Supreme Court of India Judgements

37260 Judgements hosted as on 18/06/2026 - Search (FREE), Subscribe, Read & Download

Category: Service

Service Matters
Service

Right of Children to Free and Compulsory Education Act, 2009 (RTE Act) — Section 23 — Applicability to in-service teachers — Sub-section (1) governs eligibility for future appointments (prospective), while the first proviso to sub-section (2) specifically addresses teachers already in service, allowing them time to acquire qualifications — The second proviso, added by the 2017 Amendment Act, further extends this window for teachers appointed or in service as of March 31, 2015 — The legislative intent is to recognize existing appointments while providing a time-bound mechanism for qualification, not to invalidate past appointments retrospectively or impose immediate disqualification

May 31, 2026 sclaw

2026 INSC 597 SUPREME COURT OF INDIA DIVISION BENCH STATE OF U.P. Vs. ANJUMAN ISHAAT-E-TALEEM TRUST AND OTHERS ( Before : Dipankar Datta and Manmohan, JJ. ) Review Petition (Civil)…

Service Matters
Service

Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 (1987 Act) — Section 51(2) — Principles of Natural Justice — Failure to supply charge memo and supporting documents to the appellant — Enquiry conducted ex-parte — Order of removal vitiated — High Court erred in holding that opportunity at show cause stage cured the defects — Supreme Court set aside the removal order, confirmation order, and enquiry report.

May 31, 2026 sclaw

  2026 INSC 592 SUPREME COURT OF INDIA DIVISION BENCH ARJUN DASS Vs. THE STATE OF ANDHRA PRADESH AND OTHERS ( Before : J.K. Maheshwari and Atul S. Chandurkar, JJ.…

Constitution Service

Constitution of India, 1950 — Article 21 — Right to Livelihood and Dignity — Prolonged non-payment of salaries and retiral dues of employees of State-owned Corporations led to severe humanitarian consequences, including destitution and even suicides, impacting the right to livelihood and dignity guaranteed under Article 21 of the Constitution.

May 31, 2026 sclaw

2026 INSC 607 SUPREME COURT OF INDIA DIVISION BENCH BIHAR STATE ARDH SARKARI ARAJPATI KARAMCHARI MAHA SANGH AND OTHERS Vs. STATE OF BIHAR AND OTHERS ( Before : Vikram Nath…

Service Matters
Service

Central Civil Services (Conduct) Rules, 1964 — Railway Services (Conduct) Rules, 1966 — Proviso to Rule 1(3) of CCS (Conduct) Rules clarifies that railway servants are Government servants, though different rules apply — Separate service rules are for administrative convenience and do not change their status.

May 28, 2026 sclaw

2026 INSC 562 SUPREME COURT OF INDIA DIVISION BENCH BENCY JOHN Vs. KERALA STATE ELECTRICITY BOARD LTD AND OTHERS ( Before : Dipankar Datta and Satish Chandra Sharma, JJ. )…

Service Matters
Service

Rajiv Gandhi National Aviation University Act, 2013 — Section 46(b) — Appointment of First Registrar — Appointment of the first Registrar was made by the Visitor [President of India] on the recommendation of the Vice-Chancellor for a term of three years — The power to appoint necessarily includes the power to dismiss or terminate the services of the appointee — Therefore, the Visitor, who was the appointing authority, was competent to take disciplinary action against the First Registrar.

May 23, 2026 sclaw

2026 INSC 520 SUPREME COURT OF INDIA DIVISION BENCH VICE CHANCELLOR, RAJIV GANDHI NATIONAL AVIATION UNIVERSITY Vs. JITENDRA SINGH AND OTHERS ( Before : Pamidighantam Sri Narasimha and Alok Aradhe,…

Service Matters
Constitution Service

Administrative Law — Fairness and Consistency in Public Employment — Courts examine executive action for conformity with constitutional standards, especially when the State has long relied on certain workers — Courts scrutinize the manner of discretion, not just the outcome, to ensure actions are reasoned, non-arbitrary, and constitutional.

May 23, 2026 sclaw

2026 INSC 523 SUPREME COURT OF INDIA DIVISION BENCH SUKHENDU BHATTACHARJEE AND OTHERS Vs. THE STATE OF ASSAM AND OTHERS ( Before : Vikram Nath and Sandeep Mehta, JJ. )…

Service Matters
Service

[Uttar Pradesh Higher Education Services Commission Act, 1980, S. 13(4)] – [A waitlisted candidate cannot claim appointment to an alternative post after failing to join the initially recommended post, particularly after the repeal of the Old Act.] A. Uttar Pradesh Higher Education Services Commission Act, 1980 (Old Act) vs. Uttar Pradesh Education Service Selection Commission Act, 2023 (New Act) — Comparative Analysis — Held, the New Act does not prescribe a power to the Director akin to Section 13(4) of the Old Act — After the commencement of the New Act, the validity of the list/panel under the Old Act lapses, and authorities are bound to follow the procedure under Sections 10 and 11 of the New Act.

