Appointment to the post of a Teacher
(1998) 9 JT 130 : (1998) 9 SCC 57 : (1998) SCC(L&S) 1111 SUPREME COURT OF INDIA DIVISION BENCH SITA RAM SAINI — Appellant Vs. STATE OF RAJASTHAN AND ANOTHER…
Service Law—Departmental enquiry–When the decision of all the three committees was unanimous, then to take one and put the entire blame on one is definitely perverse approach and the Court cannot stand to the technicalities so as to defeat the ends of justice.
2007(4) LAW HERALD (SC) 2884 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice A.K. Mathur The Hon’ble Mr. Justice Markandey Katju Civil Appeal No. 2367 of…
Service Law—Voluntary Retirement Scheme—Revocation of offer—Once the revocation is made by the employee, before its acceptance by the management; then management cannot act upon the offer.
2007(4) LAW HERALD (SC) 2881 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice A.K. Mathur The Hon’ble Mr. Justice Markandey Katju Civil Appeal No. 1611 of 2006…
Constitution of India, 1950 – Articles 14 and 16 – Recruitment – Ad hoc service – Claim that ad hoc service should be reckoned towards length of service for fixing seniority – Held that it is not that in each case ad hoc service followed by regular service must be counted towards seniority
AIR 2000 SC 2704 : (2000) 5 JT 601 : (2000) 4 SCALE 590 : (2000) 4 SCC 476 : (2000) AIRSCW 2881 : (2000) 4 Supreme 710 SUPREME…
The Court ordered District Court, Chandigarh to record finding – Held, accepting the findings of District Judge in light of evidence produced before him about respondent having relied on false and fabricated documents that suit was barred by limitation – Finding about respondent having continued to be Markfed employee and only on deputation with the Sugarfed cannot be sustained – Suit filed by respondent before Trial Court rightly dismissed – Judgments of High Court and Addl. District Judge set aside – Appeal allowed.
AIR 1997 SC 2001 : (1997) 4 JT 597 : (1997) 3 SCALE 515 : (1997) 4 SCC 756 : (1997) 3 SCR 747 : (1997) AIRSCW 1787 : (1997)…
Service Law—Whether promotee can be granted retrospective promotion or seniority as against direct recruits—Matter referred to larger bench.
2007(4) LAW HERALD (SC) 2843 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice A.K. Mathur The Hon’ble Mr. Justice Dalveer Bhandari Civil Appeal No. 1331 of 2001…
Judicial Review—Is not against the decision. It is against the decision making process.Only on the grounds of mala fide, arbitrariness and perversity.
2007(4) LAW HERALD (SC) 2833 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice H.K. Sema The Hon’ble Mr. Justice Lokeshwar Singh Panta Civil Appeal No.298 of…
Uttar Pradesh Electricity Reforms Act, 1999 – Section – 23, 23(1) – Uttar Pradesh State Electricity Board (Employees Retirement) Regulations, 1975 – Section – 2(a) – Age of retirement –
(2006) 111 FLR 336 : (2006) 9 SCALE 79 : (2006) 7 SCC 660 : (2006) SCC(L&S) 1723 : (2006) 6 SCR 793 Supp : (2007) 2 SLJ 207…
Constitution of India, 1950 – Article 16 – Confidential report – Adverse remarks in confidential report on basis of vigilance enquiry – Malice cannot be attributed to the officer writing the confidential report.
AIR 1997 SC 3671 : (1997) 4 JT 1 : (1997) 2 LLJ 1 : (1997) 3 SCALE 80 : (1997) 4 SCC 7 : (1997) SCC(L&S) 903 : (1997)…
The Court does not sit in appeal over the findings of the enquiry officer. If the finding are based on uncontroverted material placed before the enquiry officer, it cannot be said that these findings are perverse – The High Court seems to have reached the conclusions without examining the file relating to the enquiry.
(1999) 6 JT 6 : (1999) 2 LLJ 175 : (1999) 3 SCC 372 : (1999) SCC(L&S) 686 SUPREME COURT OF INDIA U.P. STATE ROAD TPT. CORPN. AND OTHERS…