Law Officer Archives

Delhi High Court set aside rejection of candidature for appointment to Delhi Higher Judicial Services, 2022

Delhi High Court observed that the petitioner was enrolled as an advocate in 2010 and he fulfils the requirement of “continuously practicing as an advocate for not less than 7 years on the last date of receipt of applications”.

Case Briefs High Courts

Ker HC| Professionalism & competence not a fiefdom of elite institutions; HC declares NTPC’s notification mandating appearance in CLAT PG-2021 for Law Officer appointment is violative of Article 16

Kerala High Court: In a significant relief to non-NLU law graduates seeking job opportunities in PSUs, V.G. Arun, J., declared that NTPC’s

Case Briefs High Courts

Ker HC | Is confining Selection process of NTPC to CLAT PG-2021 candidates only prima facie discriminatory? HC to decide

Kerala High Court: V.G.Arun, J., held that the practice of confining selection process to CLAT PG-2021 candidates only for the post of

Case Briefs High Courts

J&K HC | “Heinous offence against serving Law Officer”; HC rejects bail application of convicts who killed Dy. AG, Ajit Singh Dogra

Jammu And Kashmir High Court: Terming it “heinous”, the Division Bench comprising of Tashi Rabstan and Javed Iqbal Wani, JJ., refused to

Case Briefs High Courts

All HC | Law Officer employed with a bank counted as full-time employee and thus subject of prohibition under R. 49 of BCI Rules

Allahabad High Court: The Bench of Pankaj Mithal and Saumitra Dayal Singh, JJ. dismissed a petition filed against the order which rejected