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“The delay in timely addressal of rehabilitation and repatriation procedures directly impacts the well-being and rights of children, as they remain in vulnerable situations for prolonged periods without adequate support and intervention.”
Calcutta High Court held that the appellant at best can make an endeavour before the fact-finding forum because in exercise of writ jurisdiction, the High Court found no tenable and cogent ground on which the impugned judgment can be faulted.
The exception for trivial errors or omissions is based on the reason that ‘law does not concern itself with trifles’, based on the legal maxim- ‘De minimis non curat lex’.
“The very integrity of the entire selection process was compromised and DSEU could not determine its extent and hence, had to resort to cancelling the entire examination process, to protect the sanctity of the recruitment process.”
The Supreme Court observed that having participated in the selection process without any demur or protest, the writ petitioners cannot challenge the same as being tainted with mala fides, merely because they were unsuccessful.
Law Clerk will be paid a consolidated remuneration of Rs. 80,000/- per and Rs. 90,000/- per month if given an extension after twelve months of the initial assignment.
“…that greater weightage is desirable to be given to the objective part of the assessment since the Indian psyche is such that the subjective part of the assessment, more often than not, is tainted, influenced or guided by nepotism or the usual uncle culture or even more disagreeable extraneous considerations.”
“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.”
[“In the present recruitment, females have succeeded in huge numbers, and it appears that unsuccessful male candidates are not able to cope up with the fact that females have overnumbered them in merit. It is an example of ‘male chauvinism’ which is unacceptable in twenty first century.”]
Supreme Court: In a service matter where upon reshuffling and on insertion of two OBC candidates into general category select list, two
Tripura High Court: Indrajit Mahanty, CJ. dismissed a petition which was filed by the petitioner who was appointed as Junior Security Supervisor
In 2011, the bench of RV Raveendran and Markandey Katju, JJ laid down principles relating to promotion and upgradation.
Uttaranchal High Court: Manoj Kumar Tiwari, J., decided a petition which was filed by the petitioner challenging the order dated 17-04-2021 passed
“With the availability of 3295 additional posts, in the re-working exercise, if the candidates who were already selected against reserved posts were entitled to be considered against open category posts, that exercise cannot be termed as illegal or invalid on any count.”
“When the credibility of an entire examination stands vitiated by systemic irregularities, the issue then is not about seeking to identify the candidates who are tainted.”
Madhya Pradesh High Court: A Division Bench of Rajeev Kumar Shrivastava and Sheel Nagu, JJ., dismissed the instant petition, whereby the petitioners
“Wherever democratic institutions exists experience has shown that to secure an efficient civil service it is essential to protect it as far
Madhya Pradesh High Court: Two writ petitions were filed together before the Bench of Prakash Shrivastava, J., where petitioners were seeking a
Punjab and Haryana High Court: A writ petition was filed before a Single Judge Bench comprising of Ritu Bahri, J., where selection
Supreme Court: In the light of serious irregularities in the selection process of appointment of assistant teachers in government lower primary schools,