Minority institution

Case BriefsSupreme Court

“If the intent is to achieve excellence in education, would it be enough if the concerned educational institutions were to employ teachers

Case BriefsSupreme Court

Supreme Court: Dealing with an important question as to whether the process of appointment of a principal in minority institution is open

Case Briefs

Bombay High Court: While deciding a case where minority institution was directed to absorb surplus teachers into the institution, the Division Bench