Whether non-disclosure of criminal case in job verification form is always fatal to candidate’s employment? Supreme Court answers
“Broad brushing every non-disclosure of criminal case as a disqualification from the recruitment will be unjust.”
Constable
Supreme Court delineates normal promotion as against promotion through Limited Departmental Competitive Examination (LDCE)
“Promotion by selection through LDCE vis-à-vis competitive examination is a facility or a chance given for out of their promotion without waiting for the normal course of promotion.”
Mere acquittal in criminal case will not automatically qualify candidate for appointment to a post in law enforcement agency: Supreme Court
“The yardstick to be applied in cases where the appointment sought relates to a Law Enforcement Agency, ought to be much more stringent than those applied to a routine vacancy.”
Punjab Police Rules, 1934 | Supreme Court discusses SP and SSP’s power to discharge Constable
The Trial Court partly decreed the challenge against Constable’s discharge and held the discharge order illegal on the ground of being passed in violation of principles of natural justice.
‘In a Force constituted for ensuring security of borders of India, discipline is paramount’; Sikkim HC dismisses plea of ITBPF constable challenging his order of compulsory retirement
“The authorities are best judges to maintain the discipline of the Force. Unless gross violation of natural justice or perversity in the quantum of punishment compared to the quantum specified is seen, it will not be wise to interfere in writ jurisdiction although the power of this Court is sufficiently wide to root out any illegality wherever found.”
Supreme Court converts conviction of Police Station Guard from S. 302 to S. 304-A IPC in a 28-year-old case
Supreme Court said that the prosecution has failed to prove that the accused had either any intention of causing the death of the deceased or the intention of causing such bodily injury to the deceased which was likely to cause his death.
Supreme Court grants anticipatory bail to Police Constable in a Destruction of Property and Dacoity case
Supreme Court considered the fact of inordinate delay of 3 years in filing the FIR.
Delhi High Court upholds acquittal of constable giving the benefit of non-compliance of S. 50 NDPS Act
The onus lies on the prosecution to prove that the sample of the contraband seized during investigation proceedings is the same which was forwarded to CFSL for examination and that there is no tampering of the same.
Grant of interim bail does not obviate regular bail; Delhi High Court denies bail to UP Police official and RPF constable for committing murder of LIC agent
Delhi High Court: In an application filed by the applicant who is a UP Police official, charged under Section 302,
Male Head Constable enters Mahila Barrack at 00:15 hours; is punishment of removal from service too harsh? SC tells what makes the punishment disproportionate
Supreme Court: The Division Bench of M.R. Shah* and B.V. Nagarathna, JJ., affirmed impugned judgment of the Gauhati High Court whereby the
Jhar HC | No protest by a delinquent servant for charges being vague doesn’t save the enquiry from being vitiated; HC emphasises on fair play in departmental proceedings
Jharkhand High Court: Deepak Roshan, J., partly allowed the challenge against the order of the Disciplinary Authority whereby the petitioner had been
Pat HC | Dismissal from service on perception of irregular appointment unsustainable
Patna High Court: The Bench of Madhuresh Prasad, J. allowed a civil writ petition filed by a constable who was dismissed from
Raj HC | Petition dismissed since grievance agitated in the petition was not set forth by petitioner at relevant time
Rajasthan High Court: The Bench of Alok Sharma, J. dismissed the current petition since grievance agitated in the petition was not set
Claim for lack of time wherein a candidate contending for the post of a constable was required to run 5 km in 25 min was declared baseless by the Rajasthan HC
Rajasthan High Court: A Single Judge Bench comprising of Arun Bhansali, J. dismissed a plea against the grant of inadequate time to