Manipur HC: State Establishments Must Record Transgender Person’s New Name & Gender in Documents  ||  Delhi HC: Failure to Frame Counter Claim Despite Pleadings is Patently Illegal  ||  Mumbai Commission Holds Reliance Retail Liable for Defective AC Replacement Failure  ||  SC Orders ASI to Supervise Repair of Mehrauli’s Ancient Dargahs  ||  SC Reprimands Bihar IPS Officer for Affidavit Supporting Murder Convict  ||  SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments  ||  SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments  ||  Supreme Court Orders Haridwar Collector Inquiry into Maa Chandi Devi Trust  ||  SC Recommends Statutory Appeal Against DJ’s Compensation Orders  ||  SC Dismisses Petition Challenging 2024 Maharashtra Assembly Elections Over Bogus Voting    

SC Stalls Admission of Over 500 MBBS Students Enrolled During 2008-2012 - (13 Feb 2017)

Supreme Court, while making a major development in ongoing Vyapam scam, has cancelled admission of more than 500 students, who enrolled in five-year MBBS course in Madhya Pradesh during 2008-2012.

Tags : SUPREME COURT   VYAPAM SCAM  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved