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The Court found the cancellation of admission arbitrary and discriminatory, as the appellant could not control his father’s deployment location - The Court analyzed previous judgments and guidelines, concluding that the appellant was entitled to admission under the State quota irrespective of his father’s posting - The Court directed the creation of an additional seat for the appellant in the next academic session and awarded compensation for the arbitrary cancellation of his admission. - Supreme Court of India Judgements
SUPREME COURT OF INDIA FULL BENCH VANSH S/O PRAKASH DOLAS — Appellant Vs. THE MINISTRY OF EDUCATION AND THE MINISTRY OF HEALTH AND FAMILY WELFARE AND OTHERS — Respondent ( Before : B.R. Gavai, Rajesh Bindal and Sandeep Mehta, JJ. ) Civil Appeal No(s)…….of 2024 (Arising out of SLP (C) No(s). 26179-26180 of 2023) Decided […]
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