Service Archives - Page 5 of 93 - Supreme Court of India Judgements

July 30, 2026 3:02 pm

Air Force Act, 1950 — Short Service Commission Women Officers (SSCWOs) — Permanent Commission (PC) — Denial of PC — Assessment of performance and eligibility — HRP 01/2019 — Minimum Performance Criteria — ACR gradings — Mandatory In-Service Courses (MISCs) — Categorisation — Arbitrariness — Hurried implementation — Inadequate opportunity to meet criteria — Pregnancy — Deemed qualifying service for pension — One-time measure.

Mar 26, 2026 sclaw

2026 INSC 280 SUPREME COURT OF INDIA FULL BENCH WG. CDR. SUCHETA EDN Vs. UNION OF INDIA AND OTHERS ( Before : Surya Kant, CJI, Ujjal Bhuyan and Nongmeikapam Kotiswar…

Service

Army Act, 1950 — Short Service Commission Officers (SSCOs) — Permanent Commission (PC) — Annual Vacancy Cap — The Supreme Court examined the annual cap of 250 vacancies for PC, finding it not to be an immutable rule and that it had been breached historically for exigencies of service and policy changes, thus it should not act as an absolute bar to corrective relief, especially when the method of assessment was found to be unfair.

Mar 26, 2026 sclaw

2026 INSC 281 SUPREME COURT OF INDIA FULL BENCH LT. COL. POOJA PAL AND OTHERS Vs. UNION OF INDIA AND OTHERS ( Before : Surya Kant, CJI, Ujjal Bhuyan and…

Service

Service Law — Indian Navy — Short Service Commission Officers (SSCOs) — Grant of Permanent Commission (PC) — Assessment of suitability for PC — Whether casual grading of ACRs and “Not Recommended for PC” endorsements prejudiced officers’ chances of PC — Held yes, as officers were considered ineligible for PC at the time of their ACRs, leading to a distorted assessment of their inter se merit for PC — This circularity transformed past ineligibility into deemed unsuitability for career progression, creating an uneven playing field.

Mar 26, 2026 sclaw

2026 INSC 282 SUPREME COURT OF INDIA FULL BENCH YOGENDRA KUMAR SINGH Vs. UNION OF INDIA AND OTHERS ( Before : Surya Kant, CJI, Ujjal Bhuyan and Nongmeikapam Kotiswar Singh,…

Service

Army Pension Regulations, 1961 — Condonation of shortfall in qualifying service for second pension for Defence Security Corps (DSC) personnel — The Union of India’s contention that condonation for shortfall in qualifying service for a second pension is not applicable to DSC personnel is rejected— The court finds that the Pension Regulations for the Army, specifically Paragraphs 125 (1961) and 44 (2008), which allow for condonation of service deficiency, are applicable to DSC personnel by incorporation by reference, unless there is an explicit inconsistency with DSC-specific provisions— The court finds no such inconsistency— Letters issued by the Ministry of Defence attempting to exclude DSC personnel from this condonation are ineffective as they cannot override statutory regulations.

Mar 26, 2026 sclaw

2026 INSC 286 SUPREME COURT OF INDIA DIVISION BENCH UNION OF INDIA AND OTHERS Vs. BALAKRISHNAN MULLIKOTE (EX HAV 256812 M) ( Before : Manoj Misra and Manmohan, JJ. )…

Service

Karnataka Recruitment of Gazetted Probationers (Appointment by Competitive Examinations) Rules, 1997 — Rule 11(1), 11(3) & Rule 4(3) — Selection process for Gazetted Probationers — Vacancy arising from non-joining candidate — Claims of next eligible candidate — Held, select list is not an open-ended reservoir of candidates but is prepared for notified vacancies & operates within statutory framework — Inclusion in select list does not confer indefeasible right to appointment — Appointment governed by Rules & notified vacancies — No provision for reserve/waiting list under 1997 Rules — Post left unfilled due to non-completion of pre-appointment formalities or non-joining cannot be filled by operating the same select list & claiming by next candidate in absence of express statutory provision — High Court erred in allowing writ petition & setting aside Tribunal’s order.

Mar 24, 2026 sclaw

2026 INSC 276 SUPREME COURT OF INDIA DIVISION BENCH STATE OF KARNATAKA AND OTHERS Vs. SANTHOSH KUMAR C ( Before : Vikram Nath and Sandeep Mehta, JJ. ) Civil Appeal…

Service

Service Law — Disciplinary proceedings post-superannuation — Where service regulations permit continuation of disciplinary proceedings initiated before superannuation, they can be concluded thereafter — Punishment of reduction in pay scale can be implemented by computing pension based on the reduced salary.

