Court News
No Mass Termination by a General Order: J&K High Court Says MGNREGA Staff Must Get Individual Hearing Before Being Called ‘Backdoor’ Entrants
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Court News
Removed for Stealing a Typewriter From the Court: Bombay High Court Says Such an Employee Is Not ‘Deserving of Special Consideration’ for Compassionate Pension
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Court News
Release on Probation Does Not Save a Government Job, but Firing a Constable Merely for a Pending Case Was a ‘Raw Deal’: Supreme Court Awards Rs. 5 Lakh
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Court News
Karnataka’s 2011 KPSC Gazetted Probationers Selection: Supreme Court Strikes Down 2022 Validation Act, Orders Fresh Recruitment
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Court News
Caste Certificate Invalidated, But Pension Saved: Supreme Court Uses Article 142 to Protect 31 Years of Service of Retired BMC Engineer
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Court News
Good Appraisals Aren’t Enough: Supreme Court Says CSIR Need Not Average Annual Appraisal Marks With Work Report Score for Scientists’ Promotion
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Court News
Find Him a Chair, Don’t Wait for Him to Beg: Supreme Court Awards ₹1.25 Crore to CRPF Driver Invalidated Out After Losing His Sight
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Court News
‘Fake’ PhD Claim Against Assistant Professor: Supreme Court Keeps Appointment for Now but Orders MDU Inquiry Under Article 142
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Court News
‘Why Can’t a Nurse Study Nursing?’: Himachal High Court Calls Denial of Study Leave to Staff Nurses Discriminatory, Orders NOC Within a Week
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Court News
Dismissed on Conviction, Acquitted on Appeal: Himachal High Court Orders Reinstatement of Head Constable With 50% Back Wages
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Court News
Full Work, Full Pay: MP High Court Strikes Down 70-80-90% Probation Salary for Class III and IV Government Employees
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Court News
Two Stents, Half the Bill Paid: Rajasthan High Court Orders Full Medical Reimbursement, Says State Cannot Discriminate Between Similar Employees
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