Supreme Court of India Judgements

47290 Judgements hosted as on 30/07/2026 - Search (FREE), Subscribe @ Rs 99/- for 6 months, sclaw@sclaw.in, WA +91 9417245693.

Category: Service

Service Matters
Service

If it is found that the employee had suppressed or given false information in regard to the matters having a bearing on his fitness or suitability to the post, he can be terminated from service. – the scope of judicial review cannot be extended to the examination of correctness or reasonableness of a decision of authority as a matter of fact.

Jan 19, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH EX-CONST/DVR MUKESH KUMAR RAIGAR — Appellant Vs. UNION OF INDIA AND OTHERS — Respondent ( Before : Ajay Rastogi and Bela M. Trivedi, JJ.…

Service Matters
Service

Selection list for the posts of Assistant Radio Officers in the Uttar Pradesh Police Radio Department. – held and direct that the seniority of the candidates including the appellants should be determined treating the entry into the cadre of both sets of candidates (i.e. promotees and direct recruits) on 30th January 1996 and the seniority position should be recast on that basis.

Jan 17, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SUSHIL PANDEY AND ANOTHER — Appellant Vs. STATE OF U.P. THR. PRINCIPAL SECRETARY (HOME) AND OTHERS — Respondent ( Before : Ajay Rastogi and…

Service Matters
Service

State Bank of India Officers Service Rules, 1992 – Rule 19(3) – Order of Appointing Authority dismissing the respondent from service after granting opportunity of hearing to the respondent was in consonance with the direction given by this Court and could not be said to be arbitrary illegal or in violation of Rule 19(3) of the Rules

Jan 10, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH STATE BANK OF INDIA AND OTHERS — Appellant Vs. KAMAL KISHORE PRASAD — Respondent ( Before : Krishna Murari and Bela M. Trivedi, JJ.…

Service Matters
Service

Service Law – whether the seniority of direct recruits who were recruited in the recruitment process which commenced in the relevant recruitment year but ended thereafter, can be fixed by following rotation of quota by interspacing them with the direct recruits of the same recruitment year who were promoted earlier during the same year? Matter placed before 5 judge bench

Dec 20, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH HARIHARAN AND OTHERS — Appellant Vs. HARSH VARDHAN SINGH RAO AND OTHERS — Respondent ( Before : S. Abdul Nazeer and Abhay S. Oka,…

Service Matters
Service

Respondent are directed to appoint the appellants to post of Health Worker (Female) within a period of six weeks, if otherwise, they are found meritorious and fulfilling the other eligibility criteria – However, it is made clear that the appellants shall be entitled to all the benefits from the date of their actual appointments.

Dec 18, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH KUMARI LAXMI SAROJ AND OTHERS — Appellant Vs. STATE OF U.P. AND OTHERS — Respondent ( Before : M.R. Shah and Hima Kohli, JJ.…

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Will & Succession

Hindu female’s property devolves equally on husband and daughter separately; gift of undivided coparcenary share needs no co-owner’s consent. A. Hindu Succession Act, 1956 — Section 15(1)(a) — Devolution of Female Intestate’s Property — Properties of a Hindu female dying intestate devolve, in the absence of sons/daughters’ issue predeceasing her, upon her husband and daughter in equal shares under Section 15(1)(a); such undivided share in the husband’s hands does not partake the character of coparcenary property.

Jul 30, 2026 sclaw
Service

Armed Forces — Air Force Order No. 33/2017 — Prior Permission for Civil Post — Mandatory Nature — Requirement of seeking prior permission before applying for a civil post, and subsequent grant of NOC, held mandatory and not merely procedural/directory, since AFO 33/2017 has necessary nexus with regulating premature discharge of Airmen and its object of maintaining operational preparedness of the Air Force.

Jul 30, 2026 sclaw
Consumer

Consumer Protection Act, 2019 — Deficiency of Service — Maintenance Contractor’s Liability — Elevator Malfunction — Comprehensive maintenance contractor, being both manufacturer and repair contractor with exclusive technical knowledge of safety interlocks and brake mechanisms, held principally deficient in service for failing to act on its own identified remedy (voltage stabiliser) despite repeated notice of persistent malfunction over several months preceding fatal accident.

Jul 30, 2026 sclaw
Service

Public Service Commission consultation before extending officiating appointment is directory not mandatory; ad-hoc service counts towards seniority computation. A. Uttaranchal Civil Services (Executive Branch) Rules, 2005 — Rule 24(4) — Uttaranchal Public Service Commission (Limitations of Functions) Regulations, 2003 — Regulation 5(a) — Nature of Requirement — Requirement of consulting Commission before continuation of officiating appointment beyond one year held directory, not mandatory, applying the classic test of statutory construction; non-compliance does not invalidate the appointment where treating it as void would cause serious inconvenience to persons with no control over the defaulting authority.

Jul 30, 2026 sclaw