under Societies Registration Act, 1860 |
| 27. |
Institute of Hotel Management, Catering and Nutrition, Sector-32-A, Chandigarh-160 047 |
Registered under Societies Registration Act, 1860 |
| 28. |
Institute of Hotel Management, Catering Technology and Applied Nutrition, Guru Nanak Dev College, Hardochanni Road, Gurdaspur-143 521. |
Registered under Societies Registration Act, 1860 |
| 29. |
Institute of Hotel Management, Catering Technology and Applied Nutrition, Kufri, Shimla-171 012. |
Registered under Societies Registration Act, 1860 |
| 30. |
Institute of Hotel Management, Catering Technology and Applied Nutrition, 31-Industrial Estate, Patna-800 015. |
Registered under Societies Registration Act, 1860 |
| 31. |
National Power Training Institute, NPTI Complex, Sector-33, Faridabad (Haryana). |
Registered under Societies Registration Act, 1860 |
| 32. |
Central Pollution Control Board, Parivesh Bhawan, East Arjun Nagar, Delhi-110 032. |
Constituted under the Water (Prevention and Control of Pollution) Act, 1974 |
| 33. |
Indian Institute of Advanced Study, Shimla-171 005. |
Registered under Societies Registration Act, 1860 |
| 34. |
Kendriya Vidyalaya Sangathan, 18, Institutional Area, Shahid Jeet Singh Marg, New Delhi-110 016. |
Registered under Societies Registration Act, 1860 |
| 35. |
Navodaya Vidyalaya Samiti, A-39, Kailash Colony, New Delhi-110 048. |
Registered under Societies Registration Act, 1860 |
| 36. |
Indian Council of Medical Research, Ansari Nagar, New Delhi-110 029. |
Registered under Societies Registration Act, 1860 |
| 37. |
Film and Television Institute of India, Law College Road, Pune-411 004. |
Registered under Societies Registration Act, 1860 |
| 38. |
Satyajit Ray Film and Television Institute, B.M. Bypass Road, PO Panchasayar, Calcutta-700 094. |
Registered under Societies Registration Act, 1860] |
(1)
Noti. No. G.S.R. 610(E), dated July 26, 1985, published in the Gazette of India, Extra., Part II, Section 3(i), dated 26th July, 1985, p. 2 as amended by G.S.R. 890(E), dt. 23rd November, 2000
Whereas the Principal Bench and the additional Benches of the Central Administrative Tribunal have since been constituted:
Now, therefore, in exercise of the powers conferred by sub-section (1) of Section 18 of the Administrative Tribunals Act, 1985 (13 of 1985), the Central Government hereby directs that the Principal Bench and the additional benches specified in column (2) of the Table hereto annexed shall deal with all matters falling within the purview of the Central Administrative Tribunal within the territories specified against the Principal Bench and each of the additional benches in column (3) of the said Table:
Provided that nothing contained in this notification shall debar the Principal Bench to entertain applications under Rule 6 of the Central Administrative Tribunal (Procedure) Rules, 1987.
TABLE
| Sl. No. |
Bench |
Jurisdiction of the Bench |
| (1) |
(2) |
(3) |
| 1. |
Principal Bench (New Delhi) |
National Capital Territory of Delhi |
| 2. |
Ahmedabad Bench |
State of Gujarat |
| 3. |
Allahabad Bench |
(i) |
State of Uttar Pradesh excluding the Districts mentioned against serial number 4 under the jurisdiction of Lucknow Bench. |
| |
|
(ii) |
State of Uttaranchal. |
| 4. |
Lucknow Bench |
Districts of Lucknow, Hardoi, Kheri, Rai Bareli, Sitapur, Unnao, Faizabad, Ambedkar Nagar, Baharaich, Shravasti, Barabanki, Gonda, Balrampur, Pratapgarh, Sultanpur in the State of Uttar Pradesh |
| 5. |
Bangalore Bench |
State of Karnataka |
| 6. |
Calcutta Bench |
(i) State of Sikkim |
| |
|
(ii) State of West Bengal |
| |
|
(iii) Union Territory of Andaman and Nicobar Islands |
| 7. |
Chandigarh Bench |
(i) State of Jammu and Kashmir |
| |
|
(ii) State of Haryana |
| |
|
(iii) State of Himachal Pradesh |
| |
|
(iv) State of Punjab |
| |
|
(v) Union Territory of Chandigarh |
| 8. |
Cuttack Bench |
State of Orissa |
| 9. |
Ernakulam Bench |
(i) State of Kerala |
| |
|
(ii) Union Territory of Lakshadweep |
| 10. |
Guwahati Bench |
(i) State of Assam |
| |
|
(ii) State of Manipur |
| |
|
(iii) State of Meghalaya |
| |
|
(iv) State of Nagaland |
| |
|
(v) State of Tripura |
| |
|
(vi) State of Arunachal Pradesh |
| |
|
(vii) State of Mizoram |
| 11. |
Hyderabad Bench |
State of Andhra Pradesh |
| 12. |
Jabalpur Bench |
(i) State of Madhya Pradesh |
| |
|
(ii) State of Chattisgarh |
| 13. |
Jodhpur Bench |
State of Rajasthan excluding the Districts mentioned against serial number 14 under the jurisdiction of Jaipur Bench |
| 14. |
Jaipur Bench |
Districts of Ajmer, Alwar, Baran, Bharatpur, Bundi, Dausa, Dholpur, Jaipur, Jhallawar, Jhunjhunu, Kota, Sawai Madhopur, Sikar, Tonk and Karauli in the State of Rajasthan |
| 15. |
Chennai Bench |
(i) State of Tamil Nadu |
| |
|
(ii) Union Territory of Pondicherry |
| 16. |
Mumbai Bench |
(i) State of Maharashtra |
| |
|
(ii) State of Goa |
| |
|
(iii) Union Territory of Dadra and Nagar Haveli |
| |
|
(iv) Union Territory of Daman and Diu |
| 17. |
Patna Bench |
(i) State of Bihar |
| |
|
(ii) State of Jharkhand. |