Bombay HC: Clarifies Procedure for Executing Foreign Decrees  ||  Supreme Court: Bureaucratic Delay No Excuse  ||  Supreme Court Grants Full Disability Pension Arrears to Veterans  ||  Delhi HC: Workman Cannot Claim Section 17(B) of the ID Act Wages after Reaching Superannuation Age  ||  Allahabad HC: Caste by Birth Remains Unchanged Despite Conversion or Inter-Caste Marriage  ||  Delhi High Court: Tweeting Corruption Allegations Against Employer Can Constitute Misconduct  ||  Delhi High Court: State Gratuity Authorities Lack Jurisdiction over Multi-State Establishments  ||  Kerala High Court: Arrest Grounds Need Not Mention Contraband Quantity When No Seizure is Made  ||  SC: Silence During Investigation Does Not Ipso Facto Mean Non-Cooperation to Deny Bail  ||  Supreme Court: High Courts Cannot Re-Examine Answer Keys Even in Judicial Service Exams    

P&H High Court: No Preference in Jobs for TET-2011 Candidates - (22 Feb 2016)

Punjab and Haryana High Court has made it clear that candidates for master cadre cannot seek preference on ground that they passed Punjab State Teachers Eligibility Test (TET) some five years ago.

Tags : PUNJAB AND HARYANA HIGH COURT   PUNJAB STATE TEACHERS ELIGIBILITY TEST  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved