DRDO

Can Scientist in NTRO be entitled to pensionary benefits, if she is relieved before completion of probation period? Supreme Court answers
Case BriefsSupreme Court

Supreme Court held that the respondent could not have been given the pensionary benefits as Scientist -H in NTRO, as before her probation period was completed, she was relieved.

Case BriefsHigh Courts

Delhi High Court: The Division Bench of Vipin Sanghi and Rekha Palli, JJ., addressed the issues with regard to position of Non-ICU

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Defence Research and Development Organisation (DRDO) has signed 30 licensing agreements for Transfer of Technology (ToT) with 16 Indian companies, including three

NewsTreaties/Conventions/International Agreements

Indian Space Research Organisation (ISRO) has joined hands with Defence Research and Development Organisation (DRDO) for the development of human-centric systems for