Court News
No Order Against the State Without Making the State a Party: Supreme Court Sets Aside Absorption Direction, Awards Rs 10 Lakh
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174 articles
Court News
Ad Hoc Service Counts for Pension, Not for Seniority Over Direct Recruits: Supreme Court Settles Tamil Nadu Dispute
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Court News
“The Educational System Is Primarily for the Students”: Supreme Court Says Teachers Have No Right to Inter-District Transfer
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Court News
Vague Eligibility Criteria in a Job Advertisement? Supreme Court Says the Benefit Goes to the Candidate
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Court News
Dismissed After Acquittal? Rajasthan High Court Awards Back Wages to Constable for the Gap
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Court News
Higher Marks Cannot Cure Missing Qualification: Supreme Court on NIOS Certificate in Recruitment
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Court News
Removed by the “Wrong” Officer? Supreme Court Restores a 1983 Dismissal, Clarifying What Article 311 Actually Protects
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Court News
Removed by the “Wrong” Officer? Supreme Court Restores a 1983 Dismissal, Clarifying What Article 311 Actually Protects
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Court News
Years on Daily Wage Still Count: Supreme Court Says Pre-Regularisation Service Cannot Be Wiped Off for Pension
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Court News
Can a Government Employee Be Compulsorily Retired Despite an Outstanding Service Record? Supreme Court’s 2026 Judgment Explained
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Court News
Supreme Court Resolves Decade-Long Service Dispute with ₹20.14 Lakh Settlement
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Court News
Supreme Court Restores Justice: Railway Doctor Wins Enhanced Pension After Records Destroyed
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