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Keeping in view the pandemic in the form of “Corona Virus”  (COVID-19) in the country, the Director General has relaxed the provision

Case BriefsSupreme Court

Supreme Court: Granting a one-time relaxation in favour of those candidates who were enrolled during the academic years 2001-2005 and who, in

Case BriefsHigh Courts

Allahabad High Court: The Court was deciding a writ petition by one Bhuvnesh Pachuri belonging to the category of “Dependents of Freedom

Case BriefsSupreme Court

Supreme Court: Refusing to interfere with the 10% concession granted by the State of Rajasthan to reserved category candidates in TET by