Court News
Rejected Because She Was Married: Madras HC Orders Bank to Give Compassionate Appointment to Daughter, Says Dependency Isn’t Decided by Marital Status
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174 articles
Landmark Judgements
Maternity Leave Is a Reproductive Right: Supreme Court Grants Leave to a Teacher Denied Under the Two-Child Norm
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Landmark Judgements
Marriage Does Not Disinherit a Daughter: Marital-Status Bars Fall in Compassionate Appointment and Dependent Quotas
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Court News
Six Days Short of 20 Years of Service: Madras High Court Orders National Insurance to Sanction Pension to Disabled Employee Who Took Voluntary Retirement
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Court News
Resigned, Took the Certificates, Joined Another Job, Then Sought Reinstatement Twice: Supreme Court Says ‘He Cannot Have His Cake and Eat It Too’
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Court News
Retired on 30 June, Missed the 1 July Increment? Himachal High Court Directs State to Decide Teacher’s Notional Increment Claim in Six Weeks
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Court News
No Mass Termination by a General Order: J&K High Court Says MGNREGA Staff Must Get Individual Hearing Before Being Called ‘Backdoor’ Entrants
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Court News
Removed for Stealing a Typewriter From the Court: Bombay High Court Says Such an Employee Is Not ‘Deserving of Special Consideration’ for Compassionate Pension
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Court News
Release on Probation Does Not Save a Government Job, but Firing a Constable Merely for a Pending Case Was a ‘Raw Deal’: Supreme Court Awards Rs. 5 Lakh
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Court News
Karnataka’s 2011 KPSC Gazetted Probationers Selection: Supreme Court Strikes Down 2022 Validation Act, Orders Fresh Recruitment
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Court News
Caste Certificate Invalidated, But Pension Saved: Supreme Court Uses Article 142 to Protect 31 Years of Service of Retired BMC Engineer
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Court News
Good Appraisals Aren’t Enough: Supreme Court Says CSIR Need Not Average Annual Appraisal Marks With Work Report Score for Scientists’ Promotion
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