CCPA Imposes Rs. 1 Lakh Penalty on Britannia Over Misleading ‘100% Whole Wheat Bread’ Claim  ||  Delhi High Court Upholds SEM Notice Asking Neha Bora to Sign Peace Bond Beyond Mere Hearsay  ||  Allahabad High Court: Rape Victims Cannot Be Denied Compensation for Lack of Medical Report  ||  Kerala High Court Quashes Guideline Restricting Production of Arrested Persons After 5 PM  ||  Gujarat High Court Upholds Acquittal of Two in Electric Fence Death of 11-Year-Old  ||  MP High Court Allows Tree Felling for Indore Metro, Orders Phased Cutting under Expert Watch  ||  Bombay High Court Awards Rs. 5 Lakh for Illegal Arrest, Orders Action Against Police, Magistrate  ||  Bombay High Court Sets Aside FIR Against Pune College Staff Over Murud Beach Tragedy  ||  Bombay High Court Proposes Forfeiting Rehab Homes of Slum Dwellers Dumping Garbage on Roads  ||  J&K&L High Court Sets Aside Rs. 10K Cost on Senior Advocate, Says Heated Exchanges are Common    

J&K&L HC: Prolonged Stagnation in Small Cadres Does Not Grant Right to Promotion - (08 Jul 2026)

SERVICE

J&K&L High Court upheld SRO 28 of 1996, ruling that employees cannot seek promotion merely due to prolonged stagnation in small cadres. The Court held that service hardships do not permit judicial alteration of rules or compel the Government to create new promotional posts.

Tags : CADRES; PROMOTION; SERVICE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved