Lovepreet Singh Vs State Of Haryana And Another
.... & Chairman, Vizianagaram Social Welfare Residential School Society, Vizianagaram and Another. v. M. Tripura Sundari Devi reported in (1990) 3 SCC 655. In the said judgment this Court has laid down that when an advertisement mentions a particular qualification and an appointment is made in di ...
High Court Of Punjab And Haryana At Chandigarh
Atul Vs Himachal Pradesh Staff Selection Commission
.... gregate in all the written papers in the main examination." (SCC p. 111, para 10) This Court observed that when emphasis is given in the rule itself to the minimum marks to be obtained, there can be no relaxation or roundingoff. It was observed that no power was provided in the statute ...
High Court Of Himachal Pradesh
Ajay Singh Vs Union Of India And Ors
.... vice and Orissa Judicial Service Rules, 2007 (for short “the Orissa Rules”), the candidates who have secured not less than 45% of the marks in the aggregate and not less than a minimum of 33% of marks in each paper in the written examination should be called for viva voce test. Since the first r ...
Delhi High Court
Somendra Singh Bhadoriya Vs State Of Chhattisgarh And Ors
.... uld have procured minimum marks and there cannot be question of relaxation or rounding off. Para 10 and 12 of the said judgement would be relevant for this case which are reproduced hereunder:- “10. A bare reading of the aforesaid Rule would make it crystal clear that in order to qualify in ...
Chhattisgarh High Court
The West Bengal Joint Entrance Examination Board and Others Vs Sarit Chakraborty and Others
.... ategory of candidates) with individual pass marks in Physics, Chemistry, Mathematics, English and Vernacular (or any other fifth subject). 11. As a consequence of the aforementioned guidelines, the Board did not permit Respondent No. 1 herein to participate in the counseling. Therefore, Responden ...
Supreme Court of India
The Registrar, Rajiv Gandhi University of Health Sciences, Bangalore Vs G. Hemlatha and Others
.... g that Respondent 1 was not eligible for admission to the PG course in M. Sc. (Nursing). The said order was carried in appeal to the Division Bench of the Karnataka High Court by the Appellant. The Division Bench of the Karnataka High Court declined to entertain the appeal. The Division Bench observ ...
Supreme Court of India
The Executive Director, Karnataka Examination Authority, 18th Cross, Sampige Road, Malleshwaram, Bangalore-560018 Vs Md. Amir Waseem
.... Welfare Residential School Society v. M. Tripura Sundari Devi [(1990) 3 SCC 655]. In the said judgment this Court has laid down that: (SCC p.658, para 6) 6..... when an advertisement mentions a particular qualification and an appointment is made in disregard of the same, [then] it is not a matter ...
karnataka high court (gulbarga bench)
Orissa Public Service Commission and Another Vs Rupashree Chowdhary and Another
.... re not applicable to the facts of the present case. Facts and findings recorded by this Court in the above referred cases are distinguishable to facts of the case in hand. Almost all the aforesaid cases dealt with post or vacancies where it was allowed to be rounded off to make one whole post. Under ...
Supreme Court of India
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