Service Archives - Page 5 of 79 - Supreme Court of India Judgements

May 18, 2024 2:40 pm

Service Law – Appointment – Post of Village Development Officers – A candidate/applicant has to comply with all the conditions/eligibility criteria as per the advertisement before the cut-off date mentioned therein unless extended by the recruiting authority – Advertisement clearly specified the essential qualification was a Course of Computer Concept Certificate – Appellants despite opportunity to appear to show such equivalence, having failed to do so, nothing survives on this count – Appeal dismissed.

Nov 7, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SUDHIR SINGH AND OTHERS — Appellant Vs. STATE OF U.P. AND OTHERS — Respondent ( Before : Vikram Nath and Ahsanuddin Amanullah, JJ. )…

Service

Kerala Irrigation Engineering Service Special Rules, 2010 – Challenge to antedating of a seniority list – Not find that any case has been made out for interference in appeal for the reason that appellant has not been able to demonstrate that for the purpose of promotion from the post of Assistant Engineer to that of Assistant Executive Engineer, he was likely to be affected by antedating the date of promotion of the private respondents as separate quotas had been prescribed for promotion to the next higher post for the categories of Graduate Engineers and Diploma Holders

Nov 7, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH C. ANIL CHANDRAN — Appellant Vs. M.K. RAGHAVAN AND OTHERS — Respondent ( Before : Hima Kohli and Rajesh Bindal, JJ. ) Civil Appeal…

Service

Tamil Nadu Special Police Subordinate Service Rules, 1978 – Rule 14(b) – Appointment – Post of Police Constable – Suppression of information – A candidate for recruitment to a disciplined force, the non-disclosure of the information of his involvement in the criminal case and subsequent acquittal therefrom cast a serious doubt upon his character and the antecedents which is sufficient enough to disentitle him from employment – Candidate not disclosed the complete information with regard to his involvement in a criminal case, wherein he might have been acquitted earlier even before verification, he cannot escape the guilt of suppressing the material information – Candidate not be entitled to appointment.

Oct 28, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH THE DIRECTOR GENERAL OF POLICE TAMILNADU, MYLAPORE — Appellant Vs. J. RAGHUNEES — Respondent ( Before : Abhay S. Oka and Pankaj Mithal, JJ.…

Service

Dismissal of candidature as Assistant Engineer he was colour blind – Colour vision deficiency is neither impairment of vision and in that sense falling within the disability spectrum calling for treatment under the Rights of Persons with Disabilities Act, 2016 nor is it of such condition as to bar sufficiently qualified persons’ entitlement to be employed in an organization that can accommodate educational attainments and talents – HELD Corporation is directed to appoint and continue the appellant in its service, as AE (Electrical) at the appropriate stage of the grade of pay, from the date he was terminated from service, or his appointment was cancelled

Oct 18, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH MOHAMED IBRAHIM — Appellant Vs. THE CHAIRMAN AND MANAGING DIRECTOR AND OTHERS — Respondent ( Before : S. Ravindra Bhat and Aravind Kumar, JJ.…

Service

Service Law – Claim of benefits – Delay and laches – – Where a service related claim is based on a continuing wrong, relief can be granted even if there is a long delay in seeking remedy -But if the claim involved issues relating to seniority or promotion, etc., affecting others, delay would render the claim stale and doctrine of laches/limitation will be applied – Insofar as the consequential relief of recovery of arrears for a past period is concerned, the principles relating to recurring/successive wrongs will apply

Oct 15, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH BICHITRANANDA BEHERA — Appellant Vs. STATE OF ORISSA AND OTHERS — Respondent ( Before : Vikram Nath and Ahsanuddin Amanullah, JJ. ) Civil Appeal…

Service

Service Law – Appointment – Selection process – It is entirely the prerogative of the employer, after applications are received from interested candidates or names of registered candidates are sponsored by the Employment Exchanges for public employment, to decide whether any such candidate intending to participate in the selection process is eligible in terms of the statutorily prescribed rules for appointment and also as to whether he ought to be allowed to enter the zone of consideration, i.e., to participate in the selection process

Oct 15, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH UNION OF INDIA — Appellant Vs. UZAIR IMRAN AND OTHERS — Respondent ( Before : Bela M. Trivedi and Dipankar Datta, JJ. ) Civil…

Service

Employees Provident Funds and Miscellaneous Provisions Act, 1952 – Section 7-A – Determination of dues payable – Mere fact that two Institutes, managed and controlled by the same management, offer different courses or were established at different times is not relevant for their clubbing under the EPF Act – Issue raised in the present appeal is not regarding the calculation of dues under the EPF Act, rather it is regarding the coverage of the EPF Act by clubbing of two Institutes – Appeal dismissed

Oct 15, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH M/S MATHOSRI MANIKBAI KOTHARI COLLEGE OF VISUAL ARTS — Appellant Vs. THE ASSISTANT PROVIDENT FUND COMMISSIONER — Respondent ( Before : Hima Kohli and…

Service

Service benefits – Deceased employee had attained the age of superannuation on 31.07.1991, whereas the chargesheet was issued to him on 07.12.1991 – Meaning thereby that on the date of his superannuation, no disciplinary proceeding was pending against him – This Court set aside the punishment order inflicted on the deceased employee, all the service benefits due to him along with interest @ 7% per annum from the date of his retirement till the payment is made, shall be paid by the appellant-Bank to his legal heirs within a period of three months.

Oct 15, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH UCO BANK AND OTHERS — Appellant Vs. M.B. MOTWANI (DEAD) THR. LRS. AND OTHERS — Respondent ( Before : Hima Kohli and Rajesh Bindal,…

Service

Absorption as Assistant Teacher – Res judicata – claim for absorption as an assistant teacher in the Higher Secondary Section is clearly barred by constructive res judicata – Plea of res judicata applies, except in special cases, not only to points upon which the Court was actually required by the parties to form an opinion and pronounce a judgment, but to every point which properly belonged to the subject of litigation, and which the parties, exercising reasonable diligence, might have brought forward at the time.

Oct 1, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH SAMIR KUMAR MAJUMDER — Appellant Vs. THE UNION OF INDIA AND OTHERS — Respondent ( Before : J.K. Maheshwari and K.V. Viswanathan, JJ. )…

Service

Service Law – Benefit of revised pay scales – There is no reason why the appellants should be denied the same relief, especially when even as of 7th January 2014, the same benefit was granted to the similarly placed employees – Direction to State Government to extend the benefits under the Government Order dated 15th November 1999 to the appellants within a period of three months.

Sep 28, 2023 sclaw

SUPREME COURT OF INDIA DIVISION BENCH B.C. NAGARAJ AND ANOTHER — Appellant Vs. THE STATE OF KARNATAKA AND OTHERS — Respondent ( Before : Abhay S. Oka and Pankaj Mithal,…

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I P C

Penal Code, 1860 (IPC) – Sections 376(2)(g) and 506(1) – Tamil Nadu Prevention of Women Harassment Act, 1998 – Section 4 – Gang Rape – The victim’s testimony, along with her mother and aunt’s statements, was consistent with the initial complaint and corroborated by medical evidence – The defense argued that the long gap between the victim’s examination-in-chief and cross-examination led to inconsistencies in the witnesses’ testimonies – Whether the long gap between the victim’s examination-in-chief and cross-examination led to inconsistencies in the witnesses’ testimonies – The inconsistencies in the witnesses’ testimonies were not significant and did not affect the overall credibility of the evidence – The court dismissed the appeal and upheld the conviction of the appellant for gang rape and related charges – The court rejected the defense’s argument that the long gap between the victim’s examination-in-chief and cross-examination led to inconsistencies in the witnesses’ testimonies – The court found that the evidence presented was sufficient to convict the appellant for gang rape and related charges – The Supreme Court found that the evidence presented was sufficient to convict the appellant and rejected the defence’s arguments regarding inconsistencies in the witnesses’ testimonies.

May 12, 2024 sclaw

Limitation

Dismissal of Civil Suit – Condonation of delay – Standing to file an application – The court clarified that only parties to a suit or those who have accrued a right in the lis can file an application for condonation of delay in filing an application for restoration of the suit. A stranger to the proceedings cannot file such an application.

May 12, 2024 sclaw

Limitation

Limitation Act, 1963 – Haryana Public Moneys (Recovery of Dues) Act, 1979 – Section 3(1)(b) – State Financial Corporation Act, 1951 – Section 29 – The appeals arise from a High Court judgment regarding the recovery of time-barred debts under the Act, 1979, and the Act, 1951 – The main issue is whether a debt time-barred under the Limitation Act can be recovered using the aforementioned Acts – The appellants argued that time-barred debts cannot be recovered under the Recovery of Dues Act, citing the precedent set in V.R. Kalliyanikutty – The respondents argued that the Recovery of Dues Act and the State Financial Corporations Act allow for time-barred debt recovery, as they only bar the remedy, not the right – The court examined whether the Recovery of Dues Act creates a new right for creditors and allows for time-barred debt recovery – The court discussed the distinction between a debt and the right of action for its recovery, noting that the statute of limitation bars the latter but not the former – The court concluded that the Recovery of Dues Act and the State Financial Corporations Act provide an alternative mechanism for recovering debts, even if they are time-barred – Matter needs to be placed before the Hon’ble Chief Justice of India to constitute an appropriate three-judge bench.

May 12, 2024 sclaw

Consumer

Consumer Law – Policy Claim – The appellants, family of the deceased, filed a complaint after the LIC repudiated their claim on a policy following the policyholder’s accidental death – The main issue was whether there was a concluded contract between the deceased and LIC at the time of his death, which would obligate LIC to pay the insurance benefits – The appellants argued that LIC had accepted the first premium and issued a receipt, thereby assuming risk and concluding the contract before the policyholder’s death – LIC contended that the policy was not communicated to the deceased and was blocked due to his demise, implying no concluded contract existed – The Supreme Court set aside the NCDRC’s order, restored the District Forum’s order in favor of the appellants, and directed LIC to pay the insurance benefits as per the policy terms – The Court found clear presumption of acceptance of the policy by LIC, as the first premium receipt indicated the corporation was on risk from the receipt date – The Court relied on precedents that establish the principles of insurance contracts and the obligations of good faith expected from insurers – The Supreme Court concluded that LIC had indeed entered into a contract with the policyholder before his death, and thus, was liable to pay the insurance benefits to the appellants.

May 12, 2024 sclaw

Category: Service

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