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    

SC: No Quota Applies For Judicial Officers in District Judge Posts, Issuing Seniority Guidelines - (20 Nov 2025)

SERVICE

Supreme Court ruled out any special quota for promotee judges in District Judge posts, noting no nationwide disparity in Higher Judicial Service. It held that perceived “heartburn” cannot justify artificial classifications, and seniority in HJS is determined by roster, not recruitment source.

Tags : QUOTA   DISTRICT JUDGE   SENIORITY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved