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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Court News
Delhi HC: Writs Against Air India Maintainable Post-Privatisation
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Court News
MP High Court: Succession Certificate Not Needed for Compassionate Appointment
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Court News
SC Upholds Haryana’s 2014 Regularisation Policy, Rejects Backdoor Entry Scheme
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Court News
AFT Quashes Army Action Against Officer in Extra-Marital Affair Case
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Court News
Madras High Court: One Person Cannot Claim Two Dearness Allowances
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Court News
Delhi High Court Rules AFT Cannot Punish for Contempt of Final Orders
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