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    

J&K HC: Seniority of ReT Teachers to be Computed from Date of Appointment as General Line Teacher - (28 May 2025)

SERVICE

Jammu and Kashmir and Ladakh High Court has held that seniority of Rehbar-E-Taleem (ReT) teachers must be computed from the date of appointment as a general line teacher and the pre-regularization period of five years shall not be included for the purpose of fixing seniority.

Tags : J&K HIGH COURT   REHBAR-E-TALEEM   GENERAL LINE TEACHER  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved