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2 articles

B.Ed. From an Institute Without NCTE Recognition: Supreme Court Upholds School’s Discharge of Probationer Teacher, Says No Enquiry Was Needed

Court News

B.Ed. From an Institute Without NCTE Recognition: Supreme Court Upholds School’s Discharge of Probationer Teacher, Says No Enquiry Was Needed

31 Oct 2026Read article ↗

Teacher Who Pulled a Pupil’s Hand to Restore Order Is Not a Criminal: Kerala High Court Quashes JJ Act Case, Draws Line at Malicious Corporal Punishment

Court News

Teacher Who Pulled a Pupil’s Hand to Restore Order Is Not a Criminal: Kerala High Court Quashes JJ Act Case, Draws Line at Malicious Corporal Punishment

29 Oct 2026Read article ↗