SC: Confirmation of an Auction Sale Does Not Bar Judicial Scrutiny of Reserve Price Valuation  ||  Supreme Court Sets Aside Conviction of Four Men in a 1998 Gang Rape Case  ||  Supreme Court: Privy Purse Privileges of Princely Rulers are Not Enforceable Legal Rights  ||  Delhi HC: Repeated Court Summons May Distress and Re-Traumatize Child Sexual Assault Victims  ||  Jammu and Kashmir High Court: Labeling Someone as a Terrorist Associate Amounts to Defamation  ||  Delhi HC: Setting Aside or Altering a Judge’s Order by a Higher Court Doesn’t Affect Their Integrity  ||  Delhi High Court: Accused Cannot be Faulted For Smart Replies; Interrogator Must be Sharper  ||  Supreme Court: Belated Jurisdictional Challenge Impermissible After Participation in Arbitration  ||  Supreme Court: Failure to Prove Specific Overt Acts of Each Unlawful Assembly Member Not Fatal  ||  Supreme Court: Parental Salary Alone Cannot Determine OBC Creamy Layer Status    

SC Issues Notice in Plea Seeking Filling of 3373 Vacated Seats of AIQ Medical PG - (10 Aug 2020)

EDUCATION

Supreme Court has issued notice in a plea seeking directions to the Union to come forth and declare 3373 seats of All India Quota under Medical NEET-PG 2020 which have been vacated by candidates, as being lapsed on account of non-joining of selected/shortlisted candidates.

Tags : SUPREME COURT   SEATS OF AIQ MEDICAL PG  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved