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Gauhati High Court was deliberating over a PIL filed to highlight ineffective implementation of State govt.’s policies framed as per the mandate in Section 12(1)(c) of RTE Act, 2009
Madras High Court directed the State to treat a transgender person seeking admission in Nursing College as a special candidate in light of Supreme Court’s 2014 NALSA verdict
“The benefit of reservation must reach to the deserving candidate in the category and is not eaten away or affected by a candidate of reserved category, who on the strength of his merit, has equal or better merit than the merit of the candidate last admitted in the professional course in the general category”.
In Himalayan Coop. Group Housing Society v. Balwan Singh, (2015) 7 SCC 373 a three-judge Bench of the then CJI Justice HL
Supreme Court: The 3-Judge Bench comprising of L. Nageswara Rao*, S. Abdul Nazeer and Indu Malhotra, JJ., dismissed the appeal filed by
Supreme Court: Uday U. Lalit, J. delivering the judgment for himself and Deepak Gupta, J. set aside the order of Punjab and
Supreme Court: Granting a one-time relaxation in favour of those candidates who were enrolled during the academic years 2001-2005 and who, in
Supreme Court: Stating that educational institutions are bound to reserve seats from persons suffering from disability, the bench of Dr. AK Sikri
Supreme Court: In the case where a Medical Institution was aggrieved the Government order dated 31.05.2017, which resulted into non-renewal of the
Supreme Court: In the judgment quashing Allahabad High Court’s decision in the matter relating to Institutional Preference, the Bench of Deepak Gupta
Supreme Court: The bench of Dipak Misra and A.M. Khanwilkar, JJ directed the State of Gujarat to give 50 per cent reservation to
Supreme Court: In the case where the a Dental College, upon failing to receive permission to start post-graduate course of Orthodontics and