Supreme Court: Companies Can Face Prosecution Without Individual Officers Being Named  ||  SC: Penalties on Insolvent Developers cannot be Recovered from Homebuyers as CIRP Costs  ||  Allahabad HC: ‘Sar Tan Se Juda’ Hits Sovereignty, Unlike ‘Allahu-Akbar’, ‘Jai Shri Ram’  ||  Kerala High Court: Married Woman Cannot Claim Sex Was Based Solely on Promise of Marriage  ||  Madras High Court Refuses Equal Recitation of Tamil Hymns With Sanskrit at Meenakshi Temple  ||  Delhi HC: Absence of ‘Penetration’ In Child Victim’s Testimony Not Enough to Acquit Rape Accused  ||  J&K High Court: Possession of Allegedly Anti-National Book Cannot Justify Preventive Detention  ||  Delhi High Court: DNA Evidence Proves Sexual Intercourse, Not Consent  ||  Madras High Court Upholds Appointment of District Judges as Tamil Nadu Lokayukta Secretary  ||  Allahabad High Court: IO’s Mere Apprehension Cannot Justify Withholding Seized Items    

Punjab and Haryana HC Allows Govt. to Go Ahead with Implementation of Teachers’ Transfer Policy - (02 Aug 2016)

Punjab and Haryana HC has set a 72-hour deadline for Director, School Education, Haryana, to redress grievances of teachers regarding initial and supplementary transfer policy and gave its nod to Government to go ahead with implementation of the policy.

Tags : PUNJAB AND HARYANA HC   TEACHERS’ TRANSFER POLICY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved