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    

SC: Extra Attempt for UPSC Civil Services Exam Under Consideration by Appropriate Authority - (27 Oct 2020)

SERVICE

Supreme Court has disposed of the plea on behalf of 24 UPSC aspirants seeking an extra attempt in the civil service examination in the year 2021 in light of the Centre submitting that the issue is under consideration by the appropriate authority.

Tags : SUPREME COURT   UPSC CIVIL SERVICES EXAM  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved