Reservation is not required to be provided while appointing Law Officers by Government: Madras High Court
The relationship between the government and the Law Officer is purely a professional relationship and not that of a master and servant
The relationship between the government and the Law Officer is purely a professional relationship and not that of a master and servant
Supreme Court: In a service matter where upon reshuffling and on insertion of two OBC candidates into general category select list, two
“Any selection which results in candidates getting selected against Open/General category with less merit than the other available candidates will certainly be opposed to principles of equality.”
Supreme Court: In the petition filed by the Physically Handicapped candidates belonging to Other Backward Classes (OBC), claiming that they are entitled