SC: Omitted Relief Barred Despite Liberty to File Fresh Suit under Order 23  ||  SC: Custodial Confession Alone Cannot Justify Preventive Detention  ||  SC: Failure to Pay Balance Sale Amount Can Lead to EMD Forfeiture under Auction Terms  ||  Gujarat HC: CIC Cannot Order Suo Motu Disclosure of PM Modi’s Degree under RTI Act  ||  MP HC: FIR Cannot Be Quashed Merely for Not Specifying Accused’s Role  ||  MP HC: Joint Family Status Alone Does Not Establish Existence of Joint Family Funds  ||  MP High Court Directs State Bar Council to Frame Stipend Guidelines for Junior Advocates  ||  Allahabad High Court: Hookah Bars cannot Operate in UP; Clean Air Prevails over Trade  ||  P&H HC: High Court’s Inherent Powers Cannot Be Used to Entertain a Second Revision  ||  Delhi HC: Magistrate Must Examine Complainant, Hear Accused Before Taking Cognisance    

Kerala High Court States Temporary Relinquishment Of Promotion Can Be Extended Beyond One Year - (08 Mar 2022)

SERVICE

Kerala High Court has observed that the Government Order issued in 1991 mandating that temporary relinquishment of promotion shall be for a minimum period of one year only means that it should be at least for a minimum period of one year and that it can go beyond one year.

Tags : KERALA HIGH COURT   TEMPORARY RELINQUISHMENT OF PROMOTION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved