Bringing you the Best Analytical Legal News
If the handwriting of a candidate is very poor, an individual examiner may be excused if she/he so observes, on the answer sheet. At the same time, if the handwriting is at all intelligible, the student is entitled to be marked for the answer.
“The Court deeply discourages the growing trend of pressurizing young minds to perform the best in every aspect of life, leading them to take unfortunate steps.”
“The very integrity of the entire selection process was compromised and DSEU could not determine its extent and hence, had to resort to cancelling the entire examination process, to protect the sanctity of the recruitment process.”
“School is situs for transformation of personality traits and for reformation via love and discipline. Education is a platform for acquisition of knowledge, as knowledge is power”
In cases of admission under the Economically Weaker Section category or Disadvantaged Group category, the schools must not insist upon following the neighbourhood criteria strictly. The Directorate of Education is directed to make endeavour, as far as possible, to allot schools which are nearest to the residence of the students.
About VSLLS, VIPS-TC Vivekananda Institute of Professional Studies – Technical Campus (hereinafter “VIPS – TC”) is affiliated with Guru Gobind Singh Indraprastha
“The educational machinery of the State has fallen woefully short in imparting the required awareness to the young children about the heinous crimes and its consequence.”
Madras High Court: G.R. Swaminathan, J., while addressing the grievance of some qualified doctors, expressed that, Educational Certificate is not a marketable
Karnataka High Court: The Division Bench of Alok Aradhe and M.I. Arun, JJ., addressed whether GST exemption can be claimed for leasing
Bombay High Court: G.S. Kulkarni, J., while making certain significant observations stated that, An educational institute certainly contributes in creating ideal citizens.
Rajasthan Authority for Advance Ruling, GST: Bench of J.P. Meena (Member Central Tax) and M.S. Kavia (State Tax) determined whether supplying of coaching
Madras High Court: P. Velmurugan, J., directs Schools to keep a complaint box to make the victims complain about the sexual assault
Kerala High Court: The Division Bench comprising of S.Manikumar, CJ., and Shaji P. Chaly, J., addressed the issue of disparity shown by
Rajasthan High Court: The Division Bench of Sabina and Manoj Kumar Vyas, JJ. dismissed the appeal and upheld the impugned order. Facts
Kerala High Court: Anil K Narendran, J., allowing the present writ petition, issued necessary directions to the respondent authorities and further made
Calcutta High Court: A Division Bench of Sanjib Banerjee and Moushumi Bhattacharya, JJ., while addressing the issues raised in the present petition observed
Himachal Pradesh High Court: A Division Bench of Tarlok Singh Chauhan and Jyotsna Rewal Dua JJ. disposed of the petition giving relief
Government of India is following a phase-wise unlocking of activities. In days to come, this would also involve partial resumption of activities
Bombay High Court: A Division Bench of A.A. Syed and S.P. Tavade, JJ., addressed the grievance of a petition with regard to
Delhi High Court: Prathiba M. Singh, J., constituted a committee to finalize the process in regard to the issuance of digital degree certificates