Calcutta HC: Cannot Deny Electricity Solely on Ground of Not Furnishing Ownership  ||  Madras HC: Cannot Hold Protests at Whim and Fancies  ||  Bombay HC: March of Development in Mumbai Cannot Trample Heritage Structures  ||  P&H HC: Seriousness of Offence of Drug Trafficking Can’t Trample Constitutional Safeguards  ||  Bombay HC: Cannot Deny ‘Right to Life’ to Accused who is in Custody  ||  Ker HC: Action Must be Taken against Private Nursing Colleges Not Paying Teachers as per Regulations  ||  Kerala HC: Can Make IRCTC Responsible for Managing Waste in Railway Stations  ||  J&K HC: Magistrate Can Revoke Orders or Drop Proceedings if No Case is Made Out  ||  Kerala HC Directs Placing of Draft Guidelines for Dealing With Snake Bites in Schools  ||  J&K HC: Cannot Equate Irregular Appointments with Illegal Appointments    

SC: No Reservation in Promotions Without Examining Adequacy of Representation in Promotional Posts - (20 Apr 2020)

SERVICE

Supreme Court has upheld the quashing of a resolution passed Orissa Government, following the principle that reservation in promotions cannot be granted without examining adequacy of representation in promotional posts.

Tags : SUPREME COURT   RESERVATION IN PROMOTIONS  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved