Service Archives - Page 23 of 87 - Supreme Court of India Judgements

February 7, 2026 7:29 pm

Service Law – Appointment – Candidate could not have been denied the appointment solely on the ground that he was tried for the offence under Section 498A of IPC, if he was acquitted

Dec 4, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH PRAMOD SINGH KIRAR — Appellant Vs. STATE OF MADHYA PRADESH AND OTHERS — Respondent ( Before : M. R. Shah and C.T. Ravikumar, JJ.…

Service

Uttar Pradesh Avas Evam Vikas Parishad Adhiniyam, 1965 – Section 94(1)(nn) and 95(1)(f) – Pension Scheme – State Government can always exercise the powers under clause (nn) of subsection (1) Section 94 of the 1965 Act for determining the conditions of service of the officers (other than the Housing Commissioner) and employees of the Board

Nov 27, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH STATE OF U.P. AND OTHERS — Appellant Vs. VIRENDRA KUMAR AND OTHERS — Respondent ( Before : Sanjay Kishan Kaul, Abhay S. Oka and…

Service

Service Law – Regularization – Merely because employee continued in service for longer period on contractual basis the High Court ought not to have passed the order of regularization

Nov 27, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH CHIEF EXECUTIVE OFFICER, ZILA PARISHAD, THANE AND OTHERS — Appellant Vs. SANTOSH TUKARAM TIWARE AND OTHERS — Respondent ( Before : M.R. Shah and…

Service

Service Law – Dismissal – CISF Constable – Gross negligence and dereliction of duty – – Desirability of continuing the constable in the Armed Forces is certainly questionable and the Disciplinary Authority could not be expected to wear blinkers in respect of his past conduct while imposing the penalty of dismissal from service on him

Nov 27, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH UNION OF INDIA AND OTHERS @PPELLANT Vs. SUBRATA NATH — Respondent ( Before : Dr. Dhananjaya Y. Chandrachud, CJI. and Hima Kohli, JJ. )…

Service

HELD Commission Vendors/bearers working in the Northern Railway are entitled to the same benefits which are held to be entitled to all the similarly situated Commission Vendors/Bearers working under different Zones/Divisions. There cannot be different criteria/parameters with respect to similarly situated employees-Commission Vendors/bearers working in different Zones/Divisions, but working under the same employer

Nov 15, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH UNION OF INDIA AND OTHERS — Appellant Vs. MUNSHI RAM — Respondent ( Before : M.R. Shah and B.V. Nagarathna, JJ. ) Civil Appeal…

Service

HELD probation was confirmed; thereafter appointed / promoted as Assistant Professor and promoted Associate Professor on regular basis and on regular pay-scale, therefore, entitled to get regular service counted for the period from 03.10.1998 to 21.10.2011 for the purpose of grant of the benefit of Career Advancement Scheme

Nov 13, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH THE MAHATMA GANDHI UNIVERSITY AND OTHERS — Appellant Vs. RINCYMOL MATHEW — Respondent ( Before : M.R. Shah and M.M. Sundresh, JJ. ) Civil…

Service

Seniority cannot be reckoned from the date of occurrence of the vacancy and cannot be given retrospectively unless it is so expressly provided by the relevant service rules.

Nov 13, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH AMIT SINGH — Appellant Vs. RAVINDRA NATH PANDEY AND OTHERS ETC. ETC. — Respondent ( Before : B.R. Gavai and B.V. Nagarathna, JJ. )…

Service

UGC Regulations – Appointment of Vice Chancellor – – State Act if not on a par with the UGC Regulations, must be amended to bring it on a par with the applicable UGC Regulations and until then it is the applicable UGC Regulations that shall prevail – A subordinate legislation, UGC Regulations become part of the Act –

Nov 3, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH PROFESSOR (DR.) SREEJITH P.S. — Appellant Vs. DR. RAJASREE M.S. AND OTHERS — Respondent ( Before : M.R. Shah and C.T. Ravikumar, JJ. )…

Service

All India Services (Discipline and Appeal) Rules, 1969 – Rules 6, 8 and 10 – Neither the procedure as being known to the scheme of Rules 1969 nor further action, if any, initiated has been placed on record – The stage to inflict penalty upon the appellant, in the given facts and circumstances, does not arise.

Nov 3, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH DR. AJIT KUMAR SHRIVASTAVA — Appellant Vs. THE STATE OF MADHYA PRADESH AND OTHERS — Respondent ( Before : Ajay Rastogi and C.T. Ravikumar,…

Compassionate Appointment Service

Compassionate Appointment – HELD in the facts and circumstances of the case, the department rightly appointed the respondent’s daughter on the post of Assistant Meter Reader considering her qualification at the time of making the application for compassionate appointment.

Oct 22, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH DELHI JAL BOARD — Appellant Vs. NIRMALA DEVI — Respondent ( Before : M.R. Shah and Krishna Murari, JJ. ) Civil Appeal N0. 7047…

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Bail Granted

Bharatiya Nyaya Sanhita, 2023 — Section 108, 80, 103, 85 — Dowry Prohibition Act, 1961 — Sections 3, 4 — Offences — Abetment to suicide, Dowry death, Murder — Allegations of extra-marital relationship, demand of money/dowry — Deceased died of poisoning/injection — Autopsy findings — Prosecution case not strong at bail stage.

Feb 1, 2026 sclaw

Labour Cases

Industrial Disputes Act, 1947 — Section 33(1) — Requirement for employer to seek permission before altering service conditions or stopping work of workmen during pendency of dispute — Failure to do so constitutes a breach of the Act.

Feb 1, 2026 sclaw

Labour Cases

Industrial Disputes Act, 1947 — Sections 10(1), 12 — Reference of industrial dispute — Apprehended dispute — Appropriate Government’s power to refer — The appropriate Government has the power to refer an industrial dispute for adjudication if it is of the opinion that such dispute exists or is apprehended. The initiation of conciliation proceedings under Section 12 does not statutorily require a prior demand notice to the employer as a pre-condition to approaching the Conciliation Officer. The management’s argument that a prior demand notice is essential, based on certain previous judgments, fails as it ignores the provision for referring an apprehended dispute, which can be invoked to prevent industrial unrest

Feb 1, 2026 sclaw

Bhartiya Nagrik Suraksha Sanhita

Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS) — Section 175(4) — Complaints against public servants alleged to have committed offenses in discharge of official duties — Interpretation — This provision is not a standalone provision, nor is it a proviso to Section 175(3) — It must be read in harmony with Section 175(3), with Section 175(4) forming an extension of Section 175(3) — The power to order investigation under Section 175(3) is conferred upon a judicial magistrate, while Section 175(4) also confers such power but prescribes a special procedure for complaints against public servants — The expression “complaint” in Section 175(4) does not encompass oral complaints and must be understood in the context of a written complaint supported by an affidavit, as required by Section 175(3) — This interpretation ensures that the procedural safeguard of an affidavit, mandated by Priyanka Srivastava v. State of U.P., is not undermined even when dealing with public servants — The intention is to provide a two-tier protection: first, at the threshold stage under Section 175(4) with additional safeguards, and second, at the post-investigation stage under Section 218(1) regarding previous sanction. (Paras 26, 31, 37.1, 37.2, 37.4, 37.5, 37.6, 37.8, 38, 39, 40, 42, 43, 44)

Feb 1, 2026 sclaw

Category: Service

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