Bombay HC: National Security Justifies Denial of Police Clearance Certificate  ||  Bombay HC: Comic Remarks Without Malicious Intent Not Religious Insult  ||  J&K&L High Court: Scandalous Allegations Against Judicial Officers in Pleadings Impermissible  ||  P&H HC: Writ Petition Against Private Trust's Contractual Employment Dismissed  ||  Gujarat HC: Customary Divorce Entitles Daughter to Family Pension  ||  Calcutta HC: ECI's Prerogative to Deploy Central Employees as Counting Supervisors Upheld  ||  Calling the Situation Grim, the Supreme Court Takes Suo Motu Cognizance of Delays in NCLT Approvals  ||  Supreme Court: Admission of a Claim by a Resolution Professional is Not Debt Acknowledgment  ||  Supreme Court: Public Figures Must Exercise Caution as Their Words Have Consequences in Society  ||  SC: State Must Act as a Model Employer, Criticising the Union For Not Regularising ISRO Workers    

Karnataka HC Directs Govt to Reconsider Decision Making Reporting to Duty Mandatory - (27 Nov 2020)

CIVIL

Karnataka High Court has directed the State government to in two weeks time reconsider its decision making it compulsory for government employees, in particular blind employees, to report to duty.

Tags : KARNATAKA HIGH COURT   MANDATOERY REPORTING TO DUTY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved