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    

Ker. HC: Appointment Of Ministers' Personal Staff Can’t be Equated With Regular Recruitment Process - (02 Dec 2022)

SERVICE

Kerala High Court has held that appointment of personal staff to ministers’ by the Special Rules of 1959 is a class of employment made in order to serve Ministers during their tenure, which can’t be equated with regular recruitment in terms of General Rules applicable for appointment.

Tags : KERALA HIGH COURT   MINISTERS   PERSONAL STAFF   APPOINTMENT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved