moral turpitude Archives

Delhi High Court upholds compulsory retirement of a teacher accused of sexual harassment and molestation of a Class IX student

In a case where a physics teacher was accused of sexual harassment and molestation of a minor girl, the Delhi High Court held that in dealing with such matters, paramount consideration must be given to the well-being of the child whose mental psyche was vulnerable, impressionable and in a developing stage.

Case Briefs High Courts

Delhi High Court allows mercy petition filed by widow of a deceased/dismissed employee seeking ‘compassionate allowance’ in view of R. 41 of CCS (Pension) Rules, 1972

Delhi High Court: A Division Bench of Suresh Kumar Kait and Saurabh Banerjee, JJ. granted compassionate allowance to widow of Late Naik

Case Briefs High Courts

MP HC | ‘Imposition of fine in criminal case as a punishment is also conviction’; service of petitioner terminated for suppressing information

Madhya Pradesh High Court: Vishal Mishra, J. dismissed a writ petition, where the petitioner challenged the order passed against the petitioner whereby

Case Briefs High Courts

MP HC | Departmental enquiry quashed where no alleged act of heinous nature committed

Madhya Pradesh High Court: S.C. Sharma, J. contemplated a petition filed against the initiation of the Departmental enquiry against the said petitioner

Case Briefs High Courts

Pat HC | No infirmity in order rejecting renewal of service, where complaint of rape is pending against contractual employee

Patna High Court: The Bench of Ashutosh Kumar, J. dismissed a petition filed by a contractual employee holding that there was no

Case Briefs High Courts

Section 4(6) of Payment of Gratuity Act does not contemplate conviction as a condition precedent for forfeiting gratuity

Bombay High Court: A Single Judge Bench comprising of S.C. Gupte, J. dismissed a writ petition which was filed challenging the forfeiture