Recommendation

delhi high court
Case BriefsHigh Courts

Any employee working with an organization has the reasonable expectation of being paid a salary decently so that he can afford a decent standard of living from the said income. In case, the employee is not paid adequately, the same may render the employee unmotivated to work and the employee may not give his best in the organization and may look for other suitable jobs to supplement his/ her income.

supreme court collegium resolution
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The Supreme Court collegium resolutions were passed on 19-04-2023.

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The Supreme Court Collegium in its meeting held on 28th September, 2022 has recommended elevation of Judges as Chief Justices of the

Case BriefsSupreme Court

Supreme Court: In a case where a Constable’s name was recommended by the Superintendent of Police but the same was dropped down

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Proposal for transfer of Justice V.K. Tahilramani to Meghalaya High Court. Office of the Chief Justice of the Meghalaya High Court would

Appointments & TransfersNews

As the office of the Chief Justice of the Kerala High Court would be falling vacant shortly, consequent upon elevation of Justice

Appointments & TransfersNews

Against the sanctioned strength of 31 Judges, the Supreme Court of India is presently functioning with 27 Judges, leaving 04 clear vacancies.

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Collegium comprising of Ranjan Gogoi, CJ and S.A. Bobde and N.V. Ramana, JJ., recommends the appointment of Justice S. Ravindra Bhat of

Appointments & TransfersNews

Proposal for appointment as Judges of Bombay High Court was made for 10 Advocates, namely: 1. Shri Avinash G. Gharote 2. Shri