Karnataka HC: Caste Slurs at Factory Dispatch Area Accessible to Workers Amount to Public View  ||  Delhi HC: Lawyer’s Inability to Understand Lower Court Order Cannot Justify Delay in Filing Appeal  ||  Delhi HC: POCSO Charges Stay Even If Minors Remain Unidentified In Child Sexual Exploitation Cases  ||  J&K&L HC: Mere Abuse or Mentioning Caste Name Does Not Constitute an Offence under SC/ST Act  ||  Tripura HC: Divorced Daughter Cannot Claim Family Pension if Divorce Happens After Parent’s Death  ||  SC: Candidate Missing Physical Test Gets No Second Chance; Compassion Has No Place in Public Jobs  ||  SC Grants Bail to Doctors as Were Not Provided in Writing, Citing 'Mihir Shah' Verdict  ||  Supreme Court: Dowry Harassment and Domestic Abuse Persist, Showing Patriarchy Still Prevails  ||  Supreme Court: Dowry Harassment and Domestic Abuse Persist, Showing Patriarchy Still Prevails  ||  Supreme Court: Pay Commission Benefits Cannot Be Denied By Imposing Extra Conditions    

Supreme Court: Indiscipline in Armed Forces Should Be Dealt "Seriously" - (22 Dec 2016)

Supreme Court has ruled that indiscipline in armed forces should be dealt with "seriously" and refused to reinstate a constable dismissed by Central Industrial Security Force from service for disobedience and habitual disorderliness.

Tags : SUPREME COURT   ARMED FORCES   INDISCIPLINE  

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