Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Delhi HC Issue Notice on Plea Challenging Decision Not to Allow Unvaccinated Staff in School - (25 Oct 2021)

EDUCATION

Delhi High Court has issued notice on a plea challenging the decision of Delhi Government not to permit teachers and staff working in the city schools to attend the schools in case they fail to get themselves vaccinated by October 15.

Tags : DELHI HIGH COURT   DECISION NOT TO ALLOW UNVACCINATED STAFF IN SCHOOL  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved