Supreme Court of India Judgements

47295 Judgements hosted as on 15/10/2026 - Search (FREE), Subscribe @ Rs 99/- for 6 months, sclaw@sclaw.in, WA +91 9417245693.

Category: Service

Service Matters
Service

Kerala State Higher Judicial Services Special Rules, 1961 – HELD the Division Bench of the High Court has completely erred in law in holding that the appellant has delayed the challenge of his appointment vide order dated 22nd December, 2010. The appellant was appointed pursuant to a direction issued earlier by the Division Bench. The Division Bench has directed to re-cast the select list and in such select list,

Mar 8, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH C. JAYACHANDRAN — Appellant Vs. STATE OF KERALA AND OTHERS — Respondent ( Before : Uday Umesh Lalit and Hemant Gupta, JJ. ) Civil…

Service Matters
Service

Karnataka Civil Services (Appointment on Compassionate Grounds) Rules, 1996 HELD our opinion on the point at issue is that the norms, prevailing on the date of consideration of the application, should be the basis for consideration of claim for compassionate appointment. A dependent of a government employee, in the absence of any vested right accruing on the death of the government employee, can only demand consideration of his/her application. He is however disentitled to seek consideration in accordance with the norms as applicable, on the day of death of the government employee

Mar 8, 2020 sclaw

SUPREME COURT OF INDIA FULL BENCH N.C. SANTHOSH — Appellant Vs. STATE OF KARNATAKA AND OTHERS — Respondent ( Before : R. Banumathi, A. S. Bopanna and Hrishikesh Roy, JJ.…

Service Matters
Service

Central Civil Services (Revised Pay) Rules, 2008 – Section 1 – Modified Assured Career Progression Scheme (MACP)- ACP Scheme which is now superseded by MACP Scheme is a matter of government policy – Interference with the recommendations of the expert body like Pay Commission and its recommendations for the MACP, would have serious impact on the public exchequer – HELD Impugned orders cannot be sustained and are liable to be set aside – Appeal allowed.

Mar 8, 2020 sclaw

SUPREME COURT OF INDIA FULL BENCH UNION OF INDIA AND OTHERS — Appellant Vs. M.V. MOHANAN NAIR — Respondent ( Before : R. Banumathi, A.S. Bopanna and Hrishikesh Roy, JJ.…

Service Matters
Service

HELD Uttar Pradesh Higher Judicial Services – Judicial review – Dismissal – Disciplinary action – Natural suspicion as to the integrity and honesty of the appellant in several land acquisition cases – Held, There is no explicit mention of any extraneous consideration being actually received or of unbecoming conduct on the part of the appellant – The order of dismissal dated 17.01.2006 passed by Respondent No. 1 is set-aside, and the appellant’s prayers for reinstatement with consequential benefits including retiral benefits, is accepted.

Mar 7, 2020 sclaw

SUPREME COURT OF INDIA FULL BENCH SADHNA CHAUDHARY — Appellant Vs. STATE OF U.P. AND ANOTHER — Respondent ( Before : S.A. Bobde, CJI , B.R. Gavai and Surya Kant,…

Service Matters
Service

Life Insurance Corporation of India (Staff) Regulations, 1960 – Regulations 39(1), 39(4)(i) and 39(4) – Penalty imposed on employee on the grounds of conduct which had led to a conviction on a criminal charge – Where the respondent was convicted of various criminal offences and subsequently, a notice to show cause was issued – HELD DB of high court was in error to hold the action on notice pending, decision of criminal appeal

Feb 26, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH LIFE INSURANCE CORPORATION OF INDIA — Appellant Vs. MUKESH POONAMCHAND SHAH — Respondent ( Before : Dr. Dhananjaya Y Chandrachud and Hemant Gupta, JJ.…

Service Matters
Service

HELD that where the initial appointment is only ad hoc and not according to Rules and made as a stop gap arrangement, the officiation in such post cannot be taken into account for determining seniority. It was further held that the period of officiation can be counted if the initial appointment is not made by following the procedure laid down by the Rules but the appointees continued in the post uninterruptedly till the regularisation of his service in accordance with the Rules

Feb 17, 2020 sclaw

UPREME COURT OF INDIA DIVISION BENCH VINOD GIRI GOSWAMI AND OTHERS — Appellant Vs. THE STATE OF UTTARAKHAND AND OTHERS — Respondent ( Before : L. Nageswara Rao and Deepak…

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