Aureliano Fernandes Vs State Of Goa And Others
.... d modified by statutes, depending on the exigencies of different situations, the facts and circumstances of the case and the framework of the law [Also refer : A.K.Kraipak and others v. Union of India and Others, (1969) 2 SCC 262 and Union of India v. Col. J.N. Sinha and Another, (1970) 2 SCC 45 ...
Supreme Court Of India
Dr. V.R. Sanal Kumar Vs Union Of India & Ors.
.... t and the Council of Ministers are the best judge of the situation and that they are also in possession of information and material and the Constitution has trusted their judgment in the matter; (6) this does not mean that the President and the Council of Ministers are the final arbiters in the ...
Supreme Court Of India
State Of Himachal Pradesh & Ors Vs Raj Kumar & Ors.
.... il 1988. Thereafter, 71 vacancies arose and another amendment to the rule in 1988 was made which provided for sending constables to the promotional course on merit-cum-seniority basis. The issue arose when the Senior Superintendent of Police issued a letter to the effect that new rules would app ...
Supreme Court Of India
Phool Singh Vs State Of Jharkhand And Others
.... he impugned action of the respondent trespasses upon the rights guaranteed under Part XIV Chapter I of the Constitution of India relating to security of tenure of office of person serving under Union or State. Learned counsel has further relied upon a decision of the Hon'ble Supreme Court in the ...
Jharkhand High Court
The Commissioner of Police and Others Vs Sukhbir Singh <BR> Ajay Kumar Bhardwaj
.... r constitutionality. So read, a breach of these provisions would not afford any cause of action to a member of the CIS Force. XXXXX 126. As pointed out earlier, the source of authority of a particular officer to act as a disciplinary authority and to dispense with the inquiry is derived from t ...
Delhi High Court
Moti Ram Deka etc. Vs General Manager, N.E.F. Railways, Maligaon, Pandu, etc.
.... "Government retains an absolute right to retire any Government servant after he has completed 25 years qualifying service or 50 years of age, whatever the service, without giving any reason, and no claim to special compensation on this account will be entertained. This right will not be exercised ...
Supreme Court of India
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!
