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    

Meg. HC: Being Mother of Minor Children No Ground to Refuse Transfer - (06 Jul 2023)

SERVICE

Meghalaya High Court while upholding transfer of a woman employee has observed that rules governing the petitioner’s service do not give any latitude to an employee for resisting transfer on the ground of being the mother of minor children.

Tags : MEGHALAYA HIGH COURT   TRANSFER   SERVICE   MOTHER   MINOR CHILDREN  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved