Gujarat HC Grants Bail to Marriage Bureau Owner, Finds No Link to Alleged ‘Looteri Dulhan’ Gang  ||  Calcutta HC: Minor’s Consent has No Mitigating Effect in POCSO Sexual Assault Cases  ||  Orissa HC Commutes Death Sentence, Says Emotion Cannot Override Established Law  ||  Calcutta HC: Street Vendors Act Protects Lawful Vending, Not Illegal Encroachments  ||  P&H HC: Courts Cannot Reveal Identities of Children in Conflict With Law in Court Records  ||  Bombay HC: Government Cannot Fix ‘Politically Convenient’ Election Dates sets Goa Poll Timeline  ||  SC: Major Port Trusts Liable for Customs Duty on Pilfered Goods under Customs Act  ||  Supreme Court: General Fraud Allegations Cannot Extend Limitation under Section 74 CGST Act  ||  SC: ‘No Coercive Steps’ Order Cannot Restrain Filing of Charge Sheet  ||  Chhattisgarh HC: Maintenance for Autistic Child May Continue Beyond 18 Until Self-Sufficient    

Madras HC Orders Enquiry into Conspiracy Between Directorate of Medical Education & Colleges - (29 Oct 2020)

EDUCATION

Madras High Court has ordered an enquiry into the conspiracy, if any, between the officials of the Directorate of Medical Education and the self-financing colleges, expressing serious concern over the manner in which admissions are being granted in post-graduate medical courses, especially in self-financing colleges.

Tags : MADRAS HIGH COURT   CONSPIRACY BETWEEN DIRECTORATE OF MEDICAL EDUCATION & COLLEGES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved