-Manupatra

Supreme Court: Brief Service Breaks Do Not Bar Ad Hoc Employees From Regularisation || SC: Arbitral Awards May Be Challenged By Legal Representatives Only U/S 34, Not Via Article 227 || SC Stressed Caution in Uniformed Service Appointments and Restored Dismissal of an Unfit Constable || Supreme Court: Higher Qualifications Cannot Replace the Required Minimum Experience Criteria || Delhi High Court: Bank's Guard Post Involves Handling Arms, Strict Background Disclosure is Essential || Delhi High Court: CARA Must Obtain Foreign Clearances Before Issuing NOC For Inter-Country Adoption || Punjab & Haryana HC: Grounds of Arrest Need Not Be Reissued For a Second Arrest in the Same FIR || Chhattisgarh HC: Valid Caste Certificate Required To Prove SC/ST Act Offences; Oral Claim Not Enough || Supreme Court Directs Preventive Detention to Curb Illegal Mining in Chambal Sanctuary || SC: Courts Must Frame Points For Determination and Give Reasoned Judgments in Ex Parte Cases

CESTAT, Bangalore: Executive Appointed is not Manpower Recruitment or Supply Agency Service - (14 Apr 2022)