SC: Omitted Relief Barred Despite Liberty to File Fresh Suit under Order 23  ||  SC: Custodial Confession Alone Cannot Justify Preventive Detention  ||  SC: Failure to Pay Balance Sale Amount Can Lead to EMD Forfeiture under Auction Terms  ||  Gujarat HC: CIC Cannot Order Suo Motu Disclosure of PM Modi’s Degree under RTI Act  ||  MP HC: FIR Cannot Be Quashed Merely for Not Specifying Accused’s Role  ||  MP HC: Joint Family Status Alone Does Not Establish Existence of Joint Family Funds  ||  MP High Court Directs State Bar Council to Frame Stipend Guidelines for Junior Advocates  ||  Allahabad High Court: Hookah Bars cannot Operate in UP; Clean Air Prevails over Trade  ||  P&H HC: High Court’s Inherent Powers Cannot Be Used to Entertain a Second Revision  ||  Delhi HC: Magistrate Must Examine Complainant, Hear Accused Before Taking Cognisance    

Guj. HC: Right of Institution to Administer Has to be Balanced With Basic Principles of Selection - (02 Aug 2024)

ADMINISTRATIVE

Gujarat High Court has held that basic concept of public employment has to be balanced with the rights of minorities and there lies a requirement of regulating rights and those regulations have to be reasonable.

Tags : GUJARAT HIGH COURT   PUBLIC EMPLOYMENT   MINORITIES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved