Manipur HC: State Establishments Must Record Transgender Person’s New Name & Gender in Documents  ||  Delhi HC: Failure to Frame Counter Claim Despite Pleadings is Patently Illegal  ||  Mumbai Commission Holds Reliance Retail Liable for Defective AC Replacement Failure  ||  SC Orders ASI to Supervise Repair of Mehrauli’s Ancient Dargahs  ||  SC Reprimands Bihar IPS Officer for Affidavit Supporting Murder Convict  ||  SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments  ||  SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments  ||  Supreme Court Orders Haridwar Collector Inquiry into Maa Chandi Devi Trust  ||  SC Recommends Statutory Appeal Against DJ’s Compensation Orders  ||  SC Dismisses Petition Challenging 2024 Maharashtra Assembly Elections Over Bogus Voting    

Kerala HC Dismisses PIL Seeking 10% EWS Quota in Higher Secondary Admissions - (14 Aug 2020)

EDUCATION

Kerala High Court has dismissed a Public Interest Litigation that sought direction to the State to earmark 10% quota for economically weaker section students, who apply for Higher Secondary course, for the year 2020- 21.

Tags : KERALA HIGH COURT   QUOTA IN HIGHER SECONDARY ADMISSIONS  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved