Village Development Officers
Case BriefsSupreme Court

“There is no concept of serving personnel being deemed Ex-Servicemen, and it is not proper to hold or interpret otherwise, as it would be unjust to many others similarly placed, who were not Ex-Servicemen as on the date of advertisement but came under the category later but did not apply at the relevant time”

Case BriefsSupreme Court

Supreme Court: In a disciplinary proceeding where it was established that there was a breach of principles of natural justice as the

Case BriefsHigh Courts

Meghalaya High Court: The Bench comprising of Mohammad Yaqoob Mir, CJ. and S.R. Sen, J. directed the government to adhere to the principles