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    

Kerala HC Gives Relief to Employee Suspended for ‘Insulting’ Kerala CM on Social Media - (14 Dec 2018)

Kerala High Court has directed the Travancore Devaswom Board to reinstate a temple employee, who was kept under suspension for his Facebook posts allegedly insulting Chief Minister and the Devaswom Minister.

Tags : KERELA HIGH COURT   KERALA CM  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved