SC: Filing a False FIR Alone does not Amount to Abetment of Suicide  ||  SC: Police Cannot Probe Offences under Pre-Conception & Pre-Natal Diagnostic Techniques Act  ||  SC: UP Gangsters Act Creates no Offence, Perpetuates Violence against Citizens  ||  SC: Caste Abuse in Private Space without Public Presence is not SC/ST Act Offence  ||  SC Reduces Judicial Service Practice Norm to 1 Year; Mandates Training & Clerkship  ||  SC: Wife’s Income does not Reduce Father’s Duty to Maintain Children  ||  SC: Government Cannot Revisit PSC Eligibility Decision When Service Rules Make it Final  ||  Allahabad HC: S.34 IPC Applies if Co-Accused Shares a ‘Functional Relationship’ with Offence  ||  P&H High Court: PSC Cannot Introduce Minimum Interview Marks After Medical Faculty Selection Begins  ||  MP HC: Comprehensive Insurance Doesn't Mean Unlimited Passenger Liability Without Terms    

Supreme Court: Illegal Appointments Cannot Be Regularised Due to Long Service - (19 Aug 2026)

SERVICE

SC held that illegal appointment cannot gain legality through prolonged service, ruling that illegality cannot be cured by lapse of time. The judgment arose from appeals concerning the deputation and absorption of four Haryana Development and Panchayat Department officers into PW(B&R) Department.

Tags : ILLEGAL APPOINTMENTS; REGULARISED; SERVICE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved