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The Court said that no proper show cause notice was served to the petitioner, violating the principle of audi alteram partem, thus, the dismissal from service was not in fair play.
The Court said that the search of the Commandant’s house did not result in recovery of any incriminating documents/article and without other materials incriminating the appellant or pointing to his guilt, the statement of a single person alone cannot result in conviction of the Commandant and deprive him of his pension benefits.
Article 246 read with List 1 Entry 2 of the Seventh Schedule of Constitution of India envisages Armed Forces of the Union of India and includes “Naval, Military and Air Forces; any other armed forces of the Union”
The Delhi High Court held that every personnel in the paramilitary forces should be entitled to the benefit of House Rent Allowance (HRA), irrespective of the rank as per their entitlement
Delhi High Court: In a PIL filed by Scouts and Guides for Animals and Birds ‘(petitioner'), a registered Trust represented
Gujarat High Court: A Division Bench comprising of M.R. Shah and A.Y. Kogje, JJ., decided a petition wherein Union of India was