SC: Can’t Claim Salary Once Appointment is Declared Illegal & Void Ab Initio

Rajya Sabha Passes Oilfields (Regulation and Development) Amendment Bill, 2024 || Lok Sabha passes Banking Laws (Amendment) Bill, 2024 || Bharatiya Vayuyan Vidheyak, 2024 tabled in Rajya Sabha || Supreme Court Issues Directions for Effective Compliance of POSH Act, 2013 || Cal. HC: Person Claiming Non-Access to a Relationship Has Right to Prove the Same || Del. HC: Judgment Requiring ED to Supply ‘Reasons to Believe’ to Arrestee to be Applied Prospectively || SC: Right to Get Legal Aid is a Fundamental Right of Accused, Guaranteed by Article 21 of COI || Raj. HC: Candidate's rejection merely because he suffered disability below the minimum degree illegal || Calcutta HC Allows Bail Application of Former TMC aide Ayan Sil in Recruitment Scam Case || SC Stays Contempt Proceedings in Gujarat High Court Against Judicial Officer

SC: Can’t Claim Salary Once Appointment is Declared Illegal & Void Ab Initio - (24 Aug 2023)