Rajasthan Agricultural University, Bikaner, Through Its Registrar Vs Dr Zabar Singh Solanki And Ors
.... such action(s). 18. It transpires that earlier also, the matter of these Research Assistants was before the High Court, where the claim was that Research Assistants were employed for the purpose of conducting and guiding research and must therefore be regarded as teachers for the purposes ...
Supreme Court Of India
Shifana P.S. Vs State Of Kerala And Others
.... e degree in B.Sc(Chemistry) required under the notification. The reasoning assigned by the Tribunal in the order dated 19th June, 2012 was that the appellant had not studied physics as one of the subsidiary subjects. He urged that the said reasoning is without any basis whatsoever because the Un ...
Supreme Court Of India
Peoples Rights And Social Research Centre (Prasar) & Ors Vs Union Of India & Ors
.... masks, helmets, safety shoes, goggles, earplugs) and utilization by all workers during the operation of the plant shall be ensured. ix. The units shall ensure environmental monitoring and submission of reports to GPCB at regular intervals. x. The housekeeping shall be improved. ...
Supreme Court Of India
Government Of Nct Of Delhi Vs Office Of Lieutenant Governor Of Delhi
.... n Act is a law which relates to Entry 5 of State List. “This is an admitted position as can be seen from para 2.2 of the written submission of Dr. Singhvi that, “In the present case, the DMC Act relates to Entry 5 of State List”.This is an Act to consolidate and amend the law relating to the Mu ...
Supreme Court Of India
Mool Chandra Vs Union Of India & Anr
.... the High Court. He would submit that a party should not suffer for the mistake of his counsel or the conduct of the counsel and he has placed reliance on Rafiq and Another Vs. Munshilal and Another (1981) 2 SCC 788 and N. Balakrishnan Vs. M. Krishnamurthy (1998) 7 SCC 123. 14. He would ...
Supreme Court Of India
City Montessori School Vs State Of U P & Ors
.... ed in Article 14 of the Constitution. 67. This, however, does not mean that the State can never allot land to the institutions/organisations engaged in educational, cultural, social or philanthropic activities or are rendering service to the society except by way of auction. Nevertheless, i ...
Supreme Court Of India
State Of Gujarat Vs M/s Ambuja Cement Ltd
.... ning irrespective of the consequences so far as the taxation statutes are concerned. Article 265 of the Constitution of India, 1950 prohibits the State from extracting tax from the citizens without the authority of law. The tax statutes have to be interpreted strictly which means that the legisla ...
Supreme Court Of India
Sudeep Chatterjee Vs State Of Bihar & Anr
.... State of Maharashtra & Anr . (2020) 10 SCC 77 this Court held: - “…The human right to dignity and the protection of constitutional safeguards should not become illusory by the imposition of conditions which are disproportionate to the need to secure the presence of the accused, the p ...
Supreme Court Of India
Vanshika Yadav Vs Union Of India & Ors
.... lection of candidates and conduct a fresh set of interviews on the basis of the written exam which had already taken place. Hence, in that case, the Court was of the opinion that it was not a suitable course of action to cancel an examination when no systemic issues persisted. Although not expre ...
Supreme Court Of India
Rakshit Shivam Prakash Vs Union Of India And Anr
.... tition under Article 32, seeking – i) a direction to the respondents for allocation of service to the petitioner with all consequential benefits against the Civil Services Examination, 2014; at par with other similarly placed candidates in the Reserve List dated 19.01.2016, and ii) a ...
Supreme Court Of India
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