Allahabad HC Explains: Does Conversion Automatically Strip a Person of Scheduled Tribe Status?  ||  Delhi HC Rejects Vimal Elaichi Plea against FDA Notice to Shah Rukh Khan, Ajay Devgn, Tiger Shroff  ||  Calcutta HC Upholds Jail Term for Owner Over Unauthorised Construction under Roof-Repair Permit  ||  P&H HC: 'Judges Must Have Spine to Do Justice'; 76-Year-Old PMLA Accused Gets Bail on Ill-Health  ||  Punjab & Haryana HC: Bail Granted to Two More UGC NET Paper Leak Accused, Including Kingpin  ||  Kerala HC: Police Cover for Big TV Journalist Threatened over Muslim Scholar's Remarks  ||  SC: Electricity Dues over 2 Years Recoverable only if Shown Continuously as Outstanding  ||  Allahabad HC Criticises UP Govt for Using Goondas Act as a ‘Tool of Oppression’  ||  Gujarat HC: Complaint Made in Good Faith does not Amount to Defamation  ||  Allahabad HC: Bar Association Membership Disputes Are Private, Outside Writ Jurisdiction    

Del HC: No Room for One Who Conceals Facts About Criminal Antecedents to Seek Employment in Defence - (14 Dec 2023)

SERVICE

Delhi High Court while observing that there has to be strict obedience towards disclosure about criminal antecedents by anyone seeking employment in disciplined forces, has held that there is no room for the one who endeavors to seek employment in defence by such concealing material fact.

Tags : DELHI HIGH COURT   DEFENCE   EMPLOYMENT   CRIMINAL ANTECEDENTS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved