Supreme Court: Rape Conviction Possible Without S.376 Charge if POCSO Case Fails on Age Proof  ||  SC: Mere Long Possession Can't Establish Adverse Possession; Hostile Intent is Required  ||  Supreme Court Finds Gaps in FSSAI’s Proposed Warning Labels for Foods High in Fat, Sugar and Salt  ||  Supreme Court Quashes ITS Officer's 'Deadwood' Retirement, Orders Rs. 15 Lakh Payment  ||  Uttarakhand HC: District Magistrate to Establish Public Helpline within 24 Hrs amid Water Pollution  ||  Allahabad HC: Custodial Violence and Molestation Are Crimes, Not Police Duty  ||  Gujarat High Court: Bombay Public Trust Registration is Covered by Section 43 of the Waqf Act  ||  J&K&L HC: Advocates not Above Law, No Immunity from Lawful Police Inquiry  ||  Gauhati HC: Talaq-e-Hasan Valid, Requires Registration under Assam Marriage Act  ||  NCLAT: NCLT President Empowered to Transfer Cases from One Bench to Another    

Sikkim HC Rejects Plea Challenging State's "One Family One Job" Policy - (20 May 2022)

SERVICE

Sikkim High Court has refused to interfere with the State Government's 'One Family One Job' scheme and observed that the beneficial nature of the Scheme cannot be doubted and examined purely on the basis of technicalities as provided under the relevant Rules.

Tags : SIKKIM HIGH COURT   ‘ONE FAMILY ONE JOB’  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved