Manipur HC: State Establishments Must Record Transgender Person’s New Name & Gender in Documents  ||  Delhi HC: Failure to Frame Counter Claim Despite Pleadings is Patently Illegal  ||  Mumbai Commission Holds Reliance Retail Liable for Defective AC Replacement Failure  ||  SC Orders ASI to Supervise Repair of Mehrauli’s Ancient Dargahs  ||  SC Reprimands Bihar IPS Officer for Affidavit Supporting Murder Convict  ||  SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments  ||  SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments  ||  Supreme Court Orders Haridwar Collector Inquiry into Maa Chandi Devi Trust  ||  SC Recommends Statutory Appeal Against DJ’s Compensation Orders  ||  SC Dismisses Petition Challenging 2024 Maharashtra Assembly Elections Over Bogus Voting    

Delhi High Court: “Rules of Game Cannot be Changed After Game is Over” - (04 Aug 2017)

Delhi High Court has reiterated the settled position of law that selection criteria cannot be changed after admission process is over, while hearing plea against Indian Oil Corporation Ltd. (IOCL), which had conducted a recruitment drive for post of Junior Operator Grade-I in February, 2011.

Tags : SUPREME COURT   INDIAN OIL CORPORATION LTD.  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved