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If we permit violation of schedule and grant extension, we shall be opening a Pandora’s box and the whole purpose of fixing a time schedule and laying down a regime which strictly adheres to time schedule will be defeated.
The Court directed that Prashant Kanojia be immediately released on bail on conditions to the satisfaction of the jurisdictional Chief Judicial Magistrate. It, however made clear that it had passed the order in view of the excessiveness of the action taken and that the Order is not to be construed as an approval of the posts/tweets in the social media.”
Maharashtra Govt files caveat in SC anticipating challenge to Bombay HC’s Maratha Quota verdict
The High Court, while upholding the constitutional validity of Maratha quota, has directed that it be slashed from the present 16% to 12% and 13%, respectively. The court said the 50% cap on total reservations imposed by the Supreme Court could be exceeded in exceptional circumstances.
As encephalitis death toll continues to mount in Bihar, SC agrees to hear the matter
The plea has sought a direction to the Centre for providing all necessary medical equipment and other supports for the effective treatment of the children suffering from the epidemic disease.
