university Archives

Imposing two different punishments for two teachers of the same university for identical allegations of plagiarism is ‘shocking’: Delhi High Court

Plagiarism by any stretch of imagination will remain plagiarism, irrespective of where the material had been copied from and the quantum of such material copied, will not have any bearing or impact on the alleged misconduct of plagiarism itself.

Case Briefs High Courts

University’s Ordinance for self-regulation cannot override student’s right to education and dignity; Delhi HC directs University to consider students’ application for Migration

“It is incumbent upon educational institutions to make the necessary allowances to ensure that students, who are disadvantaged due to medical reasons, are also provided quality education.”

Case Briefs High Courts

Delhi High Court directs GGSIPU, State Government to ensure 5% reservation to specially abled persons in all educational institutions

“Guru Gobind Singh Indraprastha University and the State Government are directed to ensure that in all educational institutions, the statutory provisions governing the field under the Rights of Persons with Disabilities Act, 2016 are followed and 5% reservation is provided to specially abled persons.”

Case Briefs High Courts

Private institutions affiliated to GGSIPU not entitled to charge higher fees from the students admitted through 10% Management Quota Seats: Delhi High Court

A notice/advertisement inviting applications for admission provides complete transparency in the admission process and all students who meet the eligibility criteria have an equal opportunity to apply for the course. The selection of students should not be based on extraneous factors like personal connections, wealth or social status or other resources of getting limited information of admission notice.

Case Briefs Supreme Court

It’s time for the University to put an end to ‘Yuddh Kand’ and allow appellant to move from ‘Karm Kand’ to ‘Karm Phal Kand’: Supreme Court

“The entire controversy appears to have arisen as a result of the tug of war in the year 2006 between the then Chancellor and the then Vice Chancellor, making the appellant a victim in the line of fire. Unfortunately, the High Court omitted to take note of all this.”

Case Briefs Supreme Court

Whether relinquishment of right to promotion once made exists perpetually or is it for specific term? Supreme Court answers

Supreme Court: While addressing the question of law with regard to lifespan of relinquishment of claim for consideration for promotion in educational

Case Briefs Supreme Court

Determination of Pension to be governed by the rule as it existed at the time of joining or the rule in force at the time of retirement? SC answers

“Discrimination, which is not based on any reasonable classification, is violative of all canons of equality enshrined in the Constitution of India.”

Case Briefs High Courts

Guj HC | ”Failed” student allowed to sit for next exam; Court allows application considering “Technical glitch” cannot be ruled out and must be taken into consideration

Gujarat High Court: Sangeeta K. Vishen, J., allowed an application directing the respondent to allow the petitioner to appear in the examination

Case Briefs High Courts

MP HC | University cannot grant affiliation with 50% affiliation fees until mandatory conditions are fulfilled

Madhya Pradesh High Court: This petition was filed before the Bench of S.C. Sharma and Virender Singh, JJ., stating that the Society

Case Briefs High Courts Universities and Educational Institutions

Admission brochure/prospectus to be strictly followed, has a force of law

Punjab and Haryana High Court: Hearing an appeal which sought the quashing of the order passed by the Punjab State Consumer Disputes