1st CLS-NLUO Essay Writing Competition, 2023
ABOUT NATIONAL LAW UNIVERSITY ODISHA National Law University Odisha, Cuttack was established by Act 4 of 2008 by the Odisha State Legislature
Judicial Services
Supreme Court on Judicial Officers’ pension: Recommendations, Compliance Timeline and Key Observations
“To be truly unified both in form and in substance, there must be integration in terms of pay, pension and other service conditions between the District Judiciary, the High Courts and the Supreme Court. Hence, any increase in the salary of the judges of the High Court must reflect in the same proportion to the judges in the District Judiciary.”
Ad-hoc judicial service does not count as ‘judicial service’ for elevation as a High Court judge: Supreme Court
Some members of the Andhra Pradesh State Judicial Service had claimed that the service rendered by them as District & Sessions Fast Track judges on Ad-hoc basis was not considered for elevation to the Bench of the Andhra Pradesh High Court.
Madhya Pradesh High Court | Irregular grant of bail may reflect upon competency of the Judge but does not mean that he is corrupt; Compulsory retirement set aside
Madhya Pradesh High Court: The Division Bench of Ravi Malimath, CJ. and Vishal Mishra, J. allowed a writ petition and issued several
Ker HC | Sessions Judge’s appointment set aside as appointee was not an advocate and was instead in judicial service, as on the date of appointment
Sucheta Sarkar, Editorial Assistant has put this story together
Visually challenged person cannot be denied participation in exam for Judicial Services
High Court of Andhra Pradesh & Telangana: In a writ petition challenging the validity of Rule 7 of the Andhra Pradesh State Judicial