Madras HC: Police Superintendent not Liable For IO’s Delay In Filing Chargesheet or Closure Report  ||  Supreme Court: Provident Fund Dues Have Priority over a Bank’s Claim under the SARFAESI Act  ||  SC Holds Landowners Who Accept Compensation Settlements Cannot Later Seek Statutory Benefits  ||  Supreme Court: Endless Investigations and Long Delays in Chargesheets Can Justify Quashing  ||  Delhi HC: Arbitrator Controls Evidence and Appellate Courts Cannot Reassess Facts  ||  Delhi HC: ED Can Search Anyone Holding Crime Proceeds, not Just Those Named in Complaint  ||  Delhi HC: ED Can Search Anyone Holding Crime Proceeds, not Just Those Named in Complaint  ||  Delhi HC: Economic Offender Cannot Seek Travel Abroad For Medical Treatment When Available In India  ||  SC: Governors and President Have No Fixed Timeline To Assent To Bills; “Deemed Assent” is Invalid  ||  SC: Assigning a Decree For Specific Performance of a Sale Agreement Does Not Require Registration    

Different Age Criteria For State Govt Job Candidates Based on Domicile Status Unconstitutional: MP HC - (13 Mar 2018)

Madhya Pradesh High Court has held that different age criteria for the candidates from outside the state and the candidates who are domicile of state of Madhya Pradesh in relation to employment under the state government is discriminatory and unconstitutional.

Tags : MADHYA PRADESH HIGH COURT   DOMICILE  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved