Supreme Court: Wait-Listed Candidates Have No Vested Right After List Expiry  ||  SC: Reserved Candidates Scoring Above General Cut-Off Must be Considered For Open Posts  ||  SC: AICTE Regulations Do Not Govern Direct Recruitment of Engineering Professors by State PSCs  ||  Supreme Court: High Courts To Decide Article 226(3) Applications Within Two Weeks  ||  SC: State Agencies are Competent To Probe Corruption Cases Against Central Government Officers  ||  Allahabad High Court: Wife May Claim Education Expenses; Adverse Inference If Husband Hides Income  ||  Patna High Court: Cruelty Claims Against In-Laws are Unlikely Without Shared Residence or Interaction  ||  Patna HC: Aadhaar and GPS-Based Attendance For Medical College Faculty Does Not Violate Privacy  ||  Allahabad HC: Victim Compensation under POCSO Act Cannot be Withheld For Lack of Injury Report  ||  MP HC: Diverting Goods From Delivery Point is Misappropriation under S.407 IPC    

P&H HC Takes Suo Moto Cognizance of Electricity Crisis in Chandigarh - (23 Feb 2022)

ELECTRICITY

Punjab and Haryana High Court takes suo moto cognizance of the Electricity Crisis in Union Territory of Chandigarh and has sought the presence of the Chief Engineer, U.T., Chandigarh to appear before the Court tomorrow to apprise the Court about the measures being taken to alleviate the crisis.

Tags : PUNJAB AND HARYANA HIGH COURT   ELECTRICITY CRISIS IN CHANDIGARH  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved