[Women’s Reservation Bill] Government introduces ‘Nari Shakti Vandan Adhiniyam’ in Lok Sabha
Today is a “historic moment for women empowerment” says Prime Minister.
quota
Explainer | Bombay HC at Goa on Quota in Municipal Polls [Detailed Report]
“Democratically elected nations burgeon on absolutely free and impartial elections and India being a colossal democracy demands such a process.”
Reservation and filling up of backlog vacancies: SC explains applicability of Section 27(f) of the Tamil Nadu Government Servants (Conditions of Service) Act, 2016
Supreme Court: In the case relating to appointment to the post of Post Graduate Assistants in Chemistry departments for the year 2018-2019
Bom HC | State Govt. declares ATMA, XAT, MAT, GMAT entrance tests not to be valid eligibility for MBA/MMS courses, instead only MS-CET, CMAT and CET to be valid: Read HC’s decision on Government Circular
Bombay High Court: The Division Bench of Dipankar Datta, CJ and G.S. Kulkarni, J., observed that “…any action on the part of the
Maharashtra reservation| SC to begin final hearing in Maratha Quota issue from March 17
Supreme Court: The Court will start from March 17 the final hearing on the petitions challenging the constitutional validity of a Maharashtra
Kar HC | Certain portions of Karnataka Housing Board (Allotment) Regulations, 1983, held unconstitutional for violation of Art. 14
Karnataka High Court: A Division Bench of Abhay S. Oka, CJ, and Mohammad Nawaz, J. while allowing the State Government suggested the
Maharashtra Govt files caveat in SC anticipating challenge to Bombay HC’s Maratha Quota verdict
Supreme Court: The Maharashtra government has filed a caveat in the Supreme Court anticipating challenge to the verdict passed by the Bombay
Gujarat to give 50% reservation to in-service medical candidates for PG Courses in the second round of counselling starting tomorrow
Supreme Court: The bench of Dipak Misra and A.M. Khanwilkar, JJ directed the State of Gujarat to give 50 per cent reservation to