suspension Archives

Delhi High Court directs expeditious disposal of TV Today Network’s appeal over Harper’s Bazaar India Instagram Account Suspension

While the court did not provide a definitive ruling at this stage, it demonstrated a proactive approach by directing the Grievance Appellate Committee to promptly decide the petitioners’ appeal, should they file one. This interim measure aimed to mitigate the petitioners’ grievances pending a final determination of the constitutional validity of Rule 3(1)(c) of IT Rules, 2021 and related provisions.

Case Briefs High Courts

[Sexual Harassment by Teacher] Delhi High Court holds recovery of overpaid salary invalid and denies increments

Delhi High Court bars the recovery of overpaid salary in a case involving teacher misconduct, citing unapproved suspension. However, increments are denied amidst allegations of serious nature.

Case Briefs Supreme Court

Explained| Supreme Court’s verdict on master and servant relationship following suspension

“Merely because the Bank had stopped paying subsistence allowance to the workman does not mean that the workman was no more an employee of the Bank.”

Case Briefs High Courts

Right to Vent| Madras High Court quashes charge memo against bank employee who mocked higher authorities on WhatsApp group

“When even prisoners have fundamental rights and it has been declared by the Supreme Court that Part III of the Constitution does not stop at the prison gates, it would be ridiculous to suggest that the moment a person becomes a bank employee, he has to bid good-bye to Article 19(1)(a).”

Case Briefs High Courts

Madras High Court orders disciplinary action against Deputy Secretary, Law Department for unruly behavior in Court premises

Ruckus and unruly behavior inside the Court amounts to scandalizing and lowering the authority of the Madras High Court, as well as interfering and obstructing with the administration of justice.

Case Briefs High Courts

Delhi High Court set aside 1-year suspension of BJP MLA Vijender Gupta of Delhi Legislative Assembly

Delhi High Court observed that on perusal of the summary of proceedings, it was clear that there was disturbance caused during the sitting of the House by the petitioner and the ruling party members.

Case Briefs High Courts

Gauhati High Court expresses displeasure by traffic police behaviour on duty; directs State authorities to impart training to police personnel and make them more citizen centric

Gauhati High Court:In a case relating to suo motu Public Interest Litigation (PIL) against the police atrocities, which took place at Paltan

Case Briefs Supreme Court

Male Head Constable enters Mahila Barrack at 00:15 hours; is punishment of removal from service too harsh? SC tells what makes the punishment disproportionate

Supreme Court: The Division Bench of M.R. Shah* and B.V. Nagarathna, JJ., affirmed impugned judgment of the Gauhati High Court whereby the

Hot Off The Press News

IBBI | Registration of Insolvency Professional suspended due to arrest by CBI for demanding bribe

The IBBI Disciplinary Committee has issued an ex-parte interim order due to the urgency of the matter and suspended the registration of

Case Briefs Supreme Court

Mere allegation of bias is not fatal to disciplinary inquiry unless supported by materials: Supreme Court

Supreme Court: The Division Bench comprising of Ajay Rastogi* and Abhay S. Oka, JJ., held that non-supply of demanded documents is not

Case Briefs High Courts

Utt HC | Court directs to conclude the elections which were suspended; petition dismissed

Uttaranchal High Court: Sharad Kumar Sharma, J. disposed of a writ petition filed against the order of Cooperative Election Tribunal, resulting in

Case Briefs Supreme Court

“No case for interference either on law or on moral grounds”; SC sets aside HC order for applying test of criminal proceedings to departmental proceedings

Supreme Court: Addressing a case of dismissal of a Bank clerk for breaching the trust of a widowed sister-in-law as well as

Case Briefs Supreme Court

Suspension of 12 Maharashtra BJP MLAs for one year “grossly illegal”; worse than expulsion, disqualification or resignation: SC

Supreme Court: In a big relief to the 12 BJP MLAs who were suspended by the Maharashtra Legislative Assembly, by resolution dated

Case Briefs High Courts

Jhar HC | Non-supply of documents cannot vitiate the enquiry in absence of showing how the alleged non-supply caused prejudice to workman

Jharkhand High Court: Shree Chandrashekhar, J. held that a charged employee has no unfettered right to ask for any document on which

Case Briefs Supreme Court

Bank not a trustee of money deposited by Customers; Supreme Court holds the relationship between customer and Bank is one of a creditor and a debtor and not of a trustee

Supreme Court: The 3-Judge Bench of N.V. Ramana, CJ., Surya Kant* and Hima Kohli, JJ., held that the Bank is not the

Case Briefs Tribunals/Commissions/Regulatory Bodies

AFT | “Gross injustice done is a case of mind set and adhering to old junk system”; Tribunal imposes exemplary cost of Rs. 75,000 on government for not implementing the order of the High Court for about 23 years

Armed Forces Tribunal: The Division Bench of Justice Umesh Chandra Srivastava and Vice Admiral Abhay Raghunath Karve, Member (A) slammed the Union

Case Briefs Tribunals/Commissions/Regulatory Bodies

CAT| When subjective satisfaction of dispensing with the inquiry is not supported by any independent material, dispensing with holding the inquiry would be illegal

“If a preliminary inquiry could be conducted, there may not be any reason as to why formal departmental inquiry could not have been initiated against the delinquent.”