Karnataka High Court
LEGAL SUBJECT
Employment and Labour Law
Judgment analyses where this is the main or secondary subject.Latest analyses
30 ARTICLES
Delhi High Court
Delhi HC Leaves Fresh Inquiry Order in Place in Teacher’s Sexual-Harassment Complaint After ICC’s One-Day Probe Without Complainant
Respondent No. 1, a PGT (Urdu), complained that the petitioner, a PGT (Hindi) at the same school, had made indecent comments and sexually harassed her.2 MIN READ↗
Delhi High Court
Delhi HC Reinstates 36 Ex-CAPF Constables Removed Over Allegedly Fake Domicile Certificates Without Regular Inquiry, Grants Batch Seniority
The petitioners were recruited through the Staff Selection Commission’s 2015 examination for Constable (GD) posts in the CAPFs and related forces, and joined service after receiving offers of appointment.3 MIN READ↗
Delhi High Court
Delhi HC Orders Reinstatement With Batch Seniority For Constables Removed Over Allegedly Fake Domicile Certificates Without Regular Enquiry
The petitioners were recruited through the 2015 SSC examination for Constable (GD) posts in the CAPFs and related forces, and joined service after selection.3 MIN READ↗
Patna High Court
Bihar HC Removes Minor-Penalty Limit In Retired Official’s Case, Allows Authority To Decide Punishment Afresh
The respondent challenged disciplinary orders dated 2 January 2012 and 14 March 2012. In CWJC No. 21044 of 2012, the Single Judge set aside those orders and remitted the matter to the disciplinary authority to reconsi...2 MIN READ↗
Karnataka High Court
Karnataka HC Directs Aided-Institution Staff’s Pre-Grant Service Be Considered For Pay And Pension, But Bars State Salary Arrears for That Period
The petitioners, employees or former employees of aided educational institutions, sought recognition of their service before their posts were admitted to grant-in-aid.2 MIN READ↗
Karnataka High Court
Karnataka HC Directs State To Consider 13 Private-School Staffers’ Pre-Grant Service For Benefits, But Denies Salary Arrears For That Period
The petitioners, employees of aided educational institutions, sought recognition of their service before their posts were admitted to grant-in-aid for pay fixation, increments, seniority, pension and other consequenti...2 MIN READ↗
Karnataka High Court
Karnataka HC Directs Pay And Pension Credit For 37 Aided-Education Employees’ Pre-Grant Service, But No State Salary Arrears
The petitioners, serving and retired employees of private aided educational institutions, sought recognition of service rendered before their posts were admitted to grant-in-aid for pay fixation, increments, seniority...2 MIN READ↗
Patna High Court
Patna HC Upholds Reinstatement Of Research Institute Employee Removed After Witness-Free Inquiry, Rejects Fresh Probe 12 Years Later
The respondent employee challenged his removal from service following a disciplinary inquiry.2 MIN READ↗
Madhya Pradesh High Court
MP HC Quashes Panchayat Teacher’s Pay-Scale Downgrade, Finding Collector-Appellate Authority Could Not Impose the Punishment
The petitioner was initially appointed as a Samvida Shala Shikshak, Grade III, and his services were absorbed as Sahayak Shikshak in 2010. At the relevant time, he was serving as a Sahayak Adhyapak; the CEO, Jila Panc...2 MIN READ↗
Madhya Pradesh High Court
MP HC Sets Aside ₹1.16 Lakh Recovery From Retired In-Charge ASI Over 2006 Pay Fixation, Orders Refund With 6% Interest If Deducted
The petitioner, appointed as a Constable in 1984 and later promoted to Head Constable and In-charge Assistant Sub-Inspector, retired on 29 February 2024.2 MIN READ↗
Gujarat High Court
Gujarat HC Orders Mukhya Sevika Appointment for 45%-Disabled Woman After Spinal Deformity Was Added to Reserved Categories
The petitioner had a certified 45% locomotor disability, kyphoscoliosis, classified as spinal deformity.3 MIN READ↗
Gauhati High Court
Gauhati HC Quashes Contract Engineer’s MGNREGA Termination: He Was Punished On BDO Inquiry Where He Was Only A Witness
The petitioner was appointed as an Accredited Engineer on a contractual basis in March 2019.2 MIN READ↗
Delhi High Court
CISF Member Without Government Housing At IGI To Get Full HRA And 5% Arrears From June 2024, Delhi HC Orders
The petitioner, a CISF member posted at the CISF Unit, IGI Airport, New Delhi, from 16 June 2024, was not provided government accommodation.2 MIN READ↗
Delhi High Court
Delhi HC Orders Full HRA For CISF Member Without Government Housing, Including The Balance 5% From August 2023
The petitioner, a CISF member posted at CISF Unit, Samadhi Sthal, New Delhi, was not provided Government accommodation from 3 August 2023 onward.2 MIN READ↗
Delhi High Court
CISF Member Without Government Housing Gets Full HRA For Jaipur, Delhi Postings: Delhi HC Orders 5% Arrears
The petitioner, a CISF member, sought payment of the balance 5% HRA for periods when he was posted at CISF Unit ASG, Jaipur (17 June 2020 to June 2022) and CISF Unit ASG, New Delhi (from June 2024 until full HRA was s...2 MIN READ↗
Delhi High Court
CISF Member Without Government Housing Is Due Full HRA, Delhi HC Orders Remaining 5% For 2023–25
The petitioner, a CISF member posted at IGI Airport, New Delhi, from 31 March 2023 to 8 July 2025, was not provided Government accommodation and received only 25% HRA.2 MIN READ↗
Delhi High Court
CISF Member Without Government Housing At Delhi Posting Wins Full HRA, Including 5% Arrears
The petitioner, a CISF member posted at CISF Unit, Samadhi Sthal, New Delhi, from 3 August 2023, was not provided Government accommodation.2 MIN READ↗
Delhi High Court
CISF Member Without Government Housing Wins Full HRA; Delhi HC Orders Unpaid 5% Arrears
The petitioner, a CISF member, sought payment of the balance 5% HRA for periods when he was posted at CISF Units at Trichy Airport, Nagpur Airport and IGI Airport, New Delhi, but was not provided Government accommodat...2 MIN READ↗
Delhi High Court
Delhi HC Orders Full HRA For CISF Member Who Went Without Government Housing, Including 5% Arrears
The petitioner, a CISF member, was posted at CISF Units at Trivandrum Airport and IGI Airport, New Delhi.2 MIN READ↗
Delhi High Court
CISF Member Not Allotted Government Housing Is Entitled To Full HRA, Delhi HC Orders Arrears
The petitioner, a CISF member, sought payment of the 5% balance of HRA for periods between 5 March 2018 and the date full HRA was sanctioned, covering postings at CISF units in New Delhi, Varanasi Airport and Noida, N...2 MIN READ↗
Delhi High Court
CISF Member Without Government Housing Gets Full HRA, As Delhi HC Orders Payment Of 5% Balance
The petitioner, a CISF member, was posted at CISF Unit, DMRC, Delhi; RTC Behror; CISF Unit ADG HQ, Kolkata; and CISF Unit, IGI Airport, New Delhi, during the periods specified in the petition.2 MIN READ↗
Delhi High Court
Delhi HC Orders Full HRA, Including 5% Balance, For CISF Member Without Government Accommodation At IGI Airport In 2022–24
The petitioner, a CISF member posted at the CISF Unit at IGI Airport, New Delhi, was not provided Government accommodation from 25 May 2022 to 18 July 2024.2 MIN READ↗
Delhi High Court
CISF Member Without Government Housing Must Get Full HRA: Delhi HC Orders 5% Arrears, With 6% Interest If Unpaid After 3 Months
The petitioner, a CISF member posted at units in CGBS, New Delhi and IGI Airport, New Delhi, was not provided Government accommodation during the periods commencing 20 May 2022 and 26 April 2023.2 MIN READ↗
Delhi High Court
CISF Head Constable Without Government Housing Wins Full HRA As Delhi HC Orders 5% Balance Paid Within 3 Months
The petitioner, a CISF member posted at CISF units at DMRC, Delhi and IGI Airport, New Delhi, sought full House Rent Allowance (HRA) for 1 January 2017 to 31 May 2018 and from 1 August 2025 onwards.2 MIN READ↗
Delhi High Court
CISF Member Without Government Housing At IGI Airport To Get Full HRA For 2024–26, Delhi HC Orders 5% Arrears
The petitioner, a CISF member posted at CISF Unit, IGI Airport, New Delhi, was not provided Government accommodation from 16 July 2024 to 17 October 2026.2 MIN READ↗
Delhi High Court
CISF Officer Not Allotted Government Housing Gets Full HRA as Delhi HC Rejects 5% Cut
The petitioner, a CISF member, was posted at CISF Units at DMRC, New Delhi, from 1 July 2020 to 1 May 2022, and at IGI Airport, New Delhi, from 1 June 2025 onwards.2 MIN READ↗
Delhi High Court
Delhi HC Orders Full HRA For CISF Member Left Without Government Housing At IGI Airport, Rejects 5% Cut
The petitioner, a CISF member posted at CISF Unit, IGI Airport, New Delhi, was not provided Government accommodation from August 2024 to 17 October 2026.2 MIN READ↗
Delhi High Court
CISF Member Not Allotted Government Housing Is Owed Full HRA, Delhi HC Orders 5% Balance
The petitioner, a CISF member, was posted at Mumbai Airport from 3 July 2019 to May 2022 and at CISF Unit, IGI Airport, New Delhi, from 12 June 2022 to 8 July 2024.2 MIN READ↗
Delhi High Court
CISF Member Given No Government Housing At IGI Airport Must Get Full HRA, Including 5-Point Balance, Delhi HC Orders
The petitioner, a CISF member posted at CISF Unit, IGI Airport, New Delhi, was not provided Government accommodation from 28 July 2024 to 17 October 2026.2 MIN READ↗No articles match these filters.