Sri Sanatana Sahoo Vs State Of Odisha & Others
.... lopment Department on and from 6th November, 2002 and finally, was regularized as a Junior Data Entry Operator w.e.f. 30th June, 2011. 10. The dispute is related to the placement of the petitioner in the final gradation list of Junior DEOs as per Annexure-3. Initially, the petitioner was at ...
Orissa High Court
Satpal Singh Satti & others Vs State Of Himachal Pradesh & others
.... arly a fraud on the constitutional provision. ( D.C. Wadhwa v. State of Bihar, (1987) 1 SCC 378, at page 393 ). Transgression may be patent, manifest or direct, but it may also be disguised, covert and indirect and it is to this latter class of cases that the expression “colourable legislation” ...
High Court Of Himachal Pradesh
Kaushal Kishor Vs State Of Uttar Pradesh & Ors.
.... departures from collective responsibility are dealt with. This Paper traces early beginnings of the doctrine of collective responsibility to the reign of George III (17601820). According to the Briefing Paper, the development of today’s concept of collective responsibility arose during the Vic ...
Supreme Court Of India
Dr. Nand Kishore Garg Vs Govt Of Nct Of Delhi And Ors
.... dvice of the Chief Minister, and that the said Ministers shall hold office during the pleasure of the Governor. Article 164 (1B) lays down the rules for disqualification of a Member of Council of Ministers. 14. The Supreme Court, while dealing with a petition under Article 32 of the Consti ...
Delhi High Court
Dinesh @ Dinesh Kumar @ Dinesh Singh Vs State Of Bihar
.... eriod of five years till the term of elected Legislative Assembly which is fixed for maximum period of five years, but no such tenure is prescribed for the post of Advocate General. Heard learned counsel for the petitioner and learned counsel for the respondent and perused the material avai ...
Patna High Court
State Of Manipur & Ors. Vs Surja kumar Okram & Ors.
.... in purposes as provided under Section 6 of the General Clauses Act, 1897. Repeal is not a matter of mere form but is of substance. Therefore, on repeal, the earlier provisions stand obliterated/abrogated/wiped out wholly...” 16. The aforesaid judgments leave no room for doubt that after ena ...
Supreme Court Of India
Saritha S. Nair Vs Hibi Eden
.... upport of his pleadings.” 34. It is to be noted that Subrule (1) of Rule 15 of Order VI also permits the verification of pleading to be done by a person other than the party pleading, provided it is proved to the satisfaction of the Court that such other person was acquainted with the fac ...
Supreme Court Of India
Sharad Kumar Singh And Ors Vs State Of West Bengal And Another
.... hree forms of suspension of sittings or sessions or the House itself. Elsewhere, the Constitution Bench observed that even if there was a constitutional mandate to hold any election within a specified time, there could be justifiable grounds for a delay; but the "reasons for deferring elect ...
Calcutta High Court (Appellete Side)
Latiplang Kharkongor Vs Secretariat Of The Governor Of Meghalaya And Ors
.... excluded with regard to these matters as well. It was therefore argued that the executive power of the State of Assam cannot extend to the autonomous districts of Assam with regard to the matters specified in paragraphs 3(1), 2(6) and (1) of the Schedule and that the Governor in discharging his ...
Meghalaya High Court
Vishwanath H. M Vs Government Of Karnataka
.... Article 16. Article 16(3) permits the State to prescribe a requirement of residence within the State or Union Territory by parliamentary legislation; while Article 16(4) permits reservation of posts in favour of backward classes. Article 16(5) permits a law which may require a person to profess ...
Karnataka High Court
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!
