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“The decision to introduce a system implemented for enhancement of hospital administration is rooted in improvement of overall healthcare services to citizens of country. Employees are expected to align with these measures, recognizing linkage between compliance and smooth functioning of essential public services.”
Delhi High Court observed that the citizens could not be forced to choose between their right to education and their right to exercise reproductive autonomy.
Karnataka High Court: While deciding the instant appeal for restoration assailing the order passed by the Trial Court wherein the
A great nation is built on a character of its own citizens. It transforms into the character of the nation leading to
Kerala High Court: The Bench of P.V. Asha, J. allowed a petition filed by a law student granting her permission to appear
Allahabad High Court: A Single Judge Bench comprising of Ajay Bhanot, J. dismissed the petition by stating that one illegality cannot be
Kerala High Court: With reference to a pregnant student seeking exemption from the rule of requisite attendance in order to appear for