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Supreme Court said that the officers of the Haryana Civil Service must be free from both ongoing and contemplated disciplinary proceedings to be eligible under Rule 9(1)(a)(iii).
“Bar Council of India is directed to examine the representation of the petitioner after taking note of the Supreme Court’s observations in the case of Bar Council of India v. Bonnie Foi Law College.”
The Court answering the question in negative stated that eligibility under the scheme requires for the person to have participated in the National Freedom Struggle.
“If the plea of the petitioners is accepted, it would amount to opening a Pandora box and several other similarly candidates would start knocking at the doors of this Court with the similar demand and in that case, recruitment will turn out to be a never-ending process as the examination is scheduled on 19-08-2023.”
Supreme Court said that B.Ed. is not a qualification for teachers at Primary level of schooling. The pedagogical skills and training required from a teacher at Primary level is not expected from a B.Ed. trained teacher.
A person who is residing in South India does not know the geography of Delhi and if recruited as civil defence volunteer, and in case of emergency he will get lost in Delhi instead of reaching to the place where emergency has occurred
Supreme Court said that the denial of promotion was on the ground that candidates do not possess the prescribed requisite qualification namely “Diploma in Civil Engineering”, and not because they possess a two-year diploma not three-year diploma.
Law Clerk will be paid a consolidated remuneration of Rs. 80,000/- per and Rs. 90,000/- per month if given an extension after twelve months of the initial assignment.
Delhi High Court observed that the petitioner was enrolled as an advocate in 2010 and he fulfils the requirement of “continuously practicing as an advocate for not less than 7 years on the last date of receipt of applications”.
Supreme Court said that the conduct of the judge and her/his decisions must reflect and show independence, adherence to the democratic and constitutional values. This is necessary as the judiciary holds the centre stage in protecting and strengthening democracy and upholding human rights and the Rule of law.
Madras High Court: S. M Subramaniam, J. upheld the government order that stated, the Degree of B.Sc (Biochemistry) awarded by
Supreme Court: In the case where the Court was posed with the question as to whether the degrees obtained by the respective
Supreme Court: In a case relating to the appointment of the Vice-chancellor of the Sardar Patel University where the search committee had
Tripura High Court: Indrajit Mahanty, CJ. dismissed a petition which was filed by the petitioner who was appointed as Junior Security Supervisor
Supreme Court: In a case were the Division Bench of Sanjay Kishan Kaul and M.M. Sundresh*, JJ., was sought to provide judicial
Jammu & Kashmir and Ladakh High Court: The Division Bench of Ali Mohammad Magrey, Sanjay Dhar, JJ., held that in case of
Uttar Pradesh Government can now fill up 69, 000 posts in terms of the result declared on 12.05.2020.
Employers prescribe qualifications to any post, not Courts.
Punjab and Haryana High Court: Augustine George Masih, J. disposed of the present petition on grounds of it being infructuous. The Petitioner
Supreme Court: Stating that the essential qualifications for appointment to a post are for the employer to decide, the bench of Arun