Service Archives - Page 38 of 93 - Supreme Court of India Judgements

October 12, 2026 11:32 pm

Armed Forces Tribunal Act, 2007 – Section 71(e) – Army Act, 1950 – Section 52(f) and 123 – Dismissal from service – Procurement of ration by Army purchase organisation – It cannot be said that the respondent has actually committed fraud or did any such act, which resulted in actual loss or wrongful gain to any person – Dismissal not sustainable

Mar 30, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH UNION OF INDIA AND OTHERS — Appellant Vs. LT. GEN. (RETD.) S.K. SAHNI — Respondent ( Before : L. Nageswara Rao and B.R. Gavai,…

Service

Judicial review – Disciplinary proceeding – Re-appreciation of Evidence – Court does not re-appreciate the evidence on the basis of which the finding of misconduct has been arrived at in the course of a disciplinary enquiry

Mar 30, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH THE STATE OF KARNATAKA AND ANOTHER — Appellant Vs. UMESH — Respondent ( Before : Dr. Dhananjaya Y. Chandrachud and Surya Kant, JJ. )…

Service

Except stating that “it is noticed that there is apparent error on the face of record which calls for interference”, nothing has been mentioned on what was that error apparent on the face of the record – Therefore, the impugned order, allowing the review application being a cryptic and non-reasoned order, the same is unsustainable in law – Matter remitted to HC

Mar 29, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH RATAN LAL PATEL — Appellant Vs. DR. HARI SINGH GOUR VISHWAVIDYALAYA AND ANOTHER — Respondent ( Before : M.R. Shah and B.V. Nagarathna, JJ.…

Service

Merely because some other officers involved in the incident are exonerated and/or no action is taken against other officers cannot be a ground to set aside the order of punishment when the charges against the individual concerned – delinquent officer are held to be proved in a departmental enquiry

Mar 29, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH THE STATE OF UTTAR PRADESH AND OTHERS — Appellant Vs. RAJIT SINGH — Respondent ( Before : M.R. Shah and B.V. Nagarathna, JJ. )…

Service

Service Law – Pensionary benefits – Time Bound Promotion (TBP) Scheme – Benefit of Time Bound Promotion Scheme shall be applicable when an employee has worked for twelve years in the same post and in the same pay scale

Mar 29, 2022 sclaw

PREME COURT OF INDIA DIVISION BENCH THE STATE OF MAHARASHTRA AND ANOTHER — Appellant Vs. MADHUKAR ANTU PATIL AND ANOTHER — Respondent ( Before : M.R. Shah and B.V. Nagarathna,…

Service

One Rank One Pension – Policy for ex-servicemen of defence forces – Not a legal mandate that pensioners who held the same rank must be given the same amount of pension – No constitutional infirmity in the One Rank One Pension (OROP) principle

Mar 19, 2022 sclaw

SUPREME COURT OF INDIA FULL BENCH INDIAN EX SERVICEMEN MOVEMENT AND OTHERS — Appellant Vs. UNION OF INDIA AND OTHERS — Respondent ( Before : Dr. Dhananjaya Y Chandrachud, Surya…

Service

Rajasthan Judicial Services Rules, 2010 HELD The non-communication of the ACRs to the appellant has been proved to be arbitrary and since the respondent choose to hold an enquiry into appellant’s alleged misconduct, the termination of his service is by way of punishment because it puts a stigma on his competence and thus affects his future career. In such a case, the appellant would be entitled to the protection of Article 311(2) of the Constitution.

Mar 19, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH ABHAY JAIN — Appellant Vs. THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AND ANOTHER — Respondent ( Before : Uday Umesh Lalit and Vineet…

Service

HELD the very objectives of holding back pension or the DCRG. One can be to recover the amounts found due from the delinquent employee of any nature whatsoever after appropriate notice and proceedings. The second eventuality is if an employee is dismissed from service. It can hardly be doubted that in the second eventuality of the dismissal from service the employee would lose all retirement benefits.

Mar 19, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH THE SECRETARY, LOCAL SELF GOVERNMENT DEPARTMENT AND OTHERS ETC. — Appellant Vs. K. CHANDRAN ETC. — Respondent ( Before : Sanjay Kishan Kaul and…

Service

HELD It is also contrary to the stated objective sought to be achieved by Para 3 of the 1986 OM, which is to “present practice of keeping vacant slots for being filled up by direct recruits of later years, thereby giving them unintended seniority over promotees who are already in position, would be dispensed with. ” The promotions of the PRIs before this court therefore, have to be treated as regular. HC was in error.

Mar 18, 2022 sclaw

SUPREME COURT OF INDIA FULL BENCH B.S. MURTHY AND OTHERS — Appellant Vs. A. RAVINDER SINGH AND OTHERS — Respondent ( Before : Uday Umesh Lalit, S. Ravindra Bhat and…

Service

Madhya Pradesh Nagar Tatagram Nivesh Adhiniyam, 1973 – Gwalior Development Authority – determining seniority w.e.f. 1994, when first respondent would complete 12 years as Sub Engineer, it is tied up with the issue of the illegality of his promotion in 1987 without completing 12 years. More importantly, even proceeding to discern any merit that seniority should, at least, be governed with reference to the requirement of 12 years, in the facts of this case, in facts of case dismissed

Mar 18, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH GWALIOR DEVELOPMENT AUTHORITY GWALIOR — Appellant Vs. SUBHASH SAXENA AND OTHERS — Respondent ( Before : K.M Joseph and S. Ravindra Bhat, JJ. )…

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Judicial review – Disciplinary proceeding – Re-appreciation of Evidence – Court does not re-appreciate the evidence on the basis of which the finding of misconduct has been arrived at in the course of a disciplinary enquiry

Merely because some other officers involved in the incident are exonerated and/or no action is taken against other officers cannot be a ground to set aside the order of punishment when the charges against the individual concerned – delinquent officer are held to be proved in a departmental enquiry

Service Law – Pensionary benefits – Time Bound Promotion (TBP) Scheme – Benefit of Time Bound Promotion Scheme shall be applicable when an employee has worked for twelve years in the same post and in the same pay scale

One Rank One Pension – Policy for ex-servicemen of defence forces – Not a legal mandate that pensioners who held the same rank must be given the same amount of pension – No constitutional infirmity in the One Rank One Pension (OROP) principle

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Supreme Court of India Judgements

Category: Service

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