Court News
Claimed GPF Only After Retiring on CPF: Supreme Court Says Professor’s 2012 Regularisation Does Not Relate Back to 1984
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Court News
‘C’ Grades for Four Years: Supreme Court Upholds Compulsory Retirement of Two Chhattisgarh Clerks, Rejects ‘Others Were Spared’ Plea
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Court News
Promoted, Confirmed, Then Reverted After Five Years: Chhattisgarh High Court Upholds Cancellation of Tainted State Tax Inspector Exam
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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
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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
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Court News
Probation Saved Him From Jail but Not From the Conviction: MP High Court Upholds Denial of Compassionate Job After Police Verification
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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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