Arvind Kumar Pathak & Anr. Vs Management Committee Of Hill View Secondary School, Shillong & Ors.
.... W. Diengdoh, J Prayer for accommodation is made on behalf of the conducting Sr. counsel for the petitioners, Mr. H.L. Shangreiso, who is stated to be indisposed on grounds of personal difficulty, the same not being objected to by the learned counsel for the respondent Nos. 6-8, matter is ...
Meghalaya High Court At Shillong
Showmewell Kyndait Vs State Of Meghalaya & Ors.
.... tted that, as directed by this Court’s order dated 10.03.2025, the additional affidavit has been filed. Accordingly, it is prayed that this matter may be posted for hearing. Mr. N.D. Chullai, learned AAG assisted by Mr. E.R. Chyne, learned GA for the State respondent has no objection to th ...
Meghalaya High Court At Shillong
Deputy Commissioner/Collector East Khasi Hills District Vs Krishna Borooah
.... ned orders dated 10.08.2023, 20.06.2023 and 26.03.2024 passed in L.A. Case No. 6/2021 and the impugned judgment dated 09.02.2024 passed in Review Petition No. 1(H)2023. Notice upon the sole respondent is not required to be formally affected since Mr. I. Borooah, learned counsel has entered ...
Meghalaya High Court At Shillong
Sabina M. Marak Vs State Of Meghalaya & Ors.
.... & Ors at para 12 of the same, what is required is for the informant/complainant to be noticed of these proceedings before this Court and the Investigating Officer has been mentioned as the authority to cause issuance of such notice. As such, it is prayed that the petitioner may take steps fo ...
Meghalaya High Court At Shillong
Lakhani Housing Corporation Pvt. Ltd. & Anr Vs State Of Maharasthra & Ors
.... y learned Counsel supported the arguments of the learned Senior Counsel and pointed out that the governmental intervention was not by reason of a communication of the MLA; but 716 flat owners had already written a letter to the Housing Minister of the Government of Maharashtra on 05.09.2022, see ...
Supreme Court Of India
R. Baiju Vs State Of Kerala
.... e persons’. 11. We are not, in the instant appeal, concerned with the charges proved against the other accused nor even the acquittal of A5 since the above appeal is only filed by A6. We adjourned the matter at the initial stage, after querying the State as to whether they intend to file an ...
Supreme Court Of India
Reliance General Insurance Company Limited Vs Swati Sharma And Ors
.... also very pertinent that the deposition of RW3 about the negligence of bike driver conflicted with the charge sheet filed by him, against the truck driver. His explanation was also that the charge sheet was filed against the truck driver since the motor-cycle driver had died in the accident. We ...
Supreme Court Of India
Kalpana Srivastava Wife Of Late V.K. Srivastava Vs Union Of India Through The General Manager, North Eastern Railway, Gorakhpur & Ors.
.... of the fact that the amount was not retained by the applicant, imposition of permanent reduction in pay violates the doctrine of proportionality laid down by the Hon’ble Supreme Court in several service jurisprudence cases. The findings of the Disciplinary Authority, Appellate Authority, and Rev ...
Central Administrative Tribunal - Allahabad Bench, Allahabad
Tapasya Vs Govt. Of NCT Of Delhi Through Director Directorate Of Education Old Secretariat Building, Civil Lines Delhi � 110054 & Ors.
.... ning/ teaching. The said diploma cannot be held valid for the purpose of appointment as a TGT. 8. There is no dispute that the B.Ed degree has been obtained after the cut off date. 9. On the point of law, these kind of issues are no longer res integra but already decided as per the ...
Central Administrative Tribunal Principal Bench, New Delhi
Rajesh Vs Govt. Of NCT Of Delhi Through Director Directorate Of Education, GNCT Of Delhi Old Secretariat, New Delhi � 54 & Ors.
.... declared on 08.06.2016. Four candidates were called for document verification. 5. At the time of declaration of result, no OH candidate was available for selection against one post of OH. The Board endeavoured to find any guidelines/circular laying down, as to which category of post should ...
Central Administrative Tribunal Principal Bench, New Delhi
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