service condition Archives

To exercise rights, can contractual employees approach a permanent employer? Bom HC verdict determines

Bombay High Court: Reiterating the well-settled position that, contractual employees are not the employees of the principal employer, N.B. Suryawanshi, J., held

Case Briefs High Courts

Pat HC | Cut-off date for calculating pensionary benefits of a teacher, to be counted from the date of grant of permission for establishment of school

Patna High Court: The Three-Judge Bench of Ashwani Kumar Singh, Birendra Kumar and Anil Kumar Upadhyay, JJ. dismissed a letters patent appeal

Case Briefs High Courts

Directions regarding place of posting by Court amount to interference in the day to day administration of State Government

Chhattisgarh High Court: The Court was deciding a petition of a Fishery Inspector to issue a writ of mandamus for his transfer