Supreme Court: Rape Conviction Possible Without S.376 Charge if POCSO Case Fails on Age Proof  ||  SC: Mere Long Possession Can't Establish Adverse Possession; Hostile Intent is Required  ||  Supreme Court Finds Gaps in FSSAI’s Proposed Warning Labels for Foods High in Fat, Sugar and Salt  ||  Supreme Court Quashes ITS Officer's 'Deadwood' Retirement, Orders Rs. 15 Lakh Payment  ||  Uttarakhand HC: District Magistrate to Establish Public Helpline within 24 Hrs amid Water Pollution  ||  Allahabad HC: Custodial Violence and Molestation Are Crimes, Not Police Duty  ||  Gujarat High Court: Bombay Public Trust Registration is Covered by Section 43 of the Waqf Act  ||  J&K&L HC: Advocates not Above Law, No Immunity from Lawful Police Inquiry  ||  Gauhati HC: Talaq-e-Hasan Valid, Requires Registration under Assam Marriage Act  ||  NCLAT: NCLT President Empowered to Transfer Cases from One Bench to Another    

SC Hears Challenge to Exclusion of Persons With Blindness from Quota in Judicial Exams - (10 Jun 2025)

SERVICE

Supreme Court heard a petition challenging exclusion of persons with blindness and locomotor disability, and also persons who are not domiciled in Uttarakhand for being eligible for the quota of Persons with Benchmark Disabilities in Uttarakhand Judicial Exams.

Tags : SUPREME COURT   PERSONS WITH BLINDNESS   JUDICIAL EXAMS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved