Dismissal – Guilt regarding misappropriation admitted in writing- – Charge stood proved on admission – Punishment of dismissal upheld.
AIR 1996 SC 2359 : (1996) 1 JT 207 : (1996) 1 LLJ 811 : (1996) 1 SCALE 202 : (1996) 2 SCC 12 : (1996) 1 UJ 280…
A junior officer belonging to Scheduled Castes or Scheduled Tribes, by operation of Article 16(1) read with Atricle 16(4) and 16(4A) would steal a march over his erstwhile seniors in the lower cadre and get promotion – The principle of reservation in promotions would be applicable where the Scheduled Castes and Scheduled Tribes are not adequately represented in promotional posts
(1996) 3 AD 313 : (1996) 73 FLR 986 : (1996) 3 JT 439 : (1996) 3 SCALE 44 : (1996) 5 SCC 167 : (1996) 3 SCR 266…
Vacancies of drivers – The respondent was initially appointed as a daily-wager in Guntur Municipality. After completion of 5 years of service as NMR he was regularized. It is the claim of the respondent that during this period he was working as a driver and, therefore, after regularisation as a Class IV employee he should be assigned the duties and the pay scale of driver
(1998) 8 SCC 380 : (1998) SCC(L&S) 1591 SUPREME COURT OF INDIA COMMISSIONER, GUNTUR MUNICIPALITY — Appellant Vs. B. CHRISTUDASU — Respondent ( Before : S. P. Kurdukar, J;…
Service Law–Gratuity—Denial of-There must be termination on account of the alleged misconduct, which constitutes an offence involving moral turpitude.
2017(1) Law Herald (SC) 129 : 2016 LawHerald.Org 2441 IN THE SUPREME COURT OF INDIA Before The Hon’ble Mr. Justice Kurian Joseph The Hon’ble Mr. Justice Rohinton Fall Nariman Civil…
Regularisation of the services — The Respondents appear to have approached the M.P. State Administrative Tribunal at Jabalpur in appeal, which was dismissed by the Tribunal holding that it had no jurisdiction to entertain the same as the Respondents were not employees/civil servants under the State Government —
SUPREME COURT OF INDIA CONTROLLER, GOVT. PRINT. AND STATIONERY PRESS AND OTHERS — Appellant Vs. RASHIDA B. AND OTHERS — Respondent ( Before : Vikramajit Sen, J; T.S. Thakur,…
Punjab Civil Services Rules – Rule 6.16-B(a) – Appointment – Whether the brother of the deceased employee who died in harness is eligible for employment on compassionate grounds –
(1996) 1 AD 827 : (1996) 2 LLJ 691 : (1996) 1 SCALE 605 : (1996) 7 SCC 262 : (1995) 6 SCR 175 Supp : (1996) 1 UJ…
Payment of No. 35 per month to UDCs discharging special duties of onerous nature, is personal pay so long as they discharge the same. Therefore, other UDCs who do not perform the special duties, though seniors, do not ipso facto get the same pay on the posit of equal pay due to juniors getting higher pay
(1996) 1 AD 980 : (1996) 83 ELT 485 : (1996) 1 JT 709 : (1996) 1 SCALE 696 : (1996) 7 SCC 275 : (1996) 1 SCR 841 :…
Temporary Employee should be given equal Salary as Regular Employee
SUPREME COURT OF INDIA Before:- Jagdish Singh Khehar and S.A. Bobde, JJ. Civil Appeal No. 213 Of 2013. D/d. 26.10.2016. State of Punjab & Ors. – Appellants Versus Jagjit Singh…
No justification for the Tribunal’s directions to the State Government to furnish “basic and essential” material to enable it to commence an exercise for preparing a seniority list, nor for the earlier direction that the parameters to be followed in preparing the seniority list should be set down by the State Government
(1996) 1 AD 633 : (1996) 1 JT 350 : (1996) 1 SCALE 366 : (1996) 7 SCC 289 : (1996) 1 SCR 557 : (1996) 2 UJ 56…
Promotion – Personal promotion will be a temporary addition to the cadre – Temporary promotion will be in addition to the sanctioned strength.
(1995) 9 JT 238 : (1996) 1 SCC 632 SUPREME COURT OF INDIA DR. KM. SUMAN AGARWAL — Appellant Vs. THE VICE-CHANCELLOR AND OTHERS — Respondent ( Before : S.B.…