Permanent Employee

Case BriefsHigh Courts

Bombay High Court: Anil S. Kilor, J., reiterated that the strict rule of pleadings as applicable to civil suits is not applicable under

Case BriefsHigh Courts

Madhya Pradesh High Court: G.S. Ahluwalia, J., directed the respondents to give the benefits of a classified permanent employee to the petitioner.

Case BriefsHigh Courts

Madhya Pradesh High Court: Petitioner had approached the Court before a bench of Sheel Nagu, J. under Article 226 of the Constitution