Gujarat High Court
LEGAL SUBJECT
Education Law
Judgment analyses where this is the main or secondary subject.Latest analyses
30 ARTICLES
Allahabad High Court
Allahabad HC Orders Board To Correct Student’s High School Certificate Despite 3-Year Limit, As Undisputed School Records Showed Board’s DOB Error
The petitioner’s school records, including the school-leaving certificate and transfer certificate, recorded the date of birth as 4 April 2003.2 MIN READ↗
Karnataka High Court
Karnataka HC Lets RV Student With 36 Credits Join III Semester, Extending One-Time Relaxation After Backlog Exam
The petitioner, a B.A. LL.B. (Hons.) student at RV University, had five first-semester backlog subjects and was unable to attend second-semester classes due to his mother’s illness2 MIN READ↗
Delhi High Court
Delhi HC Quashes Visually Challenged Candidate’s 1-Year IBPS Recruitment Ban Over Vague Scribe-Malpractice Report
The petitioner, a visually challenged candidate who used a scribe, sat the respondent’s examination for the post of Customer Service Associate on 29 November 2025.2 MIN READ↗
Himachal Pradesh High Court
Postgraduate Marks Don’t Meet Himachal Special Educator Rule Requiring 50% In Graduation, HC Holds
The petitioner challenged the Himachal Pradesh Elementary Education Department’s 2024 Recruitment and Promotion Rules for Special Educators (Classes VI–XII), which require a graduate degree with at least 50% marks, al...2 MIN READ↗
Patna High Court
Patna HC Upholds AICTE Increments For Bihar Technical College Assistant Professors: 2 For MTech, 5 For Entry-Level PhDs, 3 For In-Service PhDs
The respondents, Assistant Professors in technical colleges under Bihar’s Science and Technology Department, sought advance increments based on their M.Tech./Ph.D. qualifications.2 MIN READ↗
Punjab and Haryana High Court
Assistant Professor Applicant Loses Challenge to Rival’s Selection as P&H HC Finds Signed Note Justified Her 16 Interview Marks
Respondent No. 3 advertised a regular post of Assistant Professor in English under the General category.2 MIN READ↗
Gauhati High Court
Gauhati HC Rejects 3 PwBD Aspirants’ MBBS Admission Pleas After Board Finds Essential Competencies Unmet Despite Accommodation
The three petitioners sought admission to MBBS courses in Assam Government Medical Colleges under the PwBD category after qualifying NEET (UG)-2026.3 MIN READ↗
Gauhati High Court
Gauhati HC Rejects Assistant Teacher’s Bid for Principal Post After He Missed the Ad and Failed to Challenge the Appointment
The petitioner, an Assistant Teacher at Grahampur Higher Secondary School, sought appointment as its Principal, claiming eligibility and seniority.2 MIN READ↗
Odisha High Court
Orissa HC Sets Aside KIIT Assistant Professor’s Second Termination, Holds Court-Ordered Service Continuity Made Him Confirmed Under UGC Rules
The appellant was appointed as an Assistant Professor at KIIT University in 2010, subject to a one-year probationary period.3 MIN READ↗
Bombay High Court
Bombay HC Upholds Reinstatement and Full Back Wages for Teacher Fired as Untrained Without a Chance to Complete Recognised D.Ed.
Respondent No. 1 was appointed as a teacher and later as Headmistress.3 MIN READ↗
Uttarakhand High Court
Techno Global Diploma Not Recognised As Equivalent For Sanitary Inspector Post; Uttarakhand HC Upholds Candidate’s Rejection
The appellant applied for the post of Sanitary Inspector, for which the advertisement required a B.Sc. and a one-year Diploma in Hygiene and Sanitation from the State Health Institute, or an equivalent one-year diplom...2 MIN READ↗
Madras High Court
NRI Uncle’s Promise To Fund NEET-PG Aspirant Not Enough For Quota Without Proof Of Past Support, Madras HC Holds
The petitioner, who obtained an All India Rank of 109233 in NEET PG 2026, sought counselling under the NRI quota on the basis that her paternal uncle, an OCI residing in the United States, would sponsor her education....2 MIN READ↗
Madras High Court
Madras HC Lists Plea Over Dilapidated Schools, Toilets And Anganwadis For Comprehensive Report On November 30
The petitioner invoked Article 226 seeking directions to repair dilapidated school and Anganwadi buildings and, where buildings were listed for demolition, to construct replacements.1 MIN READ↗
Madras High Court
After BDS Student Says She Left Studies To Care For Mother With Cancer, Madras HC Orders 6-Week Consideration Of Her Return And Internship-Extension Pleas
The petitioner was admitted to the BDS course at Saveetha Dental College in 2019 and completed the first and second years without arrears.2 MIN READ↗
Madras High Court
After Rs 3 Lakh Part-Payment And NEFT Delay, Madras HC Lets NEET Candidate Participate In Special Stray Round
The petitioner was allotted an MBBS seat at SRM Medical College Hospital and Research Centre in Round III of MCC NEET UG 2026–2027 counselling.2 MIN READ↗
Madhya Pradesh High Court
MP HC Extends Conditional Release Of MBBS Documents To PG Aspirants, Against Rural-Service Affidavits And Category-Based Security
The petitioners challenged the Directorate of Medical Education’s communication dated 22 October 2026 concerning the release of their original documents, which they needed to participate in NEET-PG counselling.1 MIN READ↗
Karnataka High Court
Karnataka HC Directs Pre-Grant Service Of 26 Aided-School Employees Considered For Pay And Pension, But Bars State Back Pay for That Period
The petitioners, employees or former employees of private aided educational institutions, sought recognition of service rendered from their respective initial appointment dates, including service before their posts we...2 MIN READ↗
Punjab and Haryana High Court
Chandigarh SC MD/MS Merit Must Follow 2026 Prospectus, Not Unstated Pre-1966 Residence Rule: P&H HC
The petitioners, who claimed to be Chandigarh residents belonging to Scheduled Castes (SC) and to hold SC certificates issued by the competent Chandigarh authority, challenged the prospectus for MD/MS admissions for S...2 MIN READ↗
Madras High Court
Madras HC Orders Unrestricted PG Choices For Service Doctor, Citing Clause Letting Government Seek 5 Years’ Post-Course Service Beyond Superannuation
The petitioner appeared for NEET-PG 2026, secured 276 marks, and applied for postgraduate admissions under the prospectus issued on 7 October 2026. The online portal restricted her from selecting postgraduate courses...2 MIN READ↗
Madras High Court
Only 14 Faculty Met 75% Biometric Attendance, With None Shown In Forensic Medicine; Madras HC Upholds Rejection Of College’s 150-Seat MBBS Bid
The petitioner applied to establish a new medical college with an annual intake of 150 MBBS students for 2026–27.3 MIN READ↗
Odisha High Court
Kyrgyzstan-Trained Doctor To Serve One-Year Internship, As Odisha HC Finds 2021 CRMI Rules Inapplicable To Her Pre-2021 Course
The petitioner enrolled in a six-year M.D. (General Medicine) course in Kyrgyzstan in 2017.2 MIN READ↗
Madras High Court
Madras HC Deletes Single Judge’s Conditional ₹4 Lakh Penalty Direction, Leaves Law University to Decide After Hearing
The University appealed against the order dated 20 August 2026 in W.P. No. 28802 of 2026.2 MIN READ↗
Uttarakhand High Court
Uttarakhand HC Upholds 42-Year Age Bar That Defeated Over-43 Applicant’s Mission Inter College Lecturer Bid
Mission Inter College, Pithoragarh advertised a Lecturer (English) vacancy, stating that the academic qualifications and age requirements would be the same as those applicable to appointments in government intermediat...2 MIN READ↗
Madras High Court
NEET-UG 2024 Applicants Who Missed Both Correction Windows Cannot Switch From General To OBC After Results: Madras HC
The petitioners had applied for NEET (UG) 2024 under the General category, although they claimed to belong to the OBC category.3 MIN READ↗
Madras High Court
After 19 Years’ Service, Madras HC Orders Approval And Salary From 2007 For Minority-School Vocational Instructor
The petitioner, a minority school, appointed R. John Vincent Paul as Vocational Instructor in General Machinist on 4 June 2007, following the retirement of the incumbent from a sanctioned post.2 MIN READ↗
Madras High Court
Madras HC Lets Thanjavur B.Ed. College Continue Admissions Amid Father-Son Trust Dispute, As No Impact On Its Functioning Was Shown
The petitioner Trust, which runs Dr. S.R.J. College of Education, challenged the Government’s order directing the college’s B.Ed. admission process for 2026–2027 to remain in abeyance until a competent civil court res...2 MIN READ↗
Kerala High Court
Kerala HC Deems Kannur Dental College’s 100-Seat BDS Affiliation Continued For 2026-27, But Rejects Fresh Seat Allotment After Schedule Ends
Kannur Dental College, which had previously received annual continuation of affiliation, applied for continuation for the 2026–27 academic year.3 MIN READ↗
Manipur High Court
Manipur HC Makes Shija Management-Seat Admission Subject To NEET Aspirant’s Pending Challenge Over Claimed Cybercafe Error
Nishita Laishram (R1) took NEET for the 2026–27 academic year and, after not obtaining a seat in the first two counselling rounds, sought to change her registered seat type from “Government” to “Management,” claiming...2 MIN READ↗
Madras High Court
Madras HC Declines to Block 90-Cent Substation at Arts College, Orders Safety Measures for Students and Staff
The petitioner sought a writ of mandamus restraining respondents 1–5 from handing over College land in specified survey fields to TANGEDCO for an electricity substation, relying on an Alumni Association representation...2 MIN READ↗No articles match these filters.