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    

Madras HC Dismisses Plea Seeking Appointment on Compassionate Grounds - (29 Jan 2021)

SERVICE

Madras High Court has dismissed a petition seeking appointment on compassionate grounds, observing that if the compassionate appointment was treated as one more source of recruitment, then it will be violative of the Article 16 of the Constitution of India, 1949.

Tags : MADRAS HIGH COURT   COMPASSIONATE APPOINTMENT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved