Supreme Court grants bail to accused imprisoned for attempt to murder for past 6 months
Supreme Court directed that the accused be released on bail on such terms and conditions as may be imposed by the Trial Court in connection with FIR.
Scheduled Caste
Free fight without any intent to humiliate a member of SC/ST not an offence under SC/ST Act: Jharkhand HC
Jharkhand High Court said that it was apparent that the incidence took place on 11-01-2008 for which the case and counter case were lodged.
Madras HC dismisses plea praying for dissolving National Commission for Scheduled Caste
“NCSC is a Constitutional body and functionary. It is constituted with an avowed object for the benefit of the Scheduled Caste people”
Justice Prasanna Bhalachandra Varale takes oath as Judge of Supreme Court of India
Presently, Justice Prasanna B. Varale is the third Supreme Court Judge belonging to a Scheduled Caste after Justice B.R. Gavai.
Supreme Court Collegium recommends appointment of Justice Prasanna B. Varale as Judge of Supreme Court of India
Justice Prasanna Bhalachandra Varale is currently the 32nd Chief Justice of Karnataka High Court and the only Chief Justice belonging to a Scheduled Caste among the Chief Justices of High Courts across the country.
Supreme Court’s 7-Judge Bench to begin hearing on Validity of Sub-classification among Reserved Categories from January 17th
The 5-Judge Bench referred the matter to a 7-Judge Bench, due to immense public importance of the appeal against E.V. Chinnaiah case involving the interpretation of Articles 14, 15, 16, 338, 341, 342, and 342A of the Constitution.
Anganwari helper post| Calcutta High Court upholds merit-based appointment of candidate belonging to Scheduled Caste community against unreserved vacancy
As per West Bengal’s reservation policy, unreserved vacancies could be filled by meritorious reserved category candidates without adjusting them against reserved category vacancies.
Madras High Court directs State to provide employment to woman whose brother was victim of caste-based murder
Madras High Court rejected the argument that compensation has been already paid to the petitioner, thus the question of providing employment to the surviving daughter will not arise, as the petitioner is relying upon the provision of a Special Act.
‘Family members neither baptised nor members of Church’; Bombay HC finds order against Hindu Mahar’s religious conversion “perverse, arbitrary and capricious”
The Court observed that a person gets caste by birth and remains forever unless there are circumstances indicative of the individual having embraced not only a new order but being outcasted from the original order.
Decoding Madras High Court verdict on Gokulraj Murder committed “under the influence of demon called caste”
Madras High Court said that this is a case which brings out the dark side of human behavior. It focuses our attention on the ugly facets of our society; the caste system, bigotry, inhuman treatment of persons belonging to the marginalised section etc.
Does ‘Caste based insult’ include calling person belonging to Scheduled Caste or Tribe “Bewakoof”, “Murkh”, “Chor”? Supreme Court answers
The Supreme Court observed that it is desirable that before an accused is subjected to a trial for alleged commission of offence under section 3(1)(x), the utterances made by him in any place within public view are outlined, if not in the F.I.R., but at least in the charge-sheet so as to enable the court to ascertain whether the charge sheet makes out a case of an offence.
Reservation Policies in India
Reservation as a concept is very wide. Different people understand reservation to mean different things. One view of reservation as a generic
Community Certificate cannot be declared fake without hearing the certificate holder: Supreme 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.
Procedures for empanelment of lawyers in Banks not in compliance with Constitutional mandate; Madras HC directs Nationalised Banks to reform their system of selection
Madras High Court said that whether it is contractual employment, temporary engagements or otherwise, the procedure to be adopted by Banks must be transparent and in compliance with the mandates of the Constitution.
[Enrolment fees] Supreme Court issues notices to Union Government, Bar Council of India and State Bar Councils
Supreme Court will be examining the validity of exorbitant enrolment fees charged by State Bar Councils
Allahabad High Court suspends one-year sentence of UP Cabinet Minister Nand Gopal Gupta in a 9-Year-old assault case
Allahabad High Court released Nandi on bail on his furnishing a personal bond with two sureties each in the like amount to the satisfaction of the Court concerned, subject to deposition of fine
Kerala High Court declares election of A. Raja, void
The Court found the records of family register conspicuous showing an attempt to fabricate evidence of professing Christianity by A. Raja, who was elected to a seat of Kerala Legislative Assembly reserved for members of Scheduled Caste in Kerala.
Madras High Court directs Police for conducting a public meeting to disseminate information on inter-caste marriages and honour killing
Madras High Court said that it is a laudable object, and we cannot prohibit or prevent such public meeting.
Madras High Court imposes cost of Rs.10,000 on RDO for arbitrary refusal of Kattunayakan Community Certificate to applicant’s son and daughter
Madras High Court quashed the rejection order dated 08-11-2022 passed by the RDO with respect to the petitioner’s applications and remitted back the matters to the RDO for passing fresh orders
Caste-based discrimination in IIT-K| Continuation of proceedings can be a barrier in bringing back cordiality between faculty: Supreme Court disposes of criminal appeal
In a case related to caste-based discrimination against an associate professor of IIT-K by fellow faculty members, the Supreme Court played a conciliatory role and handled a very sensitive matter with equal sensitivity.