Supreme Court of India Judgements

47295 Judgements hosted as on 02/08/2026 - Search (FREE), Subscribe @ Rs 99/- for 6 months, sclaw@sclaw.in, WA +91 9417245693.

Category: Service

Service Matters
Service

”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

2024 INSC 367 SUPREME COURT OF INDIA DIVISION BENCH CHAITRA NAGAMMANAVAR — Appellant Vs. STATE OF KARNATAKA AND OTHERS — Respondent ( Before : Pamidighantam Sri Narasimha and Aravind Kumar,…

Service Matters
Service

A. Education Law – The case involves a service rule amendment by the State of Madhya Pradesh, impacting job aspirants – The amendment was later recalled, but not before affecting an ongoing recruitment process – The main issue was the application of the amended rule to the recruitment process, leading to legal challenges and the question of whether meritorious reservation category candidates should be treated as unreserved at the preliminary examination stage – The petitioners challenged the validity of the amended rule and its application to the recruitment process, arguing it caused injustice to candidates who had already cleared the main examination – The State and MPPSC defended the amended rule’s application and the subsequent recruitment process, including the normalization method used for merging examination results – The Court dismissed the civil appeal, finding no merit in the challenge against the High Court’s judgment, which had directed a special main examination for newly eligible candidates – The Court agreed with the High Court’s reasoning that holding a special main examination was justified and that the normalization process was consistent with legal requirements – The Court referred to precedents affirming that meritorious reservation category candidates are entitled to be selected in the open category without counting against the reserved quota – The Supreme Court concluded that the normalization process was transparent and fair, and upheld the High Court’s judgment directing the completion of the recruitment process as per the unamended rules. B. Madhya Pradesh State Service Examination Rules, 2015 – Rule 4 of 2015 Rules was amended by the State of Madhya Pradesh – The Supreme Court of India dismissed a civil appeal challenging the Madhya Pradesh Public Service Commission’s (MPPSC) decision to normalize the marks of candidates who appeared in two different main examinations – The court found that the process of normalization and the consequent merger of marks secured by the candidates in the two main examinations was transparent and above board – The court also noted that the earlier amendment to the rules, which harmed the interests of reservation category candidates, was restored, enabling the drawing up of the result of the preliminary examination by segregating deserving meritorious reservation category candidates with meritorious unreserved category candidates – The court concluded that the impugned judgment did not brook interference on any ground, be it on facts or in law.

May 5, 2024 sclaw

UPREME COURT OF INDIA DIVISION BENCH DEEPENDRA YADAV AND OTHERS — Appellant Vs. STATE OF MADHYA PRADESH AND OTHERS — Respondent ( Before : C.T. Ravikumar and Sanjay Kumar, JJ.…

Service Matters
Service

Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 – Sections 7, 8 and 9 – Procedure for resignation by employees of private schools – The appellant challenged his termination from, which was set aside by the Tribunal but reinstated by the High Court – The main issues were whether the appellant’s resignation was lawfully withdrawn and if the documents related to his resignation were fabricated – The appellant argued that his resignation withdrawal was not considered and that the school committee’s resolutions were fabricated – The respondents contended that the resignation was accepted by the management committee and the school committee, and the appellant was informed accordingly – The Supreme Court upheld the High Court’s decision, dismissing the appeal and affirming that the appellant’s resignation was voluntary and lawfully accepted – The Court found no evidence of fabricated documents and determined that the management committee’s acceptance of the resignation was valid – The Court referenced the MEPS Act and Rules, concluding that non-communication of resignation acceptance does not invalidate the termination – The Supreme Court concluded that the appellant’s resignation was accepted before his attempted withdrawal, and thus the termination was lawful.

Apr 28, 2024 sclaw

2024 INSC 337 SUPREME COURT OF INDIA DIVISION BENCH SHRIRAM MANOHAR BANDE — Appellant Vs. UKTRANTI MANDAL AND OTHERS — Respondent ( Before : Pamidighantam Sri Narasimha and Aravind Kumar,…

Service Matters
Service

Service Law – Appointment of Technical Assistants as Assistant Engineers in the PWD, Tamil Nadu, based on service and qualifications – Court reasoned that the appointments did not encroach upon the quota for direct recruits and were equitable, considering the long-standing practice and the need to fill vacancies – The judgment emphasizes the importance of adhering to established rules and procedures while also recognizing the practical considerations of government administration – The conclusion reaffirms the validity of the appointments made and the discretion of the executive in the absence of specific rules.

Apr 27, 2024 sclaw

2024 INSC 306 SUPREME COURT OF INDIA DIVISION BENCH ASSOCIATION OF ENGINEERS AND OTHERS ETC. — Appellant Vs. THE STATE OF TAMIL NADU AND OTHERS ETC. — Respondent ( Before…

Service Matters
Service

Service Law – Termination – The Supreme Court found that the termination was unjustified and in violation of natural justice principles, as no disciplinary enquiry was conducted – The Court quashed the High Court’s judgments and the termination order, reinstated the appellant, and allowed the Institute to conduct disciplinary proceedings if desired.

