Maternity leave cannot be denied during probation period : Maharashtra Administrative Tribunal
Period of probation should not be an obstacle in the seniority of a woman who wants to be a mother
probation
Rajasthan High Court grants probation to accused persons convicted u/s 307 of IPC in thirty-three-year-old case
“The main object of sentencing a convicted person is to bring in him certain character reformation and to keep him away from the society so as to see that the impact of his criminal character does not put any adverse impact on any other person.”
Hiding criminal antecedents while applying for Government job? Good enough reason for employer to terminate services. Read Supreme Court’s clear principles governing such cases
Supreme Court: While dealing with a case relating to termination of a CRPF probationer for suppressing material information relating to his criminal
Armed Forces Tribunal| A Cadet is akin to a probationer; can be discharged by employer if not meeting the medical standards required for military service
Armed Forces Tribunal (Lucknow Bench): The Division Bench of Justice Umesh Chandra Srivastava, Member (J) and Vice Admiral Abhay Raghunath Karve, Member
Chh HC | Art. 14 of the Constitution does not envisage negative equality; Grant of study leave to employees under probation, cannot be a ground for claiming negative parity in the teeth of R. 42 (5) of Chhattisgarh Civil Services (Leave) Rules, 2010
Chhattisgarh High Court: A Division Bench of Arup Kumar Goswami CJ. and Rajendra Chandra Singh Samant J. dismissed the appeal and remarked
Bom HC | Applicability of appropriate rules to employee on probation: Questions framed for referral to larger bench
Bombay High Court: Manish Pitale, J., referred questions of seminal importance for consideration of a larger bench. One significant question in the present
CAT | Notification issued in pursuance of a service rule which has already been quashed by Court, is illegal and liable to be set aside
Central Administrative Tribunal (CAT), Chandigarh: Sanjeev Kaushik, (Member) J. quashed the order issued by the Chandigarh administration which provided that new recruits
Convict released on probation of good conduct
Punjab and Haryana High Court: The order modifying the sentence of respondents-convicts passed by the learned Additional Sessions Judge wherein he directed
Report of Probation officer to be called before granting probation under Section 4(2) of Probation of Offenders Act
Bombay High Court: Deciding an appeal against the sentence awarded by the trial court on ground of its inadequacy, a single judge