Allahabad HC Detains Woman IO till 4 PM, Fines her Rs.5K for not Seizing POCSO Accused’s Mobile  ||  Allahabad HC Questions Fake Victim Age Certificates in POCSO Cases; UP Government Drafts Guidelines  ||  Gujarat HC: ‘Self-Negligence’ Bars Compensation to Heirs of Driver Killed at Unmanned Crossing  ||  UK Court of Appeal Dismisses India's Bid to Challenge Arbitration over Andhra Bauxite Project  ||  CCPA Imposes Rs. 1 Lakh Penalty on Britannia Over Misleading ‘100% Whole Wheat Bread’ Claim  ||  Delhi High Court Upholds SEM Notice Asking Neha Bora to Sign Peace Bond Beyond Mere Hearsay  ||  Allahabad High Court: Rape Victims Cannot Be Denied Compensation for Lack of Medical Report  ||  Kerala High Court Quashes Guideline Restricting Production of Arrested Persons After 5 PM  ||  Gujarat High Court Upholds Acquittal of Two in Electric Fence Death of 11-Year-Old  ||  MP High Court Allows Tree Felling for Indore Metro, Orders Phased Cutting under Expert Watch    

SC Dismisses Plea of Student for Loss of Admission Due to Lapse of OTP - (21 Feb 2022)

EDUCATION

Supreme Court has dismissed a writ petition filed by a student who was aggrieved with the loss of his admission in the Mechanical Engineering course at Veermata Jijabai Technological Institute, Mumbai as he had failed to upload the One Time Password (OTP) within the stipulated time to confirm his admission.

Tags : SUPREME COURT   LOSS OF ADMISSION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved