State of Gujarat and Another Vs Hon''ble Mr. Justice (Retd.) Ramesh Amritlal Mehta and Others
.... ned judgment that Section 3(1) read along with proviso envisages the appointment of Lokayukta by the Governor based on the aid and advice of the Council of Ministers after consultation with the Chief Justice of the High Court of Gujarat who in turn to consult with the Leader of Opposition, if the As ...
Supreme Court of India
Raghunath Mishra Vs Principal Accountant General (A and E) and Others
.... ve to an employee so that he may not lose interest on account of stagnation. It is contended by learned counsel for the petitioner that granting of selection grade is not a promotion in view of the fact that it did not advance the service conditions, in as much as, he never leaves the post which has ...
Orissa High Court
K.P. Mohapatra Vs State of Orissa and Others
.... s equivalent to the salaries of the Chief Justice and Judges of High Court. In the meanwhile, the salaries of the Chief Justice and Judges of High Court have been revised to Rs. 30,000/- and Rs. 26,000/- respectively with effect from the 1st January 1996 by amendment of the High Court Judges (Condit ...
Orissa High Court
Justice K.P. Mohapatra Vs Sri Ram Chandra Nayak and Others
.... connection on being appointed to the said post. That means, he must be an independent non-political person. u/s 7, Lokpal has inter alia to investigate any action which is taken by or with a general or specific approval of Chief Minister or a Minister or a Secretary, in a case where a complaint inv ...
Supreme Court of India
Rama Chandra Nayak Vs State of Orissa and Others
.... sp; (S.N. Phukan)" Similarly, the Leader of the Opposition in his letter No. 941/LOP dated 11-11-96 at Annexure-3 offered his views to the Chief Minister''s letter No. 82/CMC dated 8-10-1996. Relevant portion of his reply reads as under : "Dear Mr. Chief Minister, .......... ...
Orissa High Court
Subhas Chandra Mishra Vs Lokpal and Another
.... he Lokpal noticed that the complaint was a pseudonymous one. Instead of closing the matter, he observed that "I however considered that a secret inquiry may be made so that at least the bona fide and honesty of the officers against whom allegations have been made are proved." 7. We may state that ...
Orissa High Court
Ram Das Vs Union of India (UOI) and Others
.... ovisions of the agreement and may not give reasons for the award even if it exceeds more than Rs. 50,000/-. In my considered opinion, an arbitrator who is himself a creature of the contract cannot ignore the express covenant in the contract. The duty of an arbitrator is to enforce the terms of the c ...
Orissa High Court
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