Sourav Rout And Another Vs Odisha Legislative Assembly, Bhubaneswar And Others
.... r scrutiny of the applications, it was decided to hold the recruitment test at College I.T. and Management Education, Mancheswar Industrial Estate, Bhubaneswar and accordingly, admit cards were issued to 76 candidates to appear in type writing test which was held on 17.02.2021. Vide note dated 0 ...
Orissa High Court
Haryana Private Colleges Non-Teaching Employees Union (Regd.) Vs State Of Haryana And Another
.... the application of these rules as amended from time to time, in the case of officers and employees of the Haryana Public Service Commission. 4. (1) The family member shall be eligible for consideration of compassionate appointment under these rules subject to the condition that the deceased ...
High Court Of Punjab And Haryana At Chandigarh
Ranjana Kashyap And Ors Vs Chief Secretary, Government Of Jharkhand, Project Bhavan, Dhurwa, Ranchi And Ors
.... es. Learned counsel further submits that the promotion granted to the petitioners which has been duly acted upon and salary and other allowances attached with posts are allowed by the respondents and as such, the said pay scale and rank cannot be reduced by the Department of Finance in exercise ...
Jharkhand High Court
Meghana Dilip Talekar And Ors Vs Maharashtra Legislature Secretariat & Ors
.... d service on 3.9.2001. Thus, the appointment of respondent No. 4 was made more than a year after all the petitioners were appointed and had joined duty. If Respondent No. 4 had any dispute about his initial non-selection and appointment, he ought to have raised the grievance before the appropria ...
Bombay High Court
M.K. Stalin Vs The Secretary, Tamil Nadu Legislative Assembly
.... ervice and appointed as Personal Assistant shall count his service as such towards his probation in the post in the Government held by him before his appointment as Personal Assistant or in any other post in such service in which he would have acted to the extent he would have acted in such post but ...
MADRAS HIGH COURT
Vijay Yadav and Others Vs The State of Bihar and Others
.... post or class of posts may be made by any one of the following methods, namely:-- (a) xxxx xxxx xxxx (b) xxxx xxxx xxxx (c) xxxx xxxx xxxx (2) Subject to the provisions of sub-rule (a) of rule 6, the Speaker may, by order, from time to time - (a) specify the method or methods by whic ...
Patna High Court
Jyoti Kumar Vs The State of Bihar
.... titioners be fixed in the scale of Rs. 8000-13500 as recommended through Resolution No. 660 F(2) dated 08.02.1999 by the Finance Department, but not accepted by the Assembly. In the alternative he has also prayed that the recommendations made by the Finance Department through Annexure-15, and accept ...
Patna High Court
Smt. Shashi Mishra and Others Vs Punjab Vidhan Sabha, Chandigarh and Others <BR> Smt. Shashi Mishra
.... competent to do so. His competency was questioned by the L.R. & Secretary to the Government of Punjab in his note dated 4.1.2007. Thus, it was argued that such rules could not stand judicial scrutiny. 8. Secretary, Punjab Vidhan Sabha as well as State of Punjab have filed their separate affi ...
High Court Of Punjab And Haryana At Chandigarh
Shri Ganpat R. Palni and Dnyneshwar Mandrekar Vs State of Goa and Others
.... n a chronological sequence only and therefore, after declaration of award in a post-facto manner, steps cannot be taken as contemplated by u/s 7, which if permitted, makes a mockery of the provisions of the Land Acquisition Act. 59. The Petitioners, without disputing the aforesaid legal aspects o ...
Bombay High Court (Goa Bench)
Smt. Nikita Badkar Vs State of Goa and Others
.... ing out qualification, eligibility period for promotion and thus the schedule to the Recruitment Rules, 1981 continued to be followed. However, the method of recruitment mentioned in the schedule (Promotion, Deputation and Direct Recruitment) stood superseded in view of Rule 3 of the Recruitment Rul ...
Bombay High Court (Goa Bench)
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