Rajasthan High Court
Case BriefsHigh Courts

Rajasthan High Court reiterated that the burden of proof lies with the petitioners to demonstrate the incorrectness of the disputed answers.

Delhi High Court
Case BriefsHigh Courts

“Since this a case that brings to the fore a palpable error, the Court, which is otherwise wary of entering an arena reserved for the experts, is constrained to entertain the writ petition and grant the necessary relief.”

CAT
Case BriefsTribunals/Commissions/Regulatory Bodies

    Central Administrative Tribunal, Delhi: In an original application filed by the applicant seeking to quash the answer key for Questions

Case BriefsSupreme Court

Supreme Court: While addressing the ongoing issue relating to the discrepancy in preliminary examinations conducted for Uttar Pradesh Public Service Commission  2018,