Court News
Drunk on Duty, Then Pleaded Depression: Delhi High Court Upholds CISF Constable’s Removal, Says Disability Protection Needs Proof, Not Assertion
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Court News
Advertised at One Pay Scale, Appointed at a Lower One: Supreme Court Says University Must Pay UGC Scale From Day One
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Court News
Given Jobs After Their Fathers Died, Threatened With Removal Years Later: Bombay High Court Protects Two Compassionate Appointees
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Court News
A Retired General Chaired the State PSC With His Army Pension Deducted From Pay: Supreme Court Upholds Uttarakhand Rule, Reverses High Court
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Court News
Dismissed From Jail Without an Inquiry After 27 Years in Uniform: Punjab and Haryana High Court Orders Reinstatement of Jalandhar ASI, Says Article 311(2)(b) Is No Shortcut
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Court News
Contract Engineers Can’t Block Regular Recruitment: MP High Court Upholds 20% Quota and Age Relaxation, Says No Vested Right to Regularisation
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Court News
Named in a Family-Dispute FIR, Never Charge-Sheeted, Didn’t Know: Rajasthan High Court Orders Appointment of Constable Driver Rejected for ‘Concealment’
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Court News
MD on Election Duty, Court on Vacation: Supreme Court Condones 130-Day Delay, Says the Cause, Not the Length, Is What Counts
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Court News
Trainee Constable Left Training School for 115 Days Citing Mother’s Illness: MP High Court Upholds Termination, Says ‘No Work, No Pay’ Does Not Condone Misconduct
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Court News
Transferred While on Maternity Leave With a Newborn: Rajasthan High Court Stays Lecturer’s Transfer, Says Breastfeeding and Motherhood Are Part of Article 21
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Court News
Rejected for a ‘Squint’ After Clearing Every Test: Supreme Court Orders UP Police to Appoint Woman Constable After KGMU Board Finds Her Vision Normal
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Court News
Worked on Muster Roll Since the 1990s, Regularised in 2004: Delhi High Court Says Old Pension Scheme, Not NPS, Applies to Two Retired DUSIB Staff
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