Rajasthan High Court
Case BriefsHigh Courts

“Getting few answer-sheets evaluated by an Expert Committee would do justice not only to the Examinees, but to the Examiners as well.”

delhi high court
Case BriefsHigh Courts

“The principle of determination of inter se seniority amongst direct recruits and promote officers makes it clear that for the purpose of fixation of inter se seniority, the date to be reckoned for the direct recruits is “the date of appointment.”

Case BriefsHigh Courts

Uttaranchal High Court: The Division Bench of Manoj Kumar Tiwari and Alok Kumar Verma, JJ., decided on a petition which was filed

Case BriefsHigh Courts

Himachal Pradesh High Court: A Division Bench of L. Narayana Swamy, CJ and Jyotsna Rewal Dua J. dismissed both writ petitions filed

Legislation UpdatesNotifications

Following instructions are issued in consultation ‘with’ Ministry of Social Justice and Empowerment and Department of Legal Affairs regarding reservation for EWSs

Case BriefsHigh Courts

Madhya Pradesh High Court: The 2-Judge Bench comprising of S.K. Seth, CJ and Vijay Kumar Shukla, J. gave an order in pursuance