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The Act grants 10 percent reservation to the Maratha community under the Socially and Educationally Backward Class (SEBC) category. A report of MSBCC cited ‘exceptional circumstances and extraordinary situations’ for surpassing the total reservation limit of 50 percent.
Medical profession deals with life of people and any compromise on merit would have a delirious effect
Madras High Court without cancelling the seat of the student, directed the respondents to take necessary action based on the declaration that the student had obtained a seat through a false declaration.
The Supreme Court held that the impugned notification taking away the accrued rights of OCI cardholders should have prospective effect on children born after the said date.
“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”.
Digitization is the road ahead. It should lead to empowerment and not deprivation. The “ifs” haunt me. What can the court do in such circumstances when the student is not at fault?
Supreme Court: In the issue relating to the reservation of 50% Super Specialty seats for in-service candidates in Government Medical Colleges in
Meghalaya High Court: H. S. Thangkhiew, J. allowed a petition in which he had to consider whether this Court can direct the
“Merit is not solely of one‘s own making. The rhetoric surrounding merit obscures the way in which family, schooling, fortune and a
Kerala High Court: N. Nagaresh, J., held that it is by virtue of the statute mandating reservation for disabled persons that persons
Supreme Court: In a detailed judgment, the bench of Dr. DY Chandrachud and AS Bopanna, JJ has upheld the Constitutional validity of
Supreme Court: Considering the urgent need to commence the process of Counselling, the bench of Dr. DY Chandrachud* and AS Bopanna, JJ,
“It is no part of any judge’s duty to strain the plain words of a statute, beyond recognition and to the point
“Education plays a key role in social and economic inclusion and effective participation in society. Inclusive education is indispensable for ensuring universal and non-discriminatory access to education.”
Madhya Pradesh High Court: The Division Bench of Mohammad Rafiq, CJ. and Vijay Kumar Shukla, J., heard a writ petition which was
Supreme Court: A Division Bench of L. Nageswara Rao and Aniruddha Bose, JJ., quashed the notification dated 17-8-2016 issued by State Government
“Though we have all the sympathies with the students, we will not be in a position to do anything to protect the admissions, which were done in a patently illegal manner.”
Karnataka High Court: A Division Bench of B. V. Nagaratha and Hanchate Sanjeev Kumar, JJ., dismissed the petition being devoid of merits.
Supreme Court: The Division Bench comprising of L. Nageswara Rao* and Krishna Murari, JJ., addressed the plight of NEET students. The Bench
Supreme Court: The 3-judge bench of L. Nageswara Rao, Hemant Gupta and Ajay Rastogi, JJ has directed that that there will be