Calcutta High Court
Case BriefsHigh Courts

Calcutta High Court emphasised on the importance of adhering to the standards set by the Supreme Court in selecting competent individuals for the Public Service Commission positions.

calcutta high court
Case BriefsHigh Courts

The instant matter involved a dispute over the preparation of a merit list for government posts in West Bengal, with a focus on the treatment of candidates from reserved categories who had availed age and fee relaxations.

allahabad high court
Case BriefsHigh Courts

Allahabad High Court said that the State authorities sat over the matter in a highly arbitrary and illegal manner. The Commission has also, in a highly arbitrary and illegal manner, proceeded with the selection without even verifying the qualifications of the participants. This has vitiated the entire selection process.

Landmark Judgments on Education Law
Experts CornerSiddharth R Gupta

by Siddharth R. Gupta† and Pushp Sharma††
Cite as: 2023 SCC OnLine Blog Exp 9

Case BriefsHigh Courts

Uttaranchal High Court: The Division Bench of Sanjaya Kumar Mishra, CJ. and Ramesh Chandra Khulbe, J. allowed a petition which was filed

Case BriefsSupreme Court

Supreme Court: In a breather to the candidates challenging the RAS Pre-examination result, the bench of KM Joseph and Hrishikesh Roy, JJ

Case BriefsHigh Courts

Rajasthan High Court: A Division Bench of Akil Kureshi CJ and Sudesh Bansal J. stayed the impugned judgment and left it open

Case BriefsHigh Courts

Patna High Court: The Division Bench of Amreshwar Pratap Sahi, CJ and Anjana Mishra, J. rejected an appeal filed by a candidate

Case BriefsHigh Courts

Jammu and Kashmir High Court: A Single Judge Bench of Sanjeev Kumar, J., allowed a writ petition filed against the order of

Case BriefsHigh Courts

Karnataka High Court: In the instant case wherein the issue arose regarding the power of the Governor to suspend a member of