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 Flags Systemic Bias in Granting Permanent Commission to Women Officers in Armed Forces - (25 Mar 2026)

DEFENCE

Supreme Court found that systemic bias in the Armed Forces has resulted in denial of permanent commission to many women officers, as career evaluations relied on presumptions that unfairly hindered their progression in the Army, Navy, and Air Force.

Tags : WOMEN OFFICERS   ARMED FORCES   PERMANENT COMMISSION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved