NGT denies Taxi Union’s plea to increase number of vehicles permitted to Rohtang Pass
The opening of the Atal Tunnel or availability of parking space is not sufficient ground to increase the number of vehicles allowed to Rohtang Pass.
dismissed
Delhi High Court allows mercy petition filed by widow of a deceased/dismissed employee seeking ‘compassionate allowance’ in view of R. 41 of CCS (Pension) Rules, 1972
Delhi High Court: A Division Bench of Suresh Kumar Kait and Saurabh Banerjee, JJ. granted compassionate allowance to widow of Late Naik
Review petition of the ‘Nirbhaya’ Gangrape convicts dismissed: Supreme Court [Judgment]
“There has to be an error apparent on the face of record leading to miscarriage of justice to exercise the review jurisdiction under Article