High Courts to enact rules on post-retirement benefits
Case BriefsSupreme Court

“The Chief Justice does not have the power, under Article 229, to make rules pertaining to the post-retiral benefits payable to former Chief Justices and Judges of the High Court”.

maharashtra government
Legislation UpdatesNotifications

On 4-7-2023, the Maharashtra Government announced post- retirement benefits and allowances for housekeeping, chauffeur and telephone expenses to the retired Bombay High

fake community certificate
Case BriefsSupreme Court

In the case at hand, as the right to be heard was denied to the community certificate holder, the burden of proof to disprove the nature of the certificate, had not been discharged. Hence, the Supreme Court presumed the community certificate to be genuine.

Case BriefsHigh Courts

Kerala High Court: The Division Bench of A.M. Shaffique and Gopinath P., JJ., while addressing the issue of disbursement of post-retirement benefits

Case BriefsHigh Courts

Patna High Court: Madhuresh Prasad, J. disposed of the writ petition on the ground that the petitioner was not incarcerated when joining