Malpractice Archives

Explained| Allahabad High Court order upholding State Government’s decision to cancel Ziledari Qualifying Examination 2018

Allahabad High Court said that recruitment has to be fair, transparent and accountable, if there are irregularities and malpractices and illegality in the recruitment process, it would undermine very legitimacy of the recruitment process

Case Briefs High Courts

Gujarat High Court upholds examination committee’s decision to cancel end semester exam of Nirma University’s law student for indulging in unfair means

The Courtsaid that while determining misconduct one is not to go only by the penalty imposed but the nature of the malpractices committed by the student as well.

Case Briefs High Courts

Mad HC | Writ petition to enforce a contractual right of insurance claim against a private insurance company – maintainable, when action of the company has public law character

Madras High Court: Pushpa Sathyanaryana, J. while hearing a petition praying for mandamus against an insurance company, directed the said insurance company

Case Briefs High Courts

Haryana Judicial Services Paper leak: 3-member SIT formed to investigate the matter

Punjab and Haryana High Court: In the Haryana Judicial Services Preliminary exam paper leak controversy, the 3-judge bench of Rajesh Bindal, Tajan

Case Briefs High Courts

Haryana Judicial Services Paper leak: Dr. Balwinder Sharma, Registrar (Recruitment) suspended for, prima facie, being involved in paper leak

Punjab & Haryana High Court: In the Haryana Judicial Services Preliminary exam paper leak controversy, the 3-judge bench of Rajesh Bindal, Tajan

Case Briefs High Courts

Haryana Judicial Services Paper leak: P&H HC to look into HC Committee’s recommendation scrapping the exam held on July 16

Punjab & Haryana High Court: In the matter where 2 candidates who had topped the Haryana Civil Services (Judicial) examination in General