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The Special Judge for CBI Cases, Hyderabad, failed to appreciate the facts and circumstances and held that respondents are not public servants and accordingly exonerated them from offences under the provisions of the Prevention of Corruption Act, 1988.
“No mandate on the State to carry out public advertisement, especially when a Selection Committee was appointed which could device a method by which the search of suitable people could be made, and recommendations could be given to the Government.”
The benefit of Domestic Help Allowance is a retirement benefit and hence it will be included in the expression ‘pension’ as occurring in Section 2(gg) of High Court Judges (Conditions of Service) Act 1954.
Additional Solicitor General submitted that Ms. Ravneet Kaur, an IAS officer was appointed as Chairman, Competition Commission of India by the Selection Panel.
Merely by mentioning in the arrest memo that the petitioner has been inconsistent in his statements before the Investigating Officer and has kept on changing his versions and as such, has not co-operated with the investigation in disclosing full and true facts, is not sufficient and the same cannot be a ground of arrest as it is unacceptable and contrary to the mandate of Section 41(1)(b)(i)&(ii) from (a) to (e) of the CrPC.
Allahabad High Court: In a proceeding initiated by member of the UP Legislative Council- Lal Bihari Yadav, under Article 226
Calcutta High Court: The Division Bench of Subrata Talukdar and Krishna Rao, JJ. has allowed an appeal filed against the
Delhi High Court: The Division Bench of D.N. Patel, CJ and Jyoti Singh, J., held that the Chairman of Central Administrative Tribunal
Central Government appoints Smt. Madhabi Puri Buch, Former Whole Time Member, Securities and Exchange Board of India as Chairman of the Securities
Central Administrative Tribunal (CAT): A Division Bench of Justice L. Narasimha Reddy (Chairman) and A.K. Bishnoi (Administrative Member) took Suo Motu cognizance
Supreme Court: The 3-judge bench of Ashok Bhushan, SK Kaul and MR Shah, JJ has extended the the tenure of the Chairman
As reported by media, NCLAT has restored Cyrus Mistry as the Executive Chairman of Tata Sons and held the appointment of N
S.O. 1369(E)— In exercise of the powers conferred by Section 4 of the Life Insurance Corporation of India Act, 1956 (31 of
S.O.1299(E)— In accordance of the Notification dated 21-02-2019 regarding constituting a Development and Welfare Board for Denotified, Nomadic and Semi-Nomadic Communities, as
Supreme Court: Explaining the scope of the powers of the Chairman of the Central Administrative Tribunal (CAT), the Bench of R. Banumathi
Shri S. Ramesh, IRS (C&CE:1981) has taken over as Chairman, Central Board of Indirect Taxes and Customs [CBIC], on superannuation of Smt.
In an immediate follow up action of last week’s Cabinet approval for creation of the posts of Chairman and Technical Members of