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“There is no concept of serving personnel being deemed Ex-Servicemen, and it is not proper to hold or interpret otherwise, as it would be unjust to many others similarly placed, who were not Ex-Servicemen as on the date of advertisement but came under the category later but did not apply at the relevant time”
“An act of discrimination is not only a denial of promise of equal protection before the law. Rather, every act of exclusion is an assault on the dignity of a person. Instead of providing an equal space to grow, we have been compelling the persons with disabilities to prove, time and again, that they are capable of a lot more than we think.”
In the instant case, since the candidates are merely asking for the disclosure of the answer key, the same stands on a different footing altogether than the recruitment in the context of Article 323A of the Constitution.
Delhi High Court observed that the petitioner’s strong determination to join the Force is established by the fact that he lost 15 kg in 42 days with utmost dedication to qualify the Stage IV i.e. Medical and was declared successful.
If the notifications are bad in law and they are liable to be quashed, the subsequent selection procedure that has been undertaken would also suffer from the same vice.
Allahabad High Court said that recruitment has to be fair, transparent and accountable, if there are irregularities and malpractices and illegality in the recruitment process, it would undermine very legitimacy of the recruitment process
The two-Part Law Clerk-cum-Research Associates Examination, that was earlier scheduled to be conducted on 27-05-2023, will now be conducted in pen and paper mode on Sunday, 04-06-2023 in two shifts.
The Tribunal observed that the act of filling in 2 applications for one and the same post in more than one Unit cannot be accepted to be an inadvertent or innocent act.
The Delhi High Court directs Government to grant age relaxation of two years as a ‘one time measure’ for recruitment of the post of Sepoy Pharma in Indian Army.
The recruitment process to any public post should be conducted in a fair and transparent manner. If the candidates are selected by any criterion other than merit and efficiency, the public authority will suffer for all the times to come. It is in the public interest that the process of selection and appointment should be transparent to make it foolproof from corrupt practices.
The Supreme Court said that the seniority list was correctly published by interspacing those direct recruits who were eligible in the recruitment year 2009-10 and were appointed against the vacancies of the said year with 53 promotees who were promoted. However, it recommended a reference to a 5-judge bench for reconsideration.
In an elaborate legal analysis, along with scathing observations, the J&K and Ladakh HC stated that JKSSB's actions in favouring one blacklisted agency to conduct recruitment exams, have doomed the future of many aspirants and put a question mark over its own efficacy.
Madras High Court: In a case filed by the petitioner- candidate seeking the reason for his non-selection as well as
“The disclosure of the marks in the main examination before it is finalised and the viva-voce is conducted, would be against the principles of transparency, rather it will invite criticism of bias or favouritism.”
Allahabad High Court: Saurabh Shyam Shamshery, J. dismissed the writ petition which was filed praying to issue a mandamus commanding
Supreme Court: In the case where a candidate appearing for examination for recruitment to the post of Constables in Railway Protection Force
Madras High Court: S. M Subramaniam, J. upheld the government order that stated, the Degree of B.Sc (Biochemistry) awarded by
Armed Forces Tribunal (Lucknow Bench): The Division Bench of Justice Umesh Chandra Srivastava, Member (J) and Vice Admiral Abhay Raghunath Karve, Member
On 24th June, 2022, Central Government notified Indian Police Service (Fixation of cadre Strength) Fifth Amendment Regulations, 2022 and Indian Police Service