May 21, 2026 sclaw

2026 INSC 508 SUPREME COURT OF INDIA DIVISION BENCH DR. MANOJ KUMAR RAWAT Vs. STATE OF UP AND OTHERS ( Before : J.K. Maheshwari and Atul S. Chandurkar, JJ. )…

Service Matters
Service

. Canara Bank Officer Employees’ (Discipline and Appeal) Regulations, 1976 — Regulation 10 — Common Proceedings — The word “may” in Regulation 10, which empowers the competent authority to direct common disciplinary proceedings against multiple employees, is directory and not mandatory — This interpretation allows for discretion to be exercised by the employer based on the circumstances and the varying roles of the employees involved — The failure to hold a joint inquiry does not automatically vitiate individual disciplinary proceedings.

May 14, 2026 sclaw

2026 INSC 478 SUPREME COURT OF INDIA DIVISION BENCH CANARA BANK Vs. PREM LATHA UPPAL (DEAD) THROUGH LRS. ( Before : S.V.N. Bhatti and Vijay Bishnoi, JJ. ) Civil Appeal…

Service Matters
Service

Service Law — Recruitment Rules — Eligibility Criteria — Date of Possession of Qualification — For recruitment to the post of Assistant Prosecution Officer, the essential educational qualification must be possessed by the candidate on the date of submission of the application, not at a later stage like the interview or examination date.

May 12, 2026 sclaw

2026 INSC 444 SUPREME COURT OF INDIA DIVISION BENCH RAJASTHAN PUBLIC SERVICE COMMISSION Vs. LAVANSHU SANKHLA AND OTHERS ( Before : Vikram Nath and Sandeep Mehta, JJ. ) Civil Appeal…

You missed

Service

Delhi Municipal Corporation Act, 1957 — Section 59(d), 92 and 95(1) — Delhi Municipal Corporation Service (Control and Appeal) Regulations, 1959 — Regn. 7, Schedule — Disciplinary Authority — Competency of Commissioner to dismiss Group ‘A’ Officer — Substitution of Section 59(d) by Delhi Municipal Corporation (Amendment) Act, 1993, w.e.f. 01.10.1993 — Legislative Intent — Post-1993 amendment, the Commissioner is put in complete control both as the appointing authority and the disciplinary authority — Phrase “subject to any regulation that may be made in this behalf” used in Section 59(d) refers to regulations that may be made in future and not the existing 1959 Regulations — Commissioner held fully competent to pass dismissal orders against Group ‘A’ officers despite old regulations naming the ‘Corporation’ as the disciplinary authority.

Jun 18, 2026 sclaw
Service

Constitution of India, 1950 — Art. 16 and 226 — Public Employment — Direct Recruitment — Eligibility Criteria — Workshop Experience — Pendency of workshop renewal applications — Effect on candidates — Where a recruitment notification mandates a minimum of one year of experience in a Government-approved workshop, candidates cannot be prejudiced or disqualified merely because the workshop’s application for renewal of approval was pending with the State authorities during the period they gained experience — Depriving an otherwise eligible candidate of employment due to an administrative “period of eclipse” or delay on the part of state machinery is arbitrary and discriminatory–Ashok Kumar Yadav v. State of Haryana, 1985 INSC 137, relied on; State of Uttar Pradesh v. Atul Kumar Dwivedi, 2022 INSC 24, Distinguished.

Jun 16, 2026 sclaw
RTI

Right to Information Act, 2005 — S. 24(4) — Madhya Pradesh Special Police Establishment Act, 1947 — S. 2(1), S. 3 — “Intelligence and Security Organisation” — Scope and Applicability of Exemption — Jurisdiction of Special Police Establishment (SPE) — The expression “intelligence and security organisations” under Section 24 of the RTI Act implies that the concerned entity must be statutory or institutionally empowered to handle matters of intelligence and national/state security — The Special Police Establishment (SPE) of Madhya Pradesh, established under Section 2(1) of the Act of 1947, is clothed with a limited jurisdiction restricted strictly to investigating offences punishable under the Prevention of Corruption Act, 1988, and select economic/fraud offenses under Sections 409, 420, and Chapter XVIII of the Indian Penal Code — Because neither the Lokayukt nor the SPE handles matters connected to general ‘intelligence’ and ‘security’, the SPE cannot be deemed an “intelligence and security organisation” under Section 24(4) of the RTI Act — Principle of institutional parity cannot be invoked to grant blanket exemptions to a anti-corruption investigation agency.

Jun 16, 2026 sclaw
C P C

Civil Procedure Code, 1908 (CPC) — Section 11, Explanation IV — Constructive Res Judicata — Application of the principle depends on the facts and circumstances of each case, considering the ambit of earlier proceedings and the nexus of the matter to the controversy — It is founded on public policy to prevent multiplicity of proceedings and avoid parties being vexed twice over for the same litigation — Parties are expected to exercise reasonable diligence and bring forward every point that properly belonged to the subject of litigation and which they might and ought to have brought forward — Negligence, inadvertence, or accident in omitting a part of the case does not exempt from its application.

Jun 16, 2026 sclaw