Bringing you the Best Analytical Legal News
Madhya Pradesh High Court held that no party can be allowed to assassinate the character of a person without any basis as it undermines the integrity of the legal process and individuals involved.
Observing that performance of functions identical to those performed by medical practitioners by persons who do not possess the qualifications prescribed under the Central Act, could have dangerous consequences, the Supreme Court held that Rural Health Practitioners enlisted under the Assam Act, are underqualified to perform functions similar to those performed by medical practitioners registered in accordance with the Indian Medical Council Act, 1956. The Court, however, upheld the constitutionality of the Assam Community Professional (Registration and Competency) Act, 2015 that was enacted to give continuity in service to the practitioners in question.
On 20-01-2023, the Ministry of Health and Family Welfare notified the Food Safety and Standards (First Amendment) Rules, 2022, to further amend
They neither had relevant experience nor possessed educational qualification for appointment as Staff Nurse. Therefore, the Supreme Court held that the High Court erred in directing that the Nursing Assistants serving in Assam Rifles were entitled to Nursing Allowance on a par with the Staff Nurse.
Karnataka High Court: P. S. Dinesh Kumar, J., disposed of the petitions and upheld the State Government’s power and prerogative to impose
Gujarat High Court: A Division Bench comprising of M.R. Shah and A.Y. Kogje, JJ., decided a petition wherein Union of India was