Chief Education Officer Archives

Old Pension scheme or contributory Pension Scheme, which will be applicable to Government servants appointed after 01-04-2003? Madras HC answers

Because of the retrospective operation of the new pension scheme, no employer or employee would have forethought that appointments made after 01-04-2003 would not be eligible for the old pension scheme.

Case Briefs High Courts

Madras High Court| School Teachers cannot be blamed for suicide committed by students, without sufficient evidence

Madras High Court: In a suicide case by a 17-year-old school boy, filed against the headmaster S.M. Subramaniam, J. has held that

Case Briefs High Courts

Utt HC | Authorities cannot be allowed to read something between the lines, which is not even a part of the Regulation

Uttaranchal High Court: A Bench of Manoj K. Tiwari, J. while allowing the petition quashed the order of the Chief Education Officer.