SC: Omitted Relief Barred Despite Liberty to File Fresh Suit under Order 23  ||  SC: Custodial Confession Alone Cannot Justify Preventive Detention  ||  SC: Failure to Pay Balance Sale Amount Can Lead to EMD Forfeiture under Auction Terms  ||  Gujarat HC: CIC Cannot Order Suo Motu Disclosure of PM Modi’s Degree under RTI Act  ||  MP HC: FIR Cannot Be Quashed Merely for Not Specifying Accused’s Role  ||  MP HC: Joint Family Status Alone Does Not Establish Existence of Joint Family Funds  ||  MP High Court Directs State Bar Council to Frame Stipend Guidelines for Junior Advocates  ||  Allahabad High Court: Hookah Bars cannot Operate in UP; Clean Air Prevails over Trade  ||  P&H HC: High Court’s Inherent Powers Cannot Be Used to Entertain a Second Revision  ||  Delhi HC: Magistrate Must Examine Complainant, Hear Accused Before Taking Cognisance    

Karnataka High Court Refuses Further Time to Govt for Appointing Prosecutors in District Courts - (06 Jan 2020)

SERVICE

Karnataka High Court has refused grant of extensions to the State Government for filling up vacant positions of Public Prosecutors, Senior Assistant Public Prosecutors and Assistant Public Prosecutors across the State, observing that 40 % posts are vacant.

Tags : KARNATAKA HIGH COURT   DISTRICT COURTS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved