Supreme Court: Asking a Woman to Adjust in Marriage Does Not Amount to Cruelty By In-Laws  ||  Supreme Court Reiterates That Police Must Obtain Magistrate’s Permission For Further Investigation  ||  Supreme Court Upholds GST on Online Gaming, Ruling it Falls under Betting and Gambling  ||  Supreme Court: ECI Can Examine Citizenship For Electoral Rolls, But its Ruling is Not Final  ||  Supreme Court: Centre Must Consider State’s Views Before Rejecting All India Services Officer's VRS  ||  Madras High Court Bans Cow and Calf Slaughter For Bakrid, Saying it is Not an Essential Sacrifice  ||  Gauhati High Court: Confessions under Section 164 CrPC are Inadmissible if Police are Present  ||  Delhi HC: On-Duty Driver is Entitled to Compensation Unless Murder Was Personal and Targeted  ||  SC: High Courts Exercising Probate Jurisdiction Can Order Probes Into Estate Irregularities  ||  SC: High Courts Exercising Probate Jurisdiction Can Order Probes Into Estate Irregularities    

SC Issues Notice in Plea Seeking Direction Mandating Inducting Foreign Medical Graduates - (02 Jun 2021)

CIVIL

Supreme Court has issued notice in plea filed by 3 associations of Foreign Medical Graduates seeking a direction mandating the induction of Foreign Medical Graduates in the healthcare workforce of the country to augment the ailing healthcare system.

Tags : SUPREME COURT   DIRECTION MANDATING INDUCTING FOREIGN MEDICAL GRADUATES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved