Civil Services Examination Archives

[UPSC Prelims 2024] Delhi High Court accepts supportive measures extended by Manipur Government to Manipur Hill Tribal candidates

Delhi High Court upheld the importance of equitable access to examination opportunities for candidates from marginalized areas and acknowledged the collaborative efforts between the concerned authorities to address logistical challenges effectively.

Interviews

In conversation with Justice Krishna Murari on his journey from Bar to Bench

Interviewed by Taha Bin Tasneem

Case Briefs High Courts

Del HC | Remedy regarding service matters for members of All India Services lies only with CAT: Court while dismissing writ petition

Delhi High Court: Jyoti Singh, J., refused to entertain a writ petition filed by a member of All India Services holding that the

Case Briefs High Courts

Megh HC | Non-uniformity in computation and consideration of eligible candidates, renders notice regarding Mains examination of Meghalaya Civil Services improper

Meghalaya High Court: H.S. Thangkhiew, J. until further orders put the notification dated 16-08-2019 for recruitment to the post of civil services

Case Briefs High Courts

Cancellation of candidature of an IIT Qualified engineer at the final stage of induction into Civil Services held disproportionate to bonafide omission

Delhi High Court: The Division Bench comprising of Rekha Palli and Hima Kohli, JJ., allowed an appeal and set aside the order

Achievements Law School News

ILS alumni shine in Civil Services Examination, 2017

Reported by Saranya Mishra