This content is restricted to site members. If you are an existing user, please log in. New users may register below.
Any order passed at this stage may affect number of persons and further may result in unsettling many positions which have already settled with the lapse of time. Hence, we do not find that a case is made for interference by this Court.
Bysclaw
Mar 19, 2023By sclaw
Related Post
Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 – Sections 70(2) and 95(1) – Madhya Pradesh Panchayat Samvida Shala Shikshak(Employment and Conditions of Contract) Rules, 2005 – Rule 7A – Appointment – Denial of – Appellant was denied appointment as Samvida Shala Shikshak Grade-III despite passing the selection exam and the High Court’s ruling in her favor – The main issue was the State Government’s refusal to appoint the appellant based on amended rules, which were applied retrospectively – The appellant argued that the denial of appointment was illegal and arbitrary, and that she fulfilled all qualifications for the post – The State contended that the appellant was not eligible for appointment due to the retrospective application of Rule 7-A – The Supreme Court directed the appellant’s appointment to an equivalent post, without back wages but with compensation for the arbitrary denial of her rightful claim – The Court found the State’s actions to be mala fide and arbitrary, as they denied the appellant’s legitimate claim despite multiple court orders – Referencing the case of Manoj Kumar v. Union of India, the Court emphasized the duty to provide restitution for arbitrary actions – The Court allowed the appeals, ordered the appellant’s appointment, and granted compensation, highlighting the need for restitutive relief.
May 5, 2024
sclaw
Jammu and Kashmir Civil Services (House Rent Allowance and City Compensation Allowance) Rules, 1992 – Rule 6(h) – House Rent Allowance (HRA) – The appellant, a retired Inspector(Telecom) in Jammu and Kashmir Police, was charged with unauthorized House Rent Allowance (HRA) drawals and asked to repay Rs.3,96,814/-.- The main issue was whether the appellant was entitled to HRA while sharing government accommodation allotted to his retired father – The appellant argued that the quarter was allotted to his father, a retired Deputy Superintendent of Police, and he only occasionally shared it, thus he should not be charged HRA – The State contended that the appellant was not entitled to HRA as per Rule 6(h)(i) and (ii) because he shared rent-free accommodation allotted to his father – The Supreme Court dismissed the appeal, upholding the High Court’s decision and the recovery notice – The Court found no application for Rule 6(h)(iv) in the appellant’s case and held that clauses 6(h)(i) and (ii) covered the controversy – The Court reasoned that since the appellant shared accommodation with a retired government servant, he was not entitled to claim HRA – The appeal is dismissed as devoid of force, and the recovery notice was justified in the eyes of the law
May 5, 2024
sclaw
”Backlog Vacancies Get Priority: Supreme Court Orders Re-appointment Based on Reservation Rules” Karnataka State Universities Act, 2000 – Karnataka State Civil Services (Unfilled Vacancies Reserved For Persons Belonging to the SC’s and ST’s) (Special Recruitment) Rules, 2001 – Rule 6 – Appointment – The case revolves around a service dispute regarding the appointment to a Scheduled Tribes (ST) reserved post at Bangalore University – The appellant was appointed based on merit, while respondent no. 7 was within the preferential age bracket – The main issue is whether the 2001 Rules apply to the university’s appointment process and if the appointment of the appellant, who was outside the age bracket, was legal – The appellant argued that the university should be governed by the Universities Act, not the 2001 Rules – Respondent no. 7 claimed that the university’s advertisement declaring the ‘Mode of Selection’ as per the 2001 Rules was correct – The court dismissed the appeals, ruling that the university’s advertisement was binding and the 2001 Rules were applicable – The court cited the amendment to Sec. 4(1A) of the Reservation Act, 1990, and subsequent government letters as mandating the university to follow the 2001 Rules for filling backlog vacancies – The court found that the university’s conduct in advertising the ‘Mode of Selection’ as per the 2001 Rules was in compliance with statutory requirements and government demands – The court concluded that respondent no. 7 should be appointed as per the 2001 Rules and suggested the university consider creating a supernumerary post to accommodate the appellant.
May 5, 2024
sclaw