Article 311 Archives

Tripura HC upholds discharge order of Judicial Officer, who approached Minister of State for Social Justice and Empowerment for his transfer

“The service rule of petitioner being a Judicial Officer is covered by Tripura Judicial Service Rules, 2003 and the ambit of Article 311 of the Constitution pertains to permanent employees and not probationer Judicial Officer.”

Case Briefs High Courts

Contractual Appointment can’t be terminated without affording opportunity of hearing: Jammu & Kashmir & Ladakh HC reiterates

The High Court observed that terminating contractual appointments is impermissible without providing an opportunity for a hearing, particularly when the termination is grounded in allegations of misconduct that tarnish the employee’s reputation.

Case Briefs Supreme Court

Centre to pay Rs. 1 Lakh compensation for improper handling of sexual harassment allegation by former RAW agent Nisha Priya Bhatia

Supreme Court: The bench of AM Khanwilkar and Dinesh Maheshwari, JJ has upheld the compulsory retirement for former RAW agent Nisha Priya

Case Briefs High Courts

Article 311 of the Constitution applies only to civil posts, not to autonomous bodies

Delhi High Court: In the instant writ petition, the petitioner challenged the order of disciplinary authority whereby the petitioner had been inflicted the