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    

Meghalaya High Court Orders Add CS to Head Panel to Check CBI Report on 2009 Education Job Scam - (08 Jul 2019)

CRIMINAL

Meghalaya High Court has directed that the state additional chief secretary (Add CS) in charge of the political department will head a panel formed to examine a CBI report on the 2009 education job scam as the incumbent chief secretary PS Thangkhiew has been named an accused in it. Further the court has also granted six months' extension to the committee for taking a final decision on the CBI report.

Tags : MEGHALAYA HIGH COURT   EDUCATION SCAM  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved