Bombay HC: National Security Justifies Denial of Police Clearance Certificate  ||  Bombay HC: Comic Remarks Without Malicious Intent Not Religious Insult  ||  J&K&L High Court: Scandalous Allegations Against Judicial Officers in Pleadings Impermissible  ||  P&H HC: Writ Petition Against Private Trust's Contractual Employment Dismissed  ||  Gujarat HC: Customary Divorce Entitles Daughter to Family Pension  ||  Calcutta HC: ECI's Prerogative to Deploy Central Employees as Counting Supervisors Upheld  ||  Calling the Situation Grim, the Supreme Court Takes Suo Motu Cognizance of Delays in NCLT Approvals  ||  Supreme Court: Admission of a Claim by a Resolution Professional is Not Debt Acknowledgment  ||  Supreme Court: Public Figures Must Exercise Caution as Their Words Have Consequences in Society  ||  SC: State Must Act as a Model Employer, Criticising the Union For Not Regularising ISRO Workers    

SC: Centre Disrupts Judges' Seniority by Splitting Up Collegium Resolutions - (29 Nov 2022)

CIVIL

Supreme Court has criticized the Centre’s practice of splitting up the Collegium Resolutions by approving some names from the recommendation and withholding other names and stated that such practice effectively disrupts the seniority of judges.

Tags : SUPREME COURT   COLLEGIUM   SENIORITY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved