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“To iron out the discrepancy which arises as a result of the unavoidable possibility of different papers being of different difficulty levels that the process of normalization is adopted. Individual discomfitures are inevitable in such a process and cannot afford a basis to unseat the entire examination.”
The High Court expressed its surprise that ICAI wanted to stifle the career of a student who had pursued multiple courses. The Court stated, “It would be helpful to the ICAI and the Society, if a student has extra acumen”.
“Spare the rod and spoil the child” has metamorphosed into “spare the rod and teach the child”, said Karnataka HC while considering a quashment petition by the authorities of Karumbaiah Academy who were alleged to have been responsible for a student’s suicide.
Orissa High Court said that it is no doubt true that the Courts have, more often than not, leaned in favour of the students, but as the things stand, a line must be drawn between cases where there have been a bona fide error and cases where the circumstances are dubious.
“Spare the rod and spoil the child” has metamorphosed into “spare the rod and teach the child”
Karnataka High Court: H.P. Sandesh, J. allowed the petition and granted bail to the petitioner in connection with a crime registered in
Kerala High Court: While explaining that inflicting corporal punishment on a Child by a parent or teacher is forbidden, Dr Kauser Edappagath,
Sikkim High Court: A Division Bench of Meenakshi Madan Rai and Bhaskar Raj Pradhan, JJ., while addressing a case of offence under Section 354