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    

Kerala High Court Stays Merger of Education Under Single Directorate in Kerala - (19 Jun 2019)

EDUCATION

Kerala High Court has stayed the implementation of Dr MA Khader Committee report which suggested the merger of the High School Directorate, Higher Secondary Directorate and the Vocational Higher Secondary Directorate in the State of Kerala. The Committee has, in return, suggested the creation of an ex-cadre post, Director General of Education for the purpose of administration, supervision and overall control of education in the State.

Tags : KERALA HIGH COURT   EDUCATION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved