Chandra Gupta, I.F.S. Vs The Secretary, Govt. of India, Ministry of Environment and Forests and others
.... eir chances of promotion. Again, in 287690 this Court held thus : ...Mere chances of promotion are not conditions of service and the fact that there was reduction in the chances of promotion did not tantamount to a change in the conditions of service. A right to be considered for promoti ...
Supreme Court of India
R.P. Khanna and Others Vs S.A.F. Abbas and Others, etc.
.... der item 1 of the cadre of the State or any post declared equivalent thereto by the State Government concerned. It may be stated here that the definition of senior post underwent change in the year 1967 by notification No. 27/47/64-AIS(III)-A dated 17 April, 1967 and the new definition of senior pos ...
Supreme Court of India
A.K. Kraipak & Ors Vs Union of India & Ors
.... cision of an administrative officer is only arrived at after an inquiry or process of a judicial or quasi-judicial character. In such a case this Court has jurisdiction to supervise that process. We have as it seems to me reached the position when the ambit of certiorari can be said to cover ever ...
Supreme Court of India
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