Paper leak

karnataka high court
Case BriefsHigh Courts

Examination for the recruitment for the post of ‘Police Sub-Inspector (Civil)’ previously conducted on 21-01-2021, was marred by irregularities such as paper leakages, which necessitated the decision of the Govt. to order a re-examination.

Hot Off The PressNews

Supreme Court: The Bench of SA Bobde and L. Nageswara Rao, JJ dismissed all 5 petitions challenging the decision of the Central

Case BriefsTribunals/Commissions/Regulatory Bodies

National Human Rights Commission: The NHRC has taken suo motu cognizance of media reports about the incidents of papers leak of Class

Case BriefsSupreme Court

Supreme Court: The bench of Dr. AK Sikri and Ashok Bhushan, JJ disposed of the matter relating to the leakage of question

Case BriefsHigh Courts

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

Case BriefsHigh Courts

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

Hot Off The PressNews

On 14.09.2017, the Punjab and Haryana High Court issued a public notice stating that it has scrapped the Haryana Judicial Services Preliminary Exam

Case BriefsHigh Courts

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