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    

Kar. HC Quashes Govt. Order Appointing KSEAB as Authority to Hold Annual School Exams - (07 Mar 2024)

EDUCATION

Karnataka HC has quashed the notifications issued by the State Government appointing Karnataka School Examination & Assessment Board (KSEAB) as the competent authority to conduct SA-2 exams for classes 5th, 8th & 9th and annual exams for class 11th for government, aided & unaided schools/colleges.

Tags : KARNATAKA HC   KARNATAKA SCHOOL EXAMINATION & ASSESSMENT BOARD   KSEAB  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved