Supreme Court: Section 17A PC Act Does Not Cover Bribe Demands Unrelated to Official Duty  ||  Supreme Court Directs Centre to Promote Interim Compensation Scheme for Road Accident Victims  ||  Karnataka High Court Upholds Homicide Charge Against Father for Letting Minor Son Drive  ||  Karnataka High Court Grants Bail to Pan Masala Maker in Rs. 42 Crore Cess Evasion Case  ||  Karnataka High Court: Advocates Practising Without Clearing AIBE May Face Criminal Action  ||  Allahabad HC Orders Scrutiny of UP Basic School Teachers’ Educational and Appointment Records  ||  AP HC: Fabricated Sale Agreements and Breach of Property Undertaking Constitute Perjury  ||  Supreme Court: State Cannot Acquire Temple Property Through Gift Deed  ||  Supreme Court: HC Registry Should Exclude Court Vacations When Listing Cases After Fixed Days  ||  Supreme Court Flags Stark Non-Compliance With Directions on CAPF Cadre Review    

SC Dismisses Anil Kumar Yadav’s Plea against Allahabad HC Order - (30 Nov 2015)

SC has dismissed UPPSC Chairperson Anil Kumar Yadav’s plea, whose appointment was held as "illegal" by the Allahabad High Court and upheld the high court order saying that the prescribed procedures have not been followed in his appointment.

Tags : SC   PPSC CHAIRPERSON ANIL KUMAR YADAV  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved