Bombay HC: Clarifies Procedure for Executing Foreign Decrees  ||  Supreme Court: Bureaucratic Delay No Excuse  ||  Supreme Court Grants Full Disability Pension Arrears to Veterans  ||  Delhi HC: Workman Cannot Claim Section 17(B) of the ID Act Wages after Reaching Superannuation Age  ||  Allahabad HC: Caste by Birth Remains Unchanged Despite Conversion or Inter-Caste Marriage  ||  Delhi High Court: Tweeting Corruption Allegations Against Employer Can Constitute Misconduct  ||  Delhi High Court: State Gratuity Authorities Lack Jurisdiction over Multi-State Establishments  ||  Kerala High Court: Arrest Grounds Need Not Mention Contraband Quantity When No Seizure is Made  ||  SC: Silence During Investigation Does Not Ipso Facto Mean Non-Cooperation to Deny Bail  ||  Supreme Court: High Courts Cannot Re-Examine Answer Keys Even in Judicial Service Exams    

Delhi HC to DU: Don’t Act Against Delhi University Teachers' Association (DUTA) President till Dec 17 - (30 Oct 2015)

Delhi HC has extended till December 17 the restraint on Delhi University (DU) from taking any action against DUTA president and St Stephen’s college professor Nandita Narain, who sought a stay on move to initiate inquiry proceedings against her for allegedly interfering in functioning of 3 colleges.

Tags : DELHI HC   DELHI UNIVERSITY TEACHERS' ASSOCIATION (DUTA) PRESIDENT NANDITA NARAIN  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved