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“Petitioner has not provided evidence of such a nature that will compel the Court to override the presumption of regularity or question the legitimacy of Dr. Ishwarappa’s tenure as a Director of Morarji Desai National Institute of Yoga.”
“The Central Public Sector Enterprises are entrusted to work efficiently and generate profits for the government. For the same, the Public Enterprises Selection Board needs to appoint better qualified candidates to run and oversee the operations of the said entities.”
Madras High Court held that the AYUSH Doctors, if at all qualified under the provisions of the PC & PNDT Act 1994 and Rules framed thereunder, are entitled to be construed as qualified Doctors within the meaning of the Central Act for carrying out various diagnostic procedures and ultra sonogram/ultrasound techniques on pregnant women.
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.
by Satendra Pratap Singh*
Bombay High Court held that maintenance cannot be denied because of possession of higher qualification by wife considering the wife is unemployed.
Jammu and Kashmir and Ladakh High Court: While deciding the instant appeal vis-a-vis compassionate appointment, the Division Bench of Tashi Rabstan and
Jammu and Kashmir and Ladakh High Court: While deciding the question raised in the instant petition that, whether the classification
Bombay High Court: The petitioners challenged the order of a School Tribunal, whereby they were directed to reinstate the respondent/employee. Quashing the
Supreme Court: In the case where the Court was posed with the question as to whether the degrees obtained by the respective
Karnataka High Court: P. S. Dinesh Kumar, J., disposed of the petitions and upheld the State Government’s power and prerogative to impose
Jammu & Kashmir and Ladakh High Court: The Division Bench of Ali Mohammad Magrey, Sanjay Dhar, JJ., held that in case of
Uttaranchal High Court: The Division Bench of Raghvendra Singh Chauhan, CJ., and Alok Kumar Verma, J., decided over a petition which was
“These members had practical legal experience of ten to fifteen years. The fact that they were appointed as technical members cannot obfuscate the fact that they are legally trained and qualified.”
Supreme Court: In the case relating to seniority of teachers appointed with Shri Samarth Shikshan Sansthan, the 3-judge bench of L. Nageswara
Employers prescribe qualifications to any post, not Courts.
Supreme Court: In a case where the family of a man was awarded invalid pension by the Tribunal despite of the fact
In a move to benefit skilled persons from economically underprivileged sections of the society, the Ministry of Road Transport and Highways has
Supreme Court: The bench of Abhay Manohar Sapre and Indu Malhotra, JJ has held that there cannot be a uniform qualification or/and
Allahabad High Court: The Bench of Ashwani Kumar Mishra, J. declared that employment cannot be denied to petitioner when it was previously