J&K&L HC: Repeat Narcotics Offences After Release Can Justify Preventive Detention  ||  SC: Departmental Enquiry Required for Police Arrests Without Written Grounds  ||  SC: Preliminary Issue Cannot Be Tried Separately Once Trial on All Issues Has Begun  ||  SC: Police Claim of Sufficient Material for Chargesheet Does Not Entitle Accused to Default Bail  ||  Telangana HC: Father’s Role Beyond Financial Support Cannot Be Overlooked in Custody Matters  ||  Allahabad HC: Hindu Marriage Requires Essential Ceremonies, Arya Samaj Certificate Not Enough  ||  Delhi HC: Narco Test Cannot Be Forced on an Accused Without Consent  ||  Gujarat HC: Brothel Customer Not Liable for Operating Premises or Procuring Women  ||  MP HC: Civil Suits May Be Consolidated Where Issues and Evidence Are Common  ||  J&K&L HC: Personal-Enmity Assaults Concern Law and Order, Not Preventive Detention    

SC Upholds Selection of Candidate Suffering from Bipolar Affective Disorder to Delhi Judicial Service - (14 Dec 2021)

SERVICE

Supreme Court has upheld the selection of a candidate suffering from Bipolar Affective Disorder to Delhi Judicial Service 2018 under the category of persons with disabilities, whose candidature was rejected on account of his mental disability not being found permanent in nature.

Tags : SUPREME COURT   CANDIDATE SUFFERING FROM BIPOLAR AFFECTIVE DISORDER  

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