Kerala High Court: ED Can Investigate Without FIR in Scheduled Offence Cases (CMRL Matter)  ||  Delhi High Court Upholds TRAI Rule Capping TV Advertisements at 12 Minutes Per Hour  ||  Supreme Court Directs High Courts to Deliver Judgments in 3 Months and Bail Orders in One Day  ||  Supreme Court: Successful Resolution Applicant Cannot Negotiate Further After CoC Approval  ||  Supreme Court: Succession Law Applies, Not Primogeniture, to Ex-Royal’s Private Estate Inheritance  ||  Supreme Court: Writ Jurisdiction Cannot Challenge Arbitrator’s Section 16 Decision  ||  Supreme Court: Sanyasi Status Cannot Be Ground to Reject Land Compensation Claim  ||  Supreme Court: Section 33(1)(a) of Arbitration Act Cannot Alter Nature of Interest in Award  ||  Supreme Court: Society Office Bearers Not Liable for Cheque Dishonour Without Active Business Role  ||  Supreme Court: Asking a Woman to Adjust in Marriage Does Not Amount to Cruelty By In-Laws    

SC Sets Aside Allahabad HC Order Quashing Appointment of Assistant Professor - (01 Feb 2021)

SERVICE

Supreme Court has set aside an Allahabad High Court order which quashed appointment of an Assistant Professor of King George Medical University, observing that the appointment was not challenged in reasonable time as per the provisions of the applicable Act.

Tags : SUPREME COURT   APPOINTMENT OF ASSISTANT PROFESSOR  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved