Rajasthan High Court
Case BriefsHigh Courts

“In the cases in which an office bearer or an officer is caught red handed and is being proceeded under Prevention of Corruption Act, 1988, there is no scope of taking a lenient view.”

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Orissa High Court: A Division Bench of S. Muralidhar and B. P. Routray, JJ.,  quashed the impugned suspension order and allowed the

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Gauhati High Court: Manojit Bhuyan, J., while allowing the present petition, directed to reinstate the petitioner on and from the date when

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Allahabad High Court: Rajesh Singh Chauhan, J. while issuing the writ of mandamus commanded the opposite parties to reinstate the petitioner and

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Tripura High Court: The Bench Arindam Lodh, J. set aside petitioner’s suspension order in view of Rule 10(6) and (7) of the Central

Case BriefsHigh Courts

Kerala High Court: A Single judge bench comprising of A.Muhamed Mustaque, J. while hearing a civil writ petition against a University’s order