Service Archives - Page 34 of 93 - Supreme Court of India Judgements

October 12, 2026 7:44 pm

Service Law – Consequential benefits – appellants who are found to be eligible for promotion as per the existing rules and as directed by the learned Single Judge, would be extended all consequential benefits

Jun 26, 2022 sclaw

SUPREME COURT OF INDIA DIVISON BENCH KRISHNA RAI (DEAD) THROUGH LRS AND OTHERS — Appellant Vs. BANARAS HINDU UNIVERSITY THROUGH REGISTRAR AND OTHERS — Respondent ( Before : Dinesh Maheshwari…

Service

HELD perusal of the record would clearly reveal that an opportunity was given by the Appellate Authority to the Enquiry Committee to examine the important witnesses. Even on remand, the said three witnesses were not examined. Appeal dismissed

Jun 19, 2022 sclaw

SUPREME COURT OF INDIA DIVISON BENCH UNION OF INDIA AND OTHERS — Appellant Vs. SURESH KUMAR SINGH — Respondent ( Before : B.R. Gavai and Hima Kohli, JJ. ) Civil…

Service

Civil Service – Re-medical examination – word ‘ordinarily’ has to be conjointly read with the word ‘maximum’ during which the candidate has to approach for re-medical examination from the date of uploading of the medical examination report on the website of the Department

Jun 19, 2022 sclaw

SUPREME COURT OF INDIA DIVISON BENCH UNION OF INDIA — Appellant Vs. K. RAJASHEKHARA REDDY AND ANOTHER — Respondent ( Before : Ajay Rastogi and Vikram Nath, JJ. ) Civil…

Service

HELD the medical condition was kept in view by the No.1 Selection Board and all competent authorities, in the backdrop of employability and there is no other additional medical disability acquired by the respondent during the period of time lag, if any.

May 24, 2022 sclaw

SUPREME COURT OF INDIA DIVISON BENCH UNION OF INDIA AND OTHERS — Appellant Vs. BRIGADIER JAVED IQBAL — Respondent ( Before : Indira Banerjee and A.S. Bopanna, JJ. ) Civil…

Service

HELD according to the said University, though the employment was contractual but the employee was entitled to get all the benefits of a regular employee – Appellant’s services could not have been terminated without following the principles of natural justice – Appellant is directed to be reinstated with continuity in service

May 15, 2022 sclaw

SUPREME COURT OF INDIA DIVISON BENCH K. RAGUPATHI — Appellant Vs. THE STATE OF UTTAR PRADESH AND OTHERS — Respondent ( Before : L. Nageswara Rao and B.R. Gavai, JJ.…

Service

Posts of Constable (General) – If the information disclosed in the application form was found to be wrong and incomplete, such an application form was liable to be rejected at any stage of the selection process.

May 15, 2022 sclaw

SUPREME COURT OF INDIA DIVISON BENCH STATE OF RAJASTHAN AND OTHERS — Appellant Vs. CHETAN JEFF — Respondent ( Before : M.R. Shah and B.V. Nagarathna, JJ. ) Civil Appeal…

Service

When the Pension Regulations and the GPF Scheme are read together, the necessary conclusion is that an employee must give his option for either continuing to be a member of the CPF Scheme or to switch over to the Pension and GPF Scheme. HELD that an employee had no inherent right to demand extension for exercising the switchover option.

May 15, 2022 sclaw

SUPREME COURT OF INDIA DIVISON BENCH UNIVERSITY OF DELHI — Appellant Vs. SMT. SHASHI KIRAN AND OTHERS ETC. — Respondent ( Before : Uday Umesh Lalit and Vineet Saran, JJ.…

Service

Uttar Pradesh State Universities Act, 1973 – Section 31 – Termination – Selection of the appellant was done after following the selection procedure as prescribed by the 1973 Act – Appellant had served for a period of 12 years before the order directing his termination was passed by Chancellor – Termination of appellant is not sustainable in law.

May 15, 2022 sclaw

SUPREME COURT OF INDIA DIVISON BENCH RAM CHANDRA — Appellant Vs. STATE OF UTTAR PRADESH AND OTHERS — Respondent ( Before : L. Nageswara Rao and B.R. Gavai, JJ. )…

Service

Entire selection process/recruitment process was found to be fraudulent and it was found that there was a manipulation in the resolution and as such no resolution was passed to appoint – Order of cancellation of appointment upheld.

May 15, 2022 sclaw

SUPREME COURT OF INDIA DIVISON BENCH RESHMA SULTANA — Appellant Vs. THE STATE OF KARNATAKA AND OTHERS — Respondent ( Before : M.R. Shah and B.V. Nagarathna, JJ. ) Civil…

Service

HELD showing undue favour to a party under the guise of passing judicial orders is the worst kind of judicial dishonesty and misconduct. Appeal of delinquent judicial officer – dismissed.

May 15, 2022 sclaw

SUPREME COURT OF INDIA DIVISON BENCH MUZAFFAR HUSAIN — Appellant Vs. STATE OF UTTAR PRADESH AND ANOTHER — Respondent ( Before : Dr. Dhananjaya Y. Chandrachud and Belam. Trivedi, JJ.…

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Service Law – Consequential benefits – appellants who are found to be eligible for promotion as per the existing rules and as directed by the learned Single Judge, would be extended all consequential benefits

HELD perusal of the record would clearly reveal that an opportunity was given by the Appellate Authority to the Enquiry Committee to examine the important witnesses. Even on remand, the said three witnesses were not examined. Appeal dismissed

Civil Service – Re-medical examination – word ‘ordinarily’ has to be conjointly read with the word ‘maximum’ during which the candidate has to approach for re-medical examination from the date of uploading of the medical examination report on the website of the Department

HELD the medical condition was kept in view by the No.1 Selection Board and all competent authorities, in the backdrop of employability and there is no other additional medical disability acquired by the respondent during the period of time lag, if any.

Posts of Constable (General) – If the information disclosed in the application form was found to be wrong and incomplete, such an application form was liable to be rejected at any stage of the selection process.

Entire selection process/recruitment process was found to be fraudulent and it was found that there was a manipulation in the resolution and as such no resolution was passed to appoint – Order of cancellation of appointment upheld.

HELD showing undue favour to a party under the guise of passing judicial orders is the worst kind of judicial dishonesty and misconduct. Appeal of delinquent judicial officer – dismissed.

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Supreme Court of India Judgements

Category: Service

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