NCLAT: Can’t Dismiss Restoration App. if Filed in 30 Days from Date of Dismissal of Original App.  ||  Delhi HC: Communication between Parties through Whatsapp Constitute Valid Agreement  ||  Delhi HC Seeks Response from Govt. Over Penalties on Petrol Pumps Supplying Fuel to Old Vehicles  ||  Centre Notifies "Unified Waqf Management, Empowerment, Efficiency and Development Rules, 2025"  ||  Del. HC: Can’t Reject TM Owner’s Claim Merely because Defendant Could have Sought Removal of Mark  ||  Bombay HC: Cannot Treat Sole Director of OPC, Parallelly with Separate Legal Entity  ||  Delhi HC: Can Apply 'Family of Marks' Concept to Injunct Specific Marks  ||  HP HC: Can’t Set Aside Ex-Parte Decree for Mere Irregularity  ||  Cal. HC: Order by HC Bench Not Conferred With Determination by Roster is Void  ||  Calcutta HC: Purchase Order Including Arbitration Agreement to Prevail Over Tax Invoice Lacking it    

‘Sikhya Providers’ Entitled to Age Relaxation in Recruitment Exam - (20 Mar 2025)

SERVICE

Punjab & Haryana High Court has held that Sikhya Providers appointed to teach the students in the government schools are entitled to age relaxation in a government recruitment exam. Depriving them of such relaxation would be violative of Article 21-A of the Constitution of India.

Tags : PUNJAB & HARYANA HC   SIKHYA PROVIDERS   ARTICLE 21-A  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved