Calcutta High Court: ECI Not Singling Out Bengal, More Transfers in Other Poll-Bound States  ||  Delhi High Court: Driving Licence Not Fake Solely For Not Being Converted Into a Smart Card  ||  Delhi High Court: Writ Petition Not Maintainable Before Final Order in Court Martial Proceedings  ||  J&K High Court Grants Relief to Lawyers Accused of Assault at Srinagar District Court Premises  ||  Delhi HC Imposes ?5 Lakh Fine on Rakshit Shetty For Unauthorised Song Use in Bachelor Party Film  ||  Delhi High Court Grants Huawei Partial Relief in Ongoing Income Tax Proceedings  ||  Delhi HC Upholds Bidder Disqualification in Sri Lanka Consular Services Tender For Lack of Experience  ||  Kerala High Court Sets Aside Order Transferring School Playground, Citing Inadequate Consideration  ||  Delhi High Court Directs Removal of Unauthorised Vendors, Declares Nehru Place a No-Vending Zone  ||  Kerala High Court: SHO Cannot Order Surrender of Firearms over Phone Calls Before Elections    

Punjab and Haryana High Court: Merit and Ability Supersede Seniority for Promotions - (02 Sep 2019)

SERVICE

Punjab and Haryana High Court has ruled that suitability of an employee for promotion is to be determined on basis of merit-cum-seniority and not seniority-cum-merit.

Tags : PUNJAB AND HARYANA HIGH COURT   SENIORITY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved