Lata Shukla Vs State Of Chhattisgarh
.... t; means pay which, subject to any condition prescribed in these rules, rises by periodical increments from a minimum to a maximum. It includes the class of pay hitherto known as progressive. (b) Time scales are said to be identical if the minimum, the maximum the period of increment and th ...
Chhattisgarh High Court
State Of Chhattisgarh Vs M/S Ram Avatar Agrawal Road Construction Private Limited,
.... laced before the larger Bench of the Hon’ble Supreme Court wherein the Hon’ble Supreme Court has considered this issue and over-ruled almost all the judgments which run contrary to this judgment. Hon’ble Supreme Court in case of M.P. Rural Road Development Authority (supra) has considere ...
Chhattisgarh High Court
Vinita Panjawani Vs Ravinarayan Pandey
.... ous heads under which compensation is to be awarded in a death case. One of these heads is loss of consortium. In legal parlance, “consortium” is a compendious term which encompasses “spousal consortium”, “parental consortium”, and “filial consortium”. The right to consortium would include the c ...
Chhattisgarh High Court
Ganeshiya Bai Vs Guruvindar Singh
.... eged agreement to sale dated 06.07.2005. 7. Being aggrieved with the aforesaid order, an appeal was preferred by the petitioners before the Sub-Divisional Officer (R.), Durg, who in turn, vide its order dated 28.06.2008 (Annexure P-11), passed in Appeal Case No. 75/A-70/2007-08 has reverse ...
Chhattisgarh High Court
State Of Chhattisgarh Vs Ramavtar Goyal
.... sought is not granted after the leave has been granted to the plaintiff that does not mean that the plaint is to be returned on refusing to grant such injunction. Even if grant of interim relief is refused, suit filed after the leave is granted by dispensing with the requirement of notice under ...
Chhattisgarh High Court
Rekha Patel Vs State Of Chhattisgarh
.... are granting salary to other teachers but are denying the same to the petitioners who are working against the sanctioned vacant post, which is discriminatory and arbitrary. For all these reasons, the impugned order is liable to be set aside and the petitioners be granted the relief claimed. ...
Chhattisgarh High Court
AK Jain Vs State Of Chhattisgarh
.... y were promoted as ADO. 6. Heard learned counsel for the parties and perused the material available on record. 7. It is not in dispute in this case that the petitioner was initially appointed as Press Operator on 13.6.1980 on the basic of 246-6-270-10-350 vide Annexure P/1 whereas re ...
Chhattisgarh High Court
Shubham Karosia Vs State Of Chhattisgarh
.... ay think fit to impose: Provided that such stay shall not affect the subordinate Court's power of remand under section 309. (7) Where an application for an order under sub- section (1) is dismissed, the High Court may, if it is of opinion that the application was frivolous or vexatious ...
Chhattisgarh High Court
Ramgopal Sahu Vs State Of Chhattisgarh
.... Central CCA Rules come up for consideration before a three Judge Bench of the Supreme Court in Sunil Kumar Sarkar. Having regard to the amended provisions of Rule 19 of the Central CCA Rules, the Supreme Court held that a show-cause notice should be given to the employee in regard to the propose ...
Chhattisgarh High Court
Maksud Alam Vs Mohd. Javed Khan
.... er and was earning Rs. 10,000/- per month which clearly shows that he was earning Rs. 1,20,000/- per annum. Therefore as per the assessment of the Tribunal, deceased was earning more than Rs. 40,000/- yearly. In the case of Deepal Gishihbhai Soni (supra) the Supreme Court has held that the provis ...
Chhattisgarh High Court
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