SC: HCs and SC Should Refrain from Interfering in Scrutiny Committee's Findings on Caste Claims - (05 Apr 2024)

ADMINISTRATIVE

SC has held that High Courts as well as the Supreme Court should refrain from deeper probe into factual issues in the scrutiny committee's findings on caste claims unless the inferences made by the concerned authority suffer from perversity on its face or are impermissible in the eyes of law.

Tags : SUPREME COURT   HIGH COURT   SCRUTINY COMMITTEE   CASTE CLAIMS  

Share :