Apr 27, 2024 sclaw

2024 INSC 309 SUPREME COURT OF INDIA DIVISION BENCH SANDEEP KUMAR — Appellant Vs. GB PANT INSTITUTE OF ENGINEERING AND TECHNOLOGY GHURDAURI AND OTHERS — Respondent ( Before : B.R.…

Service Matters
Service

Service Law – Selection Process – The main issue was whether the appellants’ appointments should be regularized after the merger of their posts with the regular establishment of the university – Court relied on UGC’s statutory authority and previous court decisions to conclude that the appellants should be continued after the merger – The appellants are to be reinstated to their posts, and any appointments made by the University under subsequent advertisements were subject to the outcome of this judgment. Disciplinary enquiries may proceed if necessary.

Apr 27, 2024 sclaw

2024 INSC 303 SUPREME COURT OF INDIA DIVISION BENCH MEHER FATIMA HUSSAIN — Appellant Vs. JAMIA MILIA ISLAMIA AND OTHERS — Respondent ( Before : Abhay S. Oka and Pankaj…

Service Matters
Service

Court finds lapses in the medical diagnosis and treatment, noting the absence of a neurologist’s examination and the disregard for the appellant’s CD4 cell count – The court criticizes the respondents’ apathetic attitude and the discriminatory policy against HIV+ individuals, highlighting the appellant’s survival without anti-retroviral therapy – The court awards compensation for wrongful termination, leave encashment dues, non-reimbursement of medical expenses, and social stigma, along with pension entitlements as if the appellant had retired in service.

Mar 25, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SATYANAND SINGH — Appellant Vs. UNION OF INDIA AND OTHERS — Respondent ( Before : Sanjiv Khanna and Dipankar Datta, JJ. ) Civil Appeal…

Service Matters
Service

The Court reasons that the service as a High Court Judge should be cumulated with district judiciary service for pension calculation, and the break in service should not adversely affect the pension – The Court analyzes the constitutional and statutory provisions, emphasizing the importance of non-discrimination in pension computation for Judges, regardless of their service origin – The Court concludes that Justice Garg is entitled to pension calculated on the basis of her last drawn salary as a High Court Judge, including arrears with interest – The appeal by the Union of India is disposed of accordingly.

Mar 23, 2024 sclaw

SUPREME COURT OF INDIA FULL BENCH UNION OF INDIA, MINISTRY OF LAW AND JUSTICE — Appellant Vs. JUSTICE (RETD) RAJ RAHUL GARG (RAJ RANI JAIN) AND OTHERS — Respondent (…

Service Matters
Service

All-India Services (Performance Appraisal Report) Rules, 2007 – Rules 5(1) and 9(7B) – Court concluded that the High Court erred in setting aside the CAT Order and directed the Accepting Authority to decide on the underlying representation within 60 days – The judgment emphasizes the importance of adhering to prescribed timelines and the restraint to be exercised by the judiciary in administrative matters involving specialized expertise.

Mar 22, 2024 sclaw

SUPREME COURT OF INDIA DIVISION BENCH THE STATE OF HARYANA — Appellant Vs. ASHOK KHEMKA AND ANOTHER ( Before : Vikram Nath and Satish Chandra Sharma, JJ. ) Civil Appeal…

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Environment

Environment Law — Environmental Clearance — Prior clearance — Mandatory character — Prior environmental clearance under EIA Notification, 2006 is mandatory, being founded on the precautionary principle and couched in imperative terms — Word “prior” and the graded four-stage screening, scoping, public consultation and appraisal process render an anterior assessment the sine qua non of the clearance regime — Decriminalisation of contraventions under Jan Vishwas (Amendment of Provisions) Act, 2023 does not alter this mandatory character.

Aug 2, 2026 sclaw
Bhartiya Nagrik Suraksha Sanhita Cr P C

Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 415 — Appeal — Maintainability — Conviction recorded for first time by appellate court reversing acquittal — An appeal under Section 374 CrPC (Section 415 BNSS) is not maintainable against a judgment of conviction recorded by a Sessions Court while exercising appellate jurisdiction and reversing an order of acquittal passed by the Trial Court — No such second appeal is contemplated under CrPC or BNSS — The only remedy available is revision under Section 397 r/w 401 CrPC (Section 438 r/w 442 BNSS)

Aug 2, 2026 sclaw
Direct Taxation Income Tax Act

Income Tax Act, 1961 — Section 44B — “Carriage” of passengers — Meaning and scope of — Cruise operations by non-resident shipping entity — Held, the word “carriage” under Section 44B cannot be restrictively construed to mean movement only from Port A to Port B. A round-trip cruise voyage, where passengers have the option to disembark at intermediate ports without compulsion to return to the originating port, constitutes carriage of passengers within the meaning of Section 44B. Provision of incidental on-board entertainment and hospitality does not alter the essential character of the activity as carriage of passengers.

Aug 2, 2026 sclaw
Cr P C

Criminal Procedure Code, 1973 (CrPC) — Section 482 — Quashing of FIR — Scope of inquiry — Mini-trial impermissible — At the stage of considering quashing of an FIR, the Court’s inquiry is confined to whether the allegations, taken at face value, prima facie disclose commission of a cognizable offence — Court cannot conduct a “mini-trial” by sifting evidence, assessing probabilities, or evaluating witness credibility — High Court exceeding these limits by examining trap proceedings, absence of personal recovery, and departmental enquiry findings, held impermissible.

Aug 2, 2026 sclaw