Supreme Court Rebukes RBI for Remaining a Bystander as YES Bank Operated Clandestinely  ||  Supreme Court: Lower Fresh Bids Alone Cannot Justify Cancellation of an Auction  ||  Supreme Court Directs Delhi Police to Produce Section 163 BNSS Orders and Preserve CCTV Footage  ||  Supreme Court Affirms Menstrual Hygiene as a Fundamental Right, Warns States of Contempt  ||  Supreme Court Flags AI-Generated Fake Judgments Submitted in a Party’s Case Compilation  ||  Karnataka High Court: Vijay Mallya’s Flamboyant Lifestyle Hinders Settlement of Bank Claims  ||  Delhi High Court: Women can be Booked for Gang Rape without Physically Committing it  ||  Delhi High Court: Litigants Must Track Their Cases and Cannot Blame Lawyers for Their Own Inaction  ||  Allahabad High Court: Contract Workers Must Prove Work Parity With Regular Staff for Equal Pay  ||  Allahabad High Court Directs UP Trial Courts to Decide Maintenance Execution Cases Within Six Months    

Madras HC Orders Complete Abolition of Orderly System from TN Police in Four Months - (24 Aug 2022)

CIVIL

Madras High Court has directed the authorities to ensure that the orderly system is completely abolished within a period of four months; and to remove the orderlies appointed in the residence of retired officials as the same amounts to illegality and a violation of the law.

Tags : MADRAS HIGH COURT   ORDERLIES SYSTEM   POLICE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved