Lok Sabha Confirms Imposition of President Rule in Manipur  ||  AP HC: Court Possesses Limited Scope of Judicial Review in Transfer Cases on Account of Exigencies  ||  Bom. HC: Can’t Evict Tenants Under Arbitration Act if Occupying Premises Falling under DA  ||  Delhi High Court Passes Permanent Injunction in Favour of ‘Peak XV Partners’  ||  Bombay HC: Condition that Younger Candidate Would be Preferred Over Older Candidate Violates COI  ||  Kar. HC Refuses to Entertain Petition Seeking Implementation of Circular Regarding Usage of ‘Dalit’  ||  Kar. HC: Rapido, Uber Can’t Operate in State Unless Relevant Guidelines Issued  ||  Delhi HC: Preserve CCTV Footage When Complaint against Dept. Regarding Illegal Detention in Received  ||  SC Refuses to Direct States to Establish Public Libraries  ||  SC: To Prevent Re-Litigation, Quasi-Judicial Bodies are Bound by Principles of Res-Judicata    

Madras High Court Rejects NEET Candidates' Plea for Change of Community Status - (01 Dec 2020)

EDUCATION

Madras High Court has rejected NEET candidates’ plea to change communal status from ‘OBC’ to ‘General’ remarking that Courts cannot keep on condoning the mistakes year after year, and such candidates must be made to own up for their mistakes.

Tags : MADRAS HIGH COURT   NEET   CHANGE OF COMMUNITY STATUS  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved