Supreme Court Urged Railways to Drop the Term Second-Class Passengers  ||  Supreme Court: Employers Cannot Deny Compassionate Appointments Through Delays  ||  Supreme Court Explains How Testimony of a Dead Witness Can be Used Against an Absconding Accused  ||  SC Recommended Amending IBC to Ensure Fair Repayment Protection for MSME Operational Creditors  ||  Supreme Court: High Courts Cannot Reappreciate Evidence in Certiorari Jurisdiction  ||  SC: Railways are Not Liable Unless Owner-Risk Goods Were Counted or Weighed  ||  SC: Courts and Prosecutors Must Expedite Trials For Jailed Accused  ||  Supreme Court Clarifies that Swear Words and Vulgar Expletives Alone do Not Constitute Obscenity  ||  Supreme Court: Nominated Town Panchayat Members Have No Voting Rights in Council Polls  ||  Delhi High Court Declines Interim Relief to Sonam Wangchuk, Upholds His Hospitalization    

SC: Joining Force After Suppressing Criminal Cases is a Grave Misconduct - (18 Jan 2023)

SERVICE

Supreme Court while observing that entering service of disciplined force like CISF by suppressing criminal cases is a gross misconduct, has held that power of judicial review against the orders of departmental enquiry committee is only limited to ensuring that individual receives fair treatment.

Tags : SUPREME COURT   CISF   MISCONDUCT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved