Supreme Court Unveiled Victim Protection Plan For Trafficking Survivors and Urged Legal Reforms  ||  Supreme Court Cautioned Against the Misuse of False POCSO Cases in Matrimonial Disputes  ||  Supreme Court Cautioned Against the Misuse of False POCSO Cases in Matrimonial Disputes  ||  SC: Assigning Mathadhipati’s Secular Duties to Govt Officer Violates Art 26, Undermines Mahantship  ||  Supreme Court: All MIDC Units are Exempt From Property Tax Until Services are Transferred to NMMC  ||  Supreme Court: All MIDC Units are Exempt From Property Tax Until Services are Transferred to NMMC  ||  SC: Arbitral Award Unenforceable if Invoked During Pending Civil Suit Without Court’s Permission  ||  Delhi High Court: Participation in Protests Can't Be a Ground to Deny Bail in PMLA Case  ||  Delhi High Court Lays Down Guidelines to Mask Personal Details in Orders under Right to be Forgotten  ||  Raj HC: Poverty Cannot Defeat Right to Bail and Accused Cannot be Jailed For Lack of Sureties    

Apex Court Issues Notice on Plea Seeking Reckoning of Seniority from Initial Date of Appointment - (13 Sep 2019)

SERVICE

Apex Court has issued notice on a special leave petition seeking reckoning of seniority of ‘Ad-hoc’ Judges in Gujarat from the initial date of appointment. The Petitioners had sought a direction to consider their case for promotion subject to final outcome of the main petition.

Tags : APEX COURT   SENIORITY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved