Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

No Harm in Doing Away with Minimum Marks in District Judge Recruitment Interviews: Karnataka HC - (14 Feb 2019)

Karnataka High Court has said that decision of selection committee in awarding lesser than minimum marks prescribed in interview would mean that candidate can't be appointed according to committee and also said that there is no harm in doing away with practice of giving minimum marks in interview.

Tags : KARNATAKA HIGH COURT   MINIMUM MARKS IN INTERVIEW  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved