Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe || Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments || Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them || SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances || Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy || Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services || Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required || Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case || Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection || MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations

Calcutta HC Directs Former WBSSC Advisor To Disclose His Assets in SSC Group-D Recruitment Scam - (30 Mar 2022)

SERVICE

Calcutta High Court has affirmed a Single Judge's order directing S.P. Sinha, former West Bengal School Service Commission (SSC) advisor to provide details about his properties to the Court while adjudicating on a plea pertaining to the alleged irregularities in the appointment of Group-D (non-teaching staff) in sponsored Secondary and Higher Secondary schools under the West Bengal Board of Secondary Education (WBBSE) on the purported recommendation by the WBSSC.

Tags : CALCUTTA HIGH COURT S.P. SINHA BENGAL SCHOOL SERVICE COMMISSION APPOINTMENT HIGHER SECONDARY WEST BENGAL BOARD OF SECONDARY EDUCATION

Share :