Service Archives - Page 40 of 93 - Supreme Court of India Judgements

October 13, 2026 1:25 am

Central Electricity Authority (Measures relating to Safety and Electric Supply) Regulations, 2010 – Regulations 6, 7 and 116 -Exemption from the applicability of Regulation 6 & 7 of the Safety Regulations by the order dated 13.02.2019 can be granted only in favour of persons who were employed with the KSEBL on the date of the formulation of the transfer scheme and such of those employees who have joined service after 31.10.2013 were not entitled to such an exemption.

Feb 27, 2022 sclaw

Vs. STATE OF KERALA AND OTHERS — Respondent ( Before : L. Nageswara Rao and B.R. Gavai, JJ. ) Civil Appeal Nos. 1498-1500 of 2022 (Arising out of SLP (Civil)…

Service

Service Law – Promotion – considering Rule 14, it can be seen that the bar was against teachers who have obtained B.A./B.Sc./B.Ed degree simultaneously during the same academic year – In the present case it cannot be said that the appellant obtained the degree of B.A. (English) and M.A. (Tamil) during the same academic year

Feb 27, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH A. DHARMARAJ — Appellant Vs. THE CHIEF EDUCATIONAL OFFICER, PUDUKKOTTAI AND OTHERS — Respondent ( Before : M. R. Shah and B. V. Nagarathna,…

Service

HELD indication regarding non-creamy layer status in the caste certificate is one of substance and not of form. The very eligibility to seek the benefit of reservation would depend upon the non-creamy layer status.

Feb 27, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH UNION OF INDIA AND OTHERS — Appellant Vs. PROBIR GHOSH AND OTHERS — Respondent ( Before : Hemant Gupta and V. Ramasubramanian, JJ. )…

Service

Policy of the State of Rajasthan to restrict the benefit of bonus marks only to such employees who have worked under different organizations in the State of Rajasthan and to employees working under the NHM/NRHM schemes in the State of Rajasthan, cannot be said to be arbitrary.

Feb 27, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SATYA DEV BHAGAUR AND OTHERS — Appellant Vs. THE STATE OF RAJASTHAN AND OTHERS — Respondent ( Before : L. Nageswara Rao and B.R.…

Service

HELD Considering the fact that it can be said to be a case of loss of confidence in the employee by the Bank – It just and proper to substitute the punishment from that of removal of service to that of compulsory retirement – Appellant shall be entitled to all the benefits which may be available to him by converting the punishment from that of removal of service to that of compulsory retirement – Appeal allowed.

Feb 20, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH UMESH KUMAR PAHWA — Appellant Vs. THE BOARD OF DIRECTORS UTTARAKHAND GRAMIN BANK AND OTHERS — Respondent ( Before : M.R. Shah and B.V.…

Service

HELD keeping in view the paramount consideration not to disrupt the academic and research work of a senior Professor when his turn arises and if he has shown unwillingness, his seniority has to be given its predominance and opportunity is available to him to serve when the next rotation becomes due

Feb 20, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH DR. JAGATHY RAJ V.P. — Appellant Vs. DR. RAJITHA KUMAR S. AND OTHERS — Respondent ( Before : Ajay Rastogi and Abhay S. Oka,…

Service

Premature retirement – Entire service record is to be taken into consideration which would include the ACRs of the period prior to the promotion – – Appeal allowed

Feb 20, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH CENTRAL INDUSTRIAL SECURITY FORCE — Appellant Vs. HC (GD) OM PRAKASH — Respondent ( Before : Hemant Gupta and V. Ramasubramanian, JJ. ) Civil…

Service

Fixation of pension – his emoluments for the purpose of ascertaining the average would be taken, at what they would have been, had he not been absent from duty or suspended provided that the benefit of pay in any officiating post would be admissible only if it is certified that he would have continued to hold that officiating post but for leave or suspension

Feb 6, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH STATE OF KERALA AND ANOTHER — Appellant Vs. ANIE LUKOSE — Respondent ( Before : Indira Banerjee and J.K. Maheshwari, JJ. ) Civil Appeal…

Service

Constitution of India, 1950 – Article 226 – Disciplinary proceedings – A finding of “no evidence” or perversity, cannot be rendered sans such basic scrutiny of the materials, and the findings of the disciplinary authority.

Feb 6, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH UNITED BANK OF INDIA — Appellant Vs. BISWANATH BHATTACHARJEE — Respondent ( Before : K.M. Joseph and S. Ravindra Bhat, JJ. ) Civil Appeal…

Service

Central Civil Services (Revised Pay) Rules, 2008 – Clause 8.1, Section 1, Part A of the First Schedule – Grade pay – High Court has no jurisdiction to interfere with the Government policies in the form of Modified Assured Career Progression (MACP) Scheme which was after accepting the Sixth Central Pay Commission

Feb 5, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH THE DIRECTOR, DIRECTORATE OF ENFORCEMENT AND ANOTHER — Appellant Vs. K. SUDHEESH KUMAR AND OTHERS — Respondent ( Before : M.R. Shah and Sanjiv…

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Election Laws Municipal Laws

HELD indication regarding non-creamy layer status in the caste certificate is one of substance and not of form. The very eligibility to seek the benefit of reservation would depend upon the non-creamy layer status.

Policy of the State of Rajasthan to restrict the benefit of bonus marks only to such employees who have worked under different organizations in the State of Rajasthan and to employees working under the NHM/NRHM schemes in the State of Rajasthan, cannot be said to be arbitrary.

HELD keeping in view the paramount consideration not to disrupt the academic and research work of a senior Professor when his turn arises and if he has shown unwillingness, his seniority has to be given its predominance and opportunity is available to him to serve when the next rotation becomes due

Premature retirement – Entire service record is to be taken into consideration which would include the ACRs of the period prior to the promotion – – Appeal allowed

Constitution of India, 1950 – Article 226 – Disciplinary proceedings – A finding of “no evidence” or perversity, cannot be rendered sans such basic scrutiny of the materials, and the findings of the disciplinary authority.

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Supreme Court of India Judgements

Category: Service

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