Bringing you the Best Analytical Legal News
The concerned school, despite being cautioned, continued to indulge in different kinds of irregularities resulting in discontinuation of the affiliation of the school.
A notice/advertisement inviting applications for admission provides complete transparency in the admission process and all students who meet the eligibility criteria have an equal opportunity to apply for the course. The selection of students should not be based on extraneous factors like personal connections, wealth or social status or other resources of getting limited information of admission notice.
Section 17(4) of the National Council for Teacher Education Act, 1993 very specifically states that if any degree is granted by a College, which had admitted students during the period when the College suffered from withdrawal of recognition or affiliation, then such a degree or certificate cannot be treated as a valid qualification for the purpose of employment.
Bar Council of India (BCI) has unanimously approved the proposal of Sh. Ved Prakash Sharma, Member, BCI to put moratorium for three
Patna High Court: The Bench of Mohit Kumar Shah, J. dismissed a petition filed by a school having no affiliation, which sought
Supreme Court: The 2-Judge Bench comprising of R.F. Nariman and M.R. Shah, JJ. addressed a grievance of the students of 1st year
Rajasthan High Court: Shri Vinayak Mahavidhlaya, the petitioner-college has enrolled students in the academic session 2016-17 for B.Sc. First year without having
Supreme Court: The bench of Dipak Misra and Shiva Kirti Singh, JJ came down heavily upon the Institutions admitting the students without