Bombay HC: Clarifies Procedure for Executing Foreign Decrees  ||  Supreme Court: Bureaucratic Delay No Excuse  ||  Supreme Court Grants Full Disability Pension Arrears to Veterans  ||  Delhi HC: Workman Cannot Claim Section 17(B) of the ID Act Wages after Reaching Superannuation Age  ||  Allahabad HC: Caste by Birth Remains Unchanged Despite Conversion or Inter-Caste Marriage  ||  Delhi High Court: Tweeting Corruption Allegations Against Employer Can Constitute Misconduct  ||  Delhi High Court: State Gratuity Authorities Lack Jurisdiction over Multi-State Establishments  ||  Kerala High Court: Arrest Grounds Need Not Mention Contraband Quantity When No Seizure is Made  ||  SC: Silence During Investigation Does Not Ipso Facto Mean Non-Cooperation to Deny Bail  ||  Supreme Court: High Courts Cannot Re-Examine Answer Keys Even in Judicial Service Exams    

Madras HC: No Absolute Law That Government Servant’s Suspension Order Cannot be Extended - (16 Mar 2022)

CIVIL

Madras High Court has ruled that the Supreme Court did not lay down any absolute proposition of law that a government servant’s suspension order cannot be continued beyond three months if a charge memo had not been issued by then.

Tags : MADRAS HIGH COURT   EXTENSION OF SUSPENSION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved