Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

DEFENCE - Seniority Relevant Consideration in Picking Army Commanders: SC - (05 Mar 2019)

DEFENCE

Supreme Court has dismissed petition challenging appointment of Lt Gen Dalbir Singh Suhag as commander and observed that appointment to post of commander was by selection but given sensitive role attached to post, it would not be wise for authority to remain oblivious to seniority of officers.

Tags : SUPREME COURT   COMMANDER POST  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved