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    

SC Dismisses Centre's Appeals Against Delhi HC Verdict on Appointment of Women to Command Posts - (17 Feb 2020)

DEFENCE

Supreme Court has directed that permanent commission should be granted to women in army regardless of their service, except in combat roles. The Court has also held that absolute exclusion of women from command assignments is against Article 14 of the Constitution of India, 1949 and unjustified.

Tags : SUPREME COURT   ARMY POSTS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved