Supreme Court of India Judgements

47290 Judgements hosted as on 30/07/2026 - Search (FREE), Subscribe @ Rs 99/- for 6 months, sclaw@sclaw.in, WA +91 9417245693.

Category: Service

Service Matters
Service

Government of India Act, 1935 – Section 241(2)(b) – Enhancement of age of retirement HELD Appellant who attained the age of 60 years – Age of retirement which prevailed at the relevant time was not entitled to the benefit of the notification – not entitled to the enhanced age of retirement of 65 years

Jan 21, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH CHANDRA MOHAN VARMA — Appellant Vs. STATE OF UTTAR PRADESH — Respondent ( Before : Dr Dhananjaya Y. Chandrachud and Ajay Rastogi, JJ. )…

Service Matters
Service

Karnataka State Civil Services (Unfilled Vacancies reserved for the persons belonging to the Scheduled Castes and Scheduled Tribes) (Special Recruitment) Rules, 2001 – Rule 6 – Eligibility for appointment HELD Merely because the 1st respondent had approached the High Court by filing of a writ petition, that would not be sufficient to exercise jurisdiction under Article 226 of the Constitution in over­reaching the rights of the candidates who were otherwise eligible for appointment – Appeal allowed

Jan 21, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH THE KARNATAKA STATE SEEDS DEVELOPMENT CORPORATION LIMITED AND ANOTHER — Appellant Vs. SMT. H.L. KAVERI AND OTHERS — Respondent ( Before : Dr Dhananjaya…

Service Matters
Service

Air Force Rules, 1969 – Rule 156 – Criminal Procedure Code, 1973 (CrPC) – Section 154 – Illegal transportation of Petrol, Oil & Lubricants – Tribunal held that the allegation against the Respondent being theft and misappropriation of kerosene and diesel, the loss caused due to theft required to be reported to the civil police as per Para 804(b) of the Regulations

Jan 20, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH UNION OF INDIA AND OTHERS — Appellant Vs. CHANDRA BHUSHAN YADAV — Respondent ( Before : L. Nageswara Rao and Deepak Gupta, JJ. )…

Service Matters
Service

Service Law – Regularization – It is clear from the order of appointment of the appellant that she was provisionally appointed to the post of EDE – It was clarified in the appointment order itself that the provisional appointment will be terminated when regular appointment is made and that she shall have no claim for appointment to any post

Jan 20, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH KAMLESH — Appellant Vs. UNION OF INDIA THROUGH SECRETARY DEPARTMENT OF POST AND OTHERS — Respondent ( Before : S. Abdul Nazeer and Deepak…

Service Matters
Service

Indian Defence Service of Engineers (Recruitment and Conditions of Service) Rules, 2016 – Rule 12 – Rules not apply to Army Officers – It is categorically laid down in Rule 12 of the IDSE Rules that the Rules shall not apply to Army Officers appointed on a tenure basis as they are governed by the Army Act and the Rules framed thereunder – There is no dispute that the Respondent was appointed on a tenure basis in accordance with the MES Regulations

Jan 16, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH UNION OF INDIA AND OTHERS — Appellant Vs. BRIG. BALBIR SINGH (RETD.) — Respondent ( Before : L. Nageswara Rao and Hemant Gupta, JJ.…

Service Matters
Service

Service Law – Appointment – Direct recruitment to the posts of Administrative Officer/Assistant Assessor and Collector – Since the selection process has not been completed and keeping in view the mandate of the Statutory Rules – Appellants have no right to dispute the action of the Municipal Bodies to fill up the posts either by way of promotion or by deputation as such posts are being filled up in terms of mandate of the Rules

Jan 15, 2020 sclaw

SUPREME COURT OF INDIA DIVISION BENCH MOHD. RASHID — Appellant Vs. THE DIRECTOR, LOCAL BODIES, NEW SECRETARIAT AND OTHERS — Respondent ( Before : L. Nageswara Rao and Hemant Gupta,…

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Will & Succession

Hindu female’s property devolves equally on husband and daughter separately; gift of undivided coparcenary share needs no co-owner’s consent. A. Hindu Succession Act, 1956 — Section 15(1)(a) — Devolution of Female Intestate’s Property — Properties of a Hindu female dying intestate devolve, in the absence of sons/daughters’ issue predeceasing her, upon her husband and daughter in equal shares under Section 15(1)(a); such undivided share in the husband’s hands does not partake the character of coparcenary property.

Jul 30, 2026 sclaw
Service

Armed Forces — Air Force Order No. 33/2017 — Prior Permission for Civil Post — Mandatory Nature — Requirement of seeking prior permission before applying for a civil post, and subsequent grant of NOC, held mandatory and not merely procedural/directory, since AFO 33/2017 has necessary nexus with regulating premature discharge of Airmen and its object of maintaining operational preparedness of the Air Force.

Jul 30, 2026 sclaw
Consumer

Consumer Protection Act, 2019 — Deficiency of Service — Maintenance Contractor’s Liability — Elevator Malfunction — Comprehensive maintenance contractor, being both manufacturer and repair contractor with exclusive technical knowledge of safety interlocks and brake mechanisms, held principally deficient in service for failing to act on its own identified remedy (voltage stabiliser) despite repeated notice of persistent malfunction over several months preceding fatal accident.

Jul 30, 2026 sclaw
Service

Public Service Commission consultation before extending officiating appointment is directory not mandatory; ad-hoc service counts towards seniority computation. A. Uttaranchal Civil Services (Executive Branch) Rules, 2005 — Rule 24(4) — Uttaranchal Public Service Commission (Limitations of Functions) Regulations, 2003 — Regulation 5(a) — Nature of Requirement — Requirement of consulting Commission before continuation of officiating appointment beyond one year held directory, not mandatory, applying the classic test of statutory construction; non-compliance does not invalidate the appointment where treating it as void would cause serious inconvenience to persons with no control over the defaulting authority.

Jul 30, 2026 sclaw