government order Archives

Read why Madras HC allowed TN Govt. to withdraw cases against CM MK Stalin and Water resources Minister Durai Murugan

Madras High Court also closed the impleading application filed by AIADMK former Member of Parliament J. Jayavardhan, as it would be a futile exercise to allow the application when the appeals had been withdrawn.

Case Briefs High Courts

Karnataka HC refuses to interfere with State Govt’s decision to cancel recruitment examination for the post of Police Sub-Inspector and order a re-examination

Examination for the recruitment for the post of ‘Police Sub-Inspector (Civil)’ previously conducted on 21-01-2021, was marred by irregularities such as paper leakages, which necessitated the decision of the Govt. to order a re-examination.

Case Briefs High Courts

Requirement of minimum length of service before seeking transfer does not contravene U.P. Basic Education (Teachers) Service Rules: Allahabad High Court

Transfer is not stipulated to be claimed as a matter of right in institutions. The State/Board would thus be justified in laying down a uniform criteria/process for entertaining applications for transfer.

Case Briefs Supreme Court

Absence of specific guidelines in ‘land grabbing cases’ may bestow police officers with unguided powers; Supreme Court suggests TN to enact legislation

The Supreme Court observed that if the State Government is so conscious or interested in taking action against land grabbers, it is the discretion of the State Government to bring or better the appropriate legislation with the definition of ‘land grabber’, ‘land grabbing’ and ‘land grabbing cases’.

Case Briefs Supreme Court

Explained | Is land covered under Section 4 of Punjab Land Preservation Act, 1900 a ‘forest land’ under Forest (Conservation) Act, 1980?

“The Supreme Court held that the lands covered by the special orders issued under Section 4 of PLPA have all the trappings of forest lands within the meaning of Section 2 of the 1980 Forest Act and, therefore, the State Government or competent authority cannot permit its use for non-forest activities without the prior approval of the Central Government with effect from 25-10-1980.”

Case Briefs High Courts

Madras High Court| Government order warranting Aadhaar authentication from persons availing benefits under social welfare schemes paid out of the Consolidated Fund of India or State is not illegal

Madras High Court dismissed Public Interest Litigation challenging the Government order warranting Adhaar authentication services in the Tamil Nadu Generation and Distribution Corporation Ltd., from persons availing electricity subsidy in Tamil Nadu.

Case Briefs High Courts

No reservation for OBC should be provided in Urban Local Body elections; Allahabad High Court directs State to notify elections immediately and to include women quota

It is inclusion not exclusion, equality not inequality and democracy not executive fiat that runs as a common thread throughout our Constitution. In a society as diverse as ours it has been the endeavour of our Constitutional Courts to further strengthen this thread.

Case Briefs High Courts

Extracting household work by trained uniformed Police personnel in the residences of the higher Police officials; Madras High Court calls it ‘colonial’ and slap on Constitution and democracy

Madras High Court: S M Subramaniam, J. observing that it is painful to pen down that the colonial slavery system

Case Briefs High Courts

Freedom fighters’ pension cannot be taken as ‘income’ to deny family pension; Objective of Freedom Fighter Pension Scheme is to honour the sacrifices of the fighters: Madras High Court

Madras High Court: B Pugalendhi J. allowed the family pension to be given to the daughter ‘petitioner’ arising out of the employment

Case Briefs High Courts

High Court cannot be an expert body for the purpose of forming an opinion on equivalence of degrees; Madras High Court upheld the Government Order

Madras High Court: S. M Subramaniam, J. upheld the government order that stated, the Degree of B.Sc (Biochemistry) awarded by

Case Briefs High Courts

Madras High Court remarks transgenders are already part of most backward classes; Dismisses plea seeking separate reservations for them in government jobs

Madras High Court: A Division Bench of Munishwar Nath Bhandari and N Mala JJ. dismissed the plea seeking direction to

Case Briefs High Courts

Madras HC | How can common citizens be expected to comply with Govt. orders when government servants themselves are not complying with the same? HC remarks

Madras High Court: The Division Bench of N. Kirubakaran and B. Pugalendhi, JJ., while addressing the present matter, expressed that, If the

Case Briefs Tribunals/Commissions/Regulatory Bodies

CAT | An employee has no vested right to hold on to a particular post when he is transferred to another post, CAT deliberates

Central Administrative Tribunal, Ernakulam: The Coram of P. Madhavan (Judicial Member) and K.V. Eapen (Administrative Member) disposed the application denying relief to

Case Briefs High Courts

J&K HC | Court cannot direct appointment when Govt. has cancelled the advertisement for engagement

Jammu and Kashmir High Court: Ali Mohammad Magrey, J. dismissed a Writ Petition on the basis of formal closure of ‘Rehbar-e-Taleem Teachers’

Case Briefs High Courts

Pat HC | Employee’s application for transfer of cadre filed 13 years after reorganization of State, cannot be considered in absence of a government order

Patna High Court: A Bench of Madhuresh Prasad, J. dismissed a civil writ petition filed by a government employee seeking transfer of