Supreme Court of India Judgements

47295 Judgements hosted as on 11/10/2026 - Search (FREE), Subscribe @ Rs 99/- for 6 months, sclaw@sclaw.in, WA +91 9417245693.

Category: Service

Service Matters
Service

Patna High Court holding NCCF to be “State” within the meaning of Article 12 of the Constitution of India was thus accepted by the NCCF and the appeals were consciously withdrawn. Mr. Dhingra, therefore, submits that in view of the change in the circumstances, especially in the light of withdrawal of the appeal by NCCF, liberty be granted to the petitioners to file appropriate proceedings under Article 226 of the Constitution of India to agitate and claim reliefs prayed by way of substantive prayer (b) in the instant petition. Allowed

Jan 15, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH N.C.C.F. EMPLOYEES UNION (REGD) (RECOGNIZED) AND ANOTHER — Appellant Vs. UNION OF INDIA AND ANOTHER — Respondent ( Before : Uday Umesh Lalit and…

Service Matters
Service

Administrative Tribunals Act, 1985 – any decision of such a Tribunal, including the one passed under Section 25 of the Act could be subjected to scrutiny only before a Division Bench of a High Court within whose jurisdiction the Tribunal concerned falls. This unambiguous exposition of law has to be followed scrupulously while deciding the jurisdictional High Court for the purpose of bringing in challenge against an order of transfer of an Original Application from one bench of Tribunal to another bench

Jan 13, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH UNION OF INDIA — Appellant Vs. ALAPAN BANDYOPADHYAY — Respondent ( Before : A.M. Khanwilkar and C.T. Ravikumar, JJ. ) Civil Appeal No. 197…

Service Matters
Service

Rajasthan Marudhara Gramin Bank (Officers and Employees) Service Regulations, 2010 – Regulation 44 – Employee delinquent has no absolute right to avail the services by ex employee of the Bank as his DR in the departmental proceedings – it is observed that there is no absolute right in favour of the delinquent officer’s to be represented in the departmental proceedings through the agent of his choice and the same can be restricted by the employer. – High Court has committed an error in permitting respondent delinquent officer to be represented in the departmental enquiry through exemployee of the Bank.

Jan 4, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH THE RAJASTHAN MARUDHARA GRAMIN BANK (RMGB) AND ANOTHER — Appellant Vs. RAMESH CHANDRA MEENA AND ANOTHER — Respondent ( Before : M.R. Shah and…

Service Matters
Service

Assured Career Progression (ACP) Benefits – An employee who had been offered regular vacancy based promotion before grant of ACP benefit and the regular promotion was refused, not eligible for ACP If a regular promotion is offered but is refused by the employee before becoming entitled to a financial upgradation, she/he shall not be entitled to financial upgradation only because she has suffered stagnation – This is because, it is not a case of lack of promotional opportunities but an employee opting to forfeit offered promotion, for her own personal reasons –

Jan 3, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH UNION OF INDIA AND OTHERS — Appellant Vs. MANJU ARORA AND ANOTHER — Respondent ( Before : R. Subhash Reddy and Hrishikesh Roy, JJ.…

Service Matters
Service

Service Law – Dismissal – When in the departmental enquiry, it has been specifically found that due to rash and negligent driving on the part of the driver, the accident took place in which four persons died, when the punishment of dismissal is imposed it cannot be said to be shockingly disproportionate punishment – Appeal allowed.

Jan 3, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH MAHARASHTRA STATE ROAD TRANSPORT CORPORATION — Appellant Vs. DILIP UTTAM JAYABHAY — Respondent ( Before : M.R. Shah and B.V. Nagarathna, JJ. ) Civil…

Service Matters
Service

What is non-existent in the eye of the law cannot be revived retrospectively. Life cannot be breathed into the stillborn charge memorandum -Allegations against the appellant are serious in nature and ought not to be scuttled on purely technical ground. But the Tribunal in the judgment which was set aside by the High Court had reserved liberty to issue a fresh memorandum of charges under Rule 14 of CCS (CCA) Rules, 1965 as per Rules laid down in the matter, if so advised. Thus, the department’s power to pursue the matter has been reserved and not foreclosed.

Jan 2, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SUNNY ABRAHAM — Appellant Vs. UNION OF INDIA AND ANOTHER — Respondent ( Before : L. Nageswara Rao and Aniruddha Bose, JJ. ) Civil…

Service Matters
Service

Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act 1995 – Section 47 – Initiation of disciplinary proceedings against persons with mental disabilities is a facet of indirect discrimination: – A person with a disability is entitled to protection under the RPwD Act as long as the disability was one of the factors for the discriminatory act

Jan 2, 2022 sclaw

SUPREME COURT OF INDIA FULL BENC RAVINDER KUMAR DHARIWAL AND ANOTHER — Appellant Vs. THE UNION OF INDIA AND OTHERS — Respondent ( Before : Dr. Dhananjaya Y. Chandrachud, Surya…

Service Matters
Service

Territorial Army Act, 1948 – Section 9 – Pension Regulations for the Army, 1961 – Regulations 292 and 173 – A member of the Territorial Army would be entitled to disability pension – A Right to Equality guaranteed under Article 14 of the Constitution of India would also apply to a man who has no choice or rather no meaningful choice,

Jan 2, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH PANI RAM — Appellant Vs. UNION OF INDIA AND OTHERS — Respondent ( Before : L. Nageswara Rao and B.R. Gavai, JJ. ) Civil…

Service Matters
Service

Daily rated employees are not entitled to the Higher pay scale of Rs.950-1500 with all consequential benefits upon completion of 10 years of service and revised their pay scale as per 5th, 6th and 7th Pay Commission scales on such basis – As per the settled proposition of law the economic viability or the financial capacity of the employer is an important factor while fixing the wage structure,

Jan 2, 2022 sclaw

SUPREME COURT OF INDIA DIVISION BENCH RAJESH PRAVINCHANDRA RAJYAGURU AND OTHERS — Appellant Vs. GUJARAT WATER SUPPLY & SEWERAGE BOARD AND OTHERS — Respondent ( Before : Dr. Dhananjaya Y.…

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