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Calcutta High Court refused to cancel the impugned Notification as the vacancy in question could not be filled up for more than 20 years due to one litigation after another.
Delhi High Court observed that the petitioner’s strong determination to join the Force is established by the fact that he lost 15 kg in 42 days with utmost dedication to qualify the Stage IV i.e. Medical and was declared successful.
Supreme Court said that there was no fault on the part of the appellants. It was because of the wrong marking at the relevant time that they were deprived of the appointments, and they were not placed in the merit list, and such was required to be corrected on the revision of the marks on re-evaluation.
The present PIL was filed by the National Federation of the Blind challenging the inaction on the part of the State (respondent) in filling up the vacancies which are reserved for Blind and Low Vision candidates.
The Collegium recommends two more names of Justice Rajesh Bindal, Chief Justice, Allahabad High Court and Justice Aravind Kumar, Chief Justice, Gujarat
In the case at hand, the vacancy advertised stood exhausted with the appointment of a candidate, and the petitioner was, hence, held not entitled to the appointment on the post so advertised.
The Supreme Court said that the seniority list was correctly published by interspacing those direct recruits who were eligible in the recruitment year 2009-10 and were appointed against the vacancies of the said year with 53 promotees who were promoted. However, it recommended a reference to a 5-judge bench for reconsideration.
[“In the present recruitment, females have succeeded in huge numbers, and it appears that unsuccessful male candidates are not able to cope up with the fact that females have overnumbered them in merit. It is an example of ‘male chauvinism’ which is unacceptable in twenty first century.”]
Rajasthan High Court: In a case of an illegal termination of a Manager of Kotak Mahindra Bank being pending for
Gujarat High Court: The Division Bench of Aravind Kumar, CJ. and Ashutosh J. Shastri, J. allowed a writ petition which was filed
Supreme Court: The bench of Indidra Banerjee and JK Maheshwari*, JJ the interchangeability of the vacant unfilled posts of SC category may
Supreme Court: The bench of Sanjay Kishan Kaul and MM Sundresh*, JJ has held that a voluntary retiree cannot seek retrospective promotion as
Supreme Court: The bench of Sanjay Kishan Kaul and MM Sundresh*, JJ has observed that a right to promotion and subsequent benefits
Supreme Court: In the case relating to Punjab Civil Services (Judicial) appointments*, where only 28 people have been recruited against a total
S.O. 1091(E).—In exercise of the powers conferred by sub-clause (a) of clause (1) of article 80 of the Constitution of India, read
Bombay High Court: A Division Bench comprising of B.R. Gavai and Bharati. H.Dangre, JJ., allowed a petition filed seeking a transfer from
Supreme Court: Considering the pressing need of filling up the huge vacancy in police force, the bench of J.S.Khehar, CJ and Dr.