Landmark Judgements
Accessibility Is a Mandate, Not Charity: Supreme Court Directs UPSC on Scribes, Timelines and Protocols for Disabled Candidates
Read article ↗
THE COURTKUTCHEHRY BLOG
Legal insights, case analysis and research craft.
News, analysis and practical writing for Indian legal professionals.
public employmentClear topic ×
9 articles
Court News
Allahabad High Court Denies Paid Maternity Leave for Fourth Child
Read article ↗
Court News
Madras High Court's Landmark Ruling on Post-Retirement Caste Verification
Read article ↗
Court News
Supreme Court Restores Justice: Railway Doctor Wins Enhanced Pension After Records Destroyed
Read article ↗
Court News
Supreme Court Declares Contractual Appointments Against Regular Posts Illegal
Read article ↗
Court News
Supreme Court: States Cannot Add Extra Qualifications Beyond Union Law for Public Posts
Read article ↗
Court News
Supreme Court Blocks Age Relief for 2016 SSC Waitlist Candidates
Read article ↗
Court News
Compassionate Appointment Must Be Based on Dependency, Not Will: Allahabad High Court
Read article ↗
Court News
Supreme Court Clarifies: Compassionate Appointment Not a Right to Higher Posts
Read article ↗