Pat HC: “Living in adultery” Denotes Continuous Course of Conduct & Not Isolated Acts of Immorality  ||  J&K HC: IA Conducting Investigation in Violation of S. 17A of PC Act Doesn’t Vitiate Entire Process  ||  Allahabad HC: DM Has Power to Entertain Second Plea Under Section 14 of SARFAESI Act Without Bar  ||  Bombay HC: Can Treat Predicate Offences Lodged Under BNS as Scheduled Offences under PMLA  ||  Finance Ministry Informs Delhi HC About Inducing Rs. 50 Coin  ||  Delhi HC: Popular Restaurant Chain ‘Swagath’ Files Case Alleging Trademark Infringement  ||  Kerala HC: Cannot Claim Reservation Benefit Retrospectively if Community Later Added in OBC List  ||  Kerala HC Raises Question on Toll Collection Amid Poor Road Condition  ||  HP HC: Once Judicial Officers Participate in Departmental Exam, they Cannot Challenge the Rules  ||  SC Initiates Suo Motu Action Over Agencies Summoning Lawyers for Advising Accused    

SC Refuses to Entertain Plea Seeking Time-Limit on Caste-Based Reservations in Education - (09 Jul 2021)

EDUCATION

Supreme Court has dismissed as withdrawn a plea filed by an Advocate seeking directions to fix time limits for expiry of caste-based reservations in education.

Tags : SUPREME COURT   CASTE-BASED RESERVATIONS IN EDUCATION  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved