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Delhi High Court upheld the importance of equitable access to examination opportunities for candidates from marginalized areas and acknowledged the collaborative efforts between the concerned authorities to address logistical challenges effectively.
In the instant case, since the candidates are merely asking for the disclosure of the answer key, the same stands on a different footing altogether than the recruitment in the context of Article 323A of the Constitution.
Interviewed by Sneha TS
“When a person takes a chance and participates, thereafter he cannot, because the result is unpalatable, turn around to contend that the process was unfair or the selection committee was not properly constituted.”
“The State has no discretion of allocation of a cadre at its whims and fancies.”
“Judicial review of a policy decision and to issue mandamus to frame policy in a particular manner are absolutely different.”
by Shalka Kumar†
“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.”
Delhi High Court: Prathiba M. Singh, J., while addressing the grievance of UPSC aspirants in regard to cancellation of interviews to be held
Central Administrative Tribunal, Delhi: A Division Bench of Justice L. Narasimha Reddy, Chairman, and Mohd. Jamshed, Member (A), dismissed the application for
Delhi High Court: Jyoti Singh, J., refused to entertain a writ petition filed by a member of All India Services holding that the
Rajasthan High Court: Sangeet Lodha, J., dismissed a writ petition seeking directions from the Court for re-examination of medical test for the
Bombay High Court: A Division Bench comprising of V.K. Tahilramani, Acting CJ and M.S. Sonak, J., dismissed a writ petition challenging the
Central Information Commission (CIC): In a landmark case CIC held that a candidate can seek answer sheets of other candidates and that