degree Archives | SCC Times

Mother and father are equally entitled to recognition as child’s parents; Delhi HC directs GGSIPU to include mother’s name in degrees/certificates

“It would be clearly retrogressive if educational certificates, degrees and other such documents reflect the name only of the father of a candidate, eliminating the name of the mother.”

Case Briefs High Courts

Delhi High Court dismisses PIL highlighting inaction of UGC in relation to Universities providing unspecified courses; Directs UGC for compliance with UGC Act, 1956

The PIL was filed highlighting the inaction of the University Grants Commission (‘UGC’) with respect to Universities/ Institution/ Colleges providing unspecified courses.

Case Briefs High Courts

High Court cannot be an expert body for the purpose of forming an opinion on equivalence of degrees; Madras High Court upheld the Government Order

Madras High Court: S. M Subramaniam, J. upheld the government order that stated, the Degree of B.Sc (Biochemistry) awarded by

Case Briefs Supreme Court

Appointment of Teachers| Can obtaining a degree in one branch of a subject be considered equivalent to obtaining degree in the subject as a whole? SC answers

Supreme Court: In the case where the Court was posed with the question as to whether the degrees obtained by the respective

Case Briefs High Courts

Utt HC| Degree of M.A. in Public Administration equivalent to a degree of M.A. in Political Science as per UGC; UKPSC directed to consider candidature for appointment as Assistant Professor

Uttaranchal High Court: The Division Bench of Raghvendra Singh Chauhan, CJ., and Alok Kumar Verma, J., decided over a petition which was

Case Briefs High Courts

Ker HC | Equitable consideration for student unmerited where relief militates against a statutory Regulation

Kerala High Court: The Bench of Hrishikesh Roy, CJ and A.K. Jayasankaran Nambiar, J. dismissed a writ appeal filed against the order

Case Briefs High Courts

Denial of incremental pay after obtaining required academic degree is violative of Articles 14 and 16 of the Constitution: Manipur HC

Manipur High Court – A Single Judge Bench of Kh. Nobin Singh J., disposed of a writ petition by ordering the State

Case Briefs Supreme Court

Distance learning Technical degrees obtained during 2001-2005 from Certain Deemed Universities suspended; Post 2005 degrees cancelled

Supreme Court: In a major decision in the matter relating to the students enrolled in the Distance learning Engineering Courses of certain