compulsory retirement Archives

Sexual Harassment| Teacher-student Relationship a ‘sacred one’; Delhi High Court upholds compulsory retirement of DU professor as punishment

Delhi High Court observed that what ultimately turned decisive was a voluntary acknowledgment by the appellant-professor of his acts of indiscretion in getting attracted by the charms of a young female student.

Case Briefs High Courts

Delhi High Court upholds compulsory retirement of a teacher accused of sexual harassment and molestation of a Class IX student

In a case where a physics teacher was accused of sexual harassment and molestation of a minor girl, the Delhi High Court held that in dealing with such matters, paramount consideration must be given to the well-being of the child whose mental psyche was vulnerable, impressionable and in a developing stage.

Case Briefs High Courts

It is incumbent upon Assistant Commandant to uphold high level standard even to the point of sacrificing self; Meghalaya High Court rejects petition challenging order for compulsory retirement

The petitioner, being a highly intelligent and educated person and a medical officer at that, is expected to exhibit prudence, discipline and common sense in his attitude to life and work.

Case Briefs High Courts

Madhya Pradesh High Court | Irregular grant of bail may reflect upon competency of the Judge but does not mean that he is corrupt; Compulsory retirement set aside

Madhya Pradesh High Court: The Division Bench of Ravi Malimath, CJ. and Vishal Mishra, J. allowed a writ petition and issued several

Case Briefs Supreme Court

Delinquent postal officer voluntarily deposits defrauded amount with interest after detection of fraud. Was he able to escape punishment of removal from service? SC decides

Supreme Court: In a case where a Postal Assistant was accused of committing a fraud of Rs.16,59,065/- but had voluntarily deposited the

Case Briefs High Courts

Ori HC | Retaining an employee in service if he lacks in the standard of efficiency required to discharge the duties of the post he presently holds is not in public interest

Orissa High Court: A Division Bench of B P Routray and S. Muralidhar JJ. dismissed the petition being devoid of merits. The

Case Briefs Supreme Court

Railway Protection Force officer fails to detect & prevent thefts. SC answers if his compulsory retirement is justified or not

“A police officer in the Railway Protection Force is required to maintain a high standard of integrity in the discharge of his official functions.”

Case Briefs Supreme Court

Centre to pay Rs. 1 Lakh compensation for improper handling of sexual harassment allegation by former RAW agent Nisha Priya Bhatia

Supreme Court: The bench of AM Khanwilkar and Dinesh Maheshwari, JJ has upheld the compulsory retirement for former RAW agent Nisha Priya

Case Briefs High Courts

Raj HC | Court can exercise its power of judicial review if the quantum of penalty is disproportionate

Rajasthan High Court: A Division Bench of Narendra Singh Dhaddha and Mohammad Rafiq, JJ. dismissed the appeal filed by Rajasthan State Road

Case Briefs High Courts

Madras HC | Order of compulsory retirement is neither a punishment nor a stigma and principles of natural justice have no role play in ordering compulsory retirement

Madras High Court: The Division Bench of R. Subbhiah and T. Krishnavalli, JJ., dismissed a writ petition filed for issuance of a

Case Briefs High Courts

Ori HC | No ambit of writ of certiorari under Article 226 when there is neither procedural irregularity in conducting inquiry nor violation of natural justice

Orissa High Court: A Division Bench of S.K. Mishra and Dr A.K. Mishra, JJ., dismissed the writ petition against the judgment declining

Case Briefs High Courts

Compulsory retirement on mere ground of FIR registered against petitioner not to be sustained

Jammu and Kashmir High Court: A Single Judge Bench comprising of M. K. Hanjura, J., dealt with a petition where the question

Case Briefs High Courts

Registration of FIR cannot form the basis for compulsory retirement of an employee in light of such an employee’s good Annual Performance Report

Jammu and Kashmir High Court: While deciding upon the petition challenging the the defensibility and legality of Order No. 36 of 2015,

Case Briefs High Courts

Reputation of govt servant to be assessed on basis of cogent material and opinion of superior working with delinquent officer on day to day basis

High Court of Jammu and Kashmir at Jammu: A Division Bench comprising of Dhiraj Singh Thakur J. and Sanjay Kumar Gupta J.