cut-off marks Archives

Jhar HC | Mistakenly entered wrong digit of Roll No. in OMR sheet? Can one seek to add obtained scores when the sheet is rejected by Scanning Machine? HC answers

Jharkhand High Court: S.N. Pathak, J., rejected the petition filed by a civil services candidate, who was declared unsuccessful in prelims examination

Case Briefs High Courts

Utt HC | Can admission be denied if the selection process does not specify cut off marks? Court answers in AIIMS, Rishikesh PG Diploma Course

Uttaranchal High Court: Manoj Kumar Tiwari, J., decided a petition which was filed by the petitioner challenging the order dated 17-04-2021 passed

Case Briefs High Courts

P&H HC | Court upholds Bar’s decision to deny enrollment to a law graduate who failed to get cut off marks

Punjab and Haryana High Court: Declining to grant relief to a law graduate who had failed to obtain the cutoff marks in

Case Briefs High Courts

Allahabad HC rejects plea to lower cut-off marks when total number of seats advertised were not filled

Allahabad High Court: The Court was deciding a writ petition by one Bhuvnesh Pachuri belonging to the category of “Dependents of Freedom