Supreme Court Directs Preventive Detention to Curb Illegal Mining in Chambal Sanctuary  ||  SC: Courts Must Frame Points For Determination and Give Reasoned Judgments in Ex Parte Cases  ||  Supreme Court: Clause Saying ‘Can Be Settled By Arbitration’ Does Not Mandate Arbitration  ||  SC: Employees Appointed Without Advertisement or Interview Cannot be Regularised  ||  Delhi HC: Non-Disclosure of Conflict By Andre Yeap Vitiates Arbitral Award in MSA Global Dispute  ||  Punjab & Haryana High Court: Arrest Memo Alone Not Final Proof of Arrest Time  ||  Rajasthan HC: Govt Department Cannot Terminate Outsourced Employee, Only Recommend Action  ||  Raj HC: HRA and Allowances Part of Deceased's Income for Motor Accident Compensation Calculation  ||  J&K& Ladakh HC: Executing Court Cannot Issue Levy Warrants While S.47 CPC Challenge is Pending  ||  J&K &L HC: Husband’s Girlfriend Not ‘Relative’ Under Sec 498A IPC, Cannot Be Prosecuted for Cruelty    

Rajasthan HC: State Government Granting Bonus Marks is Purely Policy Decision - (07 Aug 2024)

SERVICE

Raj. HC has held that if State Govt. has chosen not to provide any bonus marks for services, like the post of Medical Officer (Dental), then it cannot be held to be discriminatory simply on the ground that in other recruitment processes, the State Govt. generally provides for grant of bonus marks.

Tags : RAJASTHAN HIGH COURT   MEDICAL OFFICER   STATE GOVERNMENT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved