SC: IMA Cautioned With Regard to Unethical Practices by its Members  ||  Kar. HC: Serious Stigma May be Caused on Person’s Character by Pre-Trial Detention  ||  Del. HC: Panel Lawyer of DSLSA is Not an Employee, Can’t be Entitled to Maternity Benefit  ||  Del. HC: Record Rooms of District Courts in Grim Situation, Record to be Weeded Out Efficiently  ||  Supreme Court Expresses Disappointment Over Inadequate Implementation of RPwD Act, 2016  ||  24,000 Teaching and Non-Teaching Jobs Invalidated by Calcutta High Court  ||  24,000 Teaching and Non-Teaching Jobs Invalidated by Calcutta High Court  ||  Del. HC: For Purposes of Article 19(6) of COI National Council for Teacher Education is ‘State’  ||  Karnataka High Court: Smoking Hookah as Addictive and Harmful as Smoking Cigarettes  ||  All. HC: Interest Can’t be Awarded by Labour Court In Proc. for Money Recovery from Empl. u/s 33C(2)    

Ker. HC: Possession of Higher Qualification Presupposes Acquisition of Lower Qualification - (30 Sep 2022)

SERVICE

Kerala High Court has held that possession of higher qualifications by candidate in selection process presupposes acquisition of lower qualification, and where candidate doesn’t hold essential qualification, but higher qualification, the same couldn’t be taken to disqualify the candidate.

Tags :   KERALA HIGH COURT  HIGHER QUALIFICATION  DISQUALIFY

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved