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174 articles

Decades as Postal Night Guards, Never Regularised: Supreme Court Says Temporary Status Casual Labourers Still Get Pension

Court News

Decades as Postal Night Guards, Never Regularised: Supreme Court Says Temporary Status Casual Labourers Still Get Pension

9 Nov 2026Read article ↗

Dismissed BSF Constable Can Sue in Delhi: Supreme Court Says CAPF Members May Approach Delhi High Court, Forum Non Conveniens Wrongly Applied

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Dismissed BSF Constable Can Sue in Delhi: Supreme Court Says CAPF Members May Approach Delhi High Court, Forum Non Conveniens Wrongly Applied

9 Nov 2026Read article ↗

Teacher Had Applied for Permission Before His 1996 B.A.: Orissa High Court Quashes Order Withdrawing His Degree From Service Book and His Promotion

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Teacher Had Applied for Permission Before His 1996 B.A.: Orissa High Court Quashes Order Withdrawing His Degree From Service Book and His Promotion

7 Nov 2026Read article ↗

Probationer Judge’s Discharge Upheld: Telangana High Court Says Conduct in Training Bears on Suitability, Later Acquittal Does Not Undo It

Court News

Probationer Judge’s Discharge Upheld: Telangana High Court Says Conduct in Training Bears on Suitability, Later Acquittal Does Not Undo It

7 Nov 2026Read article ↗

Poor Class 10 Maths Results Are Not Misconduct by Themselves: Rajasthan High Court Quashes Increment Cut on Government Teacher

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Poor Class 10 Maths Results Are Not Misconduct by Themselves: Rajasthan High Court Quashes Increment Cut on Government Teacher

7 Nov 2026Read article ↗

Married Him While His First Wife Was Alive: Jammu and Kashmir High Court Denies Family Pension, Says Nomination and Hardship Can’t Replace a Valid Marriage

Court News

Married Him While His First Wife Was Alive: Jammu and Kashmir High Court Denies Family Pension, Says Nomination and Hardship Can’t Replace a Valid Marriage

7 Nov 2026Read article ↗

Claimed GPF Only After Retiring on CPF: Supreme Court Says Professor’s 2012 Regularisation Does Not Relate Back to 1984

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Claimed GPF Only After Retiring on CPF: Supreme Court Says Professor’s 2012 Regularisation Does Not Relate Back to 1984

7 Nov 2026Read article ↗

‘C’ Grades for Four Years: Supreme Court Upholds Compulsory Retirement of Two Chhattisgarh Clerks, Rejects ‘Others Were Spared’ Plea

Court News

‘C’ Grades for Four Years: Supreme Court Upholds Compulsory Retirement of Two Chhattisgarh Clerks, Rejects ‘Others Were Spared’ Plea

7 Nov 2026Read article ↗

Promoted, Confirmed, Then Reverted After Five Years: Chhattisgarh High Court Upholds Cancellation of Tainted State Tax Inspector Exam

Court News

Promoted, Confirmed, Then Reverted After Five Years: Chhattisgarh High Court Upholds Cancellation of Tainted State Tax Inspector Exam

6 Nov 2026Read article ↗

Charged in 2004 for Asking to Form a Police Association: Madras High Court Quashes Proceedings, Orders Retired Policeman’s Pension Dues in 12 Weeks

Court News

Charged in 2004 for Asking to Form a Police Association: Madras High Court Quashes Proceedings, Orders Retired Policeman’s Pension Dues in 12 Weeks

6 Nov 2026Read article ↗

Land Taken for Railways in 1989, Job Promised to Husband Who Grew Too Old: Patna High Court Orders Railways to Reconsider Son’s Claim

Court News

Land Taken for Railways in 1989, Job Promised to Husband Who Grew Too Old: Patna High Court Orders Railways to Reconsider Son’s Claim

6 Nov 2026Read article ↗

Probation Saved Him From Jail but Not From the Conviction: MP High Court Upholds Denial of Compassionate Job After Police Verification

Court News

Probation Saved Him From Jail but Not From the Conviction: MP High Court Upholds Denial of Compassionate Job After Police Verification

6 Nov 2026Read article ↗