Mar 22, 2026 sclaw

2026 INSC 266 SUPREME COURT OF INDIA DIVISION BENCH VIRINDER PAL SINGH Vs. PUNJAB AND SIND BANK AND OTHERS ( Before : Pamidighantam Sri Narasimha and Manoj Misra, JJ. )…

Service

Gratuity — Withholding of gratuity due to non-vacation of company-allotted accommodation — SAIL Gratuity Rules, 1978, Rule 3.2.1(c) expressly empowers management to withhold gratuity for non-compliance with company rules, including non-vacation of accommodation — No interest payable on gratuity withheld for period of unauthorized occupation — Management is entitled to adjust penal rent accrued for retention beyond permissible period from gratuity amount — Order of March 31, 2017 in Ram Naresh Singh’s case was a concession based on specific facts and not binding precedent, unlike the order of December 15, 2020 in S.L.P — (C) No — 11025 of 2020 which clarified principles of penal rent adjustment

Mar 21, 2026 sclaw

2026 INSC 263 SUPREME COURT OF INDIA DIVISION BENCH THE MANAGEMENT OF STEEL AUTHORITY OF INDIA AND OTHERS Vs. SHAMBHU PRASAD SINGH AND OTHERS ( Before : Pankaj Mithal and…

Service

Service Law — Disciplinary proceedings post-superannuation — Where service regulations permit continuation of disciplinary proceedings initiated before superannuation, they can be concluded thereafter — Punishment of reduction in pay scale can be implemented by computing pension based on the reduced salary.

Mar 21, 2026 sclaw

2026 INSC 266 SUPREME COURT OF INDIA DIVISION BENCH VIRINDER PAL SINGH Vs. PUNJAB AND SIND BANK AND OTHERS ( Before : Pamidighantam Sri Narasimha and Manoj Misra, JJ. )…

Service

Recruitment Rules — Interpretation of — Anganwadi Workers applying for Supervisor posts — Eligibility and quota for graduates vs. SSLC holders — Amendment to rules increasing quota for Anganwadi Workers and earmarking a portion for graduates — Whether graduates are excluded from the general quota for Anganwadi Workers with SSLC and 10 years’ experience — Supreme Court held that the amendment did not exclude graduate Anganwadi Workers from applying for the 29% vacancies available to Anganwadi Workers with SSLC and 10 years’ experience — The 11% quota for graduates was carved out from the open recruitment quota, not from the existing quota for Anganwadi Workers with SSLC and experience — The selection process did not give any weightage to graduates, and the number of non-graduates selected indicated a level playing field.

Mar 17, 2026 sclaw

2026 INSC 242 SUPREME COURT OF INDIA DIVISION BENCH SHINY C.J. AND OTHERS Vs. SHALINI SREENIVASAN AND OHTERS ( Before : Sanjay Kumar and K. Vinod Chandran, JJ. ) Civil…

Service

Jammu and Kashmir Civil Services (Special Provisions) Act, 2010 — Section 3(b) — Exclusion of employees appointed on academic arrangement basis from regularization — Classification held unconstitutional — Section 3(b) lacks intelligible differentia and rational nexus to the object of the Act — Denial of regularization solely based on nomenclature is impermissible under Article 14 of the Constitution where duties, tenure, and conditions of service are similar to ad hoc or contractual appointees.

Mar 15, 2026 sclaw

2026 INSC 220 SUPREME COURT OF INDIA DIVISION BENCH ABHISHEK SHARMA Vs. THE STATE OF JAMMU AND KASHMIR AND OTHERS ( Before : Vikram Nath and Sandeep Mehta, JJ. )…

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Accident

Motor Vehicles Act, 1988 — Sections 165, 166 — Death allegedly caused by murder inside a motor vehicle — Claim for compensation — Requirement of causal link between death and “use” of motor vehicle — Held, mere presence of a motor vehicle in the chain of circumstances leading to death does not attract liability under MVA — Some nexus between the vehicle and the death must be established.

Jul 25, 2026 sclaw

State Laws

Maharashtra Housing and Area Development Act, 1976 — Section 2(25) — “Occupier” — Scope of definition — The MHAD Act defines only “occupier,” which includes any person liable to pay rent, an owner in occupation, a rent-free tenant, a licensee, or one liable to pay damages for use and occupation — Occupancy is not a statutory tenancy dependent on the owner’s will, and even a person in possession without formal rent liability may claim occupancy status for reallotment purposes.

Jul 25, 2026 sclaw

Stamp Act

Stamp Act, 1899 — Section 26, proviso — Mining lease — Stamp duty on instrument with indeterminate value — Determinant of stamp duty — Where value of subject-matter is indeterminate at execution, proviso to S.26 specifically governs mining leases, directing that estimated royalty or value of share, as estimated by the Collector where State is lessor, suffices for stamp duty purposes — Proviso held not inconsistent with main provision — actual value of mining lease is ascertainable only once mining operations commence

Jul 25, 2026 sclaw

Service

Service Law — Modified Assured Career Progression Scheme (MACPS) — Grade Pay convergence — Effect on promotions within cadre — Convergence of Grade Pay pursuant to Sixth Central Pay Commission does not obliterate separate identity of promotional posts within a cadre — Promotions carry promotional increments, enhanced running-duty allowances and post-specific benefits, remaining financially meaningful notwithstanding constancy of Grade Pay.

Jul 25, 2026 sclaw

Category: Service

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