J&K&L HC Quashes 65-Year-Old's Detention, says Cattle Smuggling isn't Public Disorder  ||  Karnataka HC Bars Denial of MV Inspector Posts over Experience with Non-Existent HGV/HPV Vehicles  ||  P&H HC: Lengthy Incarceration alone is No Substantial Change for Repeat Bail Plea  ||  Meghalaya HC Flags Amicus' Non-Appearance amid Lawyers' Strike, Stresses Loyalty to Justice  ||  MP HC: Arms Act doesn't allow Sports Firearm Licence Conversion to Self-Defence Category  ||  Delhi HC: Public Funding of LTC, CGHS Benefits doesn't Mandate Personal Disclosure under RTI  ||  Delhi HC: Fake Caste Certificate alone cannot Justify Removing Advocate from State Rolls  ||  Delhi HC Refuses to Stop Sale of 47 Law Books in Family Copyright Dispute  ||  Supreme Court: S. 394 IPC Conviction Requires Proof of Robbery or Attempted Robbery  ||  Supreme Court Questions MP HC's Cryptic Reduction of Murder Conviction as 'Shocking'    

Chhattisgarh High Court Rejects Challenge Against Civil Judge (Entry Level) Exam, 2020 - (22 Mar 2021)

EDUCATION

Chhattisgarh High Court has dismissed a batch of 52 writ petitions challenging the Civil Judge (Entry Level) Examination, 2020 conducted by the State Public Service Commission, stating that the alleged procedural lapses in conducting the exam could not be said to have had a prejudicial effect on the candidates.

Tags : CHHATTISGARH HIGH COURT   CIVIL JUDGE (ENTRY LEVEL) EXAM   2020  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved