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    

Del. HC: Notices/Circulars Issued by DoE Should Not Be Restricted to English Language Alone - (04 Sep 2024)

CIVIL

Delhi High Court has stated that it is necessary that the notices/circulars issued by the Directorate of Education should not be restricted to the English language alone since this leads to significant barriers in communication and compliance by those for whom these circulars are meant for.

Tags : DELHI HIGH COURT   DIRECTORATE OF EDUCATION   ENGLISH LANGUAGE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved