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“It is a policy decision and the criteria prescribed by the advertisement, whether it is relating to age and/or the essential qualification, cannot be interfered with.”
The Delhi High Court held that the Delhi Technological University had been lenient in imposing Category IV punishment rather than rusticating the students who were found cheating in the examinations. Therefore, the court observed that the students who engage in unfair means in exams and get away with it cannot build the nation.
Madras High Court: In a case filed by the petitioner- candidate seeking the reason for his non-selection as well as
Delhi High Court: In a case where an appeal was filed against the order of Controller General of Patents and
Tripura High Court: In a case relating to a revision petition filed by the State, challenging the order of the
[“In the present recruitment, females have succeeded in huge numbers, and it appears that unsuccessful male candidates are not able to cope up with the fact that females have overnumbered them in merit. It is an example of ‘male chauvinism’ which is unacceptable in twenty first century.”]
Madhya Pradesh High Court: Sanjay Dwivedi, J. dismissed a revision petition filed questioning the validity of the order passed by the Sessions
Allahabad High Court: Saurabh Shyam Shamshery, J. dismissed the writ petition which was filed praying to issue a mandamus commanding
Maharashtra Administrative Tribunal, Mumbai: The coram of Mridula Bhatkar (Chairperson) and Medha Gadgil (Member) (A) while dealing with an application
Delhi High Court: While deciding a writ petition by a student who was not permitted to appear for a competitive exam because
On 2nd June, 2022, Canadian Minister of Industry notified amendments to Patent Rules. Formulated under the Canada-United States-Mexico Agreement (CUSMA), the recent
Supreme Court: The Division Bench of M.R. Shah* and B.V. Nagarathna, JJ., reversed the impugned order of the Rajasthan High Court whereby
“The right to practice a profession, also being a fundamental right, a balance has to be maintained between the same and the requirement to monitor the legal profession for its better ethics.”
Meghalaya High Court: Sanjib Banerjee, CJ. while deciding in the matter between groups of persons in the Meghalaya Civil Service and the
Dwarka Courts, New Delhi: Deepak Wason, Special Judge (NDPS)five applications under Section 439 CrPC for grant of bail. Counsels for the accused
The Central Government notified Boiler Accident Inquiry Rules, 2021. They shall come into force on the date of their publication in the
“… the fixing of the INI CET on 16.06.2021 is arbitrary and discriminatory,”
“Judicial review of a policy decision and to issue mandamus to frame policy in a particular manner are absolutely different.”
“What is being claimed and prayed for under the guise of Covid 19 pandemic is nothing but a lame excuse in taking additional attempt to participate in the Civil Service Examination 2021 to be held in future.”
Bar Council of India has notified that AIBE XVI onwards — No books, notes or study material will be allowed in the